COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,347 of 1,769

High Courts03 Nov 1998Dismissed

Bureau of Indian Standard Vs Western India Engineering Company (PG)

Gujarat High Court · (1999) 1 GLR 33

Arbitration Act, 1940 — Section 8(2)Arbitration and Conciliation Act, 1996 — Section 11(10), 11(2), 11(3), 11(5), 37Partnership Act, 1932 — Section 69(3)

Read judgment

High Courts02 Nov 1998Allowed

State of Gujarat Vs Devjibhai Savabhai

Gujarat High Court · (1998) 11 GUJ CK 0075

Land Acquisition Act, 1894 — Section 11, 18, 4(1), 54, 9

Read judgment

High Courts02 Nov 1998

Shantagauri Ramniklal Trust and Others Vs Commissioner of Income Tax and Another

Gujarat High Court · (1999) 239 ITR 528

Income Tax Act, 1961 — Section 11, 12, 12A, 13, 13(1)

Read judgment

High Courts02 Nov 1998

SHANTAGAURI RAMNIKI.AL TRUST and Others Vs COMMISSIONER OF INCOME TAX and Another

Gujarat High Court · (1999) 153 CTR 145

Income Tax Act, 1961 — Section 11, 12, 12A, 13, 13(1)(b)

Read judgment

High Courts21 Oct 1998

COMNUSSIONER OF WEALTH TAX Vs RMIV I. MODI (MNOR)

Gujarat High Court · (1999) 152 CTR 162

Wealth Tax Act, 1957 — Section 2(e), 2(e)(1), 2(e)(2), 27(3)

Read judgment

High Courts16 Oct 1998

Pankaj Haribhai Sharma, Minor Thro'' Haribhai Jethalal Sharma Vs Alimamad Rahemtula Shekh

Gujarat High Court · (1998) 10 GUJ CK 0024

Read judgment

High Courts16 Oct 1998

Conart Engineers Ltd. Vs Laffans Petrochemicals Ltd

Gujarat High Court · (2001) 103 CompCas 396

Companies Act, 1956 — Section 433, 434, 434(1)

Read judgment

High Courts16 Oct 1998Allowed

LKP Merchant Financing Ltd. Vs Arvin Liquid Gases Limited

Gujarat High Court · (2001) 103 CompCas 211

Companies Act, 1956 — Section 433

Read judgment

High Courts16 Oct 1998

Ficom Organics Ltd. Vs Laffans Petrochemicals Ltd.

Gujarat High Court · (2000) 99 CompCas 471

Companies Act, 1956 — Section 337, 433, 434, 434(1)

Read judgment

High Courts16 Oct 1998

In Re: Motorol (India) Ltd.

Gujarat High Court · (2001) 103 CompCas 389

Companies Act, 1956 — Section 205, 207, 391

Read judgment

High Courts16 Oct 1998

Chandubhai Ambalal Patel Vs State of Gujarat

Gujarat High Court · (1998) 10 GUJ CK 0011

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Oct 1998

Hasam Ibrahim Abdul Latif Supediwala Vs Bhaichand Pranlal Dhoneja and Others

Gujarat High Court · (1999) 3 GLR 2296

Bombay Public Trusts Act, 1950 — Section 36

Read judgment

High Courts16 Oct 1998Dismissed

Patel Natvarlal Khodidas Vs State of Gujarat

Gujarat High Court · (1999) 2 GLR 1340

Read judgment

High Courts15 Oct 1998

Khandubhai Vasanji Desai and Others Vs Deputy Commissioner of Income Tax

Gujarat High Court · (1998) 150 CTR 577 : (1999) 236 ITR 73 : (1999) 103 TAXMAN 181

Income Tax Act, 1961 — Section 113, 132, 132(1), 132(3), 132(4)

Read judgment

High Courts15 Oct 1998

Kamlesh Parmanand Gangwar Vs State of Gujarat

Gujarat High Court · (1999) 3 GLR 2119 : (2000) 1 RCR(Criminal) 28

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 23, 34, 35, 41(1)

Read judgment

High Courts14 Oct 1998

Prantiya Kamdar Sena and Another Vs State of Gujarat and Another

Gujarat High Court · (1999) 2 GLR 965

Constitution of India, 1950 — Article 234, 309Industrial Disputes Act, 1947 — Section 7, 7

Read judgment

High Courts14 Oct 1998

Assistant Director, BSF Vs Special Land Acquisition Officer

Gujarat High Court · (1999) 1 GLR 315

Land Acquisition Act, 1894 — Section 4, 6

Read judgment

High Courts14 Oct 1998

Jivanlal Pritilal C/o. Ramesh R. Thakur Vs Jashodaben Babubhai Parmar and Others

Gujarat High Court · (1999) 3 GLR 2176

Bombay Industrial Relations Act, 1946 — Section 119D, 84Contract Labour (Regulation and Abolition) Act, 1970 — Section 29(1)Evidence Act, 1872 — Section 106

Read judgment

High Courts13 Oct 1998

Abdul Gaffar Khan Vs State of Gujarat

Gujarat High Court · (2000) 4 GLR 3043

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 50, 8

Read judgment

High Courts12 Oct 1998Allowed

Ktaer Abbas Habib Al Qutaifi and Another Vs Union of India (UOI) and Others

Gujarat High Court · (1999) CriLJ 919

Constitution of India, 1950 — Article 19(1), 21, 226, 253, 32Penal Code, 1860 (IPC) — Section 309

Read judgment