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Gauhati High Court judgments, 2018

1,247 judgments · page 54 of 63

High Courts09 Feb 2018Partly Allowed

SRI ANANTA BORA Vs STATE OF ASSAM and ANR

Gauhati High Court · (2018) 02 GAU CK 0085

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeProtection Of Children From Sexual Offences Act, 2012, Section 6, Sec
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High Courts09 Feb 2018

SRI LITTON DUTTA Vs UNION OF INDIA

Gauhati High Court · (2018) 02 GAU CK 0083

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21(b), Section 21(c) - Punishment for contravention in relation to manufactured drugs and preparations - Punishment for contraventio
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High Courts08 Feb 2018

Sri Sushil Agarwal Vs State of Assam

Gauhati High Court · (2018) 02 GAU CK 0082

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
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High Courts08 Feb 2018

Md. Badiyat Zaman & Ors Vs State of Assam

Gauhati High Court · (2018) 02 GAU CK 0073

Indian Penal Code, 1860, Section 34, Section 365, Section 364 - Acts done by several persons in furtherance of common intention - Kidnapping or abducting with intent secret
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High Courts07 Feb 2018Allowed

HEMENDRA LAL BARUAH Vs LAKSHMAN GUPTA

Gauhati High Court · (2018) 02 GAU CK 0071

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
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High Courts06 Feb 2018Allowed

Shri Disi Pegu Vs State of Assam

Gauhati High Court · (2018) 02 GAU CK 0067

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 399 - Making preparation to commit dacoity
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