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Corrigendum dated 05/02/2024 regarding nomination of Judicial Officers to participate in the “Refresher Programme on Cyber Laws & Appreciation & Handling of Digital Evidence (ECT_14_2024)” scheduled to be held on 13/02/2024.

Corrigendum dated 05/02/2024 regarding nomination of Judicial Officers to participate in the “Refresher Programme on Cyber Laws & Appreciation & Handling of Digital Evidence (ECT_14_2024)” scheduled to be held on 13/02/2024. – (View)

Notification dated 03/02/2024 regarding direction to the petitioners in regard to the applications filed for grant of bail in terms of the directions issued by the Hon’ble Supreme Court of India vide order dated 19/01/2024 passed in Criminal Appleal No. 303/2024.

Notification dated 03/02/2024 regarding direction to the petitioners in regard to the applications filed for grant of bail in terms of the directions issued by the Hon’ble Supreme Court of India vide order dated 19/01/2024 passed in Criminal Appleal No. 303/2024. – (View)

Notification dated 03/02/2024 regarding direction to all the Secretaries of District Legal Services Authorities of Assam and the Secretary, Gauhati High Court Legal Services Committee to participate in the Sensitization Programme on the topic “Assam Victim Compensastion Scheme, 2012”.

Notification dated 03/02/2024 regarding direction to all the Secretaries of District Legal Services Authorities of Assam and the Secretary, Gauhati High Court Legal Services Committee to participate in the Sensitization Programme on the topic “Assam Victim Compensastion Scheme, 2012”. – (View)

THE GAUHATI HIGH COURT

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