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Gauhati High Court judgments, 2009

871 judgments · page 3 of 44

High Courts10 Dec 2009Allowed

S.N. Yadav Vs State of Mizoram and Others

Gauhati High Court · (2010) 3 GLR 148 : (2010) 2 GLT 556

Assam Police Manual — Rule 66Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8), 15Constitution of India, 1950 — Article 226, 311, 311(2)
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High Courts10 Dec 2009Allowed

Hoka Konyak Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 4 BC 399

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 12 Rule 2, Order 12 Rule 6, Order 15 Rule 1, Order 15 Rule 2Financial Institutions Act, 1993 — Section 19(7), 25(b), 29Negotiable Instruments Act, 1881 (NI) — Section 118
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High Courts09 Dec 2009Allowed

Dipak Das and Others Vs State of Tripura

Gauhati High Court · (2010) 2 GLR 615 : (2010) 1 GLT 15

Arms Act, 1959 — Section 25, 27, 27(1), 27(2), 27(3)Army Act, 1950 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 360
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High Courts07 Dec 2009

Gopa Roy Vs State of Tripura and Others

Gauhati High Court · (2010) 2 GLR 732 : (2010) 1 GLT 411

Constitution of India, 1950 — Article 14, 19, 21, 226, 32Prisoners Act, 1900 — Section 3, 3(3), 3(4)Prisons Act, 1894 — Section 3(1)
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