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Gauhati High Court judgments, 2010

873 judgments · page 41 of 44

High Courts04 Feb 2010

Dilwar Hussain Laskar Vs State of Assam

Gauhati High Court · (2010) 3 GLR 30 : (2010) 2 GLT 838

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 366, 366A, 376, 457
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High Courts03 Feb 2010

Sanjib Saha Vs Himangshu Saha

Gauhati High Court · (2010) 3 GLR 607 : (2011) 3 GLT 456

Constitution of India, 1950 — Article 226, 227, 228Government of India Act, 1915 — Section 107Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 112(3), 12, 12(10), 12(2), 12(3)
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High Courts03 Feb 2010Allowed

Md. Noor Ahmed Vs State of Assam

Gauhati High Court · (2010) CriLJ 2786 : (2010) 4 Crimes 158 : (2010) 3 GLT 276

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302
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High Courts03 Feb 2010Dismissed

Fakaruddin Vs State of Assam

Gauhati High Court · (2010) 3 GLR 881 : (2010) 4 GLT 125

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts02 Feb 2010

Nabam Amas Vs State of Arunachal Pradesh

Gauhati High Court · (2010) 1 GLT 622

Constitution of India, 1950 — Article 15, 39, 45, 47Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 2(1), 20, 64
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High Courts01 Feb 2010

Mohendra Ram Vs State of Assam

Gauhati High Court · (2010) 3 GLR 649 : (2010) 3 GLT 762

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts29 Jan 2010

Uadibeer Singh Vs Union of India (UOI) and Others

Gauhati High Court · (2010) 3 GLR 761 : (2010) 1 GLT 737

Central Civil Services (Pension) Rules, 1972 — Rule 3(1), 38, 49, 49(1)Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173, 185, 423, 48
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