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Gauhati High Court judgments, 2026

468 judgments · page 15 of 24

High Courts14 Aug 2026Allowed

Debesh Goswami Vs State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3973

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 227, 136Negotiable Instruments Act, 1881-Section 138, 147
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High Courts13 Aug 2026Allowed

The Deputy Director, DRI Vs The State Of Nagaland & Anr.

Gauhati High Court · (2026) 08 GAU CK 3902

BNSS, 2023-Section 497, 528Customs Act, 1962-Chapter-XIV, Chapter-XVI, Section 7(1), 11, 104, 110, 110 (1A), 110A, 112, 122, 122(a), 122(b), 122A, 124, 132 to Section 136, 135, 137Constitution of India-Article 226(3)
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High Courts13 Aug 2026Disposed Of

Sunil Kumar Sinha & Ors. Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3948

Code of Criminal Procedure, 1973-Section 482, 202, 340Indian Penal Code, 1860-Sections 417/34, 419/420/464/465/468/471/34, 409, 499, 500, 417, 415Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 32
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High Courts13 Aug 2026Dismissed

Md. Ashadul Islam Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 3953

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438/442, 528Assam Cattle Preservation Act, 2021-Section 11(5), Sub Section 5 of Section 11Prevention of Cruelty to Animals Act-sub-Section 2 of Section 35, Section 35(2)
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High Courts13 Aug 2026Partly Allowed

National Insurance Co Ltd Vs Md. Nizam Uddin & Ors.

Gauhati High Court · (2026) 08 GAU CK 4949

Motor Vehicles Act, 1988-Section 166, 163A, 147, 149, Second ScheduleWorkmen's Compensation Act, 1923Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24
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High Courts13 Aug 2026Dismissed

Amulya Paul Vs The Union Of India & Ors.

Gauhati High Court · 2026 INSC 694

Constitution of India-Article 226, 324, 258, Clause-(1) of Article 258, 258 (1), Clause (1) of Article 258, (3)Citizenship Act, 1955-Section 3, 6-A (3), 6-A, 6A, Sub-Section (2) of Section 6-A, Clause (d) of Sub-section (1) of Section 6-A, 6 A, 18, 8Illegal Migrants (Determination by Tribunals) Act, 1983-Section 8 (1)
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High Courts13 Aug 2026Disposed Of

Dipali Das Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 3966

Assam Public Distribution of Articles Order 1982-Clause 15, 29(c)Essential Commodities Act, 1955Constitution of India-Article 226, 14
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