Gujarat High Court Judgments

High Courts01 Aug 2017Allowed

BHANUBEN RAMESHBHAI PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0027

Constitution of India, Article 14, Article 21, Article 19 -Prohibition Act, 1961, Section 81, Section 83, Section 99, Section 116(2), Section 98, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)

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High Courts01 Aug 2017

BHUSAN S/O RAJUBHAI CHAUDHARY Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0026

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts01 Aug 2017

BHARATBHAI NATVARBHAI RATHOD Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0025

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts01 Aug 2017Allowed

DALSUKHBHAI @ GOTIYO RUPABHAI VASAVA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0016

Constitution of India, Article 14, Article 21, Article 226, Article 22 -Prohibition Act, 1961, Section 66(1)B, Section 65AE, Section 65E

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High Courts01 Aug 2017Allowed

GHANSHYAMSINH DILIPSINH RATHOD Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 08 GUJ CK 0015

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

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High Courts01 Aug 2017

ANAND S/O KAILASHBHAI THAKUR Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0014

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts01 Aug 2017

JAYESHBHAI S/O RATILALBHAI CONTRACTOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0013

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts01 Aug 2017

KALPESHBHAI S/O MAGANBHAI VISAVALIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0012

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

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High Courts01 Aug 2017

NILESH S/O AMRUT SHIRSHATH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0011

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

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High Courts01 Aug 2017

NITINKUMAR DILIPSINH PARMAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0010

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 Courts01 Aug 2017

PRAVINRAI @ JITU S/O RAMAYAN RAI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0009

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

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High Courts01 Aug 2017

RAJUBHAI S/O RANCHODBHAI RANA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0008

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

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High Courts01 Aug 2017

RAMESHBHA BHARABHA HATHAL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0007

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 Courts01 Aug 2017

SHARUKHKHAN @ BAKRU RASULKHAN AHMEDKHAN PATHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0006

Indian Penal Code, 1860, Section 114, Section 324, Section 307, Section 323, Section 506(2), Section 506(1), Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts01 Aug 2017

SOHIL KASAMBHAI MOHMADBHAI MANSURI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0005

Indian Penal Code, 1860, Section 120B, Section 114, Section 379, Section 411 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts01 Aug 2017Allowed

SUMITSINGH SURENDRANSINGH CHAUHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0004

Constitution of India, Article 226 -Prohibition Act, 1961, - Section 81, Section 99, Section 116B, Section 66(1)B, Section 65AE, Section 65C

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High Courts01 Aug 2017

VINOD @ VINOD BIHARI S/O. JAGANNATHSINGH RAJPUT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0003

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 116(c), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts28 Jul 2017

ANITA W/O PRAKASHBHAI MAHESHBHAI CHUNARA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0153

Constitution of India, Article 226 -Prohibition Act, 1961, Section 81, Section 98(2), Section 66B, Section 65E

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High Courts28 Jul 2017

DHARMESH KIRANKUMAR ACHARYA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 07 GUJ CK 0152

Indian Penal Code, 1860, Section 114, Section 498A, Section 306 - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872, Section 113A - Presumption as to abetment of suicide by a married womanDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences

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High Courts28 Jul 2017

DHAVALBHAI GANGARAM HARUMAL SINDHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0151

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

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