High Courts30 Mar 1999
State of Gujarat Vs Patel Talshi Ramjibhai
Gujarat High Court · (1999) 03 GUJ CK 0028
Land Acquisition Act, 1894 — Section 23(1A), 34
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,331 of 1,769
High Courts30 Mar 1999
Jan Sangharsh Manch Vs State of Gujarat and Others
Gujarat High Court · (2000) ACJ 1523 : AIR 1999 Guj 286
Constitution of India, 1950 — Article 226
High Courts30 Mar 1999
Yogeshkumar Pramodrai Brahmin Vs State of Gujarat
Gujarat High Court · (2000) 1 DMC 137 : (2000) GLR 777
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 114, 201, 203, 302, 304B
High Courts26 Mar 1999
State of Gujarat Vs Bhanumati Hargovinddas Shah
Gujarat High Court · (1999) 03 GUJ CK 0029
Land Acquisition Act, 1894 — Section 11, 23(1A), 34
High Courts24 Mar 1999Allowed
Shri Uttar Pradesh Co-op. Housing Society Ltd. Vs State of Gujarat
Gujarat High Court · (1999) 03 GUJ CK 0056
High Courts24 Mar 1999Dismissed
Unchamala Mahila Dudh Utpadak Sahakari Mandli Ltd. Vs District Registrar, Co-Operative Society
Gujarat High Court · (1999) 03 GUJ CK 0043
Gujarat Co-operative Societies Act, 1961 — Section 153
High Courts24 Mar 1999
Hasmukhlal Thakordas Dalwala Vs Commissioner of Income Tax and Another
Gujarat High Court · (2000) 242 ITR 484
Constitution of India, 1950 — Article 226Finance Act, 1998 — Section 90(1), 90(2), 95, 95(1)Income Tax Act, 1961 — Section 245C(3), 245D, 245D(1), 245D(4)
High Courts23 Mar 1999
Manjulaben D. Patel Vs Indian Oil Corporation and Another
Gujarat High Court · (1999) 03 GUJ CK 0041
Constitution of India, 1950 — Article 142, 226
High Courts23 Mar 1999Dismissed
Heirs and Legal Representatives of decd. Kashiben Lallubhai Vs State of Gujarat
Gujarat High Court · (1999) 3 GLR 829
High Courts23 Mar 1999
Chhotubhai Zinabhai (since decd.) through his heirs and LRs. Gunvantbhai C. Desai Vs Ishversinh Mohansinh Atodaria
Gujarat High Court · (2000) 1 GLR 115
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 11(3), 12(1), 12(3)(a)
High Courts23 Mar 1999Partly Allowed
Raja @ Suresh S. Kodwani Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1830
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Mar 1999Dismissed
Okhaji Girdharji Patel Vs Collector Banaskantha
Gujarat High Court · (1999) 2 GLR 743
Gujarat Panchayats Act, 1961 — Section 96(4)
High Courts19 Mar 1999
Patel Verabhai Kalidas Vs State of Gujarat
Gujarat High Court · (2000) 1 DMC 431
Majority Act, 1875 — Section 3
High Courts19 Mar 1999Allowed
Bharuch Textile Mills Limited Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 465
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 311
High Courts19 Mar 1999
P. Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 1422
Child Marriage Restraint Act, 1929 — Section 12, 2, 3, 5, 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts18 Mar 1999
Gujarat State Fertilizers and Chemicals Limited Vs Khagesh S. Dave
Gujarat High Court · (1999) 03 GUJ CK 0042
High Courts18 Mar 1999
Chimanbhai G.Patel Vs D.Y. Collector
Gujarat High Court · (1999) 03 GUJ CK 0017
High Courts17 Mar 1999Allowed
Aiyubkhan Gulamdastgir Pathan Vs Police Commissioner
Gujarat High Court · (1999) CriLJ 3776 : (1999) 3 GLR 857
High Courts17 Mar 1999
Surat Panjrapole Vs Commissioner of Income Tax
Gujarat High Court · (2000) GLR 21 : (1999) 238 ITR 324
Income Tax Act, 1961 — Section 80G, 80G(5)
High Courts17 Mar 1999
Raymon Glues and Chemicals and Another Vs Union of India and Others
Gujarat High Court · (1999) 66 ECC 538 : (2001) 96 ECR 25 : (2000) 117 ELT 29 : (1999) 3 GLR 2347
Central Excises and Salt Act, 1944 — Section 35C(4), 35L, 37B