High Courts05 Oct 1998
Yogi Vinukant Shankerlal Vs District Primary Education Officer
Gujarat High Court · (1998) 10 GUJ CK 0017
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 12 of 33
High Courts05 Oct 1998
Ramji Bhikha Koli and Others Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 1244 : (1999) 1 GLR 790
Criminal Procedure Code, 1973 (CrPC) — Section 154, 195, 195(1), 2, 209Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 186
High Courts05 Oct 1998
Sanjeev Rajendrabhai Bhatt Vs State of Gujarat and Others
Gujarat High Court · (2000) 1 GLR 206
Civil Procedure Code, 1908 (CPC) — Section 100A, 115, 156Constitution of India, 1950 — Article 12, 132, 132(1), 133(1)(c), 134ACriminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 169, 190, 200
High Courts30 Sept 1998
Gangadhar Yashvant Ramekar Vs Mukeshbhai B. Shah and Others
Gujarat High Court · (1999) 2 GLR 1105
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 14A, 16(1), 2(1A)
High Courts30 Sept 1998
Commissioner of Income Tax Vs Rohit Mills Limited
Gujarat High Court · (1998) 150 CTR 211 : (1999) 236 ITR 436 : (1999) 102 TAXMAN 185
Income Tax Act, 1961 — Section 116, 118(2), 119(3), 123(1), 125
High Courts30 Sept 1998
Vaishali Silk Museum Vs Ahmedabad Municipal Corporation
Gujarat High Court · (1999) 3 GLR 2031
Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 411Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts30 Sept 1998
Jasuben Vs Gujarat Electricity Board
Gujarat High Court · (2001) ACJ 253 : (1999) 1 GLR 128 : (1999) 2 LLJ 466
Apprentices Act, 1961 — Section 13(1), 16Workmens Compensation Act, 1923 — Section 12, 15, 19(2), 2, 21(1)
High Courts29 Sept 1998Allowed
Chandrakant Chunilal Shah Vs Govindji Dolaji
Gujarat High Court · (1998) 09 GUJ CK 0063
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959 — Section 15(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5, 5(11)
High Courts29 Sept 1998Allowed
State of Gujarat and Others Vs Vishnu Automobiles
Gujarat High Court · AIR 1999 Guj 92
Civil Procedure Code, 1908 (CPC) — Section 141, 96(3)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts29 Sept 1998
Rukhiben Vs II Additional Special Land Acquisition Officer
Gujarat High Court · (1998) 09 GUJ CK 0033
Land Acquisition Act, 1894 — Section 23(1A), 4, 4(1), 6
High Courts28 Sept 1998
Commissioner of Income Tax Vs Ramprasad Investments and Traders (P) Ltd.
Gujarat High Court · (1999) 151 CTR 485
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts28 Sept 1998
Nayanaben Balubhai Bhatt Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2485
Gujarat Law Officers (Appointment and Conditions of Service) Rules, 1965 — Rule 5(4)
High Courts28 Sept 1998
Commissioner of Income Tax Vs Girish Bhagwat Prasad
Gujarat High Court · (1999) 152 CTR 199 : (2002) 256 ITR 772
Income Tax Act, 1961 — Section 256(1), 256(2), 28, 36(1)
High Courts28 Sept 1998
GSL (India) Limited Vs Bayer ABS Limited
Gujarat High Court · (2000) 1 GLR 651
Companies Act, 1956 — Section 391, 391(6), 407, 442, 446
High Courts28 Sept 1998
G.S.L. (INDIA) Ltd. Vs Bayers ABS Ltd.
Gujarat High Court · (2000) 1 GLR 651
Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)(iv), 4(i)(c)(iv)Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 391, 391(6), 442, 446, 446(1)
High Courts28 Sept 1998
COMMISSIONER OF INCOME TAX Vs RANTRASAD INVESTMENTS and TRADERS (P) LTD.
Gujarat High Court · (1999) 151 CTR 485
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts24 Sept 1998
Bherulal Viraji Kumarvat Vs State of Gujarat
Gujarat High Court · (1999) 2 ACR 1929
Bombay Prohibition Act, 1949 — Section 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(2), 43
High Courts23 Sept 1998
State of Gujarat Vs Pandya Premashanker alias Bachubhai Revashanker and Another
Gujarat High Court · (1999) CriLJ 1841 : (1999) 3 GLR 389
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts23 Sept 1998Dismissed
Toufik Ahmed Fauzdar Khan Ansari and etc. Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 1714
Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 34, 342, 363, 366, 376(2)
High Courts23 Sept 1998
Commissioner of Wealth Tax Vs Lallubhai Gordhandas Charitable Trust
Gujarat High Court · (1999) 152 CTR 338 : (1999) 239 ITR 448 : (1999) 102 TAXMAN 174
Income Tax Act, 1961 — Section 11, 13, 13(3), 13(4), 80JWealth Tax Act, 1957 — Section 27(1), 5, 5(1) 21A