High Courts21 Oct 1964Dismissed
Swastik Oil Mills and Another Vs State of Gujarat, Ahmedabad and Another
Gujarat High Court · AIR 1966 Guj 31
Bombay District Municipal Act, 1901 — Section 4, 4(1), 4(2), 6, 7
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,785 of 1,831
High Courts17 Oct 1964
Ahmedabad Sarangpur Mills Company Ltd. Vs Industrial Court, Ahmedabad and Another
Gujarat High Court · (1965) 1 LLJ 155
Industrial Disputes Act, 1947 — Section 15, 33, 33(1)
High Courts17 Oct 1964
The Ahmedabad Sarangpur Mills Co. Ltd. Vs I.G. Thakore and Another
Gujarat High Court · (1965) 6 GLR 259
Bombay Industrial Relations Act, 1946 — Section 79, 79
High Courts16 Oct 1964Dismissed
Prabhudas Ramji Vs Commissioner of Income Tax, Gujarat, Ahmedabad
Gujarat High Court · AIR 1966 Guj 75
Income Tax Act, 1922 — Section 10, 12(1B), 2(6A), 31(3), 33B
High Courts16 Oct 1964
PRABHUDAS RAMJI Vs COMMISSIONER OF Income Tax.
Gujarat High Court · (1966) 62 ITR 621
Income Tax Act, 1961 — Section 12(1B), 12(1B), 2(6A)(e), 2(6A)(e), 31(3)
High Courts14 Oct 1964
Vahiwatdars of Ambaji Temple Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) 58 ITR 675
Income Tax Act, 1922 — Section 3
High Courts08 Oct 1964
DHRANGADHRA TRADING CO. PRIVATE LTD. Vs COMMISSIONER OF Income Tax, BOMBAY CITY II.
Gujarat High Court · (1966) 60 ITR 674
Income Tax Act, 1922 — Section 4(1)(a), 4(1)(a), 64(3), 64(3)
High Courts08 Oct 1964
Dhrangadhra Trading Co. Private Ltd. Vs Commissioner of Income Tax, Bombay City II
Gujarat High Court · (1964) 54 ITR 37
Income Tax Act, 1922 — Section 4(1)
High Courts07 Oct 1964
Commissioner of Income Tax, Gujarat Vs The Sandesh Ltd.
Gujarat High Court · AIR 1965 Guj 311 : (1965) 56 ITR 399
Income Tax Act, 1922 — Section 10(2)
High Courts06 Oct 1964
Satubha K. Vaghela Vs Sayla Taluka Panchayat and Others
Gujarat High Court · (1965) 6 GLR 409
Dentists Act, 1921 — Section 16(4)Gram Panchayats Act, 1961 — Section 111(1), 50, 50(2), 60, 60
High Courts01 Oct 1964
Commissioner of Income Tax, Gujarat Vs Shantilal Punjabhai
Gujarat High Court · (1965) 57 ITR 58
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts01 Oct 1964
The Commissioner of Income Tax, Gujarat, Ahmedabad Vs Shantilal Punjabhai
Gujarat High Court · AIR 1966 Guj 106
Business Profits Tax (Amendment) Act, 1948 — Section 22, 22(2), 23, 27, 28(1)Constitution of India, 1950 — Article 14, 226Income Tax (Amendment) Act, 1953 — Section 18, 31, 63
High Courts01 Oct 1964
Laljimal Premsukhdas and Another Vs B.K. Kombrabail, Div. Superintendent, W.R. and Another
Gujarat High Court · (1965) 6 GLR 282
Constitution of India, 1950 — Article 226, 226, 302, 391Defence of India (Amendment) Ordinance, 1962 — Section 3Defence of India Rules, 1962 — Rule 125, 125
High Courts29 Sept 1964
Baroda Traders Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) 57 ITR 490
Income Tax Act, 1922 — Section 10(2A)
High Courts25 Sept 1964
Desai Shivabhai Chhotabhai Vs Ravjibhai Motibhai and Another
Gujarat High Court · AIR 1965 Guj 158 : (1965) CriLJ 91 : (1965) 6 GLR 14
Criminal Procedure (Amendment) Act, 1955 — Section 18(b)Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 435
High Courts25 Sept 1964
Hazrat Pirmohamed Shah Saheb Roja Committee Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · AIR 1967 Guj 49
Income Tax Act, 1922 — Section 4(3), 66
High Courts25 Sept 1964
HAZRAT PIRMOHAMED SHAH SAHEB ROZA COMMITTEE Vs COMMISSIONER OF Income Tax, GUJARAT.
Gujarat High Court · (1965) 58 ITR 360
Bombay Public Trusts Act, 1950 — Section 80Income Tax Act, 1922 — Section 4(3)(i), 4(3)(ii), 66(2), 66(2)
High Courts22 Sept 1964
Girasia Lakhubha Pathubha Vs State of Gujarat
Gujarat High Court · (1966) CriLJ 727 : (1966) GLR 700
Penal Code, 1860 (IPC) — Section 34, 417, 420, 465, 467
High Courts21 Sept 1964
Commissioner of Income Tax, Gujarat Vs L.H. Vora
Gujarat High Court · (1965) 56 ITR 126
Income Tax Act, 1922 — Section 28, 28(1)
High Courts17 Sept 1964
Acharya D.V. Pande Vs Commissioner of Income Tax
Gujarat High Court · AIR 1965 Guj 262 : (1965) 56 ITR 152
Income Tax Act, 1922 — Section 4