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Gauhati High Court judgments

26,832 judgments · page 135 of 1,342

High Courts02 Nov 2021Allowed

Md.Khairul Islam Vs State Of Assam

Gauhati High Court · (2021) 11 GAU CK 0021

Code Of Criminal Procedure, 1973 — Section 173, 207, 313, 374(2)Indian Penal Code, 1860 — Section 375, 376, 415, 417, 493
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High Courts02 Nov 2021Dismissed

AAR PEE Industries Pvt. Ltd. And Anr. Vs State Of Assam And 5 Ors.

Gauhati High Court · (2021) 11 GAU CK 0017

Constitution Of India, 1950 — Article 226Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 1(3), 24, 24(1), 24(1)(a), 114Land Acquisition Act, 1894 &mdash Section 4, 4(1), 4(2), 5A, 5A(1), 5A(2), 6, 6(1), 6(3), 9, 11, 11A, 12(2), 17, 18
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High Courts01 Nov 2021Disposed Of

Md. Abdul Jalil Barbhuiya And 3 Ors. Vs Md. Jalal Uddin Barbhuiya And 52 Ors.

Gauhati High Court · (2021) 11 GAU CK 0020

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 47, 115, 151, Order 1 Rule 10(2), Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 105, Order 21 Rule 106
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High Courts29 Oct 2021Dismissed

Pradip Baskey Vs State Of Assam

Gauhati High Court · (2021) 10 GAU CK 0038

Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 106
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High Courts29 Oct 2021Partly Allowed

Ashok Kumar Sarma Vs State Of Assam And 2 Ors

Gauhati High Court · (2021) 10 GAU CK 0035

Prevention Of Corruption Act, 1988 — Section 12, 13(1)(c), 13(1)(d)Code Of Criminal Procedure, 1973 — Section 482Delhi Special Police Establishment Act, 1946 — Section 5(1), 6
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High Courts29 Oct 2021Dismissed

Manash Kumar Nath Vs Sabita Kalita

Gauhati High Court · (2021) 10 GAU CK 0032

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115, Order 6 Rule 17Code Of Civil Procedure (Amendment) Act, 1999 — Section 16
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High Courts27 Oct 2021

Arup Rabha Vs State Of Assam And Anr

Gauhati High Court · (2021) 10 GAU CK 0043

Indian Penal Code, 1860 — Section 34, 201, 302, 364A, 368Evidence Act, 1872 — Section 25, 26, 27Code Of Criminal Procedure, 1973 — Section 164
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