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Gauhati High Court judgments, 2021

849 judgments · page 10 of 43

High Courts17 Sept 2021Dismissed

Ayub Ali Vs State Of Assam

Gauhati High Court · (2021) 09 GAU CK 0047

Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II, 323, 380, 448Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 8
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High Courts16 Sept 2021Allowed

1918543

Gauhati High Court · (2021) 09 GAU CK 0051

Indian Penal Code, 1860 — Section 90, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts16 Sept 2021Disposed Of

Dr. Zaheed Hussain Vs State Of Assam

Gauhati High Court · (2021) 09 GAU CK 0045

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 498AMuslim Women (Protection of Rights on Marriage) Act, 2019 — Section 3, 4
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High Courts16 Sept 2021Disposed Of

Julfikar Ali Vs State Of Assam And 4 Ors

Gauhati High Court · (2021) 09 GAU CK 0041

Assam Education (provincialisation of Services Of Teachers And Re-Organization Of Educational Institution) Act, 2017 — Section 3(1)(vii), 3(1)(ix)
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High Courts14 Sept 2021Allowed

Paonam Diana Devi Vs Union Of India And 7 Ors

Gauhati High Court · (2021) 09 GAU CK 0037

Constitution Of India, 1950 — Article 21, 22(5), 226Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b), 22, 27A, 29, 37
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High Courts13 Sept 2021Disposed Of

Hirendra Sinha Vs State Of Assam

Gauhati High Court · (2021) 09 GAU CK 0033

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 188, 269, 270Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(a), 21(b), 25, 29
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