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Gauhati High Court judgments, 2022

621 judgments · page 27 of 32

High Courts11 Feb 2022Disposed Of

Jaydeep Goala Vs State Of Assam And 4 Ors

Gauhati High Court · (2022) 02 GAU CK 0033

Constitution Of India, 1950 — Article 226Assam Minor Mineral Concession Rules, 2013 — Rule 2(e), 5, 18, 18(1), 18(3), 18(4), 19, 19(1), 19(2), 19(3), 19(4), 19(5), 19(6), 19(7), 20, 20(1), 20(2), 20(3)Mines and Mineral (Development and Regulation) Act, 1957 — Section 5, 8A, 13, 14, 15(1), 23C
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High Courts11 Feb 2022Disposed Of

Nijam Uddin Choudhury Vs Moon Swarnakar

Gauhati High Court · (2022) 02 GAU CK 0028

Constitution Of India, 1950 — Article 329(b)Gauhati High Court Rules, — Rule 1, 4, 6, 10Code Of Civil Procedure, 1908 — Section 141, Order 7 Rule 11, Order 7 Rule 11(d)
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High Courts10 Feb 2022Disposed Of

Kowstova Buragohain Vs State Of Assam And 2 Ors

Gauhati High Court · (2022) 02 GAU CK 0031

Constitution Of India, 1950 — Article 14, 21, 22, 22(1), 22(2), 226Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41A, 41B, 41C, 41D, 46, 50, 50A, 56, 57, 60A, 156(3), 161, 167, 167(2), 172, 190(1)(c)Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 469
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High Courts10 Feb 2022Allowed

Jiten Das Vs Union Of India And 7 Ors.

Gauhati High Court · (2022) 02 GAU CK 0030

Constitution Of India, 1950 — Article 21, 22(5)Prevention of Illicit Traffic In Narcotic Drugs And Psychotropic Substance (PITNDPS) Act, 1985 — Section 3(1)Narcotic Drugs and Psychotropic Substances [NDPS] Act, 1985 — Section 22(b), 37
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High Courts09 Feb 2022Allowed

Shankar Prasad Ray Vs Phani Bhusan Choudhury

Gauhati High Court · (2022) 02 GAU CK 0026

Constitution Of India, 1950 — Article 225Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 6 Rule 15(4), Order 6 Rule 17Conduct Of Election Rules, 1961 — Rule 4A, 94A
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High Courts09 Feb 2022Dismissed

Phani Bhusan Choudhury Vs Shankar Prasad Ray

Gauhati High Court · (2022) 02 GAU CK 0025

Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11, Order 6 Rule 15(4), Order 6 Rule 16Conduct Of Election Rules, 1961 — Rule 4A, 94ARepresentation Of The People Act, 1951 — Section 81, 83(1), 83(1)(c), 86, 87(1), 100
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High Courts07 Feb 2022

Himanjan Sarma Vs State Of Assam And 2 Ors

Gauhati High Court · (2022) 02 GAU CK 0018

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 25, 173, 438, 439, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 469
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High Courts04 Feb 2022Dismissed

Md. Imad Uddin Barbhuiya Vs State Of Assam

Gauhati High Court · (2022) 02 GAU CK 0014

Constitution Of India, 1950 — Article 14, 15, 19, 21, 22(1), 25, 26, 27, 28(1), 28(2), 28(3), 29, 29(1), 29(2), 30, 30(1), 30(2), 32, 51A(e), 143(1)Assam Madrassa Education (Provincialisation) Act, 1995 — Section 2(k), 2(o), 3, 4, 5, 7Aligarh Muslim University Act, 1920 — Section 6, 9
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