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Gauhati High Court judgments, 2022

621 judgments · page 8 of 32

High Courts20 Sept 2022Dismissed

Satabdi Borah Vs State Of Assam

Gauhati High Court · (2022) 09 GAU CK 0044

Constitution Of India, 1950 — Article 226, 309Assam Public Services (Preferential Appointment) Rules, 1999 — Rule 2, 2(a), 2(f), 4, 4(2), 4(3), 4(4)
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High Courts20 Sept 2022Dismissed

Nitul Chetia Vs State Of Assam

Gauhati High Court · (2022) 09 GAU CK 0043

Constitution Of India, 1950 — Article 226, 309Assam Public Services (Preferential Appointment) Rules, 1999 — Rule 2, 2(a), 2(f), 4, 4(2), 4(3), 4(4)
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High Courts20 Sept 2022Dismissed

Dipjyoti Kalita Vs State Of Assam

Gauhati High Court · (2022) 09 GAU CK 0042

Constitution Of India, 1950 — Article 226, 309Assam Public Services (Preferential Appointment) Rules, 1999 — Rule 2, 2(a), 2(f), 4, 4(2), 4(3), 4(4)
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High Courts19 Sept 2022Disposed Of

Saulat Rasool Vs State Of Assam And Anr

Gauhati High Court · (2022) 09 GAU CK 0037

Code Of Criminal Procedure, 1973 — Section 100(4), 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(c), 21(c), 52A(2), 55
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High Courts16 Sept 2022

Indira Chetry Vs State Of Assam

Gauhati High Court · (2022) 09 GAU CK 0022

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 378, 386
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High Courts16 Sept 2022Dismissed

Gaurav Upadhyay Vs State Of Assam And 6 Ors

Gauhati High Court · (2022) 09 GAU CK 0021

Constitution Of India, 1950 — Article 226, 233(1)Indian Penal Code, 1860 — Section 191, 193, 195, 354, 354AProtection of Children from Sexual Offences Act, 2012 — Section 10
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