High Courts12 Oct 1965
Shamji Khima Vs The State of Gujarat
Gujarat High Court · (1966) CriLJ 964 : (1965) GLR 953
Penal Code, 1860 (IPC) — Section 34, 392, 451
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,777 of 1,831
High Courts11 Oct 1965Allowed
Ismail Haji Mohammed Abrahani and Another Vs State of Bombay
Gujarat High Court · AIR 1966 Guj 264 : (1966) GLR 208
Civil Procedure Code, 1882 — Section 551, 92Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 31, Order 41 Rule 9Criminal Procedure Code, 1898 (CrPC) — Section 548, 554
High Courts11 Oct 1965
The State of Gujarat Vs Ambalal Maganlal Shah
Gujarat High Court · (1966) CriLJ 967 : (1966) GLR 23
Penal Code, 1860 (IPC) — Section 211
High Courts08 Oct 1965
Vithal Chhagan and Sons Vs The State of Gujarat
Gujarat High Court · (1966) 17 STC 96
Bombay Sales Tax Act, 1959 — Section 52
High Courts08 Oct 1965
Sarvodaya Motor Works Vs The State of Gujarat
Gujarat High Court · (1966) 17 STC 261
Bombay Sales Tax Act, 1953 — Section 2(6), 27
High Courts07 Oct 1965
Kanji Ranchhod Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 61 ITR 339
Income Tax Act, 1922 — Section 34, 34(1)
High Courts05 Oct 1965
State of Gujarat Vs Laljibhai Chaturbhai
Gujarat High Court · (1965) 10 GUJ CK 0013
Central Excises and Salt Act, 1944 — Section 18Public Gambling Act, 1867 — Section 3, 4, 5, 6
High Courts05 Oct 1965
Arvind Mills Ltd. Vs State of Gujarat
Gujarat High Court · (1966) GLR 156 : (1966) 18 STC 311
Bombay Sales Tax Act, 1953 — Section 10
High Courts01 Oct 1965
Ismail Ibrahim and Others Vs Firm of Ratilal Jashwantlal
Gujarat High Court · (1965) 6 GLR 879
Administration of Evacuee Property Act, 1950 — Section 17, 17Limitation Act, 1908 — Section 15
High Courts01 Oct 1965
Maun Hakmichand Jagjivan Vs Maun Vanmali Jagjivan and Another
Gujarat High Court · (1966) 7 GLR 215
Constitution of India, 1950 — Article 133(1)(c), 136, 136(1)(c), 137
High Courts01 Oct 1965
Commissioner of Income Tax, Gujarat Vs Harjivandas Vithaldas
Gujarat High Court · (1966) 60 ITR 613
Income Tax Act, 1922 — Section 10(2)(XV)
High Courts01 Oct 1965
Commissioner of Income Tax Vs Harjivandas Vithaldas
Gujarat High Court · (1966) 60 ITR 613
Income Tax Act, 1961 — Section 10, 10(2)(xv), 66(1)
High Courts22 Sept 1965
Commissioner of Income Tax, Gujarat Vs B.M. Kharwar
Gujarat High Court · (1966) 60 ITR 370
Income Tax Act, 1922 — Section 10(2)
High Courts22 Sept 1965
Motising Chhagasing Vaghela Vs Mehta (S.D.)
Gujarat High Court · AIR 1966 Guj 233 : (1966) CriLJ 1001 : (1966) 7 GLR 409
Constitution of India, 1950 — Article 226, 311, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts22 Sept 1965Dismissed
Motising Chhagasing Vaghela Vs S.D. Mehta
Gujarat High Court · AIR 1966 Guj 233 : (1966) CriLJ 1001 : (1966) 7 GLR 409
Constitution of India, 1950 — Article 20, 20(3), 215, 226, 311(2)Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 201, 304, 331
High Courts21 Sept 1965
Tulsidas Vithaldas Vs The Union of India
Gujarat High Court · AIR 1967 Guj 130
Contract Act, 1872 — Section 46Evidence Act, 1872 — Section 106, 114Railways Act, 1890 — Section 72, 74
High Courts17 Sept 1965
Commissioner of Income Tax, Gujarat Vs Ajay Printery Private Ltd.
Gujarat High Court · (1965) 58 ITR 811
Income Tax Act, 1922 — Section 23A
High Courts16 Sept 1965
Thacker and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 61 ITR 540
Income Tax Act, 1922 — Section 26A
High Courts16 Sept 1965
Commissioner of Income Tax, Gujarat Vs Shivlal Dayaram Panchal
Gujarat High Court · (1966) 62 ITR 298
Income Tax Act, 1922 — Section 2(6B), 26A
High Courts16 Sept 1965Dismissed
State of Gujarat Vs Thacker Kaku and Others
Gujarat High Court · AIR 1966 Guj 217 : (1966) CriLJ 990 : (1966) 7 GLR 829
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 154(1), 161(3), 164, 173, 173(4)Evidence Act, 1872 — Section 114, 145, 155(3)