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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

NA

Attorney(S)
  • Ms. D. Phukan and Ms. J. Huda for the petitioner.
  • Ms. K.K Choudhury, Mr. L.N Dihingia, Mr. J.C Barman, and Mr. A. Matlib for the respondents.
Judges
  • Ujjal Bhuyan, J.
Acts
  • ARTICLE 226 CONSTITUTION OF INDIA
  • ARTICLE 21 CONSTITUTION OF INDIA
  • section 46 of the Code of Criminal Procedure, 1973,
  • section 41A of the Code of Criminal Procedure, 1973,
  • provisions of Assam Police Manual Part V, Rule 210A(5)
  • section 46(4) of the Code of Criminal Procedure, 1973,
  • 1.11.2010 Sub-section (1)
  • section 342/384/385 of the Indian Penal Code, 1860.11.
  • sub-section (4) of section 46
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

NA

Attorney(S)
  • Ms. D. Phukan and Ms. J. Huda for the petitioner.
  • Ms. K.K Choudhury, Mr. L.N Dihingia, Mr. J.C Barman, and Mr. A. Matlib for the respondents.
Judges
  • Ujjal Bhuyan, J.
Acts
  • ARTICLE 226 CONSTITUTION OF INDIA
  • ARTICLE 21 CONSTITUTION OF INDIA
  • section 46 of the Code of Criminal Procedure, 1973,
  • section 41A of the Code of Criminal Procedure, 1973,
  • provisions of Assam Police Manual Part V, Rule 210A(5)
  • section 46(4) of the Code of Criminal Procedure, 1973,
  • 1.11.2010 Sub-section (1)
  • section 342/384/385 of the Indian Penal Code, 1860.11.
  • sub-section (4) of section 46
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Tanuja Roy v. State Of Assam And Ors.
(Jul 13, 2016)