High Courts25 Nov 1998
COMMISSIONER OF INCOME TAX Vs MAYANK ROTOPLAST INDUSTRIES
Gujarat High Court · (1999) 154 CTR 76 : (2002) 253 ITR 442
Income Tax Act, 1961 — Section 133A, 139(8), 217, 256(1), 256(2)
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 7 of 33
High Courts25 Nov 1998Dismissed
Patel Field Marshal Agencies Vs P.M. Diesels Ltd.
Gujarat High Court · (1998) 11 GUJ CK 0047
Limitation Act, 1963 — Article 137, 17Trade and Merchandise Marks Act, 1958 — Section 107 , 111, 46, 56
High Courts24 Nov 1998
Ramjibhai Popatbhai Kasundra (Patel) Vs S.A. Ziba and Others
Gujarat High Court · (1999) 2 GLR 1826
Constitution of India, 1950 — Article 226
High Courts24 Nov 1998
Vareli Weavers Pvt. Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (1999) 240 ITR 77 : (1999) 103 TAXMAN 416
Income Tax Act, 1961 — Section 139, 142, 143, 143(3), 147
High Courts24 Nov 1998Dismissed
Babubhai Ratilal Dhobi Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 513
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110
High Courts24 Nov 1998
Garden Silk Mills (P) Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (1999) 151 CTR 533 : (1999) 237 ITR 668 : (1999) 106 TAXMAN 620
Income Tax Act, 1961 — Section 143(3), 147, 148, 256(2), 43B
High Courts24 Nov 1998
VARELI WEAVERS PVT. LTD. Vs DEPUTY CONONER OF INCOME TAX
Gujarat High Court · (1999) 153 CTR 116
Income Tax Act, 1961 — Section 139, 142, 143, 143(3), 147
High Courts24 Nov 1998
Balvantsingh @ Nanio Kalyansingh Rajput Vs Dy. Commissioner of Police and Another
Gujarat High Court · (1999) 2 GLR 1023
Bombay Police Act, 1951 — Section 10(2), 135, 56(B), 59Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 114, 323, 325, 506
High Courts23 Nov 1998Dismissed
Nayna Vinayakrao Desai Vs M.S. University of Baroda
Gujarat High Court · (1998) 11 GUJ CK 0077
High Courts23 Nov 1998
Ardeec Engineering (Saurashtra) Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (1998) 11 GUJ CK 0051
Central Sales Tax Act, 1956 — Section 15, 7, 8, 8(5)Gujarat Sales Tax Act, 1969 — Section 12, 13, 15, 15A, 32
High Courts23 Nov 1998Dismissed
Kanubhai Bhikhabhai Patel Vs State of Gujarat
Gujarat High Court · (1998) 11 GUJ CK 0048
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 12, 18, 18(1), 18(2)
High Courts23 Nov 1998
Ardeec Engineering (Saurashtra) Pvt. Ltd. Vs The State of Gujarat
Gujarat High Court · (1998) 11 GUJ CK 0045
Gujarat Sales Tax Act, 1969 — Section 49(2)
High Courts23 Nov 1998Allowed
Shankarbhai Gokalbhai Vaghari Vs District Magistrate
Gujarat High Court · (1998) 11 GUJ CK 0043
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts23 Nov 1998
Ambica Industrial Co-op. Service Society Ltd. and Others Vs State of Gujarat and Another
Gujarat High Court · (1999) 2 GLR 1630
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(2), 2, 2(1), 2(i), 20
High Courts21 Nov 1998
Bai Fatma Vs Bai Biban
Gujarat High Court · (1998) 11 GUJ CK 0003
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Nov 1998
Officer On Special Duty, Land Acquisition Vs Chimanlal Jerambhai Patel
Gujarat High Court · (1998) 11 GUJ CK 0076
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96Land Acquisition Act, 1894 — Section 23(1), 23(2), 25, 4, 51ARegistration Act, 1908 — Section 57
High Courts19 Nov 1998
Brooke Bond India Ltd. Vs State of Gujarat
Gujarat High Court · (1998) 11 GUJ CK 0040
Gujarat Sales Tax Act, 1969 — Section 19, 40, 40(1), 40(3), 45
High Courts19 Nov 1998
Commissioner of Income Tax Vs Naresh Tea Stores
Gujarat High Court · (1999) 153 CTR 211 : (1999) 240 ITR 33
Income Tax Act, 1961 — Section 187(2), 188
High Courts19 Nov 1998Dismissed
Mahendrasinh Anopsinh Mahida Vs District Magistrate, Anand and Others
Gujarat High Court · (1999) CriLJ 1514 : (1999) 3 GLR 244
Constitution of India, 1950 — Article 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 12AA, 3(2), 8