High Courts15 Oct 1998
Khandubhai Vasanji Desai and Others Vs Deputy Commissioner of Income Tax
Gujarat High Court · (1998) 150 CTR 577 : (1999) 236 ITR 73 : (1999) 103 TAXMAN 181
Income Tax Act, 1961 — Section 113, 132, 132(1), 132(3), 132(4)
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 11 of 33
High Courts15 Oct 1998
Kamlesh Parmanand Gangwar Vs State of Gujarat
Gujarat High Court · (1999) 3 GLR 2119 : (2000) 1 RCR(Criminal) 28
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 34, 35, 41(1)
High Courts14 Oct 1998
Prantiya Kamdar Sena and Another Vs State of Gujarat and Another
Gujarat High Court · (1999) 2 GLR 965
Constitution of India, 1950 — Article 234, 309Industrial Disputes Act, 1947 — Section 7, 7
High Courts14 Oct 1998
Assistant Director, BSF Vs Special Land Acquisition Officer
Gujarat High Court · (1999) 1 GLR 315
Land Acquisition Act, 1894 — Section 4, 6
High Courts14 Oct 1998
Jivanlal Pritilal C/o. Ramesh R. Thakur Vs Jashodaben Babubhai Parmar and Others
Gujarat High Court · (1999) 3 GLR 2176
Bombay Industrial Relations Act, 1946 — Section 119D, 84Contract Labour (Regulation and Abolition) Act, 1970 — Section 29(1)Evidence Act, 1872 — Section 106
High Courts13 Oct 1998
Abdul Gaffar Khan Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 3043
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 50, 8
High Courts12 Oct 1998Allowed
Ktaer Abbas Habib Al Qutaifi and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1999) CriLJ 919
Constitution of India, 1950 — Article 19(1), 21, 226, 253, 32Penal Code, 1860 (IPC) — Section 309
High Courts12 Oct 1998
Spl. Laq Officer Vs Pratapji H. Thakore
Gujarat High Court · (2000) GLR 671
Civil Procedure Code, 1908 (CPC) — Section 79Land Acquisition Act, 1894 — Section 18, 18(1), 3, 4, 4(1)
High Courts09 Oct 1998
Gujarat Rajya Panchayat Seva Karamchari Maha Mandal Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 833
Gujarat Panchayats Act, 1961 — Section 203, 206, 210, 211Panchayat Service Senior Clerk and Aval Karkum Qualifying Examination Rules, 1976 — Rule 10, 11, 12, 2, 3
High Courts09 Oct 1998Dismissed
United India Insurance Co. Ltd. Vs Sharifaben Razakbhai
Gujarat High Court · (1998) 10 GUJ CK 0025
Gujarat Motor Vehicles Rules, 1989 — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110C, 149(2), 165, 170, 173
High Courts08 Oct 1998Dismissed
State of Gujarat Vs Bhupendra M. Mehta
Gujarat High Court · (1999) CriLJ 1373
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 13(2B), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 17, 4, 4(1), 4(2)
High Courts08 Oct 1998Dismissed
Mafaji Movataji Thakor Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 1318
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 41(1), 41(2), 42(1)
High Courts07 Oct 1998
Madhur Garments Vs Hasmukh Shopping Centre and Others
Gujarat High Court · (1999) 2 GLR 1580
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 115, 46
High Courts07 Oct 1998Allowed
State of Gujarat Vs Ashwinkumar Mohanbhai Thakkar and Others
Gujarat High Court · (1999) 2 DMC 14
Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 300(1)Penal Code, 1860 (IPC) — Section 114, 304B, 306, 498A
High Courts06 Oct 1998Dismissed
D.E. Nalladru Vs Regional Provident Fund
Gujarat High Court · (1998) 10 GUJ CK 0026
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts06 Oct 1998Dismissed
New India Assurance Co. Ltd. Vs Pravin alias Deepak Harjibhai (deceased) through heirs
Gujarat High Court · (1999) ACJ 1457 : (1999) 1 GLR 364
Constitution of India, 1950 — Article 12Motor Vehicles Act, 1988 — Section 140
High Courts06 Oct 1998
New India Assurance Co. Ltd. Vs Pravin @ Deepak Harjibhai (deceased) through Heirs
Gujarat High Court · (2000) 2 ACC 722
Constitution of India, 1950 — Article 12Motor Vehicles Act, 1988 — Section 140
High Courts06 Oct 1998
Anvarkhan A. Pathan Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1271
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii), 31, 41, 42
High Courts05 Oct 1998
Ram Kirpal Vs Commissioner of Customs
Gujarat High Court · (1998) 79 ECR 520
Customs Act, 1962 — Section 11, 111, 112, 130(1), 14
High Courts05 Oct 1998
GSL (India) Limited Vs Megna Leasing Limited
Gujarat High Court · (1998) 10 GUJ CK 0027