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Gauhati High Court judgments

24,891 judgments · page 303 of 1,245

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High Courts06 Jun 2017Dismissed

JYOTSNA RANI GHOSH & ORS. Vs GARIB SHA NAWAS & ORS.

Gauhati High Court · (2017) 06 GAU CK 0012

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 30, Section 151
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High Courts05 Jun 2017Allowed

Sri Bhabesh Das, S/o Sri Khargeswar Das Vs The State of Assam, represented by the Commissioner & Secretary to the Government of Assam, Education (Secondary) Department, & Ors.

Gauhati High Court · (2017) 06 GAU CK 0011

Assam Secondary Education (Provincialized) Service Rules, 2003, Rule 8(4)
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High Courts05 Jun 2017

Md. Zakir Hussain Son of Md. Namshed Ali Vs The State of Assam Represented by the Commissioner and Secretary to the Govt. of Assam Education (Secondary) Department, & Ors.

Gauhati High Court · (2017) 06 GAU CK 0010

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High Courts05 Jun 2017Allowed

FELPACT PRIVATE LIMITED, & ANR. Vs THE REGISTRAR OF COMPANIES, & ORS.

Gauhati High Court · (2017) 06 GAU CK 0009

Companies Act, 1956, Section 560, Section 560(5), Section 560(6) - Power of Registrar to strike defunct company off register. - Power of Registrar to strike defunct compan
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High Courts05 Jun 2017

Dilip Chandra Deka Vs The State of Assam and others

Gauhati High Court · (2017) 06 GAU CK 0008

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High Courts05 Jun 2017Dismissed

Sri Biplab Kumar Das S/o Girin Chandra Das Vs IDBI Bank Ltd., & Ors.

Gauhati High Court · (2017) 06 GAU CK 0007

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High Courts02 Jun 2017

Chandra Kanta Hazarika College, & Anr. Vs The State of Assam Represented by the Secretary to the Govt. of Assam Education (Higher) Department, & Ors.

Gauhati High Court · (2017) 06 GAU CK 0006

National Council for Teachers Education Act, 1993, Section 20, Section 18, Section 17, Section 14(3) - Regional Committees - Appeals - Contravention of pr
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High Courts02 Jun 2017Dismissed

Sri Amritjyoti Duarah Son of Sri Sahadev Duarah Vs Smti.Alaka Duarah W/o Sri Amritjyoti Duarah

Gauhati High Court · (2017) 06 GAU CK 0005

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
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High Courts02 Jun 2017

Tushpara Pre-Senior Madrassa & Ors. Vs The State of Assam and others

Gauhati High Court · (2017) 06 GAU CK 0004

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High Courts02 Jun 2017Dismissed

Smti Papori Bordoloi @ Papori Borah, Wife of Sri Mukunda Bordoloi Vs Sri Mukunda Bordoloi Son of Sri Mahesh Bordoloi, & Anr.

Gauhati High Court · (2017) 06 GAU CK 0003

Hindu Marriage Act, 1955, Section 28 - Appeals from decrees and orders
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High Courts01 Jun 2017Dismissed

Shri. Sazolie Angami, Son of late Tsokhrielie Vs Shri. Lhouvitso Zhale, Son of Kuozelie Chedema Village

Gauhati High Court · (2017) 06 GAU CK 0002

Code of Civil Procedure, 1908, Section 115 - Revision
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High Courts01 Jun 2017

Shri Rajib Dewri, S/O Late Saruful Dewri Vs The State of Assam, Represented by the Commissioner & Secretary to the Govt. of Assam, Department of Home, Dispur, & Ors.

Gauhati High Court · (2017) 06 GAU CK 0001

Indian Penal Code, 1860, Section 376 - Punishment for rapePolice Act, 1861, Section 7 - Appointment, dismissal, etc., of inferior officers
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High Courts30 May 2017

KANHAIYA LAL KANKANI & Anr. Vs AMBIKA SUPPLY AND SERVICES PVT. LTD. & Anr.

Gauhati High Court · (2017) 05 GAU CK 0057

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Section 2(2)<
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High Courts30 May 2017

The Union of India and others Vs Bishnu Prasad Swarnakar

Gauhati High Court · (2017) 05 GAU CK 0056

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High Courts30 May 2017

Smti. Rongsenlemlaao Vs The State of Nagaland and others

Gauhati High Court · (2017) 05 GAU CK 0055

Constitution of India, Article 226 - Power of High Courts to Issue certain writs
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High Courts29 May 2017

AADITYA INGTI S/O. LT. BALIRAM INGTI, & ORS. Vs THE DIRECTOR OF STATE COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING (SCERT), ASSAM, & ORS.

Gauhati High Court · (2017) 05 GAU CK 0054

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High Courts29 May 2017

The Oriental Insurance Co. Ltd Vs Mr. Kiwongkum & Ors

Gauhati High Court · (2017) 05 GAU CK 0053

Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A, Section 163A - Appeals - Special provisions as to payment of compensation on str
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High Courts26 May 2017Allowed

Dr. Atindra Kumar Adhikari, Son of Late Shyam Kanta Dev Adhikari Vs The State of Assam, represented by the Commissioner & Secretary to the Government of Assam, Health and Family Welfare Department, & Ors.

Gauhati High Court · (2017) 05 GAU CK 0052

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High Courts26 May 2017Disposed off

Sadau Assam Panchayat Casual Karmachary Santha Vs State of Assam,

Gauhati High Court · (2017) 05 GAU CK 0051

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsAssam Panchayat Act, 1994,
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High Courts26 May 2017

Shri Ailong Phom and others Vs The State of Nagaland and others

Gauhati High Court · (2017) 05 GAU CK 0050

Constitution of India, Article 226, Article 309 - Power of High Courts to Issue certain writs - Recruitment and conditions of service of persons serving the Union or a State
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