High Courts09 Aug 2002

Suresh Dutta Vs State of Tripura

Gauhati High Court · (2002) 3 GLR 495 : (2003) 1 GLT 107

Criminal Procedure Code, 1973 (CrPC) — Section 438(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A(3)
High Courts31 Jul 2002Dismissed

Dipak Ch. Ruhidas Vs Chandan Kr. Sarkar

Gauhati High Court · (2002) 3 GLT 179

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Service and Posts) (Amendment) Rules, 1991 — Rule 94ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 151Constitution of India, 1950 — Article 173, 173C, 193, 332