High Courts28 Jan 1998
Asian Bearing Co. Vs Vasant Engineering (P) Ltd.
Gujarat High Court · (2001) 104 CompCas 262
Companies Act, 1956 — Section 433
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 32 of 33
High Courts28 Jan 1998
Mehta Integrated Finance Limited Vs Ronak Prints Private Limited
Gujarat High Court · (1999) 98 CompCas 791
Companies Act, 1956 — Section 433
High Courts28 Jan 1998
Mehta Integrated Finance Ltd. Vs Bharat Parenterals Ltd.
Gujarat High Court · (1999) 98 CompCas 791
Companies Act, 1956 — Section 433, 434
High Courts28 Jan 1998
Mahajan Kelavani Mandal Vs Arvindkumar C. Pathak (Since Decd.) Through His Heirs and LRs.
Gujarat High Court · (1998) 3 GLR 2231
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 32
High Courts28 Jan 1998
Union of India (UOI) Vs R.D. Rajyaguru
Gujarat High Court · (1999) 2 GLR 762
Manual of Railway Pension Rules, 1950 — Rule 47(iii)
High Courts28 Jan 1998
Ashok Karamshi Gohil Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1285
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts27 Jan 1998
Commissioner of Gift Tax Vs Western India Industries
Gujarat High Court · (1998) 232 ITR 27 : (1999) 102 TAXMAN 128
Gift Tax Act, 1958 — Section 2, 26(1), 4, 5(1)
High Courts27 Jan 1998
Joitaram K. Patel Vs State of Gujarat and Another
Gujarat High Court · (1999) 97 CompCas 826
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Jan 1998
Kodinar Taluka Co-Op. Banking Union Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1315
Evidence Act, 1872 — Section 114Gujarat Co-operative Societies Act, 1961 — Section 2(19), 6(4), 74C, 74C(1), 74C(1)(vii)
High Courts27 Jan 1998
Harbham Vikramsinh Vs State of Gujarat
Gujarat High Court · (1998) 2 GLR 1087
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 23(2)
High Courts23 Jan 1998Dismissed
Bharat Kumar Tribhovandas Vs State of Gujarat
Gujarat High Court · (1998) 1 DMC 690
Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 306, 323, 498A
High Courts23 Jan 1998Dismissed
Baria Prabhubhai Kaljibhai Vs The State of Gujarat and Others
Gujarat High Court · (1998) 01 GUJ CK 0037
Constitution of India, 1950 — Article 226
High Courts23 Jan 1998
Ajit D. Padiwal and etc. Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 169 : (1998) 2 GLR 262
Constitution of India, 1950 — Article 226Gujarat High Court Rules, 1993 — Rule 2Wild Life (Protection) Act, 1972 — Section 55
High Courts23 Jan 1998
In Re: Operations Research (India) Ltd.
Gujarat High Court · (2000) 101 CompCas 101
High Courts23 Jan 1998Dismissed
Rajnikant Jethalal Thakkar Vs Gujarat Electricity Board
Gujarat High Court · (1998) 01 GUJ CK 0017
Industrial Disputes Act, 1947 — Section 33
High Courts23 Jan 1998
Dinubhai Revabhai Vankar Vs President, Talod Nagar Panchayat
Gujarat High Court · (1998) 3 GLR 2193
Constitution of India, 1950 — Article 21, 226, 227, 311, 40Industrial Disputes Act, 1947 — Section 25F, 33C(2)
High Courts23 Jan 1998
Arvindkumar Chandulal Pathak Vs Mahajan Kelavani Mandal and Another
Gujarat High Court · (1998) 3 GLR 2224
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227, 32Gujarat Secondary Education Act, 1972 — Section 36, 37, 39(9)
High Courts23 Jan 1998
State of Gujarat Vs Dipak Jaswantlal Sheth
Gujarat High Court · (1999) CriLJ 162 : (1998) 3 GLR 2240
Criminal Procedure Code, 1973 (CrPC) — Section 164, 167(2), 202, 203, 436Evidence Act, 1872 — Section 105, 114, 27, 96Official Secrets Act, 1923 — Section 3, 5
High Courts22 Jan 1998
Commissioner of Income Tax Vs The Fatesinhji Ginning Pressing and Mfg. Co. Ltd.
Gujarat High Court · (1999) 157 CTR 204 : (1999) 238 ITR 148
Income Tax Act, 1961 — Section 256(2)
High Courts22 Jan 1998
Gujarat Dairy Development Corporation Limited Vs Amrutbhai Mohanbhai Desai and Another
Gujarat High Court · (2001) 105 CompCas 61 : (1998) 1 GLR 773
Industrial Disputes Act, 1947 — Section 22