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Gauhati High Court judgments

24,891 judgments · page 287 of 1,245

High Courts08 Feb 2018

Md. Badiyat Zaman & Ors Vs State of Assam

Gauhati High Court · (2018) 02 GAU CK 0073

Indian Penal Code, 1860, Section 34, Section 365, Section 364 - Acts done by several persons in furtherance of common intention - Kidnapping or abducting with intent secret
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High Courts07 Feb 2018Allowed

HEMENDRA LAL BARUAH Vs LAKSHMAN GUPTA

Gauhati High Court · (2018) 02 GAU CK 0071

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
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High Courts06 Feb 2018Allowed

Shri Disi Pegu Vs State of Assam

Gauhati High Court · (2018) 02 GAU CK 0067

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 399 - Making preparation to commit dacoity
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High Courts05 Feb 2018Allowed

MD. EUSUF ALI Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 02 GAU CK 0015

Code of Criminal Procedure, 1973, Section 161, Section 344, Section 251 - Examination of witnesses by police - Summary procedure for trial for giving false evidence - Subs
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High Courts05 Feb 2018

SRI TOUFIQUL RAHMAN Vs MRS. JUSHNA BEGUM

Gauhati High Court · (2018) 02 GAU CK 0013

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
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High Courts02 Feb 2018Dispsoed

MD. FIZNUR ALI Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 02 GAU CK 0048

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 366 - Punishment for rap
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High Courts02 Feb 2018Dismissed

JANAKI DAS AND ORS Vs SANTOSH KR DAS

Gauhati High Court · (2018) 02 GAU CK 0047

Transfer of Property Act, 1882, Section 28, Section 29, Section 54 - Ulterior transfer conditional on happening or not happening of specified event - Fulfilment of condition
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