High Courts16 Apr 1998
Abdulkarim Gulamnabi Mansuri Vs Janata Commercial Co-op. Bank Ltd. and Others
Gujarat High Court · (1998) 3 GLR 2318
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 26 of 33
High Courts16 Apr 1998
Commissioner of Income Tax Vs Udayan L. Gajjar
Gujarat High Court · (1998) 146 CTR 646 : (1999) 237 ITR 119
Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 27(1)
High Courts16 Apr 1998
Ambicaprasadsinh Jayrapurajsinh Jadeja Vs Manoharsinhji Pradyumansinhji Jadeja and Others
Gujarat High Court · (1999) 1 GLR 36
High Courts16 Apr 1998
Commissioner of Income Tax Vs Vithalbhai P. Patel
Gujarat High Court · (1998) 148 CTR 601 : (1999) 236 ITR 1001 : (1999) 102 TAXMAN 36
Income Tax Act, 1961 — Section 256(1)
High Courts16 Apr 1998
Defence Estate Officer Vs Lilaben and Another
Gujarat High Court · (1998) 2 GLR 1100
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 23(2)
High Courts15 Apr 1998
Harsukhlal Laxmanbhai Vagodia Vs State of Gujarat
Gujarat High Court · (2001) 104 CompCas 49 : (1999) 3 GLR 2071 : (1999) 4 RCR(Criminal) 371
Criminal Procedure Code, 1973 (CrPC) — Section 473, 5General Clauses Act, 1897 — Section 9Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Apr 1998
Patel Field Marshal Agencies Vs P.M. Diesels Ltd.
Gujarat High Court · (1998) 3 GLR 1917
Limitation Act, 1963 — Article 137Trade and Merchandise Marks Act, 1958 — Section 46 , 56
High Courts13 Apr 1998Allowed
Shyamsunder Naranprasad Chaudhari Vs General Manager, A''Bad Telephones and Others
Gujarat High Court · AIR 1998 Guj 189 : (1999) 2 GLR 1772
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 430
High Courts13 Apr 1998
Commissioner of Income Tax Vs Ambica Mills Ltd.
Gujarat High Court · (1998) 147 CTR 340 : (1999) 236 ITR 921
Income Tax Act, 1961 — Section 32, 33, 37, 40, 40A(5)
High Courts07 Apr 1998
Javedahmad A. Mansuri Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2599
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 360Penal Code, 1860 (IPC) — Section 143, 148, 149, 300, 302
High Courts07 Apr 1998Dismissed
Torrent Pharmaceuticals Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1998 Guj 181 : (1998) 3 GLR 2086
Trade and Merchandise Marks Act, 1958 — Section 11Trade and Merchandise Marks Rules, 1959 — Rule 53, 53(2)
High Courts07 Apr 1998
Commissioner of Income Tax Vs Cama Motors Pvt. Ltd.
Gujarat High Court · (1998) 234 ITR 699
Income Tax Act, 1961 — Section 139, 139(1), 256(1), 40, 43B
High Courts07 Apr 1998Dismissed
Dattaji Chirandas Vs State of Gujarat and Another
Gujarat High Court · AIR 1999 Guj 48 : (1999) 3 GLR 2189
Bombay General Clauses Act, 1904 — Section 16Constitution of India, 1950 — Article 14, 163, 163(1), 166, 167(C)General Clauses Act, 1897 — Section 16
High Courts07 Apr 1998
COMMISSIONER OF INCOME TAX Vs CAMA MOTORS (P) LTD.
Gujarat High Court · (1998) 147 CTR 361 : (1999) 234 ITR 699
Income Tax Act, 1961 — Section 139, 139(1), 256(1), 40(c), 43B
High Courts03 Apr 1998
Joriyabhai Thathiyabhai Nayak Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2169
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts03 Apr 1998Allowed
Naimesh P. Pandya Vs State of Gujarat and Another
Gujarat High Court · (1999) 1 ALD(Cri) 379 : (1999) 2 CivCC 342 : (1998) CriLJ 4424 : (1999) 1 RCR(Criminal) 389
Criminal Procedure Code, 1973 (CrPC) — Section 320, 374(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Apr 1998
Ambika Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1999) 106 TAXMAN 521
Income Tax Act, 1961 — Section 143(3), 144B, 144B(4), 23, 256(1)
High Courts02 Apr 1998Dismissed
Arman Cinema and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 1999 Guj 21 : (1998) 3 GLR 1836
Gujarat Entertainment Tax Act, 1977 — Section 29, 6
High Courts01 Apr 1998
R.C. Sharma Vs State of Gujarat and Another
Gujarat High Court · (1998) 3 GLR 2144
High Courts31 Mar 1998
COMMISSIONER OF INCOME TAX Vs RANOLI INVESTMENT PVT. LTD. and Others
Gujarat High Court · (1998) 146 CTR 745
Income Tax Act, 1961 — Section 140A, 145(1), 156, 190(1), 191