COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,312 of 1,769

High Courts24 Sept 1999Allowed

G.S.R.T.C. Vs S.T. Workers'' Union

Gujarat High Court · (1999) 09 GUJ CK 0021

Constitution of India, 1950 — Article 21, 226, 227, 309General Clauses Act, 1897 — Section 16Industrial Disputes Act, 1947 — Section 33, 33(1)(3), 33(3)

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High Courts23 Sept 1999

Suo Motu Vs Municipal Commissioner, Ahmedabad Municipal Corporation and Others

Gujarat High Court · (2000) 1 GLR 525

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High Courts23 Sept 1999

Harit Ishwarbhai Andhariya Vs State of Gujarat

Gujarat High Court · (1999) 09 GUJ CK 0066

Penal Code, 1860 (IPC) — Section 302, 323 , 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts23 Sept 1999Allowed

Executive Engineer Vs J.B. Soni

Gujarat High Court · (2000) 3 LLJ 676

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High Courts23 Sept 1999Allowed

State of Gujarat Vs Brijkishiore Garg

Gujarat High Court · (2000) 1 GLR 884

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High Courts23 Sept 1999Dismissed

Gujarat State Road Transport Corporation Vs Ganeshbhai S. Patel

Gujarat High Court · (2000) 4 GLR 566

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A

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High Courts23 Sept 1999

Executive Engineer, Gujarat Electricity Board and Another Vs Soni J.B.

Gujarat High Court · (2000) 3 LLJ 676

Industrial Disputes Act, 1947 — Section 10, 33C(2)

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High Courts23 Sept 1999Dismissed

Gujarat State Road Transport Corporation Vs Prabatsinh Rupsinh Parmar

Gujarat High Court · (2000) 1 ACC 583 : (2001) ACJ 173 : (2000) 3 GLR 228

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts22 Sept 1999Dismissed

G.S.R.T. Vs Parshottam Premji Tank

Gujarat High Court · (2000) 4 GLR 549

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High Courts22 Sept 1999

VISNAGAR TALUKA AUDYOGIK SAHAKARI MANDLI LTD. Vs COMMISSIONER OF INCOME TAX

Gujarat High Court · (2000) 107 TAXMAN 550

Central Excises and Salt Act, 1944 — Section 36(2)Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 41, 41(1), 80HH, 80HHC

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High Courts22 Sept 1999

Visnagar Taluka Audyogik Sahakari Mandli Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (2000) 163 CTR 80 : (2000) 242 ITR 627 : (1999) 107 TAXMAN 550

Income Tax Act, 1961 — Section 36(2), 41, 41(1), 80HH, 80HHC

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High Courts22 Sept 1999

Dhirajlal Madhavlal Bharati Vs Municipal Commissioner

Gujarat High Court · (1999) 09 GUJ CK 0016

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High Courts22 Sept 1999Dismissed

R.J. Vala Vs State of Gujarat

Gujarat High Court · (2000) GLR 715

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High Courts21 Sept 1999

State of Gujarat Vs Arvind H. Vyas

Gujarat High Court · (1999) 09 GUJ CK 0068

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High Courts21 Sept 1999

Ketan Harkishan Marvadi and Another Vs Saurashtra-kutch Stock Exchange Ltd., Rajkot and Another

Gujarat High Court · (2000) 1 GLR 507

Companies Act, 1956 — Section 274, 274(1), 274(3)Securities Contracts (Regulation) Act, 1956 — Section 2, 3, 3(2), 4, 7ASick Industrial Companies (Special Provisions) Act, 1985 — Section 7A

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High Courts21 Sept 1999Dismissed