Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 2, 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 114, 172, 173, 174, 175

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High Courts27 Aug 2010Allowed

Mitesh @ Sunny Ram Avtar Sharma Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0132

Bombay Prohibition Act, 1949 — Section 65(A)(E), 66(1), 81Constitution of India, 1950 — Article 226

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High Courts27 Aug 2010Allowed

Brijmohan Giri through Pyaremohan Giri Vs Commissioner of Police and Others

Gujarat High Court · (2010) 08 GUJ CK 0098

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

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High Courts27 Aug 2010Allowed

Firoj Jusabbhai Dhada Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0077

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

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High Courts27 Aug 2010Allowed

Tytan Organics Pvt. Ltd. and Others Vs State of Gujarat and Another

Gujarat High Court · (2010) 08 GUJ CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Aug 2010Allowed

Fakirmahamd Ismailbhai Makrani Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0070

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

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High Courts27 Aug 2010

District Rural Development Agency Vs Hinaben Mohansingh Bes

Gujarat High Court · (2010) 08 GUJ CK 0063

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High Courts27 Aug 2010Allowed

Mahamadbhai Kalubhai Shaikh Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0053

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

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High Courts27 Aug 2010Allowed

Sanjaykumar alias Mohan Ravjibhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0045

Bombay Prohibition Act, 1949 — Section 116(B), 65(A), 65(E), 66(B)Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts27 Aug 2010

Jarkani Fruit Industries Vs Devbahadur Sakarbahadur

Gujarat High Court · (2010) 08 GUJ CK 0041

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High Courts27 Aug 2010Allowed

Badliben Makodia Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0015

Bombay Prohibition Act, 1949 — Section 116(B), 65(A), 65(E), 66(B), 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts27 Aug 2010Allowed