Pareshbhai Ravindrabhai Morker Versus Vs The State of Gujarat & Anr.
.... e respondent no. 2, there is no appearance on his behalf. In light of this, the averments made in the present application remain unchallenged and uncontroverted by the respondent no.2. 14. Now, I would like to refer to the decision of the Hon’ble Apxe Court in the case of Vikram Johar Vs. S ...
Gujarat High Court
Hiteshkumar Manubhai Pathak Versus Vs State of Gujarat & Ors.
.... cale, the case of the petitioner qua recovery is required to be considered by keeping the aforesaid fact in mind. 11. In view of the above observations made by Hon'ble fact, it is required to look at the Supreme Court in the case of Jagdish Prasad Singh v. State of Bihar and others (Supra), ...
Gujarat High Court
Hasmukhbhai Ishvarbhai Harmanbhai Parmar Thro Shaileshbhai Ishvarbhai Parmar Versus Vs State of Gujarat & Ors.
.... ntion order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may refer to a decision of this Court in Pushkar Mukherjee v. State of West Bengal, where the distinction between ` ...
Gujarat High Court
Manishpratapsingh Akbarsingh Bhadoria Thro Subhashsingh Mahendrasingh Bhagel Versus Vs State of Gujarat & Ors.
.... SCC 10 held and observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may refer to a decision of this Cou ...
Gujarat High Court
Hareshbhai @ Haro S/o Dhirubhai Baldaniya Thro Vaktuben Dhirubhai Baldaniya Versus Vs State of Gujarat & Ors.
.... d observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may refer to a decision of this Court in Pushkar ...
Gujarat High Court
Mohammed Aamin Zakirhusen Shaikh Thro Shaikh Zulekabibi Zakir Husen Versus Vs Commissioner of Police & Ors.
.... . State of Bengal, 1969 (1) SCC 10 held and observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may refe ...
Gujarat High Court
Abhishekkumar Mishra S/o Ashok Kumar Mishra Versus Vs Ankita Ghanshyam Chauhan D/o Ghanshyam Kanhaiyalal Chauhan
.... fore, it was a reason enough for the Family Court to refuse to grant custody of the daughters and no fault can be found with the judgement and order of the Trial Court. 4 We have considered the submissions made by the Party-in-Person and the respondent’s counsel. 5. At the outset, we ...
Gujarat High Court
Shibaram @ Shiba S/O Baburaj @ Babu Bhuyan (Bhuiya) Through Shankar Babu Bhuyan Versus Vs State of Gujarat & Ors.
.... nd observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may refer to a decision of this Court in Pushkar ...
Gujarat High Court
Ganeshkumar @ Tarbuch S/o. Bholabhai Gosai Through Bhartiben Bholabhai Gosai Versus Vs Commissioner of Police & Ors.
.... served that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may refer to a decision of this Court in Pushkar Mukhe ...
Gujarat High Court
Karan @ Kanna Amrutlal Chauhan Through Absekh Ratansingh Sikarwar Versus Vs State of Gujarat & Ors.
.... ) SCC 10 held and observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may refer to a decision of this Co ...
Gujarat High Court
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