COURT ARCHIVE

Gauhati High Court judgments, 1997

357 judgments · page 11 of 18

High Courts27 Jun 1997Dismissed

Fazal Ali (MD.) Vs Swarupjan Begum (MUSTT.)

Gauhati High Court · (1998) 2 GLT 260

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 39(3), 482Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 500

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High Courts27 Jun 1997

President, Manipur Pradesh Congress Committee (I), Imphal Vs Speaker, Manipur Legislative Assembly

Gauhati High Court · (1997) 2 GLJ 97 : (1997) 3 GLR 370 : (1997) 2 GLT 447

Civil Procedure Code, 1908 — Section 11, 2Civil Procedure Code, 1908 (CPC) — Section 11, 2Letters Patent Act, 1865 — Clause 15, Clause 15

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High Courts24 Jun 1997

Tadon Tatik Vs State of Arunachal Pradesh

Gauhati High Court · (1998) 1 GLJ 135 : (1997) 3 GLT 594

Constitution of India, 1950 — Article 13, 13, 14, 14, 19, 19Criminal Procedure Code, 1973 — Section 154, 164, 207, 272, 273Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 207, 272, 273

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High Courts23 Jun 1997

Boloram Kalita Vs State of Assam

Gauhati High Court · (1997) 2 GLJ 174 : (1997) 2 GLT 384

Constitution of India, 1950 — Article 22(5), 22(5), 226, 226National Security Act, 1980 — Section 3, 3

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High Courts23 Jun 1997

Nagen Das @ Balai Das Vs State of Assam

Gauhati High Court · (1997) 2 GLR 282

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 196A, 377, 378, 392Penal Code, 1860 (IPC) — Section 302, 304, 326

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High Courts23 Jun 1997

Abdul Matin Choudhury and Another Vs Nityananda Dutta Banik

Gauhati High Court · (1997) 2 GLR 468

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14A

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High Courts20 Jun 1997Partly Allowed

Subhas Chandra Bhowmik and Others Vs Smt. Kalyani Bhowmik (Nag) and Others

Gauhati High Court · AIR 1998 Guw 96

Evidence Act, 1872 — Section 101Hindu Minority and Guardianship Act, 1956 — Section 8

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High Courts19 Jun 1997Dismissed

Tripura Fibre Glass Industries and Another Vs State of Tripura and Others

Gauhati High Court · AIR 1998 Guw 40

Constitution of India, 1950 — Article 14, 226

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High Courts17 Jun 1997Dismissed

Raghvendra Awasthi Vs State of Assam

Gauhati High Court · (1998) CriLJ 1159

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 438Penal Code, 1860 (IPC) — Section 120B, 201, 302, 325, 343

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High Courts17 Jun 1997