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Gauhati High Court judgments, 2025

286 judgments · page 11 of 15

High Courts20 May 2025Allowed

Bijoy Krishna Vs The State Of Assam

Gauhati High Court · (2025) 05 GAU CK 0335

Code of Criminal Procedure, 1973 - Section 161, 164, 173(2), 207, 209, 225, 313, 357(A), 383, 428Indian Penal Code, 1860 - Section 34, 302Indian Evidence Act, 1872 - Section 25, 26, 27, 30
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High Courts15 May 2025Allowed

Golajar Uddin Ahmed @ Raju And Anr. Vs The State Of Assam

Gauhati High Court · (2025) 05 GAU CK 0337

Code of Criminal Procedure, 1973 - Section 235(2), 313, 374, 389Narcotic Drugs and Psychotropic Substances Act (Narcotic Drugs And Psychotropic Substances Act, 1985 - Section), Act, 1985 - Section 36(B), 22(c), 25, 52(a), 53, 55, 57, 42
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High Courts15 May 2025Disposed Of

Dayananda Bhuyan Vs The State Of Assam And 2 Ors

Gauhati High Court · (2025) 05 GAU CK 0318

Constitution Of India, 1950 - Article 51(A), 226Assam Secondary Education (Government Schools) Service Rules, 2020 - Rule 12Assam Civil Service (Conduct) Rules, 1965 - Rule 13
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High Courts01 May 2025Dismissed

Abdul Salik And Anr Vs The State Of Assam

Gauhati High Court · (2025) 05 GAU CK 0327

Narcotic drugs and psychotropic substances act, 1985 - Section 21(c), 25, 29Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 47, 48Code of Criminal Procedure, 1973 - Section 50
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