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Gauhati High Court judgments, 2026

468 judgments · page 10 of 24

High Courts25 Aug 2026Dismissed

Smti Taku Yagyang Tadar & Ors. Vs The State Of AP & Ors.

Gauhati High Court · (2026) 08 GAU CK 3868

General Arunachal Service, Group-C (Ministerial) Multi Tasking Staff (Duftry/Peon/ Chowkidar/Mali/Barber/Cook/Washer man/ Cobbler and equivalent posts) Common Recruitment Rules, 2019-Rule 10(B)General Arunachal Service Multi Tasking Staff (Duftry/Peon/ Chowkidar/Mali/Dak Runner/Sweeper/ Kennel man/Water Carrier/ Cook/Washerman/Cobbler and equivalent posts, Non-Gazetted, Group-C (Non-Ministerial) Common Recruitment (1st Amendment) Rules, 2021-Column 10(B)Constitution of India-Articles 14, 16
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High Courts25 Aug 2026Disposed Of

Sh. Muantea Vs State of Mizoram and Anr.

Gauhati High Court · (2026) 08 GAU CK 3992

Indian Penal Code, 1860-Section 506, 376(3), 506(1)POCSO Act, 2012-Section 6, sub-sections (1) & (m) of Section 5, 29Cr.P.C.-Section 313
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High Courts25 Aug 2026Dismissed

Rakesh Chandra Mal Das Vs The State Of Assam & Anr.

Gauhati High Court · 2025 INSC 1117

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20(b) (ii) (C)/29, 42, 52A, Clause 1 and Clause 2 of Section 42, 42 (1) and (2), 50, 37, 52-A(2)(c), 53, Sub-section (3) of Section 52-A, 52-A(4), 52-A sub-section (2), 52A (3), 42(2), 43, 20Code of Criminal Procedure-Section 313(1)(b), 313, 207, 208, 165, 162, 293 (4)(e), 293, sub-section (1) of Section 293, 293(4) (e)NDPS (Seizure, Storage, Sampling and Disposal) Rules, 2022-Rule 10, 9 and 10, 29, 10 and 11
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High Courts25 Aug 2026Dismissed

Dipesh Sharma & Anr. Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4315

Assam Ministerial District Establishment Service Rules, 1967-Rule 3, 6(6), 11, 11(i)Assam Industries Service Rules, 1997-Rule 3Assam Public Service Commission (Limitations of Functions) Regulations-Regulations 3(e), 3(f)
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High Courts25 Aug 2026

Pradip Mazumdar & Ors. Vs The Industrial Cooperative Bank Ltd. & Ors.

Gauhati High Court · (2026) 08 GAU CK 4040

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 2(1)(d), 2(1)(l), 2(l)(i), (iv) and (v), 13(6)Registration Act, 1908-Section 89, 17(2)(xii), 89(4), 17(1), 17(1)(b) and (c)Security Interest (Enforcement) Rules, 2002-Rule 9(6), 9, 9(9), Sub-Rule (7)
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