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Gujarat High Court judgments, 2017

1,314 judgments · page 9 of 66

High Courts30 Aug 2017

HITARTH @ BHIKHABHAI SONI Vs COMMISSIONER OF POLICE, & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0001

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 326, Section 354, Section 506(1), Section 294b -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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High Courts29 Aug 2017

AJAYBHAI RAMESHBHAI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0083

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 394, Section 506(2), Section 294b -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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High Courts28 Aug 2017Allowed

DIVYARAJSINH MA.NUBHA RATHOD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0081

Constitution of India, Article 14, Article 21, Article 19 -Gujarat Prohibition Act, 1949, Section 66(1)B, Section 116(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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High Courts16 Aug 2017

MUKESHBHAI KANTILAL SHAH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0062

Prevention of Money-Laundering Act, 2002, Section 33, Section 34, Section 384, Section 507, Section 294(b), Section 506(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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