High Courts24 Dec 1965
Babubhai Shankerlal Soni and Others Vs State of Bombay
Gujarat High Court · (1967) 8 GLR 453
Civil Procedure Code, 1908 (CPC) — Section 151, 80, 80
COURT ARCHIVE
Gujarat High Court judgments, 1965
161 judgments · page 1 of 9
High Courts24 Dec 1965Allowed
State of Gujarat Vs Shah Lakhamshi Umarshi and Another
Gujarat High Court · AIR 1966 Guj 283 : (1966) CriLJ 1420 : (1966) 7 GLR 130
Bombay Police Manual, 1959 — Rule 218, 219Criminal Procedure Code, 1898 (CrPC) — Section 153(3), 155(2), 156, 156(1), 156(3)
High Courts24 Dec 1965
New Jehangir Vakil Mills Vs Commissioner of Income Tax
Gujarat High Court · (1965) 12 GUJ CK 0003
Income Tax Act, 1922 — Section 10, 10(5), 10(5)(b), 13(5)Saurashtra Income Tax Ordinance, 1949 — Section 13(5)
High Courts23 Dec 1965
Punamchandra Revashankar Joshi Vs Ramjibhai Maganlal
Gujarat High Court · (1966) 7 GLR 807
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(2), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Dec 1965
Lalsing Keshrising Rehvar Vs Vallahdas Shankerlal Thekdi and Others
Gujarat High Court · AIR 1967 Guj 62 : (1966) GLR 753
Representation of the People Act, 1951 — Section 123(2), 123(3)
High Courts22 Dec 1965
Govindbhai Kalidas Patel (deceased by his heirs Kantilal and Others) Vs Union of India (UOI) and Others
Gujarat High Court · (1966) 7 GLR 703
Central Excise Rules, 1944 — Rule 32, 40Central Excises and Salt Act, 1944 — Section 18Criminal Procedure Code, 1898 (CrPC) — Section 102, 103
High Courts22 Dec 1965
Lalsing Keshrising Rehvar Vs Vallabhdas Shankerlal Thekdi and Others
Gujarat High Court · (1966) 7 GLR 753
Representation of the People Act, 1951 — Section 116A, 116A, 123(2), 123(2), 123(3)
High Courts17 Dec 1965
Sureshchandra Bhulabhai Jariwala and Others (heirs of deceased Bbulabhai Nathubhai Jariwala) Vs Maganlal Lallubhai
Gujarat High Court · (1967) 8 GLR 1003
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3)(a), 12(3)(b), 12(3)(b)
High Courts16 Dec 1965
Rasulmiya Mohmed Umar and Another Vs Vora Sakurbhai Mohmed and Others
Gujarat High Court · (1966) 7 GLR 656
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1, 122, 122
High Courts15 Dec 1965
Keshvlal Manordas Patel and Another Vs Atmram Dajibhai and Others
Gujarat High Court · AIR 1967 Guj 101
Bombay Agricultural Debtors Relief Act, 1947 — Section 24 , 36Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 164 , 181
High Courts15 Dec 1965
Union of India Vs Casam Mohmad Ajam Ismail
Gujarat High Court · (1966) 18 STC 482
Income Tax Act, 1922 — Section 34, 67
High Courts15 Dec 1965
Keshavlal Manordas Patel and Others Vs Atmaram Dajibhai and Others
Gujarat High Court · (1966) 7 GLR 431
Bombay Agricultural Debtors Relief Act, 1947 — Section 36, 36Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 105Limitation Act, 1963 — Article 164, 181
High Courts09 Dec 1965
Motibhai Gopalbhai and Others Vs Gujarat Revenue Tribunal and Another
Gujarat High Court · (1966) 7 GLR 693
Bombay Land Revenue Code, 1879 — Section 135DBombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31, 32F(1)(a), 70(o)
High Courts08 Dec 1965
Fazalbhai Amirbhai and Another Vs The Baroda Barough Municipality and Another
Gujarat High Court · (1966) 7 GLR 367
Bombay Municipal Boroughs Act, 1925 — Section 35(2)Bombay Municipal Boroughs Rules — Rule 17Criminal Procedure Code, 1898 (CrPC) — Section 248
High Courts07 Dec 1965
Gulabchand Bapalal Modi Vs The Municipal Corporation of Ahmedabad and Others
Gujarat High Court · (1966) 7 GLR 712
Bombay Provincial Municipal Corporations Act, 1949 — Section 212(1)(b), 212(2), 212(2)
High Courts07 Dec 1965
West India Cotton Association Ltd. Vs V.K. C. Rao, Income Tax Officer, Companies Ward, Ahmedabad
Gujarat High Court · (1966) 61 ITR 226
Income Tax Act, 1961 — Section 147, 148, 56
High Courts03 Dec 1965
Acharya Shri Devendraprasadji Vasudeoprasadji Maharaj Pande Vs "Sadhu Muktajivandasji" Guru Ishwardasji
Gujarat High Court · (1966) 7 GLR 645
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Section 3, 5Limitation Act, 1963 — Section 3
High Courts03 Dec 1965
Bhaichandbhai Maganlal Shah Vs State of Gujarat and Others
Gujarat High Court · AIR 1967 Guj 105 : (1967) 8 GLR 210
Bombay District Municipal Act, 1901 — Section 12, 13, 22Constitution of India, 1950 — Article 226
High Courts02 Dec 1965
Sumanlal Bhagwandas Kapadia Vs Naginlal Bhagwandas Kapadia
Gujarat High Court · AIR 1967 Guj 87 : (1967) 8 GLR 386
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 42 Rule 1, 100, 101, 103Easements Act, 1882 — Section 4 , 7
High Courts01 Dec 1965Partly Allowed
Koli Raja Sarwan and Another Vs The State of Gujarat
Gujarat High Court · AIR 1966 Guj 239 : (1966) CriLJ 1128 : (1966) 7 GLR 544
Bombay Municipal Boroughs Act, 1925 — Section 159, 160Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 239Evidence Act, 1872 — Section 167, 33