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Gauhati High Court judgments, 2012

1,280 judgments · page 39 of 64

High Courts05 May 2012Dismissed

Sri Babul Rabi Das Vs The State of Tripura

Gauhati High Court · (2013) 1 DMC 435 : (2012) 3 GLD 39

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 299, 300, 302, 304(2), 304B
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High Courts04 May 2012

In Re : Md. Fakhrul Islam, APS, Deputy Superintendent of Police, Guwahati City, Guwahati, Sri Kandarpa Chamua, Inspector of Police, Officer-in-Charge, Paltan Bazar Police Station, Guwahati, Sri Kurkendra Mandal, Investigating Officer, Paltan Bazar Police Station, Guwahati and Sri Mukunda Nath, Constable, Paltan Bazar Police Station, Guwahati In Re : Md. Fakhrul Islam, APS, Deputy Superintendent of Police, Guwahati City, Guwahati, Sri Kandarpa Chamua, Inspector of Police, Officer-in-Charge, Paltan Bazar Police Station, Guwahati, Sri Kurkendra Mandal, Investigating Officer

Gauhati High Court · (2012) 3 GLD 641 : (2012) 2 GLT 994

Assam Police Manual — Rule 188, 189, 190, 191, 192Criminal Procedure (Amendment) Act, 2008 — Section 172Criminal Procedure Code, 1973 (CrPC) — Section 172, 172(1A), 172(1B), 41A, 41B
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High Courts04 May 2012

Bholen Boro Vs State of Assam

Gauhati High Court · (2012) 4 GLT 1128

Criminal Procedure Code, 1973 — Section 457ACriminal Procedure Code, 1973 (CrPC) — Section 457APenal Code, 1860 — Section 302
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