COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,363 of 1,769

High Courts03 Apr 1998Allowed

Naimesh P. Pandya Vs State of Gujarat and Another

Gujarat High Court · (1999) 1 ALD(Cri) 379 : (1999) 2 CivCC 342 : (1998) CriLJ 4424 : (1999) 1 RCR(Criminal) 389

Criminal Procedure Code, 1973 (CrPC) — Section 320, 374(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Apr 1998

Ambika Mills Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1999) 106 TAXMAN 521

Income Tax Act, 1961 — Section 143(3), 144B, 144B(4), 23, 256(1)

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High Courts02 Apr 1998Dismissed

Arman Cinema and Another Vs State of Gujarat and Others

Gujarat High Court · AIR 1999 Guj 21 : (1998) 3 GLR 1836

Gujarat Entertainment Tax Act, 1977 — Section 29, 6

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High Courts01 Apr 1998

R.C. Sharma Vs State of Gujarat and Another

Gujarat High Court · (1998) 3 GLR 2144

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High Courts31 Mar 1998

COMMISSIONER OF INCOME TAX Vs RANOLI INVESTMENT PVT. LTD. and Others

Gujarat High Court · (1998) 146 CTR 745

Income Tax Act, 1961 — Section 140A, 145(1), 156, 190(1), 191

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High Courts31 Mar 1998Dismissed

Micro Mechanics (Pvt.) Ltd. Vs Saurashtra Kutch Stock Exchange Ltd. and Others

Gujarat High Court · AIR 1999 Guj 105 : (1999) 1 GLR 571

Constitution of India, 1950 — Article 14, 226, 299

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High Courts31 Mar 1998Allowed

Maganbhai Godadbhai Patel and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 1998 Guj 229

Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 23

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High Courts31 Mar 1998

Commissioner of Income Tax Vs Ranoli Investment Pvt. Ltd. and Others

Gujarat High Court · (1999) 235 ITR 433

Income Tax Act, 1961 — Section 140A, 145(1), 156, 190(1), 191

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High Courts31 Mar 1998Dismissed

State of Gujarat and Others etc. Vs S.C. Agrawal and Others

Gujarat High Court · AIR 1998 Guj 193

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 7 Rule 7Constitution of India, 1950 — Article 226Gujarat High Court Rules, 1975 — Rule 118

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High Courts31 Mar 1998

Suryakant Kanji Bheda Vs Hemlataben Indukumar Rajania

Gujarat High Court · (1998) 2 GLR 1650

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 13(1)(1), 13(1)(k)Transfer of Property Act, 1882 — Section 106

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High Courts30 Mar 1998

Parshottambhai G. Chavda Vs State of Gujarat and Others

Gujarat High Court · (1998) 2 GLR 1048

Gujarat Municipalities Act, 1963 — Section 258, 258(1)Life Insurance Corporation Act, 1956 — Section 30

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High Courts30 Mar 1998

Vaghri Virji Hanubhai Vs State of Gujarat

Gujarat High Court · (1998) 3 GLR 2135

Bombay Police Act, 1951 — Section 135Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts30 Mar 1998Partly Allowed

Savitaben S. Valand and Another Vs Dhirajlal C. Kotak and Others

Gujarat High Court · (1998) 2 ACC 695 : AIR 1998 Guj 266

Motor Vehicles Act, 1939 — Section 95

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High Courts30 Mar 1998

Laxmikant Pranshanker Shukla Vs Chief Executive, Lalbhai Group Rural Development Fund, Ahmedabad

Gujarat High Court · (1999) 2 LLJ 55

Industrial Disputes Act, 1947 — Section 25F, 33C(2), 9A

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High Courts30 Mar 1998Dismissed

South Gujarat Chamber of Commerce and Industry and Others Vs Gujarat Electricity Board and Others

Gujarat High Court · AIR 1998 Guj 209 : (1998) 3 GLR 2310

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 46(6)Electricity Act, 1910 — Section 28

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High Courts27 Mar 1998

R.M. Christie Vs R.K. Thapa and Others

Gujarat High Court · (1998) 3 GLR 2328

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2(c), 5

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High Courts26 Mar 1998Allowed

Ashokkumar Uttamchand Shah Vs Patel Mohmad Asmal Chanchad

Gujarat High Court · AIR 1999 Guj 108 : (1999) 2 CivCC 712 : (1998) 2 GLR 1138

Evidence Act, 1872 — Section 114, 3, 45, 73

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High Courts26 Mar 1998

Udaylal Sukhlal Jain Vs Navalsinh Gambhirsinh and Others

Gujarat High Court · (1998) 3 GLR 2353

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 6Transfer of Property Act, 1882 — Section 106

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High Courts26 Mar 1998Allowed

Ravjibhai Bhil Adivasi Seva Mandir Commerce College Vs State of Gujarat and Others

Gujarat High Court · AIR 1998 Guj 215

Constitution of India, 1950 — Article 226Gujarat Maritime Board Act, 1981 — Section 93(2)

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High Courts25 Mar 1998

Noorbibi Vs Ayeshabibi and Others

Gujarat High Court · AIR 1999 Guj 27 : (1998) 3 GLR 2515 : (1999) 1 RCR(Civil) 716

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