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Gauhati High Court judgments, 2001

467 judgments · page 22 of 24

High Courts02 Feb 2001

Tripura Board of Wakf and Another Vs Tahera Khatoon

Gauhati High Court · AIR 2001 Guw 103 : (2001) 1 GLT 462

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4(1), 4(2)
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High Courts29 Jan 2001

State of Mizoram Vs Sh. M. Anand

Gauhati High Court · (2001) CriLJ 1214(1) : (2001) 1 GLT 208

Constitution of India, 1950 — Article 227Mizoram Liquor Total Prohibition Act, 1995 — Section 8(1)
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High Courts19 Jan 2001Allowed

Tarunt Amuli Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 87

Assam Public Service (Ad-hoc) Appointment Rules, 1986 — Rule 6Constitution of India, 1950 — Article 226, 395Government of India Act, 1935 — Section 241(2)
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