High Courts08 Apr 2014
Officer Commanding Vs Bhanu Kanduluna
Gauhati High Court · (2016) 1 ACC 191 : (2015) ACJ 2311 : (2014) 2 AnWR 189
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gauhati High Court judgments, 2014
599 judgments · page 20 of 30
High Courts07 Apr 2014
Smti. Rita Nath Sarkar Vs The Branch Manager, Central Bank of India, Kokrajhar Branch and Sri Subrata Kumar Nath
Gauhati High Court · (2014) 4 GLT 211
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(d), Order 9 Rule 13, 115, 151, 96
High Courts07 Apr 2014Partly Allowed
Ritanath Sarkar Vs Branch Manager, Central Bank of India and Others
Gauhati High Court · (2015) 1 GLD 465
Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(d), Order 9 Rule 13 115 151 96
High Courts04 Apr 2014
Sanjeev Kumar Bhuyan Vs State of Assam and Others
Gauhati High Court · (2015) 1 GLT 88
Assam Administrative Tribunal Act, 1977 — Section 4Constitution of India, 1950 — Article 226, 311(2)
High Courts04 Apr 2014
Management of Cossipore Tea Estate (owned by Cossipore Tea Company Private Limited) Vs Bagan Panchayat of Cossipore Tea Estate, The Presiding Officer, Industrial Tribunal and Bharatiya Cha Mazdoor Sangha
Gauhati High Court · (2014) 142 FLR 351 : (2014) 2 LLJ 420 : (2014) LLR 613
Industrial Disputes Act, 1947 — Section 10
High Courts03 Apr 2014Allowed
Sarita Das Vs Union of India
Gauhati High Court · (2014) 3 GLD 697 : (2014) 2 GLT 662
Constitution of India, 1950 — Article 14, 15, 19, 21, 226
High Courts03 Apr 2014Dismissed
Momin Ahmed Vs Union of India
Gauhati High Court · (2014) 2 GLD 283 : (2014) 2 GLT 442
National Highways Act, 1956 — Section 5, 7, 8A(2), 9, 9(2)(b)
High Courts02 Apr 2014
Sri Don Ayengia Vs The State of Assam and Sri Haren Mudoi Sri Haren Mudoi Vs Sri Don Ayengia
Gauhati High Court · (2014) ALLMR(Cri) 292 : (2014) 4 BC 118 : (2014) 3 GLD 569 : (2014) 2 GLT 573 : (2014) 3 RCR(Civil) 421 : (2014) 3 RCR(Criminal) 374
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 4, 43
High Courts02 Apr 2014Disposed Off
Mozeb Uddin Mazumder Vs State of Assam
Gauhati High Court · (2014) 2 GLT 713
Criminal Procedure Code, 1973 (CrPC) — Section 482, 87Penal Code, 1860 (IPC) — Section 376, 406, 420
High Courts01 Apr 2014Allowed
Anil Baishya Vs State of Assam
Gauhati High Court · (2014) 3 GLD 348 : (2014) 2 GLT 370
Constitution of India, 1950 — Article 226
High Courts01 Apr 2014Disposed Off
Smt. Sumitra Kalita Vs Ajay Mohanty
Gauhati High Court · (2014) 04 GAU CK 0031
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12
High Courts01 Apr 2014
G.M. [NF RLY] Vs M/S. Stores and Spares Corpn. Union of India Vs M/s. P.P. Enterprise
Gauhati High Court · (2014) 4 ACC 775 : AIR 2014 Guw 99
Railway Claims Tribunal Act, 1987 — Section 20Railways Act, 1989 — Section 106, 110, 23, 64, 65
High Courts01 Apr 2014
Directorate General Assam Rifles Vs Sashi Kumar Barman and Others
Gauhati High Court · (2014) 2 GLD 273 : (2014) 5 GLT 519
Constitution of India, 1950 — Article 14, 16
High Courts31 Mar 2014Allowed
The Governing Body, Nowgong College Vs Election Commission of India and Others
Gauhati High Court · (2014) 2 GLD 141 : (2014) 2 GLT 448
Assam Land (Requisition and Acquisition) Act, 1964 — Section 3, 3(1)Representation of the People Act, 1951 — Section 160, 164
High Courts31 Mar 2014Allowed
Union of India and Others Vs Rafique Uddin Barlaskar
Gauhati High Court · (2014) 03 GAU CK 0055
Constitution of India, 1950 — Article 226
High Courts27 Mar 2014Dismissed
Gautom Brahma Vs The State of Assam
Gauhati High Court · (2014) LabIC 2944
Constitution of India, 1950 — Article 15, 16, 226
High Courts27 Mar 2014Partly Allowed
M/s. Matrix Associates Vs The State of Assam and M/s. B.S. Enterprise
Gauhati High Court · (2014) 03 GAU CK 0023
High Courts27 Mar 2014Dismissed
Constable 881, Sri Gautom Brahma and Others Vs The State of Assam
Gauhati High Court · (2014) 03 GAU CK 0018
Constitution of India, 1950 — Article 15, 16, 226
High Courts26 Mar 2014
M/s. Parle Biscuits Ltd. and Shri Laxmipat Ghorawat Vs The State of Assam
Gauhati High Court · (2014) 202 ECR 366 : (2014) 71 VST 155
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 263, 263(1)
High Courts26 Mar 2014Dismissed
Rezia Khatun Vs The Union of India and The State of Assam
Gauhati High Court · (2014) 2 GLD 148 : (2014) 2 GLT 816
Citizenship Act, 1955 — Section 6-A(1)(d)Constitution of India, 1950 — Article 226, 355Evidence Act, 1872 — Section 101, 106