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Gauhati High Court judgments, 1990

286 judgments · page 8 of 15

High Courts29 Jun 1990

Taya Dabi Vs Toko Dabi

Gauhati High Court · (1990) 2 GLJ 95

Civil Procedure Code, 1908 — Order 5 Rule 19ACivil Procedure Code, 1908 (CPC) — Order 5 Rule 19AGauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Chapter 8A Rule 4, Chapter 8A Rule 4
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High Courts29 Jun 1990

Hemodhar Konwar Vs Mustt Goneswari Dutta

Gauhati High Court · (1990) 2 GLJ 495

Assam Land and Revenue Regulation, 1886 — Section 154, 154Civil Procedure Code, 1908 — Order 41 Rule 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
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High Courts25 Jun 1990

Sankarlal Mahesree Vs State of Assam

Gauhati High Court · (1990) 2 GLJ 100

Criminal Procedure Code, 1973 — Section 357(3)Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Penal Code, 1860 — Section 304 Part 1
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High Courts22 Jun 1990

Ranjit Singh Vs Narayan Mandal

Gauhati High Court · (1990) 2 GLJ 138 : (1991) 1 GLR 92

Civil Procedure Code, 1908 — Order 21 Rule 11, 144, 144(1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 144, 144(1)
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High Courts20 Jun 1990

Phatik Hazarika Vs State of Assam

Gauhati High Court · (1990) 2 GLJ 294

Penal Code, 1860 — Section 302, 304 Part 2Penal Code, 1860 (IPC) — Section 302, 304 Part 2Probation of Offenders Act, 1958 — Section 4, 4
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