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Gauhati High Court judgments, 2024

455 judgments · page 10 of 23

High Courts03 May 2024Allowed

Punya Mazumdar Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0088

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Evidence Act, 1872 — Section 25, 26
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High Courts03 May 2024Dismissed

Uttam Sutradhar Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0085

Indian Penal Code, 1860 — Section 34, 302, 304BCode Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 8, 106, 113B, 118
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High Courts02 May 2024Disposed Of

M/S Popular Tie UP Pvt Ltd And Anr Vs State Of Assam And 4 Ors

Gauhati High Court · (2024) 05 GAU CK 0096

Constitution Of India, 1950 — Article 226Bengal Public Demand Recovery Act, 1913 — Section 16(a)Assam Tea Plantations Provident Fund And Pension Fund And Deposit Linked Insurance Fund Scheme (Amendment) Act, 2016 — Section 2(k)
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High Courts02 May 2024Allowed

Pabitra Kumar Hira Vs Union Of India And 2 Ors

Gauhati High Court · (2024) 05 GAU CK 0095

Income Tax Rules, 1962 — Rule 4, 48, 50, 51, 52(1), 53, 53(cc), 55, 56, 57, 58, 61, 65, 68B, 68B(1), 68(ii), 68(iv)Income-Tax (Certificate Proceedings) Rules, 1962 — Rule 16(1)Income Tax Act, 1961 — Section 156, 220, 222, 222(1), 226(3), 245I, 245D(4), 264
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High Courts02 May 2024Dismissed

Shefali Rani Deb Vs State Of Assam And Anr

Gauhati High Court · (2024) 05 GAU CK 0093

Limitation Act, 1963 — Article 123Code of Civil Procedure, 1908 — Section 104, Order 43 Rule 1(t), Order 41 Rule 21Limitation Act, 1963 — Section 3, 5
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