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Gauhati High Court judgments

26,832 judgments · page 87 of 1,342

High Courts28 Apr 2023Dismissed

Union Of India Vs Dharmeswar Seal

Gauhati High Court · (2023) 04 GAU CK 0038

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Section 27(a)
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High Courts28 Apr 2023Dismissed

Narayan Mandal Vs Sanjib Roy And 12 Ors

Gauhati High Court · (2023) 04 GAU CK 0037

Code Of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 7 Rule 11(d)Assam Land and Revenue Regulation Act, 1886 — Section 154(1)(a), 154(1)(c)
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High Courts26 Apr 2023Partly Allowed

Jitu Roy Vs State Of Assam And Anr.

Gauhati High Court · (2023) 04 GAU CK 0043

Juvenile Justice (Care & Protection of Children) Rules, 2007 — Rule 12Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2)Indian Penal Code, 1860 — Section 120B, 363, 366
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High Courts26 Apr 2023Dismissed

Karim Uddin Barbhuiya Vs Aminul Haque Laskar And 12 Ors

Gauhati High Court · (2023) 04 GAU CK 0041

Constitution Of India, 1950 — Article 19(1)(a), 324Code Of Civil Procedure, 1908 — Order 4 Rule 1, Order 41 Rule 1(2), Order 2 Rule 2, Order 41 Rule 2, Order 6 Rule 2, Order 6 Rule 4, Order 7 Rule 11, Order 6 Rule 15Conduct of Election Rules, 1961 — Rule 4, 94A
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High Courts25 Apr 2023Disposed Of

Lekha Priya Saikia Vs State Of Assam And 4 Ors

Gauhati High Court · (2023) 04 GAU CK 0025

Constitution Of India, 1950 — Article 309, 310, 311, 311(2), 465AAssam Services (Disciplinary and Appeal) Rules, 1964 — Rule 7Research and Analysis Wing (Recruitment Cadre and Service) Rules, 1975 — Rule 135
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High Courts25 Apr 2023Dismissed

Pranjit Barman Vs State Of Assam And Anr

Gauhati High Court · (2023) 04 GAU CK 0023

Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 6, 29Indian Penal Code, 1860 — Section 363, 376(2)(n), 511Code Of Criminal Procedure, 1973 — Section 161, 164, 313
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High Courts25 Apr 2023Disposed Of

Bharat Ch. Haloi Vs State Of Assam And Anr.

Gauhati High Court · (2023) 04 GAU CK 0022

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 120B, 489B, 489CCode Of Criminal Procedure, 1973 — Section 319, 319(1), 482
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High Courts21 Apr 2023Disposed Of

Dhanpati Das And Anr Vs State Of Assam And Anr

Gauhati High Court · (2023) 04 GAU CK 0027

Indian Penal Code, 1860 — Section 34, 294, 325, 506Code Of Criminal Procedure, 1973 — Section 2(d), 482Protection of Women from Domestic Violence Act, 2005 — Section 2(i), 3, 12, 18, 19, 20, 21, 22, 23, 25, 28(1), 28(2), 29, 31, 31(3)
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High Courts20 Apr 2023Dismissed

Ruli Ahmed Vs Girin Chutia And 2 Ors.

Gauhati High Court · (2023) 04 GAU CK 0030

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2General Clauses Act, 1897 — Section 3(26)
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