Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 99, Order 21 Rule 100, Order 26 Rule 9, Order 26 Rule 10(A) Constitution of India, 1950 — Article 227

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High Courts18 Jan 2018Allowed

PARVINA SADIKA Vs MD. ABDUL KASSIM

Gauhati High Court · (2018) 01 GAU CK 0029

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawal

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High Courts18 Jan 2018Allowed

OM PRAKASH Vs THE UNION OF INDIA and ORS

Gauhati High Court · (2018) 01 GAU CK 0026

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High Courts18 Jan 2018Disposed

STATE OF ASSAM and ORS. Vs SMT. KUMUDINI SINGHA and ORS

Gauhati High Court · (2018) 01 GAU CK 0025

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High Courts18 Jan 2018

M/S LABU BUILDER and ANR. Vs THE STATE BANK OF INDIA and 2 ORS

Gauhati High Court · (2018) 01 GAU CK 0024

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High Courts18 Jan 2018

SARAN NARZARY Vs THE UNION OF INDIA and ORS

Gauhati High Court · (2018) 01 GAU CK 0021

Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 11 - Minor punishments

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High Courts18 Jan 2018Dismissed

THE UNION OF INDIA and ORS Vs MES 2287772 SHRI SUJIT KR. DEY

Gauhati High Court · (2018) 01 GAU CK 0020

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts18 Jan 2018Dismissed

ON THE DEATH OFBRAHMADEV PRASAD BIN HIS LEGAL HEIRS BACCHU PRASAD BIN and ORS Vs NARENDRA NATH ROY and ORS

Gauhati High Court · (2018) 01 GAU CK 0019

Code of Civil Procedure, 1908, Order 41Rule 33, Order 6Rule 4, Order 20Rule 7, Order 20Rule 6,

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High Courts18 Jan 2018Dismissed

NATIONAL INSURANCE COMPANY LIMITED Vs SRI MANGLU BARMAN & ORS.

Gauhati High Court · (2018) 01 GAU CK 0018

Indian Penal Code, 1860, Section 304A, Sectoin 279 - Causing death by negligenceWorkmens Compensation Act, 1923, Section 3, Se

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High Courts18 Jan 2018Disposed

SHAH JALAL BHUYAN and ORS Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 01 GAU CK 0001

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High Courts17 Jan 2018Allowed

SUBHALAKSHMI THAKUR Vs PANKAJ SARMA

Gauhati High Court · (2018) 01 GAU CK 0028

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restit

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High Courts17 Jan 2018

AGRADOOT PUBLISHERS PVT. LTD. and ORS Vs MITRA DEV SARMA

Gauhati High Court · (2018) 01 GAU CK 0027

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 7 -

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