High Courts15 Oct 1965
Bhogilal Laxmichand Vs The State of Gujarat
Gujarat High Court · (1966) 18 STC 141
Bombay Sales Tax Act, 1959 — Section 2(28)
COURT ARCHIVE
Gujarat High Court judgments, 1965
161 judgments · page 3 of 9
High Courts14 Oct 1965
Vishwa and Co. Vs State of Gujarat
Gujarat High Court · AIR 1967 Guj 19 : (1966) 17 STC 581
Bombay Sales Tax Act, 1953 — Section 16(2), 16(4), 16(5), 34(1)Bombay Sales Tax Rules, 1959 — Rule 10, 4
High Courts14 Oct 1965
Amirkhan F. Pathan Vs State of Gujarat and Others
Gujarat High Court · (1966) 7 GLR 56 : (1965) 2 LLJ 645
Bombay Local Boards Act, 1923 — Section 26(1)Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 1(a), 2, 3(a), 3(b), 4Bombay Police Act, 1951 — Section 25(2), 5
High Courts14 Oct 1965
State of Gujarat Vs Keshavlal and Sons
Gujarat High Court · (1966) 17 STC 170
Bombay Sales Tax Act, 1959 — Section 52
High Courts14 Oct 1965
Ahmedabad Miscellaneous Industrial Workers'' Union Vs Ahmedabad Electricity Company Ltd.
Gujarat High Court · (1966) 1 LLJ 727
Bombay Industrial Relations Act, 1946 — Section 119D, 73APayment of Bonus Ordinance, 1965 — Section 10
High Courts14 Oct 1965
Viswa and Co. Vs The State of Gujarat
Gujarat High Court · AIR 1967 Guj 19 : (1966) 17 STC 581
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 10, 18, 4Bombay Sales Tax Act, 1953 — Section 14, 15, 16, 16(1), 16(2)
High Courts13 Oct 1965
Kanbi Vaghji Savji Vs State of Gujarat
Gujarat High Court · AIR 1968 Guj 11 : (1968) CriLJ 54
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 157, 60
High Courts12 Oct 1965
Shamji Khima Vs The State of Gujarat
Gujarat High Court · (1966) CriLJ 964 : (1965) GLR 953
Penal Code, 1860 (IPC) — Section 34, 392, 451
High Courts11 Oct 1965Allowed
Ismail Haji Mohammed Abrahani and Another Vs State of Bombay
Gujarat High Court · AIR 1966 Guj 264 : (1966) GLR 208
Civil Procedure Code, 1882 — Section 551, 92Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 31, Order 41 Rule 9Criminal Procedure Code, 1898 (CrPC) — Section 548, 554
High Courts11 Oct 1965
The State of Gujarat Vs Ambalal Maganlal Shah
Gujarat High Court · (1966) CriLJ 967 : (1966) GLR 23
Penal Code, 1860 (IPC) — Section 211
High Courts08 Oct 1965
Vithal Chhagan and Sons Vs The State of Gujarat
Gujarat High Court · (1966) 17 STC 96
Bombay Sales Tax Act, 1959 — Section 52
High Courts08 Oct 1965
Sarvodaya Motor Works Vs The State of Gujarat
Gujarat High Court · (1966) 17 STC 261
Bombay Sales Tax Act, 1953 — Section 2(6), 27
High Courts07 Oct 1965
Kanji Ranchhod Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 61 ITR 339
Income Tax Act, 1922 — Section 34, 34(1)
High Courts05 Oct 1965
State of Gujarat Vs Laljibhai Chaturbhai
Gujarat High Court · (1965) 10 GUJ CK 0013
Central Excises and Salt Act, 1944 — Section 18Public Gambling Act, 1867 — Section 3, 4, 5, 6
High Courts05 Oct 1965
Arvind Mills Ltd. Vs State of Gujarat
Gujarat High Court · (1966) GLR 156 : (1966) 18 STC 311
Bombay Sales Tax Act, 1953 — Section 10
High Courts01 Oct 1965
Ismail Ibrahim and Others Vs Firm of Ratilal Jashwantlal
Gujarat High Court · (1965) 6 GLR 879
Administration of Evacuee Property Act, 1950 — Section 17, 17Limitation Act, 1908 — Section 15
High Courts01 Oct 1965
Maun Hakmichand Jagjivan Vs Maun Vanmali Jagjivan and Another
Gujarat High Court · (1966) 7 GLR 215
Constitution of India, 1950 — Article 133(1)(c), 136, 136(1)(c), 137
High Courts01 Oct 1965
Commissioner of Income Tax, Gujarat Vs Harjivandas Vithaldas
Gujarat High Court · (1966) 60 ITR 613
Income Tax Act, 1922 — Section 10(2)(XV)
High Courts01 Oct 1965
Commissioner of Income Tax Vs Harjivandas Vithaldas
Gujarat High Court · (1966) 60 ITR 613
Income Tax Act, 1961 — Section 10, 10(2)(xv), 66(1)
High Courts22 Sept 1965
Commissioner of Income Tax, Gujarat Vs B.M. Kharwar
Gujarat High Court · (1966) 60 ITR 370
Income Tax Act, 1922 — Section 10(2)