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Gauhati High Court judgments

24,891 judgments · page 779 of 1,245

High Courts16 May 2005

Amalendu Dutta Vs Gumti Devi Sharma

Gauhati High Court · (2005) 3 GLT 245

Bengal, Agra and the Civil Courts (Amendment) Act, 1965 — Section 19(2), 9, 9(2)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 19, 19(1), 19(2), 2, 3Meghalaya Adaptation of Laws Order, 1974 — Order 1
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High Courts16 May 2005

State of Meghalaya Vs Richard Lyngdoh

Gauhati High Court · (2006) 2 GLR 328 : (2006) GLT 166 Supp

Administration of Justice and Police in the Khasi and Jaintia Hills Rules, 1937 — Rule 19Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Rule 4Assam Re-Organisation (Meghalaya) Act, 1969 — Section 3
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High Courts11 May 2005Allowed

Gautam Saha Vs State of Assam

Gauhati High Court · (2006) 1 GLR 727 : (2005) 2 GLT 580

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 498A
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High Courts06 May 2005

State of Mizoram Vs Zoduhliana

Gauhati High Court · (2005) CriLJ 3756

Criminal Procedure Code, 1973 (CrPC) — Section 233, 313, 376(2)Penal Code, 1860 (IPC) — Section 228A, 341, 375, 376, 376(2)
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High Courts06 May 2005

Dilip Das Vs State of Assam and Others

Gauhati High Court · (2005) 2 GLT 431

Assam Civil Services (Conduct) Rules, 1965 — Rule 3Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7, 9Constitution of India, 1950 — Article 226, 227, 235, 311
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