High Courts23 Dec 1999
Superintendent Vs Vanrajsinh Gambhirsinhg Jadeja
Gujarat High Court · (1999) 12 GUJ CK 0080
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 3 of 42
High Courts23 Dec 1999Dismissed
Gohel Sunil Devshi Vs State Election Commission
Gujarat High Court · (2001) 1 GLR 163
Constitution of India, 1950 — Article 226, 243ZA, 243ZG, 324(1), 327Gujarat Municipalities (Conduct of Elections) Rules, 1994 — Rule 11, 15, 7, 8Gujarat Municipalities Act, 1963 — Section 14, 178(2), 2, 80, 80A
High Courts23 Dec 1999Allowed
State of Gujarat Vs C.D. Chokshi
Gujarat High Court · (1999) 12 GUJ CK 0005
Bombay Civil Services Rules, 1959 — Rule 161(1)Bombay Land Revenue Code, 1879 — Section 16Bombay Village Police Act, 1867 — Section 5
High Courts22 Dec 1999Dismissed
State of Gujarat Vs Jagdishbhai Kevarbhai
Gujarat High Court · (2001) GLR 342
Law Officers Rules — Rule 132, 133
High Courts22 Dec 1999Dismissed
Spl. Laq Officer Vs Ghamaji Madhaji
Gujarat High Court · (1999) 12 GUJ CK 0058
Limitation Act, 1963 — Section 5
High Courts22 Dec 1999Allowed
Ramesh @ Bhangari Babaji Thakor (ZALA) Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 2545 : (2000) 2 GLR 825
High Courts21 Dec 1999Dismissed
Jaykumar G. Vyas Shop No. 2 Vs Vijay Housing Development Corporation
Gujarat High Court · (1999) 12 GUJ CK 0097
High Courts21 Dec 1999Dismissed
Competent Authority and Addl. Collector Vs Haribahi Manibhai Patel
Gujarat High Court · (1999) 12 GUJ CK 0074
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1)
High Courts20 Dec 1999Dismissed
Rambhai Bhailalbhai Patel Vs State of Gujarat
Gujarat High Court · (2000) 4 GLR 97
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 5, 8(1), 8(2)
High Courts20 Dec 1999
Commissioner of Income Tax Vs H. Link
Gujarat High Court · (2000) 161 CTR 109 : (2000) 244 ITR 93 : (2000) 112 TAXMAN 94
Income Tax Act, 1961 — Section 17, 17(2), 9(1)
High Courts20 Dec 1999
Commissioner of Income Tax Vs Power Build Limited
Gujarat High Court · (2000) 162 CTR 41 : (2000) 244 ITR 19 : (2000) 113 TAXMAN 327
Income Tax Act, 1961 — Section 37(1)
High Courts20 Dec 1999Dismissed
Jaimin J. Desai Vs Gujarat Chamber of Commerce and Industry
Gujarat High Court · AIR 2000 Guj 139 : (2000) 1 GLR 920
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100A, 104(1), 104(2)Constitution of India, 1950 — Article 133
High Courts20 Dec 1999
Commissioner of Income Tax Vs Power Build Ltd.
Gujarat High Court · (2000) 162 CTR 41 : (2000) 244 ITR 19 : (2000) 113 TAXMAN 327
High Courts20 Dec 1999
Commissioner of Income Tax Vs Sayaji Iron Works Quarry (P) Ltd.
Gujarat High Court · (2000) 161 CTR 496 : (2000) 244 ITR 628
Income Tax Act, 1961 — Section 139, 143, 147, 148, 256(1)
High Courts20 Dec 1999
Commissioner of Income Tax Vs Chalthan Vibhag Khand Udyog Sahakari Mandali Ltd.
Gujarat High Court · (2000) 244 ITR 557 : (2000) 113 TAXMAN 321
Income Tax Act, 1961 — Section 72, 80B(5), 80G, 80P, 80P(2)
High Courts20 Dec 1999
Commissioner of Income Tax Vs Sayaji Iron Works Quarry (P.) Ltd.
Gujarat High Court · (2001) 116 TAXMAN 569
Income Tax Act, 1961 — Section 139, 147, 148, 256(1), 271(1)(a)
High Courts17 Dec 1999Dismissed
Municipal Corporation of City of Ahmedabad Vs Janakkumar G. Vyas
Gujarat High Court · (2000) 1 GLR 851
Constitution of India, 1950 — Article 226
High Courts17 Dec 1999Allowed
Sulemani Cooperative Bank Ltd. Vs Agro Traders
Gujarat High Court · (1999) 12 GUJ CK 0048
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 115(c)
High Courts17 Dec 1999Dismissed
Caps and Containers Vs Bank of Baroda
Gujarat High Court · (2000) 2 GLR 749 : (2000) 4 RCR(Civil) 503
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Dec 1999
Palitana Sugar Mills Pvt. Ltd. Vs State of Gujarat
Gujarat High Court · (2000) 3 GLR 186