High Courts14 Sept 1972
Sandhi Mamad Kala Vs State of Gujarat
Gujarat High Court · (1973) 14 GLR 384
Bombay Police Act, 1951 — Section 56, 56
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,731 of 1,831
High Courts08 Sept 1972
Patel Construction and Co. and Another Vs Shah Raichand Amulakh and Another
Gujarat High Court · AIR 1973 Guj 283 : (1973) 14 GLR 487
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Sept 1972
Navgujarat Paper Industries Vs Superintendent of Central Excise and Others
Gujarat High Court · (1977) 1 ELT 67
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3, 37, 37(2)Tariff Act, 1934 — Section 2A
High Courts08 Sept 1972
Mathurbhai Hirjibhai Patel and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1973 Guj 261 : (1973) 14 GLR 596
Gujarat Panchayats Act, 1961 — Section 99(2)Land Acquisition Act, 1894 — Section 3
High Courts29 Aug 1972
Shamjibhai Dhanjibhai Vs State of Gujarat
Gujarat High Court · (1973) 14 GLR 237
Bombay Prohibition Act, 1949 — Section 2(30), 66A, 66ADangerous Drugs Act, 1930 — Section 2Opium Act, 1878 — Section 3, 3, 9(a)
High Courts20 Aug 1972
Controller of Estate Duty, Gujarat-II Vs Nirmal Chandulal
Gujarat High Court · (1977) 106 ITR 630
Estate Duty Act, 1953 — Section 27(1)
High Courts18 Aug 1972
The State of Gujarat Vs Mahant Ranchhoddas Guru Atmaramdasji
Gujarat High Court · AIR 1974 Guj 115 : (1973) GLR 715
Specific Relief Act, 1877 — Section 42
High Courts17 Aug 1972
Commissioner of Income Tax, Gujrat I Vs Saurashtra Cement and Chemical Industries Ltd.
Gujarat High Court · (1973) 91 ITR 170
Income Tax Act, 1961 — Section 37(1)Wealth Tax Act, 1957 — Section 5(1)
High Courts16 Aug 1972
Harivadan Kanaiyalal Vs The State of Gujarat
Gujarat High Court · (1973) CriLJ 1866 : (1973) GLR 515
Bombay Motor Vehicles Tax Act, 1958 — Section 16(1)(a)(i), 16(1)(a)(i), 17, 4, 4(1)
High Courts14 Aug 1972
The State of Gujarat Vs Chhaganlal Mavji
Gujarat High Court · (1973) CriLJ 1874 : (1973) GLR 495
Factories Act, 1948 — Section 2, 21, 92
High Courts11 Aug 1972
Baldevji Krishnaji Vs The State of Gujarat
Gujarat High Court · (1973) CriLJ 1523 : (1973) GLR 153
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16
High Courts11 Aug 1972
Malavia Brothers and Co. Vs Commissioner of Income Tax
Gujarat High Court · (1973) 91 ITR 371
Income Tax Act, 1961 — Section 140A, 141, 156, 207, 208
High Courts10 Aug 1972
Dhanuben and Others Vs Zaverbhai Kalidas
Gujarat High Court · AIR 1973 Guj 194 : (1973) 14 GLR 527
High Courts09 Aug 1972
Kantilal Ishwerlal Shah Vs Dr. Mukundrai Keshavlal Parikh and Others
Gujarat High Court · (1973) 14 GLR 227
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Common Law Procedure Act, 1852 — Section 212Conveyancing Act, 1881 — Section 14
High Courts09 Aug 1972
V. J. PATEL AND P. J. PATEL Vs COMMISSIONER OF Income Tax.
Gujarat High Court · (1973) 91 ITR 353
Companies Act, 1956 — Section 2(26), 2(26)
High Courts09 Aug 1972
V.J. Patel and P.J. Patel Vs Commissioner of Income Tax
Gujarat High Court · (1973) 91 ITR 353
Companies Act, 1956 — Section 2(26)Constitution of India, 1950 — Article 18, 19, 20
High Courts08 Aug 1972
Amratlal Gurdial Jain and Another Vs The State of Gujarat and Another
Gujarat High Court · (1973) CriLJ 1278 : (1973) GLR 61
Constitution of India, 1950 — Article 134, 136, 145Criminal Procedure Code, 1898 (CrPC) — Section 404, 417, 418, 419, 420Customs Act, 1962 — Section 135
High Courts07 Aug 1972
Additional Commissioner of Income Tax, Gujarat Vs Santosh Industries
Gujarat High Court · (1974) 93 ITR 563
Income Tax Act, 1922 — Section 22(1)Income Tax Act, 1961 — Section 10(1), 139, 139(4), 143, 260(1)
High Courts07 Aug 1972
Shah Velji Nagji Vs Hevkuberbai and Others
Gujarat High Court · AIR 1973 Guj 207 : (1973) 14 GLR 980
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4
High Courts31 Jul 1972
V.B Shukla, Food Inspector, Ahmedabad Municipal Corporation Vs Prakash Vishandas and Another
Gujarat High Court · (1974) CriLJ 124 : (1973) GLR 381
Prevention of Food Adulteration Act, 1954 — Section 13, 16