COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,332 of 1,769

High Courts17 Mar 1999

Oriental Insurance Co. Ltd. Vs Heirs and L.Rs. of deceased Kisorbhai Popatbhai Parsana

Gujarat High Court · (2000) 1 ACC 610

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166, 167

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High Courts17 Mar 1999

Oriental Insurance Co. Ltd. Vs Heirs and L.R. of Decd. Kishorbhai Popatbhai Parsana

Gujarat High Court · (2001) ACJ 1268 : (2000) 84 FLR 473 : (1999) 3 GLR 2172

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166, 167

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High Courts16 Mar 1999

Kavas Jahangir Mamabuwala Vs State of Gujarat

Gujarat High Court · (2000) 1 GLR 418

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 162, 174, 82Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts16 Mar 1999Dismissed

Kavasjhangir Mamabuvala Vs State of Gujarat

Gujarat High Court · (2000) 1 GLR 418

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 157, 162, 307, 82Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 364

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High Courts16 Mar 1999

Officer on Special Duty (Land Acquisition) Vs Shivlal M. Patel

Gujarat High Court · (1999) 03 GUJ CK 0052

Land Acquisition Act, 1894 — Section 4(1)

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High Courts16 Mar 1999

Commissioner of Income Tax Vs Gnan Ganga Science Institution

Gujarat High Court · (1999) 155 CTR 122 : (1999) 238 ITR 473

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts16 Mar 1999Allowed

Shri Avindhar P. Shah Vs Union of India (UOI) and Others

Gujarat High Court · (1999) 03 GUJ CK 0009

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High Courts15 Mar 1999Dismissed

Spl. Land Acq. Officer Vs Raysingbhai Somabhai

Gujarat High Court · (1999) 03 GUJ CK 0051

Land Acquisition Act, 1894 — Section 4(1)

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High Courts12 Mar 1999

State of Gujarat Vs Hasubhai @ Hamendra Prabhudas Patel

Gujarat High Court · (1999) 03 GUJ CK 0044

Penal Code, 1860 (IPC) — Section 120(b), 406, 409, 420, 467

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High Courts11 Mar 1999Dismissed

New India Assurance Co. Ltd. Vs Devabhai Sidhabhai Bharwad

Gujarat High Court · (1999) 03 GUJ CK 0022

Motor Vehicles Act, 1988 — Section 140, 149(2)(b)(ii)

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High Courts10 Mar 1999Dismissed

Dhulaji Punjaji Thakor Vs State of Gujarat and Others

Gujarat High Court · AIR 1999 Guj 250

Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1962 — Section 49

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High Courts10 Mar 1999Dismissed

Gameti Mamad Hasan Vs District Magistrate

Gujarat High Court · (1999) CriLJ 3772 : (2000) 4 GLR 765

Bombay Police Act, 1951 — Section 93Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts09 Mar 1999Dismissed

Satishkumar K. Dave Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 2628 : (1999) 3 GLR 367

Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 201, 302

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High Courts08 Mar 1999

Ambalal Lallubhai Panchal Vs L.I.C. of India

Gujarat High Court · (2000) 1 ACC 37 : (1999) ACJ 956 : AIR 1999 Guj 280 : (2001) 104 CompCas 237 : (1999) 2 GLR 214 : (1999) 3 RCR(Civil) 478

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High Courts08 Mar 1999

Swaminarayan Rice and Pulse Mills Vs Income Tax Officer

Gujarat High Court · (1999) 03 GUJ CK 0035

Income Tax Act, 1961 — Section 143(1), 147, 148, 151, 43(1)

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High Courts08 Mar 1999

Suraj Steel Rolling Mills Vs Union of India

Gujarat High Court · (2000) 68 ECC 257 : (2000) 115 ELT 280

Central Excises and Salt Act, 1944 — Section 35FCustoms Act, 1962 — Section 129A, 129EWorkmens Compensation Act, 1923 — Section 30

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High Courts08 Mar 1999

Nafisabanu Gulambhai Memon Vs Collector and Others

Gujarat High Court · AIR 2000 Guj 205 : (1999) 2 GLR 1438

Gujarat Municipalities Act, 1963 — Section 123(1), 155(6)

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High Courts08 Mar 1999Allowed

GSRTC Vs Heirs of Narmadashankar Bhagvandas Thakar

Gujarat High Court · (1999) 3 GLR 402

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High Courts08 Mar 1999

D.V. Patel Vs State of Gujarat and Others

Gujarat High Court · (2000) 4 GLR 3019

Bombay Civil Services Rules, 1959 — Rule 33(A), 33(A)(1), 33(A)(5)

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High Courts06 Mar 1999

Manjulaben Kalidas Chauhan and Others Vs Baroda Municipal Corporation

Gujarat High Court · (2000) 1 GLR 467

Bombay Provincial Municipal Corporations Act, 1949 — Section 260Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

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