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Gauhati High Court judgments

24,887 judgments · page 217 of 1,245

High Courts17 May 2019Allowed

Ranjit Dibragede Vs State Of Assam

Gauhati High Court · (2019) 05 GAU CK 0066

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts17 May 2019Allowed

Meher Ali Vs State Of Assam And Anr

Gauhati High Court · (2019) 05 GAU CK 0065

Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 4, 6, 8Indian Penal Code, 1860 — Section 366Code Of Criminal Procedure, 1973 — Section 397, 482
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High Courts16 May 2019Partly Allowed

Uttam Das Vs State Of Assam

Gauhati High Court · (2019) 05 GAU CK 0057

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 324, 326
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High Courts16 May 2019Allowed

Md. Nazimuddin Laskar Vs State Of Assam And Anr

Gauhati High Court · (2019) 05 GAU CK 0056

Indian Penal Code, 1860 — Section 344, 366, 376Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 144, 397, 401, 482
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High Courts15 May 2019Partly Allowed

Bimal Payeng Vs State Of Assam And 6 Ors

Gauhati High Court · (2019) 05 GAU CK 0054

Constitution Of India, 1950 — Article 226, 311Assam Services (Pension) Rules, 1964 — Rule 205, 206Assam Services (Discipline & Appeal) Rules, 1964 — Rule 9
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High Courts15 May 2019Allowed

Dilip Paul Vs Union Of India And 3 Ors

Gauhati High Court · (2019) 05 GAU CK 0050

Information Technology Act, 2000 — Section 66A(c)Indian Penal Code, 1860 — Section 354, 506Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14, 14(2), 14(3), 14(4), 14(5)(a), 14(5)(b), 14(5)(c), 15
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