High Courts08 Jul 1997
Daulatram Khitumal Udhrani Vs Rajendrabhai Jayantilal Tailor and Others
Gujarat High Court · (1997) 3 GLR 2507
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(1), 13(1)(1), 13(1)0), 13(l)(b)
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 10 of 19
High Courts07 Jul 1997
Surat District Panchayat and Another Vs Dinubhaij. Gamit and Others
Gujarat High Court · (1998) 2 ACC 533
Workmens Compensation Act, 1923 — Section 30
High Courts04 Jul 1997
Prabhudas R. Patel and Others Vs Heirs of Patel Motibhai B.
Gujarat High Court · (1997) 3 GLR 2471
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts04 Jul 1997
Montari Industries Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (1998) 94 CompCas 356 : (1998) CriLJ 10 : (1998) 1 GLR 35 : (1998) 2 RCR(Criminal) 705
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts03 Jul 1997
Geekay Exim (India) Ltd. and Others Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 ALD(Cri) 297 : (1998) 2 CivCC 434 : (1998) 94 CompCas 516 : (1998) CriLJ 700 : (1997) 3 GLR 2660 : (1998) 3 RCR(Criminal) 37
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jul 1997
Indian Rayon Karmachari Mandal Vs Conciliation Officer
Gujarat High Court · (1997) 07 GUJ CK 0018
Industrial Disputes (Gujarat) Rules, 1966 — Rule 31(4), 66, 66(1), 66(4)Industrial Disputes Act, 1947 — Section 33(4)
High Courts03 Jul 1997
Nestle India Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 528
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2B), 16(1)(a)(i), 16(a)(i), 24(4)
High Courts01 Jul 1997
Bababhai Mangabhai Thakore Vs Maniba
Gujarat High Court · (1998) 1 GLR 124
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 32(IB), 32G, 32GConstitution of India, 1950 — Article 227
High Courts01 Jul 1997Allowed
Archanaben @ Banuben Ajitkumar Vs State of Gujarat and Another
Gujarat High Court · (1998) 1 DMC 620 : (1998) 1 GLR 127 : (1998) 3 RCR(Criminal) 239
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Jun 1997Dismissed
United India Insurance Co. Ltd. Vs Gujarat Ship Trading Corporation
Gujarat High Court · (1998) ACJ 1003 : (1997) 3 GLR 736
Motor Vehicles Act, 1988 — Section 147, 166, 2
High Courts26 Jun 1997
Babubhai Kalaji Vs Lilachand Kalidas
Gujarat High Court · (1998) 3 GLR 2208
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(1), 12(2), 12(3)(b)Transfer of Property Act, 1882 — Section 106
High Courts26 Jun 1997
Savitaben Vs Shankerbhai Naikabhai and Others
Gujarat High Court · (1997) 3 GLR 2653
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 7, 9Constitution of India, 1950 — Article 227
High Courts25 Jun 1997Dismissed
Akhandanand Kelavani Utejak Mandal Vs Regional Provident Fund Commissioner
Gujarat High Court · (1997) 3 GLR 2322 : (2000) 3 LLJ 1673
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 7, 7A
High Courts20 Jun 1997
Gujarat Rajya Prathmik Shikshak Sangha Vs State of Gujarat and Another
Gujarat High Court · (1998) 1 GLR 95
Bombay Primary Education Act, 1947 — Section 24(1), 24(1)Primary Education Act, — Section 54
High Courts19 Jun 1997Dismissed
Gajara Naran Bhura Vs Kanbi Kunverbai Parbat
Gujarat High Court · AIR 1997 Guj 185
Child Marriage Restraint Act, 1929 — Section 10, 3, 4, 5, 6Hindu Marriage Act, 1955 — Section 12, 12(1), 13, 13(2), 18Marriage Laws (Amendment) Act, 1976 — Section 11
High Courts19 Jun 1997Dismissed
Nanabhai B. Parmar Vs Ahmedabad Municipal Corporation Workshop
Gujarat High Court · (1999) 3 LLJ 1590
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A
High Courts19 Jun 1997
Mittal Trading Company Vs State of Gujarat and Another
Gujarat High Court · (1998) 1 GLR 182
Constitution of India, 1950 — Article 226, 227
High Courts18 Jun 1997Dismissed
Makwana Naranbhai Dahyabhai and Others Vs Government of Gujarat and Others
Gujarat High Court · (1997) 06 GUJ CK 0011
Constitution of India, 1950 — Article 14, 16
High Courts18 Jun 1997
JAYAMAL JAYANTILAL THAKORE Vs CHIEF COMMISSIONER OF Income Tax and Others AMIT A. SHAH Vs UNION OF INDIA and Others
Gujarat High Court · (1998) 144 CTR 384
Constitution of India, 1950 — Article 142, 142(1), 226Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 131, 132, 132A, 133, 133A
High Courts18 Jun 1997
Jayamal Jayantilal Thakore Vs Chief Commissioner of Income Tax and Others Amit A. Shah Vs Union of India and Others
Gujarat High Court · (1998) 1 GLR 43 : (1998) 230 ITR 142 : (1997) 95 TAXMAN 248
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 132, 132A, 133, 133A