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Gauhati High Court judgments

24,891 judgments · page 502 of 1,245

High Courts27 Feb 2012Dismissed

Shri Naba Kumar Doley Vs Sri Bharat Chandra Narah

Gauhati High Court · (2012) 2 GLD 306

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 15(4), Order 6 Rule 15(4), Order 6 Rule 16Representation of the People Act, 1951 — Section 100, 117, 123, 123(1), 123(1)(A)
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High Courts23 Feb 2012Dismissed

White Ali(M.D.) Vs State of Assam

Gauhati High Court · (2012) 3 GLT 110

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 326
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High Courts23 Feb 2012

Ramesh Manki Vs State of Assam

Gauhati High Court · (2012) 2 GLT 316

Criminal Procedure Code, 1973 — Section 357(A)Criminal Procedure Code, 1973 (CrPC) — Section 357(A)Penal Code, 1860 — Section 302
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High Courts22 Feb 2012

Tata Sky Ltd., A company incorporated under the provisions of the Companies Act, 1956 and having its registered office at 3rd Floor, Bombay Dyeing A.O.Building, Pandurang Budhkar Marg, Worli, Mumbai and having its branch office at Dihang Arcade, 3rd Floor, G.S.Road, near Rajeeb Bhawan, Opposite Pallavi Motors, Guwahati-781005, Assam through its authorised representative/ signatory Samar J.Bordoloi. Vs State of Assam, Represented by Principal Secretary (Finance Department, Tax Division) to the Government of Assam, Dispur, Guwahati-6.

Gauhati High Court · (2012) 02 GAU CK 0084

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