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Central Administrative Tribunal Guwahati Bench Notice dated 24/09/2024 regarding Circuit Court Sitting of Central Administrative Tribunal Guwahati Bench to be held on 26/09/2024 and 27/09/2024 to hear and dispose of cases relating to the Teritorial Jurisdiction of the State of Tripura.

Central Administrative Tribunal Guwahati Bench Notice dated 24/09/2024 regarding Circuit Court Sitting of Central Administrative Tribunal Guwahati Bench to be held on 26/09/2024 and 27/09/2024 to hear and dispose of cases relating to the Teritorial Jurisdiction of the State of Tripura. – (View)   New Notice

Notification dated 20/09/2024 regarding amendment of Para 3 of Standard Operating Procedures (SOP) issued vide Notification No E-217405/52 dated 21/10/2022 regarding Govt. Decision for withdrawal of cases punishable upto 3 years of fine.

Notification dated 20/09/2024 regarding amendment of Para 3 of Standard Operating Procedures (SOP) issued vide Notification No E-217405/52 dated 21/10/2022 regarding Govt. Decision for withdrawal of cases punishable upto 3 years of fine. ( View )New Notice

Central Administrative Tribunal Guwahati Bench Notice dated 20/09/2024 regarding Circuit Court Sitting of Central Administrative Tribunal Guwahati Bench to be held on 26/09/2024 and 27/09/2024 to hear and dispose of cases relating to the Teritorial Jurisdiction of the State of Tripura.

Central Administrative Tribunal Guwahati Bench Notice dated 20/09/2024 regarding Circuit Court Sitting of Central Administrative Tribunal Guwahati Bench to be held on 26/09/2024 and 27/09/2024 to hear and dispose of cases relating to the Teritorial Jurisdiction of the State of Tripura. – (View)   New Notice

Notification dated 11/09/2024 regarding formulation of SOP to ensure uniformity in preparation of bills in compliance of the directions contained in paragraph 86 of the judgment of the Hon’ble Supreme Court passed in All India Judges’ Association v. Union of India in W.P.(C) 643 of 2015.

Notification dated 11/09/2024 regarding formulation of SOP to ensure uniformity in preparation of bills in compliance of the directions contained in paragraph 86 of the judgment of the Hon’ble Supreme Court passed in All India Judges’ Association v. Union of India in W.P.(C) 643 of 2015. – (View)New Notice

THE GAUHATI HIGH COURT

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