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Gauhati High Court judgments, 2012

1,280 judgments · page 21 of 64

High Courts03 Aug 2012

Mridul Kumar Saikia Vs Jiban Saha

Gauhati High Court · (2012) 5 GLT 1

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 156(1), 397, 482Penal Code, 1860 (IPC) — Section 406, 420, 427
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High Courts01 Aug 2012

Kanu Das & Ors. Vs State of Tripura

Gauhati High Court · (2013) 2 GLR 460 : (2012) 4 GLT 956

Criminal Procedure Code, 1973 — Section 313, 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401
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High Courts01 Aug 2012

Samir Ghosh Vs Chinu Das

Gauhati High Court · (2013) 2 GLR 635 : (2012) 4 GLT 968

Criminal Procedure Code, 1973 — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 — Section 498(A)
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High Courts01 Aug 2012

Sri Chandan Paul Vs The State of Assam,

Gauhati High Court · (2013) 1 GLD 61 : (2012) 5 GLT 254

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4)Prevention of Corruption Act, 1988 — Section 13, 13(2)
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High Courts31 Jul 2012

Sh. Lalchharmawia Vs State of Mizoram

Gauhati High Court · (2012) 3 Crimes 548 : (2013) 1 GLD 401

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 161, 238, 239, 240, 241Penal Code, 1860 (IPC) — Section 207, 380, 427
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