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Gauhati High Court judgments, 2012

1,280 judgments · page 7 of 64

High Courts31 Oct 2012

Dilip Singhania Vs Basant Singhania

Gauhati High Court · (2013) 1 GLT 950

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 1, Order 9 Rule 9, Order 9 Rule 9(2)Constitution of India, 1950 — Article 227
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High Courts30 Oct 2012Dismissed

Binod Rai Vs State of Meghalaya

Gauhati High Court · (2013) CriLJ 497 : (2013) 1 GLT 209

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118, 145Penal Code, 1860 (IPC) — Section 307, 320, 325, 326
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High Courts30 Oct 2012Dismissed

Shiv Kumar Agarwal Vs State of Meghalaya and Others

Gauhati High Court · (2013) CriLJ 421 : (2013) 2 GLT 741 : (2013) 1 GLT 335 : (2013) 3 RCR(Criminal) 142

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(4), 173, 173(2), 196(1A)Penal Code, 1860 (IPC) — Section 155, 155(4), 196(IA), 199, 199(1)
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High Courts19 Oct 2012Allowed

Arjun Dey Vs State of Assam

Gauhati High Court · (2013) 2 DMC 157 : (2013) 1 GLT 20

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 304B
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High Courts19 Oct 2012

Keshab Banik Vs Sekhar Banik

Gauhati High Court · (2013) 3 BC 93 : (2013) 1 GLT 730

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 378General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 94
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High Courts19 Oct 2012Dismissed

Ranjit Sarkar Vs State of Tripura

Gauhati High Court · (2013) 1 GLT 709

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 374Evidence Act, 1872 — Section 145, 155, 157, 27, 32Penal Code, 1860 (IPC) — Section 302, 341
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