COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,778 of 1,831

High Courts15 Sept 1965Allowed

The State of Gujarat Vs Govindlal Manilal Shah

Gujarat High Court · AIR 1966 Guj 146 : (1966) CriLJ 746 : (1965) GLR 806

Criminal Procedure (Amendment) Act, 1955 — Section 497(1)Criminal Procedure Code, 1898 (CrPC) — Section 204, 242, 251, 252, 426Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts10 Sept 1965

Bhanuprasad Hariprasad Dave and Another Vs The State of Gujarat

Gujarat High Court · (1965) 6 GLR 958

Bombay District Police Act, 1890 — Section 80Bombay Police Act, 1951 — Section 161(1), 161(1)Criminal Procedure Code, 1898 (CrPC) — Section 155

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High Courts10 Sept 1965

Bhanuprasad Hariprasad Dave and Another Vs State of Gujarat

Gujarat High Court · (1965) GLR 958 : (1970) 1 LLJ 417

Bombay District Police Act, 1890 — Section 80, 80(1), 80(2), 80(3), 80(4)Bombay Police Act, 1951 — Section 161(1)Criminal Procedure Code, 1898 (CrPC) — Section 155 , 197

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High Courts08 Sept 1965

Nyalchand Malukchand Dagli Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1966) 62 ITR 102

Income Tax Act, 1922 — Section 22(2), 34, 34(1)

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High Courts06 Sept 1965

Commissioner of Income Tax, Gujarat Vs L.A. Patel

Gujarat High Court · (1966) 60 ITR 685

Income Tax Act, 1922 — Section 22(3), 34, 34(1)

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High Courts06 Sept 1965

Anil Starch Products Ltd. Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1966) 59 ITR 514

Income Tax Act, 1922 — Section 10(2), 15C

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High Courts03 Sept 1965

Khemchand Dayalji and Co. Vs Mohmadbhai Chandbhai

Gujarat High Court · (1965) 6 GLR 829

Bombay Rent Act, 1947 — Section 11, 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 28Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5, 6

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High Courts03 Sept 1965Allowed

Ravishanker Keshavji Dave Vs State of Gujarat

Gujarat High Court · AIR 1966 Guj 293 : (1966) CriLJ 1429

Bombay Civil Medical Code, 1951 — Rule 639, 641, 641(2)Criminal Procedure Code, 1898 (CrPC) — Section 221, 234, 417, 417(1), 423Penal Code, 1860 (IPC) — Section 161, 165, 165A

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High Courts03 Sept 1965

Karansingh Balubha Vs State of Gujarat

Gujarat High Court · (1967) CriLJ 1142 : (1967) GLR 31

Gujarat Prohibition Act, 1949 — Section 129A, 129B, 66, 85

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High Courts02 Sept 1965

Kashipuri Rajpuri and Another Vs Rabari Mela Sala

Gujarat High Court · (1966) 7 GLR 68

Saurashtra Agricultural Debtors Relief Act, 1954 — Section 30(2)(v), 4, 4Transfer of Property Act, 1882 — Section 53A

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High Courts01 Sept 1965

Sakarlal Balabhai and Co. Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · AIR 1965 Guj 165 : (1966) 61 ITR 273

Income Tax Act, 1922 — Section 23, 23A, 23A(1), 23A(2), 23A(6)

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High Courts31 Aug 1965

Purshottam @ Gagubhai Ladhabhai Vs The State of Gujarat

Gujarat High Court · (1966) 7 GLR 86

Evidence Act, 1872 — Section 24, 24

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High Courts27 Aug 1965

Central India Insurance Co. Ltd. Vs Dadimajukji Bhesamia and Others

Gujarat High Court · (1965) 6 GLR 881

Motor Vehicles Act, 1939 — Section 95(1)(b), 96(2), 96(2), 96(2)(b), 96(3)

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High Courts26 Aug 1965

Arethia Sava Vishram Vs Mah Hari Bhuva

Gujarat High Court · AIR 1967 Guj 222 : (1966) GLR 396

Bombay Agricultural Debtors Relief Act, 1947 — Section 32(5), 38, 46GRegistration Act, 1908 — Section 23, 32

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High Courts23 Aug 1965

Sam. M. Haeems Vs Samson J. Benjamin and Others

Gujarat High Court · (1966) 7 GLR 87

Ahmedabad City Civil Court Rules, 1961 — Rule 142(3)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2 , Order 37 Rule 3, Order 37 Rule 3

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High Courts19 Aug 1965