Companies Act, 1956, Section 560, Section 560(5), Section 560(6) - Power of Registrar to strike defunct company off register. - Power of Registrar to strike defunct compan

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High Courts05 Jun 2017

Dilip Chandra Deka Vs The State of Assam and others

Gauhati High Court · (2017) 06 GAU CK 0008

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High Courts05 Jun 2017Dismissed

Sri Biplab Kumar Das S/o Girin Chandra Das Vs IDBI Bank Ltd., & Ors.

Gauhati High Court · (2017) 06 GAU CK 0007

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High Courts02 Jun 2017

Chandra Kanta Hazarika College, & Anr. Vs The State of Assam Represented by the Secretary to the Govt. of Assam Education (Higher) Department, & Ors.

Gauhati High Court · (2017) 06 GAU CK 0006

National Council for Teachers Education Act, 1993, Section 20, Section 18, Section 17, Section 14(3) - Regional Committees - Appeals - Contravention of pr

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High Courts02 Jun 2017Dismissed

Sri Amritjyoti Duarah Son of Sri Sahadev Duarah Vs Smti.Alaka Duarah W/o Sri Amritjyoti Duarah

Gauhati High Court · (2017) 06 GAU CK 0005

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents

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High Courts02 Jun 2017

Tushpara Pre-Senior Madrassa & Ors. Vs The State of Assam and others

Gauhati High Court · (2017) 06 GAU CK 0004

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High Courts02 Jun 2017Dismissed

Smti Papori Bordoloi @ Papori Borah, Wife of Sri Mukunda Bordoloi Vs Sri Mukunda Bordoloi Son of Sri Mahesh Bordoloi, & Anr.

Gauhati High Court · (2017) 06 GAU CK 0003

Hindu Marriage Act, 1955, Section 28 - Appeals from decrees and orders

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High Courts01 Jun 2017Dismissed

Shri. Sazolie Angami, Son of late Tsokhrielie Vs Shri. Lhouvitso Zhale, Son of Kuozelie Chedema Village

Gauhati High Court · (2017) 06 GAU CK 0002

Code of Civil Procedure, 1908, Section 115 - Revision

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High Courts01 Jun 2017

Shri Rajib Dewri, S/O Late Saruful Dewri Vs The State of Assam, Represented by the Commissioner & Secretary to the Govt. of Assam, Department of Home, Dispur, & Ors.

Gauhati High Court · (2017) 06 GAU CK 0001

Indian Penal Code, 1860, Section 376 - Punishment for rapePolice Act, 1861, Section 7 - Appointment, dismissal, etc., of inferior officers

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High Courts30 May 2017

KANHAIYA LAL KANKANI & Anr. Vs AMBIKA SUPPLY AND SERVICES PVT. LTD. & Anr.

Gauhati High Court · (2017) 05 GAU CK 0057

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Section 2(2)<

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High Courts30 May 2017

The Union of India and others Vs Bishnu Prasad Swarnakar

Gauhati High Court · (2017) 05 GAU CK 0056

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