COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 916 of 1,245

High Courts24 Aug 2000Dismissed

Gopal Deb Nath Vs Assam Administrative Tribunal and Others

Gauhati High Court · (2001) 2 GLT 293

Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5Constitution of India, 1950 — Article 372

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High Courts24 Aug 2000

Mayuri Sharma and Another Vs State of Assam and Others

Gauhati High Court · (2000) 3 GLT 79

Constitution of India, 1950 — Article 226Medical College of Assam and Regional Dental College (Regulation of Admission of Under Graduate Students) Rules, 1996 — Rule 4(5), 5

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High Courts21 Aug 2000

Yanu Nalo Vs State of Arunachal Pradesh and Another

Gauhati High Court · (2000) 3 GLT 251

Constitution of India, 1950 — Article 226

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High Courts21 Aug 2000Dismissed

Abdul Latif @ Latif Mia and Others Vs Kajal Das and Another

Gauhati High Court · (2001) 1 GLT 367

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 228, 427, 448

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High Courts18 Aug 2000Allowed

Ram Prasad Sarma Vs Mani Kumar Subba and Others

Gauhati High Court · AIR 2001 Guw 59 : (2000) 3 GLT 5

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14Conduct of Elections Rules, 1961 — Rule 64General Clauses Act, 1897 — Section 3(56)

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High Courts18 Aug 2000

Parama Nanda Deka Vs Union of India (UOI) and Others

Gauhati High Court · (2003) 96 FLR 710 : (2001) 2 GLT 190

Border Security Force Act, 1968 — Section 11

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High Courts18 Aug 2000Allowed

Bappi Paul Vs Ranjan Paul

Gauhati High Court · (2000) 3 GLT 12

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts18 Aug 2000

Runu Rajkumari (Phukan) Vs State of Assam and Others

Gauhati High Court · (2000) 3 GLT 27

Assam Medical Attendance Rules, 1976 — Rule 11, 14, 18Constitution of India, 1950 — Article 14, 226

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High Courts17 Aug 2000Dismissed

Ramendra Mohan Choudhury and Others Vs Kshitish Chandra Choudhury and Others

Gauhati High Court · (2000) 3 GLT 239

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High Courts17 Aug 2000Allowed

Naba Welly and Others Vs State of Assam and Another

Gauhati High Court · (2001) 2 GLT 238

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181

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High Courts17 Aug 2000

R. Laldingliana Vs State of Mizoram and Others

Gauhati High Court · (2000) 3 GLT 135

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High Courts11 Aug 2000

Tripura Government Pensioner''s Association Vs Shashi Prakash and Another

Gauhati High Court · (2000) CriLJ 3688 : (2000) 3 GLT 142

Central Civil Services (Pension) Rules, 1972 — Rule 55Constitution of India, 1950 — Article 135, 136, 215Contempt of Courts Act, 1971 — Section 8C(2)

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High Courts10 Aug 2000Allowed

Bali Ram Das Vs State of Assam and Others

Gauhati High Court · (2000) 3 GLT 246 : (2001) 3 LLJ 239

Constitution of India, 1950 — Article 226

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High Courts10 Aug 2000Allowed

Laishram Leirenmacha @ Bijoychandra Singh Vs State of Manipur and Others

Gauhati High Court · (2000) 3 GLT 15

Constitution of India, 1950 — Article 134, 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 360 , 632Penal Code, 1860 (IPC) — Section 342, 344, 354, 365

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High Courts09 Aug 2000Dismissed

Dr. Samir Kr. Das Vs Aparna Das @ Tripti Das

Gauhati High Court · (2001) 1 GLT 12

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage (Amendment) Act, 1976 — Section 10(1), 13, 13(1)

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High Courts08 Aug 2000Allowed