High Courts23 Aug 2002Allowed

Union of India (UOI) and Others Vs Gopesh Chandra Dey

Gauhati High Court · (2003) 1 GLT 213

Administration of Justice and Police in the Garo Hills District Rules, 1937 — Rule 1, 1AConstitution of India, 1950 — Article 226, 227, 50Premises (Eviction of Unauthorised Occupants) Amendment Act, 1980 — Section 1, 3, 4(2), 5A(2), 9
High Courts21 Aug 2002Allowed

Sunil Gogoi Vs State of Assam

Gauhati High Court · (2002) 3 GLR 572 : (2003) 1 GLT 202

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 61