High Courts09 Mar 2010Allowed

Swapan Ch. Dey Vs State of Tripura

Gauhati High Court · (2010) CriLJ 2282 : (2010) 4 GLR 82 : (2010) 2 GLT 405

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 41Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 201, 302, 376
High Courts05 Mar 2010Allowed

Krishnadhan Biswas Vs State of Tripura and Others

Gauhati High Court · (2010) 2 GLD 835 : (2010) 6 GLR 125

Central Civil Services (Pension) Rules, 1972 — Rule 49(5), 6, 65(2), 74, 74(1)(C)Constitution of India, 1950 — Article 41Penal Code, 1860 (IPC) — Section 406, 468, 471
High Courts04 Mar 2010Dismissed

Sailen Chanda and Another Vs State of Assam and Another

Gauhati High Court · (2006) 1 GLT 497

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 397, 401Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 2, 20AA, 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 14, 15, 16, 17