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Gauhati High Court judgments, 2024

455 judgments · page 17 of 23

High Courts15 Mar 2024Allowed

Jayanta Kumar Sarma Vs Krishna Kanta Handique State Open University

Gauhati High Court · (2024) 03 GAU CK 0031

Constitution Of India, 1950 — Article 21, 22, 226Krishna Kanta Handique State Open University Employees (Academic and NonAcademic) Service Condition, Conduct and Appeal Rules, 2019 — Rule 88, 90, 91, 94Krishna Kanta Handique State Open University Act, 2005 — Section 16, 17, 24
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High Courts13 Mar 2024Dismissed

Azizullah Khan Vs State Of Assam And Anr

Gauhati High Court · (2024) 03 GAU CK 0040

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 161, 227, 482Indian Penal Code, 1860 — Section 120B, 306, 307
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High Courts12 Mar 2024Dismissed

Abdul Rahim And 2 Ors, Vs Halima Begum And Ors,

Gauhati High Court · (2024) 03 GAU CK 0025

Limitation Act, 1963 — Article 120, 121Code of Civil Procedure, 1908 — Section 2(2), 2(2)(a), 11, 96, 100, 104, Order 43 Rule 1, Order 43 Rule 1(k), Order 22 Rule 2, Order 22 Rule 9, Order 22 Rule 9(1), Order 22 Rule 9(2), Order 22 Rule 11Limitation Act, 1963 — Section 5
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High Courts11 Mar 2024Disposed Of

Kakoli Goswami Vs State Of Assam

Gauhati High Court · (2024) 03 GAU CK 0030

Code Of Criminal Procedure, 1973 — Section 319, 397, 401, 482Indian Penal Code, 1860 — Section 409, 420, 468
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High Courts11 Mar 2024Disposed Of

Urmila Das Vs State Of Assam

Gauhati High Court · (2024) 03 GAU CK 0028

Code Of Criminal Procedure, 1973 — Section 397, 401, 482Probation of the Offenders Act, 1958 — Section 4, 4(2), 5, 11, 11(2)Indian Penal Code, 1860 — Section 34, 406
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