High Courts29 Jul 1999Allowed
High Court of Gujarat Vs K.K. Parmar
Gujarat High Court · (1999) 3 GLR 496
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,319 of 1,769
High Courts29 Jul 1999
Oghadbhai Arjanbhai Vs Second Addl. Spl. Land Acquisition Officer
Gujarat High Court · (1999) 07 GUJ CK 0056
Land Acquisition Act, 1894 — Section 54
High Courts29 Jul 1999Dismissed
B.D. Nikam Vs District Development Officer
Gujarat High Court · (1999) 07 GUJ CK 0041
High Courts29 Jul 1999
Patel Darshan Jayantibhai Vs Technical Education Board
Gujarat High Court · (1999) 07 GUJ CK 0032
High Courts28 Jul 1999Dismissed
Special Land Acq. Officer Vs Chimanbhai Bajibhai
Gujarat High Court · (1999) 07 GUJ CK 0055
Land Acquisition Act, 1894 — Section 4(1)
High Courts28 Jul 1999
Ricoh India Ltd. Vs Union of India and Others
Gujarat High Court · (1999) 66 ECC 534 : (2001) 95 ECR 429 : (2000) 125 ELT 469
Central Excises and Salt Act, 1944 — Section 35F, 4(1)
High Courts28 Jul 1999Dismissed
Smt. M. Sivakami Vs Bharat Ginning and Oil Mill Factory
Gujarat High Court · (2000) CriLJ 1043 : (2000) 1 RCR(Criminal) 565
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts27 Jul 1999Allowed
Pruthvish B. Dave Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 122 : (2000) 1 RCR(Criminal) 536
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts26 Jul 1999Allowed
Bikhumiya Sarfumiya Malek Vs DDO Mehsana
Gujarat High Court · (1999) 3 GLR 811
High Courts26 Jul 1999Dismissed
Surubha Govubhai Jadeja Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 1224 : (2000) 1 GLR 586
High Courts26 Jul 1999
Nandu K. Patel and Others Vs State of Gujarat and Another
Gujarat High Court · (2000) GLR 234
Constitution of India, 1950 — Article 226
High Courts26 Jul 1999Allowed
Ramabhai Popatbhai Bhangi Vs State of Gujarat and Others
Gujarat High Court · (2000) 1 GLR 437
High Courts26 Jul 1999
Ramabhai Popatbhai Bhangi and Another Vs State of Gujarat and Others
Gujarat High Court · (2000) 1. GLR 437
Constitution of India, 1950 — Article 14, 21
High Courts24 Jul 1999
Surat District Panchayat Vs Dilipsinh Bhimsinh Rathod
Gujarat High Court · (1999) 07 GUJ CK 0066
High Courts24 Jul 1999
State of Gujarat Vs Anil kumar Puranmal Gupta
Gujarat High Court · (2000) GLR 444
High Courts24 Jul 1999Dismissed
Super Security Vs Regional Provident Fund Commissioner
Gujarat High Court · (1999) 07 GUJ CK 0045
Bombay Shops and Establishments Act, 1948 — Section 1(3), 2, 6, 8, 8(A)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts24 Jul 1999
Babuhai C. Zaveri Vs District Health Officer Jilla Panchayat, Surat and Others
Gujarat High Court · (2000) 1 GLR 568
Bombay Civil Services Rules, 1959 — Rule 33
High Courts24 Jul 1999
Commissioner of Income Tax Vs Pankajkumar R. Shah
Gujarat High Court · (2001) 252 ITR 434 : (2002) 121 TAXMAN 257
Income Tax Act, 1922 — Section 10, 9Income Tax Act, 1961 — Section 139, 143(1), 147, 148, 149
High Courts24 Jul 1999
Commissioner of Income Tax Vs Patidar Oil Cake Industries
Gujarat High Court · (2001) 252 ITR 450 : (2002) 121 TAXMAN 261
Income Tax Act, 1961 — Section 35B, 35B(1)