High Courts01 May 1974
Babubhai Mulchanddas Kapadia Vs Ishwarlal Devchand Kabrawala
Gujarat High Court · AIR 1975 Guj 95 : (1975) 16 GLR 66
Evidence Act, 1872 — Section 73
COURT ARCHIVE
Gujarat High Court judgments, 1974
156 judgments · page 7 of 8
High Courts26 Apr 1974
Bhagwandas Gurnomal Vs The State of Gujarat
Gujarat High Court · (1975) 16 GLR 164
Criminal Procedure Code, 1973 (CrPC) — Section 428, 540Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2), 16(1)(a)(i), 16(1)(a)(i)Prevention of Food Adulteration Rules, 1955 — Rule 4, 4(3)
High Courts26 Apr 1974
Patel Atmararn Nathudas and Others Vs Patel Babubhai Kashavlal
Gujarat High Court · AIR 1975 Guj 120 : (1975) 1 GLR 509
Transfer of Property Act, 1882 — Section 58
High Courts26 Apr 1974
Naranbhai Dahyabhai Patel and Another Vs Suleman Isapji Dadabhai and Another
Gujarat High Court · (1975) 16 GLR 289
Bombay Public Trusts Act, 1950 — Section 18, 19, 72Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Transfer of Property Act, 1882 — Section 122, 5, 5
High Courts24 Apr 1974
Union of India Vs Mansukhlal Jethalal
Gujarat High Court · AIR 1975 Guj 116
Railways Act, 1890 — Section 26, 41, 78
High Courts24 Apr 1974
Memon Adambhai Haji Ismail Vs Bhaiya Ramdas Badiudas and Others
Gujarat High Court · AIR 1975 Guj 54 : (1974) GLR 655
Bombay General Clauses Act, 1904 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12Evidence Act, 1872 — Section 114
High Courts19 Apr 1974
Ramesh C. Mashruwala Vs The State of Gujarat and Another
Gujarat High Court · (1975) 16 GLR 277
Constitution of India, 1950 — Article 227, 235Presidency Small Cause Courts Act, 1882 — Section 13, 13, 14, 9(1)(aa)
High Courts18 Apr 1974
Shah Pravinchand Harakhchand Vs The State of Gujarat and Another
Gujarat High Court · (1975) 16 GLR 40
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g)Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 14, 19, 19
High Courts10 Apr 1974Allowed
Nayak Kalidas Motiram Vs Menaben and another
Gujarat High Court · (1974) 04 GUJ CK 0010
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23, 23, 23(1), 23(2)Transfer of Property Act, 1882 — Section 108(b)
High Courts10 Apr 1974
Nosir Marafatia and Co. Vs Bank of Baroda Ltd., Ahmedabad
Gujarat High Court · AIR 1975 Guj 170 : (1975) 16 GLR 300
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)Gujarat Education Cess Act, 1962 — Section 19, 21
High Courts08 Apr 1974
Mulchand Laxmichand Shah, a Partnership firm Vs Sheth Bhikhchand Trilokchand and Others
Gujarat High Court · (1975) 16 GLR 283
Arbitration Act, 1940 — Section 14(2), 14(2)Limitation Act, 1908 — Article 178, 178Limitation Act, 1963 — Article 119, 119
High Courts27 Mar 1974
Laxmiben and Others Vs Chandrawadan Chhotalal Soratwalla and Others
Gujarat High Court · AIR 1975 Guj 101 : (1975) 16 GLR 494
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, Order 20 Rule 16, 96
High Courts21 Mar 1974
Chimanlal Narsibhai Vs Amratlal Chhotalal Shah and Another
Gujarat High Court · AIR 1974 Guj 218 : (1975) 16 GLR 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 94, Order 21 Rule 95, 65
High Courts19 Mar 1974
State of Gujarat Vs Dahiben and Others
Gujarat High Court · (1975) 16 GLR 606
Bombay Court Fees Act, 1959 — Section 4Bombay Money Lenders Act, 1946 — Section 24Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts18 Mar 1974
Snehalkumar Sarabhai Vs Economic Transport Organisation and Others
Gujarat High Court · AIR 1975 Guj 72
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Mar 1974
Shirishkumar Mayachandbhai Modi Vs The Collector and Another
Gujarat High Court · (1975) 16 GLR 703
Gujarat Municipalities Act, 1963 — Section 35, 35, 35(3)
High Courts14 Mar 1974
Sirinbai D. Daruwala Vs Edalji Dhanjisha Anklesaria
Gujarat High Court · AIR 1975 Guj 102 : (1975) 16 GLR 204
Ahmedabad City Civil Court Rules, 1961 — Rule 199Succession Act, 1925 — Section 299
High Courts02 Mar 1974
Navnitlal Sakarlal Vs Commissioner of Wealth-tax, Gujarat I
Gujarat High Court · (1977) 106 ITR 512
Hindu Succession Act, 1956 — Section 30, 6Wealth Tax Act, 1957 — Section 2(e), 2(m)
High Courts19 Feb 1974
BAI AIMAI GUSTADJI KARAKA (SINCE DECEASED) (BY HER HEIR, CHANDABEN JAMSHEDJI KARAKA). Vs GIFT-TAX OFFICER, CIRCLE V, WARD B, AHMEDABAD.
Gujarat High Court · (1975) 99 ITR 257
Gift Tax Act, 1958 — Section 16(1)(a), 16(1)(b), 5(2), 5(2)Income Tax Act, 1961 — Section 147(b), 147(b)
High Courts19 Feb 1974
Bai Aimai Gustadji Karaka (Since Deceased) (By her heir, Chandaben Jamshedji Karaka) Vs Gift Tax Officer, Circle V, Ward B, Ahmedabad
Gujarat High Court · (1975) 99 ITR 258
Gift Tax Act, 1958 — Section 13(2), 15(2), 16, 16(1), 16(1A)Income Tax Act, 1961 — Section 147, 147(1), 147(6)