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Gauhati High Court judgments, 2008

851 judgments · page 27 of 43

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High Courts08 May 2008Dismissed

Food Corporation of India and Others Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2009) 4 GLT 7

Assam Frontier (Administration of Justice) Act, 1945 — Section 4Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 15, 16, 17, 18, 19Civil Procedure Code, 1908 (CPC) — Section 1(3), 20, 21, 24
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High Courts08 May 2008

Ranjit Chandra Barman Vs State of Assam and Ors.

Gauhati High Court · (2008) 5 GLR 336

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High Courts08 May 2008Allowed

Syed Md. Bakir Vs State of Assam and Others

Gauhati High Court · (2009) 6 GLR 455

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High Courts08 May 2008Dismissed

Subrata Bhattacharjee Vs Central Bureau of Investigation

Gauhati High Court · (2009) 3 GLR 117 : (2008) 3 GLT 658

Criminal Procedure Code, 1973 (CrPC) — Section 2, 311, 313
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High Courts08 May 2008

United India Insurance Co. Ltd. Vs Ramliani and Another

Gauhati High Court · (2009) 4 GLR 308 : (2008) 2 GLT 768

Motor Vehicles Act, 1988 — Section 163A, 173
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High Courts07 May 2008

C. Lalropuia and Others Vs State of Mizoram and Others

Gauhati High Court · (2008) 2 GLT 842

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High Courts07 May 2008

Bhuddha Lila Vs State of Mizoram and Others

Gauhati High Court · (2009) 1 GLR 132 : (2008) 3 GLT 1

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High Courts07 May 2008Allowed

Management of Council for Advancement of People''s Action and Rural Technology Vs Kalyan Kumar Das and Another

Gauhati High Court · (2008) 118 FLR 277 : (2009) 3 GLR 420 : (2008) 3 GLT 161

Industrial Disputes Act, 1947 — Section 10, 2, 25, 25B, 25F
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High Courts07 May 2008

Ajit Ranjan De Vs State of Meghalaya and Anr.

Gauhati High Court · (2008) 5 GLR 329

Land Acquisition Act, 1894 — Section 11(2), 11(2), 18(1), 18(1), 31(1)
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High Courts07 May 2008

Fulchand Kurmi Vs Chandrabati Kurmi

Gauhati High Court · (2008) 4 GLR 629

Limitation Act, 1963 — Section 5, 5
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High Courts07 May 2008

New India Assurance Co. Ltd. Vs K. Lalnunmawii and Another

Gauhati High Court · (2010) 3 GLR 482

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Evidence Act, 1872 — Section 134Motor Vehicles Act, 1988 — Section 166, 173
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High Courts06 May 2008Dismissed

Sriprasad Orang Vs State of Assam

Gauhati High Court · (2008) 4 GLT 219

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324
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High Courts06 May 2008

Srimanta Haloi and Others Vs State of Assam

Gauhati High Court · (2008) 2 GLT 736

Penal Code, 1860 (IPC) — Section 302, 34
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High Courts06 May 2008

New India Assurance Co. Ltd. Vs Lohit District Legal Service Authority and Others

Gauhati High Court · (2010) ACJ 469 : AIR 2008 Guw 166 : (2009) 2 GLR 433 : (2008) 3 GLT 824

Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 20Motor Vehicles Act, 1988 — Section 140, 149, 166, 173
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High Courts05 May 2008

Monotosh Das Vs Union of India (UOI) and Others

Gauhati High Court · (2008) 3 GLT 571

Constitution of India, 1950 — Article 226
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High Courts05 May 2008Dismissed

Bhabani Sarma and Others Vs State of Assam and Others

Gauhati High Court · (2008) 113 FLR 273 : (2008) 4 GLT 560

Constitution of India, 1950 — Article 226
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High Courts05 May 2008

Parimal Kumar Das Vs Union of India (UOI) and Others

Gauhati High Court · (2008) 3 GLT 736

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High Courts05 May 2008

Tilak Kalita Vs State of Assam

Gauhati High Court · (2008) 2 GLT 751

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 354, 361
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High Courts02 May 2008

Smt. Mukul Rani Deb (Majumder) and Another Vs Haripada Deb

Gauhati High Court · AIR 2008 Guw 124 : (2008) 3 GLT 24

Constitution of India, 1950 — Article 227
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High Courts02 May 2008

Manoj Roy and Others Vs Gunendra Roy and Another

Gauhati High Court · AIR 2007 Guw 172 : (2008) 3 GLT 465

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 151, 24
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