High Courts04 May 2023

Utpal Debnath Vs State Of Assam

Gauhati High Court · (2023) 05 GAU CK 0011

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii),12(3)(b)Indian Penal Code, 1860 — Section 363, 376Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 4, 6
High Courts04 May 2023Dismissed

Srinivas B.V. Vs State Of Assam And Anr.

Gauhati High Court · (2023) 05 GAU CK 0010

Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 294, 341, 352, 354, 354A(iv), 506, 509Code Of Criminal Procedure, 1973 — Section 41A, 154, 155(2), 156(1), 164, 177, 178, 178(2), 438, 482
High Courts03 May 2023Allowed

Bijit Saikia @ Ken Vs State Of Assam

Gauhati High Court · (2023) 05 GAU CK 0003

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 376, 511Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 6, 8, 27, 106, 118, 154, 155, 157, 164
High Courts03 May 2023Dismissed

Shohidul Islam Vs Mehera Khatun

Gauhati High Court · (2023) 05 GAU CK 0002

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 417, 468, 471Code Of Criminal Procedure, 1973 — Section 125, 126, 126(2), 397, 401, 482