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Gauhati High Court judgments, 2009

871 judgments · page 25 of 44

High Courts11 Jun 2009Dismissed

Md. Asir Ali Vs State of Assam

Gauhati High Court · (2009) 2 GLD 604 : (2009) 3 GLT 817

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 324, 34
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High Courts10 Jun 2009

Tapan Kumar Saha Vs State of Tripura

Gauhati High Court · (2009) 2 GLD 436 : (2009) 3 GLT 496

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1947 — Section 10, 11, 13, 15, 5(1)Prevention of Corruption Act, 1988 — Section 19, 19(3), 19(4), 20(6), 21(6)
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High Courts09 Jun 2009

Nyami Riba Vs Doi Riba

Gauhati High Court · (2009) 4 GLT 739

Assam Frontier (Administration of Justice) Act, 1945 — Section 38, 38(1), 46, 46(3), 50Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107, 115Constitution of India, 1950 — Article 227
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High Courts09 Jun 2009

State of Arunachal Pradesh Vs Ronda Basumatary

Gauhati High Court · (2010) 4 GLR 193 : (2010) 1 GLT 679

Assam Frontier (Administration of Justice) Regulations, 1945 — Section 30Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 354(3), 360
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High Courts08 Jun 2009Dismissed

Netai Chandra Lodh Vs State of Tripura

Gauhati High Court · (2009) 4 GLT 57

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 482Penal Code, 1860 (IPC) — Section 34, 384
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High Courts05 Jun 2009

Pranab Dhar Vs Rajesh Deb and Another

Gauhati High Court · AIR 2009 Guw 121 : (2009) 5 GLR 728 : (2009) 3 GLT 504

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14, 226, 227, 39ACriminal Procedure Code, 1973 (CrPC) — Section 151
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