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Gauhati High Court judgments, 2024

455 judgments · page 11 of 23

High Courts29 Apr 2024Disposed Of

Bahar Uddin Barbhuiya Vs State Of Assam

Gauhati High Court · (2024) 04 GAU CK 0077

Assam Education (Provincialisation of Services of Teachers and Re-organisation of Educational Institutions) Act, 2017 — Section 4(2)(ii), 13(11)
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High Courts26 Apr 2024Dismissed

Piyar Ali Sarkar Vs Nausad Ali And 4 Ors.

Gauhati High Court · (2024) 04 GAU CK 0070

Constitution Of India, 1950 — Article 226Assam Village Defence Organisation Rules, 1986 — Rule 2(iv), 5Assam Village Defence Organisation Act, 1966 — Section 18(1)
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High Courts26 Apr 2024Disposed Of

Dhrubajytoi Kalita Vs Bhanita Deka

Gauhati High Court · (2024) 04 GAU CK 0067

Constitution Of India, 1950 — Article 15(3), 39Code Of Criminal Procedure, 1973 — Section 125, 125(2), 397, 401, 482Indian Penal Code, 1860 — Section 498A
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High Courts25 Apr 2024

Makibur Rahman Vs Union Of India And 7 Ors.

Gauhati High Court · (2024) 04 GAU CK 0064

Constitution Of India, 1950 — Article 14, 21, 32, 131A, 136, 139A, 141, 142, 142(1), 144A, 226UP Motor Vehicles Rules, 1998 — Rule 221General Clauses Act, 1897 — Section 21Code of Civil Procedure, 1908 — Section 1(2), 1(3), 11, 24, 25, 141
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High Courts25 Apr 2024Allowed

Kalam Ali Vs State Of Assam

Gauhati High Court · (2024) 04 GAU CK 0061

Code Of Criminal Procedure, 1973 — Section 161, 161(1), 162, 162(1), 313, 374(2)Foreigners Act, 1946 — Section 14, 14A(b)li>Indian Penal Code, 1860 — Section 120B, 489A, 489B,489CPassport Act, 1967 — Section 6, 6A, 10, 12(1)(c)
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High Courts25 Apr 2024Dismissed

Monoranjan Pathak Vs State Of Assam

Gauhati High Court · (2024) 04 GAU CK 0060

Constitution Of India, 1950 — Article 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 32, 32(c)Code Of Criminal Procedure, 1973 — Section 313, 397, 401
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