Khetshi Meghji Charla Vs Gala Nanji Khetsi and Others
.... rovisions of the said Act and could not have issued the process as the Supreme Court, in the case of Sardar Syedna Taher Saifuddin Saheb Vs. The State of Bombay, , has held that the Bombay Prevention of Excommunication Act, 1949 violates Article 26(b) of the Constitution and is void and the said ...
Gujarat High Court
State Vs Kanbi Uma Mahadeva and Others
.... s I have pointed out a person born in a particular community in India acquires by birth membership in that community in which he is born and as such member he would be entitled to certain social franchises as also rights and privileges which he can enforce in law. The social franchises which he acqu ...
Gujarat High Court
Syedna Taher Saifuddin Vs Tyebbhai Moosaji Koicha and Another
.... that the person who had obtained a licence continued to sell liquor after the passing of the Act and thereby contravened the penal section, inasmuch" as the Legislature intended that inns should not be allowed to he kept by persons of bad character, and therefore from one point of view of the matte ...
Bombay High Court
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