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Gauhati High Court judgments

26,824 judgments · page 45 of 1,342

High Courts20 May 2024Dismissed

Ishan Saikia State Of Assam And Anr

Gauhati High Court · (2024) 05 GAU CK 0055

Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3), 190, 200, 202Indian Penal Code, 1860 — Section 294, 447, 494, 506
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High Courts17 May 2024Disposed Of

Afsarul Islam And Anr Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0063

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 313, 376Protection of Children from Sexual Offences Act, 2012 — Section 6
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High Courts17 May 2024Disposed Of

Samsul Hoque Laskar Vs Joy Kumar Saha

Gauhati High Court · (2024) 05 GAU CK 0062

Constitution Of India, 1950 — Article 21, 227Code Of Criminal Procedure, 1973 — Section 243, 243(2), 482Negotiable Instrument Act, 1881 — Section 138, 139
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High Courts17 May 2024Partly Allowed

Nabin Boro Vs State Of Assam And Anr.

Gauhati High Court · (2024) 05 GAU CK 0061

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 300, 302, 304IIEvidence Act, 1872 — Section 25, 106
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High Courts17 May 2024Partly Allowed

Baluram Boro Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0060

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 300, 302, 304II
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High Courts17 May 2024Disposed Of

Biju Kumar Roy Vs State Of Assam And Anr

Gauhati High Court · (2024) 05 GAU CK 0059

Constitution Of India, 1950 — Article 14Code Of Criminal Procedure, 1973 — Section 357, 389, 397, 401, 421Negotiable Instrument Act, 1881 — Section 138, 142, 143A, 143A(1), 148
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High Courts17 May 2024Dismissed

Sarbat Ali Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0057

Code Of Criminal Procedure, 1973 — Section 164, 207, 313, 374(2)Indian Penal Code, 1860 — Section 342, 365, 366Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 4
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High Courts15 May 2024Allowed

Shiv Kumar Kanoi Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0008

Code Of Criminal Procedure, 1973 — Section 468, 482Indian Penal Code, 1860 — Section 34, 403, 405, 406, 408, 409Assam Tea Plantations Provident Fund and Pension Fund Scheme and Direct Linked Insurance Fund Scheme Act, 1955 — Section 7, 7(1), 7(3)
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High Courts14 May 2024Dismissed

Papu Das Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0014

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(3)(b)Code Of Criminal Procedure, 1973 — Section 164, 207, 313, 468, 482Indian Penal Code, 1860 — Section 75, 166A, 354, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 509
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