High Courts05 May 1999Dismissed
Bharatkuamr Chhotalal Shah Vs Bhupendra C. Thakkar
Gujarat High Court · (1999) 05 GUJ CK 0012
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 30 of 42
High Courts04 May 1999Allowed
Hanskamal A. Grover Vs State of Gujarat
Gujarat High Court · (1999) 3 GLR 634
High Courts04 May 1999
Deputy Collector Vs Lalubhai Keshavbhai
Gujarat High Court · (1999) 3 GLR 743
Land Acquisition Act, 1894 — Section 54
High Courts04 May 1999
Zarinaben N. Mansuri Vs Manager, Murkhan P. Mutva and Others
Gujarat High Court · (1999) 82 FLR 923 : (1999) 2 LLJ 289
Constitution of India, 1950 — Article 226, 227Gujarat Education Cess Act, 1962 — Section 40
High Courts04 May 1999
State of Saurashtra Vs D.K. Enterprise
Gujarat High Court · (1999) 05 GUJ CK 0018
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts04 May 1999Dismissed
State of Gujarat Vs Jashodaben
Gujarat High Court · (1999) 05 GUJ CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 133APenal Code, 1860 (IPC) — Section 114, 306, 498A
High Courts04 May 1999
Comissioner of Wealth Tax Vs G.R. Employees Welfare Trust
Gujarat High Court · (2001) 169 CTR 343 : (2001) 251 ITR 514 : (2001) 119 TAXMAN 115
Income Tax Act, 1961 — Section 164(1)Wealth Tax Act, 1957 — Section 2(14)
High Courts04 May 1999
Commissioner of Wealth Tax Vs G.R. Employees Welfare Trust
Gujarat High Court · (2001) 169 CTR 343 : (2001) 251 ITR 514 : (2001) 119 TAXMAN 115
Income Tax Act, 1961 — Section 164(1)Wealth Tax Act, 1957 — Section 2(14)
High Courts04 May 1999
State of Gujarat Vs Gaurang Mathurbhai Leuva and Others
Gujarat High Court · (1999) 3 GLR 443
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 482Evidence Act, 1872 — Section 154, 155, 45, 47, 67Penal Code, 1860 (IPC) — Section 306, 498A
High Courts03 May 1999Allowed
Darshan Textiles Vs Joint Commissioner of Income Tax (Assessment)
Gujarat High Court · (1999) 05 GUJ CK 0047
High Courts03 May 1999
Commissioner of Income Tax Vs Navjivan Roller and Pulse Mills
Gujarat High Court · (2002) 121 TAXMAN 200
Income Tax Act, 1961 — Section 40A, 40A(8), 43B, 51
High Courts03 May 1999
Panchal Vijayalaxmi Babulal and Others Vs District Primary Education Officer and Another
Gujarat High Court · (1999) 05 GUJ CK 0004
Constitution of India, 1950 — Article 14, 16
High Courts03 May 1999
Commissioner of Income Tax Vs Navjivan Roller and Pules Mills
Gujarat High Court · (2001) 165 CTR 612 : (2001) 251 ITR 661
Companies Act, 1956 — Section 620AIncome Tax Act, 1961 — Section 40A(8), 43B, 51
High Courts30 Apr 1999
Chandrasinh @ Munno Bhikhubha Jadeja Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 4253 : (2000) GLR 261
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 9(2)
High Courts30 Apr 1999Dismissed
Spl.LAQ Officer Vs Amarsinh Mavabhai Gadhavi
Gujarat High Court · (1999) 04 GUJ CK 0032
Land Acquisition Act, 1894 — Section 18
High Courts29 Apr 1999
Innosearch Limited Vs Commissioner of Income Tax
Gujarat High Court · (2000) 164 CTR 227 : (2001) 251 ITR 384 : (2001) 114 TAXMAN 455
Income Tax Act, 1961 — Section 28, 36, 37, 37(3A), 40A(7)
High Courts29 Apr 1999
State of Gujarat Vs Administrative of Lalji Maharaj, Harisinh Ramsinh Raj
Gujarat High Court · (1999) 04 GUJ CK 0072
Land Acquisition Act, 1894 — Section 18
High Courts29 Apr 1999Dismissed
State of Gujarat Vs Gandabhai Govindbhai
Gujarat High Court · (2000) CriLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 235, 235(2), 313, 360Penal Code, 1860 (IPC) — Section 300, 302, 323, 324, 34
High Courts29 Apr 1999
GSRTC Vs Parvatiben
Gujarat High Court · (1999) 04 GUJ CK 0054
Motor Vehicles Act, 1988 — Section 173