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Gauhati High Court judgments

24,891 judgments · page 452 of 1,245

High Courts31 Jan 2013

Jayanta Kalai and Others Vs State of Tripura

Gauhati High Court · (2013) 2 GLD 419 : (2013) 2 GLT 450

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 164(5), 288Evidence Act, 1872 — Section 114, 118, 9Penal Code, 1860 (IPC) — Section 120B, 376, 376(2)(g)
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High Courts30 Jan 2013Allowed

Kalpana Patgiri Vs State of Assam

Gauhati High Court · (2013) 3 GLD 287 : (2013) 2 GLT 672

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 149, 295, 302, 304, 449
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High Courts29 Jan 2013Allowed

Junia Debbarma Vs State of Tripura

Gauhati High Court · (2013) CriLJ 1916 : (2013) 2 GLD 842 : (2013) 2 GLT 706

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 242(2), 244(2), 254(2)Evidence Act, 1872 — Section 113A, 32, 60, 64, 65
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High Courts29 Jan 2013Allowed

Rashi Chand Debbarma Vs State of Tripura

Gauhati High Court · (2013) 2 GLD 386 : (2013) 2 GLT 505

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 326, 6, 84
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High Courts28 Jan 2013Dismissed

Rina Datta Vs State of Tripura and Others

Gauhati High Court · (2013) CriLJ 1975 : (2013) 2 GLD 604 : (2013) 2 GLT 592

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 151, 161, 173, 173(8), 174Penal Code, 1860 (IPC) — Section 302, 34
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High Courts24 Jan 2013

Sajal Roy Vs Anima Saha (Roy)

Gauhati High Court · (2013) 3 DMC 607 : (2013) 2 GLD 367 : (2013) 2 GLT 948

Civil Procedure Code, 1908 (CPC) — Order 32A Rule 3Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125
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