High Courts15 Aug 1997
Hindustan Brown Boveri Ltd. Vs Ashok Chavla, Collector of Baroda and Others
Gujarat High Court · (1998) 1 GLR 336
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 8 of 19
High Courts15 Aug 1997Dismissed
Dudabhai M. Rabari Vs District Magistrate Banaskantha and Another
Gujarat High Court · (1997) 08 GUJ CK 0018
Penal Code, 1860 (IPC) — Section 397
High Courts15 Aug 1997
U.C. Shah Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 2523
Constitution of India, 1950 — Article 309
High Courts14 Aug 1997Allowed
Miteshchandra Manilal and Others Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 3077 : (1997) 3 GLR 677
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 193, 195, 2Penal Code, 1860 (IPC) — Section 109, 114, 115, 118, 120B
High Courts14 Aug 1997
Halimabibi Vs Abdul Raheman Abdul Rahim
Gujarat High Court · (1997) 3 GLR 2633
Administration of Evacuee Property Act, 1950 — Section 1, 50Transfer of Property Act, 1882 — Section 129
High Courts14 Aug 1997
Varun Seacon Ltd. Vs Bharat Bijlee Ltd.
Gujarat High Court · AIR 1998 Guj 99 : (1997) 3 GLR 2553
Arbitration Act, 1940 — Section 20, 34Arbitration and Conciliation Act, 1996 — Section 11(5), 8, 85General Clauses Act, 1897 — Section 6
High Courts13 Aug 1997
Hem Plast Health Care Pvt. Ltd., Baroda Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 23 : (1998) 1 GLR 464
Bureau of Indian Standards Act, 1986 — Section 14, 40Drugs and Cosmetics Act, 1940 — Section 2Drugs and Cosmetics Rules, 1945 — Rule 124C
High Courts12 Aug 1997Dismissed
Premilaben Ishwarlal Raijada Vs Oriental Insurance Co. Ltd. and Others
Gujarat High Court · (1998) ACJ 1339 : (1998) 1 GLR 248
Motor Vehicles Act, 1988 — Section 174, 175
High Courts08 Aug 1997
Gujarat Tobacco Merchants Association Vs State of Gujarat and Another
Gujarat High Court · (1998) 1 GLR 574
Gujarat Agricultural Produce Markets Rules, 1965 — Rule 3, 3
High Courts08 Aug 1997
The State of Gujarat Vs Ganpatbhai Premjibhai Joshi
Gujarat High Court · (1998) CriLJ 2160
Probation of Offenders Act, 1958 — Section 4
High Courts08 Aug 1997
Rameshchandra Manilal Kotia and Others Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 GLR 1222 : (1998) 3 RCR(Criminal) 458
Companies Act, 1956 — Section 123, 5, 73Penal Code, 1860 (IPC) — Section 107, 108, 109, 110, 111
High Courts08 Aug 1997Allowed
Ramnath Guru Maheshnath Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 2766 : (1998) 2 GLR 671
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 465, 465(2)Evidence Act, 1872 — Section 27
High Courts07 Aug 1997
Paman Bhobhrajmal Navlani Vs Deputy Municipal Commissioner and Others
Gujarat High Court · (1997) 3 GLR 2431
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(52), 2(63), 203, 203(2), 204Constitution of India, 1950 — Article 14, 19, 21Gujarat Housing Board Act, 1961 — Section 56
High Courts07 Aug 1997
G.S.R.T.C. Vs Hiraben C. Patel
Gujarat High Court · (1997) 2 ACC 621
Motor Vehicles Act, 1988 — Section 140
High Courts05 Aug 1997
Central Bank of India Vs Central Bank Officers'' Association, Gujarat
Gujarat High Court · (1998) 1 GLR 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Unions Act, 1926 — Section 18
High Courts04 Aug 1997Allowed
Chehraji Chhagnaji Koli Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 2573
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts04 Aug 1997
Kasambhai Fatehbhai Ganchi Vs Chandubhai Dahyabhai Rajput
Gujarat High Court · (1998) 1 GLR 548
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 136, 226, 227, 243P, 243Q
High Courts30 Jul 1997
Vallabhbhai Karsanbhai Patel and Others Vs State of Gujarat
Gujarat High Court · (1998) 2 GLR 1616
Bombay Court Fees Act, 1959 — Section 12, 12(2), 6(iv)(j)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Jul 1997
Ahmedabad Silk Employees'' Union Vs Reliance and other Mills Workers Union
Gujarat High Court · (1997) 07 GUJ CK 0028
Bombay Industrial Relations Act, 1946 — Section 13, 31
High Courts29 Jul 1997
Dy. General Manager, O.N.G.C. Vs Chaturji Lalaji and Others
Gujarat High Court · (1998) 1 GLR 130
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 23(2)(2)