COURT ARCHIVE

Gujarat High Court judgments, 1968

150 judgments · page 2 of 8

High Courts16 Nov 1968

Khambhalia Municipality Vs Chunilal Bhagwanji

Gujarat High Court · (1970) 11 GLR 87

Bombay Industrial Relations Act, 1946 — Section 3(19)Industrial Disputes Act, 1947 — Section 2(j)Saurashtra Rent Control Act, 1951 — Section 12, 13, 4(1), 6(1)

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High Courts12 Nov 1968

State of Gujarat Vs Shah Veljibhai Motichand, Lunawada

Gujarat High Court · (1969) 23 STC 288

Bombay Sales Tax Act, 1959 — Section 14, 5Central Sales Tax Act, 1956 — Section 14

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High Courts11 Nov 1968

Commissioner of Sales Tax, Gujarat, Ahmedabad Vs Anil Co-operative Credit Society

Gujarat High Court · (1969) 24 STC 180

Bombay Sales Tax Act, 1959 — Section 19, 19(1), 19(6), 2, 2(11)

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High Courts11 Nov 1968

State of Gujarat Vs Mukhi Stores

Gujarat High Court · (1969) 23 STC 334

Bombay Sales Tax Act, 1959 — Section 78

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High Courts11 Nov 1968

Bai Kashiba Vs Thakor Fulabhai Mathurbhai and Others

Gujarat High Court · (1969) 10 GLR 484

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1) , 32F(1)(a) , 32G, 32G

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High Courts06 Nov 1968

Mahmadhusein Kurbanhusein Mithiborwala Vs Onali Fidaali and Others

Gujarat High Court · AIR 1969 Guj 334 : (1969) GLR 925

Bombay Village Panchayats Act, 1958 — Section 12, 13Constitution of India, 1950 — Article 226, 32Gujarat Municipalities Act, 1963 — Section 10(1), 10(3), 12, 12(1), 13(1)

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High Courts30 Oct 1968

Employees'' State Insurance Corporation Vs Himatram Ramdas

Gujarat High Court · (1969) GLR 377 : (1969) 2 LLJ 529

Employees State Insurance Act, 1948 — Section 2(12), 2(14), 2(17), 3, 40

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High Courts25 Oct 1968

Budhukhokhar Shahbhai Vs State of Gujarat and Another

Gujarat High Court · (1969) 10 GLR 641

Saurashtra Land Reforms Act, 1951 — Section 44, 44Saurashtra Land Reforms Rules, 1951 — Rule 99, 99(1)

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High Courts11 Oct 1968

P.M. Bharucha and Co. Vs G.S. Venkatesan Income Tax Officer, Circle I Ward A, Bhavnagar

Gujarat High Court · (1969) 74 ITR 513

Income Tax Act, 1922 — Section 23(5), 35Income Tax Act, 1961 — Section 154(1), 155, 293, 297(2), 67(2)

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High Courts10 Oct 1968

Kikabhai Samsuddin Vs Collector of Estate Duty, Gujarat, Ahmedabad

Gujarat High Court · AIR 1969 Guj 326 : (1969) 73 ITR 241

Estate Duty Act, 1953 — Section 10, 12, 2(15), 2(19), 27Stamp Duties Act, 1920 — Section 102(2)

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High Courts09 Oct 1968

Bai Chandanben Jivanlal Vs L.D. Joshi, Collector, Bhavnagar

Gujarat High Court · (1969) 74 ITR 448

Income Tax Act, 1922 — Section 23(4)

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High Courts08 Oct 1968

Kishorchandra Bhanushanker Vs Bhavnagar Municipality and Another

Gujarat High Court · AIR 1969 Guj 290 : (1969) CriLJ 1248 : (1969) GLR 866

Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 244, 342, 439Gujarat Municipalities Act, 1963 — Section 155

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High Courts04 Oct 1968

Controller of Estate Duty, Gujarat Vs Chandravadan Amratlal Bhatt

Gujarat High Court · (1969) 73 ITR 416

Estate Duty Act, 1953 — Section 10

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High Courts04 Oct 1968

Narendrasingh Motilal Johary Vs Karamchand Premchand (P.) Ltd.

Gujarat High Court · (1969) 10 GLR 584

Contract Act, 1872 — Section 73, 74, 74

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High Courts04 Oct 1968

Sakarchand Chhaganlal Vs Controller of Estate Duty, Gujarat

Gujarat High Court · (1969) 73 ITR 555

Transfer of Property Act, 1882 — Section 108(h)

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High Courts04 Oct 1968

Controller of Estate Duty, Gujarat Vs Husenbhai Mohamedbhai Badri

Gujarat High Court · (1970) 76 ITR 14

Estate Duty Act, 1953 — Section 5

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High Courts03 Oct 1968

Commissioner of Income Tax, Gujarat II Vs Alembic Glass Industries Ltd.

Gujarat High Court · (1969) 71 ITR 752

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

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High Courts27 Sept 1968

Kantilal Trikamlal Vs Controller of Estate Duty, Gujarat

Gujarat High Court · (1969) 74 ITR 353

Estate Duty Act, 1953 — Section 2(15), 27, 27(1)

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High Courts27 Sept 1968

Makwana Mohanlal Punabhai and Another Vs C.H. Dave

Gujarat High Court · (1969) 10 GLR 129

Constitution of India, 1950 — Article 133(1)(c), 342Gujarat Municipalities Act, 1963 — Section 6, 6(4), 6(5)Gujarat Municipalities Election Rules, 1964 — Rule 43

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High Courts25 Sept 1968

Ganpatrao Diyajirao Vs Abdul Hamid Haji Ahmad and Others

Gujarat High Court · (1969) 10 GLR 112

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 11(4)Civil Procedure Code, 1908 (CPC) — Section 115, 115

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