COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,349 of 1,769

High Courts29 Sept 1998Allowed

Chandrakant Chunilal Shah Vs Govindji Dolaji

Gujarat High Court · (1998) 09 GUJ CK 0063

Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959 — Section 15(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5, 5(11)

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High Courts29 Sept 1998Allowed

State of Gujarat and Others Vs Vishnu Automobiles

Gujarat High Court · AIR 1999 Guj 92

Civil Procedure Code, 1908 (CPC) — Section 141, 96(3)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts29 Sept 1998

Rukhiben Vs II Additional Special Land Acquisition Officer

Gujarat High Court · (1998) 09 GUJ CK 0033

Land Acquisition Act, 1894 — Section 23(1A), 4, 4(1), 6

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High Courts28 Sept 1998

Commissioner of Income Tax Vs Ramprasad Investments and Traders (P) Ltd.

Gujarat High Court · (1999) 151 CTR 485

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts28 Sept 1998

Nayanaben Balubhai Bhatt Vs State of Gujarat

Gujarat High Court · (1998) 3 GLR 2485

Gujarat Law Officers (Appointment and Conditions of Service) Rules, 1965 — Rule 5(4)

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High Courts28 Sept 1998

Commissioner of Income Tax Vs Girish Bhagwat Prasad

Gujarat High Court · (1999) 152 CTR 199 : (2002) 256 ITR 772

Income Tax Act, 1961 — Section 256(1), 256(2), 28, 36(1)

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High Courts28 Sept 1998

GSL (India) Limited Vs Bayer ABS Limited

Gujarat High Court · (2000) 1 GLR 651

Companies Act, 1956 — Section 391, 391(6), 407, 442, 446

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High Courts28 Sept 1998

G.S.L. (INDIA) Ltd. Vs Bayers ABS Ltd.

Gujarat High Court · (2000) 1 GLR 651

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)(iv), 4(i)(c)(iv)Civil Procedure Code, 1908 (CPC) — Section 10Companies Act, 1956 — Section 391, 391(6), 442, 446, 446(1)

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High Courts28 Sept 1998

COMMISSIONER OF INCOME TAX Vs RANTRASAD INVESTMENTS and TRADERS (P) LTD.

Gujarat High Court · (1999) 151 CTR 485

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts23 Sept 1998

State of Gujarat Vs Pandya Premashanker alias Bachubhai Revashanker and Another

Gujarat High Court · (1999) CriLJ 1841 : (1999) 3 GLR 389

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

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High Courts23 Sept 1998Dismissed

Toufik Ahmed Fauzdar Khan Ansari and etc. Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 1714

Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 34, 342, 363, 366, 376(2)

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High Courts23 Sept 1998

Commissioner of Wealth Tax Vs Lallubhai Gordhandas Charitable Trust

Gujarat High Court · (1999) 152 CTR 338 : (1999) 239 ITR 448 : (1999) 102 TAXMAN 174

Income Tax Act, 1961 — Section 11, 13, 13(3), 13(4), 80JWealth Tax Act, 1957 — Section 27(1), 5, 5(1) 21A

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High Courts22 Sept 1998

Shantaben Panndurang Jadhav and Others Vs Manubhai Chhaganbhai Patel and Another

Gujarat High Court · (1999) 2 LLJ 280

Workmens Compensation Act, 1923 — Section 4, 4

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High Courts21 Sept 1998

In Re: Ratnamani Engg. Ltd.

Gujarat High Court · (2003) 45 SCL 526

Companies Act, 1956 — Section 391, 391(2), 394, 394(2), 81

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High Courts21 Sept 1998

Gujarat State Road Transport Corporation Vs Govinddas Kalyandas Dudhrejia and Others

Gujarat High Court · (1999) 2 GLR 1390

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96

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High Courts21 Sept 1998

State of Gujarat Vs Abdul Karim C. Mansur

Gujarat High Court · (1999) 3 GLR 1905

Criminal Procedure Code, 1973 (CrPC) — Section 357Motor Vehicles Act, 1988 — Section 112, 116Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts21 Sept 1998

Commissioner of Income Tax Vs Suhashbhai Vadilal

Gujarat High Court · (1999) 157 CTR 577 : (1999) 239 ITR 362 : (1999) 102 TAXMAN 656

Income Tax Act, 1961 — Section 256(1), 263, 45, 48

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High Courts18 Sept 1998

Dharmesh Chandrakant Patel Vs Official Liquidator of Surat Dairy Co. Ltd.

Gujarat High Court · (2001) 104 CompCas 214 : (1999) 1 GLR 373

Companies Act, 1956 — Section 448, 457, 536(2)Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 54

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High Courts18 Sept 1998

Jaltarang Motels Ltd. Vs Union of India and Others

Gujarat High Court · (1999) 95 CompCas 339

Constitution of India, 1950 — Article 226Securities and Exchange Board of India (Appeal to the Central Government) Rules, 1993 — Rule 12, 14, 15, 15(2), 5(1)

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High Courts18 Sept 1998

State of Gujarat Vs Bhagchand Sadhumal and Another

Gujarat High Court · (1999) 3 GLR 2220

Bombay General Clauses Act, 1904 — Section 28Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13(2)Criminal Procedure Code, 1973 (CrPC) — Section 103, 275, 276, 278

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