High Courts31 Mar 2015Allowed
Khairul Hoque and Others Vs Hasina Bewa and Others
Gauhati High Court · (2015) 4 GLT 778
Limitation Act, 1963 - Section 2, 5
COURT ARCHIVE
Gauhati High Court judgments, 2015
794 judgments · page 27 of 40
High Courts31 Mar 2015Dismissed
J. Lalchhanhima Vs State of Mizoram and Others
Gauhati High Court · (2015) 3 GLT 391
Constitution of India, 1950 - Article 162, 309
High Courts31 Mar 2015Disposed off
Lalhmingsanga Vs State of Mizoram
Gauhati High Court · (2015) 2 GLT 928
Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 276, 313, 428Penal Code, 1860 (IPC) - Section 354, 375, 376, 376(1), 376(2)(f)
High Courts31 Mar 2015Dismissed
Jacoba Vs State of Mizoram
Gauhati High Court · (2015) 2 GLT 790
Criminal Procedure Code, 1973 (CrPC) - Section 161, 313, 428Penal Code, 1860 (IPC) - Section 376(2)(f), 506(a)
High Courts31 Mar 2015Allowed
Anamika Acharyya Vs State of Assam and Others
Gauhati High Court · (2015) 03 GAU CK 0085
High Courts31 Mar 2015Allowed
Subodh Chandra Sarkar and Others Vs Dulal Chandra Gore and Others
Gauhati High Court · (2015) 03 GAU CK 0084
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Evidence Act, 1872 - Section 101Transfer of Property Act, 1882 - Section 52
High Courts31 Mar 2015Allowed
Manika Sil Vs State Government of Assam, (Chief Secretary) and Others
Gauhati High Court · (2015) 03 GAU CK 0062
High Courts31 Mar 2015Allowed
Bijon Kiho Vs State of Nagaland and Others
Gauhati High Court · (2015) CriLJ 2731
Arms Act, 1959 - Section 25(1A), 8Constitution of India, 1950 - Article 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 161, 162(1)
High Courts31 Mar 2015Allowed
Nagaho Ayemi Vs State of Nagaland and Others
Gauhati High Court · (2015) CriLJ 3191 : (2015) 2 GLT 437 : (2015) 4 RCR(Criminal) 386
Constitution of India, 1950 - Article 22(5)Criminal Procedure Code, 1973 (CrPC) - Section 161, 162(1)Explosive Substances Act, 1908 - Section 5
High Courts31 Mar 2015Dismissed
Rekha Bhargava Vs Amrit Bhargava and Others
Gauhati High Court · (2015) 03 GAU CK 0021
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120(B), 405, 406, 498(A)
High Courts30 Mar 2015
Anjan Taye and Others Vs The State of Assam and Others
Gauhati High Court · (2015) 03 GAU CK 0066
Assam Highways Act, 1928 - Section 2Assam Panchayat Act, 1994 - Section 106, 106(1), 31, 64, 90Northern India Ferries Act, 1878 - Section 12, 13, 2(a), 3, 4
High Courts30 Mar 2015Dismissed
Srinivasa Reddy Voladri Vs Union of India and Others
Gauhati High Court · (2015) 03 GAU CK 0064
High Courts30 Mar 2015
Anjan Taye and Others Vs State of Assam and Others
Gauhati High Court · (2015) 2 GLD 345 : (2015) 2 GLT 352
Assam Highways Act, 1928 - Section 2Assam Panchayat Act, 1994 - Section 106, 106(1), 31, 64, 90Northern India Ferries Act, 1878 - Section 12, 13, 2(a), 3, 4
High Courts30 Mar 2015Allowed
Assam State Electricity Board Vs Renu Borah
Gauhati High Court · (2015) 145 FLR 903
Workmens Compensation Act, 1923 - Section 30, 4, 4(4)
High Courts30 Mar 2015Partly Allowed
Rabilal Goala Vs State of Assam
Gauhati High Court · (2015) 2 GLT 295
Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Penal Code, 1860 (IPC) - Section 302, 304 (II), 304(1), 304(II)
High Courts27 Mar 2015Partly Allowed
Aminul Islam Vs The State of Assam and Others
Gauhati High Court · (2015) 2 GLT 726
Criminal Procedure Code, 1973 (CrPC) - Section 207, 374(2)Penal Code, 1860 (IPC) - Section 361, 366, 366(A)
High Courts27 Mar 2015Dismissed
Abu Bakkar Siddique and Others Vs Anowar Hussain and Others
Gauhati High Court · (2015) 03 GAU CK 0037
High Courts26 Mar 2015Disposed off
Jain and Associates and Others Vs Nandita Acharjee
Gauhati High Court · (2015) 03 GAU CK 0063
Civil Procedure Code, 1908 (CPC) - Order 30 Rule 4, Order 5 Rule 20, Order 9 Rule 13, 100A, 105Limitation Act, 1963 - Section 5
High Courts26 Mar 2015Dismissed
The Assam Government Marketing Corporation Ltd. Vs The State of Assam and Others
Gauhati High Court · (2015) 03 GAU CK 0042
High Courts26 Mar 2015Allowed
Rahul Kar Vs State of Assam and Others
Gauhati High Court · (2015) 2 GLD 295 : (2015) 2 GLT 671
Constitution of India, 1950 - Article 14, 226Penal Code, 1860 (IPC) - Section 409, 420, 482, 483, 484