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Gauhati High Court judgments, 2004

640 judgments · page 16 of 32

High Courts18 May 2004Dismissed

Parsuram Bhumiz Vs State of Assam

Gauhati High Court · (2005) 1 GLR 697 : (2005) 3 GLT 317

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 302
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High Courts14 May 2004Allowed

Joyjit Bhaduri Vs State of Assam

Gauhati High Court · (2005) 2 GLT 155

Criminal Procedure Code, 1973 (CrPC) — Section 127, 155, 251A, 482Essential Supplies (Temporary Powers) Act, 1946 — Section 7Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 379
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High Courts13 May 2004Dismissed

Bhaskar Seal Vs Anjlikalita

Gauhati High Court · (2006) GLT 650 Supp

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483, 561APenal Code, 1860 (IPC) — Section 405, 406, 500, 503, 506
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High Courts11 May 2004

Md. Serajuddin Vs Md. Abdul Khalique

Gauhati High Court · AIR 2005 Guw 40 : (2006) 2 GLR 263 : (2005) GLT 807 Supp

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, 47Gauhati High Court Civil Rules and Orders, 2002 — Rule 138
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