High Courts17 Apr 1998
Commissioner of Income Tax Vs Arvind Mills Ltd.
Gujarat High Court · (1998) 149 CTR 11 : (1999) 237 ITR 415
Income Tax Act, 1961 — Section 256(1), 37(2A), 37(2B)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,362 of 1,769
High Courts17 Apr 1998
Bhailalbhai Vitthaldas Ganatra, Father of Samir B. Ganatra Vs State of Gujarat and Others
Gujarat High Court · (1999) 2 GLR 1699
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 129, 130Penal Code, 1860 (IPC) — Section 143, 188, 336, 427, 451
High Courts16 Apr 1998
Rupa and Co. Ltd. and Another Vs Dawn Mills Co. Ltd. and Another
Gujarat High Court · AIR 1998 Guj 247 : (1999) 1 GLR 744
Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 60Trade Marks Act, 1999 — Section 120
High Courts16 Apr 1998
Kheralu Nagarik Sahakari Bank Ltd. Vs State of Gujarat
Gujarat High Court · (1998) 2 GLR 1517
Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 245Gujarat Co-operative Societies Act, 1961 — Section 147, 148, 71, 71(1)
High Courts16 Apr 1998Allowed
Mirzapur Moti Kureshi Kassab Jamat and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 220 : (1999) 3 GLR 2007
Bombay Animal Preservation (Amendment) Act, 1994 — Section 4Constitution of India, 1950 — Article 14, 19(1), 31C, 39, 47
High Courts16 Apr 1998
Commissioner of Income Tax Vs Petro-fils Co-operative Ltd.
Gujarat High Court · (2000) 158 CTR 462 : (2000) 241 ITR 139 : (2003) 127 TAXMAN 498
Income Tax Act, 1961 — Section 256(1), 4, 56
High Courts16 Apr 1998
Abdulkarim Gulamnabi Mansuri Vs Janata Commercial Co-op. Bank Ltd. and Others
Gujarat High Court · (1998) 3 GLR 2318
Constitution of India, 1950 — Article 226
High Courts16 Apr 1998
Commissioner of Income Tax Vs Udayan L. Gajjar
Gujarat High Court · (1998) 146 CTR 646 : (1999) 237 ITR 119
Income Tax Act, 1961 — Section 210Wealth Tax Act, 1957 — Section 27(1)
High Courts16 Apr 1998
Ambicaprasadsinh Jayrapurajsinh Jadeja Vs Manoharsinhji Pradyumansinhji Jadeja and Others
Gujarat High Court · (1999) 1 GLR 36
High Courts16 Apr 1998
Commissioner of Income Tax Vs Vithalbhai P. Patel
Gujarat High Court · (1998) 148 CTR 601 : (1999) 236 ITR 1001 : (1999) 102 TAXMAN 36
Income Tax Act, 1961 — Section 256(1)
High Courts16 Apr 1998
Defence Estate Officer Vs Lilaben and Another
Gujarat High Court · (1998) 2 GLR 1100
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 23(2)
High Courts15 Apr 1998
Harsukhlal Laxmanbhai Vagodia Vs State of Gujarat
Gujarat High Court · (2001) 104 CompCas 49 : (1999) 3 GLR 2071 : (1999) 4 RCR(Criminal) 371
Criminal Procedure Code, 1973 (CrPC) — Section 473, 5General Clauses Act, 1897 — Section 9Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Apr 1998
Patel Field Marshal Agencies Vs P.M. Diesels Ltd.
Gujarat High Court · (1998) 3 GLR 1917
Limitation Act, 1963 — Article 137Trade and Merchandise Marks Act, 1958 — Section 46 , 56
High Courts13 Apr 1998Allowed
Shyamsunder Naranprasad Chaudhari Vs General Manager, A''Bad Telephones and Others
Gujarat High Court · AIR 1998 Guj 189 : (1999) 2 GLR 1772
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 430
High Courts13 Apr 1998
Commissioner of Income Tax Vs Ambica Mills Ltd.
Gujarat High Court · (1998) 147 CTR 340 : (1999) 236 ITR 921
Income Tax Act, 1961 — Section 32, 33, 37, 40, 40A(5)
High Courts07 Apr 1998
Javedahmad A. Mansuri Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2599
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 360Penal Code, 1860 (IPC) — Section 143, 148, 149, 300, 302
High Courts07 Apr 1998Dismissed
Torrent Pharmaceuticals Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1998 Guj 181 : (1998) 3 GLR 2086
Trade and Merchandise Marks Act, 1958 — Section 11Trade and Merchandise Marks Rules, 1959 — Rule 53, 53(2)
High Courts07 Apr 1998
Commissioner of Income Tax Vs Cama Motors Pvt. Ltd.
Gujarat High Court · (1998) 234 ITR 699
Income Tax Act, 1961 — Section 139, 139(1), 256(1), 40, 43B
High Courts07 Apr 1998
COMMISSIONER OF INCOME TAX Vs CAMA MOTORS (P) LTD.
Gujarat High Court · (1998) 147 CTR 361 : (1999) 234 ITR 699
Income Tax Act, 1961 — Section 139, 139(1), 256(1), 40(c), 43B
High Courts03 Apr 1998
Joriyabhai Thathiyabhai Nayak Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2169
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302