COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,791 of 1,831

High Courts02 Dec 1963

Kantilal Babulal and Bros. Vs H.C. Patel, Sales Tax Officer, Surat and Others

Gujarat High Court · (1965) 16 STC 973

Bombay Sales Tax Act, 1946 — Section 12A, 12A(1), 12A(2), 12A(4), 12A(4)Bombay Sales Tax Act, 1953 — Section 21(4)Constitution of India, 1950 — Article 19(1), 226, 286(1), 32, 32(1)

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High Courts23 Nov 1963Dismissed

Tata Chemicals Ltd. and Others Vs Kailash C. Adhvaryu

Gujarat High Court · AIR 1964 Guj 265 : (1964) 9 FLR 394 : (1964) 5 GLR 649 : (1965) 1 LLJ 54

Industrial Disputes Act, 1947 — Section 10, 12Industrial Employment (Standing Orders) Act, 1946 — Section 13(2), 13A, 7Specific Relief Act, 1877 — Section 21

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High Courts22 Nov 1963

The Bharatkhand Textile Mfg. Co. Vs The State of Gujarat

Gujarat High Court · AIR 1964 Guj 219 : (1964) GLR 961 : (1964) 15 STC 885

Constitution of India, 1950 — Article 286(2)

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High Courts22 Nov 1963Dismissed

Natwarlal Mohanlal Kharadi Vs State of Gujarat

Gujarat High Court · AIR 1964 Guj 239 : (1964) 5 GLR 1076

Bombay Sales Tax (Procedure) Rules, 1954 — Rule 51Bombay Sales Tax Act, 1953 — Section 16Constitution of India, 1950 — Article 20(2)

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High Courts20 Nov 1963Dismissed

The State Vs Ramprakash P. Puri and Others

Gujarat High Court · AIR 1964 Guj 223 : (1964) CriLJ 541

Constitution of India, 1950 — Article 141, 219Criminal Procedure Code, 1898 (CrPC) — Section 421, 423, 431Evidence Act, 1872 — Section 165, 43

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High Courts15 Nov 1963

Ambica Mills Ltd. and Others Vs The State of Gujarat and Another

Gujarat High Court · (1964) 5 GLR 446 : (1964) 15 STC 367

Bombay Sales Tax Act, 1946 — Section 2Bombay Sales Tax Act, 1953 — Section 10, 2, 2(13), 2(14), 2(14)

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High Courts08 Nov 1963

The State of Bombay Vs Patel Parshottambhai Desaibhai and Another

Gujarat High Court · (1964) 5 GLR 738

Bombay Revenue Jurisdiction Act, 1876 — Section 11, 11

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High Courts08 Nov 1963

State of Gujarat Vs Ramanlal Sankalchand and Co.

Gujarat High Court · AIR 1965 Guj 60 : (1965) 16 STC 329

Bombay Sales Tax Act, 1953 — Section 26(3)Constitution of India, 1950 — Article 245Sales of Goods Act, 1930 — Section 26

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High Courts04 Nov 1963

Pravin Bros. Vs The State of Gujarat

Gujarat High Court · (1964) 15 STC 478

Bombay Sales Tax Act, 1959 — Section 10, 14, 15, 3, 4Central Sales Tax Act, 1956 — Section 10, 14, 15, 3, 5

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High Courts04 Nov 1963

The State of Gujarat Vs Jaganbhhai Bnagwanbhai

Gujarat High Court · (1964) CriLJ 589

Evidence Act, 1872 — Section 48

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High Courts01 Nov 1963

Industrial Machinery Manufacturers Pvt. Ltd. Vs The State of Gujarat

Gujarat High Court · (1964) 5 GLR 742 : (1965) 16 STC 380

Bengal Municipal Act, 1932 — Section 101Bombay Sales Tax Act, 1959 — Section 52

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High Courts01 Nov 1963

Vrajlal Bhukhandas Vs The State of Gujarat

Gujarat High Court · (1964) 5 GLR 191 : (1964) 15 STC 437

Bombay Sales Tax Act, 1959 — Section 3, 5, 52, 6

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High Courts31 Oct 1963

Vaiswaner Trading Co. Vs The State of Gujarat

Gujarat High Court · (1964) 15 STC 586

Bombay Sales Tax Act, 1959 — Section 27Central Sales Tax Act, 1956 — Section 14, 15, 7

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High Courts31 Oct 1963

Chhaganlal Sushiram Vs Bai Parvati

Gujarat High Court · (1964) 5 GLR 405

Stamp Act, 1899 — Section 35, 5, 5, 6, 6

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High Courts28 Oct 1963

Mahendra Rambhai Patel Vs Controller of Estate Duty, Gujarat State

Gujarat High Court · AIR 1965 Guj 9 : (1965) 55 ITR 1

Estate Duty Act, 1953 — Section 10, 11, 12, 13, 14

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High Courts10 Oct 1963Allowed

Saraswatiban Lallubhai Parikh and Another Vs Kantilal Purshottamdas

Gujarat High Court · AIR 1964 Guj 81 : (1964) GLR 152

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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High Courts05 Oct 1963

Baimanchha and Others Vs Sardar Sajjadnashin Saiyad Mahomed Bakar El-Edrus

Gujarat High Court · (1963) 4 GLR 545

Limitation Act, 1963 — Article 120, 23, 23

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High Courts03 Oct 1963Allowed

Ambalal Shivlal Vs Vin D.M. and Others

Gujarat High Court · AIR 1964 Guj 192 : (1964) 9 FLR 328 : (1964) 5 GLR 609

Industrial Disputes Act, 1947 — Section 1, 10, 10(1), 25, 25C

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High Courts30 Sept 1963

The Upleta Municipality Vs Sobhagchand Panachand and Another

Gujarat High Court · (1964) CriLJ 373

Criminal Procedure Code, 1898 (CrPC) — Section 133, 133, 423, 426

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High Courts28 Sept 1963

The Commissioner of Wealth Tax Vs Dr. E.D. Anklesaria

Gujarat High Court · AIR 1964 Guj 240 : (1964) 5 GLR 1061 : (1964) 53 ITR 393

Succession Act, 1925 — Section 174Wealth Tax Act, 1957 — Section 2

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