High Courts21 Jul 1998Dismissed
Palitana Municipality Vs Maharashtra Bhuvan Jain Dharmashala and Another
Gujarat High Court · AIR 1998 Guj 245
Gujarat Education Cess Act, 1962 — Section 13
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,356 of 1,769
High Courts21 Jul 1998
Yusufji Sulemanji Khatri Vs Mahamadbhai Amirbhai Malek
Gujarat High Court · (1998) 3 GLR 2236
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3)(a), 29(2)Transfer of Property Act, 1882 — Section 113
High Courts21 Jul 1998
N.D. Thakore through his heirs Anandkuvarba Natvarsinh Vs Gajanandrao Ramrao Yavale
Gujarat High Court · (1999) 2 GLR 1548
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(k), 29(2)
High Courts20 Jul 1998Dismissed
New India Assurance Co. Ltd. Vs Sanjay Vajubhai Pari and Others
Gujarat High Court · (1999) 1 ACC 679 : (1999) ACJ 1247 : (1999) 1 GLR 403 : (1999) 2 RCR(Civil) 428
Motor Vehicles Act, 1988 — Section 140
High Courts17 Jul 1998
State of Gujarat Vs Aspi Dungaji Daruwala and Others
Gujarat High Court · (1998) 3 GLR 2325
Urban Land (Ceiling and Regulation) Act, 1976 — Section 23
High Courts16 Jul 1998
S.G. Pharmaceuticals Vs Sarabhai Chemical Staff Association and Others
Gujarat High Court · (1998) 3 GLR 2508 : (1999) 2 LLJ 436
Industrial Disputes Act, 1947 — Section 10, 11, 18, 19, 22Payment of Bonus Act, 1965 — Section 10, 11, 19, 22, 31A
High Courts16 Jul 1998
Calico Fibre Employees'' Association Vs Union of India and Others
Gujarat High Court · (1999) 98 CompCas 401 : (1998) 3 GLR 2394 : (1999) 2 LLJ 250
Industries (Development and Regulation) Act, 1951 — Section 15A, 16, 18FASick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 32
High Courts16 Jul 1998
Ahmedabad Municipal Corporation Vs Ahmedabad Municipal Nokar Mandal and Others
Gujarat High Court · (1999) 1 GLR 192
Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 1998
Shree Sanand Vijay Ansur Juda and Another Vs Heirs of Fakir Mahomed Sardarbhai and Another
Gujarat High Court · (2000) 4 GLR 2962
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(b), 29(2)
High Courts15 Jul 1998
Venilal Govindji Nagar and Another Vs Ambaram Nanbhai
Gujarat High Court · (2000) 4 GLR 2854
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)(a), 12(3)(b), 13, 29(2)
High Courts15 Jul 1998
Heirs of Suryakant K. Shah Vs Punjabhai Ranchhodbhai Patel
Gujarat High Court · (1998) 3 GLR 2359
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b), 29, 29(2)Civil Procedure Code, 1908 (CPC) — Section 115, 47, 47(1)
High Courts15 Jul 1998
Jivabhai Kalabhai Rajput Vs State of Gujarat
Gujarat High Court · (1999) 2 ACR 1360
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 42, 42(1), 54
High Courts14 Jul 1998
Fulchandbhai Ambaram Patel Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1042
Criminal Procedure Code, 1973 (CrPC) — Section 397, 8Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 17, 7
High Courts14 Jul 1998Dismissed
Mer Malde Veja and Another Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 4412
Criminal Procedure Code, 1973 (CrPC) — Section 174, 357, 357(3)Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts14 Jul 1998Allowed
State of Gujarat Vs Manaji Kaluji Thakor and Others
Gujarat High Court · (1999) CriLJ 801
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 114, 302, 34, 384
High Courts14 Jul 1998
State of Gujarat Vs Punamchand Laxmichand Soni and Another
Gujarat High Court · (2000) 4 GLR 2833
Criminal Procedure Code, 1973 (CrPC) — Section 302, 378Penal Code, 1860 (IPC) — Section 120B, 201, 302, 330, 342
High Courts13 Jul 1998
Gujarat Factory and General Kamdar Union, Godhara Vs State of Gujarat and Others
Gujarat High Court · (1999) 1 LLJ 799
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts13 Jul 1998
Manish Pandey and Another Vs M.S. University and Others
Gujarat High Court · AIR 1999 Guj 127 : (1999) 1 GLR 75
Constitution of India, 1950 — Article 14, 226
High Courts13 Jul 1998
Jay Yogeshwarnagar Co-operative Housing Soc. Ltd. Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 779
Gujarat Municipalities Act, 1963 — Section 258, 258(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 21(1), 21(2), 33, 4(1), 46
High Courts13 Jul 1998Dismissed
Kantilal Jairamdas Thakkar Vs Collector Banaskantha
Gujarat High Court · (1998) 07 GUJ CK 0026
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6