High Courts28 Jul 2021Allowed

Basapi Kropi Vs State Of Assam And 6 Ors

Gauhati High Court · (2021) 07 GAU CK 0098

Indian Penal Code, 1860 — Section 120B, 306Child And Adolescent Labour (Prohibition And Regulation) Act, 1986 — Section 14(1)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(va), 3(2)(v), 15
High Courts27 Jul 2021Disposed Of

Palashi Nath Mazumder Vs State Of Assam And 4 Ors

Gauhati High Court · (2021) 07 GAU CK 0112

Assam Minor Mineral Concession Rues, 2013 — Rule 8, 18, 18(3), 19, 19(1), 20, 21, 22, 22(1), 23, 32, 32(1), 33, 33(1), 34, 35, 36, 37Mines and Minerals (Development and Regulation) Act, 1957 — Section 3(e), 5, 6, 7, 8, 8A, 8A(6), 9, 10, 11, 12, 13, 14, 15(1), 23CForest Act, 1927 — Section 4, 20