CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2024

455 judgments · page 13 of 23

High Courts19 Apr 2024Dismissed

Sibu Karuwa Vs State Of Assam

Gauhati High Court · (2024) 04 GAU CK 0034

Code Of Criminal Procedure, 1973 — Section 313, 374(2), 383Indian Penal Code, 1860 — Section 300, 302, 304IIEvidence Act, 1872 — Section 106, 114
Read judgment
High Courts19 Apr 2024Allowed

Shiv Kumar Agarwal Vs State Of Assam

Gauhati High Court · (2024) 04 GAU CK 0033

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 202, 482Indian Penal Code, 1860 — Section 148, 406, 420, 448, 506
Read judgment
High Courts10 Apr 2024Dismissed

Md. Samed Ali Vs State Of Assam And Anr.

Gauhati High Court · (2024) 04 GAU CK 0055

Code Of Criminal Procedure, 1973 — Section 164, 207, 313, 374(2)Indian Penal Code, 1860 — Section 166A, 354, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376E, 376DA, 376DB, 506Protection of Children from Sexual Offences Act (POCSO), 2012 — Section 2(d), 7, 8, 29, 30, 42
Read judgment
High Courts10 Apr 2024Dismissed

Birsha Murah Vs State Of Assam

Gauhati High Court · (2024) 04 GAU CK 0054

Code Of Criminal Procedure, 1973 — Section 161, 162(1), 164, 173(2), 207, 209, 235(2), 313, 374(2), 383Indian Penal Code, 1860 — Section 300, 302, 324, 325, 326Evidence Act, 1872 — Section 145, 154, 154(1), 154(2)
Read judgment