High Courts17 Sept 2026

Sri Abhishek Chomal Vs The State Of Assam

Gauhati High Court · (2026) 09 GAU CK 2418

BNSS, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 336(3), 338, 340(2), 61(2)Information Technology Act, 2000-Sections 66C, 66D, 72A
High Courts17 Sept 2026

Firoz Khan Vs The State Of Assam

Gauhati High Court · (2026) 09 GAU CK 2417

BNSS, 2023-Section 483, 48Bharatiya Nyaya Sanhita, 2023-Section 316(2), 318(4), 336(3), 338, 340(2), 61(2)Information Technology Act, 2000-Section 66C, 66D, 72A
High Courts17 Sept 2026

Jayanta Baruah Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 09 GAU CK 2416

Cr.P.C., 1973-Section 482IPC-Sections 500, 34Press and Registration of Books Act, 1867-Section 1, 3, 4, 5, 5 (1), 5 (2), 5 (2a), 5 (2b), 5 (2c), 6, 7, 20, Rule 9
High Courts10 Sept 2026Allowed

Cambridge Education Trust Vs Hari Das

Gauhati High Court · 2026:GAU-AS:13179

Code of Criminal Procedure, 1973-Section 91, 311, 313, 397, 397(2), 401, 482, 540Negotiable Instruments Act, 1881-Section 138Indian Evidence Act, 1872-Section 114
High Courts10 Sept 2026Allowed

Moimun Nessa and 6 Ors Vs State of Assam and Anr

Gauhati High Court · 2026:GAU-AS:13180

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 294, 323, 447, 506Code of Criminal Procedure, 1973-Section 156(1), 155(2), 200, 202, 482
High Courts09 Sept 2026Dismissed

Lalthawmcheuva Vs Union of India

Gauhati High Court · 2026:GAU-MZ:491-DB

National Investigation Agency Act, 2008-Section 21Unlawful Activities (Prevention) Act, 1967-Section 13, 16, 18, 20, 23, 43D(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 48