High Courts02 May 1998
Joginder Singh Goolry Vs Jasbir Singh Sohel Singh and Others
Gujarat High Court · AIR 1999 Guj 13
Arbitration Act, 1940 — Section 14, 14(2), 17, 28, 28(1)
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 24 of 33
High Courts02 May 1998
Sardar Jogindersingh Goolry Vs Sardar Jasbirsingh Sohelsingh and Others
Gujarat High Court · (1998) 3 GLR 2114
Arbitration Act, 1940 — Section 14, 14(2), 17, 28, 28(1)
High Courts02 May 1998
Ashok C. Vora Vs State of Gujarat and Others
Gujarat High Court · AIR 1999 Guj 43
Constitution of India, 1950 — Article 14, 226, 299
High Courts02 May 1998
In The High Court of Gujarat at Ahemedabad Vs State of Gujarat and Others
Gujarat High Court · (1998) 05 GUJ CK 0005
Constitution of India, 1950 — Article 12
High Courts01 May 1998
Commissioner of Income Tax Vs Gujarat State Fertilisers Co. Ltd.
Gujarat High Court · (1999) 236 ITR 218 : (1999) 102 TAXMAN 463
Income Tax Act, 1961 — Section 256(1), 33, 43A, 43A(1), 43A(2)
High Courts01 May 1998
Sardar Patel University Vs Patel and Co.
Gujarat High Court · (1999) 2 GLR 1264
Arbitration Act, 1940 — Section 14(2)Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 12, 226, 32
High Courts30 Apr 1998
Special Land Acquisition Officer Vs Nathaji Kacharaji (Decd.) through heir Dhulaji Nathaji
Gujarat High Court · (1999) 1 GLR 813
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 28A
High Courts30 Apr 1998Allowed
Agricultural Produce Market Committee Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 489
Bombay Provincial Municipal Corporations Act, 1949 — Section 21, 6(1), 7AConstitution of India, 1950 — Article 226, 243E, 243UGujarat Agricultural Produce Markets Act, 1963 — Section 11, 11(4), 11(5)
High Courts28 Apr 1998
Tulsiram Ramdas Vs General Manager
Gujarat High Court · (1998) 04 GUJ CK 0044
Industrial Disputes Act, 1947 — Section 29
High Courts28 Apr 1998
Viral Laminates Pvt. Ltd. Vs Union of India
Gujarat High Court · (1998) 79 ECR 533 : (1998) 100 ELT 335 : (1998) 3 GLR 1944
Cegat (Procedure) Rules, 1982 — Rule 2, 20, 24Central Excises and Salt Act, 1944 — Section 35, 35B, 35B(5), 35C, 35C(1)Customs Act, 1962 — Section 129, 129(4), 129(5), 129A, 129A(1)
High Courts28 Apr 1998
State of Gujarat and Another Vs Savitaben Madhukar Makiwana and Others
Gujarat High Court · (1998) 2 GLR 1593
Gujarat Municipalities Act, 1963 — Section 263(1), 45, 67, 80
High Courts27 Apr 1998
Chimanbhai H. Patel Vs Commissioner of Income Tax
Gujarat High Court · (1998) 99 TAXMAN 63
Income Tax Act, 1961 — Section 10, 10(14), 10(14)(i), 15, 16Life Insurance Corporation Act, 1956 — Section 48
High Courts27 Apr 1998
COMMISSIONER OF INCOME TAX Vs KIRANBHAI H. SHELAT and Others
Gujarat High Court · (1998) 147 CTR 43
Income Tax Act, 1961 — Section 10, 10(14), 10(14)(i), 15, 16
High Courts27 Apr 1998
Commissioner of Income Tax Vs Kiranbhai H. Shelat and Others
Gujarat High Court · (1999) 235 ITR 635
Income Tax Act, 1961 — Section 10, 10(14), 15, 16, 17
High Courts24 Apr 1998
Purshottam Karsonbhai Socjitra Vs Amreli Jilla Panchayat and Another
Gujarat High Court · (1999) 1 GLR 112
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 16
High Courts24 Apr 1998Dismissed
Patel Ranhhodbhai Bhaichanddas through HLR and Others Vs Rabari Jiva Java through his HLR and Others
Gujarat High Court · AIR 1998 Guj 207 : (1998) 3 GLR 2165
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25(A)Civil Procedure Code, 1908 (CPC) — Section 11, 97
High Courts24 Apr 1998
Heirs of Thakkar Manilal Mohanlal Vs Rojasara Ramajibhai Dahyabhai and Another
Gujarat High Court · (1998) 3 GLR 2692
High Courts23 Apr 1998
Vora Ibrahimji Dosaji (deceased) through LRs. Vs Vora Ibrahim Noorbhai Makati and Bros. and Others
Gujarat High Court · AIR 1999 Guj 101 : (2001) GLR 359
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 41 Rule 27Limitation Act, 1963 — Article 61 , 64Transfer of Property Act, 1882 — Section 60 , 91
High Courts23 Apr 1998Allowed
Kaushikbhai K. Patel and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 1999 Guj 84 : (1998) 2 GLR 1093
Bombay Motor Vehicles Tax Act, 1958 — Section 3A(5)Constitution of India, 1950 — Article 246
High Courts23 Apr 1998
Panchmahals District Higher Education Trust Vs Gujarat University and Another
Gujarat High Court · (1998) 3 GLR 2371
Gujarat University Act, 1949 — Section 30, 33, 33(8)