COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,793 of 1,831

High Courts10 Sept 1963Dismissed

Captain R.S. Saxena Vs State of Gujarat and Another

Gujarat High Court · AIR 1964 Guj 145 : (1964) GLR 386

Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311, 311(2), 313Government of India Act, 1935 — Section 241(2)

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High Courts09 Sept 1963

Chandulal Harjiwandas Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1964) 10 GLR 223 : (1964) 54 ITR 384

Income Tax Act, 1922 — Section 15

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High Courts05 Sept 1963

Commissioner of Income Tax, Gujarat Vs Jayantilal Amratlal

Gujarat High Court · (1965) 55 ITR 214

Income Tax Act, 1922 — Section 16(1)

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High Courts04 Sept 1963

State Vs Kanaiyalal Prabhudas

Gujarat High Court · (1964) 5 GLR 158

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 26(18)Motor Vehicles Act, 1988 — Section 112, 112

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High Courts03 Sept 1963

The State Vs Bhikhubhai Ranchhodji Desai and Others

Gujarat High Court · (1965) CriLJ 428

Gujarat Tenancy and Agricultural Lands Act, 1948 — Section 32GPenal Code, 1860 (IPC) — Section 109, 172, 173, 174, 175

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High Courts03 Sept 1963

The State Vs Bhikubhai Ranchhodji Desai and Others

Gujarat High Court · (1964) GLR 229

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 215, 235Penal Code, 1860 (IPC) — Section 109, 34, 465, 467

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High Courts03 Sept 1963Allowed

A.S. Razvi Vs Divisional Engineer, Telegraphs, Ahmedabad and Others

Gujarat High Court · AIR 1964 Guj 139 : (1964) 5 GLR 175

Constitution of India, 1950 — Article 226, 311

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High Courts03 Sept 1963

Commissioner of Income Tax, Gujarat Vs Rajmitra Bhailal Amin Charitable Trust

Gujarat High Court · (1964) 54 ITR 241

Income Tax Act, 1922 — Section 4(1), 4(3)

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High Courts03 Sept 1963

J.G. Mankad Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1965) 55 ITR 448

Income Tax Act, 1922 — Section 4(3), 7, 7(2)

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High Courts02 Sept 1963

Narotamdas Bhikhabhai Vs State of Gujarat

Gujarat High Court · (1965) CriLJ 165

Penal Code, 1860 (IPC) — Section 409POST OFFICE ACT, 1898 — Section 55, 72

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High Courts30 Aug 1963

Ambica Mills Ltd., Ahmedabad Vs Commissioner of Income Tax Gujarat, Ahmedabad

Gujarat High Court · AIR 1964 Guj 208 : (1964) 5 GLR 65 : (1964) 54 ITR 167

Contract Act, 1872 — Section 25(3)Income Tax Act, 1922 — Section 10(2), 10(2A), 66(2)Limitation Act, 1908 — Section 19

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High Courts28 Aug 1963Allowed

The State of Gujarat Vs Asandas Kimmatrai Kevalramanni

Gujarat High Court · AIR 1964 Guj 191 : (1964) CriLJ 290 : (1964) 5 GLR 78

Prevention of Food Adulteration Act, 1954 — Section 7

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High Courts28 Aug 1963

Rajkot Seeds, Oil and Bullion Merchants Association Ltd. Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1964) GLR 1 : (1965) 56 ITR 685

Income Tax Act, 1922 — Section 9(1)

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High Courts27 Aug 1963

Manilal Ramchand Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1964) GLR 583 : (1964) 53 ITR 377

Income Tax Act, 1922 — Section 22(2), 22(4), 27, 34, 64(3)

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High Courts26 Aug 1963

Chandulal Jethalal Jayaswal and Others Vs State of Gujarat and Another

Gujarat High Court · AIR 1964 Guj 59 : (1963) GLR 1033

Bombay Prohibition Act, 1949 — Section 2, 59C, 59DGujarat Denatured Spirituous Preparations Rules, 1962 — Rule 22, 37

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High Courts25 Aug 1963

Commissioner of Income Tax Vs Rohit Mills Ltd.

Gujarat High Court · (1964) 5 GLR 837 : (1965) 58 ITR 854

Income Tax Act, 1961 — Section 18A

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High Courts22 Aug 1963

State of Gujarat Vs V.L. Vakharia

Gujarat High Court · AIR 1964 Guj 125 : (1964) CriLJ 666 : (1966) 12 FLR 343 : (1964) 10 GLR 29

Bombay Factories Rules, 1950 — Rule 72Factories Act, 1948 — Section 106

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High Courts22 Aug 1963

Girdharlal Ghelabhai Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1964) 5 GLR 31 : (1964) 53 ITR 23

Income Tax Act, 1922 — Section 17(1)

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High Courts08 Aug 1963

Vikram Mills Company, Ltd. Vs Industrial Court (N.A. Vyas) and Another

Gujarat High Court · (1965) 1 LLJ 49

Industrial Disputes Act, 1947 — Section 10, 33

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High Courts06 Aug 1963Dismissed

State of Gujarat Vs Shantaben

Gujarat High Court · AIR 1964 Guj 136 : (1964) CriLJ 32 : (1964) 5 GLR 578

Criminal Procedure Code, 1898 (CrPC) — Section 510, 510(2)Evidence Act, 1872 — Section 45Prevention of Food Adulteration Act, 1954 — Section 13

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