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Gauhati High Court judgments, 2018

1,247 judgments · page 57 of 63

High Courts29 Jan 2018Allowed

Rubul Gogoi Vs The State of Assam

Gauhati High Court · (2018) 01 GAU CK 0085

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 11, Section 7,
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High Courts25 Jan 2018Allowed

SRI SUKHDEV KUTUM Vs THE STATE OF ASSAM and ANR

Gauhati High Court · (2018) 01 GAU CK 0077

Evidence Act, 1872, Section 25, Section 26 - Confession to police officer not to be proved - Confession by accused while in custody of police and not to be proved against him
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High Courts25 Jan 2018Allowed

Dipankar Nath Vs The State of Assam

Gauhati High Court · (2018) 01 GAU CK 0074

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsPrevention of Corruption Act, 1988,
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High Courts25 Jan 2018

BHAGIRATH KALITA Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 01 GAU CK 0072

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
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High Courts25 Jan 2018

Tara Prasad Das Vs The State of Assam

Gauhati High Court · (2018) 01 GAU CK 0071

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi
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High Courts24 Jan 2018Allowed

APARNA DEY GHOSH Vs SRI DILIP GHOSH

Gauhati High Court · (2018) 01 GAU CK 0075

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
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