High Courts05 May 1998
Commissioner of Wealth Tax Vs Hrudayesh B. Patel
Gujarat High Court · (1999) 236 ITR 669 : (1999) 102 TAXMAN 461
Wealth Tax Act, 1957 — Section 16(3), 25(2), 27(1), 7(1)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,360 of 1,769
High Courts05 May 1998Allowed
Dr. Bipin Shantilal Panchal Vs Pruthviraj alias Aniruddhsingh M. Jadeja and Others
Gujarat High Court · (1999) CriLJ 214 : (1998) 3 GLR 551
Criminal Procedure Code, 1973 (CrPC) — Section 162, 227, 228, 319, 319(1)Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 10
High Courts04 May 1998
Commissioner of Income Tax Vs Mangaldas Bechardas Family Trust Commissioner of Income Tax Vs Bhikabhai Vajeram Family Trust
Gujarat High Court · (1999) 236 ITR 574 : (2000) 109 TAXMAN 189
Income Tax Act, 1961 — Section 256(1)
High Courts04 May 1998
Ratibhai M. Patel and Others Vs District Development Officer
Gujarat High Court · (1999) 1 GLR 109
Constitution of India, 1950 — Article 14, 16
High Courts02 May 1998
Jyotiben Natvarlal Bhatt and Another Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 2074
Constitution of India, 1950 — Article 226
High Courts02 May 1998
Shakuntalaben N. Bachvani Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 1887
Bombay Police Act, 1951 — Section 27AConstitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 114, 506(2)
High Courts02 May 1998
Joginder Singh Goolry Vs Jasbir Singh Sohel Singh and Others
Gujarat High Court · AIR 1999 Guj 13
Arbitration Act, 1940 — Section 14, 14(2), 17, 28, 28(1)
High Courts02 May 1998
Sardar Jogindersingh Goolry Vs Sardar Jasbirsingh Sohelsingh and Others
Gujarat High Court · (1998) 3 GLR 2114
Arbitration Act, 1940 — Section 14, 14(2), 17, 28, 28(1)
High Courts02 May 1998
Ashok C. Vora Vs State of Gujarat and Others
Gujarat High Court · AIR 1999 Guj 43
Constitution of India, 1950 — Article 14, 226, 299
High Courts02 May 1998
In The High Court of Gujarat at Ahemedabad Vs State of Gujarat and Others
Gujarat High Court · (1998) 05 GUJ CK 0005
Constitution of India, 1950 — Article 12
High Courts01 May 1998
Commissioner of Income Tax Vs Gujarat State Fertilisers Co. Ltd.
Gujarat High Court · (1999) 236 ITR 218 : (1999) 102 TAXMAN 463
Income Tax Act, 1961 — Section 256(1), 33, 43A, 43A(1), 43A(2)
High Courts01 May 1998
Sardar Patel University Vs Patel and Co.
Gujarat High Court · (1999) 2 GLR 1264
Arbitration Act, 1940 — Section 14(2)Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 12, 226, 32
High Courts30 Apr 1998
Special Land Acquisition Officer Vs Nathaji Kacharaji (Decd.) through heir Dhulaji Nathaji
Gujarat High Court · (1999) 1 GLR 813
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 28A
High Courts30 Apr 1998Allowed
Agricultural Produce Market Committee Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 489
Bombay Provincial Municipal Corporations Act, 1949 — Section 21, 6(1), 7AConstitution of India, 1950 — Article 226, 243E, 243UGujarat Agricultural Produce Markets Act, 1963 — Section 11, 11(4), 11(5)
High Courts28 Apr 1998
Tulsiram Ramdas Vs General Manager
Gujarat High Court · (1998) 04 GUJ CK 0044
Industrial Disputes Act, 1947 — Section 29
High Courts28 Apr 1998
Viral Laminates Pvt. Ltd. Vs Union of India
Gujarat High Court · (1998) 79 ECR 533 : (1998) 100 ELT 335 : (1998) 3 GLR 1944
Cegat (Procedure) Rules, 1982 — Rule 2, 20, 24Central Excises and Salt Act, 1944 — Section 35, 35B, 35B(5), 35C, 35C(1)Customs Act, 1962 — Section 129, 129(4), 129(5), 129A, 129A(1)
High Courts28 Apr 1998
State of Gujarat and Another Vs Savitaben Madhukar Makiwana and Others
Gujarat High Court · (1998) 2 GLR 1593
Gujarat Municipalities Act, 1963 — Section 263(1), 45, 67, 80
High Courts27 Apr 1998
Chimanbhai H. Patel Vs Commissioner of Income Tax
Gujarat High Court · (1998) 99 TAXMAN 63
Income Tax Act, 1961 — Section 10, 10(14), 10(14)(i), 15, 16Life Insurance Corporation Act, 1956 — Section 48
High Courts27 Apr 1998
COMMISSIONER OF INCOME TAX Vs KIRANBHAI H. SHELAT and Others
Gujarat High Court · (1998) 147 CTR 43
Income Tax Act, 1961 — Section 10, 10(14), 10(14)(i), 15, 16
High Courts27 Apr 1998
Commissioner of Income Tax Vs Kiranbhai H. Shelat and Others
Gujarat High Court · (1999) 235 ITR 635
Income Tax Act, 1961 — Section 10, 10(14), 15, 16, 17