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Gauhati High Court judgments, 2020

336 judgments · page 14 of 17

High Courts04 Mar 2020Allowed

Tofiz Uddin Vs Eusob Ali And 3ors

Gauhati High Court · (2020) 03 GAU CK 0010

Code Of Civil Procedure, 1908 — Section 80, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A(1), Order 23 Rule 1, Order 23 Rule 1(3)Constitution Of India, 1950 — Article 227
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High Courts04 Mar 2020Dismissed

Amir Hamja Vs State Of Assam And Anr

Gauhati High Court · (2020) 03 GAU CK 0007

Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304Evidence Act, 1872 — Section 106, 157
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High Courts04 Mar 2020Allowed

Nathu Munda Vs State Of Assam

Gauhati High Court · (2020) 03 GAU CK 0006

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts02 Mar 2020Allowed

Muslim Ali Vs State Of Assam

Gauhati High Court · (2020) 03 GAU CK 0021

Indian Penal Code, 1860 — Section 361, 363, 366(A)Code Of Criminal Procedure, 1973 — Section 361
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High Courts02 Mar 2020Allowed

Union Of India Vs Balwinder Singh

Gauhati High Court · (2020) 03 GAU CK 0001

Code Of Criminal Procedure, 1973 — Section 451, 452, 454Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(II)(c)
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