Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 105, 54

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High Courts16 Jun 1989Allowed

Braja Lal Banik Vs State of Tripura and Others

Gauhati High Court · (1990) 78 STC 283

Central Sales Tax Act, 1956 — Section 10, 10A, 7, 9(2)Tripura Sales Tax Act, 1976 — Section 13(3)

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High Courts16 Jun 1989Allowed

On the death of Niliswari Hazori, her heirs and Legal Representatives, Smti. Jyosoda Basumatary and Others Vs Suresh Chandra Rava and Others

Gauhati High Court · (1990) 1 GLR 96

Hindu Succession Act, 1956 — Section 14Hindu Widows Remarriage Act, 1856 — Section 2

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High Courts16 Jun 1989Dismissed

Shri Chong Norbu Lama Vs The State of Arunachal Pradesh and Others

Gauhati High Court · AIR 1990 Guw 94

Arunachal Pradesh Gram Panchayat (Constitution) Rules, 1972 — Rule 5, 6, 7, 8, 9Constitution of India, 1950 — Article 226

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High Courts15 Jun 1989

Md.Abdul Gafur @ Gafur Seikh Vs Jogendra Nath Chakraborty

Gauhati High Court · (1989) 2 GLJ 168 : (1989) 2 GLR 375

Civil Procedure Code, 1908 — Section 104(2), 106, 107(2)Civil Procedure Code, 1908 (CPC) — Section 104(2), 106, 107(2)

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High Courts14 Jun 1989

Tulsi Roy Vs Pijush Kanti Roy

Gauhati High Court · (1990) 1 GLJ 136

Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5, 5

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High Courts13 Jun 1989

Shri Heramba Sarma Vs Shri Ajoy Sankar Das

Gauhati High Court · (1990) 2 GLR 217

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500, 504, 506, 95

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High Courts12 Jun 1989

Usharani Bhawal Bhadra Vs Subharani Bhawal

Gauhati High Court · (1989) 2 GLJ 109

Civil Procedure Code, 1908 — Order 7 Rule 11(c)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(c)

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High Courts09 Jun 1989Allowed

Shri Chitta Ranjan Saha Vs State of Tripura and Others

Gauhati High Court · (1990) 79 STC 51

Constitution of India, 1950 — Article 226Tripura Sales Tax Act, 1976 — Section 3

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High Courts09 Jun 1989Allowed

Studio Sen and Sen Vs State of Tripura and Others

Gauhati High Court · (1990) 79 STC 168

Central Sales Tax Act, 1956 — Section 10Tripura Sales Tax Act, 1976 — Section 2, 3

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High Courts09 Jun 1989

Employees State Insurance Corpn., Guwahati and Another Vs Krishna Press, Lakhtokia, Guwahati

Gauhati High Court · (1990) 1 GLR 87

Employees State Insurance Act, 1948 — Section 1(5), 1(5), 2(12), 2(12)

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High Courts09 Jun 1989Allowed

Brajalal Banik Vs State of Tripura and Another

Gauhati High Court · (1990) 79 STC 217

Tripura Sales Tax Act, 1976 — Section 26(1), 26(2), 26(3)

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High Courts08 Jun 1989

Jiban Chandra Deka, Bjjay Lakshmi Mahanta and Jahur Ali Vs Deputy Commissioner, Kamrup

Gauhati High Court · (1989) 2 GLJ 115 : (1989) 2 GLR 237

Assam Foodstuffs (Distribution) Control Order, 1958 — Para 22A, Para 22A, Para 3(2), Para 3(2)

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High Courts07 Jun 1989

Bipin Chandra Kalita Vs Arabinda Das

Gauhati High Court · (1989) 2 GLJ 37 : (1989) 2 GLR 323

Transfer of Property Act, 1882 — Section 106, 106

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High Courts07 Jun 1989

Oinam Gulamjat Singh Vs State of Manipur

Gauhati High Court · (1989) 2 GLJ 400

Court Fees Act, 1870 — Section 7(v)(b), 7(v)(b)Manipur Land Revenue and Land Reforms Act, 1960 — Section 132(7), 132(7)

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