COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,797 of 1,831

High Courts15 Jan 1963

The Ahmedabad Municipal Corporation Vs Sheth Manilal Jeshingbhai and Others

Gujarat High Court · (1963) 4 GLR 855

Bombay Provincial Municipal Corporations Act, 1949 — Section 63, 63(18), 63(19), 63(4), 63(7)Bombay Town Planning Act, 1915 — Section 9(1), 9(1)Bombay Town Planning Act, 1954 — Section 33, 33

Read judgment

High Courts14 Jan 1963Allowed

Devkishin Fatechand Vs Bai Mariambai and Others

Gujarat High Court · AIR 1963 Guj 255 : (1963) 4 GLR 707

Limitation Act, 1908 — Article 152, 12(2)

Read judgment

High Courts10 Jan 1963

Bai Pani Vs Gumanbhai Dahyabhai

Gujarat High Court · (1963) 4 GLR 827

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)

Read judgment

High Courts09 Jan 1963Dismissed

Ayer Ravji Vasta Vs Joshi Gopalji Khimji and Another

Gujarat High Court · AIR 1963 Guj 328 : (1963) GLR 780

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 36, Order 21 Rule 96, Order 21 Rule 97Transfer of Property Act, 1882 — Section 111

Read judgment

High Courts08 Jan 1963

Rameshchandra Balabhai Desai Vs Padmaben Kalidas Desai

Gujarat High Court · (1963) 4 GLR 783

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 7 Rule 14, Order 7 Rule 14

Read judgment

High Courts20 Dec 1962

Kantilal Keshewlal Shah Vs Prabodhchandra Panachand of Ahmedabad and Others

Gujarat High Court · (1964) CriLJ 87 : (1964) GLR 606

Penal Code, 1860 (IPC) — Section 302, 307, 323, 324

Read judgment

High Courts20 Dec 1962

Krishnarao Balwantrao Udar Vs Patesingh Gemalsing Rana and Others

Gujarat High Court · (1964) 5 GLR 536

Bombay District Municipal Act, 1901 — Section 22Bombay Municipal Boroughs Act, 1925 — Section 15, 15, 15(1), 15(3)

Read judgment

High Courts14 Dec 1962

Jitendra Amulakhrai Vs State of Gujarat and Another

Gujarat High Court · (1964) 5 GLR 512

Bombay Shops and Establishments Act, 1948 — Section 18, 18(1), 18(2), 2(6), 2(7)

Read judgment

High Courts14 Dec 1962

Kailash Engineering Co. Vs The State of Gujarat

Gujarat High Court · (1963) GLR 726 : (1964) 15 STC 574

Bombay Sales Tax Act, 1953 — Section 27, 27(1)Bombay Sales Tax Act, 1959 — Section 2, 2(8), 27, 6, 61

Read judgment

High Courts14 Dec 1962

State Vs Bavabhai Nagjibhai and Others

Gujarat High Court · AIR 1963 Guj 162 : (1963) CriLJ 17 : (1963) 4 GLR 602

Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(6), 207A(7), 209, 342

Read judgment

High Courts14 Dec 1962

Jitendra Amulakhrai Vs The State of Gujarat and Another

Gujarat High Court · (1964) 5 GLR 512

Bombay Shops and Establishments Act, 1948 — Section 18(2), 52(b), 52(f), 63(1)

Read judgment

High Courts13 Dec 1962

Mafatlal Kantilal and Co. Oil Mills Vs The State of Gujarat

Gujarat High Court · (1963) 4 GLR 313

Bombay Sales Tax Act, 1953 — Section 34(1), 34(1), 49, 49Bombay Sales Tax Rules, 1946 — Rule 5A(1)(viii)

Read judgment

High Courts12 Dec 1962Dismissed

Patel Narharilal Kuberdas and Others Vs Partners of the Firm of Pari Bhogilal Amratlal: (i) Manilal Bhogilal and Another

Gujarat High Court · AIR 1963 Guj 253 : (1963) GLR 939

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 4, 34

Read judgment

High Courts07 Dec 1962

Commissioner of Expenditure Tax, Gujarat Vs Manorama Sarabhai

Gujarat High Court · AIR 1963 Guj 166 : (1963) 4 GLR 193

Expenditure Tax Act, 1957 — Section 5(a)

Read judgment

High Courts07 Dec 1962

Gautam Sarabhai and Others Vs Commissioner of Income Tax, Gujarat

Gujarat High Court · (1963) 4 GLR 691 : (1964) 52 ITR 921

Income Tax Act, 1922 — Section 2(6A)

Read judgment

High Courts07 Dec 1962

Commissioner of Expenditure Tax, Gujarat Vs Smt. Manorama Sarabhai

Gujarat High Court · AIR 1963 Guj 166 : (1963) 4 GLR 193

Expenditure Tax Act, 1957 — Section 5

Read judgment

High Courts07 Dec 1962

COMMISSIONER OF EXPENDITURE-TAX, GUJARAT Vs MRS. MANORAMA SARABHAI.

Gujarat High Court · (1966) 59 ITR 262

Expenditure Tax Act, 1957 — Section 25(1)Expenditure Tax Act, 1987 — Section 25(1), 5(a)

Read judgment

High Courts05 Dec 1962

Commissioner of Sales Tax, Gujarat Vs Sumatilal Popatlal and Co.

Gujarat High Court · (1963) 4 GLR 265 : (1964) 15 STC 498

Bombay Sales Tax Act, 1959 — Section 2(7), 27, 3, 34(1), 4

Read judgment

High Courts05 Dec 1962Dismissed

Shah Tribhuvandas Lallubhai Vs Shah Chhitalal Chunilal

Gujarat High Court · AIR 1963 Guj 256 : (1963) GLR 1096

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 2Contract Act, 1872 — Section 74

Read judgment

High Courts04 Dec 1962Allowed

Nathubhai Gulabdas Vs Bhakhibhai Muljibhai

Gujarat High Court · AIR 1963 Guj 305

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), 115Constitution of India, 1950 — Article 219

Read judgment