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Gauhati High Court judgments

24,891 judgments · page 295 of 1,245

High Courts05 Jan 2018Dismissed

IMTIAZ HUSSAIN Vs AJIT GOGOI

Gauhati High Court · (2018) 01 GAU CK 0116

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
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High Courts04 Jan 2018Disposed

ARUP CHETIA Vs SUNIL GOGOI

Gauhati High Court · (2018) 01 GAU CK 0104

Code of Criminal Procedure, 1973, Section 482, Section 401, Section 200, Section 202, Section 195 - Saving of inherent powers of
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High Courts03 Jan 2018Partly Allowed

MD ELUMUDDIN ALI @ DILBAR Vs STATE OF ASASAM

Gauhati High Court · (2018) 01 GAU CK 0118

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 Courts22 Dec 2017

State of Assam Vs Rajeev Takru & Anr.

Gauhati High Court · (2017) 12 GAU CK 0021

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi
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High Courts22 Dec 2017

Sri Kanai Nayak Vs State of Assam

Gauhati High Court · (2017) 12 GAU CK 0020

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860
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High Courts22 Dec 2017

Sri Suman Nayak Vs State of Assam

Gauhati High Court · (2017) 12 GAU CK 0018

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
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