High Courts11 Feb 1998
Chhagan Ranchhod Kukvava Vs General Manager, Western Railway and Another
Gujarat High Court · (1999) 3 GLR 2231
Administrative Tribunals Act, 1985 — Section 21
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,367 of 1,769
High Courts10 Feb 1998
Lok Adhikar Sangh Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 613
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 14, 19, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts10 Feb 1998
Commissioner of Income Tax Vs M.K.S. Ranjitsinhji
Gujarat High Court · (1998) 145 CTR 255 : (1998) 232 ITR 140 : (2000) 111 TAXMAN 24
Income Tax Act, 1961 — Section 10(2), 15, 2(24), 256(1), 41
High Courts10 Feb 1998
Thakor Bakaji @ Jayantiji Udaji and Others Vs State of Gujarat
Gujarat High Court · (1998) 3 GLR 2178
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 149, 300, 302, 323, 324
High Courts06 Feb 1998
Lataben S. Shah Vs State of Gujarat
Gujarat High Court · (1998) 1 GLR 678
Constitution of India, 1950 — Article 132(1), 133(l)(c), 162, 19(l)(g), 226Land Acquisition (Amendment and Validation) Act, 1967 — Section 3Land Acquisition Act, 1894 — Section 3, 3(ee), 4, 4(1), 4(2)
High Courts06 Feb 1998
Ramesh Devchand Pala Vs Jayantkumar Gordhandas Madani and Others
Gujarat High Court · AIR 1998 Guj 120
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Specific Relief Act, 1963 — Section 6
High Courts06 Feb 1998Dismissed
Dashrathbhai Govindbhai Shah and Another Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 4634 : (1998) 2 GLR 758 : (1998) 4 RCR(Criminal) 253
Criminal Procedure Code, 1973 (CrPC) — Section 391(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 41, 41(2), 41(3), 42
High Courts06 Feb 1998
Jayantkumar Atmaram Bhatt Vs Gujarat State Road Transport Corporation and Another
Gujarat High Court · (1998) 2 GLR 1001
High Courts06 Feb 1998Allowed
Hamir Ram and Others Vs Varisng Raimal and Others
Gujarat High Court · AIR 1998 Guj 165 : (1998) 2 GLR 1493
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17
High Courts06 Feb 1998
Sumarkhan Sidiqkhan Sindhi Vs Collector of Customs (Preventive)
Gujarat High Court · (1999) 1 GLR 863
Bombay Prohibition Act, 1949 — Section 103, 104Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 374(2)Evidence Act, 1872 — Section 25, 53
High Courts05 Feb 1998
Vikrambhai Mulchandbhai Patel Vs State of Gujarat
Gujarat High Court · (1999) 3 GLR 1987
Penal Code, 1860 (IPC) — Section 100, 102, 105, 148, 149
High Courts05 Feb 1998
Harmindrasingh Pritamsingh Vs Imtiaz Imamuddin Qureshi
Gujarat High Court · (2000) 1 GLR 391
Constitution of India, 1950 — Article 226
High Courts05 Feb 1998Allowed
Raval Mohanbhai Laxmanbhai Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 4325 : (1998) 3 GLR 48 : (1998) 4 RCR(Criminal) 402
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 328, 329, 335, 336Penal Code, 1860 (IPC) — Section 302, 84
High Courts05 Feb 1998
Patel Nanji Bhovan Dudhatra Vs Patel Naran Mitha Sukhadiya and Another
Gujarat High Court · (1998) 1 GLR 788
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(b)
High Courts03 Feb 1998
Jiniben and Others Vs Shankerbhai B. Rana and Others
Gujarat High Court · (1998) 3 GLR 2375
High Courts03 Feb 1998
Dinesh Mills Ltd. Vs Kedarnath R. Pande
Gujarat High Court · (1998) 2 GLR 511
Industrial Disputes Act, 1947 — Section 33(2)
High Courts03 Feb 1998
Commissioner of Income Tax Vs Chokshi Traders Pvt. Ltd.
Gujarat High Court · (1998) 230 ITR 683
Income Tax Act, 1961 — Section 139(1), 256(1), 43B
High Courts02 Feb 1998
Dadia and Sons and Others Vs State of Gujarat and Another
Gujarat High Court · (1999) 98 CompCas 152
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts29 Jan 1998
Mehsana District Co-operative Purchase and Sales Union Ltd. Vs Dhadhusan Beej Utpadak, Rupantar Ane Vechan Karnari Sahkari Mandali Ltd. and Others
Gujarat High Court · (1998) 2 GLR 1479
Constitution of India, 1950 — Article 226, 329, 329(b)Gujarat Agricultural Produce Markets Act, 1963 — Section 11, 11(1)(ii), 11(1)(iii), 2(ii), 6Representation of the People Act, 1950 — Section 21
High Courts29 Jan 1998
COMMISSIONER OF WEALTH TAX Vs REKHA and DHANESH TRUST.
Gujarat High Court · (1998) 145 CTR 281
Income Tax Act, 1961 — Section 164Wealth Tax Act, 1957 — Section 16(3), 21, 21(4), 27(1), 3