High Courts10 Feb 1999Dismissed
Rameshkumar Sumersingh Barolia Vs Commandant, SRP
Gujarat High Court · (1999) 02 GUJ CK 0001
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,336 of 1,769
High Courts09 Feb 1999Allowed
Hussainmiya Alias Jago Razakmiya Qadri Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 2401
Bombay Police Act, 1951 — Section 56A, 56B, 59Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 427, 506(2)
High Courts08 Feb 1999
Mohammad Zuber Noormohmad Changwadia Vs State of Gujarat
Gujarat High Court · (2000) 1 GLR 396.
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 162, 322, 324, 376
High Courts08 Feb 1999
Beck and Co. India Ltd., Ankleshwar Vs S.J. Mehta
Gujarat High Court · (2000) GLR 143 : (1999) 2 LLJ 836
Industrial Disputes Act, 1947 — Section 10
High Courts08 Feb 1999Allowed
Patel Upendrabhai Chhotabhai Vs State of Gujarat
Gujarat High Court · (1999) 02 GUJ CK 0005
Land Acquisition Act, 1894 — Section 18
High Courts05 Feb 1999Allowed
Ravubha Pratapsinh Jadeja Vs K.N. Bhatt or his Successor in Office
Gujarat High Court · (1999) CriLJ 4147 : (2000) GLR 79
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts05 Feb 1999
Mahendra Harjivan Luhar Vs State of Gujarat and Others
Gujarat High Court · (1999) CriLJ 3025 : (1999) 2 GLR 729
Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 282, 286, 378Penal Code, 1860 (IPC) — Section 302, 397, 411, 459
High Courts05 Feb 1999
Commissioner of Income Tax Vs Krishnadas Govindas
Gujarat High Court · (2000) 160 CTR 350 : (2000) 242 ITR 443
Income Tax Act, 1961 — Section 30, 36, 37
High Courts03 Feb 1999
Pankaj Overseas Limited Vs State of Gujarat
Gujarat High Court · (1999) 02 GUJ CK 0060
High Courts03 Feb 1999Allowed
Harijan Maganbhai Chaturbhai Vs District Magistrate
Gujarat High Court · (1999) CriLJ 4025 : (1999) 2 GLR 451
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c)
High Courts03 Feb 1999Dismissed
Samir Maheshbhai Pandya Vs Aditya Samirbhai Pandya and Others
Gujarat High Court · (1999) 02 GUJ CK 0002
High Courts02 Feb 1999
Ranoli Investment (P) Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (2003) 179 CTR 156 : (2003) 132 TAXMAN 895
Income Tax Act, 1961 — Section 104, 104(1), 109
High Courts02 Feb 1999
Prakash Kumar Jain Vs Union of India
Gujarat High Court · (2001) 127 ELT 674
Customs Act, 1962 — Section 111, 112, 123
High Courts02 Feb 1999Dismissed
Prahladji Mohanji Thakor Vs State of Gujarat and Others
Gujarat High Court · AIR 1999 Guj 289 : (2000) GLR 6
Constitution of India, 1950 — Article 14Gujarat Panchayats (Amendment) Act, 1993 — Section 264
High Courts01 Feb 1999Allowed
Patel Vinshnubhai Keshavlal Vs Special Land Acquisition Officer No. 1
Gujarat High Court · (1999) 02 GUJ CK 0049
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 18, 18(2)
High Courts01 Feb 1999Allowed
Dipakkumar Narsibhai Patel Vs North Gujarat University and Others
Gujarat High Court · AIR 2000 Guj 43
Constitution of India, 1950 — Article 226
High Courts29 Jan 1999Dismissed
Surat Panjrapole Vs State of Gujarat
Gujarat High Court · (1999) 01 GUJ CK 0008
Bombay Provincial Municipal Corporations Act, 1949 — Section 62Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 12, 12(2), 13(2), 17(1), 40(3)
High Courts29 Jan 1999
Gujarat State Civil Supplies Corporation Ltd. Vs Regional P.F. Commissioner and Others
Gujarat High Court · (2000) GLR 398 : (1999) 2 LLJ 844
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts28 Jan 1999Dismissed
Executive Engineer Vs Maniben Nathabhai
Gujarat High Court · (1999) 01 GUJ CK 0012
Land Acquisition Act, 1894 — Section 54
High Courts28 Jan 1999Dismissed
Vallabhvidyanagar Mazdoor Union Vs State of Gujarat
Gujarat High Court · (1999) 1 GLR 613
Bombay Industrial Relations Act, 1946 — Section 26AIndustrial Disputes Act, 1947 — Section 18(1)Payment of Wages Act, 1936 — Section 7