High Courts06 Mar 1999Allowed
New Shorrock Mills Vs Rameshbhai Atmaram Patel
Gujarat High Court · (1999) 2 GLR 1675 : (2000) 3 LLJ 1182
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,333 of 1,769
High Courts06 Mar 1999Dismissed
Anjar Municipality and Others Vs J.M. Vyas and Others
Gujarat High Court · AIR 1999 Guj 298 : (1999) 3 GLR 1892
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 14, 19, 21, 243UGujarat High Court Rules, 1993 — Rule 2
High Courts06 Mar 1999
Govindbhai Kanjibhai Vs 2nd Special Land Acquisition Officer
Gujarat High Court · (1999) 03 GUJ CK 0007
Land Acquisition Act, 1894 — Section 54
High Courts06 Mar 1999
State of Gujarat and Another Vs Mangubhai Kikabhai Halpati through Heirs and Lrs. and Another
Gujarat High Court · (2001) 1 CivCC 555 : (1999) 3 GLR 2732 : (2001) 3 RCR(Civil) 326
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 43 Rule 1, Order 7 Rule 9, Order 9 Rule 2
High Courts05 Mar 1999
Natubhai Chandubhai Dhobi and Others Vs Kokilaben and Another
Gujarat High Court · (1999) 2 GLR 1666
Bombay Civil Courts Act, 1869 — Section 24Civil Procedure Code, 1908 (CPC) — Section 115, 15
High Courts05 Mar 1999Dismissed
Kiritbhai Manilal Shah Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 2907 : (2000) 4 GLR 774
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts05 Mar 1999Allowed
Executive Engineer Vs State of Gujarat
Gujarat High Court · (1999) 03 GUJ CK 0037
Land Acquisition Act, 1894 — Section 54
High Courts05 Mar 1999Dismissed
Harishbhai K. Patel Vs Telecom District Manager
Gujarat High Court · AIR 1999 Guj 215
Civil Procedure Code, 1908 (CPC) — Section 9Telegraph Act, 1885 — Section 7B
High Courts04 Mar 1999Dismissed
Bachubhai Popatlal Patel Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 3878 : (1999) 3 GLR 842
Constitution of India, 1950 — Article 21, 22, 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 14, 3, 3(2), 3(4)
High Courts04 Mar 1999Dismissed
Dilipbhai Rasiklal Shah and Others Vs A.M.C., Municipal Commissioner
Gujarat High Court · AIR 1999 Guj 284 : (1999) 3 GLR 2754
Bombay Provincial Municipal Corporations Act, 1949 — Section 406
High Courts04 Mar 1999Dismissed
United India Insurance Co. Ltd. Vs Hetalbhai C. Bagadia and Others
Gujarat High Court · (2000) ACJ 1356 : AIR 1999 Guj 213 : (1999) 3 GLR 2707
Motor Vehicles Act, 1988 — Section 170
High Courts03 Mar 1999Dismissed
Premsing @ Pallu Jesing Rajput Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 2485 : (2000) 4 GLR 899
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3, 3(1), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 117, 379, 387, 392
High Courts03 Mar 1999Dismissed
Patel Pareshkumar Vs State of Gujarat
Gujarat High Court · (2000) CriLJ 223 : (2000) 1 DMC 213 : (1999) 2 GLR 1644
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
High Courts03 Mar 1999
Pobari Shantilal Mohanlal Vs State Of Gujarat
Gujarat High Court · (1999) 03 GUJ CK 0018
High Courts03 Mar 1999
Navinchandra Nanalal Kiklawala Vs State of Gujarat
Gujarat High Court · (1999) 03 GUJ CK 0005
Gujarat Town Planning and Urban Development Act, 1976 — Section 67, 68, 69, 70, 71
High Courts03 Mar 1999Dismissed
State of Gujarat Vs Deceased Bhanubhai Pirojsha Mehta
Gujarat High Court · (1999) 03 GUJ CK 0002
Urban Land (Ceiling and Regulation) Act, 1976 — Section 12, 30, 33, 34, 35
High Courts01 Mar 1999Dismissed
Manjibhai Shamjibhai Vs Natraj Theatre and Others
Gujarat High Court · (1999) 3 GLR 692
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)
High Courts26 Feb 1999Allowed
Sangitaben Atulkumar Patel Vs District Magistrate
Gujarat High Court · (1999) CriLJ 3060
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 12(AA), 3(2), 3(4)
High Courts26 Feb 1999
Gokulesh Petroleum P. Ltd. Vs Himalaya R. Shah
Gujarat High Court · (2000) 84 FLR 641 : (1999) 3 GLR 2443 : (2000) 1 LLJ 1254
Industrial Disputes Act, 1947 — Section 18, 2
High Courts26 Feb 1999Dismissed
Vinod Khushal Tiwari Vs Police Commissioner
Gujarat High Court · (2001) GLR 758
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 323, 324