COURT ARCHIVE

Gujarat High Court judgments, 1997

370 judgments · page 7 of 19

High Courts09 Sept 1997

Society Commercial Coreales and Financial Vs State Trading Corporation of India

Gujarat High Court · AIR 1998 Guj 94 : (1998) 1 GLR 744

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 85Civil Procedure Code, 1908 (CPC) — Section 44

High Courts08 Sept 1997

Shaileshbhai L. Mehta Vs Ghanshyam Education Trust and Others

Gujarat High Court · (1998) 1 GLR 532

Gujarat Secondary Education Act, 1972 — Section 36, 36(1)(b), 36(2), 37, 38

High Courts08 Sept 1997

Arvindbhai Nanjibhai Nagrecha and Another Vs Virpur Gram Panchayat and Another

Gujarat High Court · (1998) 1 GLR 342

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

High Courts08 Sept 1997

Dyandev Mahadu Sonar and Others Vs State of Gujarat and Others

Gujarat High Court · (1998) 2 GLR 1213

High Courts05 Sept 1997

Nagjibhai Ramjibhai Kakadia Vs M.D. Mankad and Others

Gujarat High Court · (1998) 3 GLR 2342

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 79, 84, 84(c)Representation of the People Act, 1951 — Section 80A, 81, 82, 82(a), 86(4)

High Courts03 Sept 1997

Natvarlal A. Jani Vs N.N. Jain, Chairman and Managing Director, Prestige Foods Ltd.

Gujarat High Court · (1999) 98 CompCas 720 : (1998) CriLJ 2159 : (1999) 2 GLR 1374

Companies Act, 1956 — Section 10E, 10E(4), 113, 113(2), 113(3)

High Courts03 Sept 1997

Rukhiben Parmar Vs Kiritkumar Kantilal Patel

Gujarat High Court · (1997) 3 GLR 2383

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 151

High Courts02 Sept 1997

Koli Ramsing Gandabhai Vs State of Gujarat

Gujarat High Court · (1998) 1 GLR 116

Constitution of India, 1950 — Article 313Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 27

High Courts02 Sept 1997

Ambalal Sarabhai Enterprises Vs Chemical Labour Union and Others

Gujarat High Court · (1999) 1 LLJ 664

Industrial Disputes Act, 1947 — Section 10(2), 15, 2, 25, 25G

High Courts01 Sept 1997

Bank of India Vs Baroda Cables (Pvt.) Ltd. and Others

Gujarat High Court · (1999) 1 GLR 381

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 20, 31

High Courts01 Sept 1997

Regional Director E.S.I. Corporation Vs Ramjivan Shriram

Gujarat High Court · (1998) ACJ 905 : (1998) 79 FLR 928 : (1998) 1 GLR 712

Employees State Insurance Act, 1948 — Section 2(8)

High Courts01 Sept 1997

Bank of India Vs Baroda Cables Pvt. Ltd. and Others

Gujarat High Court · (1999) 95 CompCas 356

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 31

High Courts01 Sept 1997

J.M.S. Labs. Vs Yusufali Eesmail Hadvaid

Gujarat High Court · (1998) 2 GLR 1776

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A

High Courts29 Aug 1997

John Mithalal Desai Vs Dineshbhai K. Vora

Gujarat High Court · (1998) 2 CivCC 339 : (1997) 3 GLR 279

Transfer of Property Act, 1882 — Section 105

High Courts27 Aug 1997

Pravin Chandra Murarji Savla Vs Meghji Murji Shah and Another

Gujarat High Court · (1998) 1 GLR 778

Arbitration Act, 1940 — Section 14, 17, 2Evidence Act, 1872 — Section 20, 31

High Courts26 Aug 1997

Sardar Sarovar Narmada Nigam Ltd. Vs Mahadev Dhanjibhai Khokhar

Gujarat High Court · (1998) 2 GLR 1302

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25H

High Courts21 Aug 1997Dismissed

Parekh Salonee Kishorbhai Vs Gujarat Secondary Education Board

Gujarat High Court · AIR 1998 Guj 55 : (1998) 1 GLR 311

Constitution of India, 1950 — Article 226

High Courts21 Aug 1997

Keshubhai Merubhai Maadam Vs The Returning Officer

Gujarat High Court · (1998) 2 GLR 548

Representation of the People Act, 1951 — Section 33, 34

High Courts19 Aug 1997

Mohanbhai Dahyabhai and Others Vs Dirasbhai Hasubhai Malek and Others

Gujarat High Court · (1997) 3 GLR 2408

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 17 Rule 3(a), Order 9 Rule 13, Order 9 Rule 4, 115

High Courts15 Aug 1997

Amrutbhai Dhanjibhai Rathod and Others Vs State of Gujarat and Others

Gujarat High Court · (1998) 2 GLR 1284

Bombay Police Act, 1951 — Section 5Constitution of India, 1950 — Article 14, 16, 226, 309