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Gujarat High Court judgments

35,351 judgments · page 374 of 1,768

High Courts19 Jul 2017Allowed

PAUL PRAKASHBHAI JOHN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0114

Constitution of India, Article 14, Article 21, Article 19 -Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 66(1)B, Section 65AE, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts19 Jul 2017

PAYAL BHAVESHBHAI BUTANI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0113

Indian Penal Code, 1860, Section 114, Section 34, Section 427, Section 385, Section 386, Section 389, Section 120(b), Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts17 Jul 2017

FARUKBHAI DILAVARBHAI JEDA (MIYANA) Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0109

Indian Penal Code, 1860, Section 120B, Section 114, Section 34, Section 147, Section 307, Section 323, Section 326, Section 148, Section 149, Section 353, Section 427, Section 392, Section 143, Section 504, Section 186, Section 394, Section 510, Section 337, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts17 Jul 2017

MOHAMMED FIRDAUS @ ILU ISMAIL KHILJI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0105

Indian Penal Code, 1860, Section 114, Section 323, Section 326, Section 427, Section 452, Section 506(2), 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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