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Gauhati High Court judgments

24,891 judgments · page 296 of 1,245

High Courts22 Dec 2017

Paresh Mura & Anr. Vs State of Assam

Gauhati High Court · (2017) 12 GAU CK 0017

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 Courts21 Dec 2017

Akhil Gogoi Vs The State of Assam & Ors.

Gauhati High Court · (2017) 12 GAU CK 0015

Constitution of India, Article 21, Article 22(5) - Amendment of the Schedule - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973,
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High Courts20 Dec 2017

Fakrul Islam Vs The State of Assam & Anr.

Gauhati High Court · (2017) 12 GAU CK 0080

Code of Criminal Procedure, 1973, Section 482, Section 401 - Saving of inherent powers of High Court - High Courts powers of revisionIndian Penal Code, 1860,
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High Courts20 Dec 2017

Mridul Deka Vs The Union of India & Ors.

Gauhati High Court · (2017) 12 GAU CK 0079

Constitution of India, Article 226 - Power of High Courts to Issue certain writsAdministrative Tribunals Act, 1985, Section 14 - Jurisdiction, Powers and Authority of the C
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High Courts18 Dec 2017

Hiten Sarma Vs State of Assam

Gauhati High Court · (2017) 12 GAU CK 0076

Indian Penal Code, 1860, Section 34, Section 498A, Section 107, Section 306, Section 304B - Acts done by several persons in furt
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