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Gauhati High Court judgments, 2001

467 judgments · page 16 of 24

High Courts27 Apr 2001Allowed

Sujya Kanta Deb and Others Vs State of Tripura

Gauhati High Court · (2001) CriLJ 3249 : (2001) 1 GLT 625

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 332, 374Evidence Act, 1872 — Section 11, 145, 27, 5, 8Penal Code, 1860 (IPC) — Section 201, 302
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High Courts26 Apr 2001

Tarulata Devi Vs State of Assam and Others

Gauhati High Court · (2002) ACJ 735 : (2001) 2 GLT 419

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 307Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5
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High Courts25 Apr 2001Dismissed

Md. Alamgir Sani Vs State of Assam

Gauhati High Court · (2001) 2 DMC 479 : (2001) 2 GLT 343

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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High Courts12 Apr 2001Dismissed

Naru Mazumdar Vs State of Assam

Gauhati High Court · (2001) 1 GLT 505

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
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High Courts10 Apr 2001Dismissed

State of Assam Vs Sahabuddin and Others

Gauhati High Court · (2001) CriLJ 3499 : (2001) 1 GLT 479

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 319, 378, 378(1)Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34
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