High Courts18 Jun 1998
K.V. Garasiya Vs Babubhai N. Gavit and Others
Gujarat High Court · (1999) 1 GLR 229
Constitution of India, 1950 — Article 226, 309Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 2, 3, 8(8)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,359 of 1,769
High Courts18 Jun 1998
Vimla Siddharthbhai Vs Commissioner of Income Tax
Gujarat High Court · (2000) 159 CTR 171 : (2000) 242 ITR 196
Income Tax Act, 1961 — Section 119, 24, 24(1), 32A, 32AB
High Courts17 Jun 1998
Commissioner of Income Tax Vs I.G. Belline
Gujarat High Court · (1999) 157 CTR 278 : (1999) 237 ITR 336
Income Tax Act, 1961 — Section 15, 17(2), 9, 9(1)
High Courts16 Jun 1998Dismissed
Jayeshkumar Parshottamdas Valand Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 4260
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 24, 25, 26, 3, 30Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jun 1998
Her Highness Shantadevi Pratapsinh Rao Gaekwad Vs Savjibhai H. Patel and Others
Gujarat High Court · (1998) 2 GLR 1521
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 27 Rule 1, Order 27 Rule 8, Order 6 Rule 14, Order 6 Rule 15Constitution of India, 1950 — Article 133(1)(c), 141, 19(1)(f), 227, 276Contract Act, 1872 — Section 126, 201, 202, 203, 204
High Courts15 Jun 1998Allowed
Punabhai Jitabhai Baria Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 4421
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 114, 201, 302
High Courts15 Jun 1998
Kishor Kanji Patel Vs State of Gujarat and Others
Gujarat High Court · (1998) CriLJ 4355 : (2000) GLR 25
Civil Procedure Code, 1908 (CPC) — Section 98Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 392
High Courts01 Jun 1998Partly Allowed
Swami Satyaprakashdasji Guru Ghanshyamprasad Gadhda Vs Maganbhai Bhimjibhai Vanda and Others
Gujarat High Court · AIR 1998 Guj 280 : (1998) 3 GLR 1933
Bombay Public Trusts Act, 1950 — Section 17, 22, 22(2)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 May 1998Dismissed
Hindustan Door Oliver Ltd. Vs Vadodara Municipal Corporation and Another
Gujarat High Court · AIR 1999 Guj 1 : (1998) 3 GLR 2620
Constitution of India, 1950 — Article 14
High Courts12 May 1998
Jitendra Construction Co. and Others Vs Kankaria Maninagar Nagrik Sahkari Bank Ltd.
Gujarat High Court · (1999) 1 GLR 444
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 15
High Courts08 May 1998
Jyotiben Chandrashekhar Shinde Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 1989
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 263, 263(1)
High Courts08 May 1998
B. Patel and Co. Vs State of Gujarat and Another
Gujarat High Court · (1998) 3 GLR 1913
Arbitration Act, 1940 — Section 20Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 — Section 12, 8, 8(i)
High Courts08 May 1998
Gujarat Mazdoor Sabha Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 GLR 1135 : (1999) 1 LLJ 39
Industrial Disputes Act, 1947 — Section 10
High Courts08 May 1998
Commissioner of Wealth Tax Vs Dhansukhlal J. Gajjar CWT Vs Harsh Dhansukhlal Gajjar
Gujarat High Court · (1998) 150 CTR 200 : (1999) 237 ITR 534
Income Tax Act, 1961 — Section 143(3)Wealth Tax Act, 1957 — Section 16A, 17A, 27(1)Wealth Tax Rules, 1957 — Rule 1BB
High Courts08 May 1998
Gujarat State Road Transport Corporation Vs Ravji Tapubhai Goti
Gujarat High Court · (1998) 2 GLR 1418
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Industrial Disputes Act, 1947 — Section 2 , 2A
High Courts06 May 1998
Krishnakant Dahyabhai Parekh Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 1940
Constitution of India, 1950 — Article 14, 141, 15, 16, 16(4)
High Courts06 May 1998
Cadila Healthcare Ltd., Ahmedabad Vs Union of India and Others
Gujarat High Court · AIR 1999 Guj 40
Trade and Merchandise Marks Act, 1958 — Section 101, 12, 12(1), 21Trade and Merchandise Marks Rules, 1959 — Rule 53(1), 53(2)
High Courts06 May 1998
Akshar Share Services Pvt. Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (1999) 1 GLR 499
Companies Act, 1956 — Section 113, 123, 73Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 May 1998
Torrent Pharmaceuticals Ltd. Vs Union of India and Others
Gujarat High Court · AIR 1998 Guj 285 : (1998) 3 GLR 2090 : (1999) 1 RCR(Civil) 2
Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 101Trade and Merchandise Marks Rules, 1959 — Rule 53(2)
High Courts05 May 1998
Kantilal Kalidasbhai and Another Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2147
Bombay Police Act, 1951 — Section 11, 19Bombay State Reserve Police Force Act, 1951 — Section 10, 2(a), 2(b), 2(h), 5Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 172, 172(2), 309