Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(1), 3(3), 3(4)Central Excise Rules, 1944 — Rule 10, 173G, 9

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High Courts10 Dec 2010Dismissed

Pranoy Kanti Das and Others Vs State of Assam and Others

Gauhati High Court · (2011) 4 GLR 458 : (2011) 1 GLT 517

Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3, 3(1)

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High Courts09 Dec 2010Dismissed

Surendra Chandra Paul Vs Sunil Chandra Paul and Others

Gauhati High Court · AIR 2011 Guw 88 : (2011) 3 BC 524

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(2), 4(3)Limitation Act, 1963 — Article 65

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High Courts08 Dec 2010Dismissed

Surat Sarkar and Others Vs State of Tripura and Others

Gauhati High Court · (2011) 2 GLR 810 : (2011) 1 GLT 192

Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)Educational Rules — Rule 2Pharmacy Act, 1948 — Section 10, 10(1), 10(2), 31, 32

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High Courts08 Dec 2010Dismissed

Matilal Debnath @ Shanta Debnath Vs State of Tripura

Gauhati High Court · (2011) 1 GLT 156

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts08 Dec 2010

Sahid Debbarma Vs State of Tripura

Gauhati High Court · (2010) 12 GAU CK 0012

Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 7APenal Code, 1860 (IPC) — Section 302

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High Courts07 Dec 2010Dismissed

Mandira Das Sarma Vs State of Assam and Others

Gauhati High Court · (2010) 12 GAU CK 0045

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High Courts07 Dec 2010Allowed

Pravash Das Vs Divisional Manager, Oriental Insurance Company Ltd. and Others

Gauhati High Court · (2011) 3 GLT 427

Motor Vehicles Act, 1988 — Section 166

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High Courts07 Dec 2010

R.C.Tobacco Company Private Ltd.Jain & Anr. Vs Union of India & Ors.

Gauhati High Court · (2010) 5 GLT 778

Finance Act, 2003 — Section 154, 154

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High Courts07 Dec 2010

Sh. Zodinpuia Vs The State of Mizoram and Others

Gauhati High Court · (2010) 12 GAU CK 0021

Constitution of India, 1950 — Article 226Mizoram Middle Schools and High Schools (Provincialisation) Rules, 1994 — Rule 3, 6

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High Courts07 Dec 2010

Chittaranjan Das Vs State of Assam and Others

Gauhati High Court · (2011) 4 GLR 448 : (2011) 1 GLT 1

Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 5

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High Courts07 Dec 2010Dismissed

Sonaram Baruah and Another Vs Assam State Electricity Board and Others

Gauhati High Court · (2011) 2 GLR 630

Electricity Act, 2003 — Section 68

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High Courts03 Dec 2010Allowed

Debajit Deka Vs State of Assam and Others

Gauhati High Court · (2011) 1 GLT 581

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High Courts03 Dec 2010Allowed

Shri Binayak Dutta Vs The State of Meghalaya and Others

Gauhati High Court · (2011) 2 GLR 248 : (2011) 2 GLT 316

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High Courts03 Dec 2010

Watseng Marak and Others Vs State of Meghalaya

Gauhati High Court · (2011) 1 GLT 619

Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(1), 2K, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 22

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High Courts02 Dec 2010

Stafford Bidiman Sohmat & Ors. Vs Khasi Hills Autonomous District Council & Ors.

Gauhati High Court · (2010) 5 GLT 728

Civil Procedure Code, 1908 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 226

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