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Gauhati High Court judgments

24,891 judgments · page 463 of 1,245

High Courts04 Oct 2012Dismissed

Bikram Khodal Vs State of Assam

Gauhati High Court · (2012) 5 GLT 813

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302
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High Courts04 Oct 2012Allowed

Ghanu Das Vs State of Assam

Gauhati High Court · (2012) 5 GLT 802

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302
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High Courts04 Oct 2012Allowed

Omar Ali (Md.) Vs State of Assam

Gauhati High Court · (2013) 1 GLD 425 : (2013) 1 GLT 119

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 10, 366, 366A, 375, 376
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High Courts03 Oct 2012Allowed

Rupa Paul Vs Tapash Dhar

Gauhati High Court · (2013) 1 GLT 485

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Family Courts Act, 1984 — Section 19(1), 19(4)
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High Courts01 Oct 2012Allowed

Sankar Pal and Another Vs State of Tripura

Gauhati High Court · (2013) 1 GLD 609 : (2013) 1 GLT 519

Arms Act, 1959 — Section 25(1B)(a), 27, 27(2)Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 313, 374Penal Code, 1860 (IPC) — Section 120B, 365
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