CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Gujarat High Court

COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,684 of 1,831

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
High Courts29 Sept 1978

Khalid Ibrahim Beg and Another Vs State Bank of India

Gujarat High Court · (1979) 1 GLR 525

Ahmedabad City Civil Court Rules, 1961 — Rule 143, 143(c)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3
Read judgment
High Courts29 Sept 1978

State of Gujarat Vs Sendhaji Mohanji

Gujarat High Court · (1979) 1 GLR 382

Bombay Prohibition Act, 1949 — Section 21, 21(b), 66(1)(b), 66(b), 66(b)
Read judgment
High Courts27 Sept 1978

Suresh Ramanlal Patel Vs State of Gujarat and Others

Gujarat High Court · (1979) 1 GLR 391

Electricity Act, 1910 — Section 50, 50
Read judgment
High Courts21 Sept 1978

Commissioner of Income Tax, Gujarat-II Vs Chudgar Ranchhodlal Jethalal

Gujarat High Court · (1979) 116 ITR 56

Income Tax Act, 1961 — Section 28
Read judgment
High Courts21 Sept 1978

Commissioner of Income Tax, Gujarat-III Vs Manu Engineering Works

Gujarat High Court · (1980) 122 ITR 306

Income Tax Act, 1961 — Section 143(3), 271(1), 274, 274(2)
Read judgment
High Courts20 Sept 1978

Biharilal Nathuram Mali Vs Hirala Biharilal Mali and Others

Gujarat High Court · (1979) 1 GLR 514

Bombay Court Fees Act, 1959 — Article 23(f), 3, 4, 6(iv)(j)
Read judgment
High Courts20 Sept 1978

Pallavi S. Mayor Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1981) 127 ITR 701

Income Tax Act, 1961 — Section 160, 161, 161(1), 164, 166
Read judgment
High Courts19 Sept 1978Allowed

Rasiklal Ranchhodbhai Patel Vs Commissioner of Wealth Tax

Gujarat High Court · (1980) 121 ITR 219

Wealth Tax Act, 1957 — Section 18, 18(1)(a), 18(2A)
Read judgment
High Courts19 Sept 1978

Rasiklal Ranchhodbhai Patel Vs Commissioner of Wealth-tax, Gujarat-IV Shantaban Ranchhodbhai Patel Vs Commissioner of Wealth-tax, Gujarat-IV Vinubhai Ranchhodbhai Patel Vs Commissioner of Wealth-tax, Gujarat-IV

Gujarat High Court · (1980) 121 ITR 219

Wealth Tax Act, 1957 — Section 18, 18(1), 18(2A)
Read judgment
High Courts12 Sept 1978

Virji Lavji Makwana Vs Partners of Business Running in the Name of Rainbow Screen Shades and Others

Gujarat High Court · AIR 1979 Guj 178 : (1979) 20 GLR 352

Civil Procedure Code, 1908 (CPC) — Section 9Transfer of Property Act, 1882 — Section 105
Read judgment
High Courts08 Sept 1978

Dipchand Pyarelal Vs Thakkar Hasmukhlal Keshavlal

Gujarat High Court · (1979) 1 GLR 403

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9, 9
Read judgment
High Courts08 Sept 1978

Union of India and Another Vs K. Mansukhram and Sons

Gujarat High Court · AIR 1979 Guj 176 : (1979) 20 GLR 333

Railways Act, 1890 — Section 77
Read judgment
High Courts05 Sept 1978

M.D. Parmar Vs Y.B. Zala and Another

Gujarat High Court · (1979) GLR 497 : (1980) 1 LLJ 260

Constitution of India, 1950 — Article 226
Read judgment
High Courts02 Sept 1978

Kumari Jayshree Chandrachud Dixit Vs State of Gujarat and Others

Gujarat High Court · (1979) 1 GLR 614

Admission to First M.B.B.S. Course at the Government Medical Colleges in the State of Gujarat Rules, 1978 — Rule 5.2(A)Constitution of India, 1950 — Article 14Gujarat University Act, 1949 — Section 22(x)
Read judgment
High Courts29 Aug 1978

State of Gujarat Vs Ramji Mandir Trust, Baroda and Others

Gujarat High Court · AIR 1979 Guj 113 : (1979) 20 GLR 399

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 1, 9 , 96
Read judgment
High Courts24 Aug 1978

Charity Commissioner, Gujarat State, Ahmedabad Vs Rustom Faramroz Dabbo and Others

Gujarat High Court · AIR 1979 Guj 168 : (1979) 20 GLR 635

Bombay Public Trusts Act, 1950 — Section 36, 56
Read judgment
High Courts23 Aug 1978

COMMISSIONER OF Income Tax, GUJARAT-II Vs TRUSTEES OF SHRI MANEKLAL CHUNILAL SHAH TRUST.

Gujarat High Court · (1980) 8 CTR 147 : (1980) 125 ITR 417

Income Tax Act, 1961 — Section 269H, 269L(3), 269L(3)
Read judgment
High Courts23 Aug 1978

Commissioner of Income Tax, Gujarat-II Vs Trustees of Shri Maneklal Chunilal Shah Trust

Gujarat High Court · (1979) 20 GLR 248

Income Tax Act, 1961 — Section 269, 269A, 269A(3), 269C, 269C(1)Wealth Tax Act, 1957 — Section 12A, 16A, 2, 38A
Read judgment
High Courts22 Aug 1978

Union of India (UOI) Vs Harshadray Jayantilal and Co.

Gujarat High Court · (1979) 1 GLR 387

Arbitration Act, 1940 — Section 20, 20Limitation Act, 1963 — Article 137, 137
Read judgment
High Courts21 Aug 1978

Patel Parshottam Ambavi Vs Patel Hansraj Valji Bhalodia

Gujarat High Court · (1979) 1 GLR 7

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Gujarat Rural Debtors Relief Act, 1976 — Section 11(1)(ii), 12, 2(d), 2(d), 44
Read judgment
Previous1…1,6821,6831,6841,6851,686…1,831Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions