COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,775 of 1,831

High Courts17 Dec 1965

Sureshchandra Bhulabhai Jariwala and Others (heirs of deceased Bbulabhai Nathubhai Jariwala) Vs Maganlal Lallubhai

Gujarat High Court · (1967) 8 GLR 1003

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3)(a), 12(3)(b), 12(3)(b)

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High Courts16 Dec 1965

Rasulmiya Mohmed Umar and Another Vs Vora Sakurbhai Mohmed and Others

Gujarat High Court · (1966) 7 GLR 656

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1, 122, 122

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High Courts15 Dec 1965

Keshvlal Manordas Patel and Another Vs Atmram Dajibhai and Others

Gujarat High Court · AIR 1967 Guj 101

Bombay Agricultural Debtors Relief Act, 1947 — Section 24 , 36Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 164 , 181

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High Courts15 Dec 1965

Union of India Vs Casam Mohmad Ajam Ismail

Gujarat High Court · (1966) 18 STC 482

Income Tax Act, 1922 — Section 34, 67

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High Courts15 Dec 1965

Keshavlal Manordas Patel and Others Vs Atmaram Dajibhai and Others

Gujarat High Court · (1966) 7 GLR 431

Bombay Agricultural Debtors Relief Act, 1947 — Section 36, 36Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 105Limitation Act, 1963 — Article 164, 181

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High Courts09 Dec 1965

Motibhai Gopalbhai and Others Vs Gujarat Revenue Tribunal and Another

Gujarat High Court · (1966) 7 GLR 693

Bombay Land Revenue Code, 1879 — Section 135DBombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31, 32F(1)(a), 70(o)

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High Courts08 Dec 1965

Fazalbhai Amirbhai and Another Vs The Baroda Barough Municipality and Another

Gujarat High Court · (1966) 7 GLR 367

Bombay Municipal Boroughs Act, 1925 — Section 35(2)Bombay Municipal Boroughs Rules — Rule 17Criminal Procedure Code, 1898 (CrPC) — Section 248

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High Courts07 Dec 1965

Gulabchand Bapalal Modi Vs The Municipal Corporation of Ahmedabad and Others

Gujarat High Court · (1966) 7 GLR 712

Bombay Provincial Municipal Corporations Act, 1949 — Section 212(1)(b), 212(2), 212(2)

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High Courts07 Dec 1965

West India Cotton Association Ltd. Vs V.K. C. Rao, Income Tax Officer, Companies Ward, Ahmedabad

Gujarat High Court · (1966) 61 ITR 226

Income Tax Act, 1961 — Section 147, 148, 56

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High Courts03 Dec 1965

Acharya Shri Devendraprasadji Vasudeoprasadji Maharaj Pande Vs "Sadhu Muktajivandasji" Guru Ishwardasji

Gujarat High Court · (1966) 7 GLR 645

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Section 3, 5Limitation Act, 1963 — Section 3

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High Courts03 Dec 1965

Bhaichandbhai Maganlal Shah Vs State of Gujarat and Others

Gujarat High Court · AIR 1967 Guj 105 : (1967) 8 GLR 210

Bombay District Municipal Act, 1901 — Section 12, 13, 22Constitution of India, 1950 — Article 226

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High Courts02 Dec 1965

Sumanlal Bhagwandas Kapadia Vs Naginlal Bhagwandas Kapadia

Gujarat High Court · AIR 1967 Guj 87 : (1967) 8 GLR 386

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 42 Rule 1, 100, 101, 103Easements Act, 1882 — Section 4 , 7

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High Courts01 Dec 1965Partly Allowed

Koli Raja Sarwan and Another Vs The State of Gujarat

Gujarat High Court · AIR 1966 Guj 239 : (1966) CriLJ 1128 : (1966) 7 GLR 544

Bombay Municipal Boroughs Act, 1925 — Section 159, 160Criminal Procedure Code, 1898 (CrPC) — Section 233, 234, 235, 236, 239Evidence Act, 1872 — Section 167, 33

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High Courts30 Nov 1965Allowed

Ranchhod Zina Vs Patankar and Another

Gujarat High Court · AIR 1966 Guj 248 : (1966) GLR 341

Bombay General Clauses Act, 1904 — Section 14, 21Bombay Village Panchayats Act, 1959 — Section 10, 10(2), 12, 176, 3Bombay Village Panchayats Election Rules, 1959 — Rule 4, 7

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High Courts25 Nov 1965

Collector of Ahmedabad Vs Deepak Textile Industries Pvt. Ltd. and Another

Gujarat High Court · AIR 1966 Guj 227 : (1966) 7 GLR 282

Bombay Stamp Act, 1958 — Section 25, 33, 37(2), 54Stamp Act, 1899 — Section 24

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High Courts24 Nov 1965

Amarsinhji Mills Ltd. Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1967) 64 ITR 45

Income Tax Act, 1922 — Section 4(1), 4(1)(9)

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High Courts24 Nov 1965Allowed

Patel Gordhanbhai Vagjibhai and Others Vs Vaghri Ranchhodbhai Semtabhai and Others

Gujarat High Court · AIR 1966 Guj 253 : (1966) 7 GLR 311

Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 — Section 88, 88(1)Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 46

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High Courts24 Nov 1965

Sindhi Moosa Taiyab Vs The State of Bombay , now State of Gujarat and Others

Gujarat High Court · AIR 1967 Guj 257

Bombay Land Revenue Code, 1879 — Section 68, 73Civil Court Ordinance, 1948 — Section 16 , 19Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 101, 96

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High Courts22 Nov 1965

Ishwarlal Nandlal Maula Vs The State of Maharashtra (Now the State of Gujarat)

Gujarat High Court · (1966) 7 GLR 589

Civil Procedure Code, 1908 (CPC) — Section 115, 115, 80, 80

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High Courts22 Nov 1965

Bai Nada and Others Vs Patel Shivabhai Shankerbhai and Others

Gujarat High Court · (1966) 7 GLR 662

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Succession Act, 1925 — Section 263

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