High Courts10 Mar 1998
Truptiben B. Patel Vs District Primary Education Officer
Gujarat High Court · (1998) 2 GLR 921
Gujarat Panchayat Service (Recruitment of Primary Teachers) Rules, 1970 — Rule 3 , 4
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 29 of 33
High Courts09 Mar 1998
Shree Amba Agro Industries Vs Hanumantsinhji Madansinhji Jadeja
Gujarat High Court · (1998) 3 GLR 1901
Contract Act, 1872 — Section 20Gujarat Agricultural Lands Ceiling Act, 1960 — Section 7, 8
High Courts09 Mar 1998
Samantsinh Himmatsinh Chavda Vs G.S.R.T.C., Ahmedabad and Another
Gujarat High Court · (1998) 03 GUJ CK 0043
Industrial Disputes Act, 1947 — Section 33(1)
High Courts09 Mar 1998Dismissed
Jan Sangharsh Manch Vs State of Gujarat and Another
Gujarat High Court · AIR 1998 Guj 133 : (1998) 3 GLR 2202
Commissions of Inquiry Act, 1952 — Section 7Constitution of India, 1950 — Article 19(1)
High Courts09 Mar 1998
Samji Ladha and Others Vs State of Gujarat and Others
Gujarat High Court · (1998) CriLJ 2746 : (1998) 3 GLR 533
Commissions of Inquiry Act, 1952 — Section 2(1), 2(2), 3, 5Constitution of India, 1950 — Article 142, 226Penal Code, 1860 (IPC) — Section 114, 302, 386
High Courts06 Mar 1998
Narsi Bacha Thacker Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1644
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 226, 310, 311(2)
High Courts06 Mar 1998Allowed
State of Gujarat Vs Mohanbhai Jivabhai Ayar
Gujarat High Court · (1998) CriLJ 4425 : (1998) 3 GLR 367
Limitation Act, 1963 — Section 5
High Courts05 Mar 1998
Commissioner of Income Tax Vs Windsor Foods Ltd.
Gujarat High Court · (1998) 146 CTR 207 : (1999) 235 ITR 249 : (1998) 99 TAXMAN 355
Income Tax Act, 1961 — Section 143(2), 256(1), 32A, 32A(1), 32A(3)
High Courts05 Mar 1998
Jesus and Mary Gujarat Society Vs Lakhabhai Arjanbhai (Since Decd.) by his Heirs and Lrs.
Gujarat High Court · (1998) 2 GLR 1626
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 35, 7, 8, 8A, 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 65, 84CCivil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 47
High Courts05 Mar 1998
Janta Touring Talkies Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1698
Bombay Cinemas (Regulation) Act, 1953 — Section 2(c), 3, 5, 6, 9Cinematograph Act, 1952 — Section 2(c)Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 19(2)
High Courts04 Mar 1998
Pankajbhai Pushkarray Munshi Vs Kiritbhai Harmanbhai Patel
Gujarat High Court · (1998) CriLJ 3144 : (1998) 4 RCR(Criminal) 58 : (1998) 2 RCR(Rent) 315
Contempt of Courts Act, 1971 — Section 10, 12, 2
High Courts04 Mar 1998
J.P. Soni Vs Director of Health and Medical Services and Medical Education and Others
Gujarat High Court · (1999) 3 GLR 1959
High Courts04 Mar 1998
Musamiya Imamhadar Bax Razvi Vs Natverlal Chunilal Patel and Another
Gujarat High Court · (1998) 2 GLR 1118
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 27, 32G, 70(b), 74, 85Constitution of India, 1950 — Article 227
High Courts02 Mar 1998Dismissed
Sejalben Babubhai Vatavkar Vs Secretary, Gujarat Technical Education Board and Another
Gujarat High Court · AIR 1998 Guj 139
Constitution of India, 1950 — Article 226
High Courts02 Mar 1998
Arvindbhai Mulubhai Bhutaiya and Others Vs Amreli District Central Co-Op. Bank Ltd. and Another
Gujarat High Court · (1998) 2 GLR 1740
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226, 226(1), 272, 32Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts02 Mar 1998Dismissed
Raju Coal Suppliers Vs Chairman, G.E.B. and Others
Gujarat High Court · (1999) 1 GLR 98
Constitution of India, 1950 — Article 226
High Courts27 Feb 1998Dismissed
Naresh Janimal Lohana (Sindhi) Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 3574
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts26 Feb 1998
Saurashtra Ceramic Ind. Vs Sadhana Trans. Co.
Gujarat High Court · (1998) 3 GLR 1929
Carriers Act, 1865 — Section 10, 9Railways Act, 1989 — Section 77
High Courts26 Feb 1998
Commissioner of Income Tax Vs Ambalal Sarabhai D. Trust No. 5
Gujarat High Court · (1998) 147 CTR 450 : (1998) 231 ITR 540 : (1998) 99 TAXMAN 183
Income Tax Act, 1961 — Section 160, 160(1), 161, 161(1), 164Wealth Tax Act, 1957 — Section 21, 21(1), 21(4)
High Courts26 Feb 1998Dismissed
Saurashtra Ceramic Ind. and Another Vs Sadhana Transport Co.
Gujarat High Court · (2001) 1 ACC 466 : (2000) ACJ 24 : AIR 1998 Guj 178 : (1998) 3 GLR 97
Carriers Act, 1865 — Section 10Contract Act, 1872 — Section 72