Constitution Of India, 1950 — Article 20(1)Prohibition of Benami Property Transactions Act, 1988 — Section 2(a), 3, 3(1), 4, 5, 19, 24, 24(1), 24(4)(6)(i), 24(3), 26(3)

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High Courts16 Dec 2022Allowed

Pradip Barman Vs State Of Assam And 4 Ors.

Gauhati High Court · (2022) 12 GAU CK 0027

Rights of Persons with Disabilities Act, 2016 — Section 20(4)

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High Courts15 Dec 2022Dismissed

United India Insurance Company Limited Vs Damyanti Lahkar And Anr

Gauhati High Court · (2022) 12 GAU CK 0030

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High Courts14 Dec 2022Dismissed

Gauranga Dey Vs Union Of India

Gauhati High Court · (2022) 12 GAU CK 0017

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High Courts14 Dec 2022Dismissed

Raju Deka Vs Union Of India

Gauhati High Court · (2022) 12 GAU CK 0016

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High Courts13 Dec 2022Dismissed

Tayeb Uddin Ahmed @ Tayeb Ali And Anr Vs Kazimuddin And 10 Ors.

Gauhati High Court · (2022) 12 GAU CK 0015

Code Of Civil Procedure, 1908 — Order 42, Order 42 Rule 1, Order 41 Rule 1, Section 100, 100(1), 100(4), 100(5), 109, 110, 115

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High Courts13 Dec 2022Dismissed

Unisa Roy Vs On The Death Of Haji Md. Jahurul Hoque Majumder

Gauhati High Court · (2022) 12 GAU CK 0014

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 115Transfer of Property Act, 1882 — Section 53A

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High Courts13 Dec 2022Disposed Of

Roll No.SHI/NG/ST/260715/39535 Hanif Sikdar Vs Union Of India And 2 Ors

Gauhati High Court · (2022) 12 GAU CK 0013

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High Courts13 Dec 2022Disposed Of

Dhiren Das Vs State Of Assam And 3 Ors

Gauhati High Court · (2022) 12 GAU CK 0012

Constitution Of India, 1950 — Article 226Assam Services (Discipline & Appeal) Rules, 1964 — Rule 6, 32(1)(iii)(i)Assam District and Sessions Judge Establishment (Ministerial) Service Rules, 1987 — Rule 3(1), 3(2), 6, 6(1), 6(2), 6(3), 12(i), 12(ii), 12(iii), 16

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High Courts13 Dec 2022Disposed Of