Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Mr. S.S Dey, Mr. V.G.K Kynta, Mr. A.H Dingdoh for the petitioner.
  • Mr. A. Sarma, and Mr. N.D Chullai for the respondent.
Judges
  • J. Chelameswar, C.J
  • Hrishikesh Roy, J.
Acts
  • section 1 of sub-section (2) of the Cr.PC, the Code of Criminal Procedure
  • section 1(2) proviso (b) of the Criminal Procedure Code
  • ARTICLE 244 CONSTITUTION OF INDIA
  • section 1 of the Code of Civil Procedure
  • Assam Re-organisation (Meghalaya) Act, 1969.
  • Indian Penal Code and the Passports Act
  • Section 1 of sub-section (2) of the Cr.PC
  • section 12 of Cr. P.C
  • sub-rule (6), (7) and (8).
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Mr. S.S Dey, Mr. V.G.K Kynta, Mr. A.H Dingdoh for the petitioner.
  • Mr. A. Sarma, and Mr. N.D Chullai for the respondent.
Judges
  • J. Chelameswar, C.J
  • Hrishikesh Roy, J.
Acts
  • section 1 of sub-section (2) of the Cr.PC, the Code of Criminal Procedure
  • section 1(2) proviso (b) of the Criminal Procedure Code
  • ARTICLE 244 CONSTITUTION OF INDIA
  • section 1 of the Code of Civil Procedure
  • Assam Re-organisation (Meghalaya) Act, 1969.
  • Indian Penal Code and the Passports Act
  • Section 1 of sub-section (2) of the Cr.PC
  • section 12 of Cr. P.C
  • sub-rule (6), (7) and (8).
See more information ...
This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities.
Use AI to get other relevant cases.
Try AI Pro free for 7 days Upgrade to AI Pro
Longsan Khongngain v. State Of Meghalaya .
(Oct 1, 2007)