Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Khasi Syiemships (Administration of Justice) Rules — Rule 13

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High Courts24 Mar 1984Dismissed

Makharia Brothers Vs State of Nagaland and Others

Gauhati High Court · (1984) 2 GLR 276

Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115Constitution of India, 1950 — Article 227

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High Courts22 Mar 1984

Nuruddin (Accused) Vs State of Assam

Gauhati High Court · (1984) CriLJ 1724

Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 27Penal Code, 1860 (IPC) — Section 104, 302, 304

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High Courts16 Mar 1984Allowed

KA Trily Tariang Vs U. Resdrikson Lyngdoh and Others

Gauhati High Court · (1984) 2 GLR 8

Land and Revenue Act — Section 154, 154(1)

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High Courts15 Mar 1984Allowed

Anjan Kumar Kataki Vs Smt. Minakshi Sarma

Gauhati High Court · AIR 1985 Guw 44

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 21, 28(1)

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High Courts14 Mar 1984Dismissed

Lalthlamuana Vs Union Territory of Mizoram and Others

Gauhati High Court · (1984) 2 GLR 110

Criminal Procedure Code, 1973 (CrPC) — Section 211(7)Penal Code, 1860 (IPC) — Section 380

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High Courts12 Mar 1984Dismissed

Harish Ch. Ram Kanai Bhuiya and Others Vs Dr. Naresh Ch. Ghose and Another

Gauhati High Court · (1985) 1 GLR 36

Assam Urban Areas Rent Control Act, 1972 — Section 5(4)Transfer of Property Act, 1882 — Section 111, 114

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High Courts12 Mar 1984Dismissed

K. Rama Krishnan Vs Maj. General Syadeva and Others

Gauhati High Court · (1984) 2 GLR 171

Army Act, 1950 — Section 123Contempt of Courts Act, 1971 — Section 11

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High Courts09 Mar 1984Allowed

Lalit Mohan Taran Vs Lal Mohan Deb and Others

Gauhati High Court · AIR 1985 Guw 35

Specific Relief Act, 1963 — Section 20

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High Courts08 Mar 1984Dismissed

Smt. Jyotibala Chakraborty Vs Hem Chandra Sarkar

Gauhati High Court · AIR 1985 Guw 31

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts07 Mar 1984

Shew Chand Chouhan and Others Vs The Revenue Officer, Karbi Anglong District Council

Gauhati High Court · (1984) 1 GLR 474

Constitution of India, 1950 — Article 226

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High Courts05 Mar 1984

Food Corporation of India Vs Presiding Officer, Central Government Industrial Tribunal and Another

Gauhati High Court · (1984) 2 GLR 165

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 9 Rule 14Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11

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High Courts24 Feb 1984

Hiranand Agarwalla Vs Area Food Inspector and Another

Gauhati High Court · (1986) CriLJ 237

Prevention of Food Adulteration Act, 1954 — Section 13, 16

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