High Courts26 Dec 1997
Bharatkumar Maganlal Mochi Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1212
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 363, 376
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 1 of 19
High Courts26 Dec 1997Dismissed
Hasmukhbhai Motilal and Another Vs Anandiben Barot and Another
Gujarat High Court · AIR 1998 Guj 118
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 227
High Courts26 Dec 1997
U.P. Kangad Vs Government of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 976
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 379, 39
High Courts24 Dec 1997
Commissioner of Income Tax Vs Atul Products Ltd.
Gujarat High Court · (1998) 148 CTR 153 : (1998) 232 ITR 646 : (2000) 109 TAXMAN 183
Income Tax Act, 1961 — Section 143(3), 154, 256(2), 80J
High Courts24 Dec 1997
Ahmedabad Electricity Company Ltd. and Another Vs Union of India
Gujarat High Court · (1997) 12 GUJ CK 0025
Central Excise Rules, 1944 — Rule 174, 43(1)Central Excises and Salt Act, 1944 — Section 2, 3, 37, 37B, 6Customs Act, 1962 — Section 12
High Courts24 Dec 1997
Ahmedabad Electricity Co. Vs Union of India (UOI) and Others
Gujarat High Court · (1998) 2 GLR 1035
Constitution of India, 1950 — Article 226
High Courts22 Dec 1997
Rajan Ratilal Patel Vs Madhuriben Ramendrabhai Desai
Gujarat High Court · (1998) 3 GLR 1986
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2), 13(i)(g), 29(2)Constitution of India, 1950 — Article 41
High Courts22 Dec 1997
Mohmadkhan Rasulkhan Pathan Vs State of Gujarat
Gujarat High Court · (1998) 1 GLR 445
Bombay Prohibition Act, 1949 — Section 66(l)(b)Criminal Procedure Code, 1973 (CrPC) — Section 100, 102(3), 165, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1), 20(b)(ii), 41, 41, 41(1)
High Courts22 Dec 1997
Shivam General Stores Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 932
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts22 Dec 1997
Gujarat State Government College Laboratory Staff Association Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 926
High Courts19 Dec 1997
Panjwani Packaging Ltd. Vs Gujarat State Financial Corporation and Another
Gujarat High Court · (1998) 2 GLR 1358
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts19 Dec 1997
Gujarat State Financial Services Ltd. Vs Amar Polyester Ltd.
Gujarat High Court · (1998) 1 GLR 731
Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 477(A)
High Courts19 Dec 1997
Idar Municipal Borough Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 722
Constitution of India, 1950 — Article 226
High Courts19 Dec 1997
Umeshkumar Manubhai Amin Vs Dholka Nagarpalika
Gujarat High Court · (1998) 2 GLR 1020
Industrial Disputes Act, 1947 — Section 25F
High Courts19 Dec 1997
Adult Training Centre (School) for the Blind Vs State of Gujarat and Another
Gujarat High Court · (1997) 12 GUJ CK 0029
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 33
High Courts19 Dec 1997
Pravinbhai A. Lingalia Vs K.J. Mehta TB Hospital and Others
Gujarat High Court · (1998) 2 GLR 1028
Constitution of India, 1950 — Article 12, 226
High Courts18 Dec 1997
Sanatkumar Jayantilal Vs Commissioner of Gift Tax
Gujarat High Court · (1998) 144 CTR 321 : (1998) 229 ITR 766 : (1998) 100 TAXMAN 162
Gift Tax Act, 1958 — Section 13(1), 15(2), 2, 26(1), 4
High Courts18 Dec 1997
State of Gujarat Vs Khant Kanji Rana
Gujarat High Court · (1998) 2 GLR 1383
Civil Procedure Code, 1908 (CPC) — Section 54, 96Land Acquisition Act, 1894 — Section 10, 11, 11, 12, 13
High Courts17 Dec 1997Dismissed
Ismail Ibrahim Pandor, thro'' Pah Bai Mariam Suleman Pandoor Vs Officer on Spl. Dury, Land Acquisition Unit III
Gujarat High Court · (1999) 3 GLR 2688
Constitution of India, 1950 — Article 226
High Courts17 Dec 1997
Ismail Ibrahim Pandoor through P.A.H. Bai Mariam Suleman Pandoor Vs Officer on Spl. duty Land Acquisition Unit III and Others
Gujarat High Court · (1999) 3 GLR 2688
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 18, 21