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Notification dated 19/07/2023 regarding nomination of Judicial Officers to attend the seminar on “Cross- Border organized crimes (NDPS, Human Trafficking, terror funding etc)-Impact, Assessment and legal solutions” organized by the Tripura Judicial Academy on 29/07/2023.

Notification dated 19/07/2023 regarding nomination of Judicial Officers to attend the seminar on “Cross- Border organized crimes (NDPS, Human Trafficking, terror funding etc)-Impact, Assessment and legal solutions” organized by the Tripura Judicial Academy on 29/07/2023. – (View

Notification dated 07/07/2023 regarding nomination of Judicial Officers of Dhubri and Kamrup (M) districts to attend the “Workshop” organized by the Child Welfare Committee of Supreme Court of India in connection with the Pilot Project (POCSO).

Notification dated 07/07/2023 regarding nomination of Judicial Officers of Dhubri and Kamrup (M) districts to attend the “Workshop” organized by the Child Welfare Committee of Supreme Court of India in connection with the Pilot Project (POCSO). – (View

Notification dated 01/07/2023 regarding nomination of Judicial Officer to attend the programme on the topic “Legal, Psychological & Mental Health Considerations in Juvenile Justice: Frameworks for Child-Inclusive Judicial Response to Children in Conflict with Law” scheduled to be held from 08/07/2023 to 10/07/2023.

Notification dated 01/07/2023 regarding nomination of Judicial Officer to attend the programme on the topic “Legal, Psychological & Mental Health Considerations in Juvenile Justice: Frameworks for Child-Inclusive Judicial Response to Children in Conflict with Law” scheduled to be held from 08/07/2023 to 10/07/2023. – (View

Notification dated 28/06/2023 regarding direction to the Grade-I Judicial Officers and the Civil Judges (Sr. Division) of the States of Assam, Nagaland, Mizoram and Arunachal Pradesh to participate in the Sensitization Programme on the topic “Section 34 of Arbitration and Conciliation Act, 1996: Jurisdiction, scope and ambit” on 03/07/2023.

Notification dated 28/06/2023 regarding direction to the Grade-I Judicial Officers and the Civil Judges (Sr. Division) of the States of Assam, Nagaland, Mizoram and Arunachal Pradesh to participate in the Sensitization Programme on the topic “Section 34 of Arbitration and Conciliation Act, 1996: Jurisdiction, scope and ambit” on 03/07/2023. – (View

Notification dated 27/06/2023 regarding nomination of Principal Magistrate of Juvenile Justice Board of the States of Nagaland to attend the programme on the topic “Legal, Psychological & Mental Health Considerations in Juvenile Justice: Frameworks for Child-Inclusive Judicial Response to Children in Conflict with Law” scheduled to be held from 08/07/2023 to 10/07/2023.

Notification dated 27/06/2023 regarding nomination of Principal Magistrate of Juvenile Justice Board of the States of Nagaland to attend the programme on the topic “Legal, Psychological & Mental Health Considerations in Juvenile Justice: Frameworks for Child-Inclusive Judicial Response to Children in Conflict with Law” scheduled to be held from 08/07/2023 to 10/07/2023. – (View

Notification dated 26/06/2023 regarding nomination of Principal Magistrates of Juvenile Justice Board of the States of Assam, Nagaland, Mizoram and Arunachal Pradesh to attend the programme on the topic “Legal, Psychological & Mental Health Considerations in Juvenile Justice: Frameworks for Child-Inclusive Judicial Response to Children in Conflict with Law” scheduled to be held from 08/07/2023 to 10/07/2023.

Notification dated 26/06/2023 regarding nomination of Principal Magistrates of Juvenile Justice Board of the States of Assam, Nagaland, Mizoram and Arunachal Pradesh to attend the programme on the topic “Legal, Psychological & Mental Health Considerations in Juvenile Justice: Frameworks for Child-Inclusive Judicial Response to Children in Conflict with Law” scheduled to be held from 08/07/2023 to 10/07/2023. – (View

THE GAUHATI HIGH COURT

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