High Courts13 Oct 1967
The New Swadesi Mills of Ahmedabad Ltd. Vs S.K. Rattan and Others
Gujarat High Court · (1968) 9 GLR 364
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 165, 165, 165(1), 172
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,761 of 1,831
High Courts10 Oct 1967
Harnamsing Lalsing Vs Gangaram Itchharam
Gujarat High Court · (1968) 9 GLR 323
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b), 12(3)(b)
High Courts09 Oct 1967
COMMISSIONER OF WEALTH-TAX, GUJARAT II Vs MRS. ARUNDHATI BALKRISHNA.
Gujarat High Court · (1968) 70 ITR 203
Wealth Tax Act, 1957 — Section 2(e)(iv), 27(1), 5, 5(1)(viii), 5(1)(viii)
High Courts09 Oct 1967
Commissioner of Wealth Tax, Gujarat II Vs Arundhati Balkrishna
Gujarat High Court · (1968) 70 ITR 203
Wealth Tax Act, 1957 — Section 2, 27, 27(1), 3, 5
High Courts09 Oct 1967
Commissioner of Income Tax, Gujarat Vs Indumati Ratanlal
Gujarat High Court · (1968) 9 GLR 765
Income Tax Act, 1961 — Section 57
High Courts09 Oct 1967
COMMISSIONER OF Income Tax, GUJARAT Vs MRS. INDUMATI RATANLAL.
Gujarat High Court · (1968) 70 ITR 353
Australian Income Tax Act — Section 51Estate Duty Act, 1953 — Section 84Income Tax Act, 1961 — Section 57(iii), 57(iiii)
High Courts07 Oct 1967
Bai Sarda Vs Patel Keshavlal Joitaram
Gujarat High Court · AIR 1969 Guj 150 : (1968) GLR 1040
Administrator Generals Act, 1913 — Section 31, 32Succession Act, 1925 — Section 214, 214(1)
High Courts04 Oct 1967
Takhatsing Gulabsing Vs Chandulal Shivlal Shah and Others
Gujarat High Court · (1968) 9 GLR 987
Constitution of India, 1950 — Article 227Gujarat Panchayats Act, 1961 — Section 2(5), 2(5), 24, 24, 44
High Courts04 Oct 1967Dismissed
Joshi Rataasi Gopaji Vs The Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1967) 10 GUJ CK 0004
Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110A(1), 110B
High Courts03 Oct 1967
Patel Mulchand Joitaram Vs Bai Amthi and Joitaram and Another
Gujarat High Court · (1968) 9 GLR 878
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488, 488(1), 488(1), 488(5)
High Courts03 Oct 1967
Ramtahel Ramanand and Others Vs Ahmedabad Manufacturing and Calico Printing Company Ltd. (Calico Mills, Ahmedabad) and Another
Gujarat High Court · (1968) 2 LLJ 46
Industrial Disputes Act, 1947 — Section 2(g)
High Courts29 Sept 1967
Dr. Chhotalal Jivabhai Patel Vs Vadilal Lallubhai Mehta and Others
Gujarat High Court · (1971) 12 GLR 850
Representation of the People Act, 1951 — Section 15, 15(2), 80A(1), 80A(2), 86
High Courts29 Sept 1967
Khoja Ahmadali Haji Jerajbhai and Another Vs Hussein Kasu Nangiya
Gujarat High Court · (1968) 9 GLR 1087
Bombay Stamp Act, 1958 — Section 2(c), 2(c), 3, 3(2)
High Courts25 Sept 1967
State of Gujarat and Another Vs Labour Court, Rajkot (P.R. Mankad) and Others
Gujarat High Court · (1968) 9 GLR 815 : (1968) 1 LLJ 148
Industrial Disputes Act, 1947 — Section 2, 25F, 33C
High Courts22 Sept 1967
Mohanlal Nathubhai and Others Vs R.M. Desai Development Commissioner, State of Gujarat and Others
Gujarat High Court · (1968) 9 GLR 991
Gujarat Panchayats Act, 1961 — Section 297, 297(1) , 47, 47
High Courts21 Sept 1967
Assistant Commissioner of Labour, Ahmedabad (D.C. Choowala) and Another Vs Gujarat Paper Mills Ltd., Ahmedabad and Others
Gujarat High Court · (1969) CriLJ 322 : (1968) 9 GLR 890 : (1968) 2 LLJ 630
Industrial Disputes Act, 1947 — Section 29, 32
High Courts15 Sept 1967
Ambica Mills Ltd., No. 2, Ahmedabad Vs Second Labour Court [Master (D.L.), Presiding Officer], Ahmedabad and Others
Gujarat High Court · (1968) 16 FLR 46 : (1967) 2 LLJ 800
Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)
High Courts13 Sept 1967Allowed
Laxmidas Damodardas Vs L. Chandrabhan and Another
Gujarat High Court · AIR 1969 Guj 23 : (1969) GLR 93
Civil Procedure Code, 1908 (CPC) — Section 13, 20, 38, 39, 43Constitution of India, 1950 — Article 1(3)General Clauses Act, 1897 — Section 3(45)
High Courts12 Sept 1967
Chamar Jivabhai Bechardas and Another Vs Chamar Harijan Kesharbhai
Gujarat High Court · (1968) 9 GLR 727
Bombay Civil Courts Act, 1869 — Section 24Bombay Court Fees Act, 1959 — Section 6(5)(a)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Sept 1967
Wintex Mills Vs N.C. Kandola, Assistant Collr. of Ex, Baroda
Gujarat High Court · (1967) 09 GUJ CK 0006
Central Excise Rules, 1944 — Rule 198(1), 96(M), 96K(3)