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Gauhati High Court judgments

24,891 judgments · page 918 of 1,245

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High Courts26 Jul 2000Dismissed

MSM Textiles Pvt. Ltd. and Others Vs Assam Financial Corporation

Gauhati High Court · (2001) 1 GLT 59

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 54State Financial Corporations Act, 1951 — Section 31, 32
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High Courts25 Jul 2000Allowed

Kable Singh Sanghere Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2000) 2 GLT 661

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High Courts25 Jul 2000

Apurba Kr. Sarma Vs A.S.E.B and Others

Gauhati High Court · (2001) 2 GLT 499

Electricity Rules, 1956 — Rule 29, 30, 31, 40, 46
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High Courts25 Jul 2000Allowed

Assam State Co-operative Marketing and Consumers'' Federation Limited Vs Smt. Anubha Saha and Others

Gauhati High Court · AIR 2001 Guw 18 : (2000) 3 GLT 431

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High Courts24 Jul 2000Dismissed

R.L. Roy and Co. Vs State of Tripura and Others

Gauhati High Court · (2006) 143 STC 657

Constitution of India, 1950 — Article 20(1), 20(2), 304, 366
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High Courts21 Jul 2000Dismissed

New India Assurance Co. Ltd. Vs Sangzuali and Another

Gauhati High Court · (2000) 3 GLT 248

Motor Vehicles Act, 1988 — Section 140(2), 141(3), 149(2), 170, 173
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High Courts20 Jul 2000Dismissed

All Manipur Primary Teachership DPC Faced Candidates Association and Others Vs Director of Education (S) Govt. of Manipur and Others

Gauhati High Court · (2000) 2 GLT 712

Constitution of India, 1950 — Article 14, 16
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High Courts14 Jul 2000

Yumnam Dimbajit Singh Vs D.S. Poonia and Another

Gauhati High Court · (2001) CriLJ 546 : (2000) 3 GLT 336

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 2
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High Courts12 Jul 2000

Yamkhomang Haokip Vs State of Manipur and Others

Gauhati High Court · (2003) 3 GLR 409

Constitution of India, 1950 — Article 21
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High Courts08 Jul 2000Allowed

Raimohan Sarkar Vs State of Tripura and Others

Gauhati High Court · (2000) 07 GAU CK 0017

Transfer of Work Charged to Regular Establishment Rules, 1981 — Rule 5(1)
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High Courts07 Jul 2000

Bimal Krishna Paul and Others Vs Kharak Singh and Others

Gauhati High Court · (2000) 2 GLT 584

Contempt of Courts Act, 1971 — Section 12, 2, 20
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High Courts06 Jul 2000Allowed

Oriental Insurance Co. Ltd. Vs Smt. Jharna Sarkar and Another

Gauhati High Court · (2001) ACJ 1475 : AIR 2000 Guw 189 : (2000) 2 GLT 579

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 168
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High Courts06 Jul 2000Allowed

State of Assam and Others Vs Jhanendra Choudhury and Others

Gauhati High Court · (2000) 2 GLT 614

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
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High Courts05 Jul 2000Dismissed

Yumna Lokendro Singh (Dr.) and Others Vs V. Chhiver, IAS and Others

Gauhati High Court · (2003) 3 GLT 419

Manipur Health Services Amendment Rules, 1936 — Rule 13A
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High Courts04 Jul 2000Dismissed

Purnendu Bikash Dhar Vs Union of India (UOI) and Another

Gauhati High Court · (2000) 3 GLT 19

Bar Council of India Rules, 1975 — Rule 49Constitution of India, 1950 — Article 14
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High Courts04 Jul 2000

Smt. Namita Paul Vs Food Corporation of India and Others

Gauhati High Court · AIR 2000 Guw 179 : (2000) 2 GLT 663

Constitution of India, 1950 — Article 14, 299
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High Courts30 Jun 2000Dismissed

Bhanumati Acharjee and Others Vs State of Assam

Gauhati High Court · (2001) 2 GLT 626

Penal Code, 1860 (IPC) — Section 304B, 34, 498A
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High Courts30 Jun 2000Dismissed

Management of Tingal Ibam Tea Estate Vs Presiding Officer, Labour Court and Another

Gauhati High Court · (2000) 06 GAU CK 0030

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)
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High Courts30 Jun 2000Dismissed

Debasish Deb Vs Union of India and Others

Gauhati High Court · (2001) CriLJ 1214 : (2000) 3 GLT 58

Constitution of India, 1950 — Article 14, 16
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High Courts30 Jun 2000Dismissed

The Assam State Electricity Board, Guwahati and Others Vs Sanjoy Agarwala

Gauhati High Court · AIR 2000 Guw 170 : (2000) 3 GLT 571

Civil Procedure Code, 1908 (CPC) — Section 9Electricity Act, 1910 — Section 33
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