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Gauhati High Court judgments

24,891 judgments · page 310 of 1,245

High Courts09 Mar 2017Allowed

Lawmkima Vs State of Mizoram and others

Gauhati High Court · (2017) 03 GAU CK 0034

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 29
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High Courts09 Mar 2017

Sri Tilak Chetry Vs Union of India

Gauhati High Court · (2017) 03 GAU CK 0033

Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 33, Section 47, Section 2(i) - Reservation of posts - Non-discr
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High Courts02 Mar 2017

Mina Tanti Vs The State of Assam

Gauhati High Court · (2017) 03 GAU CK 0029

Indian Penal Code, 1860, Section 34, Section 326, Section 325 -Indian Trust Act, 1882, Section 2(14), Section 27, Section 29
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High Courts02 Mar 2017Allowed

Kanan Kalita Vs State of Assam

Gauhati High Court · (2017) 2 GauLT 661 : (2017) LIC 1355

Assam Police Manual - Rule 66Constitution of India, 1950 - Article 311Police Act, 1861 - Section
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High Courts02 Mar 2017Dismissed

Shri Kishor Nath Vs Misbahul Islam Laskar

Gauhati High Court · (2017) AIR(Gauhati) 91 : (2017) 2 GauLT 527

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Representation of the People Act, 1951 - Section 100(1)(d)(iii), Section 100(iv), Section 83(1)(b)
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High Courts01 Mar 2017Disposed Off

Lalthuama Vs State of Mizoram

Gauhati High Court · (2017) CriLJ 1757

Criminal Procedure Code, 1973 (CrPC) - Section 235Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 25A
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High Courts28 Feb 2017Dismissed

Manowara Bewa Vs Union of India

Gauhati High Court · (2017) AIR(Gauhati) 112 : (2017) 2 GauLR 632 : (2017) 2 GauLT 143

Citizenship (Registration of Citizens and Issuing of National Identity Cards) Rules, 2003 - Rule 4ACitizenship Act, 1955 - Section 6APanchayat Act, 1994 - Section 19, Section 30
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