High Courts22 Jan 1998
Malvikaben Bhikhabhai Patel and Others Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1258
Gujarat Co-operative Societies Act, 1961 — Section 160, 168, 2(15), 76
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 33 of 33
High Courts21 Jan 1998Partly Allowed
Samjuba Merambhai Vs 2nd Special Land Acquisition Officer and Another
Gujarat High Court · AIR 1998 Guj 112 : (1998) 2 GLR 1280
Land Acquisition Act, 1894 — Section 23, 23(1A), 4(1)
High Courts21 Jan 1998
Kiritbhai R. Patel Vs Lavina Construction and Finance Ltd.
Gujarat High Court · (2000) 99 CompCas 75 : (1999) 2 GLR 1056
Companies Act, 1913 — Section 397, 398, 433, 443(2)
High Courts21 Jan 1998
Sarika Estate and Investments (P) Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1999) 157 CTR 574 : (2000) 246 ITR 254
Income Tax Act, 1961 — Section 197, 197(1)
High Courts21 Jan 1998
SARIKA ESTATE and INVESTMENTS (P.) LTD. Vs ASSISTANT COMMISSIONER OF Income Tax
Gujarat High Court · (1999) 107 TAXMAN 312
Income Tax Act, 1961 — Section 197, 197(1)
High Courts20 Jan 1998Dismissed
Hirabhai Chhotabhai Patel and Others Vs Officer on Special Duty, GIDC and Another
Gujarat High Court · AIR 1998 Guj 114 : (1998) 1 GLR 673
Constitution of India, 1950 — Article 245, 254Land Acquisition Act, 1894 — Section 11(2), 18
High Courts20 Jan 1998
K.C. Patel Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 1833
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 82
High Courts19 Jan 1998
Official Liquidator, Patidar Benefit P. Ltd. Vs Chandrakant D. Thakker
Gujarat High Court · (2001) 104 CompCas 76
Companies Act, 1956 — Section 433, 446(2), 458A
High Courts17 Jan 1998
P.K. Valera Vs Union of India (UOI) and Another
Gujarat High Court · (1998) 3 GLR 2077
Constitution of India, 1950 — Article 136, 226, 227
High Courts17 Jan 1998
Stock Exchange, Ahmedabad Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1998) 94 CompCas 683 : (1998) 231 ITR 906
Civil Procedure Code Amendment Act, 1973 — Section 60(1)Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 226(3), 281B
High Courts17 Jan 1998
STOCK EXCHANGE Vs ASSISTANT COMMISSIONER OF INCOME TAX.
Gujarat High Court · (1998) 147 CTR 171 : (1998) 100 TAXMAN 626
Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 19(1)(g)Income Tax Act, 1961 — Section 159(3), 222, 222, 223, 224
High Courts15 Jan 1998
Bipinbhai A. Patel Vs State of Gujarat
Gujarat High Court · (1998) 101 ELT 246 : (1998) 1 GLR 589
Customs Act, 1962 — Section 108
High Courts15 Jan 1998
Vinodbhai Bikhabhai Harijan Vs Election Officer and Additional Taluka Dev. Officer
Gujarat High Court · (1998) 1 GLR 604
Constitution of India, 1950 — Article 226, 227, 324, 329(b)
High Courts13 Jan 1998
Popatlal Devidan Gandavi Vs Satishkumar Rameshchandra Ahir and Others
Gujarat High Court · (1998) 2 GLR 1217
Gujarat Municipalities Act, 1963 — Section 37, 37(1)(b)
High Courts13 Jan 1998
COMMISSIONER OF Income Tax Vs CADILA CHEMICALS (P) LTD.
Gujarat High Court · (1998) 144 CTR 663
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 260, 28
High Courts13 Jan 1998
Triveni Hydromechs Pvt. Ltd. Vs G.S.F.C. and Others
Gujarat High Court · AIR 1998 Guj 92 : (1998) 94 CompCas 345
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5State Financial Corporations Act, 1951 — Section 29
High Courts13 Jan 1998
Shankerbhai G. Chaudhary Vs State of Gujarat
Gujarat High Court · (1998) 1 GLR 668
Constitution of India, 1950 — Article 16
High Courts13 Jan 1998
Commissioner of Income Tax Vs Cadila Chemicals Pvt. Ltd.
Gujarat High Court · (1998) 230 ITR 885
Income Tax Act, 1961 — Section 256(1), 256(2), 260, 28, 37(1)
High Courts13 Jan 1998Dismissed
Commissioner of Income Tax Vs Cadila Chemicals (P.) Ltd.
Gujarat High Court · (1998) 97 TAXMAN 489
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 260, 28
High Courts12 Jan 1998Dismissed
Linder Frank Wolfgang Vs Union of India (UOI) and Others
Gujarat High Court · (1998) CriLJ 1752
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2)Constitution of India, 1950 — Article 22(5)