High Courts24 Jul 1999
Commissioner of Income Tax Vs Patidar Oil Cake Industries
Gujarat High Court · (2001) 252 ITR 450 : (2002) 121 TAXMAN 261
Income Tax Act, 1961 — Section 35B, 35B(1)
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 24 of 42
High Courts23 Jul 1999Dismissed
Dhirubhai Babubhai @ Dirio Bavo Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0075
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(2), 3(4), 9(2)
High Courts23 Jul 1999Dismissed
Nimishbhai G. Brahmbhatt Vs Nadiad Municipality
Gujarat High Court · (1999) 07 GUJ CK 0069
High Courts23 Jul 1999Allowed
Indrasing M. Raol Vs State of Gujarat
Gujarat High Court · (2000) 2 DMC 239 : (1999) 3 GLR 654 : (2000) 2 RCR(Criminal) 438
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts23 Jul 1999Dismissed
Zoroastrian Co-operative Housing Society Ltd. and Another Vs District Registrar, Co-op. Societies (Urban) and Others
Gujarat High Court · AIR 2000 Guj 9 : (2000) 1 GLR 842
Constitution of India, 1950 — Article 14, 19, 19(1)Gujarat Co-operative Societies Act, 1961 — Section 22, 23
High Courts23 Jul 1999
Martaram Thavaraji Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0043
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts23 Jul 1999Allowed
Sunny Dharampalsingh Chaudhary Vs Gujarat Secondary Education Board and Another
Gujarat High Court · AIR 2000 Guj 17
Constitution of India, 1950 — Article 14, 19, 226Gujarat Secondary Education Act, 1972 — Section 17(33)
High Courts23 Jul 1999Dismissed
Ghasura Sokatali Ajamkhan Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0023
Constitution of India, 1950 — Article 14, 16
High Courts23 Jul 1999
Shantilal Maganlal Patel Vs Nagar Prathamik Shikshan Samiti, Ahmedabad Municipal Corporation and Others
Gujarat High Court · (2000) 4 GLR 94
High Courts22 Jul 1999
State of Gujarat Vs Harisinh Mansinh Vasava
Gujarat High Court · (1999) 07 GUJ CK 0048
Penal Code, 1860 (IPC) — Section 302, 452
High Courts22 Jul 1999
Rashmikant A. Antani Vs State of Gujarat
Gujarat High Court · (1999) 07 GUJ CK 0006
High Courts22 Jul 1999
Food Corporation of India Vs Workers Working in FCI Employees Assocation
Gujarat High Court · (1999) 07 GUJ CK 0001
High Courts21 Jul 1999Dismissed
Prakash Sholaram Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 2559 : (2000) 1 GLR 302
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 1999
Commissioner of Income Tax Vs Cadila Antibiotics Ltd.
Gujarat High Court · (2001) 167 CTR 481 : (2001) 252 ITR 197 : (2002) 120 TAXMAN 479
Income Tax Act, 1961 — Section 32AB, 43B
High Courts21 Jul 1999
Ahmed N. Makada Vs Government of India and Others
Gujarat High Court · (2000) 85 FLR 82 : (2000) 1 GLR 52
Industrial Disputes Act, 1947 — Section 10, 2
High Courts20 Jul 1999Allowed
State of Gujarat Vs Chavda Manaji Chelaji
Gujarat High Court · (2000) CriLJ 1091 : (2000) 1 GLR 13
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 11
High Courts20 Jul 1999
Maganlal Mepabhai Patel Vs Competent Authority and Ex Officio Additional Collector
Gujarat High Court · (1999) 3 GLR 2105
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 4
High Courts19 Jul 1999
Board for Industrial and Financial Reconstruction Vs Unity Steels Ltd.
Gujarat High Court · (1999) 07 GUJ CK 0027
Companies (Court) Rules, 1959 — Rule 113, 24, 96, 99Companies Act, 1956 — Section 433, 439, 440Constitution of India, 1950 — Article 13, 14, 19, 226, 31C
High Courts19 Jul 1999Allowed
Jadiben Chimanlal Jadav Vs Union of India (UOI)
Gujarat High Court · (1999) 07 GUJ CK 0007