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Gauhati High Court judgments, 2014

599 judgments · page 7 of 30

High Courts16 Sept 2014

Dhruba Das Vs Zakir Hussain Khan

Gauhati High Court · (2014) 09 GAU CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156, 200, 202Penal Code, 1860 (IPC) — Section 34, 341, 352, 384, 406
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High Courts08 Sept 2014

Bank of Baroda Vs Ranjan Chetia

Gauhati High Court · (2015) 3 BC 721 : (2015) 2 GLT 473

Civil Procedure Code Amendment Act, 1999 — Section 17Civil Procedure Code Amendment Act, 2002 — Section 8Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9, Order 6 Rule 4, Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 11(a)
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High Courts06 Sept 2014Allowed

C. Ramhluna Vs C. Ngunlianchunga

Gauhati High Court · (2014) 09 GAU CK 0036

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Penal Code, 1860 (IPC) — Section 171GRepresentation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 117, 80, 81
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High Courts06 Sept 2014

H. Rohluna Vs L. Thangmawia

Gauhati High Court · AIR 2014 Guw 172 : (2015) 2 GLD 88 : (2014) 4 GLT 888

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Penal Code, 1860 (IPC) — Section 171GRepresentation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 117, 80, 81
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High Courts05 Sept 2014

Rokunga Vs State of Mizoram

Gauhati High Court · AIR 2014 Guw 179

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 80Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 164
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High Courts05 Sept 2014Partly Allowed

Samsul Ali Vs The State of Assam

Gauhati High Court · (2014) 4 GLT 550

Border Security Force Act, 1968 — Section 11Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 395
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High Courts04 Sept 2014

Rajendra Narzary Vs Union of India

Gauhati High Court · (2014) 3 GLD 29 : (2014) 4 GLT 555

Central Reserve Police Force Act, 1949 — Section 11(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376
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