High Courts11 May 1999Allowed
State of Gujarat Vs M.K. Parekh
Gujarat High Court · (1999) 05 GUJ CK 0044
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 29 of 42
High Courts11 May 1999Allowed
Kanaiyalal Udeyshanker Joshi Vs State of Gujarat
Gujarat High Court · (1999) 05 GUJ CK 0041
High Courts11 May 1999
Silvance Franklin Baria Vs Elizabeth David Hendry
Gujarat High Court · (1999) 2 GLR 1814
Divorce Act, 1869 — Section 10
High Courts11 May 1999
Gufic Pharma Ltd. Vs J.B. Arora, Designated Authority under Kar Vivad Samadhan Scheme
Gujarat High Court · (1999) 155 CTR 82 : (1999) 238 ITR 835
Finance Act, 1998 — Section 87, 95Income Tax Act, 1961 — Section 80
High Courts11 May 1999Allowed
Mohanbhai Punambhai Patel Vs State of Gujarat
Gujarat High Court · (1999) 05 GUJ CK 0009
Land Acquisition Act, 1894 — Section 20, 34, 4, 6
High Courts11 May 1999Allowed
Vanrajsinh Danubha Jadeja Vs State of Gujarat and Others
Gujarat High Court · (2000) CriLJ 1849
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 3(4), 9(2)
High Courts10 May 1999
Labshankar Girjashankar Dave Vs State of Gujarat
Gujarat High Court · (1999) 05 GUJ CK 0043
High Courts10 May 1999
I.H. Otha Vs Gujarat State Seeds Corporation Ltd. and Another
Gujarat High Court · (1999) 3 GLR 2699
Constitution of India, 1950 — Article 226
High Courts10 May 1999Dismissed
State of Gujarat Vs Bhuriya @ Kanaiyalal Dalpatram
Gujarat High Court · (1999) 05 GUJ CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1)
High Courts10 May 1999
Prahladbhai Joitaram Pamar Vs Ahmedabad Municipal Transport Service
Gujarat High Court · (1999) 05 GUJ CK 0006
Motor Vehicles Act, 1988 — Section 173
High Courts10 May 1999Dismissed
Sumerchand Jain Vs State of Gujarat and Another
Gujarat High Court · AIR 2000 Guj 72 : (2000) 1 GLR 355
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 379Gujarat Municipalities Act, 1963 — Section 11, 38
High Courts09 May 1999
Gujarat Sidhee Cement Ltd. Vs Caldyn Apparetabau Gmbh and Others
Gujarat High Court · (1999) 97 CompCas 854 : (1997) 3 GLR 533
High Courts07 May 1999Allowed
Kantilal Motibhai Limbachia Vs Ramanbhai Vallabhbhai Gandhi
Gujarat High Court · (2000) CriLJ 3099 : (1999) 3 GLR 202
Prevention of Food Adulteration Act, 1954 — Section 2(v)
High Courts07 May 1999
State of Gujarat Vs Mochi Raju @ Balvant Popat
Gujarat High Court · (2000) 2 GLR 14
Penal Code, 1860 (IPC) — Section 302 , 304 Part IIProbation of Offenders Act, 1958 — Section 11(2)
High Courts07 May 1999
G.K. Vaghela Vs Union of India (UOI)
Gujarat High Court · (2000) 1 GLR 5
Administrative Tribunals Act, 1985 — Section 20(1)
High Courts06 May 1999
ONGC Ltd. Vs Sales Tax Officer 1, Division 14 and Others
Gujarat High Court · (1999) 05 GUJ CK 0037
Gujarat Sales Tax Act, 1969 — Section 4, 40, 40(1), 40(2), 40(3)
High Courts06 May 1999Dismissed
Amit B. Thakker Vs Air India and Another
Gujarat High Court · AIR 1999 Guj 341 : (1999) 3 GLR 2749 : (2000) 2 RCR(Civil) 299
Constitution of India, 1950 — Article 14, 299
High Courts06 May 1999
Samrathdan Dejibhai Vs State of Gujarat
Gujarat High Court · (1999) 05 GUJ CK 0027
Constitution of India, 1950 — Article 226
High Courts05 May 1999
Mohit Shantilal Shah Vs Commissioner of Income Tax
Gujarat High Court · (2000) 241 ITR 28
Finance (No. 2) Act, 1998 — Section 87, 88, 95Income Tax Act, 1961 — Section 139, 140A, 142(1), 143, 143(1)
High Courts05 May 1999
N.N. Desai Charitable Trust Vs Commissioner of Income Tax
Gujarat High Court · (2001) 165 CTR 116 : (2000) 246 ITR 452 : (2002) 123 TAXMAN 866
Income Tax Act, 1961 — Section 10, 10(23), 11, 11(1), 11AA