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Gauhati High Court judgments

24,891 judgments · page 257 of 1,245

High Courts29 May 2018Disposed Off

Pub Mangaldai Anchalik Panchayat And Anr. Vs State Of Assam And Ors.

Gauhati High Court · (2018) 05 GAU CK 0217

Assam Panchayat Act, 1994 — Section 2(7), 5, 7, 12(i), 31, 35, 64, 68, 114, 114(1), 114(3), 125Bombay Village Panchayat Act, 1958 — Section 7, 27(1), 28, 28(2)Assam Panchayat (Constitution) Rules, 1995 — Rule 3(b), 4, 16, 17, 18, 22, 26, 34, 44(1), 44(7)
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High Courts29 May 2018Disposed Off

No. 16 Bhurakata Gaon Panchayat And Anr. Vs State Of Assam And Ors.

Gauhati High Court · (2018) 05 GAU CK 0216

Assam Panchayat Act, 1994 — Section 2(7), 5, 7, 12(i), 31, 35, 64, 68, 114, 114(1), 114(3), 125Bombay Village Panchayat Act, 1958 — Section 7, 27(1), 28, 28(2)Assam Panchayat (Constitution) Rules, 1995 — Rule 3(b), 4, 16, 17, 18, 22, 26, 34, 44(1), 44(7)
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High Courts29 May 2018Allowed

Md. Nurul Haque Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0208

Code Of Criminal Procedure, 1973 — Section 222(2), 304, 313, 374(2)Indian Penal Code, 1860 — Section 107, 302, 304, 306, 307, 326, 498(A)
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High Courts29 May 2018Partly Allowed

Md. Abdul Aziz Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0207

Indian Penal Code, 1860 — Section 34, 114, 314, 316, 323, 325, 341, 354, 447Code Of Criminal Procedure, 1973 — Section 207, 313, 357(3)
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