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Gauhati High Court judgments, 2009

871 judgments · page 5 of 44

High Courts27 Nov 2009Allowed

Siya Ram Vs Union of India (UOI) and Others

Gauhati High Court · (2006) 1 GLT 155

Army Act, 1950 — Section 122(1)Border Security Force Act, 1968 — Section 46, 53, 75, 80Border Security Force Court (Adjustment of Jurisdiction) Rules, 1969 — Rule 101, 3, 3A, 4, 5
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High Courts27 Nov 2009Allowed

Rajesh Sareen Vs State of Assam and Another

Gauhati High Court · (2010) 2 GLR 425 : (2010) 1 GLT 306

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 482Penal Code, 1860 (IPC) — Section 415, 420
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High Courts25 Nov 2009Allowed

State of Tripura Vs Babul Chandra Bhowmik

Gauhati High Court · (2010) 2 GLR 393 : (2010) 1 GLT 479 : (2011) 2 RCR(Civil) 340

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(7)Constitution of India, 1950 — Article 136
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High Courts25 Nov 2009Dismissed

Pijush K. Purkayastha Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 2 GLR 600 : (2010) 1 GLT 294

Border Security Force (Tenure of Posting and Deputation) (Amendment) Rules, 2002 — Rule 19Border Security Force (Tenure of Posting and Deputation) Rules, 2000 — Rule 10, 18(2)Constitution of India, 1950 — Article 226, 311, 311(2)
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