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Gauhati High Court judgments

26,832 judgments · page 107 of 1,342

High Courts06 Sept 2022Disposed Of

XXXX Vs Principal Secretary To The Govt. Of Assam

Gauhati High Court · (2022) 09 GAU CK 0005

Indian Penal Code, 1860 — Section 34, 117, 120B, 143, 147, 149, 307, 323, 324, 333, 353, 427, 447Prevention of Damage to Public Property Act, 1884 — Section 3(2)Assam Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2011 — Section 3, 4
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High Courts05 Sept 2022Allowed

Alia Begum Vs State Of Assam And 4 Ors

Gauhati High Court · (2022) 09 GAU CK 0009

Constitution Of India, 1950 — Article 21, 22, 22(2), 22(5), 226Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3(1), 3(2), 9(b), 9(c)Indian Penal Code, 1860 — Section 397, 411
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High Courts05 Sept 2022Dismissed

Sharukh Ahmed @ Muktar Vs Union Of India And 5 Ors

Gauhati High Court · (2022) 09 GAU CK 0008

Constitution Of India, 1950 — Article 14, 19, 21, 22, 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2(c), 3, 3(1), 3(2), 3(3), 8, 8(1), 9(b), 9(c), 9(f), 12, 13
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High Courts05 Sept 2022Allowed

Assam Gramin Vikash Bank Vs Babita Gupta

Gauhati High Court · (2022) 09 GAU CK 0006

Payment of Gratuity Act, 1972 — Section 4, 4(6), 14Regional Rural Banks Act, 1976 — Section 30, 30(2)Working Journalists And Other Newspaper Employees (Conditions Ofservice) And Miscellaneous Provisions Act, 1955 — Section 5
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High Courts30 Aug 2022Disposed Of

Junu Rani Das Vs Ankur Das

Gauhati High Court · (2022) 08 GAU CK 0056

Indian Penal Code, 1860 — Section 406Code Of Criminal Procedure, 1973 — Section 125, 397, 401
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High Courts30 Aug 2022Dismissed

Deep Kumar Vs State Of Assam And Anr

Gauhati High Court · (2022) 08 GAU CK 0054

Constitution Of India, 1950 — Article 226Assam Forest Regulation (Amendment) Act, 1995 — Section 31A, 31B, 31C, 31D, 49(4), 49(5), 49(5)(b), 49(5)(c), 49(6)Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 482
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High Courts30 Aug 2022Dismissed

Faijul Hoque Vs State Of Assam And Anr

Gauhati High Court · (2022) 08 GAU CK 0053

Constitution Of India, 1950 — Article 226Assam Forest Regulation (Amendment) Act, 1995 — Section 31A, 31B, 31C, 31D, 49(4), 49(5), 49(5)(b), 49(5)(c), 49(6)Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 482
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High Courts30 Aug 2022Dismissed

Devendra Kumar Yadav Vs State Of Assam And Anr

Gauhati High Court · (2022) 08 GAU CK 0052

Constitution Of India, 1950 — Article 226Assam Forest Regulation (Amendment) Act, 1995 — Section 31A, 31B, 31C, 31D, 49(4), 49(5), 49(5)(b), 49(5)(c), 49(6)Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 482
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High Courts25 Aug 2022Dismissed

National Investigation Agency Vs Aheto Chophi

Gauhati High Court · (2022) 08 GAU CK 0039

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 120B, 121, 122, 302, 325, 409, 468Arms Act, 1959 — Section 25(1A)
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High Courts24 Aug 2022Dismissed

Dhyan Foundation Vs State Of Assam And 10 Ors

Gauhati High Court · (2022) 08 GAU CK 0046

Prevention of Cruelty to Animals (Care and Maintenance of Case Property Animals) Rules, 2017 — Rule 3, 4, 5Transport of Animals Rules, 1978 — Rule 47, 57, 96, 98Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 482
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