COURT ARCHIVE

Gujarat High Court judgments, 1964

157 judgments · page 4 of 8

High Courts25 Sept 1964

Desai Shivabhai Chhotabhai Vs Ravjibhai Motibhai and Another

Gujarat High Court · AIR 1965 Guj 158 : (1965) CriLJ 91 : (1965) 6 GLR 14

Criminal Procedure (Amendment) Act, 1955 — Section 18(b)Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 435

High Courts25 Sept 1964

Hazrat Pirmohamed Shah Saheb Roja Committee Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · AIR 1967 Guj 49

Income Tax Act, 1922 — Section 4(3), 66

High Courts25 Sept 1964

HAZRAT PIRMOHAMED SHAH SAHEB ROZA COMMITTEE Vs COMMISSIONER OF Income Tax, GUJARAT.

Gujarat High Court · (1965) 58 ITR 360

Bombay Public Trusts Act, 1950 — Section 80Income Tax Act, 1922 — Section 4(3)(i), 4(3)(ii), 66(2), 66(2)

High Courts22 Sept 1964

Girasia Lakhubha Pathubha Vs State of Gujarat

Gujarat High Court · (1966) CriLJ 727 : (1966) GLR 700

Penal Code, 1860 (IPC) — Section 34, 417, 420, 465, 467

High Courts21 Sept 1964

Commissioner of Income Tax, Gujarat Vs L.H. Vora

Gujarat High Court · (1965) 56 ITR 126

Income Tax Act, 1922 — Section 28, 28(1)

High Courts17 Sept 1964

Acharya D.V. Pande Vs Commissioner of Income Tax

Gujarat High Court · AIR 1965 Guj 262 : (1965) 56 ITR 152

Income Tax Act, 1922 — Section 4

High Courts16 Sept 1964

Mehta Jivanlal Vasantji Vs The Trustees of Gayatri Mandir

Gujarat High Court · (1965) 6 GLR 194

Civil Procedure Code, 1908 (CPC) — Section 11, 11, 115Limitation Act, 1963 — Section 5

High Courts15 Sept 1964

Mohanlal Meganlal Vs Savitaben and Another

Gujarat High Court · AIR 1965 Guj 281 : (1965) CriLJ 638 : (1965) 6 GLR 878

Criminal Procedure Code, 1898 (CrPC) — Section 367, 488(3), 488(4)

High Courts14 Sept 1964

Rayma Jusab Alimamad Vs State of Gujarat

Gujarat High Court · (1965) CriLJ 448 : (1965) GLR 776

Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 218

High Courts12 Sept 1964

Shashibala Navnitlal Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1964) 54 ITR 478

Income Tax Act, 1922 — Section 2(6A)

High Courts09 Sept 1964

Commissioner of Income Tax, Bombay North Vs Tejaji Farasram Kharawala Ltd.

Gujarat High Court · (1964) 10 GLR 1041 : (1965) 55 ITR 46

Income Tax Act, 1922 — Section 4(3)

High Courts04 Sept 1964

Laxmandas Sejram Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1964) 54 ITR 763

Income Tax Act, 1922 — Section 10(2)

High Courts01 Sept 1964

Sakarial Narainlal Vs The Commissioner of Income Tax

Gujarat High Court · (1965) GLR 114 : (1965) 56 ITR 503

Income Tax Act, 1922 — Section 2(1), 66, 66(1)

High Courts01 Sept 1964

Sakarlal Naranlal Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1965) GLR 114 : (1965) 56 ITR 503

Income Tax Act, 1922 — Section 2(1)

High Courts28 Aug 1964

Hariprasad Raghuram Dave Vs State of Gujarat and Others

Gujarat High Court · AIR 1965 Guj 283 : (1965) CriLJ 743

Bombay Police Act, 1951 — Section 10, 25, 25(1), 25(2)Constitution of India, 1950 — Article 226, 311(1)

High Courts27 Aug 1964

Parekh Ramniklal Gordhandas Vs Jaisval Mathurlal Shankerlal and Others

Gujarat High Court · AIR 1965 Guj 214 : (1965) 6 GLR 599

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 11

High Courts27 Aug 1964

Goswami Maharaj Renchhodraiji Govindlalji Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1965) 6 GLR 1 : (1964) 54 ITR 664

Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 55

High Courts27 Aug 1964Allowed

Thakrani Gulabkunverba Vs State of Gujarat and Another

Gujarat High Court · AIR 1966 Guj 1

Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 11, 12, 14, 14(1), 14(2)Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 23(1), 24

High Courts22 Aug 1964

H.H. Digverendrasinhji of Bansda Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1964) 10 GLR 1002 : (1965) 55 ITR 580

Income Tax Act, 1922 — Section 2(1)

High Courts22 Aug 1964

Digverendrasinhji I. Solanki Vs The Commissioner of Income Tax, Bombay North

Gujarat High Court · AIR 1965 Guj 243

Income Tax Act, 1922 — Section 3, 4(3)