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Gauhati High Court judgments, 2013

684 judgments · page 33 of 35

High Courts28 Jan 2013Dismissed

Rina Datta Vs State of Tripura and Others

Gauhati High Court · (2013) CriLJ 1975 : (2013) 2 GLD 604 : (2013) 2 GLT 592

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 151, 161, 173, 173(8), 174Penal Code, 1860 (IPC) — Section 302, 34
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High Courts24 Jan 2013

Sajal Roy Vs Anima Saha (Roy)

Gauhati High Court · (2013) 3 DMC 607 : (2013) 2 GLD 367 : (2013) 2 GLT 948

Civil Procedure Code, 1908 (CPC) — Order 32A Rule 3Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts16 Jan 2013Allowed

Lalmuanzuala and Others Vs State of Mizoram

Gauhati High Court · (2013) CriLJ 2666 : (2013) 1 Crimes 451 : (2013) 2 GLD 150 : (2013) 2 GLT 300

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 482
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High Courts11 Jan 2013

Manik Miah Vs State of Tripura

Gauhati High Court · (2013) CriLJ 1899 : (2013) 2 GLD 650 : (2013) 2 GLT 658

Arms Act, 1959 — Section 25, 25(1)(a), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 222, 313, 357, 357(3)Penal Code, 1860 (IPC) — Section 325, 326, 335, 344, 345
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High Courts11 Jan 2013

Atikul Islam Vs State of Tripura

Gauhati High Court · (2013) CriLJ 1374 : (2013) 2 DMC 317 : (2013) 2 GLD 657 : (2013) 2 GLT 585

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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