Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of p

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High Courts10 Jul 2017

Sushanta Basumatary and others Vs The State of Assam and others

Gauhati High Court · (2017) 07 GAU CK 0003

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High Courts06 Jul 2017

Rantu Das Vs The State of Assam

Gauhati High Court · (2017) 07 GAU CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts04 Jul 2017Dismissed

Toulazouma Village Council Vs Traonu Poumai

Gauhati High Court · (2017) 07 GAU CK 0001

Constitution of India, Article 21, Article 227 -Nagaland Village and Area Councils Act, 1979, Section 22 -Rules for Administration of Justice and Police in Nagaland, 1937, R

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High Courts03 Jul 2017Dismissed

L. C. KAPTHANGA S/O NIDULA Vs STATE OF MIZORAM

Gauhati High Court · (2017) 07 GAU CK 0002

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts28 Jun 2017

SH GREGORY VANLALFINGA Vs LALBIAKTLUANGI D/O C MALSAWMI & ANR

Gauhati High Court · (2017) 06 GAU CK 0028

Motor Vehicles Act, 1988, Section 166, Section 166, Section 168, Section 168 - Application for compensation - Award of the Claims Tribunal

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High Courts28 Jun 2017

Gregory Vanlalfinga Vs Lalbiaktluangi & Anr

Gauhati High Court · (2017) 06 GAU CK 0027

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts27 Jun 2017

LIMRAS LOTTERY TRADING & CO PVT LTD Vs STATE OF MIZORAM

Gauhati High Court · (2017) 06 GAU CK 0026

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtArbitration and Conciliation Act, 1996, Section 5, Section 2E

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High Courts23 Jun 2017Disposed off

Nungshilila Vs State of Nagaland and Others

Gauhati High Court · (2017) 06 GAU CK 0025

Code Of Criminal Procedure, 1973 — Section 125, 126, 127, 128, 357, 357A, 545Code Of Criminal Procedure, 1898 — Section 545(1b)Family Courts Act, 1984 — Section 7(2)(a)

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High Courts23 Jun 2017Dismissed

Sri Sarudhan alias Khagen Rajkhowa & others Vs Sri Debeswar Bora

Gauhati High Court · (2017) 06 GAU CK 0024

Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peace

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High Courts19 Jun 2017Dismissed

Smti. Ayita Begum Chaudhury and others Vs Sri Kumar Kanti Sinha and another

Gauhati High Court · (2017) 06 GAU CK 0023

Code of Civil Procedure, 1908, Order 3Rule 2 -Evidence Act, 1872, Section 103 - Burden of proof, as to particular fact

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High Courts16 Jun 2017Allowed

OIL INDIA LIMITED Vs RINMAWIA & ORS

Gauhati High Court · (2017) 06 GAU CK 0022

Code of Civil Procedure, 1908, Section 96, Order 41Rule 1 - Appeal from original decreeLand Acquisition Act, 1894, Section 6,

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High Courts16 Jun 2017Allowed

NORTHERN FRONT RAILWAY Vs ZODINDANGA

Gauhati High Court · (2017) 06 GAU CK 0021

Land Acquisition Act, 1894, Section 4, Section 6, Section 18, Section 4(1), Section 23(2), Section 23(1A) - Publicati

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High Courts16 Jun 2017

Sh. Lalfakawma Vs The State of Mizoram

Gauhati High Court · (2017) 06 GAU CK 0020

Constitution of India, Article 21, Article 19(1)(g) - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc

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High Courts12 Jun 2017Dismissed

Mehboob Mukter Son of Late Giasuddin Mukter, & Ors. Vs State of Assam, & Anr.

Gauhati High Court · (2017) 06 GAU CK 0019

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 501, Section 502,

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