High Courts11 Nov 1998Allowed
Baburao Tulsirao Maratha Vs Commissioner of Police and Others
Gujarat High Court · (1999) CriLJ 1993 : (1999) 2 GLR 412
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 1998
660 judgments · page 9 of 33
High Courts11 Nov 1998
R.K. Divyeshwar Vs State of Gujarat and Another
Gujarat High Court · (1999) 1 GLR 47
Constitution of India, 1950 — Article 14, 142, 225, 226, 235Industrial Disputes Act, 1947 — Section 11A
High Courts11 Nov 1998
Commissioner of Income Tax Vs Shivabhai B. Patel
Gujarat High Court · (1999) 153 CTR 165 : (1999) 239 ITR 919
Income Tax Act, 1961 — Section 143, 263
High Courts10 Nov 1998
Niketan Vs Commissioner of Income Tax
Gujarat High Court · (1998) 11 GUJ CK 0067
Income Tax Act, 1961 — Section 24(1)Income Tax Rules, 1962 — Rule 4
High Courts10 Nov 1998
Shree Niketan Vs Commissioner of Income Tax
Gujarat High Court · (2000) 241 ITR 355 : (1999) 104 TAXMAN 636
Income Tax Act, 1961 — Section 24Income Tax Rules, 1962 — Rule 4
High Courts10 Nov 1998
SHREE MIKETAN Vs COMMISSIONER OF INCOME TAX
Gujarat High Court · (1999) 153 CTR 510
Income Tax Act, 1961 — Section 24(1)(x)
High Courts10 Nov 1998
Amankumar Lalitbhai Parekh Vs Pritiben Amankumar Parekh
Gujarat High Court · (2000) 2 DMC 433
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1AConstitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Nov 1998
United India Insurance Co. Ltd. Vs Mohanlal Nandiram
Gujarat High Court · (2001) ACJ 567 : (2000) GLR 523
Insurance Act, 1938 — Section 38Motor Vehicles Act, 1939 — Section 102, 103, 103A, 157, 2
High Courts09 Nov 1998Dismissed
Kishor Textiles Vs Bhavsar Ratilal Motilal
Gujarat High Court · (1998) 11 GUJ CK 0074
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts06 Nov 1998
Govindbhai Ghelabhai Nayak Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1635
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A, 433APenal Code, 1860 (IPC) — Section 55
High Courts06 Nov 1998
Madanlal Hiralal Savariya Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 1074
Constitution of India, 1950 — Article 14, 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts06 Nov 1998
COMMISSIONER OF INCOME TAX Vs VIDYAGAURI NATVERLAI, and Others
Gujarat High Court · (1999) 153 CTR 546
Income Tax Act, 1961 — Section 256(1)(c), 256(2), 271, 271(1)(c), 271(c)
High Courts06 Nov 1998Allowed
Koli Arshi Lila Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 2595 : (2000) GLR 73
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts06 Nov 1998
Commissioner of Income Tax Vs Petrofils Co-operative Ltd.
Gujarat High Court · (2000) 158 CTR 464 : (2001) 247 ITR 228 : (2002) 123 TAXMAN 356
Income Tax Act, 1961 — Section 56
High Courts06 Nov 1998
State of Gujarat Vs N.M. Khan and Others
Gujarat High Court · (1999) 2 GLR 1355
Constitution of India, 1950 — Article 311
High Courts06 Nov 1998
Commissioner of Income Tax Vs Vidyagauri Natverlal and Others
Gujarat High Court · (1999) 238 ITR 91
Income Tax Act, 1961 — Section 256(1), 256(2), 271, 271(1), 68
High Courts06 Nov 1998
Commissioner of Income Tax Vs Petro-fils Co-operative Ltd.
Gujarat High Court · (2000) 158 CTR 464 : (2001) 247 ITR 228 : (2002) 123 TAXMAN 356
Income Tax Act, 1961 — Section 4, 56
High Courts06 Nov 1998Dismissed
Shanabhai Babarbhai Vasava and Another Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 4353
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 27
High Courts06 Nov 1998
Prem Conductors Pvt. Ltd. Vs State Bank of India and Another
Gujarat High Court · (1999) 1 GLR 118
High Courts06 Nov 1998Allowed
Upendrabhai Jasubhai Joshi Vs District Magistrate Navsari and Others
Gujarat High Court · (1999) CriLJ 1435
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)