Indian Penal Code, 1860 — Section 302, 307, 326, 341Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2), 391, 437AEvidence Act, 1872 — Section 11

Read judgment

High Courts15 Sept 2023Dismissed

Sarakhatun Bibi And Ors Vs Jahanara Choudhury (Wife) And Ors

Gauhati High Court · (2023) 09 GAU CK 0021

Code of Civil Procedure, 1908 — Section 100, Order 6 Rule 4Limitation Act, 1963 — Section 17

Read judgment

High Courts14 Sept 2023

Swati Bidhan Baruah Vs State Of Assam And 2 Ors

Gauhati High Court · (2023) 09 GAU CK 0020

Constitution Of India, 1950 — Article 32, 226Indian Penal Code, 1860 — Section 34, 147, 149, 307, 323, 324, 341, 354ACode Of Criminal Procedure, 1973 — Section 36, 41A, 154, 154(3), 156(3), 161, 164, 167(2), 173(8), 200, 482

Read judgment

High Courts14 Sept 2023Disposed Of

Sanjay Goswami Vs State Of Assam And 5 Ors

Gauhati High Court · (2023) 09 GAU CK 0019

Constitution Of India, 1950 — Article 21, 226

Read judgment

High Courts14 Sept 2023Disposed Of

Mukul Bayan Vs State Of Assam And 4 Ors

Gauhati High Court · (2023) 09 GAU CK 0018

Constitution Of India, 1950 — Article 226Representation Of The People Act, 1951 — Section 160, 166

Read judgment

High Courts14 Sept 2023Disposed Of

Md. Abdul Karim Bhuyan @ Abdul Kasim Bhuyan Vs State Of Assam

Gauhati High Court · (2023) 09 GAU CK 0017

Indian Penal Code, 1860 — Section 34, 354, 376, 380, 457, 501, 506, 511Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374, 457Evidence Act, 1872 — Section 145

Read judgment

High Courts13 Sept 2023Dismissed

Staff Selection Commission Vs Md Gajijur Rahman

Gauhati High Court · (2023) 09 GAU CK 0010

Constitution Of India, 1950 — Article 14, 16(1)

Read judgment

High Courts12 Sept 2023Allowed

Jakub Bhengra Vs State Of Assam And Another.

Gauhati High Court · (2023) 09 GAU CK 0014

Indian Penal Code, 1860 — Section 107, 302, 306, 498ACode Of Criminal Procedure, 1973 — Section 107, 313, 374(2)Evidence Act, 1872 — Section 106, 113A

Read judgment

High Courts12 Sept 2023Dismissed

Dhan Sharmah Vs State Of Assam And Ors

Gauhati High Court · (2023) 09 GAU CK 0013

Read judgment

High Courts12 Sept 2023Allowed

Chandan Rai Vs Union Of India

Gauhati High Court · (2023) 09 GAU CK 0012

Constitution Of India, 1950 — Article 226Central Reserve Police Force Rules, 1955 — Rule 27, 27A, 29Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14

Read judgment

High Courts12 Sept 2023Disposed Of