High Courts06 Apr 1964
Rajkunvarba Vs Randhirsinhji Kalyansinhji and Others
Gujarat High Court · (1964) 5 GLR 907
Constitution of India, 1950 — Article 132, 133, 134Reorganisation Act, 1956 — Section 52
COURT ARCHIVE
Gujarat High Court judgments, 1964
157 judgments · page 7 of 8
High Courts06 Apr 1964
Mulu Laxman Vs State of Gujarat
Gujarat High Court · AIR 1965 Guj 319 : (1965) CriLJ 762 : (1964) GLR 591
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162
High Courts06 Apr 1964
Mehta Amritlal Gokaldas and Others Vs The State of Bombay and Others
Gujarat High Court · AIR 1965 Guj 87 : (1964) 10 GLR 769
High Court of Judicature Ordinance for State of Saurashtra, 1948 — Section 22 , 22A(2)States Reorganisation Act, 1956 — Section 2, 49, 50, 52, 59(3)
High Courts02 Apr 1964
Keshavalal Girdharllal Gandhi and Others Vs Patel Vithalbhai Shankarbhai and Others
Gujarat High Court · AIR 1965 Guj 275 : (1964) GLR 988
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(4), 2(6), 4, 46Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 141Succession Act, 1925 — Section 306
High Courts24 Mar 1964Allowed
Patel Kanchanbhai Mangalbhai and Another Vs Maneklal Maganlal Gandhi and Others
Gujarat High Court · AIR 1966 Guj 19 : (1965) GLR 200
Constitution of India, 1950 — Article 226, 329Gujarat Gram and Nagar Panchayats Election Rules, 1962 — Rule 10, 10(5), 14, 14(2), 14(3)Gujarat Panchayats Act, 1961 — Section 15, 15(2), 15(2A), 18, 18(1)
High Courts17 Mar 1964
Mohmadmiya Kasammiya and Another Vs Industrial Court, Gujarat and Others
Gujarat High Court · (1964) GLR 969 : (1965) 1 LLJ 535
Bombay Industrial Relations Act, 1946 — Section 114, 116, 116(2), 116A, 3Industrial Disputes (Bombay) Rules, 1957 — Rule 64
High Courts11 Mar 1964
Bapalal Khushaldas Gosalia Vs V.R. Prasad and Another
Gujarat High Court · (1964) 10 GLR 633
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 178
High Courts06 Mar 1964
Hiralal Harjivandas and Others Vs State of Gujarat and Others
Gujarat High Court · (1964) 5 GLR 924
Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4
High Courts04 Mar 1964
Bai Chanchal Vs Ganpatram Jadavji and Others
Gujarat High Court · AIR 1965 Guj 145 : (1964) GLR 1009
Bombay Agricultural Debtors Relief Act, 1947 — Section 36, 36(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts03 Mar 1964
Kesarichand Amrutlal Shah Vs Sakarchand Manekchand Ghadiali deaceased by his heir
Gujarat High Court · (1964) 5 GLR 982
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11, 29, 29(1)(b)
High Courts02 Mar 1964
Collector of Mehsana Vs Bharat Vijay Mills Ltd. and Another
Gujarat High Court · AIR 1965 Guj 1 : (1964) GLR 671
Bombay Stamp Act, 1958 — Article 25, 28 , 34
High Courts27 Feb 1964
Ambalal Jivabhai Patel Vs Income Tax Officer, Ahmedabad
Gujarat High Court · (1964) 54 ITR 308
Income Tax Act, 1961 — Section 139(2), 147, 148
High Courts25 Feb 1964
The state of Bombay (Now the state of Gujarat) Vs Ishwarlal Nandlal Maula
Gujarat High Court · AIR 1965 Guj 173
Bombay Civil Courts Act, 1869 — Section 24, 25, 32Bombay Reorganisation Act, 1960 — Section 60, 61, 91
High Courts25 Feb 1964
Prabhudas Jagjivandas and Others Vs Income Tax Officer, Ward-B, Surendranagar and Another
Gujarat High Court · (1965) 55 ITR 1(1)
Income Tax Act, 1922 — Section 34, 34(1)
High Courts21 Feb 1964
Navanagar Transport and Industries Limited Vs Income Tax Officer, Special Investigation Circle A, Ahmedabad
Gujarat High Court · (1964) GLR 865 : (1964) 54 ITR 271
Income Tax Act, 1922 — Section 23A, 34(3), 34(I)
High Courts21 Feb 1964
Jawaharlal Gulabchand and Another Vs The Surat Dairy Co. Ltd. and Others
Gujarat High Court · (1964) 5 GLR 786
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 74, 76, 85, 85, 85A(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Feb 1964
H.H. Iqbal Mahomad Khan, Nawab of Palanpur Vs Controller of Estate Duty
Gujarat High Court · (1964) 53 ITR 51
Estate Duty Act, 1953 — Section 9Transfer of Property Act, 1882 — Section 122, 129, 130, 3
High Courts18 Feb 1964
Mohanlal Ganpatram Vs Shri Sayaji Jubilee Cotton and Jute Mills Co. Ltd.
Gujarat High Court · (1964) 5 GLR 804
Companies Act, 1956 — Section 172, 173, 2, 210, 287
High Courts14 Feb 1964Allowed
Mrs. Taramati Pranlal Shah Vs Additional District Magistrate, Kutch District
Gujarat High Court · AIR 1964 Guj 278 : (1964) 5 GLR 825
Press and Registration of Books Act, 1867 — Section 14, 4, 5, 6
High Courts13 Feb 1964
Himatsingh Badharsingh Vs The State of Gujarat
Gujarat High Court · AIR 1965 Guj 302 : (1965) CriLJ 753 : (1964) GLR 897
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 24, 25