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Gauhati High Court judgments, 2014

599 judgments · page 3 of 30

High Courts14 Nov 2014

Vishal Retail Ltd. Vs State of Assam and Others

Gauhati High Court · (2015) 1 GLT 468 : (2015) 79 VST 44

Assam Value Added Tax Act, 2003 — Section 26(2), 74(1), 75(12)(b)(v), 89(1)(b), 90Bengal Public Demands Recovery Act, 1913 — Section 7Constitution of India, 1950 — Article 226, 227
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High Courts14 Nov 2014

Bhasan Ch. Sarkar and Others Vs State of Assam

Gauhati High Court · (2015) 1 GLT 160

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 162(2), 164(2)Evidence Act, 1872 — Section 145, 157, 27, 32Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 366
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High Courts12 Nov 2014

Begum Bahar Vs Motiur Rahman

Gauhati High Court · AIR 2015 Guw 32 : (2014) 5 GLT 211

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(3), Order 16 Rule 1(A), Order 18 Rule 4, 30Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 67
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High Courts11 Nov 2014Allowed

Nanda Biswas Vs State of Assam

Gauhati High Court · (2015) 2 GLD 375 : (2015) 1 GLT 511

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313 — Penal Code, 1860 (IPC) - Section 376, 506
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High Courts11 Nov 2014

Abdul Gofur Mondal Vs State of Assam and Others

Gauhati High Court · (2015) 2 GLT 337

Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006 - Section 12, 13, 14, 15, 15(1) — Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 - Section 10, 10(2), 11, 2(s), 2(t) — Constitution of India, 1950 - Article 12, 14, 16, 226, 30 — Penal Code, 1860 (IPC) - Section 302, 34 — Right of Children to Free and Compulsory Education Act, 2009 - Section 18, 23, 23(3), 38, 38(2X1)
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High Courts11 Nov 2014

Ayub Ali Vs State of Assam

Gauhati High Court · (2014) 5 GLT 36

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366(A), 366A, 376
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