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Gauhati High Court judgments

24,891 judgments · page 749 of 1,245

High Courts23 Mar 2006

Abdul Mazid Vs State of Assam and Others

Gauhati High Court · (2006) GLT 521 Supp

Constitution of India, 1950 — Article 213, 217, 219, 226, 56Gauhati Municipal Corporation Act, 1971 — Section 146, 15, 15(1), 15(3), 20Gauhati Municipal Corporation Election Rules, 1973 — Rule 107, 2, 21B, 21C, 21D
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High Courts22 Mar 2006Dismissed

Md. Alauddin Vs State of Assam

Gauhati High Court · (2006) 3 GLR 210 : (2009) 3 GLT 524 : (2006) 2 GLT 163

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts21 Mar 2006Allowed

Tapan Biswas Vs State of Assam

Gauhati High Court · (2006) 2 GLT 621

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Liquefied Petroleum Gas (Regulation, Supply and Distribution) Order, 1993 — Section 6(1)
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High Courts20 Mar 2006Dismissed

Debabrata Saikia Vs The Union of India (UOI)

Gauhati High Court · (2006) CriLJ 2877 : (2006) 2 GLT 247

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 223, 233, 482Evidence Act, 1872 — Section 25, 30Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468
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