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Gauhati High Court judgments

24,891 judgments · page 921 of 1,245

High Courts31 May 2000Allowed

Govinda Chandra Das Vs Balo Ram Boro

Gauhati High Court · (2000) 2 GLT 669

Assam Land and Revenue Regulation, 1886 — Rule 18, 11, 2, 9Assam Panchayat Financial Rules, 1974 — Rule 55Transfer of Property Act, 1882 — Section 43, 44, 55(2), 6, 6(1)
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High Courts30 May 2000Allowed

Ranee Narah Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 556

Assam Bonded Warehouse Rules, 1965 — Rule 22, 24, 33, 37, 38Assam Excise Act, 1910 — Section 20, 21, 29, 36, 38Criminal Procedure Code, 1973 (CrPC) — Section 2
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High Courts23 May 2000Dismissed

Prafuula Kr. Ghosh Vs State of Assam

Gauhati High Court · (2000) 2 GLT 480

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(2), 10(7), 13, 16Prevention of Food Adulteration Rules, 1955 — Rule 4(3), 9
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High Courts19 May 2000Dismissed

Matiour Rahman Vs State of Assam and Others

Gauhati High Court · (2001) 1 GLT 578

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 21, 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 34, 73(1), 73(2)
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High Courts17 May 2000

M.C. Tiken Vs State of Assam and Others

Gauhati High Court · (2001) 2 GLT 133

Constitution of India, 1950 — Article 14, 226, 229Gauhati High Court Services (Appointment, Conditions of Service and Conduct) Rules, 1967 — Rule 63, 7(3)
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