High Courts28 Jun 1968
Mukundlal Hiralal Vs The State of Gujarat
Gujarat High Court · (1969) 24 STC 59
Bombay Sales Tax Act, 1953 — Section 11, 11, 11(1), 3Bombay Sales Tax Rules, 1952 — Rule 14, 6(1)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,757 of 1,831
High Courts28 Jun 1968Dismissed
Madhavji Khatau Katira and Another Vs Trikamdas Narandas Tanna
Gujarat High Court · AIR 1969 Guj 205
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 20 Rule 15, Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3Partnership Act, 1932 — Section 33(1), 47
High Courts26 Jun 1968
Commissioner of Sales Tax Vs Godrej Soap Pvt. Ltd.
Gujarat High Court · (1969) 23 STC 489
Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 2, 2(28)Central Sales Tax Act, 1956 — Section 12(2), 3, 4, 4(1), 4(2)
High Courts26 Jun 1968
State of Gujarat Vs Sant Kabir Cement Moulding Works
Gujarat High Court · (1968) 22 STC 493
High Courts21 Jun 1968
State of Gujarat Vs Yakubbhai Hajihakumutdin and Co.
Gujarat High Court · (1969) 23 STC 117
Central Sales Tax Act, 1956 — Section 6, 6(1), 6(2), 8 8(1), 8(3)
High Courts21 Jun 1968Partly Allowed
Tarwadi Ravishanker Mohanlal Vs Collector, Panchmahals
Gujarat High Court · AIR 1969 Guj 191 : (1969) GLR 556
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(2)
High Courts21 Jun 1968
State of Gujarat Vs Hindustan Traders, Rajkot
Gujarat High Court · (1969) 24 STC 103
Bombay Sales Tax Act, 1959 — Section 52
High Courts19 Jun 1968Allowed
Fulsinh Kesri Sinhji Vs Vallabhdas Hargovandas and Another
Gujarat High Court · AIR 1969 Guj 200 : (1969) GLR 148
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), 73
High Courts19 Jun 1968
B. Dar Laboratories Vs The State of Gujarat
Gujarat High Court · (1968) 22 STC 160
Bombay Sales Tax Act, 1959 — Section 52
High Courts19 Jun 1968
State of Gujarat Vs B.G. Batwara and Co.
Gujarat High Court · (1968) 22 STC 202
Bombay Sales Tax Act, 1959 — Section 52, 61(1)
High Courts18 Jun 1968
Manhorlal Manilal Shah Vs Official Liquidator and Another
Gujarat High Court · (1969) 10 GLR 180
Companies Act, 1956 — Section 457, 457(1), 457(3), 483
High Courts18 Jun 1968
The State of Gujarat Vs Keshavlal Mangubhai
Gujarat High Court · (1968) 22 STC 271
Bombay Sales Tax Act, 1959 — Section 61
High Courts17 Jun 1968
The State of Gujarat Vs Surat Panjarapole
Gujarat High Court · (1969) 23 STC 57
Bombay Sales Tax Act, 1959 — Section 2(11), 22, 52, 61
High Courts01 May 1968Allowed
Chunilal Dahyabhai Vs Dharamshi Nanji and Others
Gujarat High Court · AIR 1969 Guj 213 : (1969) GLR 734
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 11 Rule 15, Order 11 Rule 18, Order 11 Rule 20, Order 13 Rule 3Provincial Small Cause Courts Act, 1887 — Section 25Stamp Act, 1899 — Section 2(22)
High Courts30 Apr 1968Dismissed
State of Gujarat Vs Vora Saifuddin Akbarali and Another
Gujarat High Court · AIR 1969 Guj 195 : (1969) CriLJ 902 : (1969) GLR 646
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1), 195(1), 215, 438Penal Code, 1860 (IPC) — Section 109, 34, 420, 465, 467
High Courts25 Apr 1968
Harji Hira Rabari Vs E.N. Renison Dy. Comm. of Police and Another
Gujarat High Court · (1969) 10 GLR 283
Bombay Police Act, 1951 — Section 56, 56, 59, 59
High Courts24 Apr 1968
Zarin Rustomji Munshi Vs Santubhai Manibhai Patel and Others
Gujarat High Court · (1969) GLR 710
Arbitration Act, 1940 — Section 14, 14(2), 30, 31, 32Bombay Motor Vehicles Taxation Rules, 1959 — Rule 296Motor Vehicles Act, 1939 — Section 110, 110(1), 110A(1), 110A(2), 110A(3)
High Courts18 Apr 1968
Qhuna Bhikha Patel Vs State of Gujarat and Others
Gujarat High Court · (1969) 10 GLR 331
Land Acquisition Act, 1894 — Section 6, 6, 6(1)Saurashtra Housing Board Act, 1954 — Section 3(3), 3(3)
High Courts18 Apr 1968
Nanji Pancha Vs Daulal Naraindas
Gujarat High Court · (1970) 11 GLR 285
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(2), 12(3)(b)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Apr 1968
Ramji Popatbhai Patel and Another Vs Jamnadas Shah and Others
Gujarat High Court · (1969) 10 GLR 164
Gujarat Housing Board Act, 1961 — Section 43Land Acquisition Act, 1894 — Section 4, 6Land Acquisition Act, 1984 — Section 4