High Courts04 Sept 2020Dismissed

Raju Chakraborty And 58 Ors Vs State Of Assam And 5 Ors

Gauhati High Court · (2020) 09 GAU CK 0035

Right Of Children To Free And Compulsory Education Act, 2009 — Section 2, 23, 23(1), 23(2)National Council for Teacher Education Act, 1993 — Section 12, 12AAssam Elementary Education (Provincialization) Rules, 1977 — Rule 3, 3(iii), 3(vi), 3(vi)(a), 3(b), 4(m), 10, 15
High Courts02 Sept 2020Allowed

Jahura Khatun Vs Mahar Ali

Gauhati High Court · (2020) 09 GAU CK 0009

Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 494Kazis Act, 1880 — Section 4(b), 252
High Courts28 Aug 2020Disposed Off

M/S Urban Systems Vs Union Of India And 4 Ors

Gauhati High Court · (2020) 08 GAU CK 0016

Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 — Section 23(d), 124(1)(e)Finance Act, 1994 — Section 124(1)(e), 125, 125(1)(a), 125(1)(b), 125(1)(C), 125(1)(d), 125(1)(e), 125(1)(f), 125(1)(g), 125(1)(h)
High Courts20 Aug 2020Disposed Off

Chotan Roy @ Chotan Ray And Anr Vs State Of Assam And Anr

Gauhati High Court · (2020) 08 GAU CK 0010

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(C), 20(b)(ii)(C), 29, 41, 42(2), 43, 50, 52(A), 52(A)(3), 52(A)(4), 53, 55Code Of Criminal Procedure, 1973 — Section 100Constitution Of India, 1950 — Article 21