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Gauhati High Court judgments

24,891 judgments · page 245 of 1,245

High Courts23 Jul 2018Allowed

Babul Sarkar Vs State Of Assam

Gauhati High Court · (2018) 07 GAU CK 0081

Indian Penal Code, 1860 — Section 302, 304(B), 306Code of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 3
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High Courts23 Jul 2018Dismissed

Raju Kujur Vs State Of Assam

Gauhati High Court · (2018) 07 GAU CK 0080

Indian Penal Code, 1860 — Section 34, 201, 302, 376Code of Criminal Procedure, 1973 — Section 161, 172(2), 313Indian Evidence Act, 1872 — Section 27
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High Courts20 Jul 2018Allowed

Sri Dipak Kumar Singh Vs State Of Assam

Gauhati High Court · (2018) 07 GAU CK 0075

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(C), 20(b)(ii), 20(b)(ii)(c), 29, 42, 43, 52A, 52A(2), 67Code of Criminal Procedure, 1973 — Section 100, 208, 313
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High Courts19 Jul 2018Allowed

Tata Motors Ltd. Vs Sumi Sarkar, Sumitra Sarkar And Ors

Gauhati High Court · (2018) 07 GAU CK 0070

Code of Civil Procedure, 1908 — Section 9, 96, 104, 114, 151, Order 43 Rule 1(w), Order 47 Rule 3, Order 47 Rule 1, Order 41 Rule 33Limitation Act, 1963 — Section 14Arbitration and Conciliation Act, 1996 — Section 5, 8, 16
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High Courts19 Jul 2018Disposed Off

Indra Kanta Gogoi Vs State Of Assam And 3 Ors.

Gauhati High Court · (2018) 07 GAU CK 0065

Indian Penal Code, 1860 — Section 34, 120B, 420, 468Assam Services (Discipline and Appeal) Act, 1964 — Section 7(2)Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9
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