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Gauhati High Court judgments, 2019

884 judgments · page 28 of 45

High Courts21 May 2019Dismissed

Srikanta Roy Vs State Of Assam And Anr

Gauhati High Court · (2019) 05 GAU CK 0079

Code Of Criminal Procedure, 1973 — Section (2)(d), 156(3), 169, 178, 173(2), 173(2)(1), 190, 190(1)(a), 190(b), 200, 202, 401Indian Penal Code, 1860 — Section 34, 498A
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High Courts20 May 2019Disposed Off

Achawal @ Achal Gour And Anr Vs State Of Assam And Anr

Gauhati High Court · (2019) 05 GAU CK 0070

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1(4), 2(13), 9, 9(2), 9(3), 14, 14(2), 14(3), 14(4), 14(5), 15, 15(1), 17, 18, 18(1), 18(3), 19(1), 19(1)(i), 24, 24(1), 24(2)
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High Courts17 May 2019Dismissed

Ranjit Sarkar Vs Ganesh Das

Gauhati High Court · (2019) 05 GAU CK 0069

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 43 Rule 1(r), Order 39 Rule 1, Order 39 Rule 2
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High Courts17 May 2019Allowed

Ranjit Dibragede Vs State Of Assam

Gauhati High Court · (2019) 05 GAU CK 0066

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts17 May 2019Allowed

Meher Ali Vs State Of Assam And Anr

Gauhati High Court · (2019) 05 GAU CK 0065

Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 4, 6, 8Indian Penal Code, 1860 — Section 366Code Of Criminal Procedure, 1973 — Section 397, 482
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