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Gauhati High Court judgments

24,883 judgments · page 154 of 1,245

High Courts24 Jun 2021Disposed Of

Izazul Hussain Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0152

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 21(b), 29
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High Courts24 Jun 2021Dismissed

Satyender Ray Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0150

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8(c), 19, 20(b)(ii)(C), 24, 27A, 29, 37, 37(1)(b), 37(2), 42, 52(a), 57, 67
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High Courts24 Jun 2021Dismissed

Hemanta Deka Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0149

Code Of Criminal Procedure, 1973 — Section 173(2), 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 22, 37, 37(1)(b)Indian Penal Code, 1860 — Section 379, 411
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High Courts24 Jun 2021Disposed Of

Uttam Debnath Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0148

Code Of Criminal Procedure, 1973 — Section 173, 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 22(b)
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High Courts24 Jun 2021Dismissed

Salma Bibi @ Salma Akhtar Begum Vs State Of Assam And Anr

Gauhati High Court · (2021) 06 GAU CK 0147

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 109, 120B, 366, 366A, 369, 370, 370(4), 372, 373, 376D, 419Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 17
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High Courts24 Jun 2021Disposed Of

Mary Hasda Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0146

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 153A, 295
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High Courts24 Jun 2021Disposed Of

Prasanta Kumar Dutta Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0139

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 41, 41A, 439Indian Penal Code, 1860 — Section 34, 109, 120, 120B, 120B(1), 201, 204, 212, 306, 409, 420, 506
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High Courts23 Jun 2021Disposed Of

Achyut Moran Vs State Of Assam

Gauhati High Court · (2021) 06 GAU CK 0138

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 153A, 295A, 502(2), 505(2)Information Technology Act, 2000 — Section 67
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