COURT ARCHIVE

Gauhati High Court judgments, 2020

336 judgments · page 5 of 17

High Courts14 Oct 2020Allowed

M/S. Bawa Masala Company And 2 Ors Vs M/S. P.A. Associates

Gauhati High Court · (2020) 10 GAU CK 0009

Code Of Criminal Procedure, 1973 — Section 200, 202, 250, 482Indian Penal Code, 1860 — Section 34, 405, 406, 409, 415, 417, 418, 420Code Of Civil Procedure, 1908 — Section 21, 151

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High Courts12 Oct 2020Disposed Off

Kasturi Hazarika Rajkhowa Vs State Of Assam And 6 Ors

Gauhati High Court · (2020) 10 GAU CK 0008

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High Courts12 Oct 2020Disposed Off

Naresh Kumar Sinha And 2 Ors Vs Union Of India And Anr

Gauhati High Court · (2020) 10 GAU CK 0007

Code Of Criminal Procedure, 1973 — Section 173, 197, 197(1)(a), 205, 313(1), 319, 468(2)(b), 482Industrial Disputes Act, 1947 — Section 29, 32, 34, 39Indian Penal Code, 1860 — Section 21, 21(b)

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High Courts08 Oct 2020Disposed Off

Bijit Brahma Vs State Of Assam And 4 Ors

Gauhati High Court · (2020) 10 GAU CK 0006

Assam Services (Discipline And Appeal) Rules, 1964 — Rule 6(2)

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High Courts07 Oct 2020Disposed Off

Nikita Sutar Minor Vs State Of Assam And 5 Ors

Gauhati High Court · (2020) 10 GAU CK 0005

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High Courts06 Oct 2020Allowed

Force No. 941240976, Dhanraj Barman Vs Union Of India And 3 Ors

Gauhati High Court · (2020) 10 GAU CK 0004

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High Courts06 Oct 2020Disposed Off

Dilip Kumar Das Vs State Of Assam And 4 Ors

Gauhati High Court · (2020) 10 GAU CK 0003

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High Courts05 Oct 2020Disposed Off

Parul Majumdar Laskar And 4 Ors Vs Union Of India And 8 Ors

Gauhati High Court · (2020) 10 GAU CK 0002

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High Courts01 Oct 2020Dismissed/Disposed Off

State Of Nagaland Vs Ripu Daman Singh

Gauhati High Court · (2020) 10 GAU CK 0001

Indian Penal Code, 1860 — Section 406, 420, 465, 471

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High Courts30 Sept 2020Disposed Off

Prabin Talukdar Vs State Of Assam And 4 Ors

Gauhati High Court · (2020) 09 GAU CK 0033

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High Courts30 Sept 2020Dismissed

Bijoy Seal Vs Sefali Seal

Gauhati High Court · (2020) 09 GAU CK 0032

Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(4), 125(5), 127, 127(2), 482Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(i)(b), 13(B), 24

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High Courts29 Sept 2020Partly Allowed