High Courts24 Oct 1997
Patel Maganbhai Kesurbhai Since Decd. through his Heirs Vs Bhogilal Punjabhai Vasava and Others
Gujarat High Court · (1998) 2 GLR 961
Bombay Land Revenue Code, 1879 — Section 73AA, 73AA
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 5 of 19
High Courts23 Oct 1997
Bhavin Natvarlal Patel Vs Regional Passport Officer and Others
Gujarat High Court · (1998) 1 GLR 770
Constitution of India, 1950 — Article 226
High Courts23 Oct 1997Allowed
Divisional Controller and Another Vs Shivaji Andaji Bhil, deceased through heirs
Gujarat High Court · (1999) 3 LLJ 50
Gujarat State Road Transport Corporation Employees Service Regulations — Regulation 81
High Courts23 Oct 1997
N.C. Bhatt Vs Controller, Food and Civil Supplies
Gujarat High Court · (1998) 1 GLR 758
Criminal Procedure Code, 1973 (CrPC) — Section 374, 389, 389(1)Penal Code, 1860 (IPC) — Section 280, 392, 466
High Courts21 Oct 1997
Vanmalibhai Kalidas Hajari Vs State of Gujarat
Gujarat High Court · (1998) 2 GLR 1044
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63
High Courts21 Oct 1997
Anil G. Shah Vs J. Chittranjan Co. and Another
Gujarat High Court · (1998) 2 ALD(Cri) 71 : (1999) 97 CompCas 371 : (1998) CriLJ 3870 : (1998) 1 GLR 303 : (1998) 2 RCR(Criminal) 763
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Powers of Attorney Act, 1882 — Section 2
High Courts20 Oct 1997Dismissed
Jadiben and Another Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 2706
Constitution of India, 1950 — Article 14, 15(3)Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 497, 497(1), 498Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 364
High Courts20 Oct 1997
Project Technologists Pvt. Ltd. Vs P.C. Bhargava and Others
Gujarat High Court · (1998) 1 GLR 700
Minimum Wages Act, 1948 — Section 20(2), 20(3)
High Courts20 Oct 1997
Chhatrasingh Nathusingh Vaghela Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 GLR 1426
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 13(1)(f)Companies Act, 1956 — Section 630, 630(1), 630(2)
High Courts17 Oct 1997
Lok Adhikar Sangh Vs State of Gujarat and Another
Gujarat High Court · (1998) 1 GLR 61
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 156, 156(3)Penal Code, 1860 (IPC) — Section 114, 323, 363, 366
High Courts16 Oct 1997
Sharad B. Pandit Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 2578
Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986 — Section 5(1), 5(1)
High Courts15 Oct 1997
Harsukhbhai Hansarajbhai Kachhadiya Vs Union of India (UOI) and Others
Gujarat High Court · (1998) 1 GLR 710
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts15 Oct 1997
Narmadaben V. Parmar Vs Taluka Development Officer
Gujarat High Court · (1998) 1 GLR 225
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 16
High Courts15 Oct 1997
R.K. Shah and Co. Vs Union of India
Gujarat High Court · (1997) 10 GUJ CK 0009
Central Excises and Salt Act, 1944 — Section 2, 3
High Courts14 Oct 1997
Sanchalakshri, Shri Durga Vidyalaya and Another Vs Vijaykumar Raghuvirprasad Mehta and Another
Gujarat High Court · (1998) 2 GLR 1463
Constitution of India, 1950 — Article 14, 142, 21, 226, 227
High Courts14 Oct 1997
Ahmedabad Municipal Corporation Vs A.M.C. Nivrut Karmachari Sangh and Others
Gujarat High Court · (1998) 1 GLR 25
Constitution of India, 1950 — Article 12, 14, 16
High Courts13 Oct 1997
Deesa Taluka Anusuchit Jati Samudaik Kheti Sahakari Mandali Vs State of Gujarat
Gujarat High Court · (1998) 2 GLR 937
Gujarat Panchayats Act, 1961 — Section 96, 96, 96(4)
High Courts10 Oct 1997
Self-Employed Women''s Association (Sewa) and Another Vs Commissioner of Police and Others
Gujarat High Court · (1999) 1 GLR 399
Bombay Police Act, 1951 — Section 102, 117
High Courts09 Oct 1997
Gagubha Jarubha Zala Vs Director Ex-servicemen Welfare and Rehabilitation and Another
Gujarat High Court · (1998) 1 GLR 199
Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 5
High Courts09 Oct 1997
Gujarat State Road Transport Corporation Vs M.S. Patel and Another
Gujarat High Court · (1998) 2 GLR 1193
Industrial Disputes Act, 1947 — Section 11A, 17B