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Gauhati High Court judgments, 2011

975 judgments · page 21 of 49

High Courts26 Jul 2011Allowed

Mukunda Ram Das Vs Manab Lahkar

Gauhati High Court · (2012) 3 Crimes 524 : (2012) 1 GLD 277 : (2011) 4 GLR 218

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts22 Jul 2011Allowed

Niyati Rani Datta Vs State of Tripura

Gauhati High Court · (2011) 4 GLT 131

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 24, 100, 80Limitation Act, 1963 — Article 64, 65Tripura Land Revenue and Land Reforms Act, 1960 — Section 11(3), 43(1)
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High Courts21 Jul 2011Dismissed

Rustamali Vs State of Assam

Gauhati High Court · (2011) 3 GLT 676

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 376(2)
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High Courts21 Jul 2011Allowed

Manjula Haque Islam Vs State of Assam and Others

Gauhati High Court · (2011) 4 GLT 465

Assam Board of Revenue Regulations, 1963 — Section 50, 51, 52, 53Assam Land and Revenue Regulation, 1886 — Section 116, 141, 148, 154, 154(1)Board of Revenue Regulation Rule, 1963 — Rule 24
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