Gauhati High Court Judgments

High Courts27 Oct 2026Allowed

Shri Temjenchiba Longkumer & Ors. Vs The Yaongyimsen Riongsanger Putu Menden & Ors.

Gauhati High Court · 2025 INSC 501

Nagaland Village Area and Councils Act, 1978-Section 6, 12Constitution of India-Article 12, 13, 13(2), 14, 19, 21, 25, 26, 29, 226, 371A, Part II, Part IIICitizenship Act, 1955-Section 6-A

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High Courts27 Oct 2026Disposed Of

The General Manager (R), Food Corporation Of India, Regional Office (Nagaland) & Anr. Vs M/s. B.K. Enterprises

Gauhati High Court · (2026) 10 GAU CK 4196

Indian Contract Act-Section 74

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High Courts27 Oct 2026Disposed Of

Smt. Khegholi Zhimomi Vs State Of Nagaland & Ors.

Gauhati High Court · (2026) 10 GAU CK 4194

Nagaland Services (Discipline and Appeal) Rules, 1967-Rule 9(2), 9, 7Public Servants (Inquiry) Act, 1850

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High Courts26 Oct 2026Disposed Of

M/s 3A Capital Services Limited & Anr. Vs Union Of India & Ors.

Gauhati High Court · (2026) 10 GAU CK 4197

Employees’ Provident Funds and Miscellaneous Provisions Act, 1952-Section 17B, 7Q, 14B, 2(e)The Sick Industrial Companies (Special Provisions) Act, 1985Transfer of Property Act-Section 2(d)

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High Courts22 Oct 2026Dismissed

The New India Assurance Co. Ltd. Vs Shri Hikaba Yimchunger & Ors.

Gauhati High Court · (2026) 10 GAU CK 4195

Motor Vehicles Act, 1988-Section 173, 149(2), 147, 163-A, 170Code of Civil Procedure, 1908-Order 41 Rule 2

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High Courts22 Oct 2026Partly Allowed

Shri Luporu Kezo Vs State Of Nagaland & Ors.

Gauhati High Court · (2026) 10 GAU CK 4193

Constitution of India-Article 227Rules for Administration of Justice and Police in Nagaland, 1937-Rule 31

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High Courts16 Oct 2026Dismissed

Sona Bhanu Vs The Union Of India & Ors.

Gauhati High Court · (2026) 10 GAU CK 2148

Constitution of India-Article 226IM(D)T ActForeigners Act, 1946-Section 9, 8, 3(2)(c)

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High Courts15 Oct 2026Allowed

Biswajit Bardhan Vs Hussain Ahmed Choudhury & Ors.

Gauhati High Court · 2025 INSC 192

Motor Vehicles Act, 1988-Section 173, 166, 165(1)

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High Courts15 Oct 2026Allowed

Smt. Grace Lalmalsawmi Vs Sh. Sher Bahadur & Ors.

Gauhati High Court · (2026) 10 GAU CK 1771

Code of Civil Procedure, 1908-Section 151, 96, 100Transfer of Property Act, 1882-Section 52

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High Courts15 Oct 2026Disposed Of

Mohan Chandra Malakar & Anr. Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 10 GAU CK 1776

Constitution of India-Article 226Assam State Acquisition of Lands Belonging to Religious or Charitable Institutions of Public Nature Act, 1959-Section 25-A, 2(h)

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High Courts14 Oct 2026Allowed

Sub (B And R) Dipak Chakrabarty Jc/E 380049A Vs The Union Of India & Ors.

Gauhati High Court · (2026) 10 GAU CK 1650

Assam Rifles Act, 2006-Section 11(1), 11, 55, 49, 98Assam Rifles Rules, 2010-Rule 20, 20(2), 28, 184, 49, 49(2), 49(6), 183, 183(8), 47Prevention of Corruption Act, 1988-Section 7

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High Courts14 Oct 2026Disposed Of

Sabita Tamuli Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 10 GAU CK 1651

Assam Services (ROP) Rules, 2010

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High Courts14 Oct 2026Dismissed

The Oriental Insurance Company Ltd Vs Smti Eli Gogoi & Ors

Gauhati High Court · 2026 INSC 420

Motor Vehicles Act, 1988-Section 173IPC-Sections 279, 304(A), 427Indian Evidence Act-Sections 62, 63

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High Courts14 Oct 2026Allowed

Sri Pradip Kumar Sarawgi Vs Rahmat Ali B. Dhanani

Gauhati High Court · (2026) 10 GAU CK 1656

Code of Civil Procedure-Section 96, Order XLI Rule 1Negotiable Instruments Act-Section 4

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High Courts14 Oct 2026Allowed

Monalisha Bhattacharyya Vs The Assam Power Distribution Company Limited (APDCL) & Anr

Gauhati High Court · (2026) 10 GAU CK 1657

Assam Power Distribution Company Limited Human Resource Service Rules, 2019-Clause (B)RTI Act

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High Courts14 Oct 2026Allowed

Sukman Gurung Vs The Union Of India & Ors.

Gauhati High Court · (2026) 10 GAU CK 1658

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High Courts14 Oct 2026Partly Allowed

Sukia Begam Alias Miss Sufia Begum Vs The Union Of India & Ors.

Gauhati High Court · (2026) 10 GAU CK 1660

Constitution of India-Article 226Illegal Migrants (Determination) Tribunals Act, 1983Foreigners Tribunal Order-Paragraph 3(14)

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High Courts13 Oct 2026Allowed

Shri Imsulong Kichu Vs The State Of Nagaland & Anr

Gauhati High Court · (2026) 10 GAU CK 1458

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 77IT Act-Section 66-E/67-AIPC-Section 420, 468, 471, 34, 120-B, 326, 307

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High Courts13 Oct 2026Dismissed

Ingong Pabin & Ors. Vs The State Of AP & Ors.

Gauhati High Court · (2026) 10 GAU CK 1428

Range Forest Officer Recruitment Rules, 2019-Serial No. 7 and Serial No. 11(b) of the ScheduleForest Recruitment Rules, 2003-Column 8 of the ScheduleConstitution of India-Article 14, 16, 16(1), 16(2), Proviso to Article 309

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High Courts13 Oct 2026Dismissed

Ingong Pabin & Ors. Vs The State Of AP & Ors.

Gauhati High Court · (2026) 10 GAU CK 1429

Range Forest Officer Recruitment Rules, 2019-Serial No. 7, Serial No. 11(b) of the ScheduleForest Recruitment Rules, 2003-Column 8 of the ScheduleConstitution of India-Article 14, 16, 16(1), 16(2), Proviso to Article 309

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Gauhati High Court judgments