Tripura Panchayats (Administration) Rules, 1994 — Rule 3, 4, 5, 6Tripura Panchayats (Election of Office Bearers) Rules, 1994 — Rule 27, 27(3)Tripura Panchayats Act, 1993 — Section 128, 16, 16(3), 23, 23(2)

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High Courts17 Feb 2012

Kamada Das and Ors. Vs State of Assam

Gauhati High Court · (2012) 4 GLR 372

Penal Code, 1860 — Section 143, 427Penal Code, 1860 (IPC) — Section 143, 427

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High Courts17 Feb 2012

Deputy Collector, Dhubri District, Dhubri Vs Golam Sarowar Alom, S/O Late Alhaj Mobi Nayeb Ali, Vill-Baladhoba, PS-Bilashipara, Dist.-Dhubri, Assam Presently residing at Boyal Kumari, PO-Nayahat, PS-Bilashipara, Dist.-Dhubri, Assam

Gauhati High Court · (2012) 02 GAU CK 0087

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High Courts17 Feb 2012

Bijoy Teli Son of Bhudhan Lal Teli, of Talap T.E.Sengli Line, P.S.Doom Dooma, District- Tinsukia, Assam Vs State of Assam

Gauhati High Court · (2012) 02 GAU CK 0086

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High Courts17 Feb 2012

Deboshree Acharjee alias Namita Acharjee, Daughter of Late Pulin Behari Acharjee, Resident of Howraghat Bazar, P.O.Howraghat, Dist.Karbi Anglong, Assam Vs State of Assam, (Represented by the Chief Secretary to the Government of Assam),Dispur, Guwahati, Assam

Gauhati High Court · (2012) 02 GAU CK 0085

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High Courts17 Feb 2012

Sh. M. S. Dawngzela Vs The State of Mizoram

Gauhati High Court · (2012) 02 GAU CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts17 Feb 2012

Dr. Ningthoujam Omita Devi Vs The Regional Institute of Medical Sciences and The State of Manipur

Gauhati High Court · (2012) 02 GAU CK 0074

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High Courts17 Feb 2012Dismissed

Bhabani Gogoi Vs State of Assam

Gauhati High Court · (2012) 3 GLT 292

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 341

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High Courts17 Feb 2012

H. Lalsangliana Vs Lalbiakliani

Gauhati High Court · (2012) 02 GAU CK 0048

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High Courts17 Feb 2012Dismissed

Shri Farid Ahmed Vs Managing Committee of Islamia Secondary School and Others

Gauhati High Court · (2012) 2 GLD 484

Constitution of India, 1950 — Article 226, 32

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High Courts17 Feb 2012

Sri Chandan Keshab Das, Son of Sri Gopinath Das, Village – Samaguri, District – Nagaon, Assam Vs State of Assam, Represented by the Chief Secretary to the Government of Assam, Dispur, Guwahati-6.

Gauhati High Court · (2012) 02 GAU CK 0030

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High Courts17 Feb 2012

Jamiruddin Ali, Son Late Jainuddin Villlage –Barapujia, P.S.Raha, District- Nagaon, Assam Vs State of Assam

Gauhati High Court · (2012) 02 GAU CK 0029

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