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Gujarat High Court judgments, 2010

1,629 judgments · page 22 of 82

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High Courts25 Oct 2010Allowed

Tekchand @ Lathaniya Mulchand Kalwani Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0143

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010Allowed

Sureshbhai Ramdas Marathi Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0142

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010Dismissed

Taraben through P.O.A. Vs Manubhai Harinarayan Pandya and Another

Gujarat High Court · (2010) 10 GUJ CK 0107

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 5(3), 7, 9
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High Courts25 Oct 2010Allowed

Kamlesh @ Kallu Sitaram Yadav Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0105

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010

Secretary Vs Sama Sidhik Saheb and Others

Gujarat High Court · (2010) 10 GUJ CK 0104

Bombay Inams (Kutch Area) Abolition Act, 1958 — Section 10, 18, 19
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High Courts25 Oct 2010

Jamnagar Municipal Corporation Vs Navalsinh Rajmalji

Gujarat High Court · (2010) 10 GUJ CK 0103

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High Courts25 Oct 2010Allowed

Shreemati Vashuben Rameshbhai Mangal Bhaimarathi Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0083

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010Dismissed

Indravadan N. Adhvaryu Vs Laxminarayan Dev Trust

Gujarat High Court · (2011) 128 FLR 587

Industrial Disputes Act, 1947 — Section 2, 25F
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High Courts25 Oct 2010Allowed

Chetanbhai Hasmukhbhai Patel through Suresh H. Patel Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0024

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010Allowed

Ramesh Shravankumar Koshti Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0017

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010Allowed

Abbaskhan Babukhan Pathan Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0012

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010Allowed

Rajesh @ Raju through Ajyakumar Chh Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0011

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts25 Oct 2010Allowed

Indrapal Laxminarayan Sharma Vs Soma Textile and Industries Ltd.

Gujarat High Court · (2010) 10 GUJ CK 0010

Constitution of India, 1950 — Article 226, 227
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High Courts22 Oct 2010Allowed

Aman @ Langdo Ahmedbhai, Sipai through Samirbhai Ahmedbhai SI Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0182

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts22 Oct 2010Allowed

Dilipbhai Kalubhai Dabhi Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0181

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts22 Oct 2010Dismissed

Patel Kanjibhai Ambalal and Others Vs Modi Manjulaben Babulal

Gujarat High Court · (2011) 52 GLR 253 : (2011) 1 RCR(Rent) 279

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
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High Courts22 Oct 2010Allowed

Atulbhai Chhaganbhai Nagpara Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0172

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts22 Oct 2010Allowed

Rasidabanu Chhipa Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0171

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts22 Oct 2010Allowed

Mehmoodbhai @ Mehboob Salimkhan Motani Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0170

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts22 Oct 2010Allowed

Dineshbhai Bansibhai Dantaniya Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0110

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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