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Gauhati High Court judgments, 2023

728 judgments · page 19 of 37

High Courts20 Jun 2023Disposed Of

Doman Mardi Vs State Of Assam

Gauhati High Court · (2023) 06 GAU CK 0062

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 34, 302, 376Evidence Act, 1872 — Section 27
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High Courts20 Jun 2023Allowed

Moinul Hoque Vs State Of Assam

Gauhati High Court · (2023) 06 GAU CK 0061

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21(c), 22(b), 22(c), 42, 42(1), 42(2), 50, 52A, 52A(2), 52A(3), 52A(4), 53, 54Code Of Criminal Procedure, 1973 — Section 313
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High Courts19 Jun 2023Disposed Of

Anil Kujur Vs State Of Assam

Gauhati High Court · (2023) 06 GAU CK 0076

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304IIEvidence Act, 1872 — Section 154
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High Courts19 Jun 2023Dismissed

Jagadish Chandra UCO Bank And 3 Ors

Gauhati High Court · (2023) 06 GAU CK 0058

Railway Service (Discipline & Appeal), Rules, 1968 — Rule 9(2), 9(3), 23(b)Indian Penal Code, 1860 — Section 21, 21(a)
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High Courts19 Jun 2023Dismissed

Raju Das State Of Assam

Gauhati High Court · (2023) 06 GAU CK 0057

Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 34, 302, 341, 342
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High Courts16 Jun 2023Allowed

Saleha Begam Laskar Vs State Of Assam And 7 Ors

Gauhati High Court · (2023) 06 GAU CK 0078

Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 4(b), 4(c)Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 — Section 2(h), 4, 4(3), 5
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