High Courts09 Jul 1968
Champaklal Sohanlal Vs J.H. Shah, Sales Tax Officer, Enforcement Branch, Ahmedabad
Gujarat High Court · (1968) 22 STC 507
Bombay Sales Tax Act, 1959 — Section 19(1)
COURT ARCHIVE
Gujarat High Court judgments, 1968
150 judgments · page 5 of 8
High Courts09 Jul 1968
B. Kanjibhai and Others Vs Mohanraj Rajendrakumar
Gujarat High Court · AIR 1970 Guj 32 : (1970) 11 GLR 140
Ahmedabad Small Causes Court Rules, 1961 — Rule 39Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts08 Jul 1968Dismissed
Kanji Mulji Kanani Vs Manglaben Parmanand
Gujarat High Court · AIR 1969 Guj 308 : (1969) GLR 1011
Bombay Court Fees Act, 1959 — Article 1, 2, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 33 Rule 1, Order 33 Rule 2, Order 4 Rule 1, Order 43 Rule 1
High Courts08 Jul 1968
Patel Laxmidas Karman Vs State of Gujarat and Others
Gujarat High Court · (1968) 22 STC 497
Bombay Sales Tax Act, 1959 — Section 38(4), 39
High Courts03 Jul 1968
Chandan Metal Products Pvt. Ltd. Vs The State of Gujarat
Gujarat High Court · (1969) 23 STC 29
Bombay Sales Tax Act, 1959 — Section 52, 61
High Courts03 Jul 1968
Prakash Trading Co. Vs State of Gujarat
Gujarat High Court · (1969) 24 STC 107
Bombay Sales Tax Act, 1959 — Section 52
High Courts02 Jul 1968
Jayantilal Thakordas Vs State of Gujarat
Gujarat High Court · (1968) 9 GLR 886 : (1969) 23 STC 11
High Courts28 Jun 1968
Mukundlal Hiralal Vs The State of Gujarat
Gujarat High Court · (1969) 24 STC 59
Bombay Sales Tax Act, 1953 — Section 11, 11, 11(1), 3Bombay Sales Tax Rules, 1952 — Rule 14, 6(1)
High Courts28 Jun 1968Dismissed
Madhavji Khatau Katira and Another Vs Trikamdas Narandas Tanna
Gujarat High Court · AIR 1969 Guj 205
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 20 Rule 15, Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3Partnership Act, 1932 — Section 33(1), 47
High Courts26 Jun 1968
Commissioner of Sales Tax Vs Godrej Soap Pvt. Ltd.
Gujarat High Court · (1969) 23 STC 489
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 2, 2(28)Central Sales Tax Act, 1956 — Section 12(2), 3, 4, 4(1), 4(2)
High Courts26 Jun 1968
State of Gujarat Vs Sant Kabir Cement Moulding Works
Gujarat High Court · (1968) 22 STC 493
High Courts21 Jun 1968
State of Gujarat Vs Yakubbhai Hajihakumutdin and Co.
Gujarat High Court · (1969) 23 STC 117
Central Sales Tax Act, 1956 — Section 6, 6(1), 6(2), 8 8(1), 8(3)
High Courts21 Jun 1968Partly Allowed
Tarwadi Ravishanker Mohanlal Vs Collector, Panchmahals
Gujarat High Court · AIR 1969 Guj 191 : (1969) GLR 556
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(2)
High Courts21 Jun 1968
State of Gujarat Vs Hindustan Traders, Rajkot
Gujarat High Court · (1969) 24 STC 103
Bombay Sales Tax Act, 1959 — Section 52
High Courts19 Jun 1968Allowed
Fulsinh Kesri Sinhji Vs Vallabhdas Hargovandas and Another
Gujarat High Court · AIR 1969 Guj 200 : (1969) GLR 148
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), 73
High Courts19 Jun 1968
B. Dar Laboratories Vs The State of Gujarat
Gujarat High Court · (1968) 22 STC 160
Bombay Sales Tax Act, 1959 — Section 52
High Courts19 Jun 1968
State of Gujarat Vs B.G. Batwara and Co.
Gujarat High Court · (1968) 22 STC 202
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts18 Jun 1968
Manhorlal Manilal Shah Vs Official Liquidator and Another
Gujarat High Court · (1969) 10 GLR 180
Companies Act, 1956 — Section 457, 457(1), 457(3), 483
High Courts18 Jun 1968
The State of Gujarat Vs Keshavlal Mangubhai
Gujarat High Court · (1968) 22 STC 271
Bombay Sales Tax Act, 1959 — Section 61
High Courts17 Jun 1968
The State of Gujarat Vs Surat Panjarapole
Gujarat High Court · (1969) 23 STC 57
Bombay Sales Tax Act, 1959 — Section 2(11), 22, 52, 61