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Gauhati High Court judgments

26,824 judgments · page 44 of 1,342

High Courts27 May 2024Dismissed

Gopesh Debnath Vs Manabendra Narayan Dhar

Gauhati High Court · (2024) 05 GAU CK 0033

Code Of Criminal Procedure, 1973 — Section 311, 313, 374(3), 397, 401, 482Negotiable Instruments Act, 1881 — Section 118, 138, 139General Clauses Act, 1897 — Section 27
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High Courts22 May 2024Disposed Of

Md. Johur Uddin Vs State Of Assam And Anr

Gauhati High Court · (2024) 05 GAU CK 0051

Code Of Criminal Procedure, 1973 — Section 102, 397, 401, 451, 457, 482Indian Penal Code, 1860 — Section 428Assam Cattle Preservation Act, 2021 — Section 7, 11(3), 11(4), 11(5), 12, 13, 14
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High Courts22 May 2024

Sulata Paul Vs Ashim Paul

Gauhati High Court · (2024) 05 GAU CK 0050

Constitution Of India, 1950 — Article 227Limitation Act, 1908 — Article 181Limitation Act, 1963 — Article 137
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High Courts22 May 2024Allowed

Abdul Sukkur Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0048

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 2(wa), 161, 162, 162(1), 164, 173(2), 203, 207, 313, 383Evidence Act, 1872 — Section 145, 154
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High Courts22 May 2024Dismissed

Bhubaneswar Sarma Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0046

Constitution Of India, 1950 — Article 226AssamMinisterial District Establishment (Amendment) Rules, 1999 — Rule 7Assam Ministerial District EstablishmentService Rules, 1967 — Rule 6, 6(1), 8, 8(2), 8(2)(i), 8(iii), 12
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High Courts22 May 2024Disposed Of

Union Of India And 2 Ors. Vs Dwipendra Nath Sharma

Gauhati High Court · (2024) 05 GAU CK 0044

Constitution Of India, 1950 — Article 14General Conditions� of the Central Civil Services Pension Rules, 1972 — Rule 8(5), 8(5)(b), 9(1), 9(2)(b)(ii)Central Civil Services (Pension) Rules, 1972 — Rule 9
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