Code of Civil Procedure, 1908, Order 9Rule 13 -Indian Penal Code, 1860, Section 498(A) - Enticing or taking away or detaining with criminal intent a marri

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High Courts24 May 2017

The State of Assam, Represented by the Principal Chief Conservator of Forest, & Ors. Vs M/s G.H. Vijapura & Co., & Ors.

Gauhati High Court · (2017) 05 GAU CK 0042

Constitution of India, Article 265 - Taxes not to be imposed save by authority of lawMines and Minerals (Regulation and Development) Act, 1957, Section 3(e) - Definition

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High Courts23 May 2017

SHIR DHIREN DAS, SON OF LATE LOKNATH DAS Vs THE STATE OF ASSAM, REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM, POWER DEPTT, DISPUR, & ORS.

Gauhati High Court · (2017) 05 GAU CK 0041

Assam State Electricity Board (General Service) Regulation, 1960, Regulation 10

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High Courts23 May 2017Dismissed

Mrs. Chanda Biswas, W/o Sri Biswajit Purkayastha Vs Sri Biswajit Purkayastha, S/o Late Bipul Chandra Purkayastha, Department of Chemistry Assam Engineering College

Gauhati High Court · (2017) 05 GAU CK 0040

Code of Civil Procedure, 1908, Order 9Rule 13 -Family Courts Act, 1984, Section 19 - Appeal

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High Courts23 May 2017Dismissed

Shri Vinod Kumar @ Binod Kumar, S/o late Jagdeo Thakur, & Anr. Vs The State of Assam, represented by the Commissioner- Secretary to the Govt. of Assam, Education (Elementary) Department, & Ors.

Gauhati High Court · (2017) 05 GAU CK 0039

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High Courts22 May 2017Dismissed

Smti. Rinarekha Mahanta Vs Smti. Regia Begum, & Ors.

Gauhati High Court · (2017) 05 GAU CK 0011

Code of Civil Procedure, 1908, Section 20, Section 24 - Other suits to be instituted where defendants reside or cause of action arises - General power of transfer and withdrawal

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High Courts22 May 2017Allowed

The North Eastern Electric Power Corporation Limited (NEEPCO) and others Vs Sri Sagar Chandra Das

Gauhati High Court · (2017) 05 GAU CK 0010

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High Courts19 May 2017

Bazlul Basid Vs The State of Assam and others

Gauhati High Court · (2017) 05 GAU CK 0038

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High Courts19 May 2017

Syed Altaf Hussain Late Syed Taffazul Hussain Vs The State of Assam and others

Gauhati High Court · (2017) 05 GAU CK 0037

Constitution of India, Article 226, Article 16 - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council

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High Courts18 May 2017

Musst. Badrun Nehar Laskar Vs The State of Assam, & Ors.,

Gauhati High Court · (2017) 05 GAU CK 0036

Assam Panchayat Act, 1994, Section 15(1) - No-confidence motion against the President and Vice-President

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High Courts18 May 2017

Shri Ashok Kumar Deb Purkayastha & Ors Vs Mustt.Rahena Begum

Gauhati High Court · (2017) 05 GAU CK 0035

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts18 May 2017

Mujeeb Alam, S/O Mehboob Alam Vs Union of India, Represented by the Secretary, Ministry of Home Affairs, New Delhi, & Ors.

Gauhati High Court · (2017) 05 GAU CK 0034

Central Reserve Police Force Rules, 1955, Rule 5(1)(a), Rule 16(a), Rule 5(3)(b), Rule 5(1)(b) -Central Civil Serv

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High Courts17 May 2017

Shyamlendu Deb and others Vs State of Assam

Gauhati High Court · (2017) 05 GAU CK 0033

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164, Section 357A - Examination of witnesses by police - Power to examine the acc

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High Courts16 May 2017

Jehirul Islam Vs Union of India & Ors

Gauhati High Court · (2017) 05 GAU CK 0032

Constitution of India, Article 226 - Power of High Courts to Issue certain writsEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge

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