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Gauhati High Court judgments, 2006

1,071 judgments · page 27 of 54

High Courts22 Jun 2006

Milk Food Ltd. and Others Vs State of Assam

Gauhati High Court · (2006) 3 GLT 807

Agricultural Produce (Grading and Marking) Act, 1937 — Section 3, 5, 5A, 5B, 5CConstitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 433, 482
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High Courts21 Jun 2006

Rajen Singh (A.P.S.) Vs State of Assam and Others

Gauhati High Court · (2007) CriLJ 621 : (2009) 3 GLR 154 : (2006) 4 GLT 625

Constitution of India, 1950 — Article 227, 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 483Penal Code, 1860 (IPC) — Section 109, 120B, 201, 220, 302
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High Courts20 Jun 2006Dismissed

Anil Sarkar Vs State of Tripura

Gauhati High Court · (2006) CriLJ 3868 : (2006) 3 GLT 93 : (2006) 3 GLT 92

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)
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High Courts20 Jun 2006Allowed

Kalmanje Ganapati Vs Indian Bank and Others

Gauhati High Court · (2006) 3 GLT 203

Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 3(1)Bank Officers Employees (Discipline and Appeal) (Amendment) Regulations, 1985 — Regulation 12, 4, 6(4)Constitution of India, 1950 — Article 226, 311
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High Courts16 Jun 2006Dismissed

State of Assam Vs Tarulata Devi

Gauhati High Court · (2007) 2 GLR 217 : (2006) 4 GLT 189

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 176Penal Code, 1860 (IPC) — Section 120B, 201, 302, 307
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