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Gauhati High Court judgments, 2026

468 judgments · page 11 of 24

High Courts24 Aug 2026Dismissed

Kimi Sarda Vs Krishna Sharma & Ors.

Gauhati High Court · 2026 INSC 8

Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10, Section 151, 21 Rule 99, 1 Rule 10, 1 Rule 10(2), 1 Rule 10 (2)
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High Courts24 Aug 2026Allowed

Hobiqul Islam Vs State of Assam

Gauhati High Court · (2026) 08 GAU CK 4028

NDPS Act, 1985-Sections 20(b)(ii)(C), 20(c), 20 (b)(ii)(C), 52ACode of Criminal Procedure 1973-Section 313
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High Courts21 Aug 2026Allowed

SMTI Tsering Chojom Vs State Of AP & Ors

Gauhati High Court · (2026) 08 GAU CK 4118

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 30Land Acquisition Act, 1894Right to Information Act
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High Courts21 Aug 2026Allowed

Biswajit Narzary Vs The State Of AP

Gauhati High Court · 2025 INSC 78

NDPS Act-Section 20(b)(ii)(C), 20(B), 52(A), 50, 52A, 42, sub-section (1) of Section 42, sub-section (2), sub-section (1), Clauses (a) to (d) of Section 42(1), 42(1) and 42(2), 52-A, Sub-section (3) of Section 52-A, 37, Sub-section (2) of Section 52A, 54Cr.PC-Section 3132022 NDPS Rules-Rule 13
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High Courts21 Aug 2026Allowed

Hemanta Bordoloi Vs The Union Of India

Gauhati High Court · (2026) 08 GAU CK 4008

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 47, 48, 58, 187, 480NDPS Act, 1985-Section 42, Sub Section (1)(d), 43Constitution of India-Article 22, 22(2), 21, 21 and 22
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