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Gauhati High Court judgments, 2023

728 judgments · page 14 of 37

High Courts09 Aug 2023Dismissed

Deba Kanta Das Vs State Of Assam And 6 Ors

Gauhati High Court · (2023) 08 GAU CK 0031

Assam Land (Requisition and Acquisition) Act, 1964 — Section 3(1), 6, 9, 11(3), 11(4), 12, 12(1), 12(1)(a), 12(1)(b), 12(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 4(2), 103, 105, 106, 107Land Acquisition Act, 1894 — Section 4
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High Courts08 Aug 2023Allowed

Shiva Chautal Vs State Of Assam

Gauhati High Court · (2023) 08 GAU CK 0040

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(3)(b)Indian Penal Code, 1860 — Section 375, 376Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 6, 34, 34(1)
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High Courts08 Aug 2023

Jiten Gowala Vs State Of Assam

Gauhati High Court · (2023) 08 GAU CK 0039

Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 201, 302, 341, 342, 352, 365Code Of Criminal Procedure, 1973 — Section 313
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High Courts08 Aug 2023Dismissed

Manoj Prasad Vs General Manager, N.F. Railway

Gauhati High Court · (2023) 08 GAU CK 0034

Constitution Of India, 1950 — Article 226, 227Public Premises [Eviction of Unauthorised Occupants] Act, 1971 — Section 2(c), 2(e), 2(g), 4, 4(1), 4(2)(b)(ii), 5, 5(1), 5A, 5B, 5C, 6, 7, 8, 9, 10Indian Easements Act, 1882 — Section 52
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High Courts03 Aug 2023Disposed Of

State Of Assam And Anr Vs Abdul Khaleque.

Gauhati High Court · (2023) 08 GAU CK 0007

Code Of Criminal Procedure, 1973 — Section 2(c), 2(d), 2(h), 154, 154(1), 154(3), 155(2), 156, 156(3), 157, 157(1)(b), 157(2), 173, 196, 197, 356(3), 397, 482Indian Penal Code, 1860 — Section 146, 153, 153APolice Act, 1861 — Section 44
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