CRIMINAL BENCH (CRL.A. MATTERS)

36 recorded High Court judgment(s) · 2010–2021

Courts

Disposal nature

Recent judgments

• M/S JAIN ENTERPRISE, v. OM PRAKASH MORE and ANR, — Gauhati High Court (2021-11-02)
• SRI BUDHRAM GARH v. THE STATE OF ASSAM — Gauhati High Court (2018-12-10)
• MD FAIZUR RAHMAN LASKAR and ANR v. THE STATE OF ASSAM — Gauhati High Court (2018-11-27)
• ALAUDDIN and ORS v. THE STATE OF ASSAM — Gauhati High Court (2018-11-01)
• SRI DIGANTA CHETIA and ORS v. THE STATE OF ASSAM — Gauhati High Court (2018-11-01)
• MD. UMAR HUSSAIN v. THE STATE OF ASSAM — Gauhati High Court (2018-10-30)
• JAYANTI BARMAN v. THE STATE OF ASSAM — Gauhati High Court (2018-05-31)
• SAMARU BHUYAN, v. THE STATE OF ASSAM, — Gauhati High Court (2018-05-31)
• SANJIB DEB, v. STATE OF ASSAM, — Gauhati High Court (2018-05-22)
• MAHEN DAS and 4 ORS, v. THE STATE OF ASSAM — Gauhati High Court (2018-05-22)