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Gauhati High Court judgments

24,891 judgments · page 1,124 of 1,245

High Courts11 Jan 1984Dismissed

Shri Premadhar Rajbansi Vs The State of Assam

Gauhati High Court · (1984) 1 GLR 459

Assam Opium Prohibition Act, 1947 — Section 28(1), 5Criminal Procedure Code, 1973 (CrPC) — Section 100(1), 100(2), 100(3), 100(4), 100(5)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15(2)
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High Courts10 Jan 1984Allowed

Indian Oil Corporation Ltd. Vs Commissioner of Taxes

Gauhati High Court · (1984) 2 GLR 112

Assam Sales Tax Act, 1947 — Section 32, 32(1), 32(4)Burmah Oil Company (Acquisition of Shares of Oil India Limited and of the Undertaking in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited) Act, 1981 — Section 5, 6(5), 9Central Sales Tax Act, 1956 — Section 2, 3, 6, 6(A), 9(2)
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High Courts03 Jan 1984

State of Assam Vs Bhawarilal Kundalia and Another

Gauhati High Court · (1985) CriLJ 56

Criminal Procedure Code, 1973 (CrPC) — Section 378, 417Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 20
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High Courts02 Jan 1984Allowed

Shyamal Saikia and Others Vs State of Assam and Others

Gauhati High Court · (1984) 1 GLR 144

Constitution of India, 1950 — Article 124, 14, 141, 144, 16Gauhati High Court (The High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura) Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 6High Court Services (Appointment, Condition of Service and Conduct) Rules 1961 — Rule 7(3)
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High Courts16 Dec 1983

Lachit Bordoloi Vs State of Assam and Others

Gauhati High Court · (1985) CriLJ 229

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 14, 3Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 14, 3
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