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Gauhati High Court judgments

24,891 judgments · page 462 of 1,245

High Courts12 Oct 2012

Rualhleia Vs State of Mizoram

Gauhati High Court · (2013) 1 GLR 45

Criminal Procedure Code, 1973 — Section 215, 216, 222, 232, 233Criminal Procedure Code, 1973 (CrPC) — Section 215, 216, 222, 232, 233Penal Code, 1860 — Section 376(1)
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High Courts12 Oct 2012Allowed

Biplab Kanti Haldar Vs State of Assam

Gauhati High Court · (2013) 1 GLD 538 : (2012) 5 GLT 874

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 14, 14(2), 16, 19, 7
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High Courts11 Oct 2012Allowed

Sambhu Chakraborty Vs State of Tripura

Gauhati High Court · (2013) 2 GLD 330 : (2013) 2 GLT 442

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5)Evidence Act, 1872 — Section 65Penal Code, 1860 (IPC) — Section 109, 164(5), 366, 375, 376
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High Courts09 Oct 2012Dismissed

Biswajit Dey Vs State of Assam and Others

Gauhati High Court · (2013) 2 GLD 343 : (2013) 2 GLT 43

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2)Constitution of India, 1950 — Article 14, 217Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
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High Courts09 Oct 2012

Oinam Moniton Singha Vs National Investigating Agency

Gauhati High Court · (2013) 2 GLT 980

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 199, 209Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37National Investigation Agency Act, 2008 — Section 16, 16(3), 21(4)
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High Courts05 Oct 2012Allowed

Rajumoni Bora Vs State of Assam

Gauhati High Court · (2012) 5 GLT 882

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(1), 273, 299Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 201, 302, 324, 326, 34
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