High Courts13 Mar 1972
Commissioner of Wealth Tax, Gujarat-II Vs Sayaji Mills Ltd.
Gujarat High Court · (1974) 94 ITR 54
Wealth Tax Act, 1957 — Section 2, 3
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,734 of 1,831
High Courts10 Mar 1972
Commissioner of Income Tax, Gujarat-II Vs Sayaji Mills Ltd.
Gujarat High Court · (1974) 94 ITR 26
Income Tax Act, 1922 — Section 33(4)
High Courts10 Mar 1972
Suryakant alias Suresh Laxmishanker Vs Indumati Vithaldas Daiya and Another
Gujarat High Court · (1973) 14 GLR 169
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488, 488(1), 531
High Courts04 Mar 1972
Himatlal Govindji Vs Commissioner of Wealth-tax, Gujarat I
Gujarat High Court · (1977) 106 ITR 658
Wealth Tax Act, 1957 — Section 2
High Courts02 Mar 1972
Bai Premi and Others Vs Thakorbhai and Others
Gujarat High Court · AIR 1973 Guj 200
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 17(2)
High Courts02 Mar 1972
Atmaram Rachhodbhai Vs Gulamhusein Gulam Mohiyaddin and Another
Gujarat High Court · AIR 1973 Guj 113 : (1972) GLR 828
Trusts Act, 1882 — Section 47
High Courts02 Mar 1972
Nanalal Girdharlal and Another Vs Gulamnabi Jamalbhai Motorwala and Others
Gujarat High Court · AIR 1973 Guj 131 : (1972) GLR 880
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(1), 5(3)Transfer of Property Act, 1882 — Section 106
High Courts01 Mar 1972
Mehta Popatlal Bhanushanker Vs Kashiben Bhanabhai
Gujarat High Court · (1973) CriLJ 1015 : (1973) GLR 181
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts24 Feb 1972
Vadilal Somabhai and Co. and Another Vs The Municipal Corporation of the City of Ahmedabad
Gujarat High Court · AIR 1972 Guj 274
Bombay Provincial Municipal Corporations Act, 1949 — Section 127(2), 134, 458
High Courts24 Feb 1972
Vohra Habsu Vs Shah Chhaganlal Devachand and Others
Gujarat High Court · AIR 1973 Guj 203
Transfer of Property Act, 1882 — Section 60
High Courts23 Feb 1972
Dahya Deva Vs The State of Gujarat
Gujarat High Court · (1973) 14 GLR 184
Criminal Procedure Code, 1898 (CrPC) — Section 435Railways Act, 1890 — Section 104Railways Act, 1989 — Section 104
High Courts22 Feb 1972
Mahauva Municipality, Mahuva Vs Mehta Kiritkumar Umedchand and Others
Gujarat High Court · AIR 1973 Guj 97
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Land Acquisition Act, 1894 — Section 11, 3
High Courts22 Feb 1972
I.M. Nayak Vs Kantilal Ambalal Shah and Another
Gujarat High Court · (1972) 02 GUJ CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 342, 351(1)Prevention of Food Adulteration Act, 1954 — Section 20, 20
High Courts18 Feb 1972
Nathisand Kalyasang Vs Jasubha Dansangji
Gujarat High Court · AIR 1973 Guj 11 : (1972) GLR 996
Arbitration Act, 1940 — Section 21
High Courts18 Feb 1972
Petal Shakrabhi Armaram Vs Bai Kanku
Gujarat High Court · AIR 1973 Guj 72 : (1972) GLR 963
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts14 Feb 1972
Kochrabhai Ishwarbhai Patel Vs Gopalbahi C. Patal
Gujarat High Court · AIR 1973 Guj 29
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(3), 115
High Courts11 Feb 1972
Barot Chhabaji Mohanji and Others Vs Patel Joitaram Umedram and Others
Gujarat High Court · AIR 1973 Guj 173 : (1973) 14 GLR 84
Bombay Agricultural Debtors Relief Act, 1947 — Section 40
High Courts11 Feb 1972
Bai Jebunnisa and Another Vs Gulamnabi Hakimbhai and Others
Gujarat High Court · AIR 1973 Guj 106 : (1972) GLR 950
High Courts11 Feb 1972
Union of India Vs Charotar Tobacco Company
Gujarat High Court · (1981) 8 ELT 426
Central Excise Rules, 1944 — Rule 171, 32(1), 40
High Courts10 Feb 1972
Shantilal Babubhai and Others Vs Bai Chhani and Others
Gujarat High Court · AIR 1973 Guj 146 : (1973) 14 GLR 45
Succession Act, 1925 — Section 74