High Courts22 Sept 1965
Motising Chhagasing Vaghela Vs Mehta (S.D.)
Gujarat High Court · AIR 1966 Guj 233 : (1966) CriLJ 1001 : (1966) 7 GLR 409
Constitution of India, 1950 — Article 226, 311, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
COURT ARCHIVE
Gujarat High Court judgments, 1965
161 judgments · page 4 of 9
High Courts22 Sept 1965Dismissed
Motising Chhagasing Vaghela Vs S.D. Mehta
Gujarat High Court · AIR 1966 Guj 233 : (1966) CriLJ 1001 : (1966) 7 GLR 409
Constitution of India, 1950 — Article 20, 20(3), 215, 226, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 201, 304, 331
High Courts21 Sept 1965
Tulsidas Vithaldas Vs The Union of India
Gujarat High Court · AIR 1967 Guj 130
Contract Act, 1872 — Section 46Evidence Act, 1872 — Section 106, 114Railways Act, 1890 — Section 72, 74
High Courts17 Sept 1965
Commissioner of Income Tax, Gujarat Vs Ajay Printery Private Ltd.
Gujarat High Court · (1965) 58 ITR 811
Income Tax Act, 1922 — Section 23A
High Courts16 Sept 1965
Thacker and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 61 ITR 540
Income Tax Act, 1922 — Section 26A
High Courts16 Sept 1965
Commissioner of Income Tax, Gujarat Vs Shivlal Dayaram Panchal
Gujarat High Court · (1966) 62 ITR 298
Income Tax Act, 1922 — Section 2(6B), 26A
High Courts16 Sept 1965Dismissed
State of Gujarat Vs Thacker Kaku and Others
Gujarat High Court · AIR 1966 Guj 217 : (1966) CriLJ 990 : (1966) 7 GLR 829
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 154(1), 161(3), 164, 173, 173(4)Evidence Act, 1872 — Section 114, 145, 155(3)
High Courts15 Sept 1965Allowed
The State of Gujarat Vs Govindlal Manilal Shah
Gujarat High Court · AIR 1966 Guj 146 : (1966) CriLJ 746 : (1965) GLR 806
Criminal Procedure (Amendment) Act, 1955 — Section 497(1)Criminal Procedure Code, 1898 (CrPC) — Section 204, 242, 251, 252, 426Prevention of Corruption Act, 1988 — Section 5(2)
High Courts10 Sept 1965
Bhanuprasad Hariprasad Dave and Another Vs The State of Gujarat
Gujarat High Court · (1965) 6 GLR 958
Bombay District Police Act, 1890 — Section 80Bombay Police Act, 1951 — Section 161(1), 161(1)Criminal Procedure Code, 1898 (CrPC) — Section 155
High Courts10 Sept 1965
Bhanuprasad Hariprasad Dave and Another Vs State of Gujarat
Gujarat High Court · (1965) GLR 958 : (1970) 1 LLJ 417
Bombay District Police Act, 1890 — Section 80, 80(1), 80(2), 80(3), 80(4)Bombay Police Act, 1951 — Section 161(1)Criminal Procedure Code, 1898 (CrPC) — Section 155 , 197
High Courts08 Sept 1965
Nyalchand Malukchand Dagli Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 62 ITR 102
Income Tax Act, 1922 — Section 22(2), 34, 34(1)
High Courts06 Sept 1965
Commissioner of Income Tax, Gujarat Vs L.A. Patel
Gujarat High Court · (1966) 60 ITR 685
Income Tax Act, 1922 — Section 22(3), 34, 34(1)
High Courts06 Sept 1965
Anil Starch Products Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 59 ITR 514
Income Tax Act, 1922 — Section 10(2), 15C
High Courts03 Sept 1965
Khemchand Dayalji and Co. Vs Mohmadbhai Chandbhai
Gujarat High Court · (1965) 6 GLR 829
Bombay Rent Act, 1947 — Section 11, 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 28Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5, 6
High Courts03 Sept 1965Allowed
Ravishanker Keshavji Dave Vs State of Gujarat
Gujarat High Court · AIR 1966 Guj 293 : (1966) CriLJ 1429
Bombay Civil Medical Code, 1951 — Rule 639, 641, 641(2)Criminal Procedure Code, 1898 (CrPC) — Section 221, 234, 417, 417(1), 423Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts03 Sept 1965
Karansingh Balubha Vs State of Gujarat
Gujarat High Court · (1967) CriLJ 1142 : (1967) GLR 31
Gujarat Prohibition Act, 1949 — Section 129A, 129B, 66, 85
High Courts02 Sept 1965
Kashipuri Rajpuri and Another Vs Rabari Mela Sala
Gujarat High Court · (1966) 7 GLR 68
Saurashtra Agricultural Debtors Relief Act, 1954 — Section 30(2)(v), 4, 4Transfer of Property Act, 1882 — Section 53A
High Courts01 Sept 1965
Sakarlal Balabhai and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · AIR 1965 Guj 165 : (1966) 61 ITR 273
Income Tax Act, 1922 — Section 23, 23A, 23A(1), 23A(2), 23A(6)
High Courts31 Aug 1965
Purshottam @ Gagubhai Ladhabhai Vs The State of Gujarat
Gujarat High Court · (1966) 7 GLR 86
Evidence Act, 1872 — Section 24, 24
High Courts27 Aug 1965
Central India Insurance Co. Ltd. Vs Dadimajukji Bhesamia and Others
Gujarat High Court · (1965) 6 GLR 881
Motor Vehicles Act, 1939 — Section 95(1)(b), 96(2), 96(2), 96(2)(b), 96(3)