High Courts19 Dec 1998Allowed
Divisional Controller Vs Conciliation Officer
Gujarat High Court · (1998) 12 GUJ CK 0103
Industrial Disputes Act, 1947 — Section 33(2)(b)
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 3 of 33
High Courts19 Dec 1998Dismissed
R.S. Sharma Vs State of Gujarat
Gujarat High Court · (1998) 12 GUJ CK 0037
Penal Code, 1860 (IPC) — Section 143, 147, 148, 232, 506(2)
High Courts19 Dec 1998Dismissed
The State of Gujarat and Another Vs Lomabhai Vasingbhai Chavda
Gujarat High Court · (1998) 12 GUJ CK 0007
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts18 Dec 1998
Jayantilal Manilal Shah (Decd.) by Heir and LR. Vs Chandrakant Shankarlal Padhiyar
Gujarat High Court · (1999) 2 GLR 984
Constitution of India, 1950 — Article 226
High Courts18 Dec 1998Dismissed
Giriraj Sales Corporation Vs State of Gujarat and Others
Gujarat High Court · (2002) 125 STC 369
Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 30AA
High Courts18 Dec 1998Dismissed
Allana Abdulla Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 564
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 302, 498
High Courts18 Dec 1998
Commissioner of Income Tax Vs Official Liquidator of Ahmedabad Mfg. and Calico Ptg. Co. Ltd.
Gujarat High Court · (2000) 160 CTR 144 : (2000) 244 ITR 156
Income Tax Act, 1961 — Section 256(1), 28, 35B, 35B(1), 36(1)
High Courts18 Dec 1998
New Haven Bearing (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1999) 104 TAXMAN 212
Income Tax Act, 1961 — Section 256(2), 28, 40A(8), 80G, 80G(1)
High Courts18 Dec 1998Dismissed
Prakash Narayan Ramdhari Pande Vs State of Gujarat
Gujarat High Court · (1998) 12 GUJ CK 0034
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts17 Dec 1998
COMMISSIONER OF INCOME TAX Vs KASHIRAM TEXTILES MILLS PVT. LTD.
Gujarat High Court · (1999) 153 CTR 356
Income Tax Act, 1961 — Section 143(3), 144A, 144B, 263, 32(1)(vi)
High Courts17 Dec 1998
NEW INDIA INDUSTRIES LTD. Vs CO and WSSIONER OF INCOME TAX
Gujarat High Court · (1999) 152 CTR 4
Income Tax Act, 1961 — Section 28(1), 37
High Courts17 Dec 1998
New India Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1999) 152 CTR 4
Income Tax Act, 1961 — Section 28, 37
High Courts17 Dec 1998
Bipinbhai Vadilal Family Trust No. 1 Vs Commissioner of Income Tax
Gujarat High Court · (1998) 12 GUJ CK 0054
High Courts17 Dec 1998
In the Matter of Gujarat Ambuja Cotspin Limited
Gujarat High Court · (2001) 104 CompCas 397
High Courts17 Dec 1998Allowed
Ratilal Ranchhodbhai Mudethiya Vs Oriental Insurance Co. Ltd.
Gujarat High Court · (1998) 12 GUJ CK 0049
High Courts17 Dec 1998
Commissioner of Surtax Vs Cellulose Products of India Ltd.
Gujarat High Court · (1998) 12 GUJ CK 0043
Companies (Profits) Surtax Act, 1964 — Rule 1(C), 16, 16(1)Companies (Profits) Surtax Rules, 1964 — Rule 1(3)Income Tax Act, 1961 — Section 2(5), 2(8), 34, 4
High Courts16 Dec 1998Dismissed
Lalitkumar Ramjibhai Parmar Vs Union of India (UOI)
Gujarat High Court · (1998) 12 GUJ CK 0095
High Courts16 Dec 1998
Prabhavati B. Solanki Vs Commissioner of Wealth Tax
Gujarat High Court · (2000) 159 CTR 406 : (2000) 243 ITR 827
Income Tax Act, 1961 — Section 143(3), 156, 16Wealth Tax Act, 1957 — Section 15, 16, 17A
High Courts16 Dec 1998
Commissioner of Wealth Tax Vs Natwarlal J. Jadawala
Gujarat High Court · (1999) 153 CTR 336 : (1999) 236 ITR 451
Income Tax Act, 1961 — Section 68Wealth Tax Act, 1957 — Section 18(1)
High Courts16 Dec 1998Allowed
GSRTC and 1 Vs J.K. Bhatti
Gujarat High Court · (1998) 12 GUJ CK 0050
Penal Code, 1860 (IPC) — Section 409, 465, 468, 477(A)