High Courts22 Sept 1998
Shantaben Panndurang Jadhav and Others Vs Manubhai Chhaganbhai Patel and Another
Gujarat High Court · (1999) 2 LLJ 280
Workmens Compensation Act, 1923 — Section 4, 4
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 13 of 33
High Courts21 Sept 1998
In Re: Ratnamani Engg. Ltd.
Gujarat High Court · (2003) 45 SCL 526
Companies Act, 1956 — Section 391, 391(2), 394, 394(2), 81
High Courts21 Sept 1998
Gujarat State Road Transport Corporation Vs Govinddas Kalyandas Dudhrejia and Others
Gujarat High Court · (1999) 2 GLR 1390
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96
High Courts21 Sept 1998
State of Gujarat Vs Abdul Karim C. Mansur
Gujarat High Court · (1999) 3 GLR 1905
Criminal Procedure Code, 1973 (CrPC) — Section 357Motor Vehicles Act, 1988 — Section 112, 116Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts21 Sept 1998
Commissioner of Income Tax Vs Suhashbhai Vadilal
Gujarat High Court · (1999) 157 CTR 577 : (1999) 239 ITR 362 : (1999) 102 TAXMAN 656
Income Tax Act, 1961 — Section 256(1), 263, 45, 48
High Courts18 Sept 1998
Dharmesh Chandrakant Patel Vs Official Liquidator of Surat Dairy Co. Ltd.
Gujarat High Court · (2001) 104 CompCas 214 : (1999) 1 GLR 373
Companies Act, 1956 — Section 448, 457, 536(2)Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 54
High Courts18 Sept 1998
Jaltarang Motels Ltd. Vs Union of India and Others
Gujarat High Court · (1999) 95 CompCas 339
Constitution of India, 1950 — Article 226Securities and Exchange Board of India (Appeal to the Central Government) Rules, 1993 — Rule 12, 14, 15, 15(2), 5(1)
High Courts18 Sept 1998
State of Gujarat Vs Bhagchand Sadhumal and Another
Gujarat High Court · (1999) 3 GLR 2220
Bombay General Clauses Act, 1904 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(2)Criminal Procedure Code, 1973 (CrPC) — Section 103, 275, 276, 278
High Courts18 Sept 1998
State of Gujarat Vs Kamdhenu Seeds Pvt. Ltd. and Others
Gujarat High Court · (1999) 3 GLR 2370
Seeds Act, 1966 — Section 19, 6, 7
High Courts16 Sept 1998
State of Gujarat Vs Raju @ Ramji Karsan
Gujarat High Court · (1999) 2 GLR 1065
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 378, 386, 386(a)Evidence Act, 1872 — Section 45, 73Penal Code, 1860 (IPC) — Section 201, 302, 363, 376
High Courts16 Sept 1998
Anagram Finance Limited Vs Industrial Credit and Investment Corporation of India Limited
Gujarat High Court · (1998) 09 GUJ CK 0045
Companies Act, 1956 — Section 391, 394, 394(2)
High Courts14 Sept 1998Dismissed
Surat Municipal Corporation Vs Baroda Rayon Corporation
Gujarat High Court · (1999) 1 GLR 393
Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 406(2)
High Courts11 Sept 1998
Commissioner of Income Tax Vs C.C. Family Trust and Others
Gujarat High Court · (1999) 151 CTR 627
Income Tax Act, 1961 — Section 256(2)
High Courts11 Sept 1998Allowed
Mumtazben Jusabbhai Sipahi Vs Mahebubkhan Usmankhan Pathan and Another
Gujarat High Court · (1999) CriLJ 888 : (1999) 1 GLR 609
Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3), 4
High Courts11 Sept 1998
Board Opinion Vs Rajprakash Spinning Mills Ltd.
Gujarat High Court · (2000) 102 CompCas 276
Companies Act, 1956 — Section 20Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20
High Courts11 Sept 1998
COMMISSIONER OF INCOME TAX Vs C.C. FAMILY TRUST and Others
Gujarat High Court · (1999) 151 CTR 627
Income Tax Act, 1961 — Section 256(2)
High Courts11 Sept 1998
Commissioner of Income Tax Vs Sanchay Angana Trust and Others
Gujarat High Court · (1998) 149 CTR 403 : (1998) 234 ITR 772
Income Tax Act, 1961 — Section 164, 256(1), 256(2)
High Courts10 Sept 1998
Suhrid Geigy Ltd. Vs Commissioner of Surtax
Gujarat High Court · (1998) 150 CTR 424 : (1999) 237 ITR 834 : (1999) 107 TAXMAN 347
Income Tax Act, 1961 — Section 154, 211, 256(2), 257, 258
High Courts10 Sept 1998
Govindbhai Hathisinh Vasava Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1380
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 114, 299, 300, 302, 304
High Courts10 Sept 1998
Ahmedabad Municipal Corporation Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1611
Land Acquisition Act, 1894 — Section 11, 4, 48, 48(1), 5A