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Gauhati High Court judgments, 2023

728 judgments · page 3 of 37

High Courts06 Dec 2023Allowed

Deblal Malpaharia Vs State Of Assam

Gauhati High Court · (2023) 12 GAU CK 0006

Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 201, 302, 376, 376(2)(f)Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts01 Dec 2023Allowed

Jiban Ch. Barman And Anr. Vs State Of Assam And 12 Ors

Gauhati High Court · (2023) 12 GAU CK 0004

Assam Education (Provincialisation of Services of Teachers and Re-Organization of Educational Institutions) Act, 2017 — Section 2(i), 3(1)(xii)Right of Children to Free and Compulsory Education Act, 2009 — Section 3
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High Courts01 Dec 2023Dismissed

Musst Anjuma Bibi Vs State Of Assam And 2 Ors

Gauhati High Court · (2023) 12 GAU CK 0001

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 313, 372, 378, 384Indian Penal Code, 1860 — Section 34, 302, 307, 326, 341
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High Courts30 Nov 2023Allowed

Bikram Bania Vs State Of Assam

Gauhati High Court · (2023) 11 GAU CK 0049

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 34, 302, 304B, 307Evidence Act, 1872 — Section 106, 113B
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High Courts30 Nov 2023Dismissed

Baisaku Goala Vs State Of Assam

Gauhati High Court · (2023) 11 GAU CK 0048

Protection of Children from Sexual Offences Act, 2012 — Section 3, 3(b), 6, 8Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts24 Nov 2023Disposed Of

Muslim Ali Vs State Of Assam And 4 Ors

Gauhati High Court · (2023) 11 GAU CK 0044

Assam Minor Minerals Concession Rules, 2013 — Rule 5, 5(1), 5(2), 5(3), 8, 18, 23Assam Minor Mineral Concessions Rules, 1994 — Rule 16(a)Income Tax Act, 1961 — Section 194(c)
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