Bombay Prohibition Act, 1949 — Section 66(l)(b)Criminal Procedure Code, 1973 (CrPC) — Section 100, 102(3), 165, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(1), 20(b)(ii), 41, 41, 41(1)

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High Courts22 Dec 1997

Shivam General Stores Vs State of Gujarat and Others

Gujarat High Court · (1998) 2 GLR 932

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6

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High Courts22 Dec 1997

Gujarat State Government College Laboratory Staff Association Vs State of Gujarat and Others

Gujarat High Court · (1998) 2 GLR 926

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High Courts19 Dec 1997

Panjwani Packaging Ltd. Vs Gujarat State Financial Corporation and Another

Gujarat High Court · (1998) 2 GLR 1358

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts19 Dec 1997

Gujarat State Financial Services Ltd. Vs Amar Polyester Ltd.

Gujarat High Court · (1998) 1 GLR 731

Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 477(A)

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High Courts19 Dec 1997

Idar Municipal Borough Vs State of Gujarat and Others

Gujarat High Court · (1998) 1 GLR 722

Constitution of India, 1950 — Article 226

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High Courts19 Dec 1997

Umeshkumar Manubhai Amin Vs Dholka Nagarpalika

Gujarat High Court · (1998) 2 GLR 1020

Industrial Disputes Act, 1947 — Section 25F

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High Courts19 Dec 1997

Adult Training Centre (School) for the Blind Vs State of Gujarat and Another

Gujarat High Court · (1997) 12 GUJ CK 0029

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 33

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High Courts19 Dec 1997

Pravinbhai A. Lingalia Vs K.J. Mehta TB Hospital and Others

Gujarat High Court · (1998) 2 GLR 1028

Constitution of India, 1950 — Article 12, 226

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High Courts18 Dec 1997

Sanatkumar Jayantilal Vs Commissioner of Gift Tax

Gujarat High Court · (1998) 144 CTR 321 : (1998) 229 ITR 766 : (1998) 100 TAXMAN 162

Gift Tax Act, 1958 — Section 13(1), 15(2), 2, 26(1), 4

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High Courts17 Dec 1997Dismissed

Ismail Ibrahim Pandor, thro'' Pah Bai Mariam Suleman Pandoor Vs Officer on Spl. Dury, Land Acquisition Unit III

Gujarat High Court · (1999) 3 GLR 2688

Constitution of India, 1950 — Article 226

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High Courts17 Dec 1997

Ismail Ibrahim Pandoor through P.A.H. Bai Mariam Suleman Pandoor Vs Officer on Spl. duty Land Acquisition Unit III and Others

Gujarat High Court · (1999) 3 GLR 2688

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 18, 21

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