High Courts26 Sept 2014
Robin Chandra Kalita Vs Indian Oil Corporation Ltd. and Others
Gauhati High Court · (2015) 2 GLD 453 : (2015) 1 GLT 173
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Gauhati High Court judgments, 2014
599 judgments · page 6 of 30
High Courts26 Sept 2014
Y. Brajabidhu Singh Vs National Investigation Agency
Gauhati High Court · (2014) 5 GLT 10
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 28, 437Evidence Act, 1872 — Section 30Maharashtra Control of Organised Crime Act, 1999 — Section 24, 3(2)
High Courts26 Sept 2014
Dhruba Das and Others Vs Zakir Hussain Khan and Others
Gauhati High Court · (2015) 1 Crimes 580
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156, 200, 202Penal Code, 1860 (IPC) — Section 34, 341, 352, 384, 406
High Courts26 Sept 2014
All Assam Secondary Additional (Contractual) Teachers Association Vs The State of Assam
Gauhati High Court · (2015) 5 GLT 253
Constitution of India, 1950 — Article 14, 16, 226, 32Police Act, 1861 — Section 17
High Courts26 Sept 2014
Rana Construction & Engineers Pvt. Ltd. and Others Vs Union of India and Others
Gauhati High Court · (2015) 2 GLD 497 : (2014) 5 GLT 333
Contract Act, 1872 — Section 5, 56, 6Motor Vehicles Act, 1988 — Section 113, 113(3)(b), 194, 200, 58
High Courts22 Sept 2014Allowed
Hussain Ali Vs State of Assam and Others
Gauhati High Court · (2015) 2 GLT 93
Constitution of India, 1950 - Article 226, 309 — Registration Act, 1908 - Section 5, 6, 7
High Courts22 Sept 2014Allowed
Union of India Vs Mahendra Nath and Others
Gauhati High Court · (2015) 2 GLT 127
Land Acquisition Act, 1894 - Section 15, 18, 23, 23(1), 23(1A)
High Courts22 Sept 2014
Khan Nazrul Islam Vs Union of India and Others
Gauhati High Court · (2015) 2 GLD 394 : (2014) 5 GLT 231
Central Reserve Police Force Act, 1949 — Section 1(1), 11(1)Penal Code, 1860 (IPC) — Section 302, 304(B), 304B, 34, 498(A)
High Courts19 Sept 2014
Avikho Angami Vs State of Nagaland and Others
Gauhati High Court · (2015) 1 GLT 135
High Courts19 Sept 2014
Touviu and Others Vs State of Nagaland and Others
Gauhati High Court · (2014) 5 GLT 182
High Courts19 Sept 2014Allowed
Pragya Nanda Das Vs State of Assam and Others
Gauhati High Court · (2015) 3 GLT 50
Constitution of India, 1950 - Article 226
High Courts18 Sept 2014
Yanpothung Lotha Vs State of Nagaland
Gauhati High Court · (2014) 5 GLT 744 : (2014) LabIC 4520
High Courts18 Sept 2014
Abu Fateh Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (2014) 5 GLT 72
Constitution of India, 1950 — Article 226
High Courts18 Sept 2014
Sarat Bala Deka Vs Narayan Baishya
Gauhati High Court · (2014) 09 GAU CK 0018
Civil Procedure Code, 1908 (CPC) — Section 145, 146Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Section 25
High Courts18 Sept 2014
Swapan Bardhan Vs The State of Assam
Gauhati High Court · (2015) 1 Crimes 502 : (2015) 1 GLD 639 : (2014) 4 GLT 670
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 27, 32Penal Code, 1860 (IPC) — Section 302
High Courts17 Sept 2014
Jay Chandra Chutia Vs State of Assam
Gauhati High Court · (2014) 5 GLT 105
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 357(A)Penal Code, 1860 (IPC) — Section 376, 376(2)(g), 376(g)(2), 457, 506
High Courts17 Sept 2014
Mahal Chand Motilal Kothari Pvt. Ltd. Vs Central Bureau of Investigation
Gauhati High Court · (2015) 1 GLD 660 : (2014) 4 GLT 706
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 120B, 420, 467, 469Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts17 Sept 2014
Bhatter (Assam) Plantation and Spinning Mills Ltd. Vs Union of India
Gauhati High Court · (2015) 321 ELT 666
High Courts16 Sept 2014
Tata Tele Services Ltd. and Others Vs Manish Kashyap
Gauhati High Court · (2014) 5 GLT 526
Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 499, 500
High Courts16 Sept 2014
Tarani Sarmah Vs Numaligarh Refinery Ltd.
Gauhati High Court · (2014) 5 GLT 150
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(c)