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Gauhati High Court judgments, 2000

424 judgments · page 13 of 22

High Courts08 May 2000Dismissed

Dina Bawri Vs State of Assam

Gauhati High Court · (2000) 3 GLT 163

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354, 354(3), 360Penal Code, 1860 (IPC) — Section 302, 307, 326
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High Courts07 May 2000Allowed

Abdul Kasem Vs State of Assam

Gauhati High Court · (2000) CriLJ 5004 : (2000) 2 GLT 234

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 94
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High Courts02 May 2000Dismissed

Satradhikar, Bengana-Ati Vs State of Assam and Others

Gauhati High Court · (2000) 2 GLT 286

Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 148, 25A, 25A(1), 3(1)Constitution of India, 1950 — Article 19(1), 245, 246, 25, 25(1)Dargah Khwaja Saheb Act, 1955 — Section 5
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High Courts25 Apr 2000Dismissed

Union of India and (UOI) Ors. Vs Ratneswar Karmakar

Gauhati High Court · (2000) 2 GLT 610

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 23Central Civil Services (Conduct) Rules, 1964 — Rule 11, 15Constitution of India, 1950 — Article 14, 226, 227
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