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Gauhati High Court judgments

26,832 judgments · page 123 of 1,342

High Courts23 Feb 2022Allowed

Nabadip Roy Vs State Of Assam

Gauhati High Court · (2022) 02 GAU CK 0057

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 379, 380, 381, 404, 420Probation Of Offenders Act, 1958 — Section 3, 4
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High Courts22 Feb 2022Dismissed

Dr. Brijesh Kumar Rai Vs State Of Assam And Anr.

Gauhati High Court · (2022) 02 GAU CK 0051

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 — Section 194, 294, 323, 325, 341, 506
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High Courts22 Feb 2022Dismissed

Tarun Chandra Das Vs Bhanjana Kalita

Gauhati High Court · (2022) 02 GAU CK 0050

Constitution Of India, 1950 — Article 15(3), 39Code Of Criminal Procedure, 1973 — Section 125, 386, 401, 482Hindu Marriage Act, 1955 — Section 5, 5(1), 5(i), 5(iv), 5(v), 11
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High Courts18 Feb 2022Allowed

Niren Sarma Vs State Of Assam

Gauhati High Court · (2022) 02 GAU CK 0043

Assam District Institute of Education and Training (DIET) Service Rules, 2010 — Rule 3, 5(ii), 5(iii), 8, 12(1), 12(3), 12(3)(i), 12(3)(ii)
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High Courts17 Feb 2022Dismissed

Hiron Kalita Vs Sabita Kalita

Gauhati High Court · (2022) 02 GAU CK 0046

Constitution Of India, 1950 — Article 31(1)Assam Civil Service (Conduct) Rules, 1965 — Rule 26(1)Assam Services (Pension) Rules, 1969 — Rule 143
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High Courts17 Feb 2022Disposed Of

Dimbeswar Roy Vs State Of Assam

Gauhati High Court · (2022) 02 GAU CK 0045

Code Of Criminal Procedure, 1973 — Section 190, 482Indian Penal Code, 1860 — Section 34, 166, 325, 338, 366AProtection of Children from Sexual Offences Act, 2012 — Section 8
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