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Gauhati High Court judgments, 2008

851 judgments · page 2 of 43

High Courts15 Dec 2008

Mainul Haque Vs State of Tripura

Gauhati High Court · (2009) 2 GLT 445

Constitution of India, 1950 — Article 14, 21, 39, 39ACriminal Procedure Code, 1973 (CrPC) — Section 233(3), 243(3), 254(3), 304, 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
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High Courts11 Dec 2008Allowed

Kaushik Das Vs State of Tripura

Gauhati High Court · (2009) 2 DMC 85 : (2009) 3 GLR 206 : (2009) 1 GLT 83

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
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High Courts04 Dec 2008Allowed

Md. Abdul Malik Vs Nashim Akhtar

Gauhati High Court · (2010) 1 DMC 439 : (2009) 4 GLR 695 : (2009) 5 GLT 332

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126Family Courts Act, 1984 — Section 7
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High Courts03 Dec 2008Dismissed

Raju More and Another Vs Ramesh Chand Khandelwal

Gauhati High Court · (2009) CriLJ 1436 : (2009) 5 GLR 789

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 2, 250, 482Penal Code, 1860 (IPC) — Section 409, 415, 418, 420
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High Courts02 Dec 2008Dismissed

Monosij Roy Vs Hitendra Das and Another

Gauhati High Court · (2009) 2 GLT 846

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138, 142Criminal Procedure Code, 1973 (CrPC) — Section 138, 139, 142, 155(2), 156(1)Evidence Act, 1872 — Section 114
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High Courts29 Nov 2008Dismissed

Firoz Khan and Another Vs State of Assam

Gauhati High Court · (2009) 1 GLT 399

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 2, 225, 24, 301, 301(2)Penal Code, 1860 (IPC) — Section 302, 324, 34
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