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Gauhati High Court judgments, 2018

1,247 judgments · page 61 of 63

High Courts11 Jan 2018Dismissed

SRI GANESH SONARI Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 01 GAU CK 0006

Prevention of Food Adulteration Act, 1954, Section 13(2), Section 10(7), Section 2(m)(a) - Report of public analyst - Powers of food inspectors - Definitions
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High Courts10 Jan 2018

DIPAK BAYAN Vs JONALI DAS

Gauhati High Court · (2018) 01 GAU CK 0081

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Section 151
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High Courts10 Jan 2018

MANOJ DAS Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 01 GAU CK 0079

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 324, Se
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High Courts10 Jan 2018Allowed

Sri Dipak Khandelia Vs State of Assam

Gauhati High Court · (2018) 01 GAU CK 0068

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to ex
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High Courts10 Jan 2018Dismissed

SRI RUPAK CHOUDHURY Vs SMTI JAIMATI DEKA

Gauhati High Court · (2018) 01 GAU CK 0067

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to ex
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High Courts10 Jan 2018Dismissed

RANJIT ROY Vs PURNENDU ROY

Gauhati High Court · (2018) 01 GAU CK 0065

Code of Civil Procedure, 1908, Order 6Rule 4 -Evidence Act, 1872, Section 64, Section 67 - Proof of documents by primary evidence - Proo
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High Courts09 Jan 2018Partly Allowed

MD DILWAR HUSSAIN Vs STATE OF ASSAM and ANR

Gauhati High Court · (2018) 01 GAU CK 0144

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 Courts09 Jan 2018Disposed

MD MAHI UDDIN Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 01 GAU CK 0143

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
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