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Gauhati High Court judgments

24,891 judgments · page 354 of 1,245

High Courts05 Jan 2016Allowed

Athena Demwe Power Limited Vs Laideo Tayan and Others

Gauhati High Court · (2016) 159 AIC 685 : (2016) 4 GauLJ 40 : (2016) 3 GauLR 24 : (2016) 1 GauLT 602 : (2016) 1 GLD 207

Land Acquisition Act, 1894 - Section 11, Section 24(1)(b), Section 4, Section 4(1), Section 6(1), Section 7, Section 8Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, Sec
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High Courts04 Jan 2016Allowed

Sri Bikash Saha Vs State of Assam

Gauhati High Court · (2016) 1 Crimes 582 : (2016) 4 GauLJ 29 : (2016) 2 GauLT 123 : (2016) 2 NEJ 74

Assam Homoeopathic Medicine Act, 1955 — Section 14Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384, 420
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High Courts23 Dec 2015Allowed

Holiram Bordoloi Vs The Union of India and Others

Gauhati High Court · (2016) 1 CCR 439 : (2016) 1 Crimes 88

Constitution of India, 1950 - Article 14, 161, 19, 21, 32Criminal Procedure Code, 1973 (CrPC) - Section 432, 433-APenal Code, 1860 (IPC) - Section 147, 148, 149, 302, 326
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High Courts10 Dec 2015Dismissed

Pradip Paul Vs State of Assam

Gauhati High Court · (2016) 5 GauLT 661

Criminal Procedure Code, 1973 (CrPC) - Section 482, Section 482Penal Code, 1860 (IPC) - Section 120(B), Section 34, Section 387, Section 406, Section 420, Section 494
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High Courts03 Dec 2015

Abdul Gofur Mondal Vs The State of Assam and Others

Gauhati High Court · (2015) 5 GLT 333

Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006 - Section 15(2)Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 - Section 10, 2, 3, 4Constitution of India, 1950 - Article 12, 226
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