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Gauhati High Court judgments

24,891 judgments · page 650 of 1,245

High Courts03 Sept 2008

Shyamanta Thakur and Others Vs State of Assam and Others

Gauhati High Court · (2009) 6 GLR 137 : (2009) 1 GLT 193

Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006 — Section 10(1)(b)Assam Secondary Education Act, 1961 — Section 24(1), 24(2)Assam Town and Country Planning Act, 1959 — Section 10(2)
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High Courts03 Sept 2008

Jaspal Singh Bisht Vs State of Tripura and Others

Gauhati High Court · (2009) 1 GLR 203 : (2009) 1 GLT 287 : (2009) 2 SLR 737

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Tripura State Rifles (Discipline, Control, Service Conditions etc.) Rules, 1986 — Rule 40Tripura State Rifles Act, 1983 — Section 10
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High Courts30 Aug 2008Allowed

Utpal Kumar Das Vs Court of the Munsif No. 1

Gauhati High Court · (2009) 1 GLD 60

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 97Constitution of India, 1950 — Article 154, 159, 162, 261(3)
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High Courts29 Aug 2008Allowed

Promode Das and Others Vs State of Tripura

Gauhati High Court · (2009) CriLJ 1 : (2009) 2 GLT 90

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 361, 374Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34
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