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Gauhati High Court judgments, 2009

871 judgments · page 16 of 44

High Courts25 Aug 2009Allowed

Niranjan Borah Vs State of Assam and Another

Gauhati High Court · (2010) 4 GLR 762

Assam Co-operative Societies Act, 1949 — Section 66Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 7(3), 8, 8(3), 9Assam Services (Pension) Rules, 1969 — Rule 21, 22
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High Courts25 Aug 2009

Arijit Kr. Endow Vs State of Assam and Another

Gauhati High Court · (2010) 5 GLR 68 : (2009) 5 GLT 727

Assam Engineering (Flood Control Department) (Amendment) Rules, 1990 — Rule 13, 24, 26Assam Engineering (Flood Control Department) Service Rules, 1981 — Rule 12, 12(2), 13, 3, 3(1)Constitution of India, 1950 — Article 309
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High Courts21 Aug 2009Allowed

Kalpa Nath Deka Vs The State of Assam and Others

Gauhati High Court · (2009) 1 GLD 629 Supp : (2009) 5 GLT 748

Assam Secondary Education (Provincialisation) Act, 1977 — Section 2, 3(3)Assam Secondary Education (Provincialised) Service (Amendment) Rules, 2003 — Rule 24, 24(1), 24(2)Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 10, 13, 13(3), 3, 6
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High Courts21 Aug 2009Allowed

Neiloulhou G.B. and Another Vs Khrielhoulie and Party

Gauhati High Court · (2011) 4 GLR 163 : (2009) 5 GLT 139

Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 31, 36ANagaland Administration of Justice and Police Rules, 1984 — Rule 29, 29(1), 31, 32, 34Rules for Administration of Justice and Police in Nagaland (Amendment), 1974 — Rule 29, 29(1), 32
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High Courts19 Aug 2009Allowed

Goutam Sengupta Vs State of Tripura and Another

Gauhati High Court · (2010) 2 GLR 432 : (2009) 5 GLT 252

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(5)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3)
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High Courts19 Aug 2009

Sunil Kumar Surana Vs Gajaraj Surana

Gauhati High Court · (2009) 6 GLR 674 : (2009) 5 GLT 664

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 1(4)Constitution of India, 1950 — Article 227
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