High Courts13 Jul 1998Dismissed
Oriental Insurance Co. Ltd. Vs Sailesh Bharat Kumar Dudhrejiya and Others
Gujarat High Court · (2000) ACJ 742
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,357 of 1,769
High Courts10 Jul 1998
Gujarat State Plastic Manufacturers Association Vs Commissioner of Income Tax
Gujarat High Court · (1998) 07 GUJ CK 0044
Income Tax Act, 1961 — Section 11, 12, 12A, 12AA
High Courts07 Jul 1998
Noormohamad Hasanbhai Shaikh Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2488
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313, 374(2)Essential Commodities Act, 1955 — Section 3, 7Evidence Act, 1872 — Section 24, 25
High Courts07 Jul 1998
Gabhubhai Sevabhai Koli and Another Vs V. Gujarat State Road Transport Corporation
Gujarat High Court · (1999) ACJ 1364 : (1999) 2 GLR 69
Motor Vehicles Act, 1988 — Section 140
High Courts07 Jul 1998
Ramsinh Jkesinh Chauhan Vs State of Gujarat
Gujarat High Court · (1999) CriLJ 119
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts07 Jul 1998
Superintending Engineer, Ukai Circle and Another Vs Arjunbhai Dabhubhai Godavale and Others
Gujarat High Court · (1999) 2 GLR 1279
Civil Procedure Code, 1908 (CPC) — Section 96Workmens Compensation Act, 1923 — Section 30
High Courts07 Jul 1998
Gabhubhai Sevabhai Koli and Another Vs Gujarat State Road Transport Corporation
Gujarat High Court · (2000) 2 ACC 280 : (1999) 2 GLR 1019
Motor Vehicles Act, 1988 — Section 140
High Courts06 Jul 1998
Regional Director, E.S.I.C. Vs Harisidh Specific Family Trust Sole Proprietor Patel Detergent
Gujarat High Court · (1998) 3 GLR 2391
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6Employees State Insurance Act, 1948 — Section 75, 76, 78, 82
High Courts06 Jul 1998
Mangabhai Ravjibhai Makwana Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2698
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts03 Jul 1998
Deputy Collector Vs Brahman Natvarbhai Manilal Mohanlal
Gujarat High Court · (1999) 2 GLR 1411
Land Acquisition Act, 1894 — Section 54
High Courts03 Jul 1998
CHOKHAWALA ASSOCIATES and Another Vs APPROPRIATE AUTHORITY and Another
Gujarat High Court · (1998) 150 CTR 59
Bombay Public Trusts Act, 1950 — Section 36Income Tax Act, 1961 — Section 269UC, 269UD, 269UJ
High Courts03 Jul 1998
Chokhawala Associates and Another Vs Appropriate Authority and Another
Gujarat High Court · (1999) 238 ITR 653 : (1999) 102 TAXMAN 359
Income Tax Act, 1961 — Section 269UC, 269UD, 269UJ
High Courts03 Jul 1998
Kanaiyalal Narandas Patel Vs State of Gujarat and Others
Gujarat High Court · (1999) 1 GLR 126
Constitution of India, 1950 — Article 14
High Courts03 Jul 1998
State of Gujarat Vs Gambhirsinh Narubha Jadeja
Gujarat High Court · (1998) 3 GLR 2043
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378Penal Code, 1860 (IPC) — Section 302, 378, 452
High Courts02 Jul 1998Dismissed
Vishnuprasad D. Brahmbhatt Vs M.S. Pathan and Others
Gujarat High Court · AIR 1999 Guj 79 : (1998) 3 GLR 2672
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1962 — Section 59
High Courts02 Jul 1998Allowed
Bhupatsing Ramubha Jhala Vs Principal, Ch. Shah Maitri Vidyapith and Others
Gujarat High Court · AIR 1999 Guj 80
Constitution of India, 1950 — Article 226
High Courts02 Jul 1998
Narhari Somabhai Kachiya Vs Vithaldas Parshottamdas
Gujarat High Court · (1998) 3 GLR 2607
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(g), 13(2), 13(g), 29(2)
High Courts02 Jul 1998
State of Gujarat Vs Jivabhai Jorabhai Rabari and Others
Gujarat High Court · (1998) 3 GLR 2505
Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 16, 18, 4, 48
High Courts01 Jul 1998Dismissed
Ahmedabad New Textile Mills Vs Rajubhai Dalchandbhai
Gujarat High Court · AIR 1999 Guj 148 : (1999) 3 CivCC 330
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Evidence Act, 1872 — Section 63
High Courts01 Jul 1998
Rameshbhai Shantilal Harijan Vs Commissioner of Labour
Gujarat High Court · (1998) 07 GUJ CK 0053
Industrial Disputes Act, 1947 — Section 12(3), 18(3)