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Gauhati High Court judgments, 2014

599 judgments · page 8 of 30

High Courts01 Sept 2014Dismissed

Bhopal Thapa Vs Riva Devi Shaw and Others

Gauhati High Court · (2015) 2 GLT 461

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Order 14 Rule 2(2), Order 41 Rule 2(2), Order 6 Rule 4, Order 7 Rule 11 — Constitution of India, 1950 - Article 226, 227 — Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 13, 17, 18, 19, 20 — Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 34
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High Courts01 Sept 2014

Kamrul Ikbal Hasan Vs State of Assam

Gauhati High Court · (2014) 3 GLD 17 : (2014) 4 GLT 678

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 164, 167(2)Penal Code, 1860 (IPC) — Section 376, 380, 397, 401, 454
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High Courts01 Sept 2014

Bhopal Thapa Vs Girijesh Tiwari

Gauhati High Court · AIR 2015 Guw 10 : (2015) 2 BC 369

Civil Procedure Code Amendment Act, 1999 — Section 17Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(2), Order 41 Rule 2(2), Order 6 Rule 4, Order 7 Rule 11Companies Act, 1956 — Section 442, 446, 537
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High Courts01 Sept 2014

Bhopal Thapa Vs Bina Boro

Gauhati High Court · (2015) 3 BC 209

Civil Procedure Code Amendment Act, 1999 — Section 17Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(2), Order 41 Rule 2(2), Order 6 Rule 4, Order 7 Rule 11Companies Act, 1956 — Section 442, 446, 537
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High Courts28 Aug 2014

Puspendra Nath Borah Vs Lalit Chandra Borah

Gauhati High Court · AIR 2015 Guw 41

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(b), Order 47 Rule 1Constitution of India, 1950 — Article 227
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