High Courts23 Jun 1967
Kansara Kantilal Fogatlal Vs Bai Maniben
Gujarat High Court · (1969) 10 GLR 451
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,764 of 1,831
High Courts22 Jun 1967
Commissioner of Income Tax Gujarat Vs Jakisondas Bhukandas
Gujarat High Court · (1968) 9 GLR 501 : (1967) 66 ITR 515
Income Tax Act, 1922 — Section 23(4), 26A
High Courts22 Jun 1967Allowed
Patel Kalidas Devraj and Others Vs Patel Kuverji Asharam
Gujarat High Court · AIR 1969 Guj 149 : (1969) GLR 535
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 8, Order 13 Rule 9, 115Evidence Act, 1872 — Section 139
High Courts22 Jun 1967
Kurbanhussein Ibrahimji Mithiborwala Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1968) 68 ITR 407
Income Tax Act, 1922 — Section 34
High Courts20 Jun 1967
Commissioner of Income Tax, Gujarat II Vs Jiviben
Gujarat High Court · (1968) 9 GLR 495 : (1968) 69 ITR 219
Income Tax Act, 1922 — Section 10(2)
High Courts20 Jun 1967Dismissed
Ajitrai Shivprasad Mehta Vs Bai Vasumati
Gujarat High Court · AIR 1969 Guj 48 : (1969) GLR 253
Contract Act, 1872 — Section 12Divorce Act, 1869 — Section 19(3)Evidence Act, 1872 — Section 45
High Courts19 Jun 1967
Shah Champshi Kunverji Vs Soni Bhailal Dauji
Gujarat High Court · AIR 1968 Guj 189 : (1967) GLR 1043
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1908 — Article 182 , 182(1)
High Courts19 Jun 1967
Nandkishore Sakarlal Vs State of Gujarat and Others
Gujarat High Court · (1968) 9 GLR 121 : (1967) 2 LLJ 806
Factories Act, 1948 — Section 101, 63, 92
High Courts08 Jun 1967
Keshavlal Pehhalabhai Patel and Another Vs The State of Gujarat and Another
Gujarat High Court · AIR 1968 Guj 266 : (1968) CriLJ 1418 : (1967) 8 GLR 1061
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 251A, 291Penal Code, 1860 (IPC) — Section 120
High Courts07 Jun 1967
Narandas Tolaram and Others Vs Bhagsingh Kirpalsingh Khalsa and Another
Gujarat High Court · (1968) CriLJ 1136
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145, 145(4), 145(5), 151
High Courts05 May 1967
Brijchandra Gordhandas Jagirdar Vs The State of Gujarat and Another
Gujarat High Court · (1967) 8 GLR 911
Bombay Personal Inams Abolition Act, 1952 — Section 17(5), 2(10), 2(10)
High Courts05 May 1967
Manilal R. Pandya Vs Chimanlal Parshottamdas and Another
Gujarat High Court · (1968) CriLJ 485 : (1967) GLR 1030
Bombay Reorganisation Act, 1960 — Section 2, 88, 89Electricity Act, 1910 — Section 58General Clauses Act, 1897 — Section 23
High Courts04 May 1967
Sabuddin Sheikh Mansur Vs J.S. Thakar and Another
Gujarat High Court · AIR 1969 Guj 1 : (1969) CriLJ 50 : (1968) GLR 142
Bombay General Clauses Act, 1904 — Section 15, 16, 17, 17(1), 18Bombay Police Act, 1951 — Section 55, 56, 57Bombay Prevention of Gambling Act, 1887 — Section 6(1)
High Courts04 May 1967
Joitaram Sakarchand and Another Vs Himatlal Hiralal and Co. and Others
Gujarat High Court · AIR 1968 Guj 156 : (1967) GLR 904
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15
High Courts04 May 1967
Ibrahimbhai Karimbhai and Others Vs State of Gujarat
Gujarat High Court · AIR 1968 Guj 202
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1 , Order 22 Rule 2, 141Constitution of India, 1950 — Article 226 , 311
High Courts04 May 1967
Parvatiben and Another Vs Himatlal Hiralal and Co.
Gujarat High Court · (1967) 8 GLR 904
High Courts04 May 1967
The State of Gujarat Vs Ali Bin Rajak
Gujarat High Court · (1968) 9 GLR 1
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)(c), 195(1)(c)Penal Code, 1860 (IPC) — Section 188, 471
High Courts04 May 1967
Ibrahimbhai Karimbhai Chhipa (Deceased, by His Heirs and Legal Representatives) Vs State of Gujarat
Gujarat High Court · (1967) 8 GLR 793 : (1969) 2 LLJ 67
Bombay Civil Services (Classification and Recruitment) Rules, 1939 — Rule 55Civil Procedure Code, 1882 — Section 373 , 647Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 122, 141, 9
High Courts03 May 1967
Quazf Reziuddin Badruddin Vs Mahmad Amin Haji Abdulkader and Others
Gujarat High Court · (1968) 9 GLR 93
Bombay Public Trusts Act, 1950 — Section 41A, 68, 68(e)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70
High Courts03 May 1967
Jethalal Nanalal Vs State of Gujarat
Gujarat High Court · AIR 1968 Guj 163 : (1968) CriLJ 1065
Essential Commodities Act, 1955 — Section 14, 3, 7Evidence Act, 1872 — Section 101, 102, 103, 104, 106