High Courts26 Apr 1967
Isac Osman and Others Vs Valimohmad Isac
Gujarat High Court · AIR 1968 Guj 301 : (1969) GLR 61
Civil Procedure Code, 1908 (CPC) — Section 108, 2(2), 96(3)
COURT ARCHIVE
Gujarat High Court judgments, 1967
162 judgments · page 6 of 9
High Courts26 Apr 1967
Ratilal Balabhai Nazar Vs Ranchhodbhai Shankerbhai Patel and Others
Gujarat High Court · AIR 1968 Guj 172 : (1968) 9 GLR 48
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 111
High Courts25 Apr 1967Allowed
Union of India (UOI) Vs Lalji Bhimji
Gujarat High Court · AIR 1969 Guj 55
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 12, Order 21 Rule 13Limitation Act, 1963 — Article 182 , 182(5)
High Courts24 Apr 1967
Alimiya Mahmadmiya and Another Vs Sayed Mohomed Baquir Eledroos Valde Saued Jaffer El-Edroos and Another
Gujarat High Court · AIR 1968 Guj 257 : (1968) 9 GLR 1002
Bombay Public Trusts Act, 1950 — Section 2(19)Civil Procedure Code, 1908 (CPC) — Section 11, 92
High Courts14 Apr 1967
Shantaben Thakor Vs New Raipur Mills Co. Ltd.
Gujarat High Court · AIR 1968 Guj 118 : (1968) 16 FLR 54 : (1967) GLR 1012
Evidence Act, 1872 — Section 101 , 102, 103, 104Workmens Compensation Act, 1923 — Section 1, 3
High Courts13 Apr 1967
Patel Dharamshi Premji Vs Bai Sakar Kanji
Gujarat High Court · AIR 1968 Guj 150 : (1967) GLR 888
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 20Hindu Marriage Act, 1955 — Section 25, 25(1), 28
High Courts12 Apr 1967
Navsing Thavaria and Others Vs State of Gujarat
Gujarat High Court · (1968) CriLJ 996
Evidence Act, 1872 — Section 106, 145Penal Code, 1860 (IPC) — Section 399
High Courts11 Apr 1967
Dayaprakash Trikambhai Vs Special Land Acquisition Officer, Baroda
Gujarat High Court · AIR 1969 Guj 34 : (1969) GLR 234
Land Acquisition Act, 1894 — Section 11, 15, 16, 17, 17(3)
High Courts11 Apr 1967
Shah Prabhudas Ishwardas Vs Coprarceners of a joint Hindu family of Shah Bhogilal Nathalal and Others
Gujarat High Court · AIR 1968 Guj 236 : (1967) GLR 649
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 2(22)
High Courts07 Apr 1967
Chaki Jakeria Abdulla Vs Memon Ismail Umar and Another
Gujarat High Court · AIR 1969 Guj 122
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 44 Rule 1, Order 44 Rule 1(2), Order 44 Rule 2, Order 44 Rule 2(1)
High Courts03 Apr 1967
Liladhar Pathubhai Vs Pravinchandra Nagjibhai and Others
Gujarat High Court · (1967) 8 GLR 976
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)(a)Saurashtra Rent Control Act, 1951 — Section 12, 12(1), 12(2), 12(3)Transfer of Property Act, 1882 — Section 106
High Courts31 Mar 1967
Bhailal Tribhovandas and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1968) 68 ITR 136
Income Tax Act, 1922 — Section 2(11)
High Courts30 Mar 1967
Alarakha Hassan and Others Vs Amir Hussain Aladmiya and Others
Gujarat High Court · AIR 1968 Guj 265 : (1968) 9 GLR 1050
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 3
High Courts28 Mar 1967Allowed
Yaduray Bansi Vs Sunderbai
Gujarat High Court · (1969) GLR 45
Hindu Marriage Act, 1955 — Section 10(1), 13(1), 23, 23(1)
High Courts28 Mar 1967
Commissioner of Income Tax, Gujarat Vs Saurashtra Wire-healds Manufacturing Co. Pte. Ltd.
Gujarat High Court · (1968) 67 ITR 524
Income Tax Act, 1922 — Section 10(2)
High Courts27 Mar 1967
Saurashtra Salt Manufacturing Company Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1968) 9 GLR 509 : (1967) 66 ITR 404
Income Tax Act, 1922 — Section 22, 33(4), 33(5)
High Courts27 Mar 1967
Lalji Haridas Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1968) 67 ITR 213
Income Tax Act, 1922 — Section 31(2), 31(3), 33(1), 33(2)
High Courts25 Mar 1967
Commissioner of Income Tax, Gujarat Vs Ahmedabad Rana Caste Association
Gujarat High Court · (1968) 70 ITR 503
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11
High Courts25 Mar 1967
COMMISSIONER OF Income Tax, GUJARAT Vs AHMEDABAD RANA CASTE ASSOCIATION
Gujarat High Court · (1968) 70 ITR 503
Income Tax Act, 1922 — Section 4(3)(i), 4(3)(i)Income Tax Act, 1961 — Section 11
High Courts21 Mar 1967
Mustafa Ismail and Others Vs Manishanker @ Maheshkumar Keshavlal Vyas and Another
Gujarat High Court · (1967) 8 GLR 641
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(c), 5(11)(c)