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Gauhati High Court judgments, 2010

873 judgments · page 11 of 44

High Courts14 Sept 2010

Md. Shamim Ahmed Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 101 CLA 81 : (2011) 163 CompCas 107 : (2011) 1 GLR 121 : (2011) 2 GLT 477

Administrative and Financial Power Rules, 1985 — Rule 6Companies Act, 1956 — Article 77, 77(1)Constitution of India, 1950 — Article 226
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High Courts14 Sept 2010Dismissed

Inavi Village Vs State of Nagaland and Others

Gauhati High Court · (2011) 1 GLR 69

Constitution of India, 1950 — Article 371AForest (Conservation) Act, 1980 — Section 3Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2, 4(3), 4(5)
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High Courts14 Sept 2010Allowed

Alisha Maram Vs District Magistrate and Others

Gauhati High Court · (2011) 4 GLR 683 : (2011) 3 GLT 73

Constitution of India, 1950 — Article 22(3), 22(4), 22(5), 22(6), 22(7)Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 161National Security Act, 1980 — Section 10(1), 3(1), 3(2), 8
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High Courts10 Sept 2010Dismissed

Nimai Kar Vs Bishnupada Saha and Another

Gauhati High Court · AIR 2011 Guw 1

Civil Procedure Code Amendment Act, 1999 — Section 12Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 21 Rule 63, Order 4 Rule 2, Order 43 Rule 1, Order 43 Rule 1(a)Companies Act, 1956 — Section 171
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