High Courts17 Feb 1997
Krishna Metal Industries Vs H.M. Algotar
Gujarat High Court · (1997) 140 CTR 200 : (1997) 225 ITR 853
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,385 of 1,769
High Courts15 Feb 1997
P.K. Suman Vs Jayantilal Satyadev Patel
Gujarat High Court · (1997) 3 GLR 1931
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 2(y), 397Foreign Exchange Regulation Act, 1973 — Section 56, 6, 7, 8, 9General Clauses Act, 1897 — Section 3
High Courts14 Feb 1997
Panchmahals District Panchayat Selection Committee Vs Mambhai S. Patel and Another
Gujarat High Court · (1997) 3 GLR 2346
Constitution of India, 1950 — Article 227
High Courts14 Feb 1997
Commissioner of Income Tax Vs Jaykrishna Harivallabhdas
Gujarat High Court · (1998) 93 CompCas 875 : (1998) 231 ITR 108 : (2000) 112 TAXMAN 683
Companies (Court) Rules, 1959 — Rule 283, 285Companies Act, 1956 — Section 481, 497, 509, 547, 577Income Tax Act, 1961 — Section 2(22), 4, 45, 46(1), 46(2)
High Courts11 Feb 1997
Kantilal Mohanbhai Bhagat Vs Pratimaben Kantilal Bhagat
Gujarat High Court · (1997) 1 DMC 483
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 13B, 13B(2), 28Penal Code, 1860 (IPC) — Section 114, 494
High Courts11 Feb 1997
Union Bank of India Vs Kamlesh G. Shah
Gujarat High Court · (1997) 2 GLR 217
Industrial Disputes Act, 1947 — Section 17B
High Courts06 Feb 1997Allowed
State of Gujarat Vs Babu Rava Koli
Gujarat High Court · (1998) CriLJ 1260 : (1997) 2 GLR 570
Penal Code, 1860 (IPC) — Section 302, 504
High Courts06 Feb 1997
State of Gujarat Vs Lakshman Mangaji Mena
Gujarat High Court · (1998) CriLJ 2161
Motor Vehicles Act, 1988 — Section 112, 116Penal Code, 1860 (IPC) — Section 279, 304
High Courts06 Feb 1997
Lalubha Keshrisinh Garasia Vs State of Gujarat
Gujarat High Court · (1997) 3 GLR 2568
Penal Code, 1860 (IPC) — Section 302, 307, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)(v)
High Courts05 Feb 1997
Prabhubhai Vastabhai Patel Vs R.P. Meena
Gujarat High Court · (1997) 139 CTR 428 : (1997) 226 ITR 781 : (2000) 112 TAXMAN 277
Income Tax Act, 1961 — Section 132, 132(1A)
High Courts05 Feb 1997
Commissioner of Income Tax Vs Saraspur Mills Ltd.
Gujarat High Court · (2002) 173 CTR 418 : (2003) 126 TAXMAN 460
Income Tax Act, 1961 — Section 10, 10(13A), 17, 17(1), 17(3)
High Courts05 Feb 1997
Kanulal Krishnalal Trivedi Vs Karanlal Krishnalal Trivedi
Gujarat High Court · (1997) 3 GLR 1948
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts04 Feb 1997Allowed
Sandhya Organic Chemicals P. Ltd. and Others Vs United Phosphorous Ltd. and Another
Gujarat High Court · AIR 1997 Guj 177
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 40 Rule 1, 9Contract Act, 1872 — Section 27
High Courts03 Feb 1997
Mahendra Ashabhai Patel Vs Union of India (UOI) and Others
Gujarat High Court · (1997) 2 GLR 1270
Constitution of India, 1950 — Article 226
High Courts31 Jan 1997
Jayantilal Valjibhai Vs Gujarat Electricity Board and Another
Gujarat High Court · (1997) 2 GLR 1295
Constitution of India, 1950 — Article 226
High Courts30 Jan 1997
V.T. Mehta Vs Chairman and Managing Director, I.P.C.L. and Another
Gujarat High Court · (1997) 3 GLR 2049
Constitution of India, 1950 — Article 226
High Courts29 Jan 1997
Shah Babulal Balkrishna Vs State of Gujarat and Another
Gujarat High Court · (1997) 2 GLR 1700
Constitution of India, 1950 — Article 14, 16
High Courts29 Jan 1997
Arjunbhai J. Chauhan Vs State of Gujarat
Gujarat High Court · (1997) 3 GLR 2461
Constitution of India, 1950 — Article 14, 16, 309, 311
High Courts29 Jan 1997
State of Gujarat and Another Vs Kanaiyalal Manilal
Gujarat High Court · (1998) 1 GLR 40 : (1998) 2 RCR(Criminal) 667
Mental Health Act, 1987 — Section 20, 22, 49, 5, 78
High Courts28 Jan 1997Partly Allowed
Gujarat State Road Transport Corporation Vs Karsan Meghji Dabhi
Gujarat High Court · (1997) 2 GLR 1396 : (2000) 3 LLJ 1174
Industrial Disputes Act, 1947 — Section 33C(2)