High Courts22 Apr 1998
M.L. Vankar and Others Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1503
Planning Assistant (Town Planning and Valuation Department) Recruitment Rules, 1975 — Rule 3(b)(iii)
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 25 of 33
High Courts22 Apr 1998Dismissed
Action Research in Community Health and Development (Arch) and Others Vs Government of India and Others
Gujarat High Court · AIR 1998 Guj 176
Constitution of India, 1950 — Article 226
High Courts22 Apr 1998
Digvijay Cement Co. Ltd. Vs Chandvani Jamnadas S.
Gujarat High Court · (1999) 2 GLR 1126 : (1999) 2 LLJ 1085
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25
High Courts22 Apr 1998
Anchor Capitals of India Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 ALD(Cri) 840 : (1999) 2 CivCC 16 : (1999) 96 CompCas 481 : (1998) 3 GLR 1973 : (1998) 4 RCR(Criminal) 407
Constitution of India, 1950 — Article 136, 142, 226, 227, 228Criminal Procedure Code, 1973 (CrPC) — Section 190, 397, 406, 467, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts21 Apr 1998Dismissed
Bharvad Chhota Bhaga Vs Bharvad Jaga Dahya
Gujarat High Court · AIR 1999 Guj 17
Civil Procedure Code, 1908 (CPC) — Section 100, 47, 9Transfer of Property Act, 1882 — Section 106
High Courts20 Apr 1998
Manji Karsan Kerai and Others Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1584
Arms Act, 1959 — Section 25(c)Bombay Police Act, 1951 — Section 135, 27Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307
High Courts20 Apr 1998
Shrichakra Special''s Trading Co. (I) Pvt. Ltd. Vs Eisenberg and Co. USA Agency, Inc.
Gujarat High Court · (1998) 04 GUJ CK 0042
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts20 Apr 1998
Gulam Kadar Ahmadbhai Menon and Others Vs Surat Municipal Corporation and Others
Gujarat High Court · AIR 1998 Guj 234 : (1998) 3 GLR 2411
Bombay Provincial Municipal Corporations Act, 1949 — Section 212Constitution of India, 1950 — Article 22, 25, 26Places of Worship (Special Provisions) Act, 1991 — Section 1
High Courts18 Apr 1998
Commissioner of Income Tax Vs Shreyas Chinubhai
Gujarat High Court · (1998) 149 CTR 102 : (1999) 237 ITR 358 : (1999) 102 TAXMAN 350
Income Tax Act, 1961 — Section 256(1), 28, 45
High Courts18 Apr 1998Dismissed
Chief Executive Officer and Vice-Chairman, Gujarat Maritime Board Vs Patel Gandu Paba (decd.) through LRs. and Others
Gujarat High Court · AIR 1999 Guj 34 : (1998) 3 GLR 2401
Advocates Act, 1961 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts18 Apr 1998
Vasanjibhai Gokalbhai Patel Vs Dy. Collector and Another
Gujarat High Court · (1998) 3 GLR 2139
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 95Transfer of Property Act, 1882 — Section 52
High Courts17 Apr 1998Partly Allowed
Ritaben alias Vanitaben and Others Vs Ahmedabad Municipal Transport Service and Others
Gujarat High Court · (1998) 2 ACC 767 : (2000) ACJ 996 : AIR 1999 Guj 89 : (1999) 1 GLR 388
Motor Vehicles Act, 1988 — Section 168
High Courts17 Apr 1998
DLF Industries Limited Vs Essar Steel Limited
Gujarat High Court · (2001) 103 CompCas 467 : (1999) 3 GLR 1968
Companies (Court) Rules, 1959 — Rule 11, 18, 21Companies Act, 1956 — Section 433, 434(1), 439
High Courts17 Apr 1998
Jyoti Electric Motors Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1998) 149 CTR 173 : (1999) 237 ITR 280
Income Tax Act, 1961 — Section 256(1), 263
High Courts17 Apr 1998
Commissioner of Income Tax Vs Arvind Mills Ltd.
Gujarat High Court · (1998) 149 CTR 11 : (1999) 237 ITR 415
Income Tax Act, 1961 — Section 256(1), 37(2A), 37(2B)
High Courts17 Apr 1998
Bhailalbhai Vitthaldas Ganatra, Father of Samir B. Ganatra Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 1699
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 129, 130Penal Code, 1860 (IPC) — Section 143, 188, 336, 427, 451
High Courts16 Apr 1998
Rupa and Co. Ltd. and Another Vs Dawn Mills Co. Ltd. and Another
Gujarat High Court · AIR 1998 Guj 247 : (1999) 1 GLR 744
Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 60Trade Marks Act, 1999 — Section 120
High Courts16 Apr 1998
Kheralu Nagarik Sahakari Bank Ltd. Vs State of Gujarat
Gujarat High Court · (1998) 2 GLR 1517
Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 245Gujarat Co-operative Societies Act, 1961 — Section 147, 148, 71, 71(1)
High Courts16 Apr 1998Allowed
Mirzapur Moti Kureshi Kassab Jamat and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 220 : (1999) 3 GLR 2007
Bombay Animal Preservation (Amendment) Act, 1994 — Section 4Constitution of India, 1950 — Article 14, 19(1), 31C, 39, 47
High Courts16 Apr 1998
Commissioner of Income Tax Vs Petro-fils Co-operative Ltd.
Gujarat High Court · (2000) 158 CTR 462 : (2000) 241 ITR 139 : (2003) 127 TAXMAN 498
Income Tax Act, 1961 — Section 256(1), 4, 56