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Gauhati High Court judgments, 2005

798 judgments · page 20 of 40

High Courts03 Jun 2005

Til Bahadur Konwar Vs Dilu Sahu

Gauhati High Court · (2005) 3 GLT 290

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 5 Rule 12, Order 5 Rule 14, Order 5 Rule 15, Order 5 Rule 16Gauhati Civil Court Rules — Rule 36, 64(1)Hindu Marriage Act, 1955 — Section 28
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High Courts02 Jun 2005Allowed

L. Biswanath Singh Vs State of Assam

Gauhati High Court · (2005) 3 GLT 271

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50
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High Courts31 May 2005

Shibani Roy Vs Union of India and Others

Gauhati High Court · (2005) 4 GLT 111

Constitution of India, 1950 — Article 14, 214, 226, 231, 231(1)North Eastern Areas (Reorganisation) Act, 1971 — Section 33State of Arunachal Pradesh Act, 1986 — Section 18(2)
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High Courts26 May 2005

Silda Passah Vs Nothy Passah

Gauhati High Court · (2006) GLT 429 Supp

Civil Procedure Code, 1882 — Section 622Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, Order 18 Rule 2(4), Order 9 Rule 13, 115Constitution of India, 1950 — Article 136, 227, 241
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High Courts26 May 2005

Munindra Gazamer Vs State of Assam

Gauhati High Court · (2005) 3 GLR 618 : (2005) 3 GLT 380

Central Excises and Salt Act, 1944 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 18, 19, 360, 361, 5(2)General Clauses Act, 1897 — Section 8
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