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Gauhati High Court judgments, 2023

728 judgments · page 8 of 37

High Courts03 Oct 2023Allowed

Bhaskar Baruah Vs State Of Assam

Gauhati High Court · (2023) 10 GAU CK 0008

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 100, 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(a), 20(b)(ii)(B), 41(2), 42, 42(1), 43, 50, 52(a), 52A(1), 52A(2), 52A(3), 52A(4), 53, 100
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High Courts29 Sept 2023Dismissed

Ritesh Das Vs State Of Assam And Anr.

Gauhati High Court · (2023) 09 GAU CK 0064

Code Of Criminal Procedure, 1973 — Section 200, 202, 203, 362, 401, 482Negotiable Instruments Act, 1881 — Section 138, 143(1), 145
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High Courts29 Sept 2023Allowed

Kaushik Baruah Vs State Of Assam

Gauhati High Court · (2023) 09 GAU CK 0063

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 307, 326, 342Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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High Courts29 Sept 2023Disposed Of

Arunima Gogoi Vs State Of Assam And 4 Ors

Gauhati High Court · (2023) 09 GAU CK 0056

Constitution Of India, 1950 — Article 14, 16, 142Assam Public Services (Direct Recruitment to Class-III and Class-IV) Rules, 1997 — Section 2(a), 3, 3(2), 3(2)(i), 3(2)(ii), 3(2)(iii), 3(2)(iv), 4, 4(1), 4(2), 4(3), 4(4), 4(5), 5, 5(1)(a), 5(3), 6, 6(2), 6(5), 12, 12(1), 12(2), 13, 16Assam Fiscal Responsibility and Budget Management Act, 2005 — Section 1(3), 2(a), 5, 7, 7(1)(a), 7(1)(b), 7(1)(c), 7(1)(d), 7(1)(e), 7(1)(f), 7(1)(g), 7(2), 7(3), 8, 8(2)
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High Courts27 Sept 2023Dismissed

Niren Bordoloi Vs State Of Assam And Anr

Gauhati High Court · (2023) 09 GAU CK 0039

Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374Indian Penal Code, 1860 — Section 34, 120B, 302, 304IIEvidence Act, 1872 — Section 25, 27, 101, 106
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High Courts26 Sept 2023

Dhyan Foundation Vs State Of Assam

Gauhati High Court · (2023) 09 GAU CK 0046

Prevention of Cruelty to Animals Act, 1960 — Section 11, 11(1), 11(1)(a), 11(1)(d)Code Of Criminal Procedure, 1973 — Section 397, 401, 451
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High Courts26 Sept 2023

Mehebul Islam Vs State Of Assam And Anr.

Gauhati High Court · (2023) 09 GAU CK 0045

Protection of Children from Sexual Offences Act, 2012 — Section 4, 6Indian Penal Code, 1860 — Section 376, 448Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2)
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