High Courts16 Sept 1964
Mehta Jivanlal Vasantji Vs The Trustees of Gayatri Mandir
Gujarat High Court · (1965) 6 GLR 194
Civil Procedure Code, 1908 (CPC) — Section 11, 11, 115Limitation Act, 1963 — Section 5
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,786 of 1,831
High Courts15 Sept 1964
Mohanlal Meganlal Vs Savitaben and Another
Gujarat High Court · AIR 1965 Guj 281 : (1965) CriLJ 638 : (1965) 6 GLR 878
Criminal Procedure Code, 1898 (CrPC) — Section 367, 488(3), 488(4)
High Courts14 Sept 1964
Rayma Jusab Alimamad Vs State of Gujarat
Gujarat High Court · (1965) CriLJ 448 : (1965) GLR 776
Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 218
High Courts12 Sept 1964
Shashibala Navnitlal Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) 54 ITR 478
Income Tax Act, 1922 — Section 2(6A)
High Courts09 Sept 1964
Commissioner of Income Tax, Bombay North Vs Tejaji Farasram Kharawala Ltd.
Gujarat High Court · (1964) 10 GLR 1041 : (1965) 55 ITR 46
Income Tax Act, 1922 — Section 4(3)
High Courts04 Sept 1964
Laxmandas Sejram Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) 54 ITR 763
Income Tax Act, 1922 — Section 10(2)
High Courts01 Sept 1964
Sakarial Narainlal Vs The Commissioner of Income Tax
Gujarat High Court · (1965) GLR 114 : (1965) 56 ITR 503
Income Tax Act, 1922 — Section 2(1), 66, 66(1)
High Courts01 Sept 1964
Sakarlal Naranlal Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) GLR 114 : (1965) 56 ITR 503
Income Tax Act, 1922 — Section 2(1)
High Courts28 Aug 1964
Hariprasad Raghuram Dave Vs State of Gujarat and Others
Gujarat High Court · AIR 1965 Guj 283 : (1965) CriLJ 743
Bombay Police Act, 1951 — Section 10, 25, 25(1), 25(2)Constitution of India, 1950 — Article 226, 311(1)
High Courts27 Aug 1964
Parekh Ramniklal Gordhandas Vs Jaisval Mathurlal Shankerlal and Others
Gujarat High Court · AIR 1965 Guj 214 : (1965) 6 GLR 599
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 11
High Courts27 Aug 1964
Goswami Maharaj Renchhodraiji Govindlalji Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) 6 GLR 1 : (1964) 54 ITR 664
Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 55
High Courts27 Aug 1964Allowed
Thakrani Gulabkunverba Vs State of Gujarat and Another
Gujarat High Court · AIR 1966 Guj 1
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 11, 12, 14, 14(1), 14(2)Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 23(1), 24
High Courts22 Aug 1964
H.H. Digverendrasinhji of Bansda Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) 10 GLR 1002 : (1965) 55 ITR 580
Income Tax Act, 1922 — Section 2(1)
High Courts22 Aug 1964
Digverendrasinhji I. Solanki Vs The Commissioner of Income Tax, Bombay North
Gujarat High Court · AIR 1965 Guj 243
Income Tax Act, 1922 — Section 3, 4(3)
High Courts19 Aug 1964
Jansatta Karyalaya Vs Commissioner of Income Tax, Gujarat, Ahmedabad
Gujarat High Court · AIR 1965 Guj 234 : (1964) 54 ITR 792
Income Tax Act, 1922 — Section 10(2)
High Courts19 Aug 1964
Shah Hiralal Himatlal Vs Bansilal Changanlal and Another
Gujarat High Court · AIR 1965 Guj 318 : (1965) CriLJ 761 : (1966) 7 GLR 118
Bombay Municipal Boroughs Act, 1925 — Section 193, 61, 94
High Courts19 Aug 1964
Jansatta Karyalaya Vs Commissioner of Income Tax, Gujrat
Gujarat High Court · (1965) 6 GLR 108
Income Tax Act, 1922 — Section 10(2)
High Courts18 Aug 1964
Mafatlal Manilal Shah Vs C.C. Shah
Gujarat High Court · AIR 1965 Guj 180 : (1965) CriLJ 98 : (1965) 6 GLR 592
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts18 Aug 1964
Aruna Mills Ltd. Vs Commissioner of Income Tax, Ahmedabad
Gujarat High Court · (1966) 59 ITR 507
Income Tax Act, 1922 — Section 10(2)
High Courts17 Aug 1964
State of Gujarat Vs Soni Champaklal Somabhai
Gujarat High Court · AIR 1965 Guj 246 : (1965) CriLJ 497 : (1964) GLR 981
Criminal Procedure Code, 1898 (CrPC) — Section 161, 161(3), 173(4), 251A(7)