High Courts09 Apr 1999Partly Allowed
Union of India (UOI) and Others Vs Ramkrupal Jagannath
Gujarat High Court · (1999) 3 LLJ 1651
COURT ARCHIVE
Gujarat High Court judgments, 1999
826 judgments · page 33 of 42
High Courts09 Apr 1999Dismissed
State of Gujarat Vs Hamid Haji Ker
Gujarat High Court · (1999) 04 GUJ CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts09 Apr 1999
Mipco Seamless Rings (Gujarat) Ltd. and Another Vs Industries Commissioner, Gujarat State and Others
Gujarat High Court · (1999) 04 GUJ CK 0048
Gujarat Sales Tax Act, 1969 — Section 47(4), 49(2)
High Courts09 Apr 1999
Vadhwan Nagar Palika Vs State of Gujarat
Gujarat High Court · (1999) 04 GUJ CK 0044
Gujarat Municipalities Act, 1963 — Section 258
High Courts09 Apr 1999
Union of India (UOI) Vs Ramkrupal Jagannath
Gujarat High Court · (2000) 4 GLR 345
High Courts09 Apr 1999Dismissed
A.K. Patel, PI Vs State of Gujarat
Gujarat High Court · (2000) 1 GLR 199
High Courts09 Apr 1999
A''bad Municipal Corporation Vs A''bad Education Society
Gujarat High Court · (1999) 04 GUJ CK 0012
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(1A)(b), 2(1A)(c), 406
High Courts09 Apr 1999Allowed
Husainbhai Nanubhai Quareshi Vs State of Gujarat
Gujarat High Court · (1999) 04 GUJ CK 0009
High Courts09 Apr 1999
Controller of Estate Duty Vs Krishnakant R. Shah
Gujarat High Court · (1999) 240 ITR 367
Estate Duty Act, 1953 — Section 5, 9
High Courts09 Apr 1999
CONTROLLER OF ESTATE DUTY Vs KRISHNAKANT R. SHAH
Gujarat High Court · (1999) 155 CTR 336
Estate Duty (amendment) Act, 1958 — Section 9
High Courts08 Apr 1999
Shree Tharad Jain Yuvak Mandal and Another Vs Income Tax Officer
Gujarat High Court · (2000) 162 CTR 462 : (2000) 242 ITR 612 : (1999) 107 TAXMAN 498
Income Tax Act, 1961 — Section 11(2), 11(3A), 12, 122, 139
High Courts08 Apr 1999
Snehlata Chandrakant Vs M.S. Thanvi or His Successor
Gujarat High Court · (2000) 161 CTR 154 : (2000) 242 ITR 293 : (2000) 108 TAXMAN 171
Income Tax Act, 1961 — Section 264, 80DD, 80U
High Courts08 Apr 1999Dismissed
Harishchandra Amarsinh Jadeja Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 3874 : (2000) 4 GLR 225
High Courts08 Apr 1999
Avani Corporation Vs Income Tax Officer
Gujarat High Court · (1999) 155 CTR 548 : (1999) 238 ITR 407
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts07 Apr 1999Allowed
Siddharthbhai B. Shah Vs State of Gujarat
Gujarat High Court · (1999) 3 GLR 645
High Courts07 Apr 1999Dismissed
State of Gujarat Vs Meman Javed Karim
Gujarat High Court · (1999) 04 GUJ CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 306, 498A
High Courts07 Apr 1999
Gujarat Urban Co-operative Banks Federation Vs Union of India
Gujarat High Court · (2000) 164 CTR 115 : (2001) 247 ITR 134 : (2000) 110 TAXMAN 383
General Clauses Act, 1897 — Section 3(26)Income Tax Act, 1961 — Section 131, 269UA, 269UC, 269UC(2), 269UDTransfer of Property Act, 1882 — Section 105, 118, 53A, 54, 58
High Courts07 Apr 1999
Regional Provident Fund Commissioner Vs B.M. Mehta
Gujarat High Court · (1999) 3 GLR 2720 : (2000) 2 LLJ 478
Constitution of India, 1950 — Article 226, 227
High Courts07 Apr 1999
Bharatiben Jayantibhai Thakkar Vs Tax Recovery Officer
Gujarat High Court · (1999) 157 CTR 403 : (1999) 238 ITR 399
High Courts07 Apr 1999
Hargovind Damaji Vs Commissioner of Income Tax
Gujarat High Court · (2000) 162 CTR 518 : (2000) 245 ITR 229 : (2002) 125 TAXMAN 194
Income Tax Act, 1961 — Section 139(1), 139(4), 139(5), 142(1), 153