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)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,719 of 1,831
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)
High Courts18 Feb 1974
Vanlila Vadilal Shah Vs Mahendrakumar J. Shah and Another
Gujarat High Court · AIR 1975 Guj 163 : (1975) 16 GLR 71
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 5(7), 7Gujarat Education Cess Act, 1962 — Section 19(3), 21
High Courts18 Feb 1974
Amreli Vistar Kadava Patel Ghati Kelavani Prachar Mandal Sanchalit Vidyarthi Ashram Vs District Magistrate of Amreli and Others
Gujarat High Court · AIR 1976 Guj 13 : (1975) 1 GLR 411
Bombay Cinemas (Regulation) Rules, 1954 — Rule 6Constitution of India, 1950 — Article 226
High Courts18 Feb 1974
Vaghela Vakhatsinh Agarsinh Vs Parmar Lalji Khodidas and Another
Gujarat High Court · AIR 1975 Guj 109
Easements Act, 1882 — Section 33
High Courts18 Feb 1974
Shanabhai Desaibhai Patel Vs Chhotabhai Shankerbhai Patel
Gujarat High Court · (1975) 16 GLR 256
Bombay Shops and Establishments Act, 1948 — Section 66, 66Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)(xa)Industrial Disputes Act, 1947 — Section 33C
High Courts15 Feb 1974
Chandrakanta Jayrambhai Amin and Another Vs Pravin Mangaldas and Others
Gujarat High Court · AIR 1975 Guj 142
Motor Vehicles Act, 1939 — Section 110
High Courts15 Feb 1974
Hastimal Asaldas Vs The State of Gujarat
Gujarat High Court · (1975) CriLJ 983 : (1975) GLR 353
Penal Code, 1860 (IPC) — Section 411, 414