COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,353 of 1,769

High Courts25 Aug 1998

Ranjitsingh Jogindarsingh Gill Vs State of Gujarat and Others

Gujarat High Court · (1999) 2 GLR 1366

Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 3(2), 7(a)

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High Courts24 Aug 1998

Rajkot District Co-operative Purchase and Sales Union Ltd. Vs State of Gujarat and Another

Gujarat High Court · (1999) 2 GLR 1717

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High Courts24 Aug 1998Dismissed

Singha Magan Gamit and Others Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 2111

Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452

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High Courts21 Aug 1998

Atul Products Ltd. Vs Anantray H. Desai

Gujarat High Court · (2001) 3 LLJ 962

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High Courts21 Aug 1998

Commissioner of Wealth Tax Vs Rajiv I. Modi (Minor)

Gujarat High Court · (1999) 238 ITR 689

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

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High Courts21 Aug 1998

Gita Theatres and Another Vs Municipal Corporation of Ahmedabad

Gujarat High Court · (1998) 3 GLR 2591

Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 407Constitution of India, 1950 — Article 226, 227

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High Courts20 Aug 1998

Commissioner of Income Tax Vs Themis Chemicals Ltd.

Gujarat High Court · (1999) 102 TAXMAN 602

Income Tax Act, 1961 — Section 256(1), 43(1), 43B

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High Courts20 Aug 1998Allowed

Patel Ambaram Kuberbhai Vs State of Gujarat and Others

Gujarat High Court · (1999) CriLJ 628

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6B

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High Courts19 Aug 1998

Andhjan Vividhlaxi Talim Kendra Vs Pushpaben N. Chandalia and Others

Gujarat High Court · (1998) 3 GLR 1706

Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 1(3)

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High Courts19 Aug 1998

Firestone Employees Union Vs State of Gujarat

Gujarat High Court · (1999) 1 GLR 89

Constitution of India, 1950 — Article 226, 227

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High Courts19 Aug 1998

Javer Jivan Mehta Vs Assistant Commissioner of Sales Tax (Appeals), VIII Circle and Others

Gujarat High Court · (1998) 111 STC 199

Central Sales Tax Act, 1956 — Section 9(2)Gujarat Sales Tax Act, 1969 — Section 27, 41, 42, 42(1), 44

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High Courts19 Aug 1998

Jayesh Trading Company Vs State of Gujarat and Others

Gujarat High Court · AIR 1999 Guj 70

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3

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High Courts19 Aug 1998

Chikabhai Atmaram Thakore and Others Vs State of Gujarat

Gujarat High Court · (1998) 3 GLR 2532

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149

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High Courts18 Aug 1998

State of Gujarat Vs Grukrupa Kariyana Stores and Others

Gujarat High Court · (1999) 1 GLR 452

Criminal Procedure Code, 1973 (CrPC) — Section 103, 432Evidence Act, 1872 — Section 68Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 13, 13(2), 13(2B)

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High Courts17 Aug 1998Allowed

Sodha Darbar Hamirsinh Vardhaji and Another Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 1376 : (1999) 2 GLR 41 : (1998) 3 GLR 665

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1, 21, 22, 29, 41

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High Courts15 Aug 1998

Government of Gujarat Vs Shivabhai S. Makwana

Gujarat High Court · (1999) 1 GLR 881

Constitution of India, 1950 — Article 309Gujarat Civil Services (Conduct) Rules, 1971 — Rule 26, 29, 3, 3(1)

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High Courts14 Aug 1998Dismissed

Dilip alias Alamzeb Shantilal Thakkar Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 704 : (1999) 2 GLR 445

Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 34, 363, 366, 376, 392

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High Courts14 Aug 1998

Naranbhai Chhaganbhai and Others Vs Mathurbhai Gangaram (Decd.) through his heirs

Gujarat High Court · (1999) 2 GLR 1303

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts14 Aug 1998Allowed

Omprakash Tekchand Batra and Another Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 1 : (1998) 3 GLR 2031 : (1998) 4 RCR(Civil) 419

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 142, 19(1), 21, 227, 227(3)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 353, 354(1), 378, 389

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High Courts13 Aug 1998

Dipikaben R. Parmar Vs State of Gujarat and Another

Gujarat High Court · (1999) 1 GLR 562

Constitution of India, 1950 — Article 14, 16

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