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Gauhati High Court judgments

26,824 judgments · page 54 of 1,342

High Courts20 Mar 2024Disposed Of

Bikash Bucha Vs State Of Assam And Anr

Gauhati High Court · (2024) 03 GAU CK 0056

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 406, 420, 468
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High Courts20 Mar 2024Disposed Of

Abhijit Saikai Vs State Of Assam

Gauhati High Court · (2024) 03 GAU CK 0055

Code Of Criminal Procedure, 1973 — Section 102, 102(1), 145, 146, 397, 401, 451, 459, 482Assam Cattle Preservation Act, 2021 — Section 8, 11(1), 11(5)Food Safety Standard Act, 2006 — Section 89
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High Courts18 Mar 2024Dismissed

Indrajit Bora Vs State Of Assam

Gauhati High Court · (2024) 03 GAU CK 0060

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 197, 482Indian Penal Code, 1860 — Section
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High Courts15 Mar 2024Disposed Of

Manash Jyoti Rajkhowa Vs Runi Sonowal

Gauhati High Court · (2024) 03 GAU CK 0045

Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Code of Civil Procedure, 1908 — Section 11
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High Courts15 Mar 2024Disposed Of

M Isaac Vs State Of Manipur And 3 Ors

Gauhati High Court · (2024) 03 GAU CK 0034

Manipur (Hill Areas) District Council Rules, 1972 — Rule 6(b), 9Manipur (Hill Areas) District Council Act, 1971 — Section 13, 23, 47, 47(1)(d), 47(2)(b)
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High Courts15 Mar 2024Allowed

Jayanta Kumar Sarma Vs Krishna Kanta Handique State Open University

Gauhati High Court · (2024) 03 GAU CK 0031

Constitution Of India, 1950 — Article 21, 22, 226Krishna Kanta Handique State Open University Employees (Academic and NonAcademic) Service Condition, Conduct and Appeal Rules, 2019 — Rule 88, 90, 91, 94Krishna Kanta Handique State Open University Act, 2005 — Section 16, 17, 24
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