COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,345 of 1,769

High Courts17 Nov 1998

Mahesh Ramjilal Nath Vs State of Gujarat and Others

Gujarat High Court · (1999) 2 GLR 1745

Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(2), 9(2)Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149

Read judgment

High Courts16 Nov 1998

Muktaben Himmatlal Korat and Others Vs Fatehsinh Manroji and Others

Gujarat High Court · (2000) 1 GLR 393

Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts13 Nov 1998

Gulabrai Mohanlal Thakur Vs Dolatram Mohanlal Thakur

Gujarat High Court · (1999) 2 GLR 1562

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

Read judgment

High Courts12 Nov 1998Dismissed

Gujarat State Fertilizers Co. Ltd. Vs HJ Baker and Bros. and Others

Gujarat High Court · AIR 1999 Guj 209

Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 7

Read judgment

High Courts12 Nov 1998

Gujarat State Fertilizers Co. Ltd. Vs H.J. Baker and Bros. and Others

Gujarat High Court · (2000) 1 GLR 159

Arbitration Act, 1940 — Section 2(a), 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

Read judgment

High Courts12 Nov 1998

Commissioner of Income Tax Vs Mulji Gordhandas

Gujarat High Court · (1999) 151 CTR 291 : (1999) 240 ITR 21

Income Tax Act, 1961 — Section 64(1)

Read judgment

High Courts12 Nov 1998Allowed

Dilipbhai Devsibhai Vagri Vs State of Gujarat and Others

Gujarat High Court · (1999) CriLJ 2017 : (1999) 2 GLR 324

Constitution of India, 1950 — Article 226

Read judgment

High Courts12 Nov 1998

Shreedevi Venugopal Nair Vs Divisional Manager, LIC

Gujarat High Court · (1999) ACJ 947 : AIR 1999 Guj 143 : (2001) 104 CompCas 223 : (1999) 2 GLR 980

Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 8Insurance Act, 1938 — Section 38, 39, 39(1)

Read judgment

High Courts12 Nov 1998

State of Gujarat Vs Amanullakhan Bhurekhan Pathan and Another

Gujarat High Court · (1999) 1 GLR 368

Criminal Procedure Code, 1973 (CrPC) — Section 378, 417General Clauses Act, 1897 — Section 8, 8(1)

Read judgment

High Courts11 Nov 1998

K.K. Parmar and Others Vs High Court of Gujarat and Others

Gujarat High Court · (1999) 1 GLR 205

Constitution of India, 1950 — Article 14, 16, 226, 229

Read judgment

High Courts11 Nov 1998

Shikshan Bachao Samiti Vs Commissioner, Ahmedabad Municipal Corporation and Others

Gujarat High Court · (1999) 1 GLR 1

Bombay Provincial Municipal Corporations Act, 1949 — Section 79, 79(c), 79(d)Constitution of India, 1950 — Article 14, 19(1), 21, 338, 45

Read judgment

High Courts11 Nov 1998

COLUONER OF GIFT TAX Vs PRTHM NATH SHARMA

Gujarat High Court · (1999) 151 CTR 380

Gift Tax Act, 1958 — Section 6, 6(3), 7

Read judgment

High Courts11 Nov 1998

Kangold (India) Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1999) 151 CTR 659 : (1999) 239 ITR 842

Finance Act, 1997 — Section 67(1), 68(2)

Read judgment

High Courts11 Nov 1998

Commissioner of Gift Tax Vs Prthivi Nath Sharma

Gujarat High Court · (1999) 239 ITR 809

Gift Tax Act, 1958 — Section 6, 6(1), 6(3)Wealth Tax Act, 1957 — Section 7

Read judgment

High Courts11 Nov 1998Allowed

Baburao Tulsirao Maratha Vs Commissioner of Police and Others

Gujarat High Court · (1999) CriLJ 1993 : (1999) 2 GLR 412

Constitution of India, 1950 — Article 226

Read judgment

High Courts11 Nov 1998

R.K. Divyeshwar Vs State of Gujarat and Another

Gujarat High Court · (1999) 1 GLR 47

Constitution of India, 1950 — Article 14, 142, 225, 226, 235Industrial Disputes Act, 1947 — Section 11A

Read judgment

High Courts11 Nov 1998

Commissioner of Income Tax Vs Shivabhai B. Patel

Gujarat High Court · (1999) 153 CTR 165 : (1999) 239 ITR 919

Income Tax Act, 1961 — Section 143, 263

Read judgment

High Courts10 Nov 1998

Niketan Vs Commissioner of Income Tax

Gujarat High Court · (1998) 11 GUJ CK 0067

Income Tax Act, 1961 — Section 24(1)Income Tax Rules, 1962 — Rule 4

Read judgment

High Courts10 Nov 1998

Shree Niketan Vs Commissioner of Income Tax

Gujarat High Court · (2000) 241 ITR 355 : (1999) 104 TAXMAN 636

Income Tax Act, 1961 — Section 24Income Tax Rules, 1962 — Rule 4

Read judgment

High Courts10 Nov 1998

SHREE MIKETAN Vs COMMISSIONER OF INCOME TAX

Gujarat High Court · (1999) 153 CTR 510

Income Tax Act, 1961 — Section 24(1)(x)

Read judgment