High Courts04 Dec 1962
Natwarlal and Co. Vs Commissioner of Income Tax, Bombay
Gujarat High Court · (1962) 12 GUJ CK 0001
Income Tax Act, 1922 — Section 33(4)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,798 of 1,831
High Courts03 Dec 1962Dismissed
State of Gujarat Vs Mangaldas Amulakharai and Others
Gujarat High Court · AIR 1963 Guj 296 : (1963) CriLJ 519(1) : (1963) 4 GLR 505
Bombay Provincial Municipal Corporations Act, 1949 — Section 223, 392(1)
High Courts30 Nov 1962
Collector of Sales Tax, Bombay State, Bombay Vs Abdul Rehman Alladin
Gujarat High Court · (1963) 4 GLR 615 : (1963) 14 STC 803
Bombay Sales Tax Act, 1953 — Section 34(1), 5, 5(1)(b)(ii)Constitution of India, 1950 — Article 286, 286(1)
High Courts30 Nov 1962
The Collector of Sales-tax, Bombay Vs Abdul Rehman Alladin
Gujarat High Court · AIR 1964 Guj 27
Bombay Sales Tax Act, 1953 — Section 5(1)
High Courts26 Nov 1962
Dhrangadhra Trading Co. Private Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1963) 4 GLR 785
Income Tax Act, 1922 — Section 14(2)(c), 60A
High Courts26 Nov 1962Allowed
Savitaben Vs Dalal Ramanlal Vrindavandas and Another
Gujarat High Court · AIR 1963 Guj 147
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Nov 1962
Commissioner of Income Tax Vs Moosa Haji Ahmed and Others
Gujarat High Court · (1964) 52 ITR 147
Income Tax Act, 1922 — Section 4(3)
High Courts22 Nov 1962Allowed
Zandaram Joitaram and Another Vs Prahladrao Vithalrao
Gujarat High Court · AIR 1963 Guj 160 : (1963) 4 GLR 587
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Specific Relief Act, 1877 — Section 53
High Courts21 Nov 1962
Sarapalli Tayaballi Vs The Municipal Corporation of the City of Ahmedabad
Gujarat High Court · (1964) 5 GLR 550
Bombay Provincial Municipal Corporations Act, 1949 — Section 224, 224 , 487
High Courts20 Nov 1962Dismissed
A Partnership Firm running in the name of New Prajapat Tiles Co. and Another Vs Derasari Labhshankar Himatlal
Gujarat High Court · AIR 1964 Guj 22 : (1964) 10 GLR 265
Contract Act, 1872 — Section 74Payment of Wages Act, 1936 — Section 15, 2, 22
High Courts20 Nov 1962
New Prajapat Tiles Company and Another Vs Derasari Labhshanker Himatlal
Gujarat High Court · (1964) 8 FLR 392 : (1964) 5 GLR 265
Contract Act, 1872 — Section 74Payment of Wages Act, 1936 — Section 1, 15, 17, 2, 22
High Courts16 Nov 1962
Chandrika Chinubhai Patel and Another Vs The State of Gujarat and Another
Gujarat High Court · (1963) CriLJ 214 : (1963) GLR 872
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488
High Courts16 Nov 1962
Chatursing Govindsing and Another Vs The State of Gujarat and Another
Gujarat High Court · (1963) 4 GLR 908
Bombay Provincial Municipal Corporations Act, 1949 — Section 164, 164, 164(b), 392(1)(b), 392(1)(b)
High Courts12 Nov 1962
Shah Jagmohandas Purshottamdas and Another Vs Jamnadas Vrajlal Gandhi and Others
Gujarat High Court · AIR 1965 Guj 181 : (1965) 6 GLR 49
Bombay Public Trusts Act, 1950 — Section 56Civil Procedure Code, 1908 (CPC) — Section 115, 2(3), 3, 92
High Courts09 Nov 1962
Bharat Prakashan Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) 54 ITR 109
Income Tax Act, 1922 — Section 26A
High Courts08 Nov 1962
Dilipsinhji P. Desai and Brothers Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1963) 4 GLR 665 : (1964) 54 ITR 91
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 6Partnership Act, 1932 — Section 30
High Courts07 Nov 1962
Sayaji Mills Company Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) 54 ITR 97
Income Tax Act, 1922 — Section 34, 34(1)
High Courts07 Nov 1962Dismissed
Harihar Chaturbhai Patel Vs The Union of India (UOI) and Others
Gujarat High Court · AIR 1963 Guj 330 : (1963) CriLJ 615 : (1964) 5 GLR 42
Criminal Procedure Code, 1898 (CrPC) — Section 207Extradition Act, 1903 — Section 2, 3, 3(3), 3(6), 9
High Courts06 Nov 1962
Taj Iron and Steel Works (P) Ltd. Vs Morvi Iron Syndicate (P) Ltd.
Gujarat High Court · (1963) 4 GLR 995
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 20Contract Act, 1872 — Section 10, 23, 28, 28
High Courts06 Nov 1962Partly Allowed
Bhikhabhai Kalidas Vs Vali Isa Patel and Co. a firm and Another
Gujarat High Court · AIR 1964 Guj 101
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2