Bombay Prohibition Act, 1949 — Section 2Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(2)

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High Courts09 Sept 2011Allowed

Sanjaybhai Desaibhai Talapda Vs Commissioner of Police Ahmedabad City and Others

Gujarat High Court · (2011) 09 GUJ CK 0128

Bombay Prohibition Act, 1949 — Section 2Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(2)

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High Courts09 Sept 2011Allowed

Prabhaben Sureshbhai Mohanbhai Chunara Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0127

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)

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High Courts09 Sept 2011

Standard Materials Agencies Pvt. Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0126

Bombay Land Revenue Code, 1879 — Section 152, 154, 178, 179Constitution of India, 1950 — Article 226, 227Gujarat Monies (Recovery of Dues) Act, 1979 — Section 3, 3(2)

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High Courts09 Sept 2011Dismissed

Shree Nani Marad Seva Sahakarimandlai Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0112

Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 11, 11(1), 49Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28, 4, 5, 5(1), 7

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High Courts09 Sept 2011

Gujarat Poly-Avx Electronics Ltd. Vs CMD, IDBI and Another

Gujarat High Court · (2012) 2 BC 635

Constitution of India, 1950 — Article 226, 227

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High Courts09 Sept 2011Allowed

Hayat Dawood Dafer and Another Vs State of Gujarat

Gujarat High Court · (2011) 09 GUJ CK 0108

Penal Code, 1860 (IPC) — Section 114, 186, 325, 333

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High Courts09 Sept 2011Allowed

Chandresh @ Babi Chhotalal Ghaghda Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0085

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)

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High Courts09 Sept 2011Allowed

Guddubhai Balkishan Chaudhry Patel Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0084

Bombay Prohibition Act, 1949 — Section 2Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(2)

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High Courts09 Sept 2011Allowed