High Courts24 Mar 1998
Paresh J. Mehta Vs G.M. Malvat, Addl. Registrar and Others
Gujarat High Court · (1998) 2 GLR 1322
Bombay Industrial Relations Act, 1946 — Section 9(2)Constitution of India, 1950 — Article 14, 146, 16, 216, 223
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,364 of 1,769
High Courts24 Mar 1998
Plastisac P. Ltd. Vs Gujarat Lease Finance Ltd.
Gujarat High Court · (2000) 101 CompCas 334
Companies Act, 1956 — Section 434
High Courts24 Mar 1998
Oriental Insurance Co. Ltd. and Others Vs Abbas Kasambhai Ghanchi
Gujarat High Court · (1999) ACJ 1030 : (1999) 1 GLR 543
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts23 Mar 1998
Virjibhai Palabhai Solanki Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 2072
Arms Act, 1959 — Section 17, 17(7), 25(1)(a)Penal Code, 1860 (IPC) — Section 307, 34
High Courts23 Mar 1998
Mohanbhai Ramjibhai Vs Dy. Executive Engineer, Dharangadhra
Gujarat High Court · (1999) 2 LLJ 489
Industrial Disputes Act, 1947 — Section 25F, 25G
High Courts23 Mar 1998
Natubhai Bhudarbhai Vs State of Gujarat
Gujarat High Court · (1999) 1 GLR 800
Arms Act, 1959 — Section 25(1)(c)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts23 Mar 1998
N.R. Paper and Board Limited and Others Vs Deputy Commissioner of Income Tax
Gujarat High Court · (1998) 146 CTR 612 : (1998) 234 ITR 733 : (1998) 101 TAXMAN 525
Income Tax Act, 1961 — Section 113, 120, 124, 132, 132(1)
High Courts21 Mar 1998Allowed
Gujarat Mineral Development Corporation Vs Habibkhan Rahemankhan Pathan and Another
Gujarat High Court · AIR 1998 Guj 191
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1962 — Section 178
High Courts20 Mar 1998
Union of India (UOI) and Another Vs Chairman, Sur Sangam Co-op. Housing Society Ltd. and Another
Gujarat High Court · (1998) CriLJ 4285
Criminal Procedure Code, 1973 (CrPC) — Section 133Limitation Act, 1963 — Section 5
High Courts19 Mar 1998
Santram Karsan Vs State of Gujarat
Gujarat High Court · (1999) 1 GLR 303
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 4, 54, 5A
High Courts19 Mar 1998
Anilkumar Radheshyam Tulsian Vs Surat Municipal Corporation
Gujarat High Court · (1998) 2 GLR 1664
Bombay Provincial Municipal Corporations Act, 1949 — Section 117, 13, 26, 263, 27Gujarat Town Planning and Urban Development Act, 1976 — Section 117, 13, 22, 23, 25
High Courts19 Mar 1998
K.I. Patel Vs M.N. Vaishnava, Chief Conservator of Forest and Another
Gujarat High Court · (1998) 3 GLR 1964
Bombay Civil Services Rules, 1959 — Rule 161
High Courts19 Mar 1998
Poonamchand Somabhai Patel Vs Kapadwanj Nagarpalika and Others
Gujarat High Court · (1998) 2 GLR 1636
Gujarat Municipalities Act, 1963 — Section 47, 48
High Courts19 Mar 1998
Josantony Joseph Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 GLR 1601
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Penal Code, 1860 (IPC) — Section 109, 409Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts18 Mar 1998
Kusumben Chhotubhai Bhandari Vs Gujarat Housing Board and Others
Gujarat High Court · (1998) 3 GLR 2541
Bombay Civil Courts Act, 1869 — Section 16, 17, 20, 21, 26Civil Procedure Code, 1908 (CPC) — Section 105, 109, 110Constitution of India, 1950 — Article 133, 135, 136, 395
High Courts18 Mar 1998
Devendrakumar Babulal Agarwal Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 1908 : (1998) 4 RCR(Criminal) 628
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 114, 304B, 306, 498A
High Courts18 Mar 1998
Roopan Mal Ishvardas Vs Food Inspector Keshod Nagar Palika and Another
Gujarat High Court · (1999) CriLJ 1189 : (1999) 1 GLR 770
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 50(1)
High Courts17 Mar 1998
Natwarlal B. Patel and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 218 : (1998) 3 GLR 2101
Bombay Land Revenue Code, 1879 — Section 66
High Courts16 Mar 1998
Ram Kirpal Vs Union of India
Gujarat High Court · (1998) 79 ECR 543 : (1998) 103 ELT 8 : (1998) 3 GLR 1892
Cegat (Procedure) Rules, 1982 — Rule 20, 21, 41Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 11, 115, 129B, 129B(1), 129B(2)
High Courts12 Mar 1998
Patel Baldevbhai Ambalal and Others Vs State of Gujarat and Others
Gujarat High Court · (1998) 2 GLR 1604
Constitution of India, 1950 — Article 14, 19, 21, 226