High Courts26 Aug 1965
Arethia Sava Vishram Vs Mah Hari Bhuva
Gujarat High Court · AIR 1967 Guj 222 : (1966) GLR 396
Bombay Agricultural Debtors Relief Act, 1947 — Section 32(5), 38, 46GRegistration Act, 1908 — Section 23, 32
COURT ARCHIVE
Gujarat High Court judgments, 1965
161 judgments · page 5 of 9
High Courts23 Aug 1965
Sam. M. Haeems Vs Samson J. Benjamin and Others
Gujarat High Court · (1966) 7 GLR 87
Ahmedabad City Civil Court Rules, 1961 — Rule 142(3)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2 , Order 37 Rule 3, Order 37 Rule 3
High Courts19 Aug 1965
Commissioner of Income Tax, Gujarat Vs Arun Industries
Gujarat High Court · (1966) 61 ITR 241
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 15(1), 15(C)(1), 15C, 23(5), 80J
High Courts17 Aug 1965
Dayalbhai Madhavji Vadera Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 60 ITR 551
Income Tax Act, 1922 — Section 16(3)
High Courts13 Aug 1965
Union of India Vs Gopaldar Varandmal and Another
Gujarat High Court · (1966) 7 GLR 76 : (1965) 2 LLJ 636
Workmens Compensation (Amendment) Act, 1959 — Section 2(1), 2(4)Workmens Compensation Act, 1923 — Section 22, 3, 3(1), 3(5)
High Courts06 Aug 1965
Jitubha Kalyansang Vs Parmar Ranubha Narsangji and Others
Gujarat High Court · (1966) 7 GLR 480
Gujarat Panchayats (Amendment) Act, 1962 — Section 14(1)(B)(iii), 14(1)(B)(iii) , 22A(2)
High Courts05 Aug 1965
Khodiyar Pottery Works Ltd., Sihor Vs Its Workmen
Gujarat High Court · (1965) 08 GUJ CK 0008
Industrial Disputes Act, 1947 — Section 10A
High Courts03 Aug 1965
Shah Chhabildas Mangal Das (Manager of Joint Hindu Family of the Deceased Mangaldas) Vs Luhar Mohan Arjan
Gujarat High Court · (1965) 6 GLR 893
Civil Procedure Code, 1908 (CPC) — Section 102Negotiable Instruments Act, 1881 (NI) — Section 13, 4, 4Stamp Act, 1899 — Section 2(22), 35
High Courts03 Aug 1965
Chhabiladas Mangaldas Vs Luhar Kohan Arja
Gujarat High Court · AIR 1967 Guj 7 : (1965) GLR 893
Civil Procedure Code, 1908 (CPC) — Section 100 , 102Negotiable Instruments Act, 1881 (NI) — Section 13Stamp Act, 1899 — Article 49, 2(22) , 35
High Courts03 Aug 1965
Solanki Kalabhai Gagabhai and Another Vs The State of Gujarat and Others
Gujarat High Court · (1966) 7 GLR 351
Bombay Village Panchayats Act, 1958 — Section 10(3), 10(3), 14(h), 4, 4
High Courts30 Jul 1965
Kanaiyalal Maneklal Chinai and Others Vs The State of Gujarat and Others
Gujarat High Court · (1966) 7 GLR 717
Bombay Commissioners of Divisions Act, 1957 — Section 3(1), 3(4), 3(4), 66(42)Bombay Provincial Municipal Corporations Act, 1949 — Section 77Constitution of India, 1950 — Article 143, 31(2), 31(3)
High Courts30 Jul 1965Dismissed
Baxi Mir Vahiduddinkhan Vs State of Gujarat and Another
Gujarat High Court · AIR 1966 Guj 149
Bombay Land Revenue Code, 1879 — Section 2(5)Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 1(1), 12, 14, 14(1), 14(2)Constitution of India, 1950 — Article 14, 19, 19(1), 31, 31(1)
High Courts27 Jul 1965
Vir Vikramsinhji Mulvaji Jadeja Vs Chunilal Dahyabhai Patel and Others
Gujarat High Court · (1965) 6 GLR 836
Gujarat Panchayats Act, 1961 — Section 14(1), 55(5), 55(5), 55(6), 55(6)
High Courts23 Jul 1965Dismissed
Sayyed Rahmanmiya Mustafamiya Vs State of Gujarat and Others
Gujarat High Court · AIR 1966 Guj 200 : (1965) GLR 978
Barkhali Abolition Rules, 1951 — Rule 83, 83A, 84, 85Bombay Land Revenue Code, 1879 — Section 214, 214(1), 52Bombay Land Revenue Rules, 1921 — Rule 17, 18
High Courts21 Jul 1965
Arvind Mills Ltd., Ahmedabad Vs State of Gujarat and Others
Gujarat High Court · (1966) 7 GLR 156
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 22, 33C(1), 33C(2)
High Courts20 Jul 1965
Pravinchandra Ramnarayan Bhat Vs State of Gujarat
Gujarat High Court · AIR 1968 Guj 17 : (1968) CriLJ 150
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4
High Courts20 Jul 1965
Saved Mohmed Baquir-El-Edroos Vs The State of Bombay
Gujarat High Court · (1966) 7 GLR 217
Bombay Land Revenue Code, 1879 — Section 53Bombay Personal Inams Abolition Act, 1952 — Section 2, 3, 3, 3(2)Bombay Public Trusts Act, 1950 — Section 80
High Courts16 Jul 1965
Punjabhai Dahyabhai Patel Vs Shah Jayantilal Manilal and Others
Gujarat High Court · (1965) 6 GLR 849
Bombay Municipal Boroughs Act, 1925 — Section 28(1)(d), 28(1)(d)Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 1965Dismissed
Chhaganlal Harilal Bhojik and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1966 Guj 183 : (1965) 6 GLR 727
Bombay Municipal Boroughs Act, 1925 — Section 43(C)Bombay Reorganisation Act, 1960 — Section 32(4), 32(5), 32(6), 7Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 — Section 17
High Courts14 Jul 1965
Udesing Pratapsing and Another Vs The State of Gujarat
Gujarat High Court · (1965) 6 GLR 627
Bombay Prohibition Act, 1949 — Section 65(a), 65(a), 66(1)(b)Criminal Procedure Code, 1898 (CrPC) — Section 422, 422, 423, 428