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Gauhati High Court judgments, 2011

975 judgments · page 6 of 49

High Courts22 Nov 2011Allowed

Shri Manoj Diwakar Vs CBI

Gauhati High Court · (2011) 11 GAU CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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High Courts21 Nov 2011Allowed

The Divisional Manager, The Oriental Insurance Co. Ltd., Dimapur, Nagaland Vs Hav. Atowar Rahman, 3 Corps Int. and F-S-Coy, C/o. 99 APO, Dimapur, Claimant in MAC Case No. 97/04, Mr. Moatoshi, C/o. Nokchachiba, Chief Town Planner Office, Kohima, Nagaland. (Owner of TATA Sumo bearing Regd. No. NL-04/T-0328) and Mr. Moti Bahadur Rana

Gauhati High Court · (2011) 11 GAU CK 0022

Motor Vehicles Act, 1988 — Section 166, 170, 173Penal Code, 1860 (IPC) — Section 279, 338
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High Courts18 Nov 2011Dismissed

Col. Kulwant Singh Vs CBI

Gauhati High Court · (2012) 1 Crimes 47

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 240, 353Penal Code, 1860 (IPC) — Section 365, 370, 374, 418
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High Courts18 Nov 2011Dismissed

United India Insurance Co. Ltd. Vs Sri Karuna Dutta

Gauhati High Court · (2011) 11 GAU CK 0057

Administration of Justice and Police in Nagaland (Third Amendment) Act, 1984 — Section 24(1), 29, 29(1), 32Civil Procedure Code, 1908 (CPC) — Section 1, 1(3), 100, 115, 96Constitution of India, 1950 — Article 227, 371, 371A
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High Courts18 Nov 2011Allowed

Sri Bipin Nath Vs Sri Sitangshu Dam

Gauhati High Court · (2011) 11 GAU CK 0025

Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 133Penal Code, 1860 (IPC) — Section 268
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