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Gauhati High Court judgments, 2020

336 judgments · page 16 of 17

High Courts03 Feb 2020Dismissed

A.K.Adhyapok Vs State Of Assam And 3 Ors

Gauhati High Court · (2020) 02 GAU CK 0003

Constitution Of India, 1950 — Article 226, 226(1), 309, 311Assam Service (Discipline And Appeal) Rules, 1964 — Rule 7, 7(vii), 9, 9(9), 9(10), 12, 13, 25, 26, 27
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High Courts03 Feb 2020Allowed

Achyut Mahili Vs State Of Assam

Gauhati High Court · (2020) 02 GAU CK 0001

Indian Penal Code, 1860 — Section 84, 302Evidence Act, 1872 — Section 105Code Of Criminal Procedure, 1973 — Section 313, 335
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High Courts31 Jan 2020Partly Allowed

Chutka Kahar Vs State Of Assam

Gauhati High Court · (2020) 01 GAU CK 0029

Indian Penal Code, 1860 — Section 34, 114, 302, 304, 307, 323, 325, 354, 448Code Of Criminal Procedure, 1973 — Section 161, 164, 357(A)
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High Courts30 Jan 2020Partly Allowed

Paritosh Saikia Vs State Of Assam `

Gauhati High Court · (2020) 01 GAU CK 0026

Indian Penal Code, 1860 — Section 300, 302, 304Code Of Criminal Procedure, 1973 — Section 161, 164, 207, 209, 313
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High Courts30 Jan 2020Allowed

Nandalal Garh Vs State Of Assam

Gauhati High Court · (2020) 01 GAU CK 0025

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 173, 207, 209, 313, 357(A)
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High Courts24 Jan 2020Disposed Off

Babu Ram Goala And Ors Vs Samir Kanti Bhowal And Ors

Gauhati High Court · (2020) 01 GAU CK 0019

Code Of Civil Procedure, 1908 — Section 2(2), 11, 96, 100, 104, 144, Order 9 Rule 13, Order 22 Rule 9, Order 22 Rule 9(1), Order 22 Rule 9(2), Order 22 Rule 11, Order 43 Rule 1, Order 43 Rule 1(k)Limitation Act, 1963 — Section 5
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