CRIMINAL BENCH (CRL.REV.P. MATTERS)

57 recorded High Court judgment(s) · 2010–2022

Courts

Disposal nature

Recent judgments

• MD SAIFUDDIN ALI v. MRS. ANJUMA BEGUM — Gauhati High Court (2022-11-02)
• DULAL RABHA v. THE STATE OF ASSAM — Gauhati High Court (2022-11-01)
• MRS. FATEMA BEGUM v. STATE OF ASSAM and ANR. — Gauhati High Court (2022-11-01)
• GOURAV VOHRA v. SRI BABUL CHANDRA BHADRA — Gauhati High Court (2021-11-02)
• GOURAV VOHRA v. BABUL CHANDRA BHADRA — Gauhati High Court (2021-11-02)
• SHRI ABDUL SAHAD v. THE STATE OF ASSAM and ANR — Gauhati High Court (2021-11-01)
• IDRISH ALI v. THE STATE OF ASSAM AND ANR — Gauhati High Court (2019-11-26)
• SRI BIREN HANDIQUE v. THE STATE OF ASSAM and ANR — Gauhati High Court (2019-11-26)
• ABUL BASHAR v. THE STATE OF ASSAM — Gauhati High Court (2019-11-21)
• SRI DIPAK BURAGOHAIN @ DIPOK and ANR v. THE STATE OF ASSAM — Gauhati High Court (2019-11-19)