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Gauhati High Court judgments, 2012

1,280 judgments · page 48 of 64

High Courts21 Mar 2012Dismissed

Debnarayan Shah Vs State of Assam

Gauhati High Court · (2012) 3 GLD 235 : (2012) 2 GLT 933

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 14A, 16, 7
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High Courts20 Mar 2012Allowed

Abhijit Konwar Vs State of Assam

Gauhati High Court · (2012) 3 GLD 163 : (2012) 2 GLT 929

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304(A), 336, 34
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High Courts20 Mar 2012

Md.Jiban Uddin Ahmed @ Gibanuddin S/o.Samsul Miya @ Lt.Samsu Mia Permanent resident of Vill- Medal-I (Pachim Medal) P.O.- Kanishail, P.S.Karimganj Dist.Karimganj, Assam.Present address C/o.Md.Ishak Ali, Vill- Katiadolong, Jalukbari, Near New Rly Platform at the end of Maszid Goli, P.S.Jalukbari, Dist.Kamrup, Assam Vs Union of India, Ministry of Home Affairs, New Delhi

Gauhati High Court · (2012) 4 GLR 869

Constitution of India, 1950 — Article 226, 226Foreigners Act, 1946 — Section 9, 9
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High Courts20 Mar 2012Dismissed

State of Assam Vs Pakhimiyan and Others

Gauhati High Court · (2012) 2 GLT 1102

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386(a)Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 201, 302, 325, 34, 376
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High Courts16 Mar 2012

Sankar Roy Vs State of Tripura

Gauhati High Court · (2012) 3 GLD 239 : (2012) 3 GLT 233

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376
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