Constitution of India, 1950 — Article 226Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 — Rule 2(1), 5, 6, 7, 7A

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High Courts15 Feb 2010Dismissed

Safur Ali Vs State of Assam and Others

Gauhati High Court · (2010) 32 VST 547

Assam General Sales Tax Act, 1993 — Section 18Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16(3), 35

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High Courts15 Feb 2010

Subodh Debbarma Vs State of Tripura and Others

Gauhati High Court · (2010) 3 GLR 774 : (2010) 2 GLT 543

Constitution of India, 1950 — Article 226Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 — Rule 2(1), 5, 6, 7, 7A

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High Courts12 Feb 2010

Bidhan Chandra Baruah (Dr.) Vs G.L.Publication Ltd.(M/S) & Ors.

Gauhati High Court · (2012) 2 GLT 271

Civil Procedure Code, 1908 — Order 7 Rule 14(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)

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High Courts11 Feb 2010Dismissed

Hindustan Lever (PPF) Workers'' Union Vs State of Assam and Others

Gauhati High Court · (2011) 3 GLR 560

Constitution of India, 1950 — Article 19(1), 226Industrial Disputes Act, 1947 — Section 12, 12(3), 12(4), 18, 19Penal Code, 1860 (IPC) — Section 120B, 147, 294, 34, 342

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High Courts11 Feb 2010Allowed

Sri Laxmikant Fulfagar Vs State of Assam and Others

Gauhati High Court · (2010) 2 GLD 443 : (2011) 2 GLR 450 : (2011) 2 GLT 192

Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 173, 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts11 Feb 2010Allowed

The National Insurance Company Ltd. Vs Smt. Bimala Dey and Others

Gauhati High Court · (2011) ACJ 1984 : (2010) 2 GLD 440 : (2011) 2 GLR 325 : (2010) 2 GLT 930 : (2011) 2 TAC 608

Constitution of India, 1950 — Article 141, 142Motor Vehicles Act, 1988 — Section 147, 147(1), 173

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High Courts11 Feb 2010Allowed

Sh. Vanlalringa and Others Vs State of Mizoram and Others

Gauhati High Court · (2010) 2 GLD 271 : (2011) 2 GLT 377

Constitution of India, 1950 — Article 16, 309

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High Courts11 Feb 2010Dismissed

Shri Sankar Chandra Paul and Another Vs State of Tripura and Others

Gauhati High Court · (2010) 2 GLD 45 : (2011) 1 GLT 93

Constitution of India, 1950 — Article 14, 16Tripura State Civil Services (Revised Pay) Rules, 1988 — Rule 5(3)

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High Courts11 Feb 2010

Nuruzzaman Haque Vs State of Assam and Ors.

Gauhati High Court · (2011) 6 GLR 37

Constitution of India, 1950 — Article 226, 226

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High Courts11 Feb 2010Allowed

Sanjeeb Kumar Das Vs State of Assam and Others

Gauhati High Court · (2010) 2 GLD 291

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High Courts11 Feb 2010Dismissed

Shri Yunman Lokendro Singh Vs State of Manipur and Others

Gauhati High Court · (2010) 2 GLD 74 : (2010) 2 GLT 467

Constitution of India, 1950 — Article 12, 16, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts10 Feb 2010Allowed

Shri Laishram Shyamjai Singh Vs The District Magistrate and Others

Gauhati High Court · (2010) 2 GLD 265 : (2010) 2 GLT 423

Constitution of India, 1950 — Article 21, 22, 22(4), 22(5)National Security Act, 1980 — Section 10, 11, 3(2), 3(3), 3(4)Penal Code, 1860 (IPC) — Section 120B, 307, 364, 364A, 457

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High Courts10 Feb 2010Allowed

Tonya Ori Vs State of Arunachal Pradesh

Gauhati High Court · (2006) 1 GLT 254

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 34, 341, 392

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