High Courts27 Jul 1973
Maheshkumar Dhirajlal Thakkar Vs State of Gujarat
Gujarat High Court · (1974) 15 GLR 293
Penal Code, 1860 (IPC) — Section 168, 168, 21Railway Services (Conduct) Rules, 1966 — Rule 102(13), 15
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,725 of 1,831
High Courts20 Jul 1973
Raj Kapoor Vs Narendra Alias Naranbhai Nagardas and Another
Gujarat High Court · (1974) 15 GLR 125
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 500, 500
High Courts13 Jul 1973
Hansraj Devram and Another Vs State of Gujarat Another
Gujarat High Court · (1974) 15 GLR 250
Gujarat Agricultural Produce Markets Act, 1963 — Section 36(1), 36(1), 6, 6, 8
High Courts11 Jul 1973
State of Gujarat Vs Patel Manu Ranchhod and Others
Gujarat High Court · (1974) 15 GLR 235
Penal Code, 1860 (IPC) — Section 109, 307, 323, 326, 395
High Courts11 Jul 1973
The State of Gujarat Vs Premraj Ganpatram and Another
Gujarat High Court · (1974) 33 STC 159
Bombay Sales Tax Act, 1959 — Section 61
High Courts05 Jul 1973Dismissed
Vilas Udyog Ltd., Jamnagar Vs M/s. Prag Vanaspati Products
Gujarat High Court · AIR 1975 Guj 112
Sales of Goods Act, 1930 — Section 37(2)Sales of Goods Act, 1980 — Section 37(2)
High Courts05 Jul 1973
The State of Gujarat Vs Jayantilal Bhimji and Sons
Gujarat High Court · (1974) 15 GLR 513 : (1973) 32 STC 527
Bombay Sales Tax Act, 1959 — Section 2, 2(29), 2(36)
High Courts04 Jul 1973
Gagu Vs The State of Gujarat and Another
Gujarat High Court · (1975) CriLJ 670 : (1974) GLR 584
Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 161, 165, 165A, 216A, 302
High Courts04 Jul 1973
The State of Gujarat Vs Chelabhai Bhanabhai Prajapati
Gujarat High Court · (1974) 33 STC 147
Bombay Sales Tax Act, 1959 — Section 57Central Sales Tax Act, 1956 — Section 15
High Courts29 Jun 1973
Manilal Gafoorbhai Shah Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1974) 95 ITR 624
Finance Act, 1965 — Section 24Income Tax Act, 1961 — Section 11, 132, 139, 142, 143
High Courts28 Jun 1973
Mrudula Nareshchandra Vs Controller Estate of Duty
Gujarat High Court · (1975) 100 ITR 297
Partnership Act, 1932 — Section 14, 15, 29
High Courts28 Jun 1973
Sakarlal Chunilal and Others Vs Controller of Estate Duty, Gujarat
Gujarat High Court · (1975) 98 ITR 610
Estate Duty Act, 1953 — Section 10
High Courts28 Jun 1973
Shree Ram Industries Vs The State of Gujarat
Gujarat High Court · (1974) 34 STC 13
Bombay Sales Tax Act, 1959 — Section 10, 5, 5(1)Central Sales Tax Act, 1956 — Section 15
High Courts27 Jun 1973
The State of Gujarat Vs Mahavir Oil Mills
Gujarat High Court · (1973) 32 STC 385
Central Sales Tax Act, 1956 — Section 14
High Courts26 Jun 1973
The State of Gujarat Vs Jamnagar Motor Stores
Gujarat High Court · (1974) 33 STC 353
Bombay Sales Tax Act, 1959 — Section 20, 55, 55(2), 56, 57Gujarat Sales Tax Act, 1969 — Section 57
High Courts25 Jun 1973
The State of Gujarat Vs Gujarat Engineering Company
Gujarat High Court · (1974) 33 STC 302
High Courts22 Jun 1973
Karsandas Bhagwandas Patel Vs G.V. Shah, Income Tax Officer, Rajkot and Others
Gujarat High Court · (1975) 98 ITR 255
Income Tax Act, 1922 — Section 35(1), 35(5)Income Tax Act, 1961 — Section 154(1A), 155, 250, 297(2), 33B
High Courts22 Jun 1973
The State of Gujarat Vs Jayant Chemical Works Pvt. Ltd.
Gujarat High Court · (1975) 36 STC 112
High Courts22 Jun 1973
Maniben Chhotubhai and Others Vs Kacharabhai Bhulabhi
Gujarat High Court · (1974) 15 GLR 209
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35Constitution of India, 1950 — Article 133(1)(c)