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Gauhati High Court judgments

24,891 judgments · page 803 of 1,245

High Courts27 Aug 2004Dismissed

Nilam Devi Bagaria Vs Vimal Kr. Todi

Gauhati High Court · (2005) 2 GLR 600

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts26 Aug 2004

Apurba Poddar and Another Vs State of Assam

Gauhati High Court · (2005) 3 GLR 756

Criminal Procedure Code, 1973 (CrPC) — Section 482, 561, 561APrevention of Food Adulteration Act, 1954 — Section 16, 16A, 17, 19, 7Prevention of Food Adulteration Rules, 1955 — Rule 12A
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High Courts24 Aug 2004Dismissed

Bani Kanta Sarma and Others Vs Assam Board of Revenue and Others

Gauhati High Court · (2006) 2 GLR 231 : (2005) GLT 694 Supp

Assam (Temporarily Settled Districts) Tenancy Act, 1935 — Section 2Assam Fixation on Ceiling of Land Holdings Act, 1956 — Section 3, 4Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 15, 3, 3(1), 4(1), 5
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High Courts24 Aug 2004

Samar Bhowmik Vs Union of India (UOI) and Others

Gauhati High Court · (2005) 107 FLR 1173 : (2005) 3 GLR 150 : (2005) GLT 346 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 10, 11, 13, 15, 17Prevention of Corruption Act, 1947 — Section 5(1)
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High Courts24 Aug 2004

Bazaloni Group Ltd. Vs Commissioner of Income Tax

Gauhati High Court · (2005) 193 CTR 709 : (2005) 3 GLR 252 : (2005) 1 GLT 211 : (2005) 272 ITR 11

Assam Agricultural Income Tax Rules, 1939 — Rule 5Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Income Tax Rules, 1962 — Rule 8
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