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Gauhati High Court judgments

24,891 judgments · page 819 of 1,245

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High Courts04 Mar 2004

Commissioner, Kendriya Vidyalaya Sangathan and Others Vs Radhey Shyam Maurya

Gauhati High Court · (2004) 03 GAU CK 0092

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 3(1)Constitution of India, 1950 — Article 226, 227, 311Industrial Disputes Act, 1947 — Section 11
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High Courts04 Mar 2004

Bharat Ferrous (P) Ltd. Vs Union of India (UOI)

Gauhati High Court · (2005) 123 ECR 98 : (2005) 183 ELT 6

Central Excise Rules, 1944 — Rule 96ZO, 96ZO(3)Central Excises and Salt Act, 1944 — Section 37, 3A, 3A(2), 3A(3), 3A(4)Finance Act, 1997 — Section 3A
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High Courts04 Mar 2004

Jaidul Islam and Others Vs State of Assam and Others

Gauhati High Court · (2004) 3 GLR 283

Constitution of India, 1950 — Article 14, 21
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High Courts04 Mar 2004Dismissed

Abdul Matlib Vs Managing Director, Assam Financial Corporation and Others

Gauhati High Court · (2004) 3 GLR 25

Assam Financial Corporation Staff Regulations, 1957 — Regulation 41Assam Financial Corporation Staff Rules, 1997 — Rule 41
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High Courts04 Mar 2004Dismissed

Bhagirath Patowari Vs Gauhati University and Others

Gauhati High Court · (2006) GLT 689 Supp

Constitution of India, 1950 — Article 226
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High Courts03 Mar 2004

Mohit Chandra Saikia Vs State of Assam and Others

Gauhati High Court · (2004) 3 GLR 28

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High Courts03 Mar 2004Dismissed

Sakina Begum Vs State of Assam and Others

Gauhati High Court · (2004) 3 GLR 301 : (2004) 2 GLT 1331

Constitution of India, 1950 — Article 226
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High Courts03 Mar 2004Allowed

Babulal Das Vs State of Assam and Another

Gauhati High Court · (2004) 3 GLR 372 : (2004) 2 GLT 1259

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9(2)
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High Courts03 Mar 2004

Dharmeswar Baishya Vs State of Assam and Others

Gauhati High Court · (2004) 3 GLR 291 : (2004) 2 GLT 1253

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High Courts02 Mar 2004Dismissed

Mantasir Ali Laskar Vs Commissioner and Secretary, Govt. of Assam and Others

Gauhati High Court · (2005) 1 GLR 214 : (2004) 2 GLT 1336

Constitution of India, 1950 — Article 226, 311(2)
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High Courts02 Mar 2004

Cachar Native Joint Stock Co. Ltd. Vs Smt. Namita Gupta

Gauhati High Court · (2004) 122 CompCas 1 : (2005) 1 GLR 712 : (2004) 2 GLT 1130 : (2004) 52 SCL 170

Companies Act, 1956 — Section 397, 398
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High Courts01 Mar 2004

Dr. (Mrs.) Jesmine Begum Vs State of Assam and Dr. Jahan Iqbal Ahmed Registrar of Ophthalmology Assam Medical College

Gauhati High Court · (2004) 03 GAU CK 0063

Assam Civil Services (Conduct) Rules, 1965 — Rule 26, 9Constitution of India, 1950 — Article 226
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High Courts27 Feb 2004Dismissed

Tarun Kr. Deb and Another Vs State of Assam and Others

Gauhati High Court · (2005) 1 GLR 279 : (2004) 2 GLT 1249

Constitution of India, 1950 — Article 226
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High Courts27 Feb 2004Allowed

Khagendra Nath Talukdar Vs State of Assam and Others

Gauhati High Court · (2004) 3 GLR 445 : (2005) GLT 745 Supp

Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9(A)
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High Courts27 Feb 2004Allowed

J. Lalremruata and Others Vs State of Mizoram and Others

Gauhati High Court · (2004) 3 GLR 253 : (2005) GLT 797 Supp

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High Courts27 Feb 2004

Vanlalven and Another Vs State of Manipur

Gauhati High Court · (2006) 2 GLR 289 : (2004) 2 GLT 1122

Criminal Procedure Code, 1973 (CrPC) — Section 232, 233, 313
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High Courts27 Feb 2004Dismissed

Smt. Anjali Debi Thapa and Others Vs Smt. Sandhya Debi Thapa

Gauhati High Court · AIR 2004 Guw 145 : (2005) GLT 680 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 58Specific Relief Act, 1963 — Section 34, 38
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High Courts27 Feb 2004Dismissed

Hema Handique and Others Vs State of Assam and Others

Gauhati High Court · (2004) 2 GLT 242

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
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High Courts27 Feb 2004Dismissed

Abul Kalam Azad Vs B.S.N.L. and Others

Gauhati High Court · (2005) 1 GLR 252

Constitution of India, 1950 — Article 14
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High Courts27 Feb 2004Dismissed

Utpal Sharma Vs State of Assam

Gauhati High Court · (2004) 3 GLR 58 : (2004) 1 GLT 683

Criminal Procedure Code, 1973 (CrPC) — Section 362, 438
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