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Gauhati High Court judgments

26,832 judgments · page 120 of 1,342

High Courts30 Mar 2022Disposed Of

Bihu Ram Ray Vs State Of Assam

Gauhati High Court · (2022) 03 GAU CK 0052

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 299, 299(b), 300, 302, 304IIEvidence Act, 1872 — Section 25, 60
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High Courts22 Mar 2022Disposed Of

Dr. Biswajit Sarma Vs Gauhati University

Gauhati High Court · (2022) 03 GAU CK 0051

Gauhati University Leave Rules, 1966 — Rule 2(vii)University Grants Commission Act, 1956 — Section 2F, 12BGauhati University Act, 1947 — Section 13, 13F
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High Courts22 Mar 2022Dismissed

Md. Amiratddin Vs Md. Muhibul Hussain

Gauhati High Court · (2022) 03 GAU CK 0041

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 115, 151, Order 43 Rule 1, Order 9 Rule 13Limitation Act, 1963 — Section 5, 123
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High Courts21 Mar 2022Dismissed

Md. Taher Ahmed Barbhuiya Vs State Of Assam

Gauhati High Court · (2022) 03 GAU CK 0044

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 153A, 505(1)(c), 505(2)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 438, 482
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High Courts21 Mar 2022Dismissed

Monjuma Gogoi Tamuli Vs State Of Assam

Gauhati High Court · (2022) 03 GAU CK 0043

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 188, 336, 420, 506Code Of Criminal Procedure, 1973 — Section 173, 438, 482
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