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Gauhati High Court judgments, 2009

871 judgments · page 21 of 44

High Courts28 Jul 2009Allowed

Dinesh Goyenka and Others Vs State of Assam

Gauhati High Court · (2010) 116 CompLJ 1 : (2010) 2 Crimes 297 : (2010) 1 GLR 238

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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High Courts23 Jul 2009Dismissed

Narayan Debnath Vs The State of Assam

Gauhati High Court · (2010) CriLJ 275 : (2009) 4 GLR 338 : (2009) 4 GLT 338

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 103, 106, 11, 114, 27Penal Code, 1860 (IPC) — Section 201, 302
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High Courts23 Jul 2009

Akoni Tamuli Vs State of Assam

Gauhati High Court · (2010) 4 GLR 740 : (2009) 5 GLT 351

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
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High Courts22 Jul 2009Dismissed

Thomas Nongtdu Vs State of Meghalaya

Gauhati High Court · (2009) CriLJ 4395 : (2009) 6 GLR 590 : (2009) 4 GLT 302

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 120B, 224, 225, 333
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High Courts22 Jul 2009

Sh. Lalsangzuala Vs State of Mizoram

Gauhati High Court · (2010) 1 Crimes 128 : (2010) 3 GLR 502 : (2011) 1 GLT 47

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 313(1)Penal Code, 1860 (IPC) — Section 302, 304
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