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Gauhati High Court judgments

26,832 judgments · page 128 of 1,342

High Courts11 Jan 2022Dismissed

Bhaben Ch Sarma Vs Union Of India And 4 Ors

Gauhati High Court · (2022) 01 GAU CK 0023

Constitution Of India, 1950 — Article 226Gramin Dak Sevak (Conduct & Employment) Rules, 2001 — Rule 21Gramin Dak Sevak (Conduct & Employment) Rules, 2011 — Rule 12(1)
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High Courts11 Jan 2022Dismissed

Oil India Limited Vs Protim Patni Dey

Gauhati High Court · (2022) 01 GAU CK 0021

Constitution Of India, 1950 — Article 311, 311(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13
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High Courts11 Jan 2022

M/S Anamika Motors Vs State Of Assam And 8 Ors

Gauhati High Court · (2022) 01 GAU CK 0020

Constitution Of India, 1950 — Article 226, 366, 366(12), 366(29A), 366(29A)(b)Assam Value Added Tax Act, 2003 — Section 2(15), 2(20), 2(20)(iii), 2(38), 2(38)(iv), 2(43), 2(43)(i), 2(43)(i)(ii), 2(44), 2(57)Finance Tax Act, 1994 — Section 65(9), 65(105)(zo)
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High Courts10 Jan 2022Disposed Of

Quazi Atiqur Rahman And 4 Ors. Vs State Of Assam And 6 Ors.

Gauhati High Court · (2022) 01 GAU CK 0022

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1), 11, 12, 16, 17, 34, 48, 48(2)Right to Fair Compensation & Transparency in Land Acquisition, Rehabilitation & Re-Settlement Act, 2013 — Section 24, 24(2), 101
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