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Gujarat High Court judgments, 1999

826 judgments · page 18 of 42

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High Courts10 Sept 1999Dismissed

Hargovindbhai Dahyabhai Patel Vs Prabhudas Raichand Sanghani

Gujarat High Court · (2000) 2 GLR 51

Bombay Public Trusts Act, 1950 — Section 37(2), 50, 51, 51(1)Trusts Act, 1882 — Section 2(2)
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High Courts09 Sept 1999Allowed

Hinduja Manish Laxmichand Vs Principal M.K. Secondary and Higher Secondary School

Gujarat High Court · (1999) 09 GUJ CK 0076

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High Courts09 Sept 1999

Cadila Healthcare Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (2000) 2 GLR 1239

Constitution of India, 1950 — Article 226, 227Trade and Merchandise Marks Act, 1958 — Section 100, 101, 101(2), 109(2), 12
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High Courts09 Sept 1999

Maganlal Chimnaji Vs Prajapati Samiji Himatji, Decd thro: His Heris and L.R.

Gujarat High Court · (2000) 1 GLR 336

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
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High Courts08 Sept 1999Allowed

Gujarat Electromelt Ltd. Vs Union of India (UOI)

Gujarat High Court · (2000) 72 ECC 566 : (2000) 1 GLR 191

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High Courts08 Sept 1999Dismissed

State of Gujarat Vs Rameshbhai Bhemabhai Sodhaparmar

Gujarat High Court · (1999) 09 GUJ CK 0061

Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
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High Courts08 Sept 1999Dismissed

Keshrising Sadasing Rathod Vs Sales Tax Commissioner

Gujarat High Court · (1999) 09 GUJ CK 0015

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High Courts07 Sept 1999Dismissed

Alaukik Trading and Investment Pvt. Ltd. and 3 Vs C.R. IYER

Gujarat High Court · (2000) 1 GLR 495

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4(1), Order 3 Rule 4(2), 115Constitution of India, 1950 — Article 226 , 227
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High Courts07 Sept 1999Allowed

Gujarat Leather Industries Ltd. Vs Mahendrakumar Pawar and Others

Gujarat High Court · (2000) 1 GLR 487 : (2001) 3 LLJ 403

Industrial Disputes Act, 1947 — Section 11A
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High Courts07 Sept 1999Dismissed

Decd. Jagatsinh Fatehsinh, through Heirs and L.R. Vs Parvatiben Harishchandra, through her Heirs and L.R.

Gujarat High Court · (1999) 09 GUJ CK 0012

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b), 29(1), 29(2)
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High Courts06 Sept 1999

Babubhai Jagjivandas Parmar Vs State of Gujarat

Gujarat High Court · (1999) 09 GUJ CK 0038

Constitution of India, 1950 — Article 226Gujarat Finance Rules, 1971 — Rule 8(1)Gujarat State Service (Conduct) Rules, 1971 — Rule 3(1), 3(1)(2)
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High Courts06 Sept 1999Dismissed

Salimuddin @ Jugan N. Ansari Vs State of Gujarat

Gujarat High Court · (2000) 71 ECC 425 : (1999) 3 GLR 699 : (2000) 1 RCR(Criminal) 459

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
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High Courts06 Sept 1999Allowed

Maheshchandra K. Trivedi Vs State of Gujarat

Gujarat High Court · (2000) 1 GLR 701

Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 397, 401, 91
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High Courts02 Sept 1999Dismissed

Union of India (UOI) Vs R.T. Adhvaryu

Gujarat High Court · (2000) 1 GLR 155

Administrative Tribunals Act, 1985 — Section 20, 21, 21(1)
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High Courts02 Sept 1999

Deputy Executive Engineer, Gujarat Maritime Board Vs Hasmukh M. Jasani

Gujarat High Court · (2000) 85 FLR 886 : (2000) 1 GLR 367

Industrial Disputes Act, 1947 — Section 17B, 2, 25F
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High Courts02 Sept 1999

Union of India and Another Vs Bachu Badia

Gujarat High Court · (2001) 3 GLR 2734

Administrative Tribunals Act, 1985 — Section 14, 21Industrial Disputes (Central) Rules, 1957 — Rule 78Industrial Disputes Act, 1947 — Section 25H
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High Courts01 Sept 1999

INCOME TAX OFFICER Vs GUJARAT NARMADA VALLEY FERTILIZERS CO.

Gujarat High Court · (2001) 163 CTR 554

Income Tax Act, 1961 — Section 143(1), 15, 16, 17, 192
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High Courts01 Sept 1999Allowed

Shree Ravidarshan Co-op. Hsg. Soc. Ltd. Vs Prafullakumar Thakar

Gujarat High Court · (1999) 09 GUJ CK 0083

Gujarat Co-operative Societies Act, 1961 — Section 211, 65Limitation Act, 1963 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 6(1)
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High Courts01 Sept 1999

Commissioner of Wealth Tax Vs Ravjibhai Panchanbhai Patel

Gujarat High Court · (2001) 171 CTR 298 : (2001) 252 ITR 184 : (2002) 125 TAXMAN 134

Wealth Tax Act, 1957 — Section 5(1)(xxxiii)
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High Courts01 Sept 1999

Suo Motu Vs Vatva Industries Association and Others

Gujarat High Court · AIR 2000 Guj 33 : (1999) 3 GLR 2758

Environment (Protection) Act, 1986 — Section 3
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