Administration of Evacuee Property Act, 1950 — Section 2, 40, 46Administration of Evacuee Property Ordinance, 1949 — Section 23, 38Contract Act, 1872 — Section 11, 31, 32

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High Courts30 Aug 1968

D.M. Manasvi Vs Commissioner of Income Tax, Gujarat II

Gujarat High Court · (1969) 72 ITR 17

Income Tax Act, 1922 — Section 23, 23(2), 23(3)Income Tax Act, 1961 — Section 143, 185, 271, 271(1), 274

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High Courts26 Aug 1968

Panna Sanjay Trust Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1969) 74 ITR 396

Income Tax Act, 1961 — Section 160, 161, 161(1), 164, 166

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High Courts22 Aug 1968

The Commissioner of Income Tax, Gujarat-II, Ahmedabad Vs Arvind Narrottam

Gujarat High Court · AIR 1970 Guj 167 : (1969) 73 ITR 490

Income Tax Act, 1961 — Section 166

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High Courts18 Aug 1968

Rajput Tejsinh Pratapsingh Vs The State of Gujarat

Gujarat High Court · (1969) 10 GLR 106

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 430, 430, 439Penal Code, 1860 (IPC) — Section 394, 394, 395, 395

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High Courts13 Aug 1968Dismissed

Collector of Panchmahals Vs Desai Keshavlal Panalal

Gujarat High Court · AIR 1969 Guj 276 : (1969) GLR 931

Bombay Land Revenue Code, 1879 — Section 37Easements Act, 1882 — Section 7Land Acquisition Act, 1894 — Section 18, 23, 24, 4, 4(1)

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High Courts07 Aug 1968

Trilochana Girdharlal Patel and Others (Heirs of Deceased Girdharlal Shankarlal Patel) Vs State of Gujarat and Another

Gujarat High Court · (1969) 1 LLJ 305

Bombay Reorganisation Act, 1960 — Section 91Constitution of India, 1950 — Article 311(2)Limitation Act, 1908 — Article 102

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High Courts06 Aug 1968

Laxmiben Girdharlal Patel and Others (Heirs of deed. Dr. Girdharlal) Vs State of Gujarat and Another

Gujarat High Court · (1970) 11 GLR 51

Bombay Reorganisation Act, 1960 — Section 61Limitation Act, 1908 — Article 102, 102

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High Courts02 Aug 1968

Baldevbhai Nathabhai and Others Vs State of Gujarat and Another

Gujarat High Court · (1970) 11 GLR 297

Land Acquisition Act, 1894 — Section 17(1), 4, 4, 6, 6

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High Courts01 Aug 1968

Dr. Biharilal Kanaiyalal Vs State of Gujarat and Others

Gujarat High Court · (1969) 10 GLR 635

Gujarat Industrial Development Corporation Act, 1962 — Section 32Land Acquisition Act, 1894 — Section 6, 6(1)Transfer of Property Act, 1882 — Section 100, 55(6)(b)

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High Courts31 Jul 1968Allowed

Maharao Shri Madansinhji Vs State of Gujarat

Gujarat High Court · AIR 1969 Guj 270 : (1969) 10 GLR 870

Evidence Act, 1872 — Section 101, 106, 21, 67Land Acquisition Act, 1894 — Section 13, 18, 23, 24

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High Courts26 Jul 1968

Collector, Baroda and Another Vs Haridas Maganlal Parikh and Others

Gujarat High Court · AIR 1970 Guj 91 : (1969) GLR 412

Land Acquisition Act, 1894 — Section 23, 4Transfer of Property Act, 1882 — Section 54

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High Courts23 Jul 1968

Bai Lalita Vs Shardaben and Others

Gujarat High Court · AIR 1970 Guj 37

Bombay Civil Courts Act, 1869 — Section 21, 24, 26, 8Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Land Acquisition Act, 1894 — Section 26, 3, 30, 54

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High Courts19 Jul 1968