Mizoram Civil Service (Amendment) Rules, 1992 — Rule 7Mizoram Khadi and Village Industries Board Act, 1982 — Section 14Mizoram Khadi and Village Industries Board Regulations, 1988 — Regulation 5, 6

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High Courts08 Dec 1999Dismissed

Lalthangvunga Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 280

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 23Constitution of India, 1950 — Article 14, 16, 226

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High Courts08 Dec 1999Dismissed

R. Laldinliana Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 253

Constitution of India, 1950 — Article 226

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High Courts08 Dec 1999Allowed

R.C. Lalrinthanga Vs State of Mizoram and Others

Gauhati High Court · (2000) 1 GLT 274

Arms Act, 1959 — Section 25, 25(1)Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 34, 381, 409, 411

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High Courts07 Dec 1999

Sakuntala Basumatary (Smti) Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 2 GLT 11

Central Civil Services (Medical Examination) Rules, 1957 — Rule 5(1), 7(2)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 6Central Reserve Police Force Act, 1949 — Section 2

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High Courts07 Dec 1999Allowed

Md. Ramzan (Constable) Vs Union of India (UOI) and Others

Gauhati High Court · (2000) 1 GLT 284

Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)Constitution of India, 1950 — Article 226

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High Courts07 Dec 1999

Padma Dhar Deka and Others Vs A.S.E.B. and Others

Gauhati High Court · (2000) 2 GLT 2

Central Civil Services (Medical Examination) Rules, 1957 — Rule 5(1), 7(2)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 6Central Reserve Police Force Act, 1949 — Section 2

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High Courts05 Dec 1999

Ajeng Sangma Vs Shima Sangma

Gauhati High Court · (2000) 1 GLJ 1

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High Courts03 Dec 1999

Meghalaya Tourism Development Corporation Vs Isabell Nongrum

Gauhati High Court · (2000) 1 GLJ 80

Civil Procedure Code, 1908 — Order 10 Rule 1, Order 14 Rule 1(5)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(5)

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High Courts03 Dec 1999

Madhumallee Dutta Vs Subhash Dutta

Gauhati High Court · (2000) 1 GLJ 100

Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ia)

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High Courts02 Dec 1999Dismissed

Ram Kumar Vs J.M. Agarwal Tobacco Co. Ltd.

Gauhati High Court · (2000) 1 GLT 264

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, 151, 9Copyright Act, 1957 — Section 55Trade and Merchandise Marks Act, 1958 — Section 105, 106

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High Courts01 Dec 1999Dismissed

Shamurailatpam Gopal Sharms Vs Public Prosecutor (Districts), Manipur and Another

Gauhati High Court · (2000) 3 GLT 88

Constitution of India, 1950 — Article 164Criminal Procedure Code, 1973 (CrPC) — Section 197, 199(2), 237(1), 245(2), 482Penal Code, 1860 (IPC) — Section 420, 499, 500, 501

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High Courts01 Dec 1999Allowed

Bimal Bhowmick (Dr.) and Another Vs Mirinal Kanti Bhowmick (Dr.) and Others

Gauhati High Court · (2000) 1 GLT 158

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 16, 309North Eastern Areas (Reorganisation) Act, 1971 — Section 63

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