High Courts15 Nov 1965
Pathak Haygriv Vishwanath Vs Pathak Thakorlal Manilal and Others
Gujarat High Court · AIR 1967 Guj 192
Baroda Hindu Code — Section 77(1)Transfer of Property Act, 1882 — Section 10, 6
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,776 of 1,831
High Courts15 Nov 1965
Miyabhai Jamalbhai Vs Karimbhai Mahomedbhai and Others
Gujarat High Court · AIR 1967 Guj 16
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, 11Easements Act, 1882 — Section 52
High Courts10 Nov 1965Allowed
Dharmashi and Others Vs Patel Kadva Bhada and Others
Gujarat High Court · AIR 1966 Guj 302 : (1966) 7 GLR 405
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), 115
High Courts08 Nov 1965
Padmavati Jaykrishna Trust and Another Vs Commissioner of Wealth Tax, Gujarat
Gujarat High Court · (1966) 61 ITR 66
Income Tax Act, 1961 — Section 21, 21(1), 21(4)Wealth Tax (Amendment) Act, 1959 — Section 21(I)Wealth Tax Act, 1957 — Section 2, 21, 21(4), 3, 7
High Courts08 Nov 1965
Bombay State Road Transport Corporation Vs Kamruddin Sadruddin Kazi
Gujarat High Court · (1965) 11 GUJ CK 0009
Constitution of India, 1950 — Article 311, 311(2), 311(3)Evidence Act, 1872 — Section 101 , 102, 103Penal Code, 1860 (IPC) — Section 21
High Courts05 Nov 1965
Commissioner of Wealth Tax, Gujarat State, Ahmedabad Vs Ashokkumar Ramanlal
Gujarat High Court · (1967) 63 ITR 133
Transfer of Property Act, 1882 — Section 21Wealth Tax Act, 1957 — Section 4
High Courts05 Nov 1965
Rasiklal Manilal Vs State of Gujarat
Gujarat High Court · AIR 1965 Guj 259 : (1967) CriLJ 1105
General Clauses Act, 1897 — Section 15Gujarat General Clauses Act, 1904 — Section 15Penal Code, 1860 (IPC) — Section 366, 383
High Courts04 Nov 1965
Commissioner of Wealth Tax, Gujarat, Ahmedabad Vs Ashok Kumar Ramanlal
Gujarat High Court · AIR 1967 Guj 161
Income Tax Act, 1961 — Section 256(1)Succession Act, 1925 — Section 120, 82, 87, 99Transfer of Property Act, 1882 — Section 21, 6
High Courts02 Nov 1965
The Commissioner of Income Tax, Gujarat, Ahmedabad Vs Jethalal Zaverchand Patalia
Gujarat High Court · AIR 1967 Guj 141 : (1966) 61 ITR 357
Income Tax Act, 1922 — Section 10Income Tax Act, 1961 — Section 28, 66, 75, 77
High Courts30 Oct 1965
Parsottamdas Nathubhai Brahmabhat Vs D.S. Patel and Others
Gujarat High Court · (1966) 7 GLR 443
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b)Gujarat Municipalities Election Rules, 1964 — Rule 12, 14, 7(1)
High Courts29 Oct 1965
Govindshram Hotel Vs The State of Gujarat
Gujarat High Court · (1966) 17 STC 100
Bombay Sales Tax Act, 1959 — Section 5, 52
High Courts27 Oct 1965
Koli Gator Sura Vs The State of Gujarat
Gujarat High Court · AIR 1966 Guj 221 : (1966) CriLJ 994 : (1966) 7 GLR 357
Cattle Trespass Act, 1871 — Section 10Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 10, 100, 102, 103, 24
High Courts15 Oct 1965
Krishnadas Vithaldas Sanjanwala Vs The State of Gujarat and Others
Gujarat High Court · (1966) 7 GLR 244
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10, 15, 2(6)(f), 2(6)(f), 6
High Courts15 Oct 1965
Bhogilal Laxmichand Vs The State of Gujarat
Gujarat High Court · (1966) 18 STC 141
Bombay Sales Tax Act, 1959 — Section 2(28)
High Courts14 Oct 1965
Vishwa and Co. Vs State of Gujarat
Gujarat High Court · AIR 1967 Guj 19 : (1966) 17 STC 581
Bombay Sales Tax Act, 1953 — Section 16(2), 16(4), 16(5), 34(1)Bombay Sales Tax Rules, 1959 — Rule 10, 4
High Courts14 Oct 1965
Amirkhan F. Pathan Vs State of Gujarat and Others
Gujarat High Court · (1966) 7 GLR 56 : (1965) 2 LLJ 645
Bombay Local Boards Act, 1923 — Section 26(1)Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 1(a), 2, 3(a), 3(b), 4Bombay Police Act, 1951 — Section 25(2), 5
High Courts14 Oct 1965
State of Gujarat Vs Keshavlal and Sons
Gujarat High Court · (1966) 17 STC 170
Bombay Sales Tax Act, 1959 — Section 52
High Courts14 Oct 1965
Ahmedabad Miscellaneous Industrial Workers'' Union Vs Ahmedabad Electricity Company Ltd.
Gujarat High Court · (1966) 1 LLJ 727
Bombay Industrial Relations Act, 1946 — Section 119D, 73APayment of Bonus Ordinance, 1965 — Section 10
High Courts14 Oct 1965
Viswa and Co. Vs The State of Gujarat
Gujarat High Court · AIR 1967 Guj 19 : (1966) 17 STC 581
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 10, 18, 4Bombay Sales Tax Act, 1953 — Section 14, 15, 16, 16(1), 16(2)
High Courts13 Oct 1965
Kanbi Vaghji Savji Vs State of Gujarat
Gujarat High Court · AIR 1968 Guj 11 : (1968) CriLJ 54
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 157, 60