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Gauhati High Court judgments, 2018

1,247 judgments · page 47 of 63

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High Courts21 Mar 2018Disposed Of

HEMANTA KUMAR PATHAK Vs THE UNION OF INDIA and ANR

Gauhati High Court · (2018) 03 GAU CK 0104

Central Civil Service (Classification Control and Appeal) Rules, 1965 — Rule 14Central Reserve Police Force Rules, 1955 — Rule 27
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High Courts20 Mar 2018Disposed Of

NATIONAL TRAINING POWER INSTITUTE @APPELLANT @has DEPUTY DIRECTOR and 2 ORS

Gauhati High Court · (2018) 03 GAU CK 0146

Finance Act, 1994 — Section 65(105)Central Excise Act, 1944 — Section 14Code of Civil Procedure, 1908 — Section 132, 133
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High Courts20 Mar 2018Disposed Of

BHUGESWAR GOGOI Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 03 GAU CK 0145

Constitution of India, 1950 — Article 309Assam Services (Pension) Rules, 1969 — Rule 173(b)
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High Courts20 Mar 2018Disposed Of

GHANA BORGOHAIN AND ORS Vs ON DEATH OF DURGADAS BANERJEE HIS LEGAL HEIRS DEBABRAT BANERJEE and 2 @O RESPONDENT

Gauhati High Court · (2018) 03 GAU CK 0059

Code of Civil Procedure 1908 — Section 151, Order 9 Rule 4Constitution of India, 1950 — Article 227
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High Courts20 Mar 2018Dismissed

TANZIL HUSSAIN Vs THE STATE OF ASSAM AND ANR

Gauhati High Court · (2018) 03 GAU CK 0058

Constitution of India, 1950 — Article 20(1), 226Code Of Criminal Procedure, 1973 — Section 397, 401, 482Indian Penal Code 1860 — Section 34, 419, 420
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High Courts20 Mar 2018Allowed

NEW INDIA ASSURANCE CO. LTD Vs MD. JOYNAL UDDIN @ JAINUL UDDIN BORBHUIYA and 2 ORS,

Gauhati High Court · (2018) 03 GAU CK 0057

Motor Vehicles Act, 1988 — Section 173
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High Courts20 Mar 2018Allowed

NEW INDIA INSURANCE CO. LTD Vs KANESWAR BARUA AND ORS

Gauhati High Court · (2018) 03 GAU CK 0056

Motor Vehicles Act, 1988 — Section 166, 173Code of Civil Procedure, 1908 — Order 41 Rule 33
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High Courts20 Mar 2018Disposed Of

PAHRED ALI AHMED Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 03 GAU CK 0055

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High Courts20 Mar 2018Dismissed

SEKHAR KANTI DEB Vs THE FOOD CORPORATION OF INDIA AND ANR

Gauhati High Court · (2018) 03 GAU CK 0054

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High Courts19 Mar 2018Disposed Of

Amal Paul Choudhury Vs Dwijamoni Singh

Gauhati High Court · (2018) 03 GAU CK 0072

Code Of Criminal Procedure, 1973 — Section 145, 482
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High Courts19 Mar 2018Partly Allowed

MD FAZNUR ALI Vs STATE OF ASSAM

Gauhati High Court · (2018) 03 GAU CK 0071

Indian Penal Code 1860 — Section 498ACode of Civil Procedure 1908 — Section 397, 401
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High Courts19 Mar 2018Allowed

MD. RAHIM BADSA and ANR Vs STATE OF ASSAM

Gauhati High Court · (2018) 03 GAU CK 0070

Indian Penal Code 1860 — Section 34, 307, 326
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High Courts19 Mar 2018Allowed

NATIONAL INSURANCE CO. LTD Vs MD. BASIR AHMED and ORS

Gauhati High Court · (2018) 03 GAU CK 0069

Workmen’s Compensation Act, 1923 — Section 4(1)(d), 4(1)(c )(ii), 30
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High Courts19 Mar 2018Disposed Of

SUBHASH RAMCHIYARI Vs STATE OF ASSAM and 5 ORS

Gauhati High Court · (2018) 03 GAU CK 0068

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High Courts19 Mar 2018Disposed Of

SHWARIFA KHATUN @ SHARIFA BIBI Vs UNION OF INDIA and 6 ORS

Gauhati High Court · (2018) 03 GAU CK 0067

Constitution of India, 1950 — Article 226
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High Courts19 Mar 2018Disposed Of

RANADHIR ADHIKARY Vs STATE OF ASSAM AND 5 ORS.

Gauhati High Court · (2018) 03 GAU CK 0066

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High Courts19 Mar 2018Disposed Of

AZAD ALI Vs UNION OF INDIA AND 6 ORS.

Gauhati High Court · (2018) 03 GAU CK 0065

Constitution of India, 1950 — Article 226
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High Courts19 Mar 2018Disposed Of

SANDHYA RAJBANGSHI Vs THE UNION OF INDIA AND 6 ORS

Gauhati High Court · (2018) 03 GAU CK 0064

Constitution of India, 1950 — Article 226
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High Courts19 Mar 2018Allowed

MD. ABDUL MALEK Vs RAFIQUL RAHMAN and ORS

Gauhati High Court · (2018) 03 GAU CK 0060

Code of Civil Procedure 1908 — Section 96, Order 2 Rule 2
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High Courts16 Mar 2018Partly Allowed

RUBUL SK.@ BHUGAL SK Vs STATE OF ASSAM

Gauhati High Court · (2018) 03 GAU CK 0142

Indian Penal Code 1860 — Section 302, 323, 325
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