CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2019

884 judgments · page 37 of 45

High Courts22 Feb 2019Allowed

Mizoram Chakma Students’ Union, A Registered Body Having Its Headquarter At Kamalanagar Vs State Of Mizoram

Gauhati High Court · (2019) 02 GAU CK 0082

Mizoram (Selection Of Candidates for Higher Technical Courses) Rules, 2016 — Rule 5, 5(1), 5(2)Mizoram [Selection Of Candidates for Higher Technical Course (Sixth Amendment)] Rules, 2015 — Rule 2, 5(1)Mizoram had earlier framed the Mizoram (Selection Of Candidates for Higher Technical Courses) Rules, 1999 — Rule 5
Read judgment
High Courts21 Feb 2019Disposed Off

Riazi Begum And Anr Vs Najima Haque And 4 Ors

Gauhati High Court · (2019) 02 GAU CK 0078

Code Of Civil Procedure, 1908 — Section 2(2), 9, 94, Order 6 Rule 2, Order 9 Rule 13, Order 18 Rule 4, Order 14 Rule 1, Order 19 Rule 3, Order 43 Rule 1(d), Order 41 Rule 31Evidence Act, 1872 — Section 3, 137Assam Urban Areas Rent Control Act, 1972 — Section 5(4)
Read judgment
High Courts21 Feb 2019Dismissed

Durga Prasad Borodoloi Vs State Of Assam And Anr

Gauhati High Court · (2019) 02 GAU CK 0077

Prevention Of Corruption Act, 1988 — Section 13(a)(c), 13(2)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 438, 482Indian Penal Code, 1860 — Section 120B, 201, 406, 409, 420, 468, 474, 477
Read judgment