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Gauhati High Court judgments

24,891 judgments · page 850 of 1,245

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High Courts09 Apr 2003Allowed

Sahil Rahman Vs State of Assam and Others

Gauhati High Court · (2003) 3 GLR 462

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High Courts09 Apr 2003Partly Allowed

Nirmal Traders Vs Union of India (UOI) and Others

Gauhati High Court · AIR 2003 Guw 122

Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 78, 79
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High Courts09 Apr 2003

Sadhan Ranjan Dey Choudhrury Vs State of Mizoram and Others

Gauhati High Court · (2003) 3 GLT 615

Central Civil Services (Pension) Rules, 1972 — Rule 49Constitution of India, 1950 — Article 226, 309
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High Courts08 Apr 2003Partly Allowed

Nirmal Traders Vs Union of India (UOI) and Others

Gauhati High Court · (2003) 2 GLR 429

Constitution of India, 1950 — Article 226Railways Act, 1989 — Section 78, 79
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High Courts08 Apr 2003Allowed

Assam State Electricity Board and Others Vs Phani Dhar Kalita and Others

Gauhati High Court · (2003) 2 GLR 417 : (2003) 2 GLT 696

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High Courts07 Apr 2003

Ramen Chandra Kalita and Another Vs State of Assam and Others

Gauhati High Court · (2004) 1 GLR 239 : (2003) 3 GLT 369

Assam Engineering (Public Works Department) Service Rules, 1978 — Rule 13(4)
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High Courts07 Apr 2003Allowed

Gautam Chowdhury Vs State of Assam and Others

Gauhati High Court · (2003) 3 GLT 245

Assam Aided College Management Rules, 1976 — Rule 18Assam Education Department Selection Rules, 1981 — Rule 2
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High Courts04 Apr 2003

Bhupen Borah Vs State of Arunachal Pradesh

Gauhati High Court · (2003) 2 GLR 350 : (2003) 3 GLT 249

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High Courts04 Apr 2003Partly Allowed

Raj Nath Dwivedi Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2003) 2 GLR 409 : (2003) 2 GLT 167

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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High Courts03 Apr 2003Allowed

Parasmoni Das Vs Food Corporation of India and Others

Gauhati High Court · (2003) 2 GLT 514

Constitution of India, 1950 — Article 14
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High Courts03 Apr 2003

Principal, Kendriya Vidyalaya and Another Vs Uttam Bose and Another

Gauhati High Court · (2003) 3 GLT 184 : (2004) 1 LLJ 686

Industrial Disputes Act, 1947 — Section 2, 25F
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High Courts03 Apr 2003

Abdul Mazid and Others Vs State of Assam

Gauhati High Court · (2003) 3 GLR 455 : (2003) 3 GLT 178

Penal Code, 1860 (IPC) — Section 307, 324
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High Courts03 Apr 2003Allowed

Assam Drug Dealers Association and Another Vs State of Assam and Others

Gauhati High Court · (2006) 143 STC 84

Assam General Sales Tax Act, 1993 — Section 10AAssam General Sales Tax Rules, 1993 — Rule 19A
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High Courts02 Apr 2003

Bijoy Bhusan Roy Vs State of Assam and Others

Gauhati High Court · (2003) 2 GLT 302

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High Courts02 Apr 2003Dismissed

Milon Chandra and Others Vs Shiva Prasad Chakravarty

Gauhati High Court · (2003) CriLJ 3845 : (2003) 3 GLT 216

Criminal Procedure Code, 1973 (CrPC) — Section 399(2), 404
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High Courts02 Apr 2003Allowed

Sanatan Kalita Vs State of Assam and Others

Gauhati High Court · (2004) 1 GLR 229

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High Courts02 Apr 2003

Biren Gogi Vs State of Assam and Others

Gauhati High Court · (2004) 1 GLR 197

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High Courts02 Apr 2003Allowed

Ramesh Kumar Agarwal Vs State of Assam and Others

Gauhati High Court · (2003) 132 STC 214

Assam General Sales Tax Act, 1993 — Section 22, 25(3)
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High Courts01 Apr 2003

Ranjit Kumar Sarkar Vs State of Assam

Gauhati High Court · (2003) CriLJ 3606 : (2003) 3 GLR 531

Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts01 Apr 2003Allowed

Commissioner, K.V.S. and Others Vs Anjana Goswami and Others

Gauhati High Court · (2003) 3 GLT 238

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