High Courts18 Dec 1970
Khatija Abdulla Ibrahim Tai and Others Vs The National Tobacco Company of India Ltd., Calcutta
Gujarat High Court · (1972) 13 GLR 205 : (1973) 1 LLJ 447
Workmens Compensation Act, 1923 — Section 2, 30
COURT ARCHIVE
Gujarat High Court judgments, 1970
139 judgments · page 1 of 7
High Courts17 Dec 1970
Hirji Virji Transport and Others Vs Basiranbibi and Others
Gujarat High Court · (1971) 12 GLR 783
Fatal Accidents Act, 1855 — Section 1A, 1A, 2
High Courts11 Dec 1970
Commissioner of Expenditure Tax, Gujarat II Vs Sheth Motilal Karsondas
Gujarat High Court · (1971) 82 ITR 333
Expenditure Tax Act, 1957 — Section 4
High Courts09 Dec 1970
Pathan Bajitkhan Kayamkhan and Another Vs Shah Maneklal Harilal and Others
Gujarat High Court · (1971) 12 GLR 421
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(g), 13(1)(i), 29(2), 29(2)
High Courts09 Dec 1970
Sabarmati Reti Udyog Kamdar Sahakari Mandal Ltd. Vs Commissioner of Sales Tax, Gujarat State
Gujarat High Court · (1972) 29 STC 419
Bombay Sales Tax Act, 1959 — Section 52, 61
High Courts07 Dec 1970
Commissioner of Sales Tax, Gujarat State Vs India Cutlery Stores, Surat
Gujarat High Court · (1971) 27 STC 548
Bombay Sales Tax Act, 1959 — Section 6, 61, 7
High Courts05 Dec 1970
Commissioner of Sales Tax, Gujarat State, Ahmedabad Vs K.B. Mehta and Company, Ahmedabad
Gujarat High Court · (1971) 28 BOMLR 47 : (1971) 28 STC 47
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 14
High Courts02 Dec 1970Allowed
State of Gujarat Vs Maneklal Roognath
Gujarat High Court · (1970) 12 GUJ CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 417Motor Vehicles Act, 1988 — Section 112, 116Penal Code, 1860 (IPC) — Section 279, 304A
High Courts30 Nov 1970
B. Shah and Co., Surat Vs State of Gujarat
Gujarat High Court · (1971) 28 STC 5
Bombay Sales Tax Act, 1959 — Section 52
High Courts26 Nov 1970
Ruby Laboratories Vs Commissioner of Sales Tax
Gujarat High Court · (1971) 27 STC 326
Bombay Sales Tax Act, 1959 — Section 12, 12(1), 2(23), 25, 36Central Sales Tax Act, 1956 — Section 10, 10A, 12(1), 8, 8(1)
High Courts21 Nov 1970
Vicas Tractors Vs Commissioner of Sales Tax
Gujarat High Court · (1971) 27 STC 203
Bombay Sales Tax Act, 1959 — Section 52
High Courts21 Nov 1970
Commissioner of Sales Tax, Gujarat Vs Asha Watch Co.
Gujarat High Court · (1971) 28 STC 395
High Courts20 Nov 1970
Commissioner of Sales Tax, Gujarat Vs Bharat Iron and Brass Foundries
Gujarat High Court · (1971) 28 STC 455
Bombay Sales Tax Act, 1959 — Section 12
High Courts18 Nov 1970
Chandra Vilas Hotel Vs The Commissioner of Sales Tax
Gujarat High Court · (1973) 30 STC 505
Bombay Sales Tax Act, 1959 — Entry 14, Entry 14(A)
High Courts16 Nov 1970
Union Medical Agency Vs The State of Gujarat
Gujarat High Court · (1973) 31 STC 396
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 13, 14Central Sales Tax Act, 1956 — Section 14, 15, 2, 4(2), 6
High Courts13 Nov 1970
State of Gujarat Vs Lakhu Narottam
Gujarat High Court · (1971) 12 GLR 847
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4(2)Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(3), 85(1)(3)
High Courts13 Nov 1970
Star Radio Electric Co. Vs Commissioner of Sales Tax, Gujarat
Gujarat High Court · (1971) 27 STC 367
High Courts12 Nov 1970
Alembic Glass Industries Ltd. Vs Commissioner of Sales Tax, Gujarat State, Ahmedabad
Gujarat High Court · (1972) 42 CompCas 63 : (1973) 31 STC 142
Bombay Sales Tax Act, 1959 — Section 12Central Sales Tax Act, 1956 — Section 8(3)
High Courts09 Nov 1970
Variety Body Builders Vs Commissioner of Sales Tax, Gujarat
Gujarat High Court · (1971) 28 STC 339
Sales of Goods Act, 1930 — Section 2(16), 23
High Courts04 Nov 1970
Narottamdas L. Shah Vs State of Gujarat and Another
Gujarat High Court · (1971) 12 GLR 894
Constitution of India, 1950 — Article 14, 19(1)(a), 19(1)(d), 19(1)(f)Criminal Procedure Code, 1898 (CrPC) — Section 198b(5A), 198B(5A), 352