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Gauhati High Court judgments, 1992

181 judgments · page 8 of 10

High Courts21 Feb 1992Allowed

Shri Saingura Vs Shri F. Sapa and Others

Gauhati High Court · AIR 1992 Guw 83

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 16 Rule 1, Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 18Representation of the People Act, 1951 — Section 87
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High Courts21 Feb 1992Dismissed

Gumaniram Sharma Vs State of Assam

Gauhati High Court · (1992) CriLJ 3071

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7
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High Courts18 Feb 1992

Pritam Singh Vs State of Assam

Gauhati High Court · (1992) 1 GLJ 462

Cinematograph Act, 1952 — Section 5(1)(a), 5(1)(a), 5A, 5ACriminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts29 Jan 1992

Membor Gogoi Vs Renupama Rajkhowa

Gauhati High Court · (1992) 1 GLJ 149

Civil Procedure Code, 1908 — Order 6 Rule 4, Order 6 Rule 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 6 Rule 5Representation of the People Act, 1951 — Section 83(b), 83(b)
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High Courts28 Jan 1992

Nurjahan Begum Vs State of Manipur

Gauhati High Court · (1992) 1 GLJ 513 : (1992) 2 GLR 205

Constitution of India, 1950 — Article 22(5), 22(5), 226, 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 3(1)
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