High Courts22 Oct 1999
Bhikhabhai Maganbhai Patel Vs State of Gujarat
Gujarat High Court · (1999) 10 GUJ CK 0089
Bombay Tenancy and Agricultural Lands (B.R.T. Procedure) Rules, 1958 — Rule 34(A)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,308 of 1,769
High Courts22 Oct 1999Dismissed
Kantilal Muljibhai Patel Vs State of Gujarat
Gujarat High Court · (1999) 10 GUJ CK 0085
High Courts22 Oct 1999Allowed
State of Gujarat Vs Kamlesh Barot (Since deceased)
Gujarat High Court · (2000) 2 GLR 820
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts21 Oct 1999Dismissed
Parimal V. Chotai Vs Commissioner Jamnagar Municipal Corporation
Gujarat High Court · (1999) 10 GUJ CK 0086
High Courts21 Oct 1999Dismissed
Bayad Tal Anusuchit Jan-Jati Ane Anya Samudayak Mandli Ltd. Vs State of Gujarat
Gujarat High Court · (1999) 10 GUJ CK 0076
High Courts21 Oct 1999
Gujarat Cooperative Milk Marketing Federation Limited Vs Department of Telecommunication
Gujarat High Court · (1999) 10 GUJ CK 0040
Telegraph Act, 1885 — Section 7B
High Courts20 Oct 1999Allowed
Malathikutty K., since deceased through her heirs and Legal R. Vs Lalbhai Dalpatbhai Institute of Indology
Gujarat High Court · (2000) 4 GLR 465
Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 51A, 51A(1), 51A(2)
High Courts20 Oct 1999Dismissed
Chunilal Mohanalal Sathwara Vs State of Guj.
Gujarat High Court · (1999) 10 GUJ CK 0065
High Courts18 Oct 1999
COMMISSIONER OF INCOME TAX Vs N.R. PAPERS and BOARDS LTD.
Gujarat High Court · (2000) 162 CTR 488 : (2000) 108 TAXMAN 536
Income Tax Act, 1961 — Section 143, 143(2), 143(3), 158BB, 256(1)
High Courts18 Oct 1999
Commissioner of Income Tax Vs N.R. Papers and Boards Ltd.
Gujarat High Court · (2001) 248 ITR 526
Income Tax Act, 1961 — Section 80
High Courts18 Oct 1999
B.M. Mehta Vs State of Gujarat and Others
Gujarat High Court · (2000) 4 GLR 88
District Social Welfare Officer and Nomadic Tribes Welfare Officer (Conditions of Service relating to Departmental Examination) Rules, 1970 — Rule 1(3), 3, 5
High Courts15 Oct 1999Dismissed
District Panchayat Vs Kiritkumar V. Parmar
Gujarat High Court · (2000) 1 GLR 704 : (2001) 3 LLJ 400
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts15 Oct 1999
Gujarat State Road Transport Corporation, Ahmedabad Vs Rama Samat Godhania
Gujarat High Court · (1999) 10 GUJ CK 0058
Constitution of India, 1950 — Article 226, 227
High Courts15 Oct 1999
Gujarat State Road Transport Corporation, Valsad Vs Bhanabhai B. Patel
Gujarat High Court · (2000) 2 GLR 1358
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts15 Oct 1999
Ahmedabad Municipal Corporation Vs Shaileshkumar M. Shah
Gujarat High Court · (2000) 1 GLR 644
Industrial Disputes Act, 1947 — Section 25F
High Courts15 Oct 1999Dismissed
Victor F. Parmar Vs Elecon Engineering Co. Ltd.
Gujarat High Court · (2000) 86 FLR 125 : (2000) 1 GLR 877 : (2000) 3 LLJ 494
Industrial Disputes Act, 1947 — Section 11A
High Courts15 Oct 1999
Oil and Natural Gas Commission, Mehsana and Another Vs D.C. Shukla
Gujarat High Court · (1999) 10 GUJ CK 0045
Industrial Disputes Act, 1947 — Section 17B, 25F
High Courts15 Oct 1999Dismissed
Victor F. Parmar Vs Elecon Engineering Ltd.
Gujarat High Court · (2000) 86 FLR 125 : (2000) 1 GLR 877 : (2000) 3 LLJ 494
High Courts15 Oct 1999
Maha Gujarat Labour Union Vs Stovec Industries Ltd. and Another
Gujarat High Court · (2000) LabIC 2291
Industrial Disputes Act, 1947 — Section 10, 10(1), 2