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Gauhati High Court judgments

24,891 judgments · page 1,074 of 1,245

High Courts29 Jun 1990

Taya Dabi Vs Toko Dabi

Gauhati High Court · (1990) 2 GLJ 95

Civil Procedure Code, 1908 — Order 5 Rule 19ACivil Procedure Code, 1908 (CPC) — Order 5 Rule 19AGauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Chapter 8A Rule 4, Chapter 8A Rule 4
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High Courts29 Jun 1990

Hemodhar Konwar Vs Mustt Goneswari Dutta

Gauhati High Court · (1990) 2 GLJ 495

Assam Land and Revenue Regulation, 1886 — Section 154, 154Civil Procedure Code, 1908 — Order 41 Rule 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
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High Courts25 Jun 1990

Sankarlal Mahesree Vs State of Assam

Gauhati High Court · (1990) 2 GLJ 100

Criminal Procedure Code, 1973 — Section 357(3)Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Penal Code, 1860 — Section 304 Part 1
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High Courts11 Jun 1990Dismissed

L. Chinzah Vs State of Mizoram and Others

Gauhati High Court · (1992) 1 GLR 115

Constitution of India, 1950 — Article 226Mizoram Autonomous District Council Constitution and Conduct of Business of the District Councils) Rules, 1974 — Rule 17(5), 35, 37(3)
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High Courts11 Jun 1990

Bogen Gogoi Vs Jogen Gogoi

Gauhati High Court · (1990) 2 GLJ 411 : (1991) 1 GLR 335

Criminal Procedure Code, 1973 — Section 145, 145(1), 145(4)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4)
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