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Gauhati High Court judgments

24,891 judgments · page 400 of 1,245

High Courts06 Sept 2014Allowed

C. Ramhluna Vs C. Ngunlianchunga

Gauhati High Court · (2014) 09 GAU CK 0036

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Penal Code, 1860 (IPC) — Section 171GRepresentation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 117, 80, 81
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High Courts06 Sept 2014

H. Rohluna Vs L. Thangmawia

Gauhati High Court · AIR 2014 Guw 172 : (2015) 2 GLD 88 : (2014) 4 GLT 888

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Penal Code, 1860 (IPC) — Section 171GRepresentation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 117, 80, 81
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High Courts05 Sept 2014

Rokunga Vs State of Mizoram

Gauhati High Court · AIR 2014 Guw 179

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 80Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 164
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High Courts05 Sept 2014Partly Allowed

Samsul Ali Vs The State of Assam

Gauhati High Court · (2014) 4 GLT 550

Border Security Force Act, 1968 — Section 11Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 395
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High Courts04 Sept 2014

Rajendra Narzary Vs Union of India

Gauhati High Court · (2014) 3 GLD 29 : (2014) 4 GLT 555

Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376
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High Courts01 Sept 2014Dismissed

Bhopal Thapa Vs Riva Devi Shaw and Others

Gauhati High Court · (2015) 2 GLT 461

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Order 14 Rule 2(2), Order 41 Rule 2(2), Order 6 Rule 4, Order 7 Rule 11 — Constitution of India, 1950 - Article 226, 227 — Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 13, 17, 18, 19, 20 — Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 34
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High Courts01 Sept 2014

Kamrul Ikbal Hasan Vs State of Assam

Gauhati High Court · (2014) 3 GLD 17 : (2014) 4 GLT 678

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 164, 167(2)Penal Code, 1860 (IPC) — Section 376, 380, 397, 401, 454
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High Courts01 Sept 2014

Bhopal Thapa Vs Girijesh Tiwari

Gauhati High Court · AIR 2015 Guw 10 : (2015) 2 BC 369

Civil Procedure Code Amendment Act, 1999 — Section 17Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(2), Order 41 Rule 2(2), Order 6 Rule 4, Order 7 Rule 11Companies Act, 1956 — Section 442, 446, 537
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High Courts01 Sept 2014

Bhopal Thapa Vs Bina Boro

Gauhati High Court · (2015) 3 BC 209

Civil Procedure Code Amendment Act, 1999 — Section 17Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2(2), Order 41 Rule 2(2), Order 6 Rule 4, Order 7 Rule 11Companies Act, 1956 — Section 442, 446, 537
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