High Courts12 Aug 1998
Pravin Mangabhai through his Mother Manuben Mangabhai Vs State of Gujarat and Another
Gujarat High Court · (1999) 1 GLR 385
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,354 of 1,769
High Courts12 Aug 1998
Bhavesh B. Mehta and Another Vs State of Gujarat and Another
Gujarat High Court · (1999) 3 CivCC 435 : (1999) 2 GLR 373
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts11 Aug 1998
Gujarat Rajya Kamdar Sabha Vs Registrar under The Trade Unions Act, 1926 and Another
Gujarat High Court · (1998) 3 GLR 2644 : (1999) 2 LLJ 450
Trade Unions Act, 1926 — Section 10
High Courts11 Aug 1998Dismissed
Shah Kesharichand Gulabchand Charity Trust and Others Vs Ketan Babubhai Shah and Others
Gujarat High Court · AIR 1999 Guj 207
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts11 Aug 1998
State of Gujarat Vs Mahendra Mulji Kerai Patel
Gujarat High Court · (1999) CriLJ 768 : (1998) 3 GLR 722
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 299, 300, 302, 304II, 307
High Courts10 Aug 1998Partly Allowed
Dayaben Bhupesh Halai Vs Air India International
Gujarat High Court · AIR 1999 Guj 72 : (1999) 1 GLR 28
Constitution of India, 1950 — Article 226Passports Act, 1967 — Section 10
High Courts06 Aug 1998
Dineshkumar Becharbhai Gameti and Another Vs State of Gujarat
Gujarat High Court · (1999) 1 GLR 18
Bombay Police Act, 1951 — Section 135, 135(i), 37, 37(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 374, 377, 378Evidence Act, 1872 — Section 27, 32
High Courts05 Aug 1998
State of Gujarat Vs Suryakant alias Suresh Balkishan More
Gujarat High Court · (1999) CriLJ 821
Bombay Police Act, 1951 — Section 135, 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 302, 302, 304, 307, 323
High Courts05 Aug 1998Dismissed
Gujarat State Road Transport Corporation Vs Hemabhai Daya Harijan and Others
Gujarat High Court · (1999) 1 ACC 355 : (2000) ACJ 730
High Courts05 Aug 1998
Nadiad Municipality Vs Ghanshyam R. Barot and Others
Gujarat High Court · (1998) 3 GLR 2675
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 258Industrial Disputes Act, 1947 — Section 33, 33(1)(a), 33A
High Courts03 Aug 1998
Anil Amrutrao Jalte and Others Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 754 : (1999) 2 GLR 455
Bombay Police Act, 1951 — Section 135(1), 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 114, 140, 300, 302, 304
High Courts03 Aug 1998
Kanubhai H. Prajapati and Others Vs Official Liquidator and Others
Gujarat High Court · (1999) 1 GLR 429
Companies Act, 1956 — Section 443, 446, 446(1), 446(2), 535
High Courts03 Aug 1998
Divisional Controller, G.S.R.T.C. Vs Ashok Kumar Keshavlal Parekh and Others
Gujarat High Court · (2000) ACJ 221 : (1999) 1 GLR 83 : (1999) 2 LLJ 259
Apprentices Act, 1961 — Section 13(1)Workmens Compensation Act, 1923 — Section 3, 3(1), 30
High Courts03 Aug 1998Dismissed
State of Gujarat Vs Pradyuman Ramanlal Mehta and Others
Gujarat High Court · (1999) CriLJ 736
Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts03 Aug 1998Dismissed
Rayab Jusab Sama Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 942 : (1999) 2 RCR(Criminal) 503 : (1999) 2 RCR(Criminal) 432
Criminal Law (Amendment) Act, 1961 — Section 3(6)Passports (Entry into India) Rules, 1950 — Rule 3, 6Passports Act, 1967 — Section 12, 3
High Courts31 Jul 1998
Kapil N. Mehta, Surat Vs Shree Laxmi Motors Limited
Gujarat High Court · (2001) 103 CompCas 498 : (1999) 1 GLR 341
Companies Act, 1956 — Section 170, 171, 172, 173, 174
High Courts30 Jul 1998
State of Gujarat Vs Dolatram Chhabariya and Others
Gujarat High Court · (1999) 2 GLR 1267
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(21), 6, 6(3B), 6(3C)
High Courts30 Jul 1998
Jaltarang Motels Limited Vs Union of India and Others
Gujarat High Court · (1998) 07 GUJ CK 0037
Securities and Exchange Board of India (Appeal to the Central Government) Rules, 1993 — Rule 15, 15(2)
High Courts29 Jul 1998
Ashok Ganpule Vs Gujarat Lease Financing Ltd. and Another
Gujarat High Court · (1999) 1 GLR 591
Companies (Court) Rules, 1959 — Rule 24, 24(1), 24(2), 31, 53Gujarat Agricultural Produce Markets Act, 1963 — Section 6(5)
High Courts29 Jul 1998
P.D. Trivedi Vs Chandanben M. Shah
Gujarat High Court · (1999) 1 GLR 355
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13(1), 13(1)(c), 29(2)