High Courts24 Apr 1998
Purshottam Karsonbhai Socjitra Vs Amreli Jilla Panchayat and Another
Gujarat High Court · (1999) 1 GLR 112
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,361 of 1,769
High Courts24 Apr 1998Dismissed
Patel Ranhhodbhai Bhaichanddas through HLR and Others Vs Rabari Jiva Java through his HLR and Others
Gujarat High Court · AIR 1998 Guj 207 : (1998) 3 GLR 2165
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25(A)Civil Procedure Code, 1908 (CPC) — Section 11, 97
High Courts24 Apr 1998
Heirs of Thakkar Manilal Mohanlal Vs Rojasara Ramajibhai Dahyabhai and Another
Gujarat High Court · (1998) 3 GLR 2692
High Courts23 Apr 1998
Vora Ibrahimji Dosaji (deceased) through LRs. Vs Vora Ibrahim Noorbhai Makati and Bros. and Others
Gujarat High Court · AIR 1999 Guj 101 : (2001) GLR 359
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 41 Rule 27Limitation Act, 1963 — Article 61 , 64Transfer of Property Act, 1882 — Section 60 , 91
High Courts23 Apr 1998Allowed
Kaushikbhai K. Patel and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 1999 Guj 84 : (1998) 2 GLR 1093
Bombay Motor Vehicles Tax Act, 1958 — Section 3A(5)Constitution of India, 1950 — Article 246
High Courts23 Apr 1998
Panchmahals District Higher Education Trust Vs Gujarat University and Another
Gujarat High Court · (1998) 3 GLR 2371
Gujarat University Act, 1949 — Section 30, 33, 33(8)
High Courts22 Apr 1998
M.L. Vankar and Others Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1503
Planning Assistant (Town Planning and Valuation Department) Recruitment Rules, 1975 — Rule 3(b)(iii)
High Courts22 Apr 1998Dismissed
Action Research in Community Health and Development (Arch) and Others Vs Government of India and Others
Gujarat High Court · AIR 1998 Guj 176
Constitution of India, 1950 — Article 226
High Courts22 Apr 1998
Digvijay Cement Co. Ltd. Vs Chandvani Jamnadas S.
Gujarat High Court · (1999) 2 GLR 1126 : (1999) 2 LLJ 1085
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25
High Courts22 Apr 1998
Anchor Capitals of India Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 ALD(Cri) 840 : (1999) 2 CivCC 16 : (1999) 96 CompCas 481 : (1998) 3 GLR 1973 : (1998) 4 RCR(Criminal) 407
Constitution of India, 1950 — Article 136, 142, 226, 227, 228Criminal Procedure Code, 1973 (CrPC) — Section 190, 397, 406, 467, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts21 Apr 1998Dismissed
Bharvad Chhota Bhaga Vs Bharvad Jaga Dahya
Gujarat High Court · AIR 1999 Guj 17
Civil Procedure Code, 1908 (CPC) — Section 100, 47, 9Transfer of Property Act, 1882 — Section 106
High Courts20 Apr 1998
Manji Karsan Kerai and Others Vs State of Gujarat
Gujarat High Court · (1999) 2 GLR 1584
Arms Act, 1959 — Section 25(c)Bombay Police Act, 1951 — Section 135, 27Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307
High Courts20 Apr 1998
Shrichakra Special''s Trading Co. (I) Pvt. Ltd. Vs Eisenberg and Co. USA Agency, Inc.
Gujarat High Court · (1998) 04 GUJ CK 0042
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts20 Apr 1998
Gulam Kadar Ahmadbhai Menon and Others Vs Surat Municipal Corporation and Others
Gujarat High Court · AIR 1998 Guj 234 : (1998) 3 GLR 2411
Bombay Provincial Municipal Corporations Act, 1949 — Section 212Constitution of India, 1950 — Article 22, 25, 26Places of Worship (Special Provisions) Act, 1991 — Section 1
High Courts18 Apr 1998
Commissioner of Income Tax Vs Shreyas Chinubhai
Gujarat High Court · (1998) 149 CTR 102 : (1999) 237 ITR 358 : (1999) 102 TAXMAN 350
Income Tax Act, 1961 — Section 256(1), 28, 45
High Courts18 Apr 1998Dismissed
Chief Executive Officer and Vice-Chairman, Gujarat Maritime Board Vs Patel Gandu Paba (decd.) through LRs. and Others
Gujarat High Court · AIR 1999 Guj 34 : (1998) 3 GLR 2401
Advocates Act, 1961 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1
High Courts18 Apr 1998
Vasanjibhai Gokalbhai Patel Vs Dy. Collector and Another
Gujarat High Court · (1998) 3 GLR 2139
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 95Transfer of Property Act, 1882 — Section 52
High Courts17 Apr 1998Partly Allowed
Ritaben alias Vanitaben and Others Vs Ahmedabad Municipal Transport Service and Others
Gujarat High Court · (1998) 2 ACC 767 : (2000) ACJ 996 : AIR 1999 Guj 89 : (1999) 1 GLR 388
Motor Vehicles Act, 1988 — Section 168
High Courts17 Apr 1998
DLF Industries Limited Vs Essar Steel Limited
Gujarat High Court · (2001) 103 CompCas 467 : (1999) 3 GLR 1968
Companies (Court) Rules, 1959 — Rule 11, 18, 21Companies Act, 1956 — Section 433, 434(1), 439
High Courts17 Apr 1998
Jyoti Electric Motors Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1998) 149 CTR 173 : (1999) 237 ITR 280
Income Tax Act, 1961 — Section 256(1), 263