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Gauhati High Court judgments

24,891 judgments · page 527 of 1,245

High Courts10 Aug 2011Allowed

Md. Rahamat Ali Vs Mst. Jairunnessa

Gauhati High Court · (2011) 08 GAU CK 0067

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 2Penal Code, 1860 (IPC) — Section 120B, 218, 347
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High Courts10 Aug 2011

Vanbiakhnem Vs State of Mizoram

Gauhati High Court · (2012) 1 GLT 221

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(H)BNarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(H)B
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High Courts10 Aug 2011Dismissed

Sri Dwijadas Chakraborty Vs The State of Tripura

Gauhati High Court · (2011) 08 GAU CK 0003

Constitution of India, 1950 — Article 14, 16, 162, 307, 309Police Act, 1861 — Section 18Tripura State Rifles (Discipline, Control, Service Conditions etc.) Rules, 1986 — Rule 27, 56
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High Courts09 Aug 2011

In Reference

Gauhati High Court · (2011) 4 GLR 235

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 32Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16(2), 19(2), 2(1), 20
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