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Gauhati High Court judgments

24,891 judgments · page 467 of 1,245

High Courts13 Sept 2012Allowed

Barun Debbarma Vs State of Tripura

Gauhati High Court · (2013) 1 GLD 217 : (2012) 5 GLT 551

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 134, 145, 154
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High Courts13 Sept 2012

Prasanta Roy and Others Vs State of Assam

Gauhati High Court · (2013) 1 GLD 509 : (2012) 5 GLT 76

Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 313(1b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b)(ii)(C)Penal Code, 1860 (IPC) — Section 170, 171
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High Courts12 Sept 2012Allowed

Shri Kalyan Kr. Sarma Vs The State of Assam

Gauhati High Court · (2013) 1 GLT 141

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120(B), 143, 147, 352, 379
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High Courts12 Sept 2012Dismissed

Deva Kanta Chetia Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLT 28

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 447Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(3)(a), 3(1)(0)
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High Courts12 Sept 2012Dismissed

Padumi Deuri Vs Manoj Deuri and Another

Gauhati High Court · (2013) 1 DMC 695 : (2013) 1 GLD 445 : (2012) 5 GLT 408

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 406, 415, 417, 420, 493
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High Courts11 Sept 2012Dismissed

Arjun Debnath Vs State of Tripura

Gauhati High Court · (2012) 5 GLT 905

Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 433AEvidence Act, 1872 — Section 24, 25, 26, 27, 8
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High Courts10 Sept 2012Dismissed

Golan Daulagupu Vs National Investigation Agency

Gauhati High Court · (2012) 5 GLT 739

Arms Act, 1959 — Section 25(1)(d), 25(1B)(A)Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 193, 199, 209Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
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