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Gauhati High Court judgments

24,887 judgments · page 199 of 1,245

High Courts19 Sept 2019Disposed Off

Shivalaya Vs State Of Assam And 2 Ors

Gauhati High Court · (2019) 09 GAU CK 0053

Arbitration And Conciliation Act, 1996 — Section 13, 16, 29(A), 29(A)(1), 29(A)(3), 29(A)(4), 29(A)(5), 34Code Of Civil Procedure, 1908 — Section 115, Order 2 Rule 2Constitution Of India, 1950 — Article 227
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High Courts19 Sept 2019Disposed Off

Bajrang Traders Vs State Of Assam And Ors

Gauhati High Court · (2019) 09 GAU CK 0051

Assam Value Added Tax Act, 2003 — Section 36, 79, 79(5), 80, 80(4)Assam Board Of Revenue Act, 1962 — Section 3, 3(2), 3(4), 3(5), 4Assam Board Of Revenue Regulations, 1963 — Regulation 45
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High Courts17 Sept 2019Allowed/Disposed Off

Budha Chandra Singha @APPELLANT@Hash Dhaneshwar Singha

Gauhati High Court · (2019) 09 GAU CK 0045

Code Of Civil Procedure, 1908 — Section 106(1), Order 9 Rule 9, Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 105(3), Order 21 Rule 106, Order 21 Rule 106(1), Order 21 Rule 106(3)Limitation Act, 1963 — Section 5Constitution Of India, 1950 — Article 227
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High Courts17 Sept 2019Dismissed

Musstt. Nilbhan @APPELLANT@Hash Union Of India And 5 Ors

Gauhati High Court · (2019) 09 GAU CK 0044

Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A(3), Order 8 Rule 9, Order 8 Rule 10, Order 18 Rule 17, Order 18 Rule 17(A), Order 41 Rule 27Evidence Act, 1872 — Section 138Constitution Of India, 1950 — Article 226
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