Constitution of India, 1950 — Article 227Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 10(1), 10(4), 12(3), 12(5), 2

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High Courts09 Sept 2005Dismissed

Bhagwan Das Ramesh Kumar and Others Vs Jagabandhu Dhar and Others

Gauhati High Court · (2006) 3 GLT 727

Assam Urban Areas Rent Control Act, 1972 — Section 5(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 5, 115, 151Constitution of India, 1950 — Article 227

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High Courts08 Sept 2005

Hare Ram Singh and Others Vs State of Manipur

Gauhati High Court · (2005) 4 GLT 415

Criminal Procedure Code, 1973 (CrPC) — Section 39, 40, 482, 565(1)Foreigners Act, 1946 — Section 6(2)Land Acquisition Act, 1894 — Section 10(2)

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High Courts08 Sept 2005Allowed

K.K. Rajesh Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2006) 1 GLT 190

Constitution of India, 1950 — Article 16(1), 16(4)

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High Courts07 Sept 2005Dismissed

Moin Uddin @ Lucky Moin and Others Vs State of Assam

Gauhati High Court · (2005) GLT 190 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 34, 449

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High Courts07 Sept 2005

Benoy Bhusan Das Vs State of Tripura and Others

Gauhati High Court · (2006) GLT 9 Supp

Constitution of India, 1950 — Article 14Tripura Excise Rules, 1990 — Rule 154, 29, 29A

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High Courts07 Sept 2005

Nekbor Ali and Others Vs State of Assam

Gauhati High Court · (2005) GLT 169 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 102, 105, 147, 148, 149

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High Courts06 Sept 2005Allowed

National Insurance Company Ltd. Vs Sabitri Rani Devi and Others

Gauhati High Court · (2006) 1 GLR 404

Motor Vehicles Act, 1988 — Section 147, 166

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High Courts06 Sept 2005Dismissed

Kshetrimayum Ibohal Singh and Another Vs State of Manipur and Others

Gauhati High Court · (2006) 1 GLT 252

Civil Procedure Code, 1908 (CPC) — Section 152, 47Constitution of India, 1950 — Article 227Manipur Town and Country Planning Act, 1975 — Section 2

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High Courts06 Sept 2005Dismissed

Bibhu Charan Barua Vs Nani Gopal Deva Goswami

Gauhati High Court · (2006) 2 GLR 413 : (2005) 4 GLT 159 : (2004) 4 GLT 159

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 52

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High Courts06 Sept 2005

R.K.Chinglen Singh Vs State of Manipur and Ors.

Gauhati High Court · (2005) 09 GAU CK 0061

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High Courts06 Sept 2005Allowed

Gajibur Rahman and Another Vs State of Assam

Gauhati High Court · (2006) CriLJ 1013 : (2006) GLT 39 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 302, 34

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High Courts06 Sept 2005

Makhan Pegu and Others Vs State of Assam and Others

Gauhati High Court · (2005) 4 GLT 502

Mising Autonomous Council (Amendment) Act, 1997 — Section 80Mising Autonomous Council Act, 1995 — Section 80

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High Courts02 Sept 2005Dismissed

North Cachar Hills Autonomous Council and Another Vs State of Assam and Others

Gauhati High Court · (2005) GLT 321 Supp

Assam Executive Business Rules, 1968 — Rule 14, 15, 21, 27(3), 7Constitution of India, 1950 — Article 14, 15, 15(1), 16, 164(2)Government of India Act, 1935 — Section 59(1), 59(2)

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High Courts02 Sept 2005Dismissed

Satyabrata Chakraborty Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2005) 4 GLT 150

Constitution of India, 1950 — Article 12, 14, 15, 19(I), 226

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High Courts02 Sept 2005Dismissed

Chengajan Krimijan Fishery Samabai Samity Ltd. Vs Govt. of Assam, Fishery Department and Others

Gauhati High Court · (2006) 2 GLR 118 : (2006) GLT 395 Supp

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226

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High Courts02 Sept 2005Dismissed

Shri Shantanu Chakraborty Vs The State of Tripura

Gauhati High Court · (2005) CriLJ 4333 : (2006) GLT 115 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 357, 360Penal Code, 1860 (IPC) — Section 325, 326, 376Probation of Offenders Act, 1958 — Section 1(3), 4

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