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Gauhati High Court judgments

24,891 judgments · page 401 of 1,245

High Courts28 Aug 2014

Puspendra Nath Borah Vs Lalit Chandra Borah

Gauhati High Court · AIR 2015 Guw 41

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(3)(b), Order 47 Rule 1Constitution of India, 1950 — Article 227
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High Courts22 Aug 2014Dismissed

Apurba Deka Vs The State of Assam

Gauhati High Court · (2014) 3 GLD 48 : (2015) 2 GLT 63

Constitution of India, 1950 — Article 226, 311Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 244, 294, 506
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High Courts22 Aug 2014Dismissed

Hare Ram Vs Ratan Mahanta

Gauhati High Court · (2014) 3 GLD 59

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 151, 47Constitution of India, 1950 — Article 227
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High Courts22 Aug 2014Dismissed

Enam Rabbani Vs Salma Rahman

Gauhati High Court · (2014) 3 GLD 140 : (2015) 2 GLT 41

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 33
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High Courts20 Aug 2014Allowed

Sama Vs State of Mizoram

Gauhati High Court · (2015) 1 Crimes 669

Constitution of India, 1950 - Article 21 — Criminal Procedure Code, 1973 (CrPC) - Section 303, 304
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