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Gujarat High Court judgments, 2017

1,314 judgments · page 65 of 66

High Courts09 Jan 2017Allowed

JADHAV RAJENDRA BHIKA & ORS. Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 01 GUJ CK 0166

Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 16, Article 16(4)(B) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etc - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council
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High Courts09 Jan 2017

LATIF KASU KAKAL Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0161

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 447, Section 333 - Punishment for criminal trespass - Voluntarily causing grievous hurt to deter public servant from his duty
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High Courts09 Jan 2017

GOVINDRAMBHAI RAJARAMBHAI GAMOT Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 01 GUJ CK 0157

Gujarat Agricultural Produce Markets Act, 1963, Section 47, Section 22, Section 22(1), Section 5, Section 52, Section 48 - Power of Director to call for proceedings etc - Appointment of servants of market committee and conditions of service - Appointment of servants of market committee and conditions of service - Declaration of intention of regulating purchase and sale of agricultural produce in specified area - Power to de-notify or divide market area - Powers of State Government to call for proceedings of market committee and to pass orders thereonGujarat Agricultural Produce Markets Rules, 1965, Rule 41
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High Courts09 Jan 2017Allowed

FARUQ ABBAS AAMAD MANJOTHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0037

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 325, Section 403, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts09 Jan 2017Allowed

MUSTAQ MAMAD MANJOTHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0029

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 325, Section 403, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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