High Courts24 Jul 1997
Ashokkumar B. Chandalia Vs Bhavnagar Municipal Corporation and Another
Gujarat High Court · (1998) 1 GLR 369
Bombay Provincial Municipal Corporations Act, 1949 — Section 50, 56Constitution of India, 1950 — Article 12
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,378 of 1,769
High Courts23 Jul 1997Dismissed
Kamlesh Manilal Mehta and Others Vs Amreli Municipality and Another
Gujarat High Court · AIR 1998 Guj 77
Constitution of India, 1950 — Article 226
High Courts23 Jul 1997
Transport and Dock Workers Union Vs Kandla Dock Labour Board and Others
Gujarat High Court · (1998) 1 GLR 481
Constitution of India, 1950 — Article 226
High Courts22 Jul 1997
Addition Advertising Vs Union of India
Gujarat High Court · (1998) 98 ELT 14 : (1998) 1 GLR 317 : (2006) 2 STR 228 : (2007) 6 STT 254
Constitution of India, 1950 — Article 14, 19, 19(1), 265Finance Act, 1994 — Section 65(16), 66(2), 67
High Courts22 Jul 1997
Vinodchandra Balkrishna Pandit Vs State of Gujarat
Gujarat High Court · (1998) 1 GLR 843
Constitution of India, 1950 — Article 14
High Courts16 Jul 1997Allowed
Saiyad Jabbarhusain and Others Vs Hasan Abubakar Malbari (deceased by LRs.) and Others
Gujarat High Court · AIR 1998 Guj 130 : (1997) 3 GLR 2191
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts16 Jul 1997
Gujarat Rajya Jaher Bandhkam Majoor Mandal Vs State of Gujarat and Others
Gujarat High Court · (1998) 3 GLR 2106
High Courts16 Jul 1997
Jamnagar-Rajkot Gramin Bank Officers Association Vs Jamnagar-Rajkot Gramin Bank
Gujarat High Court · (1998) 1 GLR 90
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6
High Courts15 Jul 1997Partly Allowed
Heir of Barot Dansang Hirji and Others Vs Barot Kanji Hirji and Others
Gujarat High Court · AIR 1998 Guj 27 : (1998) 1 GLR 76
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts14 Jul 1997Dismissed
Coronation Rice Mill Vs Union of India (UOI)
Gujarat High Court · (1997) 07 GUJ CK 0015
High Courts11 Jul 1997Allowed
Smt. Meeta Jain Vs State of Gujarat
Gujarat High Court · (1998) 2 GLR 137
Penal Code, 1860 (IPC) — Section 405, 406, 415, 418, 419
High Courts11 Jul 1997
Civil Hospital Karmachari Sahkari Canteen Society Ltd. Vs State of Gujarat
Gujarat High Court · (1998) 1 GLR 166
Constitution of India, 1950 — Article 226
High Courts11 Jul 1997
Bai Jadi Vs State of Gujarat and Another
Gujarat High Court · (1999) 1 GLR 450
Land Acquisition Act, 1894 — Section 18, 4, 48, 48(1), 48(2)
High Courts10 Jul 1997Dismissed
Bhuaromal V. Chhantbar Vs Rajkot Muni. Corpn.
Gujarat High Court · (1997) 07 GUJ CK 0026
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Jul 1997
Chandubhai Dahyabhai Rajput Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 542
Constitution of India, 1950 — Article 226, 243T, 243ZA, 243ZGGujarat Municipalities Act, 1963 — Section 14, 277, 33
High Courts09 Jul 1997
N.A. Vasava Vs Chief Refinery Co-ordinator, Indian Oil Corporation Ltd. and Another
Gujarat High Court · (1997) 3 GLR 2397
Constitution of India, 1950 — Article 191(1)(a), 226
High Courts09 Jul 1997
Bharat Tea Centre Vs State of Gujarat and Another
Gujarat High Court · (1998) 1 GLR 395
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts08 Jul 1997
Daulatram Khitumal Udhrani Vs Rajendrabhai Jayantilal Tailor and Others
Gujarat High Court · (1997) 3 GLR 2507
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(1), 13(1)(1), 13(1)0), 13(l)(b)
High Courts07 Jul 1997
Surat District Panchayat and Another Vs Dinubhaij. Gamit and Others
Gujarat High Court · (1998) 2 ACC 533
Workmens Compensation Act, 1923 — Section 30
High Courts04 Jul 1997
Prabhudas R. Patel and Others Vs Heirs of Patel Motibhai B.
Gujarat High Court · (1997) 3 GLR 2471
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115