Civil Procedure Code, 1908 — Order 41 Rule 27Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Manipur Land Revenue and Land Reforms Act, 1960 — Section 14, 14

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High Courts06 Sept 1983

On the Dealth of Aribam Goura Hari Sharma, through his Legal Heirs Aribam Ashutosh Sharma and Others Vs Elangbam Ningol Potsan Gbam Ongbi Radhe Devi and Others

Gauhati High Court · (1983) 2 GLR 309

Civil Procedure Code, 1908 — Order 20 Rule 3, 152Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 152

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High Courts30 Aug 1983

L.A.Collector Vs Sambhu Deb Barma

Gauhati High Court · (1983) 2 GLR 455

Civil Procedure Code, 1908 — Order 22 Rule 4Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts26 Aug 1983

Bhadra Krishna Goswami Vs State of Assam & Others

Gauhati High Court · (1983) 2 GLR 314

Assam Settlement of Forest Coupes and Mahals by Tender System Rules, 1967 — Rule 9, 9

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High Courts25 Aug 1983Allowed

Shri Marmeswar Das Vs The Presiding Officer, Labour Court and Others

Gauhati High Court · (1984) 1 GLR 65

Constitution of India, 1950 — Article 21, 39Industrial Disputes Act, 1947 — Section 2, 23FF, 25(1), 25B, 25F

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High Courts24 Aug 1983

Nowrangrai Agarwalla Vs Rambhagat Thakur

Gauhati High Court · (1984) CriLJ 1310

Criminal Procedure Code, 1973 (CrPC) — Section 93

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High Courts23 Aug 1983Allowed

Laldula Vs The Union Territory of Mizoram and Others

Gauhati High Court · (1984) 1 GLR 40

Assam Police Service Rules, 1966 — Rule 65, 66Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 21, 311, 311(2)

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High Courts19 Aug 1983

Gautam Saikia and etc. Vs District Magistrate and Others

Gauhati High Court · (1984) CriLJ 597

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 100, 102, 154, 173, 207

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High Courts19 Aug 1983

Hemchandra Choudhury and Others Vs Dr. Harmohan Pathak

Gauhati High Court · (1985) 2 ACC 296

Motor Vehicles Act, 1939 — Section 110D, 95, 96

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High Courts18 Aug 1983Allowed

Shri Omprakash Dugar and Another Vs State of Assam

Gauhati High Court · (1984) 1 GLR 74

Arms Act, 1959 — Section 29Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 204, 482, 561AEssential Commodities Act, 1955 — Section 3(2), 3(3), 7

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High Courts18 Aug 1983Allowed