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Gauhati High Court judgments, 2023

728 judgments · page 7 of 37

High Courts11 Oct 2023Dismissed

Joynul Hoque Barbhuiya Vs State Of Assam And Anr.

Gauhati High Court · (2023) 10 GAU CK 0012

Code of Criminal Procedure Code, 1973 — Section 164, 313, 374Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 9, 29, 30, 30(2), 34, 42Indian Penal Code, 1860 — Section 313, 376, 376A, 417, 420
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High Courts10 Oct 2023Dismissed

Md. Miri Ali And Anr Vs State Of Assam And Anr

Gauhati High Court · (2023) 10 GAU CK 0022

Indian Penal Code, 1860 — Section 34, 35, 120B, 325, 384, 406, 409, 420, 425, 441, 447, 448, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 161, 173(2), 210, 228, 482Prevention of corruption Act, 1988 — Section 7
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High Courts10 Oct 2023Disposed Of

Prabitra Das Vs State Of Assam

Gauhati High Court · (2023) 10 GAU CK 0021

Indian Penal Code, 1860 — Section 34, 302, 323, 341Code Of Criminal Procedure, 1973 — Section 313, 313(1)(b), 314
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High Courts09 Oct 2023Disposed Of

Jahangir Alom And Anr Vs State Of Assam And Anr

Gauhati High Court · (2023) 10 GAU CK 0019

Indian Penal Code, 1860 — Section 34, 109, 342, 363, 363A, 366, 376, 376(1), 376(2)(g), 376(2)(i)Code Of Criminal Procedure, 1973 — Section 164, 222(2), 313Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts09 Oct 2023Dismissed

Sukinath Bhowmik And Anr Vs State Of Assam

Gauhati High Court · (2023) 10 GAU CK 0018

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 384, 511Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 320, 482
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High Courts09 Oct 2023Disposed Of

Lalu Karmakar Vs State Of Assam

Gauhati High Court · (2023) 10 GAU CK 0017

Indian Penal Code, 1860 — Section 300, 302, 304, 304IICode Of Criminal Procedure, 1973 — Section 164, 313
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High Courts09 Oct 2023Allowed

Gias Uddin Ahmed Vs E State Of Assam

Gauhati High Court · (2023) 10 GAU CK 0016

Indian Penal Code, 1860 — Section 307, 325Code Of Criminal Procedure, 1973 — Section 407Protection of Women from Domestic Violence Act, 2005 — Section 27, 27(1)(a)
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High Courts05 Oct 2023Partly Allowed

Dhruba Bharali Vs State Of Assam

Gauhati High Court · (2023) 10 GAU CK 0002

Assam Civil Service (Conduct) Rules, 1965 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 3(2)(i), 3(2)(ii)Prevention of Corruption Act, 1988 — Section 18, 19Code Of Criminal Procedure, 1973 — Section 173
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High Courts04 Oct 2023Dismissed

Deba Prasad Dutta Vs State Of Assam

Gauhati High Court · (2023) 10 GAU CK 0007

Constitution Of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 39 Rule 12Code Of Criminal Procedure, 1973 — Section 397, 482
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