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Capt L.Z. Sailo Vs State of Mizoram and Others

Gauhati High Court (Aizawl Bench) Feb 3, 2006 Regular Second Appeal No. 8 of 2003

Dismissed

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Karim Bepari and Others Vs The State of Assam

Gauhati High Court May 19, 1950 Revenue Appeal No. 1 of 1950

Thadani, C.J.@mdashIn this case, Mr. Barman for the State of Assam has taken a preliminary objection namely that the appeal is out of time. The objection must prevail. The order of eviction in this case was passed on 12…

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Jayanta Kalai and Others Vs The State of Tripura

Gauhati High Court (Agartala Bench) Mar 31, 2013 Criminal A. No. 75 of 2007

S. Talapatra, J.@mdashThis appeal u/s 374 of the Code of Criminal Procedure, 1973 (''Cr.P.C'' in short) is directed against the judgment of conviction and order of sentence dated 03.07.2007 as passed by the Sessions Jud…

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Snehashish Roy Vs State Of Tripura And 19 Ors

Tripura High Court- Agartala Jan 16, 2023 Writ Petition (C) No. 21 Of 2023

Arindam Lodh, JList the matter on 20.01.2023 as prayed for by Mr. D. Bhattacharya, learned GA appearing for the respondents-State. In the meantime, therespondents may file counter affidavit, if he so desires.

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R.S. Sodhi and Another and Manoranjan Pani and Others Vs Partha Pratim Saikia

Gauhati High Court Sep 3, 2009

I.A. Ansari, J.@mdashBy this common judgment and order, I propose to dispose of both these criminal petitions inasmuch as both these petitions have arisen out of the same order, which stands impugned in these criminal p…

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