High Courts20 Nov 1997
Bharat Co-operative Bank Ltd. and Another Vs K.L. Baria, Judge, Labour Court and Another
Gujarat High Court · (1998) 1 GLR 850
Industrial Disputes Act, 1947 — Section 10(4), 25M(2), 33, 33(1), 33(3)
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 4 of 19
High Courts20 Nov 1997
Maitrinagar Employees'' (Karmachari) Co-op. Housing Society Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 995
Constitution of India, 1950 — Article 14, 19, 21, 226, 298Urban Land (Ceiling and Regulation) Act, 1976 — Section 23, 23(1), 23(2), 23(4)
High Courts19 Nov 1997
Indian Oil Corporation Ltd. Vs Parmar Jadavji Dhanjibhai and Others
Gujarat High Court · (1998) 2 GLR 1009
Constitution of India, 1950 — Article 14, 16, 226, 32Specific Relief Act, 1963 — Section 14(1), 14(1)(a), 14(1)(c), 16(c)
High Courts19 Nov 1997
Aditi Surendra Modi Vs B.J. Medical College and Others
Gujarat High Court · AIR 1998 Guj 104 : (1998) 2 GLR 973
Constitution of India, 1950 — Article 226
High Courts17 Nov 1997Dismissed
Kisanbhai Chindubhai Sonar Vs K.C. Sagar and Another
Gujarat High Court · AIR 1998 Guj 105
Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 1997
Suryakant C. Shah Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 2680
Bombay Civil Services Rules, 1959 — Rule 161
High Courts14 Nov 1997
Satishkumar Rameshchandra Ahir Vs V.H. Shah and Others
Gujarat High Court · (1998) 1 GLR 512
Gujarat Municipalities Act, 1963 — Section 11(1), 37, 37(1), 40Penal Code, 1860 (IPC) — Section 120B, 424, 465, 468, 473Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts14 Nov 1997
Petlad Bulakhidas Mills Co. Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1999) 97 CompCas 900 : (1998) 2 GLR 1065
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Companies Act, 1956 — Section 630, 630(1)Constitution of India, 1950 — Article 133, 133A, 14, 21
High Courts13 Nov 1997
J.S. Baxi Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2176
Gujarat Subordinate Accounts Service Departmental Examination Rules, 1964 — Rule 3
High Courts13 Nov 1997Dismissed
Kiritsinh Bhagvansinh Parmar Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 2570 : (1998) 1 GLR 21
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 158, 173, 173(2)Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 13(1)(D)
High Courts13 Nov 1997
Hirabhai Vashrambhai Desai Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 53
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 155, 4, 9
High Courts12 Nov 1997Dismissed
Vadasama Seva Sahakari Mandi Ltd. Vs Director, Agri. Marketing and Rural Finance and Others
Gujarat High Court · AIR 1998 Guj 107 : (1998) 2 GLR 1072
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 7Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28, 7
High Courts11 Nov 1997Allowed
Bharatkumar Bhikkhabhai Joshi Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 2654
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 50, 52, 55, 57
High Courts24 Oct 1997
Paresh J. Mehta Vs G.M. Malvat, Additional Registrar and Another
Gujarat High Court · (1998) 2 GLR 967
Constitution of India, 1950 — Article 226, 229, 229(1), 229(2), 233
High Courts24 Oct 1997
Ashvinbhai Kalaria Vs Jayantilal Mathurdas Patel and Another
Gujarat High Court · (1998) 3 GLR 2111
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Oct 1997Dismissed
Baroda Swaminarayan Mandir Gaushala Trust Vs Heirs and L.R.S of deceased Ramanbhai Parbatbhai Padhiyar
Gujarat High Court · (1997) 10 GUJ CK 0018
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227
High Courts24 Oct 1997
Mafatlal Industries Ltd. Vs Gujarat Gas Co. Ltd. and Others
Gujarat High Court · (1999) 97 CompCas 301 : (1998) 2 GLR 1436
Companies Act, 1956 — Section 108, 10F, 111, 111(7), 111ASecurities Contracts (Regulation) Act, 1956 — Section 22A(3)
High Courts24 Oct 1997Dismissed
Kulsum Abdul Latif Godil and Others Vs Amnaben
Gujarat High Court · (1997) 10 GUJ CK 0015
High Courts24 Oct 1997
Gujarat Lottery Sellers Association Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 10
Constitution of India, 1950 — Article 123
High Courts24 Oct 1997
Gujarat Mineral Development Corporation Ltd. Vs B.B. Sinha and Another
Gujarat High Court · (1998) 3 GLR 2061
Constitution of India, 1950 — Article 133, 14, 16(1)Income Tax Act, 1961 — Section 17, 192, 89