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Gauhati High Court judgments

26,832 judgments · page 111 of 1,342

High Courts19 Jul 2022Dismissed

Dr. Mrigen Saikia Vs State Of Assam And Anr.

Gauhati High Court · (2022) 07 GAU CK 0002

Code Of Criminal Procedure, 1973 — Section 164, 306, 306(1), 397, 401Indian Penal Code, 1860 — Section 109, 120B, 201, 420, 463, 465, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 5(2) 7, 13(1)(a), 13(1)(b), 13(1)(d), 13(2)
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High Courts05 Jul 2022

Rafiqul Islam And 12 Ors. Vs State Of Assam

Gauhati High Court · (2022) 07 GAU CK 0001

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 341, 353, 427, 506Prevention of Damage to Public Property Act, 1984 — Section 3
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High Courts30 Jun 2022

M/S. Rcn Constructions Pvt. Ltd. Vs State Of Assam And 3 Ors.

Gauhati High Court · (2022) 06 GAU CK 0064

Assam Minor Mineral Concession Rules, 2013 — Rule 5, 8, 18, 23Mines And Minerals (Development and Regulation) Act, 1957 — Section 3(e), 5, 9, 13, 14Assam Forest Regulation, 1891 — Section 32, 33, 34, 34(1), 34(2), 34(2)(d), 34(2)(h)
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High Courts30 Jun 2022Disposed Of

Dalim Uddin Laskar Vs State Of Assam And 6 Ors

Gauhati High Court · (2022) 06 GAU CK 0061

Assam Education (Provincialization Of Services Of Teacher And Re-Organization Of Educational Institutions) Act, 2017 — Section 3(1)(xi), 4, 4(2)(iii), 6, 14, 19(2)Right Of Children to Free and Compulsory Education Act, 2009 — Section 2(za),18, 19, 19(1), 19(2), 19(2), 25
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High Courts29 Jun 2022Allowed

Nur Hussain Vs State Of Assam

Gauhati High Court · (2022) 06 GAU CK 0052

Constitution Of India, 1950 — Article 226Assam Panchayat Act, 1994 — Section 6(1)(b), 15, 15(1), 15(2), 17(3)
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High Courts29 Jun 2022Disposed Of

Zakir Hussain Vs State Of Assam And Anr

Gauhati High Court · (2022) 06 GAU CK 0034

Indian Penal Code, 1860 — Section 34, 84, 302, 309, 498ACode Of Criminal Procedure, 1973 — Section 164, 164(2), 311, 313, 334, 335, 335(1)(b), 335(3), 391Evidence Act, 1872 — Section 105
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