COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,358 of 1,769

High Courts01 Jul 1998

State of Gujarat Vs Jivraj Manjibhai Patel

Gujarat High Court · (1999) CriLJ 4951 : (1999) 2 GLR 286

Bombay Land Revenue Code, 1879 — Section 135D, 135D(1), 135D(2), 135D(6)Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 161

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High Courts01 Jul 1998

New India Assurance Co. Ltd. Vs Vijaybhai Laxmanbhai Solanki and Others

Gujarat High Court · (1998) 2 ACC 571 : (2000) ACJ 302 : AIR 1999 Guj 81 : (1999) 2 GLR 1510

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 140

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High Courts30 Jun 1998

Jiviben Vs State of Gujarat and Others

Gujarat High Court · (1998) 3 GLR 2567

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 7, 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84CConstitution of India, 1950 — Article 226, 227

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High Courts30 Jun 1998

Krishna Keshav Laboratories Ltd. Vs Ashwinbhai G. Raval

Gujarat High Court · (1998) 3 GLR 2587

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A

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High Courts29 Jun 1998

State of Gujarat Vs Ansuyaben Vanilal Patel

Gujarat High Court · (1999) CriLJ 557 : (1999) 3 GLR 2024 : (1999) 4 RCR(Criminal) 514

Criminal Procedure Code, 1973 (CrPC) — Section 378Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts29 Jun 1998

Gujarat Insecticides Ltd. Vs J.A. Makwana and Another

Gujarat High Court · (1999) 81 FLR 102 : (1998) 3 GLR 1970

Industrial Disputes Act, 1947 — Section 33, 33(3)

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High Courts29 Jun 1998

Ashaben Rohitbhai Vs Commissioner of Income Tax

Gujarat High Court · (1999) 151 CTR 517 : (1999) 237 ITR 561 : (1999) 103 TAXMAN 296

Income Tax Act, 1961 — Section 64, 64(1), 80T

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High Courts26 Jun 1998

Shaw Wallace and Company Ltd. Vs N.R. Trivedi C/o. Jayantilal R. Shah

Gujarat High Court · (1999) 1 GLR 794

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 33

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High Courts24 Jun 1998

Dy. Collector, Land Acquisition, Dharoi Canal Project Vs Human Savdi Rahim Khalli

Gujarat High Court · (1998) 3 GLR 2356

Land Acquisition Act, 1894 — Section 18, 4, 6Limitation Act, 1963 — Section 11, 26, 5

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High Courts24 Jun 1998Dismissed

Gunvantlal Ramanalal Vs Central Bank of India

Gujarat High Court · AIR 1998 Guj 270

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, 96

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High Courts24 Jun 1998

Vikram Mills Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1999) 151 CTR 701 : (2000) 242 ITR 290 : (1999) 107 TAXMAN 344

Income Tax Act, 1961 — Section 37(1)

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High Courts23 Jun 1998

Jayant Mulchand Shah Vs Elsen Und Metall Aktiengesells and Others

Gujarat High Court · AIR 1998 Guj 271 : (1998) 3 GLR 2379

Arbitration Act, 1940 — Section 34

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High Courts23 Jun 1998

Commissioner of Income Tax Vs Deepak Nitrite Ltd.

Gujarat High Court · (2001) 247 ITR 362

Income Tax Act, 1922 — Section 66, 66(1)Income Tax Act, 1961 — Section 143, 256, 256(1), 256(2), 260

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High Courts23 Jun 1998Dismissed

Mohan Parsing Rathwa Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 1173 : (1999) 1 GLR 447

Arms Act, 1959 — Section 27, 27(2), 30Penal Code, 1860 (IPC) — Section 114, 302

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High Courts22 Jun 1998

Bhimsinh Chhaganbhai Vs State of Gujarat

Gujarat High Court · (1998) 06 GUJ CK 0024

Penal Code, 1860 (IPC) — Section 135, 302, 304(2)

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High Courts22 Jun 1998

Jumabhai Premchand (Huf) Vs Commissioner of Income Tax

Gujarat High Court · (2000) 161 CTR 38 : (2000) 243 ITR 812

Income Tax Act, 1961 — Section 256(1), 271, 271(1)

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High Courts20 Jun 1998

Hindustan Door Oliver Ltd. Vs Vadodara Municipal Corporation and Another

Gujarat High Court · AIR 1998 Guj 274 : (1998) 3 GLR 2636

Constitution of India, 1950 — Article 226

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High Courts19 Jun 1998

Executive Engineer and Kheda District Panchayat Vs Govt. Labour Officer

Gujarat High Court · (1998) 06 GUJ CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 468Industrial Disputes Act, 1947 — Section 17

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High Courts19 Jun 1998

Rathod Nayamatkhan Ahmedkhan (decd.) Through his heirs and Lrs. Vs M.K. Dass, Dy. Collector and Others

Gujarat High Court · (1998) 3 GLR 2547

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6, 7, 7(1), 8AA, 9Constitution of India, 1950 — Article 226

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High Courts18 Jun 1998Dismissed

Koli Thakarda Babubhai Bhagabhai Vs State of Gujarat

Gujarat High Court · (1999) CriLJ 363 : (1999) 2 GLR 239

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Penal Code, 1860 (IPC) — Section 302, 304II, 366, 376, 511

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