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Gauhati High Court judgments, 2018

1,247 judgments · page 53 of 63

High Courts19 Feb 2018Allowed

DARSHAN SINGH and ORS Vs PARAG GOGOI

Gauhati High Court · (2018) 02 GAU CK 0041

Code of Civil Procedure, 1908, Section 115, Section 151, Order 41Rule31 - Revision - Saving of Inherent powers of CourtAssam Urban Areas Ren
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High Courts12 Feb 2018Partly Allowed

Md. Kadam Ali @ Sujit Vs State of Assam

Gauhati High Court · (2018) 02 GAU CK 0025

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 Courts12 Feb 2018Allowed

Khirod Bhuyan, Vs State of Assam.

Gauhati High Court · (2018) 02 GAU CK 0024

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions
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High Courts09 Feb 2018

Md. Iman Uddin Vs State of Assam

Gauhati High Court · (2018) 02 GAU CK 0090

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
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High Courts09 Feb 2018Disposed

BINOY SHARMA Vs NAGENDRA NATH SHARMA

Gauhati High Court · (2018) 02 GAU CK 0089

Constitution of India, Article 20 - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Co
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