Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 174, 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114, 32

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High Courts07 Sept 2009

Premadhar Konwar and Others Vs State of Assam and Others

Gauhati High Court · (2010) 3 GLR 846

Constitution of India, 1950 — Article 16, 16(2)

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High Courts05 Sept 2009

Bakul Rani Das and Others Vs State of Tripura

Gauhati High Court · (2009) 4 GLT 958

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 428Penal Code, 1860 (IPC) — Section 307, 320, 324, 326, 34

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High Courts05 Sept 2009Allowed

Dulal Gogoi Vs State of Assam

Gauhati High Court · (2010) 3 GLR 823 : (2009) 5 GLT 498

Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Penal Code, 1860 (IPC) — Section 302, 304, 304(2)

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High Courts04 Sept 2009

Smt. Laxmi Chakraborty and etc. Vs State of Tripura

Gauhati High Court · (2010) CriLJ 1360 : (2010) 4 GLR 744 : (2009) 5 GLT 337

Evidence Act, 1872 — Section 30, 8Penal Code, 1860 (IPC) — Section 34, 361, 363, 364, 511

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High Courts04 Sept 2009

G.L. Publications Ltd. and Others Vs North Eastern Indian Trust for Education and Development (NEITED) and Others

Gauhati High Court · (2009) 1 GLD 350 Supp : (2009) 4 GLT 978

Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts03 Sept 2009

Ajit Chandra Puzari Vs State of Assam and Others

Gauhati High Court · (2010) 1 GLR 105

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High Courts03 Sept 2009Dismissed

Bhogeswar Borah Vs State of Assam and Others

Gauhati High Court · (2010) 4 GLR 615 : (2010) 1 GLT 59

Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 398Police Act, 1861 — Section 7

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High Courts03 Sept 2009

R.S. Sodhi and Another and Manoranjan Pani and Others Vs Partha Pratim Saikia

Gauhati High Court · (2009) 151 CompCas 583 : (2010) 3 GLR 512 : (2009) 4 GLT 685

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 173, 190, 200Income Tax Act, 1961 — Section 2, 277, 278, 278B, 279

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High Courts03 Sept 2009Allowed

The Mahindra and Mahindra Financial Services Ltd. and Another Vs Delta Classic Pvt. Ltd.

Gauhati High Court · (2010) CriLJ 4591 : (2009) 4 GLT 741

Companies Act, 1956 — Section 291, 292, 293Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 141, 144(1)

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High Courts03 Sept 2009

Ratul Kumar Das and Others Vs State of Assam and Others

Gauhati High Court · (2009) 4 GLT 648

Assam Public Service Commission (Procedure and Conduct of Business) Rules, 1986 — Rule 31, 34, 36, 37, 38Constitution of India, 1950 — Article 15(3), 16, 16(1), 16(4), 226

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High Courts02 Sept 2009Allowed

Shri Bikash Paul Chowdhury Vs The State of Meghalaya and Others

Gauhati High Court · (2009) 1 GLD 339 Supp

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High Courts02 Sept 2009Allowed

Bikash Paul Chowdhury Vs State of Meghalaya and Others

Gauhati High Court · (2010) 2 GLR 851

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High Courts02 Sept 2009Dismissed

Benu Namasudra Vs The State of Tripura

Gauhati High Court · (2010) CriLJ 781 : (2010) 1 GLR 296 : (2009) 4 GLT 963

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 161, 162, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 114, 149, 302, 34

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High Courts02 Sept 2009

R. Rohmingliana Vs State of Mizoram and Others

Gauhati High Court · (2010) 3 GLR 673 : (2010) 1 GLT 616

Mizoram Co-operative Societies Act, 2006 — Section 51, 51(c)

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High Courts02 Sept 2009Dismissed

Subungcha Mwshahary and Others Vs Assam Public Service Commission and Others

Gauhati High Court · (2009) 4 GLT 308

Constitution of India, 1950 — Article 13, 15(4), 16(4), 16(4A), 341

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