Gujarat High Court Judgments 1972

High Courts22 Dec 1972

Lady Tanumati Girijaprasad Chinubhai Since Decd. (by her heirs etc.) Vs Spl. Land Acq. Officer

Gujarat High Court · (1973) 14 GLR 537

Bombay Court Fees Act, 1959 — Article 15Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 18

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High Courts22 Dec 1972

Poonjabhai Vanmalidas and Sons (H.U.F.) Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1974) 95 ITR 251

Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 147(1)

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High Courts21 Dec 1972

Patel Ashabhai Somabhai Vs Patel Ishwarbhai Lallubhai

Gujarat High Court · AIR 1973 Guj 254 : (1974) 15 GLR 77

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23(2), Order 9 Rule 8

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High Courts21 Dec 1972

Commissioner of Wealth Tax, Gujarat-I Vs Ahmed Ibrahim Sahigara

Gujarat High Court · (1974) 93 ITR 288

Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 4Wealth Tax Act, 1957 — Section 2

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High Courts15 Dec 1972

Babubhai Khandubhai Desai and Others Vs Amreli Municipality

Gujarat High Court · (1973) 14 GLR 662

Gujarat Municipalities Act, 1963 — Section 208(1), 208(1)

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High Courts12 Dec 1972

Saurashtra Mazoor Mahajan Sangh Vs D.M. Vin

Gujarat High Court · (1974) 15 GLR 32

Gujarat Panchayats Act, 1961 — Section 180Industrial Disputes Act, 1947 — Section 9A, 9A

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High Courts11 Dec 1972

Variety Body Builders a partnership firm at Baroda Vs The Union of India

Gujarat High Court · AIR 1973 Guj 256 : (1973) 14 GLR 998

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Contract Act, 1872 — Section 74

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High Courts07 Dec 1972

Ragha alias Rugnath Mahadev and Others Vs Ramji Bava

Gujarat High Court · AIR 1974 Guj 86 : (1973) GLR 577

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), 54

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High Courts05 Dec 1972

Bhaishankar Damodar Bhatt Vs The State of Gujarat and Another

Gujarat High Court · AIR 1973 Guj 268 : (1973) GLR 586

Bombay Land Requisition Act, 1948 — Section 9, 9(1)

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High Courts04 Dec 1972

Satwara Karsan Sava Vs Satwara Jetha Karsan and Others

Gujarat High Court · (1974) 15 GLR 142

Limitation Act, 1908 — Article 120, 47, 47Mamlatdars Court Act, 1906 — Section 5(1)(b), 5(2), 5(2)

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High Courts04 Dec 1972

The Anant Mills Co. Ltd. and Others Vs State of Gujarat and Others

Gujarat High Court · (1973) 14 GLR 826

City of Bombay Municipal Council Act, 1988 — Section 154Constitution of India, 1950 — Article 14, 19(1)(f)

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High Courts04 Dec 1972

Hind Engineering Co., Rajkot Vs Commissioner of Sales Tax

Gujarat High Court · (1984) 17 ELT 268 : (1973) 31 STC 115

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 2, 4, 7

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High Courts30 Nov 1972

Roshanali Akbaralli and Others Vs Nabiji Nathaji Vohra (Deed.) His Legal Heirs Ors.

Gujarat High Court · (1974) 15 GLR 116

Bombay Public Trusts Act, 1950 — Section 19, 70, 70A, 72(4)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13, 145, 151

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High Courts30 Nov 1972

Madhukantaben Vs The State of Gujarat and Another

Gujarat High Court · AIR 1973 Guj 176 : (1973) 14 GLR 506

Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 3(3), 4(1), 5

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High Courts30 Nov 1972

Harisondas Chunilal Chokshi Vs Prabhavatiben

Gujarat High Court · AIR 1973 Guj 240 : (1973) GLR 438

Constitution of India, 1950 — Article 14, 19

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High Courts28 Nov 1972

Aher Mesa Hamir Vs Charan Shamla Sura

Gujarat High Court · (1973) 14 GLR 812

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)

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High Courts28 Nov 1972

Patel Amarshibhai Dharamshibhai and Another Vs Lakadia Kantilal Damodar and Others

Gujarat High Court · (1973) 14 GLR 639

Gujarat Gram and Nagar Panchayats Election Rules, 1962 — Rule 7, 7(1) , 7(2)Gujarat Panchayats Act, 1961 — Section 24, 24, 323

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High Courts28 Nov 1972

P. Datani and Co. Vs State of Gujarat

Gujarat High Court · (1973) 14 GLR 809

Arbitration Act, 1940 — Section 17, 39, 39(1)(vi)

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High Courts23 Nov 1972

The Northern India Motor Owners Insurance Co. Ltd. Vs Magan Shanaji Solanki and Others

Gujarat High Court · (1973) 14 GLR 921

Motor Vehicles Act, 1988 — Section 96(2)Workmens Compensation Act, 1923 — Section 110(b), 110(b), 19, 19(1), 96(1)

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High Courts22 Nov 1972

State of Gujarat and Another Vs K.A. Patel and Others

Gujarat High Court · (1973) 14 GLR 730

Bombay Reorganisation Act, 1960 — Section 81(6)States Reorganisation Act, 1956 — Section 115

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Gujarat High Court judgments, 1972