High Courts04 Dec 1998Allowed
Oagkan Traders Vs Sales Tax Officer
Gujarat High Court · (2003) 133 STC 180
Gujarat Sales Tax Act, 1969 — Section 42Gujarat Sales Tax Rules, 1970 — Rule 37A
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,342 of 1,769
High Courts04 Dec 1998
R.D. Pandya Vs Gujarat State Handloom Deve., Corporation Ltd.
Gujarat High Court · (1998) 12 GUJ CK 0071
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Dec 1998
Cynides Chemicals Co. Vs State of Gujarat
Gujarat High Court · (1998) 12 GUJ CK 0042
Central Sales Tax Act, 1956 — Section 5A, 8(5)Gujarat Sales Tax Act, 1969 — Section 49
High Courts04 Dec 1998
State of Gujarat and Others Vs Heirs of Sitabai Ramchandra S. Ragunath Ramchandra S. Baxi and Others
Gujarat High Court · (1999) 3 GLR 2115
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts03 Dec 1998
Commissioner of Gift Tax Vs Punjabhai Kalabhai
Gujarat High Court · (2000) 243 ITR 223
Partnership Act, 1932 — Section 55
High Courts03 Dec 1998Dismissed
Chairman Geb and 1 Vs M.M. Lakha
Gujarat High Court · (1998) 12 GUJ CK 0052
High Courts03 Dec 1998
Union of India (UOI) Vs Manubhai Parmar Divl Secretary
Gujarat High Court · (1998) 12 GUJ CK 0038
Industrial Disputes Act, 1947 — Section 33
High Courts03 Dec 1998Allowed
Khushalbhai Jethabhai Parmar Vs State of Gujarat
Gujarat High Court · (1998) 12 GUJ CK 0036
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts03 Dec 1998Dismissed
Piyushkumar Tritkumar Shah Vs State of Gujarat and Others
Gujarat High Court · (1999) CriLJ 2154
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 12A, 3, 3(1), 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts03 Dec 1998
R. Ochhavlal and Company Vs Chief Commissioner of Income Tax Central
Gujarat High Court · (1998) 12 GUJ CK 0003
Income Tax Act, 1961 — Section 276C, 279(1)
High Courts02 Dec 1998
Hussain Ismail Miyana Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 1260
Constitution of India, 1950 — Article 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(2)
High Courts02 Dec 1998
Bank of Maharashtra Vs Official Liquidator, Navjivan Trading Finance Pvt. Ltd.
Gujarat High Court · (1999) 96 CompCas 234
Companies Act, 1956 — Section 227, 441, 46, 529, 530Provincial Insolvency Act, 1920 — Section 34, 54
High Courts01 Dec 1998
Commissioner of Income Tax Vs The Anil Starch Products Ltd.
Gujarat High Court · (1998) 12 GUJ CK 0096
Income Tax Act, 1961 — Section 256(1), 37, 40, 40A(5)
High Courts01 Dec 1998
Officer on Duty, Laq Vs Aiyub Haji Ahmed Ismail Bada
Gujarat High Court · (1998) 12 GUJ CK 0091
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96Land Acquisition Act, 1894 — Section 23(2), 4, 4(1), 51, 51ARegistration Act, 1908 — Section 57
High Courts01 Dec 1998
Hareshkumar Premshankar Pandya Vs Harshaben Chhotalal
Gujarat High Court · (1998) 12 GUJ CK 0045
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 13B
High Courts01 Dec 1998Allowed
Continental Textile Mills Ltd. Vs Bharat K. Patel and Others
Gujarat High Court · AIR 1999 Guj 193 : (1999) 2 GLR 1327
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226
High Courts01 Dec 1998Dismissed
Gujarat Khet Kamdar Union Vs The State of Gujarat and Others
Gujarat High Court · (1998) 12 GUJ CK 0015
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76Constitution of India, 1950 — Article 226
High Courts01 Dec 1998
Dafer Gafar Suleman Vs State of Gujarat and Others
Gujarat High Court · (2000) 2 GLR 1026
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 326
High Courts30 Nov 1998
Dinkarrai Vallabhrai Vs State of Gujarat
Gujarat High Court · (1998) 11 GUJ CK 0057
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 11, 18, 18(1), 28A, 31
High Courts30 Nov 1998
COMMISSIONER OF INCOME TAX Vs OIL and NATURAL GAS CORPORATION LTD.
Gujarat High Court · (2000) 164 CTR 129
Income Tax Act, 1961 — Section 10(14), 10(4), 201(1A), 221, 256(1)