High Courts27 Apr 1961
State Vs Kanbi Uma Mahadeva and Others
Gujarat High Court · (1961) 2 GLR 531
Bombay Prevention of Ex-communication Act, 1949 — Section 2(a), 2(b), 3, 3, 4Civil Procedure Code, 1908 (CPC) — Section 9, 9
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,809 of 1,831
High Courts24 Apr 1961
Rampyare Ramharakh Vs State of Gujarat
Gujarat High Court · AIR 1961 Guj 193 : (1961) CriLJ 763 : (1961) 2 GLR 476
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A(6), 287
High Courts24 Apr 1961
State Vs Dhiria Bhavji
Gujarat High Court · (1962) 3 GLR 503
Penal Code, 1860 (IPC) — Section 302, 302
High Courts19 Apr 1961
Kuberbhai Shivdas and Another Vs Mahant Purshottamdas Kalyandas and Others
Gujarat High Court · (1961) 2 GLR 564
Civil Procedure Code, 1908 (CPC) — Section 9, 9
High Courts17 Apr 1961
Ashokbhai Chimanbhai Vs Commissioner of Income Tax
Gujarat High Court · (1968) 9 GLR 78 : (1962) 44 ITR 41
Income Tax Act, 1961 — Section 184
High Courts17 Apr 1961
Baroda City Ice Co. Vs Commissioner of Income Tax
Gujarat High Court · (1962) 44 ITR 56
Income Tax Act, 1922 — Section 26A
High Courts17 Apr 1961
Liladhar Hansraj Vs Shah Vallamji Khetshi of Jamnagar
Gujarat High Court · AIR 1962 Guj 63 : (1961) 2 GLR 648
Supreme Court Rules, 1950 — Order 13 Rule 7, Order 14 Rule 2
High Courts13 Apr 1961
Jayantilal Amratlal Private Ltd. Vs Commissioner of Income Tax, Bombay North
Gujarat High Court · (1961) 43 ITR 331
Income Tax Act, 1922 — Section 23A
High Courts12 Apr 1961
State Vs Karim Mamad
Gujarat High Court · (1961) 2 GLR 643
Bombay Police Act, 1951 — Section 145(2)(b)(c), 145(2)(b)(c), 16, 64(a)
High Courts11 Apr 1961Allowed
Ramchand Nihalchand Advani Vs Anandlal Bapalal Kothari and Another
Gujarat High Court · AIR 1962 Guj 21 : (1961) 2 GLR 635 : (1961) 2 GLR 165
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Bombay High Court (Original Side) Rules, 1980 — Rule 623Bombay Municipal Boroughs Act, 1925 — Section 26, 41
High Courts11 Apr 1961
Commissioner of Income Tax, Bombay North Vs Viramgam Mills Co. Ltd.
Gujarat High Court · (1961) GLR 588 : (1961) 43 ITR 270
Income Tax Act, 1922 — Section 23, 23A, 23A(1)
High Courts08 Apr 1961Dismissed
Prabat Laxman and Another Vs State of Gujarat
Gujarat High Court · AIR 1962 Guj 51 : (1962) 3 GLR 96
Criminal Procedure Code, 1898 (CrPC) — Section 423(1), 439(4)
High Courts06 Apr 1961Dismissed
Rinarbai Rambhad and Others Vs State of Bombay (Now the State of Gujarat) and Others
Gujarat High Court · AIR 1962 Guj 18 : (1961) 2 GLR 594
Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 — Section 2, 3, 4Constitution of India, 1950 — Article 19(1), 31, 31(2)
High Courts05 Apr 1961
State Vs Bai Rani and Another
Gujarat High Court · (1962) CriLJ 328 : (1961) GLR 623
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3)Limitation Act, 1908 — Section 29
High Courts05 Apr 1961
Commissioner of Income Tax, Bombay North Vs A. Abdul Rahim and Co.
Gujarat High Court · (1961) GLR 555 : (1961) 43 ITR 8
Income Tax Act, 1922 — Section 26A
High Courts05 Apr 1961
Maharaja Salt Works Co. (Private) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1961) 43 ITR 107
Income Tax Act, 1922 — Section 66(1)
High Courts03 Apr 1961
Motilal Harilal and Co. Ltd. Vs Commissioner of Income Tax, Bombay North
Gujarat High Court · (1962) 45 ITR 557
Income Tax Act, 1922 — Section 23A
High Courts03 Apr 1961
MOTILAL HARILAL AND CO. LTD. Vs COMMISSIONER OF Income Tax, BOMBAY NORTH.
Gujarat High Court · (1962) 45 ITR 557
Income Tax Act, 1961 — Section 23A, 23A, 23A(4)
High Courts03 Apr 1961
Vinubhai Harilal Panchal Vs N.H. Shethan, Deputy Commissioner of Police and Others
Gujarat High Court · (1962) 3 GLR 66
Bombay Cinemas (Regulation) Rules, 1954 — Rule 131Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(5)
High Courts29 Mar 1961
Sitaram Motiram Jain Vs Commissioner of Income Tax
Gujarat High Court · (1961) 43 ITR 405
Income Tax Act, 1922 — Section 23(5), 24, 24(2)