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Gauhati High Court judgments

24,886 judgments · page 166 of 1,245

High Courts19 Mar 2021Allowed

Bahnisikha Dutta Vs State Of Assam And Ors

Gauhati High Court · (2021) 03 GAU CK 0022

Code Of Criminal Procedure, 1973 — Section 2(r), 156(3), 173, 173(2), 190(1), 438, 438(2), 439Indian Penal Code, 1860 — Section 34, 120B, 406, 408, 409, 419, 420, 466, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 7, 13(1)(c), 13(1)(d)(ii), 13(2)
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High Courts18 Mar 2021Allowed

Nagen Deka Vs State Of Assam And Anr

Gauhati High Court · (2021) 03 GAU CK 0057

Evidence Act, 1872 — Section 8, 106Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts18 Mar 2021Dismissed

Keshab Chetry Vs Union Of India And 3 Ors

Gauhati High Court · (2021) 03 GAU CK 0024

Border Security Force Act, 1968 — Section 11, 11(2)Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 47Border Security Force Rules, 1969 — Rule 13, 177
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High Courts17 Mar 2021Allowed

Mitali Konwar Vs State Of Assam And 4 Ors

Gauhati High Court · (2021) 03 GAU CK 0026

Catchment And Land Protection Act 1994 — Section 14Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 75Indian Penal Code, 1860 — Section 34, 326, 344
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