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Gauhati High Court judgments, 2018

1,247 judgments · page 58 of 63

High Courts24 Jan 2018Dismissed

MD ABU ZAFAR Vs STATE OF ASSAM and ANR

Gauhati High Court · (2018) 01 GAU CK 0070

Code of Criminal Procedure, 1973, Section 313, Section 433, Section 432, Section 433-A - Power to examine the accused - Power to commute sentence -
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High Courts24 Jan 2018Dismissed

MUKUL ROY Vs ANAMIKA ROY

Gauhati High Court · (2018) 01 GAU CK 0069

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expe
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High Courts23 Jan 2018Allowed

Noor Ali Vs The State of Assam & Ors.

Gauhati High Court · (2018) 01 GAU CK 0051

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985
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High Courts23 Jan 2018Dismissed

DIPU KUMAR DAS Vs BABUL HAZARIKA

Gauhati High Court · (2018) 01 GAU CK 0048

Hindu Succession Act, 1956, Section 15, Section 16, Section 15(1)(a), Section 15(2)(a) - General rules of succession in the case of female Hindus - Order
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High Courts23 Jan 2018Allowed

SRI PRANAB TAHU Vs THE STATE OF ASSAM and ANR

Gauhati High Court · (2018) 01 GAU CK 0047

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164 - Examination of witnesses by police - Power to examine the accused - Recording of confessions and
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