Constitution of India, 1950 — Article 136, 14, 141, 19, 20Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 25, 27, 32

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High Courts09 Feb 1985Dismissed

Hareswar Barua Vs State of Assam

Gauhati High Court · (1986) 1 GLR 60

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 302, 304(2)

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High Courts05 Feb 1985Dismissed

Md. Mafizuddin Vs Nowgong Mahkuma Parishad and Others

Gauhati High Court · (1985) 2 GLR 372

Assam Fisheries Rules, 1953 — Rule 1Assam Land and Revenue Regulation, 1886 — Section 155, 156, 16Assam Panchayati Raj Act, 1959 — Section 3(1), 4, 72, 73

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High Courts01 Feb 1985

Isaque Mia Vs The Union of India (UOI) and Others

Gauhati High Court · (1985) 2 GLR 367

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 5

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High Courts30 Jan 1985Allowed

Somi Angkang and Others Vs Union of India (UOI) and Others

Gauhati High Court · (1985) 2 GLR 1

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 21, 22(5)Maintenance of Internal Security Act, 1971 — Section 14

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High Courts29 Jan 1985

Narayan Ch. Saha and Another Vs State of Assam

Gauhati High Court · (1986) CriLJ 1169

Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 16, 17

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High Courts22 Jan 1985Allowed

Dasarath Das Vs Union of India (UOI) and Others

Gauhati High Court · (1985) 2 GLR 75

Constitution of India, 1950 — Article 226, 311Railway Establishment Code — Rule 145, 145(1), 145(3)

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High Courts21 Jan 1985Allowed

Tuahkhopao Changsan Vs Enjalian Lengthang and Others

Gauhati High Court · AIR 1986 Guw 46

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 133(6)

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High Courts17 Jan 1985Allowed

Gopiram Agarwalla Vs Smt. Bina Agarwalla and Another

Gauhati High Court · (1985) 1 GLR 248

Constitution of India, 1950 — Article 19(1), 21, 51A

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High Courts11 Jan 1985Dismissed

Assam State Electricity Board Vs Presiding Officer, Labour Court and Others

Gauhati High Court · (1985) 1 GLR 240

Constitution of India, 1950 — Article 136, 226

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High Courts10 Jan 1985Dismissed

Shri Lalthuamliana Vs Union Territory of Mizoram and Others

Gauhati High Court · (1985) 1 GLR 456

Constitution of India, 1950 — Article 14, 16, 309, 339Mizoram Secretariat (Group A) Recruitment (First Amendment) Rules, 1982 — Rule 77North Eastern Areas (Reorganisation) Act, 1971 — Section 64(2)

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