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Gauhati High Court judgments, 2001

467 judgments · page 6 of 24

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High Courts14 Sept 2001Partly Allowed

Sushanta @ Tutan Chakraborty Vs State of Tripura

Gauhati High Court · (2002) CriLJ 195

Penal Code, 1860 (IPC) — Section 375, 376, 376(2)
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High Courts14 Sept 2001

Musstt Anowara Khatun Vs Monnaf Ali Ahmed

Gauhati High Court · (2001) 3 GLJ 607 : (2001) 3 GLT 283

Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts14 Sept 2001

Dr. Gopal Krishna Dhar Senapati and Another Vs State of Assam and Others

Gauhati High Court · (2003) 2 GLR 290 : (2001) 3 GLT 225

Assam Stenographers Service Rules, 1995 — Rule 11
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High Courts14 Sept 2001

Ningthoujam Binoy Singh and Another Vs Radhabinod Koijam and Others

Gauhati High Court · (2001) 3 GLT 254

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 117, 81, 81(3), 82, 83Representation of the People Rules — Rule 94A
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High Courts14 Sept 2001

Gurnam Singh Vs Union of India and Others

Gauhati High Court · (2001) 3 GLT 150

Constitution of India, 1950 — Article 142, 226
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High Courts14 Sept 2001Allowed

Musmt. Ambia Khatoon Vs Niamat Ali and Others

Gauhati High Court · (2001) 3 GLT 271

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 323, 34
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High Courts13 Sept 2001Dismissed

State of Tripura Vs Pradip Ghosh and Others

Gauhati High Court · (2001) 3 GLT 187

Limitation Act, 1963 — Section 5
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High Courts13 Sept 2001Dismissed

Niranjan Das Vs State of Tripura and Others

Gauhati High Court · (2001) 3 GLT 317

Constitution of India, 1950 — Article 226
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High Courts13 Sept 2001

Geeta Bairagi Vs Deepak Kr. Das and Others

Gauhati High Court · (2001) 3 GLT 64

Assam Municipal Act, 1956 — Section 26, 33, 33(4), 45
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High Courts13 Sept 2001

Jogesh Chandra Das and Another Vs State of Tripura

Gauhati High Court · (2001) CriLJ 4556 : (2001) 3 GLT 218

Electricity Act, 1910 — Section 50
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High Courts13 Sept 2001

Md. Safiqul Haque Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 146

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High Courts13 Sept 2001

Tapan Biswas @ Tapas and Another Vs State of Assam

Gauhati High Court · (2001) 3 GLT 13

Cinematograph Act, 1952 — Section 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 291, 292, 386
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High Courts12 Sept 2001Allowed

Rakesh, I.A.S. and Others Vs G. Chandani Kabuini

Gauhati High Court · (2002) 2 GLT 389

Constitution of India, 1950 — Article 136, 215, 226Contempt of Courts Act, 1971 — Section 19, 19(1)
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High Courts12 Sept 2001Dismissed

B.K. Chakraborty Vs Ashima Bhattacharjee

Gauhati High Court · AIR 2002 Guw 31 : (2001) 3 GLT 190

Constitution of India, 1950 — Article 215
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High Courts12 Sept 2001

Ngula Sairiam @ Mula and Another Vs State of Assam

Gauhati High Court · (2001) 3 GLT 214

Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 302
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High Courts12 Sept 2001Dismissed

Mukunda Oja and Others Vs State of Assam and Others

Gauhati High Court · (2001) 3 GLT 233

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High Courts12 Sept 2001

Moijuddin and Others Vs State of Assam

Gauhati High Court · (2001) 3 GLT 83

Penal Code, 1860 (IPC) — Section 34
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High Courts10 Sept 2001Allowed

Vita Angami Vs State of Nagaland and Others

Gauhati High Court · (2001) 3 GLT 266

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High Courts10 Sept 2001

Enu Begum and Others Vs State of Assam and Others

Gauhati High Court · (2003) 1 GLR 659

Constitution of India, 1950 — Article 21, 22, 226
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High Courts07 Sept 2001Dismissed

Kundal Majumder Vs State of Tripura

Gauhati High Court · (2002) CriLJ 353 : (2001) 3 GLT 32

Criminal Procedure Code, 1973 (CrPC) — Section 438(1)
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