Jivraj @ Jivo Radheshyam Rajput Thro Hina Jivraj Rajput Versus Vs State Of Gujarat & Ors.
.... unless it affects the community at large. The Constitution Bench held thus : “51. We have here a case of detention under Rule 30 of the Defence of India Rules which permits apprehension and detention of a person likely to act in a manner prejudicial to the maintenance of public order. It fol ...
Gujarat High Court
Ajaykumar Alpeshkumar Patel Thro Lilaben Alpeshkumar Patel Versus Vs State Of Gujarat & Ors.
.... unless it affects the community at large. The Constitution Bench held thus : “51. We have here a case of detention under Rule 30 of the Defence of India Rules which permits apprehension and detention of a person likely to act in a manner prejudicial to the maintenance of public order. It fol ...
Gujarat High Court
Thakor Dashrathji Sahdevji Versus Vs State Of Gujarat
.... , the appellant-accused had the intention to commit the murder of the deceased or the knowledge that by such act of his, death was likely to be caused. In this regard, it would be apposite to refer to the decision of the Supreme Court in the case of Anbazhagan (supra), wherein, the Supreme Court ...
Gujarat High Court
Mahetab Aalam Mohammed Bashir Ansari Thro Mohammed Bashir Abdul Samad Ansari Versus Vs Commissioner Of Police & Ors.
.... . A mere disturbance of law and order leading to disorder is thus not necessarily sufficient for action under the Defence of India Act but disturbances which subvert the public order are. A District Magistrate is entitled to take action under Rule 30(1)(b) to prevent subversion of public order b ...
Gujarat High Court
Majidkhan Sherkhan Ummarkhan Baloch Thro Ramjankhan Sherkhan Ummarkhan Baloch Versus Vs State Of Gujarat & Ors.
.... ng before the Advisory Board, High Court and Apex Court and evaluate the fairness of the detention order against lawful standards.”” 6.2 The distinction between disturbance to ‘law and order’ and disturbance to ‘public order’ has been clearly settled by a Constitution Bench in the case of D ...
Gujarat High Court
Himanshu @ Harry Rameshbhai Ludhwani Thro Brahamakshatri Bhagwatiben Chandrakant Versus Vs State Of Gujarat & Ors.
.... hat every disorder does not meet the threshold of disturbance to public order unless it affects the community at large. The Constitution Bench held thus : “51. We have here a case of detention under Rule 30 of the Defence of India Rules which permits apprehension and detention of a person li ...
Gujarat High Court
Khs Machinery Pvt Ltd Versus Vs Vishnu Shukla & Ors.
.... pursis Exh.118 as under on 05.08.2017:- “The advocate for the plaintiff under instruction, declare as under: Without prejudice to rights and contention of plaintiff, the plaintiff declare that present suit is filed under the Common Law right Law of Torts, breach of confidential inform ...
Gujarat High Court
Jitubhai So/ Bhanabhai Zinjala Thro Sagar Gopalbhai Chandel Versus Vs State Of Gujarat & Ors.
.... s it affects the community at large. The Constitution Bench held thus : “51. We have here a case of detention under Rule 30 of the Defence of India Rules which permits apprehension and detention of a person likely to act in a manner prejudicial to the maintenance of public order. It follows ...
Gujarat High Court
Akhamsinh Samantsinh Patel Thro Zazamben Akhamsinh Patel Versus Vs District Magistrate, Panchmahals & Ors.
.... es of commodities essential to the community” means- (a) committing or instigating any person to commit any offence punishable under the Essential Commodities Act, 1955 (10 of 1955) or under any other law for the time being in force relating to the control of the production, supply or distr ...
Gujarat High Court
Sohil Zaheerbhai Shaikh Thro Shehnazbanu Zaheeerabbas Shaikh Versus Vs Commissioner Of Police & Ors.
.... the community at large. The Constitution Bench held thus : “51. We have here a case of detention under Rule 30 of the Defence of India Rules which permits apprehension and detention of a person likely to act in a manner prejudicial to the maintenance of public order. It follows that if such ...
Gujarat High Court
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