Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11, Order 41 Rule 13, Order 41 Rule 2, Order 41 Rule 3Limitation Act, 1963 — Section 5

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High Courts02 Jun 1986

Assam Frontier Tea Ltd. and Another Vs Inspecting Assistant Commissioner of Income Tax and Others

Gauhati High Court · (1986) 57 CTR 1 : (1987) 164 ITR 253

Income Tax Act, 1961 — Section 3, 3(4)

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High Courts02 Jun 1986Allowed

Ananda Ram Saikia Vs Nurul Haque and Another

Gauhati High Court · (1988) 64 CompCas 743

Motor Vehicles Act, 1939 — Section 110A, 110C(2A), 96(2)

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High Courts02 Jun 1986Allowed

Assam Textile Mills (Pvt.) Ltd. and Others Vs United Bank of India and Others

Gauhati High Court · (1986) 2 GLR 184

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1

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High Courts30 May 1986

Bhaba Kanta Bharali Vs Ramchandra Bharali

Gauhati High Court · (1987) 1 GLR 339

Criminal Procedure Code, 1973 — Section 133, 147Criminal Procedure Code, 1973 (CrPC) — Section 133, 147

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High Courts29 May 1986Allowed

State of Assam Vs Amrit Lal Ghose

Gauhati High Court · (1986) 2 GLR 250

Constitution of India, 1950 — Article 39, 47Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 15, 16, 17, 18

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High Courts28 May 1986Dismissed

Assam Judicial Service Association and Another Vs Chief Justice, Gauhati High Court and Others

Gauhati High Court · (1986) 2 GLR 330

Constitution of India, 1950 — Article 229Gauhati High Court (The High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura) Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 6, 7, 7(1)

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High Courts28 May 1986

Shri Anil Kumar Saha Vs Shri Gouranga Ch. Paul and Others

Gauhati High Court · (1986) 2 GLR 123

Constitution of India, 1950 — Article 136, 226, 32, 38Criminal Procedure Code, 1973 (CrPC) — Section 133, 145

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High Courts27 May 1986Dismissed

Sri Krishna Chandra Sarkar Vs Sri Surendra Chandra Sarkar

Gauhati High Court · (1986) 2 GLR 283

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 146

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High Courts27 May 1986

Sanchu Ray Vs State of Assam

Gauhati High Court · (1987) CriLJ 1378

Penal Code, 1860 (IPC) — Section 379

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High Courts21 May 1986

Sri Buddheswar Dowari Vs The State of Assam and Others

Gauhati High Court · (1986) 2 GLR 106

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High Courts15 May 1986Dismissed

Shri W. Kulabidhu Singh Vs The Speaker, Manipur Legislative Assembly, Shri Wangou Singh and Others

Gauhati High Court · (1986) 2 GLR 91

Constitution of India, 1950 — Article 122, 145, 190(3), 191(1), 191(2)

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High Courts12 May 1986Dismissed

Shri Anurag Saxena Vs Ct. S. Damodaran

Gauhati High Court · (1986) 2 GLR 380

Central Reserve Police Force Act, 1949 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 313, 313(1), 397, 401

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High Courts12 May 1986Allowed

Shri Niren Basumatari Vs The State of Assam

Gauhati High Court · (1986) 2 GLR 139

Assam Games and Betting Act, 1970 — Section 14, 14(2), 17, 18, 19Criminal Procedure Code, 1973 (CrPC) — Section 100, 397, 401

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High Courts08 May 1986

Smt. Saminder Kaur and Another Vs The Union of India (UOI) and Another

Gauhati High Court · (1987) ACJ 7 : (1986) 1 GLR 446

Fatal Accidents Act, 1855 — Section 1, 1AMotor Vehicles Act, 1939 — Section 100C, 100D, 100F, 110A, 110B

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High Courts08 May 1986Allowed

U. Bransly Nongaiang Vs U. Drolishon Syiemiong and Others

Gauhati High Court · (1986) 2 GLR 487

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)Khasi Sylemship (Administration of Justice) Order, 1950 — Rule 13

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High Courts08 May 1986Dismissed

Moulavi Noor Box Kerani Vs The State of Assam and Others

Gauhati High Court · (1986) 1 GLR 476

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 43 Rule 1, 106

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