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Gauhati High Court judgments, 2002

576 judgments · page 5 of 29

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High Courts10 Oct 2002Dismissed

Pratima Palit and Another Vs Kirendra Chandra Dey and Another

Gauhati High Court · (2003) 1 GLT 612

Assam Urban Areas Rent Control Act, 1972 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts09 Oct 2002

Jubenor Hussain Vs Union of India (UOI) and Others

Gauhati High Court · (2003) 1 GLR 596 : (2003) 1 GLT 13

National Security Act, 1980 — Section 3(1), 3(2)
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High Courts09 Oct 2002

Biren Sarma Vs Assam Financial Corpoction and Another

Gauhati High Court · (2004) GLT 91 Supp

State Financial Corporations Act, 1951 — Section 29(1)
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High Courts08 Oct 2002Allowed

Manik Dey Vs Ram Sankar Bhattacharjee and Others

Gauhati High Court · (2002) 3 GLT 551

Service (Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 11, 20, 3
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High Courts08 Oct 2002Dismissed

Tapan Malakar Vs State of Assam and Others

Gauhati High Court · (2003) 2 GLR 278

Assam Ministerial District Establishment Service Rules, 1967 — Rule 2(4)
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High Courts08 Oct 2002Dismissed

Matleb Ali Vs Guwahti Municipal Corporation and Others

Gauhati High Court · (2003) 3 GLT 161

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High Courts07 Oct 2002Dismissed

Pradip Kumar Tomer Vs Union of India (UOI) and Others

Gauhati High Court · (2003) 2 GLR 171 : (2003) 1 GLT 498

Army Act, 1950 — Section 39, 4(1)Army Rules, 1954 — Rule 115(2), 115(2A), 34
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High Courts04 Oct 2002Allowed

Imlitemjen Jamir and Others Vs State of Nagaland and Others

Gauhati High Court · (2004) GLT 71 Supp

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High Courts04 Oct 2002Allowed

Pioneer Co-op. Marketing Ltd. and Another Vs State of Assam and Others

Gauhati High Court · (2003) 2 GLR 272 : (2003) 1 GLT 353

Assam Co-operative Societies Act, 1949 — Section 31(3)
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High Courts03 Oct 2002Dismissed

Manager, Bhooteachang Tea Estate Vs Presiding Officer, Labour Court and Another

Gauhati High Court · (2003) 1 GLR 354

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
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High Courts03 Oct 2002

National Insurance Co. Ltd. Vs R. Wonghiuba and Others

Gauhati High Court · (2004) ACJ 1768 : (2003) 2 GLR 63

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High Courts03 Oct 2002Dismissed

Kastoor Chandel Vs The Chairman and Managing Director, HPC Ltd. and Others

Gauhati High Court · (2003) 2 GLR 610 : (2005) GLT 188 Supp

Constitution of India, 1950 — Article 32
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High Courts03 Oct 2002Allowed

Md. Siddique Hussain Vs The State of Assam

Gauhati High Court · (2003) CriLJ 1487

Penal Code, 1860 (IPC) — Section 323, 457
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High Courts03 Oct 2002

Karunamoy Sarmah Vs State of Assam

Gauhati High Court · (2003) CriLJ 1968

Penal Code, 1860 (IPC) — Section 307, 324
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High Courts01 Oct 2002Dismissed

S. Chaoba Singh Vs Union of India (UOI) and Others

Gauhati High Court · (2003) 2 GLR 455 : (2003) 3 GLT 5

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 19, 25
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High Courts01 Oct 2002Dismissed

N.S. Vangmila Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 2 GLR 622

Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 365
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High Courts01 Oct 2002Dismissed

Dhaneswar Pradhani Vs State of Assam

Gauhati High Court · (2003) CriLJ 733 : (2003) 2 GLR 15 : (2003) 1 GLT 192

Penal Code, 1860 (IPC) — Section 302, 84
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High Courts01 Oct 2002Dismissed

Nityananda Dutta Vs Oil and Natural Gas Corporation Ltd. and Others

Gauhati High Court · (2003) 2 GLR 161 : (2003) 1 GLT 317

Constitution of India, 1950 — Article 311
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High Courts01 Oct 2002Dismissed

Ranjit Kumar Banik Vs State of Tripura and Others

Gauhati High Court · (2003) 1 GLR 581 : (2003) 1 GLT 170

Tripura Agricultural Indebtedness Relief Act, 1979 — Section 2, 3
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High Courts30 Sept 2002

Sonmoni @ Prasanta @ Santanu Bordoloi Vs State of Assam

Gauhati High Court · (2003) 3 GLR 296 : (2002) 3 GLT 266

Penal Code, 1860 (IPC) — Section 323, 34, 376(2), 448
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