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Gauhati High Court judgments

24,891 judgments · page 524 of 1,245

High Courts09 Sept 2011Allowed

Bubul Gogoi @ Sushen Gogoi Vs State of Assam

Gauhati High Court · (2012) CriLJ 1684 : (2012) 1 GLD 97 : (2011) 4 GLT 759

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Constitution of India, 1950 — Article 39ACriminal Procedure Code, 1973 (CrPC) — Section 304
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High Courts08 Sept 2011Dismissed

Kusumbala Tarun Das Vs Union of India and Others

Gauhati High Court · (2011) 4 GLT 481

Constitution of India, 1950 — Article 14, 161, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 320(4), 330(2), 335(1)Penal Code, 1860 (IPC) — Section 302, 324, 448
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High Courts07 Sept 2011

Ramesh Sahu & Anr. Vs State of Assam

Gauhati High Court · (2011) 5 GLT 108

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c)
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High Courts06 Sept 2011Dismissed

Union of India (UOI) Vs Shri Shankar Debnath

Gauhati High Court · (2011) 4 GLT 628

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 24, 25, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 35, 53, 54
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High Courts05 Sept 2011Dismissed

Abdul Hakim Quadri Vs State of Assam

Gauhati High Court · (2012) 1 GLD 469

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 313(1), 313(4), 342Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 299, 300, 302, 307, 323
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