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Gauhati High Court judgments

24,891 judgments · page 649 of 1,245

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High Courts11 Sept 2008Dismissed

J.D. Pharmaceuticals Vs Apashi Enterprise and Another

Gauhati High Court · (2008) 4 GLT 970

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 15, 151Constitution of India, 1950 — Article 227
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High Courts10 Sept 2008Allowed

Abdul Gafur and Others Vs State of Assam

Gauhati High Court · (2009) 2 GLT 83

Penal Code, 1860 (IPC) — Section 149, 302
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High Courts10 Sept 2008

Chandramati Devi Vs Rajib Bora and Others

Gauhati High Court · (2008) 4 GLT 293

Contempt of Courts Act, 1971 — Section 12
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High Courts10 Sept 2008Dismissed

Pu Lalkanglova Sailo Vs Pi Ngurthantluangi Sailo

Gauhati High Court · AIR 2009 Guw 39 : (2009) 2 GLR 516

Legal Services Authorities Act, 1987 — Section 19, 20, 21, 22, 22C
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High Courts10 Sept 2008Dismissed

Smt. Rajeswari Debbarma and Others Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 1 GLD 650 : (2009) 2 GLT 933

Constitution of India, 1950 — Article 226
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High Courts10 Sept 2008Dismissed

Ghana Kanta Nath Vs State of Assam and Others

Gauhati High Court · (2009) 1 GLD 548 Supp

Assam Directorate Establishment (Ministerial) Services Rules, 1973 — Rule 12, 19, 19(3)(4), 19(7), 8
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High Courts10 Sept 2008Dismissed

Nanotech (P) Ltd. and Others Vs Nilkamal Ltd. and Another

Gauhati High Court · (2009) 1 GLD 551 Supp : (2009) 2 GLT 14

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 181, 181(4), 205, 482Penal Code, 1860 (IPC) — Section 120B, 406, 415, 417, 420
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High Courts09 Sept 2008Dismissed

Hemanta Bhattacharjee and Others Vs State of Assam and Others

Gauhati High Court · (2010) 5 GLR 428 : (2008) 4 GLT 7

Civil Procedure Code, 1908 (CPC) — Section 11
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High Courts09 Sept 2008Dismissed

Md. Abdulla S.K. Vs Jyotsna Bewa and Another

Gauhati High Court · (2009) 1 GLR 369

Waqf Act, 1995 — Section 3, 36, 37, 37(2), 37(3)
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High Courts09 Sept 2008Dismissed

Meghnath Saikia Vs Xinmin

Gauhati High Court · (2008) 4 GLT 702

Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts09 Sept 2008

Smt. Chaya Rani Dey Vs Sunil Kumar Paul and Others

Gauhati High Court · AIR 2009 Guw 59 : (2009) 2 GLR 28 : (2008) GLT 671 Supp

Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 8Limitation Act, 1963 — Article 64, 65
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High Courts09 Sept 2008Allowed

Sri. Monoranjan Banerjee and Others Vs Smt. Bipasa Bose and Others

Gauhati High Court · (2009) 1 GLD 400 : (2008) GLT 710 Supp

Assam Land and Revenue Regulation, 1886 — Regulation 147, 151Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5(1)(a)
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High Courts09 Sept 2008Dismissed

Amar Nath Kumar and Others Vs Mrinal Kanti Khullar and Others

Gauhati High Court · (2009) 1 GLD 479 Supp : (2009) 1 GLT 231

Assam Land and Revenue Regulation, 1886 — Regulation 116, 116A, 151Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), Order 20 Rule 7, 144
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High Courts09 Sept 2008Dismissed

Nityananda Dowarah Vs State of Assam

Gauhati High Court · (2009) 2 GLT 852

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts09 Sept 2008

Minajul Haque Vs State of Assam

Gauhati High Court · (2009) 2 GLR 106 : (2009) 2 GLT 836

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
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High Courts08 Sept 2008Allowed

Rehana Ahmed Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 183 : (2008) GLT 714 Supp

Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 14(4), 2, 24, 24(2)
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High Courts08 Sept 2008Allowed

Dr. Ranjit Reang Vs State of Tripura and Others

Gauhati High Court · (2008) CriLJ 4607 : (2009) 1 GLR 325 : (2009) 2 GLT 278

Constitution of India, 1950 — Article 21, 226, 32
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High Courts08 Sept 2008Allowed

Shri Shishir Kumar Ray Vs State of Assam

Gauhati High Court · (2009) 1 GLD 224 : (2009) 2 GLT 380

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
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High Courts08 Sept 2008Allowed

Bhajan Debnath Vs Collector of Excise and Others

Gauhati High Court · (2009) 2 GLR 51 : (2009) 5 GLT 796

Tripura Excise Rules, 1990 — Rule 24, 26
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High Courts08 Sept 2008Dismissed

Dulu Deka Vs State of Assam and Others

Gauhati High Court · (2009) 2 GLR 693

Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 2, 3
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