Gujarat High Court Judgments 2017 — Page 66

High Courts09 Jan 2017Allowed

SAVANBHAI SANJAYBHAI MANE Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0026

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 65AE, Section 116-2 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts09 Jan 2017Allowed

SANJEET @ SANDEEP S/OF SUBHASHBHAI SAHANI (CHAUDHARY) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0025

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 116(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts09 Jan 2017Allowed

SAGAR PRAKASHBHAI BAROT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0024

Indian Penal Code, 1860, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts09 Jan 2017Allowed

VINODBHAI BHOGILAL VYAS Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0023

Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts09 Jan 2017Allowed

SUNITABEN W/O DILIPBHAI DAHYABHAI CHUNARA Vs COMMISSIONER OF POLICE AHMEDABAD & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0022

Prohibition Act, 1961, Section 81, Section 66B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts09 Jan 2017Allowed

USMAN ALIBHAI PATELIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0021

Prohibition Act, 1961, Section 81, Section 83, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts09 Jan 2017Allowed

VINKESHKUMAR S/O RAVICHANDBHAI DALSUKHBHAI VASAVA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0020

Indian Penal Code, 1860, Section 114, Section 379, Section 447, Section 427, Section 356 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts09 Jan 2017Disposed

GENERAL MANAGER - MAFATLAL FINE SPINNING & FACTURING CO. Vs RAMNATH DHANESHWAR & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0018

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High Courts09 Jan 2017

SAIYED MEHJABIN MOHD RAZAULHAQ & ORS. Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0016

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts09 Jan 2017Allowed

SHAIKH ASMINABANU ISMAILBHAI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 01 GUJ CK 0013

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts09 Jan 2017Allowed

ROHITBHAI AMARSHIBHAI VADODRA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0011

Indian Penal Code, 1860, Section 114, Section 380 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts07 Jan 2017

ORIENT ABRASIVES LIMITED Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0009

Mines And Minerals (Development And Regulation) Act, 1957, Section 10, Section 10A, Section 10A(2) -Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concessions Rules, 2016, Rule 8(4)

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High Courts06 Jan 2017Allowed

PRAJAPATI DISHA RAMESHBHAI Vs UNION OF INDIA

Gujarat High Court · (2017) 01 GUJ CK 0010

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts06 Jan 2017

RUPALBA @ KIRANBA RAVIRAJSINH JADEJA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0008

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 114, Section 306, Section 498(A) - Abettor present when offence is committed - Abetment of Suidde - Enticing or taking away or detaining with criminal intent a married womanDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry

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Gujarat High Court judgments, 2017