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Gujarat High Court judgments, 2017

1,314 judgments · page 18 of 66

High Courts10 Jul 2017Allowed

CHIRAG PRAKASHBHAI PANCHOLI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0058

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 81, Section 116(1), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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High Courts10 Jul 2017

RAMABHAI BHIMABHAI LAMBARIYA (BHARWAD) Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0055

Indian Penal Code, 1860, Section 323, Section 332, Section 427, Section 504, Section 341, Section 186, Section 506(2) - Punishment for voluntarily causing hurt - Voluntarily causing hurt to deter public servant from his duty. - Mischief causing damage to the amount of fifty rupees - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint - Obstructing public servant in discharge of public functions - Punishment for criminal ,intimidationArms Act, 1959, Sections 25(1)(1B)A -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts10 Jul 2017

SAGAR @ PANKAJ RANABHAI LOKHIL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0054

Indian Penal Code, 1860, Section 114, Section 323, Section 427, Section 354, Section 452, Section 504, Section 384, Section 506(2) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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