COURT ARCHIVE

Gujarat High Court judgments, 1965

161 judgments · page 2 of 9

High Courts30 Nov 1965Allowed

Ranchhod Zina Vs Patankar and Another

Gujarat High Court · AIR 1966 Guj 248 : (1966) GLR 341

Bombay General Clauses Act, 1904 — Section 14, 21Bombay Village Panchayats Act, 1959 — Section 10, 10(2), 12, 176, 3Bombay Village Panchayats Election Rules, 1959 — Rule 4, 7

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High Courts25 Nov 1965

Collector of Ahmedabad Vs Deepak Textile Industries Pvt. Ltd. and Another

Gujarat High Court · AIR 1966 Guj 227 : (1966) 7 GLR 282

Bombay Stamp Act, 1958 — Section 25, 33, 37(2), 54Stamp Act, 1899 — Section 24

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High Courts24 Nov 1965

Amarsinhji Mills Ltd. Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1967) 64 ITR 45

Income Tax Act, 1922 — Section 4(1), 4(1)(9)

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High Courts24 Nov 1965Allowed

Patel Gordhanbhai Vagjibhai and Others Vs Vaghri Ranchhodbhai Semtabhai and Others

Gujarat High Court · AIR 1966 Guj 253 : (1966) 7 GLR 311

Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 88, 88(1)Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 46

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High Courts24 Nov 1965

Sindhi Moosa Taiyab Vs The State of Bombay , now State of Gujarat and Others

Gujarat High Court · AIR 1967 Guj 257

Bombay Land Revenue Code, 1879 — Section 68, 73Civil Court Ordinance, 1948 — Section 16 , 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 101, 96

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High Courts22 Nov 1965

Ishwarlal Nandlal Maula Vs The State of Maharashtra (Now the State of Gujarat)

Gujarat High Court · (1966) 7 GLR 589

Civil Procedure Code, 1908 (CPC) — Section 115, 115, 80, 80

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High Courts22 Nov 1965

Bai Nada and Others Vs Patel Shivabhai Shankerbhai and Others

Gujarat High Court · (1966) 7 GLR 662

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Succession Act, 1925 — Section 263

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High Courts15 Nov 1965

Pathak Haygriv Vishwanath Vs Pathak Thakorlal Manilal and Others

Gujarat High Court · AIR 1967 Guj 192

Baroda Hindu Code — Section 77(1)Transfer of Property Act, 1882 — Section 10, 6

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High Courts15 Nov 1965

Miyabhai Jamalbhai Vs Karimbhai Mahomedbhai and Others

Gujarat High Court · AIR 1967 Guj 16

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, 11Easements Act, 1882 — Section 52

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High Courts10 Nov 1965Allowed

Dharmashi and Others Vs Patel Kadva Bhada and Others

Gujarat High Court · AIR 1966 Guj 302 : (1966) 7 GLR 405

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), 115

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High Courts08 Nov 1965

Padmavati Jaykrishna Trust and Another Vs Commissioner of Wealth Tax, Gujarat

Gujarat High Court · (1966) 61 ITR 66

Income Tax Act, 1961 — Section 21, 21(1), 21(4)Wealth Tax (Amendment) Act, 1959 — Section 21(I)Wealth Tax Act, 1957 — Section 2, 21, 21(4), 3, 7

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High Courts08 Nov 1965

Bombay State Road Transport Corporation Vs Kamruddin Sadruddin Kazi

Gujarat High Court · (1965) 11 GUJ CK 0009

Constitution of India, 1950 — Article 311, 311(2), 311(3)Evidence Act, 1872 — Section 101 , 102, 103Penal Code, 1860 (IPC) — Section 21

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High Courts05 Nov 1965

Commissioner of Wealth Tax, Gujarat State, Ahmedabad Vs Ashokkumar Ramanlal

Gujarat High Court · (1967) 63 ITR 133

Transfer of Property Act, 1882 — Section 21Wealth Tax Act, 1957 — Section 4

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High Courts05 Nov 1965

Rasiklal Manilal Vs State of Gujarat

Gujarat High Court · AIR 1965 Guj 259 : (1967) CriLJ 1105

General Clauses Act, 1897 — Section 15Gujarat General Clauses Act, 1904 — Section 15Penal Code, 1860 (IPC) — Section 366, 383

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High Courts04 Nov 1965

Commissioner of Wealth Tax, Gujarat, Ahmedabad Vs Ashok Kumar Ramanlal

Gujarat High Court · AIR 1967 Guj 161

Income Tax Act, 1961 — Section 256(1)Succession Act, 1925 — Section 120, 82, 87, 99Transfer of Property Act, 1882 — Section 21, 6

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High Courts02 Nov 1965

The Commissioner of Income Tax, Gujarat, Ahmedabad Vs Jethalal Zaverchand Patalia

Gujarat High Court · AIR 1967 Guj 141 : (1966) 61 ITR 357

Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 28, 66, 75, 77

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High Courts30 Oct 1965

Parsottamdas Nathubhai Brahmabhat Vs D.S. Patel and Others

Gujarat High Court · (1966) 7 GLR 443

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b)Gujarat Municipalities Election Rules, 1964 — Rule 12, 14, 7(1)

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High Courts29 Oct 1965