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Gauhati High Court judgments, 2021

849 judgments · page 41 of 43

High Courts03 Feb 2021Disposed Off

M/S. Chandmari Tea Company Pvt. Ltd Vs State Of Assam And 2 Ors

Gauhati High Court · (2021) 02 GAU CK 0024

Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1), 11, 11(1), 11A, 12, 16, 17(1), 31, 31(1)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1)(a), 24(1)(b), 24(2)
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High Courts03 Feb 2021Dismissed

Gonesh Bhomij Vs State Of Assam

Gauhati High Court · (2021) 02 GAU CK 0010

Indian Penal Code, 1860 — Section 34, 302, 364Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 106
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High Courts03 Feb 2021Allowed

Manita Borah Vs State Of Assam And 5 Ors

Gauhati High Court · (2021) 02 GAU CK 0008

Prevention Of Corruption Act, 1988 — Section 7Code Of Criminal Procedure, 1973 — Section 161, 173, 227, 239, 240, 482Evidence Act, 1872 — Section 25, 26
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High Courts02 Feb 2021

Pulen Dey And Anr Vs State Of Assam And Ors

Gauhati High Court · (2021) 02 GAU CK 0007

Motor Vehicles Act, 1988 — Section 56, 56(2), 97Road Transport Corporations Act, 1950 — Section 2(a), 2(e), 3, 18, 19, 19(i), 19(1), 19(1)(b), 19(2), 19(2)(m), 19(3)(i)Central Motor Vehicles Rules, 1989 — Rule 63, 63(2)
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High Courts01 Feb 2021Allowed

Hitesh Talukdar Vs Union Of India And 5 Ors

Gauhati High Court · (2021) 02 GAU CK 0005

Central Reserve Police Force Act, 1949 — Section 4, 4(1), 5, 6Central Civil Services (Pension) Rules 1972 — Rule 26, 26(4)Central Reserve Police Force Rules, 1955 — Rule 7(b), 16, 16(a), 17, 17A
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High Courts29 Jan 2021Allowed

Ranjana Bezbaruah And Anr Vs Banti Bharali

Gauhati High Court · (2021) 01 GAU CK 0035

Code Of Civil Procedure, 1908 — Section 28(1), 47, 115, Order 20 Rule, 12ASpecific Relief Act 1963 — Section 28, 28(1), 28(2)(a), 28(2)(b)Constitution Of India, 1950 — Article 227
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High Courts29 Jan 2021Partly Allowed

Ujur Ali Vs State Of Assam And Anr

Gauhati High Court · (2021) 01 GAU CK 0034

Indian Penal Code, 1860 — Section 34, 302, 307, 320, 324, 326, 341Code Of Criminal Procedure, 1973 — Section 113, 313
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High Courts29 Jan 2021Partly Allowed

Rambabu Mahato Vs State Of Assam And Anr

Gauhati High Court · (2021) 01 GAU CK 0033

Indian Penal Code, 1860 — Section 71, 313, 376, 511Protection Of Children from Sexual Offences Act, 2012 — Section 4, 8Code Of Criminal Procedure, 1973 — Section 164, 313
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