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Gauhati High Court judgments, 2022

621 judgments · page 13 of 32

High Courts28 Jul 2022Dismissed

Md. Abdul Kadir Vs State Of Assam

Gauhati High Court · (2022) 07 GAU CK 0019

Code Of Criminal Procedure, 1973 — Section 190, 200, 202, 202(2), 482Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 294, 307, 325, 326, 354A, 354B, 436, 447
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High Courts21 Jul 2022Dismissed

Dipak Deka Vs Ganesh Deka

Gauhati High Court · (2022) 07 GAU CK 0009

Code Of Civil Procedure, 1908 — Order 6 Rule 2, Order 8 Rule 2, Order 14 Rule 2, Order 6 Rule 4Indian Succession Act, 1925 — Section 59, 61, 62, 63, 64, 68, 276Evidence Act, 1872 — Section 67
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High Courts19 Jul 2022Dismissed

Dr. Mrigen Saikia Vs State Of Assam And Anr.

Gauhati High Court · (2022) 07 GAU CK 0002

Code Of Criminal Procedure, 1973 — Section 164, 306, 306(1), 397, 401Indian Penal Code, 1860 — Section 109, 120B, 201, 420, 463, 465, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 5(2) 7, 13(1)(a), 13(1)(b), 13(1)(d), 13(2)
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High Courts05 Jul 2022

Rafiqul Islam And 12 Ors. Vs State Of Assam

Gauhati High Court · (2022) 07 GAU CK 0001

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 341, 353, 427, 506Prevention of Damage to Public Property Act, 1984 — Section 3
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High Courts30 Jun 2022

M/S. Rcn Constructions Pvt. Ltd. Vs State Of Assam And 3 Ors.

Gauhati High Court · (2022) 06 GAU CK 0064

Assam Minor Mineral Concession Rules, 2013 — Rule 5, 8, 18, 23Mines And Minerals (Development and Regulation) Act, 1957 — Section 3(e), 5, 9, 13, 14Assam Forest Regulation, 1891 — Section 32, 33, 34, 34(1), 34(2), 34(2)(d), 34(2)(h)
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