CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2018

1,247 judgments · page 26 of 63

High Courts25 May 2018Dismissed

Shri Ashik Yadav Vs State Of Assam And Anr

Gauhati High Court · (2018) 05 GAU CK 0179

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 29, 36A, 42, 43, 50, 52, 67Code Of Criminal Procedure, 1973 — Section 207
Read judgment
High Courts24 May 2018Dismissed

Subhash Chandra Dey And Anr. Vs Mangal Chandra Sarkar

Gauhati High Court · (2018) 05 GAU CK 0177

Code Of Civil Procedure, 1908 — Section 47, Section 151, Order 41 Rule 33, Order 2 Rule 2, Order 21 Rule 34, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8Specific Relief Act, 1963 — Section 21Constitution of India, 1950 — Article 227
Read judgment
High Courts24 May 2018Disposed Off

Ranjan Kr. Gogoi And 59 Ors. Vs Securities And Exchange Board Of India And Ors

Gauhati High Court · (2018) 05 GAU CK 0148

Securities and Exchange Board of India Act, 1992 — Section 5(H)(A), 2(a), 11, 11(1), 11(3), 11(2B), 11(C), 11(2E), 11(i), 11(ii), 11(ii)(a), 11(iii), 11(iv), 11(2i), 11(2A), 11(2)(a), 11(2)(b), 11(2)(e), 11(2)(i), 11.3, 11.4, 15, 15I, 15(a), 15(b), 15(c), 15(d), 15(e), 15(f), 15(g), 15(h), 15(h)(a), 15(h)(b), 15HAIndian Penal Code, 1860 — Section 408, 420, 468
Read judgment
High Courts24 May 2018Allowed

Raghu Rajput Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0144

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 302Indian Evidence Act, 1872 — Section 106
Read judgment