REGENT COMPUTRONICS PVT. LTD.

Dominance Games Pvt. Ltd. Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DOUGLAS V. COMMONWEALTH KENTUCKY [REFERRED TO]
KING V. CONNARA [REFERRED TO]
SHEOSHANKAR V. STATE [REFERRED TO]
STATE OF BOMBAY VS. R M D CHI MARBAUGWALA ADVOCATE GENERAL OF MYSORE INTERVENER [REFERRED TO]
R M D CHAMARBAUGWALLA MIS SHARMA MAGAZINE A FIRM HIND SHABDA RACHANA HARIFAI SHRI CHAMAN LAL KHANNA BANNETT COLEMAN AND COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
KRISHNACHANDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. K SATYNARAYANA [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
PATHUMMA K M KUNHAHAMMAD VS. STATE OF KERALA [REFERRED TO]
NORTH BIHAR AGENCY VS. STATE OF BIHAR [REFERRED TO]
M J SIVANI VS. STATE OF KARNATAKA [REFERRED TO]
K R LAKSHMANAN VS. STATE OF TAMIL NADU [REFERRED TO]
AJIT KUMAR NAG VS. GENERAL MANAGER P J INDIAN OIL CORPORATION LTD [REFERRED TO]
STATE OF GUJARAT VS. MIRZAPUR MOTI KURESHI KASSAB JAMAT [REFERRED TO]

JUDGEMENT

(1.) Learned advocates appearing for the respective parties waive service of notice of Rule.

(2.) Since the issue involved in the present group of petitions is common, all these matters are heard together and are being decided by this common judgment.

(3.) The present group of petitions are filed by the petitioners under Articles 14, 19, 21 and 226 of the Constitution of India as well as under the provision of the Gujarat Prevention of Gambling Act, 1997 (hereinafter referred to as "the Gambling Act") for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued for quashing and setting aside the order dated 15th March, 2017 and also for declaration that game of poker is a game of skill and not a game of chance and, therefore, covered under the exception carved out by Section 13 of the Gujarat Prevention of Gambling Act, 1887 on the grounds stated in the memo of petition.

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DOMINANCE GAMES PVT. LTD. Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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