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Gauhati High Court judgments, 2012

1,280 judgments · page 14 of 64

High Courts12 Sept 2012Dismissed

Deva Kanta Chetia Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLT 28

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 447Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(3)(a), 3(1)(0)
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High Courts12 Sept 2012Dismissed

Padumi Deuri Vs Manoj Deuri and Another

Gauhati High Court · (2013) 1 DMC 695 : (2013) 1 GLD 445 : (2012) 5 GLT 408

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 406, 415, 417, 420, 493
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High Courts11 Sept 2012Dismissed

Arjun Debnath Vs State of Tripura

Gauhati High Court · (2012) 5 GLT 905

Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433AEvidence Act, 1872 — Section 24, 25, 26, 27, 8
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High Courts10 Sept 2012Dismissed

Golan Daulagupu Vs National Investigation Agency

Gauhati High Court · (2012) 5 GLT 739

Arms Act, 1959 — Section 25(1)(d), 25(1B)(A)Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 193, 199, 209Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
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High Courts10 Sept 2012Allowed

Madhu Sarma and Others Vs Ajit Sarma

Gauhati High Court · (2013) 1 GLD 449 : (2012) 5 GLT 442

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146, 397, 399Specific Relief Act, 1963 — Section 5, 6
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