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Gauhati High Court judgments, 2005

798 judgments · page 18 of 40

High Courts22 Jun 2005Dismissed

Neepco Tribal Employees'' Welfare Association, Dr. Smt. Nilima Sonowal Borgohaln, Smt. Dipti Doley Basumatary and Adhu Kumar Basumatary Vs Union of India (UOI) and Others Chief Commissioner of Income Tax and Others Vs Neepco Tribal Employees'' Welfare Association

Gauhati High Court · (2007) 211 CTR 133 : (2005) 4 GLT 463 : (2004) 4 GLT 463 : (2007) 290 ITR 481

Constitution of India, 1950 — Article 14, 226, 341, 342, 366Income Tax Act, 1961 — Section 10, 142, 143, 154, 26
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High Courts16 Jun 2005

Oriental Insurance Co. Ltd. Vs Abeda Begum and Others

Gauhati High Court · (2006) 2 ACC 620 : (2007) ACJ 743 : (2005) 2 GLT 571

Civil Procedure Code, 1908 (CPC) — Section 115, 25, 3, 9Constitution of India, 1950 — Article 136, 227, 228, 233, 234Criminal Procedure Code, 1973 (CrPC) — Section 173, 195
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High Courts15 Jun 2005

Runu Roy Vs State of Assam

Gauhati High Court · (2005) 2 GLT 566

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 2, 300, 362, 389, 397(1)
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