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Gauhati High Court judgments, 2026

468 judgments · page 12 of 24

High Courts20 Aug 2026Disposed Of

Sh. A. Mosshey Vs Mizoram Cooperative Apex Bank Ltd. & Ors.

Gauhati High Court · 2024 INSC 873

Constitution of India-Article 226Staff Service (Amendment) Rules, 2020-Rule 84 (2), 84 (3), 84 (4), 84 (5), 5(f), 101, 100(c), 5, 6, 100, sub-rule (xxi)(4), Chapter-XIII, No. 100, clauses (e), (f), (g) and (h) of Rules No. 100, (viii) to (xxi)Staff Service Rule (Amendment) 1995-Rule No. 83(3)
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High Courts20 Aug 2026Partly Allowed

Kumud Nath Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3995

Indian Penal Code, 1860-Section 376, 417, 376 (1), 375Protection of Children from Sexual Offences Act, 2012-Section 6, 4, 29Code of Criminal Procedure, 1973-Section 313, 164, 161, 428
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High Courts20 Aug 2026Disposed Of

Mouchak Agro LLP. Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4012

Assam Land [Requisition and Acquisition] Act, 1964-Section 4[1], 3[1], 3[3], 3, 4, 2[d], 8Assam Land [Requisition and Acquisition] Rules, 1964-Rule 5, 4, 11Assam Co-operative Societies Act, 1949
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High Courts19 Aug 2026Partly Allowed

Sh. Lalnuntluanga Vs The State Of Mizoram

Gauhati High Court · (2026) 08 GAU CK 3882

The Narcotic Drugs And Psychotropic Substances Act, 1985-Section 29(c), 25, 29, 21(c), 52A, 52A (4), sub-section (1) of Section 52A, 52 A(2), sub-section(2), 52-A, sub-section(3) of the section, 20(b) (ii), 21(a)Motor Vehicles ActCr.P.C-Section 313
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High Courts19 Aug 2026Partly Allowed

Smti Tame Yape & Ors

Gauhati High Court · (2026) 08 GAU CK 4113

Group-C Recruitment Rules, 1982Arunachal Pradesh Secretariat Sub-ordinate Service Rules, 1989General Arunachal Pradesh Superintendent Group-B Non-Gazetted (Ministerial) Common Recruitment Rules, 2011
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