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Gauhati High Court judgments

24,891 judgments · page 272 of 1,245

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High Courts13 Apr 2018Dismissed

State of Mizoram and ors Vs K. Lalrinliana

Gauhati High Court · (2018) 04 GAU CK 0142

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High Courts13 Apr 2018Allowed

Rolali W/o Lalpiangliana Vs State of Mizoram and ors

Gauhati High Court · (2018) 04 GAU CK 0141

Indian Penal Code, 1860 — Section 21, 22(1), 34, 193, 302, 304, 323, 330
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High Courts13 Apr 2018Allowed

Biakngheta Sailo Vs State of Mizoram and ors

Gauhati High Court · (2018) 04 GAU CK 0140

Mizo District (Land & Revenue) Act, 1956 — Section 4, 7, 8
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High Courts13 Apr 2018Disposed Off

Sh. R. Lalduhawma Vs State of Mizoram & 4 Ors

Gauhati High Court · (2018) 04 GAU CK 0139

General Financial Rules (GFR), 2017 — Rule 170(i)Constitution Of India, 1950 — Article 226
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High Courts12 Apr 2018Partly Allowed

BABUL PATAR Vs STATE OF ASSAM

Gauhati High Court · (2018) 04 GAU CK 0082

Indian Penal Code 1860 — Section 302, 304
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High Courts12 Apr 2018Dismissed

PRATIMA BORAH Vs BISWAJIT BORAH @ BISHNU

Gauhati High Court · (2018) 04 GAU CK 0081

Indian Penal Code, 1860 — Section 498Code Of Criminal Procedure, 1973 — Section 164
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High Courts12 Apr 2018Allowed

THE BRANCH MANAGER UNITED INDIA INSURANCE CO. LTD. Vs BIRALA THENGAL AND ANR

Gauhati High Court · (2018) 04 GAU CK 0080

Workmen’s Compensation Act, 1923 — Section 30Employee’s Compensation Act, 1923 — Section 4(A), 4(A)(3)Workmen’s Compensation Rules, 1924 — Rule 21
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High Courts12 Apr 2018Disposed Of

RAJKUMAR BELDAR and 133 ORS Vs THE STATE OF ASSAM AND 3 ORS

Gauhati High Court · (2018) 04 GAU CK 0079

Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3(vi)(b) (C ), (D)Constitution of India, 1950 — Article 14
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High Courts12 Apr 2018Dismissed

M/S INDUSTRIAL TRADE AND AGENCIES Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 04 GAU CK 0078

Assam Value Added Tax Act, 2003 — Section 4, 75(6), 79, 80, 81Assam Goods and Services Tax Act, 2017 — Section 174, 174(2)(f)Andhra Pradesh Value Added Tax Act, 2005 — Section 80(3)
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High Courts12 Apr 2018Dismissed

SMT MINAKSHI BARUAH Vs THE STATE OF ASSAM AND 5 ORS

Gauhati High Court · (2018) 04 GAU CK 0077

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High Courts11 Apr 2018Disposed Off

Sh. Hilai & 25 Ors @APPELLANT@Hash Union of India & 6 Ors

Gauhati High Court · (2018) 04 GAU CK 0138

Constitution of India, 1950 — Article 300A
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High Courts11 Apr 2018Disposed Off

Z. Zohmingthanga @APPELLANT@Hash State of Mizoram

Gauhati High Court · (2018) 04 GAU CK 0137

Code of Civil Procedure, 1908 — Section 151, Order 47 Rule 1
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High Courts11 Apr 2018Dismissed

JAMAL AHMED CHOUDHURY@ JAMAL UDDIN CHOUDHURY Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 04 GAU CK 0130

Indian Penal Code 1860 — Section 302, 498(A), 498A
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High Courts11 Apr 2018Disposed Of

M/S. CHORUS MACHINEERIES and 4 ORS. Vs DILIP CH. BARUAH and ANR.

Gauhati High Court · (2018) 04 GAU CK 0095

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code 1860 — Section 34, 406, 415, 420, 468
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High Courts11 Apr 2018Dismissed

ACHYUT GOGOI and ANR. Vs THE STATE OF ASSAM and ANR.

Gauhati High Court · (2018) 04 GAU CK 0094

Code Of Criminal Procedure, 1973 — Section 482Essential Commodities Act, 1955 — Section 7Petroleum Act, 1934 — Section 7
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High Courts11 Apr 2018Allowed

ARUN CHANDRA GHOSH Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 04 GAU CK 0093

Prevention of Food Adulteration Act, 1954 — Section 2, 2(ia), 14, 19(2)Prevention of Food Adulteration Rules, 1954 — Rule 29, 12A
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High Courts11 Apr 2018Allowed

DILDAR ALI and 2 ORS Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 04 GAU CK 0092

Indian Penal Code 1860 — Section 34, 302, 304B
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High Courts11 Apr 2018Allowed

CHAYARANI KARMAKAR and ANR Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 04 GAU CK 0091

Indian Evidence Act, 1872 — Section 113B
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High Courts11 Apr 2018Allowed

SMTI TAFATUN NESSA and ANR Vs UNITED INDIA INSURANCE CO. LTD. and 2 ORS

Gauhati High Court · (2018) 04 GAU CK 0090

Motor Vehicles Act, 1988 — Section 173
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High Courts11 Apr 2018

THE DIRECTOR GENERAL SSB and 3 ORS Vs SRI ANIL KUMAR UPADHYAY

Gauhati High Court · (2018) 04 GAU CK 0089

Sashastra Seema Bal Act, 2007 — Section 43, 129Sashastra Seema Bal Rules, 2007 — Rule 44, 46, 161, 162(1)(b)Constitution of India, 1950 — Article 226
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