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Gauhati High Court judgments, 2020

336 judgments · page 11 of 17

High Courts02 Jun 2020Allowed

Ahmed Musa Laskar Vs State Of Assam And Anr

Gauhati High Court · (2020) 06 GAU CK 0050

Code Of Criminal Procedure, 1973 — Section 24(8), 173, 301(2), 311, 313, 397, 401, 482Indian Penal Code, 1860 — Section 498AEvidence Act, 1872 — Section 137, 138
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High Courts20 May 2020Dismissed

M/S. Renaissance Traders Vs State Of Assam And 5 Ors

Gauhati High Court · (2020) 05 GAU CK 0021

Assam Excise Act, 2000 — Section 2(m)(n), 2(m)(y), 42, 42(2), 43, 43(3), 43(4), 53, 53(a), 53(1)(a), 54, 55, 56, 57, 61, 71, 74, 75, 75(1), 75(2), 75(3), 76Code Of Criminal Procedure, 1973 — Section 2(5), 2(h), 160, 165, 166, 171, 183, 190Assam Excise Rules, 2016 — Rule 107, 110(d)
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High Courts19 May 2020Disposed Off

Birdev Islary And 7 Ors Vs State Of Assam And 5 Ors

Gauhati High Court · (2020) 05 GAU CK 0020

Assam Forest Regulation 1891 — Section 24, 25, 72(c),Forest Conservation Act, 1980 — Section 2Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 — Section 2(c), 2(o), 3, 3(1), 14(1), 14(2)
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