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Gauhati High Court judgments, 2023

728 judgments · page 21 of 37

High Courts07 Jun 2023Disposed Of

Prasanta Dutta Vs State Of Assam And 4 Ors

Gauhati High Court · (2023) 06 GAU CK 0018

Constitution Of India, 1950 — Article 21, 141, 226Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6(1)(c), 6(2), 9(4), 9(6)Indian Penal Code, 1860 — Section 120B, 201, 204, 409, 418, 420, 468, 471
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High Courts07 Jun 2023Allowed

Malek Uddin Vs State Of Assam And 3 Ors.

Gauhati High Court · (2023) 06 GAU CK 0017

Constitution Of India, 1950 — Article 14Assam Financial Inspection of Departmental Sanctions and Implementation of Scheme Rules, 1982 — Rule 7
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High Courts07 Jun 2023Dismissed

Debabrata Saha Vs Nibedita Das And 6 Ors.

Gauhati High Court · (2023) 06 GAU CK 0016

Code Of Civil Procedure, 1908 — Section 47, 100, 151, Order 21 Rule 91, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 101Transfer of Property Act, 1882 — Section 44, 45, 46, 47, 52
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High Courts06 Jun 2023Disposed Of

Tilak Chandra Bhuyan Vs Khyemu Kumari Devi

Gauhati High Court · (2023) 06 GAU CK 0020

Limitation Act, 1963 — Article 123Code of Civil Procedure, 1908 — Section 115, Order 9 Rule 13, Order 5 Rule 20, Order 5 Rule 20(1), Order 5 Rule 20(1)(a)Limitation Act, 1963 — Section 5
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High Courts05 Jun 2023Dismissed

Gyasuddin Ahmed Vs Nizamuddin Ahmed

Gauhati High Court · (2023) 06 GAU CK 0038

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 406, 417, 420, 468
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