High Courts26 Mar 2007

Laishram Noren Singh Vs Lalsawmlien Kungte

Gauhati High Court · (2007) CriLJ 2179 : (2009) 4 GLR 578 : (2007) 3 GLT 96

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 26, 27, 29, 37
High Courts21 Mar 2007

Surya Begum Vs Amina Ahmed and Others

Gauhati High Court · (2009) 4 GLR 614

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, Order 47 Rule 7(1), Order 47 Rule 8Succession Act, 1925 — Section 372, 384
High Courts21 Mar 2007

Noorbari Tea Co.(P) Ltd.and Anr Vs UCO Bank and Ors

Gauhati High Court · AIR 2007 Guw 135 : (2007) 3 GLT 876

Constitution of India, 1950 — Article 226, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
High Courts21 Mar 2007

Nihar Ranjan Bhattacharjee Vs Union of India and Ors

Gauhati High Court · AIR 2007 Guw 132 : (2007) 4 GLR 644

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(10), 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(10), 13(2), 13(4)