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Gauhati High Court judgments, 2019

884 judgments · page 10 of 45

High Courts24 Sept 2019Dismissed

Nirud Phukan Vs State Of Assam And Ors

Gauhati High Court · (2019) 09 GAU CK 0064

Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5(1), 6, 10Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 357(A)
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High Courts23 Sept 2019Allowed

Sanjay Kr Jha Vs Nilam Jha

Gauhati High Court · (2019) 09 GAU CK 0060

Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 25, 28Family Courts Act, 1984 — Section 19Indian Penal Code, 1860 — Section 34, 307, 323, 406, 498(A)
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High Courts23 Sept 2019Disposed Off

Md. Atikur Rahman Vs Union Of India

Gauhati High Court · (2019) 09 GAU CK 0059

Railways Act, 1989 — Section 123(C), 123(c)(2), 124(A)Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3
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High Courts19 Sept 2019Disposed Off

Shivalaya Vs State Of Assam And 2 Ors

Gauhati High Court · (2019) 09 GAU CK 0053

Arbitration And Conciliation Act, 1996 — Section 13, 16, 29(A), 29(A)(1), 29(A)(3), 29(A)(4), 29(A)(5), 34Code Of Civil Procedure, 1908 — Section 115, Order 2 Rule 2Constitution Of India, 1950 — Article 227
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High Courts19 Sept 2019Disposed Off

Bajrang Traders Vs State Of Assam And Ors

Gauhati High Court · (2019) 09 GAU CK 0051

Assam Value Added Tax Act, 2003 — Section 36, 79, 79(5), 80, 80(4)Assam Board Of Revenue Act, 1962 — Section 3, 3(2), 3(4), 3(5), 4Assam Board Of Revenue Regulations, 1963 — Regulation 45
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