High Courts01 Jul 2014Dismissed

Union of India Vs Hindustan Metal Refining Works (P) Ltd.

Gauhati High Court · (2015) 2 ARBLR 490

Arbitration Act, 1940 - Section 16 — Arbitration and Conciliation Act, 1996 - Section 33, 34, 75, 81 — Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 - Section 7 — Micro, Small and Medium Enterprises Development Act, 2006 - Section 19
High Courts30 Jun 2014

Yikhyao Lotha Vs State of Nagaland

Gauhati High Court · (2015) 2 GLD 169 : (2014) 4 GLT 871

Constitution of India, 1950 — Article 14, 226Right to Information Act, 2005 — Section 16(1), 16(2), 16(3), 6(1)(1)
High Courts25 Jun 2014

Ismail Uddin Vs Union of India

Gauhati High Court · (2014) 3 GLD 86 : (2014) 4 GLT 543

Citizenship Act, 1955 — Section 6A(1)(d)Constitution of India, 1950 — Article 226, 355Evidence Act, 1872 — Section 101, 106
High Courts24 Jun 2014Dismissed

Surath Barman Vs State of Assam

Gauhati High Court · (2014) 2 GLD 288 : (2014) 3 GLT 355

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 394
High Courts24 Jun 2014

Monowara Begum Vs State of Assam

Gauhati High Court · (2015) 1 GLD 117 : (2014) 3 GLT 604

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 306, 34
High Courts20 Jun 2014

Subrata Kar Vs Ranjit Kumar Shome

Gauhati High Court · (2015) 1 GLD 437 : (2014) 4 GLT 279

Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 225, 226, 227Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 109, 147, 302, 323, 34