High Courts24 Feb 1998Dismissed
Gujarat Navodaya Mandal Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 141 : (1999) 1 GLR 700
Civil Procedure Code, 1908 (CPC) — Section 11Wild Life (Protection) Act, 1972 — Section 29
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 30 of 33
High Courts23 Feb 1998
Ajit D. Padiwal Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1998 Guj 147 : (1998) 1 GLR 804
Environment (Protection) Act, 1986 — Section 3Forest Act, 1927 — Section 20
High Courts23 Feb 1998
Maharana Raj Saheb Pratapsinh Jamarsinhji of Wankaner Vs Magjiba
Gujarat High Court · (1998) 3 GLR 2211
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 11, 16, 17, 17A, 17BEvidence Act, 1872 — Section 102
High Courts23 Feb 1998
Rajnagar Textile Mills No. 1, Ahmedabad Vs Textile Labour Association, Ahmedabad
Gujarat High Court · (1998) 93 CompCas 447 : (1999) 1 LLJ 522
Bombay Industrial Relations Act, 1946 — Section 79(1), 84Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 25
High Courts19 Feb 1998
Praful Chunilal Patel Vs M.J. Makwana, Assistant Commissioner of Income Tax Vasant Chunilal Patel Vs M.J. Makwana, Asstt. Commissioner of Income Tax
Gujarat High Court · (1998) 148 CTR 62 : (1999) 236 ITR 832
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts19 Feb 1998
Gokul Spices Private Ltd. Vs Ramdev Food Products Pvt. Ltd.
Gujarat High Court · (1999) 2 GLR 1230
General Clauses Act, 1897 — Section 10, 10(1), 21(2)Trade and Merchandise Marks Act, 1958 — Section 127, 21(1), 21(2)
High Courts18 Feb 1998Dismissed
Shanubhai Hemabhai Vedava Vaghari Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 3951 : (1999) 1 GLR 818
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9
High Courts17 Feb 1998
Y.M. Ujjainwala and Another Vs District Development Officer and Another
Gujarat High Court · (1999) 1 GLR 580
Constitution of India, 1950 — Article 226
High Courts17 Feb 1998Allowed
Ratuji Varvaji Vaghela and Another Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 4474 : (1998) 2 GLR 224
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts16 Feb 1998Dismissed
Purshottamdas Revandas and Sons. Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1999 Guj 26
Constitution of India, 1950 — Article 14Railways Act, 1989 — Section 65
High Courts13 Feb 1998Dismissed
Managing Trustee, Rajkot Homeopathic Medical College Vs State of Gujarat and Another
Gujarat High Court · AIR 1998 Guj 161 : (1998) 3 GLR 1843
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115North Gujarat University Act, 1986 — Section 5(4)
High Courts13 Feb 1998
Prem Dutt Vs Kendriya Vidyalaya Sangathan Commissioner and Another
Gujarat High Court · (1998) 02 GUJ CK 0031
Constitution of India, 1950 — Article 226, 309
High Courts13 Feb 1998
Parsottambhai Motiram (Decd.) Through His Heirs Vs Devchandbhai Parbhubhai and Others
Gujarat High Court · (1998) 3 GLR 2219
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17B, 32, 32F, 32I, 32PGujarat Co-operative Societies Act, 1961 — Section 106, 106(3), 6
High Courts13 Feb 1998
Bherulal Viraji Kumavat and Sodha Darbar Hamirsinh Vardhaji Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2497
Bombay Prohibition Act, 1949 — Section 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 103, 21, 23Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2()(b)(ii), 20(b)(ii), 41, 41(2), 42
High Courts13 Feb 1998
Commissioner of Income Tax Vs Saurashtra Bottling Pvt. Ltd.
Gujarat High Court · (1998) 147 CTR 115 : (1998) 232 ITR 270
Income Tax Act, 1961 — Section 2(13), 256(1), 263, 32, 32(1)
High Courts12 Feb 1998
Thakor Jamasherkhanji Tajkhanji and Another Vs Rajgor G.V. Decd. By heirs Vinodrai Ganpatram Rajgor and Others
Gujarat High Court · (1998) 3 GLR 1966
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Feb 1998
Darbar Jadubhai Nanbha Vs Patel Uka Duda
Gujarat High Court · (1998) 1 GLR 633
Transfer of Property Act, 1882 — Section 58, 58(c)
High Courts11 Feb 1998
Gaznafrali Fatehali Hakim Vs Ratilal Maganlal Panchal
Gujarat High Court · (1998) 2 GLR 1110
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(1), 12(2)Transfer of Property Act, 1882 — Section 106
High Courts11 Feb 1998
Chhagan Ranchhod Kukvava Vs General Manager, Western Railway and Another
Gujarat High Court · (1999) 3 GLR 2231
Administrative Tribunals Act, 1985 — Section 21
High Courts10 Feb 1998
Lok Adhikar Sangh Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 613
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 14, 19, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 202