High Courts19 Aug 1964
Jansatta Karyalaya Vs Commissioner of Income Tax, Gujarat, Ahmedabad
Gujarat High Court · AIR 1965 Guj 234 : (1964) 54 ITR 792
Income Tax Act, 1922 — Section 10(2)
COURT ARCHIVE
Gujarat High Court judgments, 1964
157 judgments · page 5 of 8
High Courts19 Aug 1964
Shah Hiralal Himatlal Vs Bansilal Changanlal and Another
Gujarat High Court · AIR 1965 Guj 318 : (1965) CriLJ 761 : (1966) 7 GLR 118
Bombay Municipal Boroughs Act, 1925 — Section 193, 61, 94
High Courts19 Aug 1964
Jansatta Karyalaya Vs Commissioner of Income Tax, Gujrat
Gujarat High Court · (1965) 6 GLR 108
Income Tax Act, 1922 — Section 10(2)
High Courts18 Aug 1964
Mafatlal Manilal Shah Vs C.C. Shah
Gujarat High Court · AIR 1965 Guj 180 : (1965) CriLJ 98 : (1965) 6 GLR 592
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts18 Aug 1964
Aruna Mills Ltd. Vs Commissioner of Income Tax, Ahmedabad
Gujarat High Court · (1966) 59 ITR 507
Income Tax Act, 1922 — Section 10(2)
High Courts17 Aug 1964
State of Gujarat Vs Soni Champaklal Somabhai
Gujarat High Court · AIR 1965 Guj 246 : (1965) CriLJ 497 : (1964) GLR 981
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 173(4), 251A(7)
High Courts14 Aug 1964
Mehramansinhji alias Mahammmed Masood Jalulluddin Thakore Vs The State of Bombay (Now Gujarat) and Another
Gujarat High Court · (1965) 6 GLR 655
Bombay Taluqdari Tenure Abolition Act, 1949 — Section 2(4), 4, 5(1)(a), 5(14)(b)Court Fees Act, 1870 — Section 7(iv)(d)Gujarat Taluqdars Act, 1888 — Section 23, 4, 5(2)(b)
High Courts13 Aug 1964
Hatima Ebrahim and Others Vs Isabai Abdul Karim and Others
Gujarat High Court · AIR 1965 Guj 156 : (1964) GLR 1021
Railways Act, 1890 — Section 82G
High Courts12 Aug 1964
Thakkar Kalyanji and Others Vs Thakkar Liladhar Chhanganlal and Others
Gujarat High Court · AIR 1965 Guj 204 : (1965) 6 GLR 44
Bombay Court Fees Act, 1959 — Article 23, 5, 6
High Courts11 Aug 1964
Chimanilal Bhogilal Pantene and Another Vs Chandanben Shah and Others
Gujarat High Court · AIR 1965 Guj 207 : (1965) GLR 91
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 4
High Courts11 Aug 1964
The Municipal Corporation of the City of Ahmedabad Vs Jhaveri Keshavlal Lallubhai
Gujarat High Court · (1965) 6 GLR 228
Bombay Municipal Boroughs Act, 1925 — Section 75, 76, 77, 78, 78
High Courts05 Aug 1964
The State of Gujarat Vs Muniruddin, Shabhuddin
Gujarat High Court · (1966) CriLJ 210
Constitution of India, 1950 — Article 5Foreigners Act, 1946 — Section 14, 3, 9
High Courts31 Jul 1964
Jamnadas Chhotalal Desai and Others Vs C.L. Nangia and Others
Gujarat High Court · AIR 1965 Guj 215 : (1965) 6 GLR 137
Central Excise Rules, 1944 — Rule 8(1), 9, 9(2)Central Excises and Salt Act, 1944 — Section 2, 33Constitution of India, 1950 — Article 19(1), 226
High Courts30 Jul 1964
Charity Commissioner of Bombay Vs Chandrakant Harmandas and Others
Gujarat High Court · (1964) 5 GLR 959
Bombay Public Trusts Act, 1950 — Section 72, 72, 72(1), 72(4)Limitation Act, 1908 — Section 12Limitation Act, 1963 — Section 12
High Courts28 Jul 1964
Umraomiya Akbarmiya Malek Vs Bhulabhai Mathurbhai Patel and Another
Gujarat High Court · (1965) 6 GLR 788
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A, 31A(d)
High Courts27 Jul 1964
Kadi Municipality Vs New Chhotalal Mills Company Ltd.
Gujarat High Court · AIR 1965 Guj 293
Baroda B Class Municipalities Act, 1983 — Section 43, 44, 45Bombay District Municipal Act, 1901 — Section 179(1), 179(2), 9
High Courts20 Jul 1964
Gujarat State Road Transport Corporation Vs The State Transport Authority and Others
Gujarat High Court · AIR 1965 Guj 248
Road Transport Corporations Act, 1950 — Section 47
High Courts17 Jul 1964
Patel Anandilal Harilal Vs The Additional Special Land Acquisition Officer, Ahmedabad
Gujarat High Court · AIR 1965 Guj 212 : (1964) GLR 862
Bombay Court Fees Act, 1959 — Section 5(2), 7(1)
High Courts16 Jul 1964
Chandrakunverba Vs Randhirsinhji Chandrasinhji
Gujarat High Court · AIR 1965 Guj 270
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 14, 2, 3Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22(1), 23(3), 4
High Courts14 Jul 1964Dismissed
Sehjatkhan Jummakhan Vs State of Gujarat and Another
Gujarat High Court · AIR 1966 Guj 82 : (1966) CriLJ 410
Bombay Public Conveyances Act, 1920 — Section 22, 22(1), 22(2)