High Courts19 Nov 1964
The State of Gujarat Vs Tamakuwala and Sons
Gujarat High Court · (1966) 17 STC 390
Bombay Sales Tax Act, 1953 — Section 14, 15, 26(1), 26(2), 26(3)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,784 of 1,831
High Courts18 Nov 1964
S. Tajbhai and Sons Vs The State of Gujarat
Gujarat High Court · (1966) 17 STC 133
Bombay Sales Tax Act, 1959 — Section 52
High Courts18 Nov 1964
The Marsden Spg. and Co. Ltd. Vs L.V. Pol, Supdt Central Excise (Tex.)
Gujarat High Court · (1965) 6 GLR 350
Central Excise Rules, 1944 — Rule 226, 229, 9(2)Central Excises and Salt Act, 1944 — Section 36
High Courts16 Nov 1964Dismissed
Swastik Textile Trading Co. Ltd. Vs Union of India (UOI), New Delhi and Others
Gujarat High Court · AIR 1966 Guj 116 : (1965) GLR 458
Employees Provident Fund (Amendment) Act, 1953 — Section 18Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(8), 16, 4Evidence Act, 1872 — Section 101
High Courts16 Nov 1964
A.A. Jariwala and Bros. Vs The State of Gujarat
Gujarat High Court · (1965) 16 STC 942
Bombay Sales Tax Act, 1953 — Section 27
High Courts16 Nov 1964
C. Gokaldas and Co. and Others Vs The State of Gujarat
Gujarat High Court · (1965) 6 GLR 601 : (1966) 17 STC 138
Bombay Sales Tax Act, 1953 — Section 10, 34, 66(1)
High Courts14 Nov 1964
Saraswati Oil Mills Vs The State of Gujarat
Gujarat High Court · (1966) 18 STC 163
Bombay Sales Tax Act, 1959 — Section 10, 18, 46, 5, 6
High Courts12 Nov 1964
Ahmedabad Silk Factory Private Ltd. Vs Commissioner of Sales Tax, Gujarat State, Ahmedabad
Gujarat High Court · (1965) 6 GLR 612 : (1966) 18 STC 23
Bombay Sales Tax Laws (Special Exemptions) Act, 1957 — Section 2(1), 2(7), 4
High Courts10 Nov 1964
Rashiklal Chimanlal Nagri Vs Commissioner of Wealth-tax, Gujarat
Gujarat High Court · (1964) 11 GUJ CK 0022
Wealth Tax Act, 1957 — Section 2
High Courts09 Nov 1964
Manilal Maganlal Vs The State of Gujarat and Another
Gujarat High Court · (1965) 6 GLR 25
Bombay Provincial Municipal Corporations Act, 1949 — Section 376(1)(d)(i), 376(1)(d)(i) , 392(1)(a), 392(1)(a), 69
High Courts09 Nov 1964
Commissioner of Income Tax, Gujarat Vs Keshavlal Chandulal
Gujarat High Court · (1965) 6 GLR 419 : (1966) 59 ITR 120
Income Tax Act, 1922 — Section 66(1)Partnership Act, 1932 — Section 48
High Courts27 Oct 1964
Commissioner of Wealth-tax, Gujarat, Ahmedabad Vs New Raipur Mills Co. Ltd.
Gujarat High Court · AIR 1967 Guj 12
Wealth Tax Act, 1957 — Section 7(2)
High Courts27 Oct 1964
Commissioner of Wealth Tax, Gujarat Vs New Rajpur Mills Ltd.
Gujarat High Court · AIR 1967 Guj 12
Wealth Tax Act, 1957 — Section 7(2)
High Courts26 Oct 1964
Darshan Surendra Parekh Vs Commissioner of Expenditure Tax, Gujarat
Gujarat High Court · (1965) 57 ITR 592
Expenditure Tax Act, 1957 — Section 2, 4, 4(ii)
High Courts23 Oct 1964
State of Gujarat Vs Ambalal Vithaldas
Gujarat High Court · (1964) 5 GLR 1079
Defence of India Rules, 1962 — Rule 155, 155(b)
High Courts23 Oct 1964
Chimanlal B. Joshi Vs Nagrashna (M.N.), Second Labour Court, Ahmedabad and Others
Gujarat High Court · (1965) 1 LLJ 318
Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts23 Oct 1964Allowed
Natwarlal Vithaldas Patel Vs The Municipality of Wadnagar and Another
Gujarat High Court · AIR 1966 Guj 15 : (1965) GLR 189
Bombay District Municipal Act, 1901 — Section 165(1), 18, 2, 22, 22(2)Bombay Municipal Boroughs Act, 1925 — Section 58Constitution of India, 1950 — Article 227
High Courts22 Oct 1964
Commissioner of Income Tax, Gujarat Vs Bai Vina
Gujarat High Court · (1965) 6 GLR 583 : (1965) 58 ITR 100
Income Tax Act, 1922 — Section 10(2), 10(I), 2(6A)
High Courts21 Oct 1964
Patel Pratapsinh Hirabhai Vs The Panchmahals District Panchayat and Others
Gujarat High Court · (1965) 6 GLR 329
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 131(3)(a) , 131(3)(ii), 131(3)(ii)
High Courts21 Oct 1964
F.Y. Khambhaty Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 61 ITR 30
Income Tax Act, 1922 — Section 33, 33(4)