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Gauhati High Court judgments

24,883 judgments · page 153 of 1,245

High Courts28 Jun 2021Disposed Of

Rhitom Sonowal And Anr Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0157

Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 376D, 506Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts25 Jun 2021Disposed Of

Nipen Das Vs State Of Assam And 3 Ors

Gauhati High Court · (2021) 06 GAU CK 0165

Constitution of India, 1950 — Article 226Assam Panchayat (Financial) Rules, 2002 — Rule 49Assam Panchayat Act, 1994 — Section 105, 105(1), 106, 106(1)
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High Courts25 Jun 2021Disposed Of

Jiten Gogoi Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0163

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 121, 121A, 122, 123, 124A, 384, 506Arms Act, 1959 — Section 25
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High Courts25 Jun 2021

Md. Ziaul Hoque Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0162

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342Protection Of Children From Sexual Offences Act, 2012 — Section 4
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High Courts25 Jun 2021Allowed

Debarshi Kashyap Vs Union Of India And 7 Ors

Gauhati High Court · (2021) 06 GAU CK 0156

Constitution Of India, 1950 — Article 21, 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3(1), 9(a), 10, 11Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(C), 29, 37
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High Courts25 Jun 2021Disposed Of

Saroj Sarma Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0155

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437(i), 439, 439(i)Indian Penal Code, 1860 — Section 120B, 418, 420
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