COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,763 of 1,831

High Courts21 Jul 1967

Jayantilal Vrajlal Barot Vs State of Gujarat and Another

Gujarat High Court · AIR 1968 Guj 218 : (1968) CriLJ 1173 : (1968) GLR 886

Criminal Procedure Code, 1898 (CrPC) — Section 227, 238Penal Code, 1860 (IPC) — Section 323, 325, 71

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High Courts20 Jul 1967

Mahmad Umar Abdul Rahim Narmavala and Others Vs Shah Manilal Gokaldas, (a firm) and Others

Gujarat High Court · (1968) 9 GLR 104

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(a), 13(1)(a)Contract Act, 1872 — Section 63Transfer of Property Act, 1882 — Section 108, 108(0), 108(o)

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High Courts20 Jul 1967

Commissioner of Income Tax Vs Hiralal Mohanlal Shah

Gujarat High Court · (1968) 9 GLR 659

Income Tax Act, 1922 — Section 28(1)(a), 28(1)(b), 28(1)(c)Income Tax Act, 1961 — Section 271(1), 271(1) , 297(2)(g), 297(2)(g)

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High Courts19 Jul 1967

Gandhi Bhupatlal Jagjivan Vs Shah Shukhlal Varshidas Nanalal and Another

Gujarat High Court · (1968) 9 GLR 194

Bombay Court Fees Act, 1959 — Section 6(iv)Court Fees Act, 1870 — Section 7Court Fees Act, 1959 — Section 6, 6(iv)(d) , 6(iv)(j), 6(v)

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High Courts19 Jul 1967

Gunvantlal Mangaldas and Others Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1968) 9 GLR 955 : (1968) 68 ITR 740

Income Tax Act, 1922 — Section 18A, 18A(1), 23B, 46(1)Income Tax Act, 1961 — Section 297, 297(1), 297(2), 297(22)

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High Courts14 Jul 1967

H.S. Shobasingh and Sons Vs Saurashtra Iron Foundary and Steel Works (Pvt.) Ltd.

Gujarat High Court · AIR 1968 Guj 276 : (1968) 9 GLR 932

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49

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High Courts12 Jul 1967

Vora Salehbahi Gulambhai and Another Vs The State of Gujarat

Gujarat High Court · (1968) 9 GLR 340

Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 3, 8, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 11Jagir Abolition Act — Section 5

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High Courts11 Jul 1967

Matubhai Chunilal Patel Vs The Commissioner of Income Tax

Gujarat High Court · (1968) 9 GLR 60

Income Tax Act, 1961 — Section 256(1), 256(1), 28, 28

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High Courts10 Jul 1967

Maneklal Vallabhdas Parikh and Sons Vs Commissioner of Income Tax

Gujarat High Court · (1968) 9 GLR 507 : (1969) 72 ITR 637

Income Tax Act, 1922 — Section 10, 10(2), 66(1)Taxation Laws (Amendment) Act, 1960 — Section 1(2), 4

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High Courts04 Jul 1967

Shantilal R. Desai Vs P.N. Vyas and Another

Gujarat High Court · AIR 1968 Guj 179

Electricity Act, 1910 — Section 21(2), 24(1), 24(2)Electricity Rules, 1956 — Rule 27

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High Courts04 Jul 1967

Kansara Abdulrehman Sadruddin Vs Trustees of the Maniar Jamat and Others

Gujarat High Court · (1968) 9 GLR 64

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2), 13(2)

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High Courts04 Jul 1967

Kanasara Abudulrehman Sadruddin Vs Trustees of the Maniar Jamat Ahmedabad, Musaji Abdulkarim and Others

Gujarat High Court · AIR 1968 Guj 184 : (1968) GLR 64

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2)

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High Courts03 Jul 1967

Jayantilal Jivanlal Mistri Vs Ratilal Jivanlal Mistri

Gujarat High Court · (1968) 9 GLR 900

Evidence Act, 1872 — Section 115, 115

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High Courts27 Jun 1967

COMMISSIONER OF Income Tax, GUJARATI II, AND ANOTHER Vs KASTURBHAI LALBHAI AND ANOTHER.

Gujarat High Court · (1968) 70 ITR 267

Companies Act, 1956 — Section 281Income Tax Act, 1922 — Section 10(2)(xv), 10(2)(xv) , 12(2), 12(2)

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High Courts27 Jun 1967Allowed

Kacharji Hariji Vs State of Gujarat

Gujarat High Court · AIR 1969 Guj 100 : (1969) CriLJ 471

Evidence Act, 1872 — Section 114, 27, 3, 8Penal Code, 1860 (IPC) — Section 379, 411

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High Courts27 Jun 1967

Commissioner of Income Tax, Gujarati II and Another Vs Kasturbhai Lalbhai and Another

Gujarat High Court · (1968) 70 ITR 267

Income Tax Act, 1922 — Section 10(2), 12(2)

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High Courts27 Jun 1967

Commissioner of Income Tax, Gujarat II and Another Vs Kasturbhai Lalbhai and Another

Gujarat High Court · (1968) 70 ITR 267

Companies Act, 1956 — Section 281

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High Courts26 Jun 1967

Panchal Keshavlal Somnath and Others Vs Chinubhai Jagjivandas

Gujarat High Court · (1967) 8 GLR 772

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28, 29Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13Limitation Act, 1908 — Section 12

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High Courts24 Jun 1967

Raol Shri Chandrasinhji Dilawarsinhji and Others Vs Dhanvantkunverba and Another

Gujarat High Court · (1967) 8 GLR 1055

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Hindu Succession Act, 1956 — Section 14, 14

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High Courts24 Jun 1967

Kanbi Mavji Khimji and Another Vs Kanbi Manjibhai Abjibhai and Others

Gujarat High Court · AIR 1968 Guj 198 : (1968) 9 GLR 907

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1

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