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Gauhati High Court judgments, 2020

336 judgments · page 12 of 17

High Courts14 May 2020Disposed Off

Rajdeep Nath @ Rajdip Nath Vs State Of Assam And Anr

Gauhati High Court · (2020) 05 GAU CK 0012

Code Of Criminal Procedure, 1973 — Section 161, 216, 482Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 4(3), 7, 8, 9, 11, 12, 13, 13(1), 13(1)(a), 13(1)(b), 13(1)(c), 13(1)(c)(d), 13(1)(d), 13(2), 26, 30(2)
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High Courts14 May 2020Disposed Off

Bidhan Saikia Vs State Of Assam And Anr

Gauhati High Court · (2020) 05 GAU CK 0011

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 7, 8, 9, 11, 12, 13, 13(1), 13(1)(c), 13(1)(c)d), 13(1)(d), 13(2), 26, 30(2)
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High Courts11 May 2020Dismissed

Pooja Paul Choudhury Vs Arnab Saha

Gauhati High Court · (2020) 05 GAU CK 0004

Code Of Criminal Procedure, 1973 — Section 2(g), 192, 200, 202, 202(1), 202(1)(b), 202(2), 203, 204, 209, 226, 227, 420, 465, 482Indian Penal Code, 1860 — Section 420
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High Courts06 May 2020Partly Allowed

Gokul Mech Vs State Of Assam And Ors

Gauhati High Court · (2020) 05 GAU CK 0003

Indian Penal Code, 1860 — Section 300, 302, 304Code Of Criminal Procedure, 1973 — Section 161, 313, 428Evidence Act, 1872 — Section 145
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High Courts05 May 2020Dismissed

Pramita Kemprai Vs Subhankar Hojai

Gauhati High Court · (2020) 05 GAU CK 0002

Assam Autonomous Districts Administration Of Justice (Miscellaneous Provisions) Act, 1957 — Section 2Assam Administration Of Justice In the North Cachar Hills District Act, 2009 — Section 1(3), 3(2)(ii)North Cachar Hills Autonomous Districts (Administration Of Justice) Rules, 1955 — Rule 7, 23, 24
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