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Gauhati High Court judgments

24,891 judgments · page 493 of 1,245

High Courts20 Apr 2012Allowed

Aghnu Gowala Vs State of Assam

Gauhati High Court · (2012) 2 GLT 1112

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302
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High Courts20 Apr 2012

Bijoy Majhi Vs State of Assam

Gauhati High Court · (2012) 4 GLR 36 : (2012) 4 GLT 922

Criminal Procedure Code, 1973 — Section 164, 313Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 25, 25, 26, 26
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High Courts19 Apr 2012Dismissed

Smti Bhulu Rani Dey (Das) Vs Sri Rabi Dey

Gauhati High Court · AIR 2012 Guw 128 : (2012) 2 GLD 851

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)(ia), 13B
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High Courts18 Apr 2012Dismissed

Haradhan Gope Vs The State of Tripura

Gauhati High Court · (2012) 04 GAU CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 161, 251, 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 330, 338Probation of Offenders Act, 1958 — Section 4
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High Courts17 Apr 2012

Smt. Anuwara Khatoon and Others Vs Mukniak Co-operative Society Limited, P.O. and P.S. Khowai, West Tripura District. (owner of the bus No. TR-01-1355), The Divisional Manager, National Insurance Company Ltd. Agartala Branch, 42 Akhaura Road, Agartala, P.S. West Agartala, West Tripura District (insurer of the bus No. TR-01-1355) and Ali Miah

Gauhati High Court · (2013) 1 ACC 127 : (2012) 2 GLD 677 : (2012) 5 GLT 121

Motor Vehicles Act, 1988 — Section 140, 166, 173Workmens Compensation Act, 1923 — Section 92A
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