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Gujarat High Court judgments

36,606 judgments · page 1,716 of 1,831

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High Courts27 Aug 1974

Shantilal Chandrashankar and Another Vs Bai Basi

Gujarat High Court · AIR 1976 Guj 1 : (1975) GLR 1

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(2), Order 41 Rule 17
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High Courts26 Aug 1974

Commissioner of Income Tax, Gujrat Vs Kohinoor Flour Mills

Gujarat High Court · (1975) 99 ITR 54

Income Tax Act, 1961 — Section 141, 143, 156, 209, 210
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High Courts23 Aug 1974

Commissioner of Income Tax, Gujarat Vs Sharma Construction Co.

Gujarat High Court · (1975) 100 ITR 603

Income Tax Act, 1961 — Section 139, 2(43), 215, 216, 216
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High Courts22 Aug 1974

Ambalal Manilal Makwana Vs Khambhat Taluka Sahakari Kharid Vechan Sangh Ltd. and Others

Gujarat High Court · (1975) 16 GLR 382

Gujarat Co-operative Societies Act, 1961 — Section 2(19), 2(19), 8, 8(1)Gujarat Co-operative Societies Rules, 1965 — Rule 15, 5, 5(2)(h)
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High Courts22 Aug 1974

Addl. Commissioner of Income Tax, Gujarat Vs Ahmedabad District Co-operative Bank Ltd.

Gujarat High Court · (1975) 101 ITR 733

Income Tax Act, 1961 — Section 10, 12, 20, 20(1), 263
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High Courts22 Aug 1974

Becharbhai Lavjibbhai and Others Vs Modh Patel Khushalbhai Ravjibhai

Gujarat High Court · AIR 1975 Guj 98 : (1975) 16 GLR 363

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 92
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High Courts20 Aug 1974

Aditya Ramkrishna Vs The State of Gujarat.

Gujarat High Court · (1974) 15 GLR 670

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 408, 408, 419, 465, 467
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High Courts20 Aug 1974

Chhotalal and Co. (Esso) Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1976) 104 ITR 500

Finance Act, 1965 — Section 24(11)Income Tax Act, 1961 — Section 271(1)
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High Courts17 Aug 1974

Tribhovandas Khushaldas and Others Vs Mulchandbhai Damodardas

Gujarat High Court · AIR 1976 Guj 118 : (1975) GLR 525

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
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High Courts17 Aug 1974

Keshavlal Laxmandas Patel Vs Narsinhbhai Kalidas Patel and Another

Gujarat High Court · AIR 1976 Guj 154 : (1975) GLR 520

Specific Relief Act, 1963 — Section 34, 38
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High Courts14 Aug 1974

Gujarat Distributors Vs The State of Gujarat

Gujarat High Court · (1975) 36 STC 116

Bombay Sales Tax Act, 1959 — Section 52
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High Courts14 Aug 1974

Pragjibhai Kesurbhai Patel Vs State of Gujarat and Another

Gujarat High Court · AIR 1976 Guj 8 : (1975) GLR 764

Advocates Act, 1961 — Section 50(4), 55Bombay Pleaders Act, 1920 — Section 25Legal Practitioners Act, 1879 — Section 14
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High Courts13 Aug 1974

Saurashtra Khandsari Manufacturers Association and Others Vs Sales Tax Officer and Others

Gujarat High Court · (1975) 16 GLR 610

Gujarat Sales Tax Act, 1969 — Section 49(2), 49(2)
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High Courts13 Aug 1974

The State of Gujarat Vs D.K. Patel and Co.

Gujarat High Court · (1975) 35 STC 63

Bombay Sales Tax Act, 1959 — Section 36(3), 38
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High Courts13 Aug 1974

Official Liquidators, Baroda Batteries Ltd. Vs Registrar of Companies, Gujarat State

Gujarat High Court · (1978) 48 CompCas 120 : (1975) 1 GLR 462

Companies Act, 1956 — Section 2(25), 2(3), 2(30), 261(1), 281(2)
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High Courts09 Aug 1974

Jekisondas Maganlal and Others Vs Abdul Rehman Haji Ahmedbhai and Others

Gujarat High Court · AIR 1975 Guj 205

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Transfer of Property Act, 1882 — Section 105
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High Courts06 Aug 1974

The Premier Insurance Co. Ltd. and others Vs Gambhirsing Galabsing and others

Gujarat High Court · AIR 1975 Guj 133

Motor Vehicles Act, 1939 — Section 11(1)(i), 95, 95, 95(1), 95(2)
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High Courts01 Aug 1974

Mangalaji Suraji and Others Vs Govindlal Samaldas Soni

Gujarat High Court · (1975) ACJ 366 : (1975) 16 GLR 486

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High Courts31 Jul 1974

Chhanuben Vs Manubhai Prabhudas Acharya

Gujarat High Court · AIR 1976 Guj 62 : (1975) GLR 712

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23
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High Courts30 Jul 1974

Bai Annapurna Shantilal Vs Kantilal Laljibhai and Others

Gujarat High Court · AIR 1976 Guj 10

Bombay Public Trusts Act, 1950 — Section 19, 22
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