High Courts08 Sept 1998
Shah Dimple Jayendrakumar and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1999 Guj 150 : (1999) 2 GLR 1491
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,351 of 1,769
High Courts08 Sept 1998
Commissioner of Income Tax Vs D.M. Joshi and Others
Gujarat High Court · (1999) 239 ITR 315
Income Tax Act, 1961 — Section 256(2)
High Courts07 Sept 1998
Anilkumar Ishwarlal Parmar Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1469
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 20, 32, 32(1), 32(2), 38Penal Code, 1860 (IPC) — Section 114, 302, 498A
High Courts05 Sept 1998
Gujarat Motor vehicles Deptt. Technical Officers Association and Another Vs State of Gujarat and Others
Gujarat High Court · (1999) 3 GLR 1979
Constitution of India, 1950 — Article 309, 320(3)
High Courts05 Sept 1998Allowed
Heirs and Legal Representatives of Prabhudas Ramdas Patel (since deceased) Vs Ahmedabad Municipal Corporation and Another
Gujarat High Court · AIR 1999 Guj 98
Gujarat Town Planning and Urban Development Act, 1976 — Section 20Partition Act, 1893 — Section 4
High Courts04 Sept 1998
Amrit Dye Chem Industries Vs Bonzanza Durgs and Chemicals Ltd.
Gujarat High Court · (1998) 09 GUJ CK 0058
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102Constitution of India, 1950 — Article 226Gujarat State Financial Corporations Act, 1951 — Section 29, 29(2), 29(3), 30, 31
High Courts04 Sept 1998
Vallabhbhai Dahyabhai Patel Vs Commissioner of Income Tax
Gujarat High Court · (1998) 150 CTR 174
Income Tax Act, 1961 — Section 256(1), 256(2), 69, 69A
High Courts04 Sept 1998
Bhim Vakanki Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1999 Guj 113
Constitution of India, 1950 — Article 226
High Courts04 Sept 1998
VALLABHBHAI DAHYABHAI PATEL Vs COMMISSIONER OF INCOME TAX
Gujarat High Court · (1998) 150 CTR 174
Income Tax Act, 1961 — Section 254, 256(1), 256(2), 69, 69A
High Courts03 Sept 1998
Ghanshyambhai Nabheram Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 1061
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31(2), 7
High Courts03 Sept 1998Allowed
State of Gujarat Vs Tejbhai Karimbhai Vora
Gujarat High Court · (1999) CriLJ 2655 : (1999) 1 GLR 831
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts03 Sept 1998
State of Gujarat Vs Mannanbhai Hasanali and Another
Gujarat High Court · (1999) 2 GLR 1567
Criminal Procedure Code, 1973 (CrPC) — Section 10(7), 103, 197, 313Evidence Act, 1872 — Section 114, 68Prevention of Food Adulteration Act, 1954 — Section 11(1), 14, 16(1)(a)(i), 19(2), 7
High Courts03 Sept 1998Dismissed
District Collector and Others Vs Amrutben and Others
Gujarat High Court · AIR 1999 Guj 145
Constitution of India, 1950 — Article 226
High Courts03 Sept 1998Dismissed
Shah Dalpat Bhudarshi Vs Heirs of Deceased Saiyed Bin Mamad
Gujarat High Court · (1998) 09 GUJ CK 0056
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13(1)Evidence Act, 1872 — Section 73
High Courts02 Sept 1998
Ketul S. Shah and Others Vs Managing Director, Gujrat State Handicrafts Development Corporation and Others
Gujarat High Court · (1998) 3 GLR 2572
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 226, 38, 39, 42Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts02 Sept 1998
A.K. Rathod Vs State of Gujarat and Others
Gujarat High Court · (1999) 1 GLR 602
High Courts02 Sept 1998
COMMISSIONER OF WEALTH TAX Vs ARUN K. PARIKH
Gujarat High Court · (2000) 110 TAXMAN 280
Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 27(1)
High Courts02 Sept 1998
Commissioner of Wealth Tax Vs Arun K. Parikh and Others
Gujarat High Court · (2001) 165 CTR 530 : (2001) 248 ITR 379
Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 27(1)
High Courts02 Sept 1998
Ahmedabad Electricity Co. Ltd. Vs Electricity Mazdoor Sabha
Gujarat High Court · (2001) 3 LLJ 1161
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10, 10(1), 10(2), 12Industrial Disputes Act, 1947 — Section 2
High Courts02 Sept 1998
Dinesh Khemchand Patel Vs State of Gujarat and Another
Gujarat High Court · (1999) 1 GLR 626
Bombay Prohibition Act, 1949 — Section 139, 3, 60, 8, 9Gujarat Minor Forest Produce Trade Nationalisation Act, 1979 — Section 15, 3(2)