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Gauhati High Court judgments, 2000

424 judgments · page 12 of 22

High Courts23 May 2000Dismissed

Prafuula Kr. Ghosh Vs State of Assam

Gauhati High Court · (2000) 2 GLT 480

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(2), 10(7), 13, 16Prevention of Food Adulteration Rules, 1955 — Rule 4(3), 9
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High Courts19 May 2000Dismissed

Matiour Rahman Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 578

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 34, 73(1), 73(2)
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High Courts17 May 2000

M.C. Tiken Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 133

Constitution of India, 1950 — Article 14, 226, 229Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 63, 7(3)
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