Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 157(1), 159Penal Code, 1860 (IPC) — Section 120B, 323, 334, 34, 342

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High Courts27 Sept 1991

Mrs. Neeli Mazumdar Vs State of Assam

Gauhati High Court · (1991) 2 GLR 295

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 333, 342, 418, 420

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High Courts26 Sept 1991

Khargeswar Talukdar Vs The State of Assam and Others

Gauhati High Court · (1991) 2 GLR 475

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High Courts26 Sept 1991Allowed

Md. Abdul Awal Vs The Deputy Commissioner and Others

Gauhati High Court · (1991) 2 GLR 477

Constitution of India, 1950 — Article 14

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High Courts25 Sept 1991

Jogeshwar Doley Vs State of Assam and Others

Gauhati High Court · (1992) 1 GLR 134

Constitution of India, 1950 — Article 226

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High Courts24 Sept 1991Allowed

Aristo Printers Pvt. Ltd. Vs Purbanchal Erade Centre, Guwahati

Gauhati High Court · AIR 1992 Guw 81

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 41

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High Courts23 Sept 1991

Ramapada Choudhury Vs Secretary to the Govt. of Meghalaya, P.W.D. (R and B) and Others

Gauhati High Court · (1991) 2 GLR 299

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High Courts21 Sept 1991

Premier Enterprises and Others Vs The State of Meghalaya and Others

Gauhati High Court · AIR 1992 Guw 98

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 80, 80(1)

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High Courts19 Sept 1991

Suruz Ahmed Vs State of Assam

Gauhati High Court · (1992) 1 GLR 69

Assam Co-operative Societies Act, 1949 — Section 31(3)

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High Courts19 Sept 1991

Social Reformation and Development Club By Its Secretary Shri Leishangthem Kumar Meetai Vs State of Manipur, Through The Secretary (Revenue) Govt of Manipur, Imphal

Gauhati High Court · (1991) 2 GLJ 356 : (1992) 1 GLR 163

Constitution of India, 1950 — Article 226, 226Manipur Land Revenue and Land Reforms Act, 1960 — Section 14(ii), 14(ii)

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