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Gauhati High Court judgments, 2022

621 judgments · page 11 of 32

High Courts22 Aug 2022Dismissed

Lakhinandan Gogoi Vs State Of Assam And Anr

Gauhati High Court · (2022) 08 GAU CK 0050

Constitution Of India, 1950 — Article 21, 22, 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 482Indian Penal Code, 1860 — Section 370, 375, 376, 417, 493
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High Courts18 Aug 2022Allowed

Monir Uddin Ahmed Vs Union Of India

Gauhati High Court · (2022) 08 GAU CK 0030

Evidence Act, 1872 — Section 4, 35, 74, 79, 90, 90A(1), 90A(2), 106Census Act, 1948 — Section 15Foreigners� Act, 1946 — Section 9
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High Courts18 Aug 2022Allowed

Ashish Nath Vs State Of Assam

Gauhati High Court · (2022) 08 GAU CK 0029

Constitution Of India, 1950 — Article 56(a), 67(a), 124(2)(a), 217(1)(a), 226Assam Panchayat Act, 1994 — Section 70, 72(1), 77(2)General Clauses Act, 1897 — Section 9, 9(1), 10, 10(1)
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High Courts11 Aug 2022Dismissed

Chonghoi Haokip Vs Union Of India

Gauhati High Court · (2022) 08 GAU CK 0020

Code Of Criminal Procedure, 1973 — Section 439, 439ANarcotics Drugs and Psychotropic Substances (NDPS) Act, 1985 — Section 8(c), 21(c), 22(c), 23(c), 25, 36A(4), 37, 37(1)(b), 37(2)
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High Courts11 Aug 2022Dismissed

Shamim Ahmed Vs State Of Assam

Gauhati High Court · (2022) 08 GAU CK 0016

Land Acquisition Act, 1894 — Section 16, 48Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2), 101
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