CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2022

621 judgments · page 25 of 32

High Courts04 Mar 2022Allowed

Dhiren Tanti Vs State Of Assam And Anr

Gauhati High Court · (2022) 03 GAU CK 0007

Indian Penal Code, 1860 — Section 201, 302Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8Code Of Criminal Procedure, 1973 — Section 164, 313
Read judgment
High Courts02 Mar 2022Dismissed

Momotaj Bibi Vs State Of Assam

Gauhati High Court · (2022) 03 GAU CK 0025

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 10, 24, 24(2), 101, 114(1), 114(2)General Clauses Act, 1897 — Section 6, 16, 17, 21Land Acquisition Act, 1894 — Section 11, 16, 48
Read judgment
High Courts02 Mar 2022Allowed

Punjab National Bank Vs Bhaben Chandra Baishya And 4 Ors.

Gauhati High Court · (2022) 03 GAU CK 0002

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 7 Rule 11(d)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zd), 2(zf), 13, 13(1), 13(2), 13(4), 17, 18, 34
Read judgment
High Courts23 Feb 2022Allowed

Nabadip Roy Vs State Of Assam

Gauhati High Court · (2022) 02 GAU CK 0057

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 379, 380, 381, 404, 420Probation Of Offenders Act, 1958 — Section 3, 4
Read judgment
High Courts22 Feb 2022Dismissed

Dr. Brijesh Kumar Rai Vs State Of Assam And Anr.

Gauhati High Court · (2022) 02 GAU CK 0051

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 — Section 194, 294, 323, 325, 341, 506
Read judgment