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Gauhati High Court judgments, 2021

849 judgments · page 42 of 43

High Courts28 Jan 2021Disposed Off

Pinku Mirdha @ Rajput Vs State Of Assam

Gauhati High Court · (2021) 01 GAU CK 0021

Protection Of Children From Sexual Offences Act, 2012 — Section 4Indian Penal Code, 1860 — Section 71, 376, 376(1), 417Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts27 Jan 2021

Bormoty Panggeng Vs State Of Arunachal Pradesh And Anr

Gauhati High Court · (2021) 01 GAU CK 0029

Code Of Criminal Procedure, 1973 — Section 2, 4(1), 24, 24(8), 156(3), 173(2)(1), 202, 225, 301, 301(2), 302, 302(1), 372, 374, 374(2), 374(4), 378, 385, 385(1), 397, 401, 401(2), 482Indian Penal Code, 1860 — Section 120B, 406, 420
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High Courts27 Jan 2021Allowed

Azhar Ali Vs State Of Assam And Ors

Gauhati High Court · (2021) 01 GAU CK 0019

Assam Moslem Marriages And Divorces Registration Act, 1935 — Section 3Assam Muslim Marriages And Divorces Registration Rules, 1935 — Rule 5
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High Courts20 Jan 2021Allowed

Thounaojam Punima Singh Vs Union Of India And Anr

Gauhati High Court · (2021) 01 GAU CK 0011

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 17(c), 51, 52(A), 52(A)(2), 52(A)(3), 52(A)(4), 52(A)(2)(ii), 53, 67Code Of Criminal Procedure Act, 1973 — Section 100(4), 100(5), 313Evidence Act, 1872 — Section 25
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High Courts18 Jan 2021Dismissed

Sanku Nath Vs State Of Assam And Anr

Gauhati High Court · (2021) 01 GAU CK 0009

Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure Act, 1973 — Section 164, 281, 313Evidence Act, 187 — Section 17, 24, 30, 134, 157
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