Assam Urban Areas Rent Control Act, 1972 — Section 13(1), 2, 5, 5(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 115Evidence Act, 1872 — Section 116, 45, 47, 73

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High Courts12 Sept 1994Allowed

State of Assam and Another Vs Niranjan Ghosh

Gauhati High Court · (1995) 1 GLR 427

Criminal Procedure Code, 1973 (CrPC) — Section 172, 197, 321Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19

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High Courts09 Sept 1994

Lalit Kr. Das Vs The State of Assam

Gauhati High Court · (1995) 1 GLR 37

Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 9

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High Courts09 Sept 1994Dismissed

Surjya Das Vs Assam State Fisheries Development Corporation Ltd. and Others

Gauhati High Court · (1995) 1 GLR 408

Constitution of India, 1950 — Article 226

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High Courts09 Sept 1994

Hiralal Phukan Vs State of Assam and Ors.

Gauhati High Court · (1994) 2 GLJ 345

Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 3, 3, 3(1), 3(1)

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High Courts06 Sept 1994

R.K. Lal Vs State of Arunachal Pradesh

Gauhati High Court · (1995) 1 GLR 377

Constitution of India, 1950 — Article 226

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High Courts06 Sept 1994Dismissed

Trusses and Towers (P) Ltd. Vs Assam State Electricity Board and Another

Gauhati High Court · (1995) 3 GLR 411

Constitution of India, 1950 — Article 226Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2, 3, 4, 5, 6

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High Courts02 Sept 1994

Ajit Kumar Bhuyan and Jayanta Baruah Vs Hiteswar Saikia the Proprietor, Printing Udyog

Gauhati High Court · (1995) 2 GLR 219

Civil Procedure Code, 1908 (CPC) — Section 151Penal Code, 1860 (IPC) — Section 120B, 499, 500, 501, 502

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High Courts01 Sept 1994Dismissed

Pranjit Kumar Das Vs State of Assam and Others

Gauhati High Court · (1995) 1 GLR 229

Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 2, 3(1), 3(2), 5Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3, 3(1)Constitution of India, 1950 — Article 226, 302

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High Courts31 Aug 1994Allowed

Rajendra Kumar Das Vs The Chairman, General Insurance Corporation of India and Another

Gauhati High Court · (1995) 1 GLR 221

Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 25, 3(1)Industrial Disputes Act, 1947 — Section 2S

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High Courts29 Aug 1994

A.K.Bhattacharjee (Dr.) Vs State of Assam

Gauhati High Court · (1995) 2 GLJ 429 : (1995) 3 GLT 511

Constitution of India, 1950 — Article 226, 226

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High Courts27 Aug 1994

Keshab Gogoi Vs Hon''ble Speaker, Assam Legislative Assembly and Others

Gauhati High Court · (1995) 1 GLR 52

Criminal Procedure Code, 1973 (CrPC) — Section 157Members of Assam Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 6, 6(1), 6(2), 6(3), 6(4)

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High Courts19 Aug 1994