High Courts28 Sept 2016Allowed
Shri Hiralal Choudhury Vs State of Assam
Gauhati High Court · (2017) 1 GauLR 194 : (2016) 5 GauLT 588
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2016
913 judgments · page 11 of 46
High Courts28 Sept 2016Dismissed
Abdur Rahim SK. Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 423 : (2017) 2 GauLT 20
High Courts27 Sept 2016Partly Allowed
Harilal Boro Vs State of Assam
Gauhati High Court · (2017) 1 GauLR 9
Penal Code, 1860 (IPC) - Section 302
High Courts27 Sept 2016Dismissed
Management of Mornoi Tea Estate Vs State of Assam
Gauhati High Court · (2016) 3 CLR 1066 : (2017) 152 FLR 489 : (2017) LabLR 440 : (2017) 1 LLJ 231
High Courts26 Sept 2016Disposed Off
M/s Ratneswar Baruah Vs Union of India
Gauhati High Court · (2016) 6 GauLJ 402 : (2016) 5 GauLT 205
Constitution of India, 1950 - Article 226
High Courts26 Sept 2016Dismissed
Rakib Ali Vs Latib Ali
Gauhati High Court · (2017) AIRCC 795 : (2017) 2 GauLR 335 : (2017) 1 GauLT 345 : (2017) 1 NEJ 90
Civil Procedure Code, 1908 (CPC) - Section 11Evidence Act, 1872 - Section 93, Section 94, Section 95
High Courts26 Sept 2016Disposed Off
Chandan Bora Vs Union of India
Gauhati High Court · (2017) AIR(Gauhati) 17 : (2016) 6 GauLJ 595 : (2016) 5 GauLT 277 : (2017) 1 NEJ 168
Assam Minor Mineral Concessions Rules, 1994 - Rule 6, Rule 8(2)Assam Minor Mineral Concessions Rules, 2013 - Rule 79(2)Constitution of India, 1950 - Article 166(1), Article 77(1)
High Courts23 Sept 2016Allowed
Nabin Gowalla Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 94 : (2016) 5 GauLT 652
Penal Code, 1860 (IPC) - Section 304B
High Courts23 Sept 2016Dismissed
Mostafaahmed (Md.) Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 171 : (2016) 5 GauLT 713
Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts23 Sept 2016Allowed
Shri Chandan Kumar Neog Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 537 : (2016) 5 GauLT 296 : (2017) 1 NEJ 356
Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 - Section 10(4), Section 4(2)Constitution of India, 1950 - Article 254
High Courts23 Sept 2016Dismissed
Sri Kandarpa Pathak, son of Late Rashadhar Pathak, resident of village- North Guwahati, Madhyam Khanda, North Guwahati, District Kamrup (R), Assam - Petitioner @HASH Sri Mono Kanta Baruah
Gauhati High Court · (2016) 6 GauLJ 191 : (2017) 2 GauLR 417 : (2016) 4 GauLT 1124
Civil Procedure Code, 1908 (CPC) - Order 19 Rule 2
High Courts22 Sept 2016Dismissed
Bhakta Hemram Vs State of Assam
Gauhati High Court · (2016) 5 GauLT 677
Penal Code, 1860 (IPC) - Section 302
High Courts22 Sept 2016Disposed Off
Mihir Biswas - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2017) CriLJ 800 : (2016) 6 GauLJ 77 : (2017) 2 GauLR 584 : (2016) 4 GauLT 861 : (2017) 1 NEJ 568
Immigrants (Expulsion from Assam) Act, 1950 - Section 2
High Courts22 Sept 2016Dismissed
Shri Tulsi Sahu, Son of Lakman Sahu, Resident of Kasupathar gaon, Mouza- Khumtai, PS- Kamargaon, Dist.- Golaghat - Appellant @HASH Smt. Dhana Nayak, wife of Ramesh Nayak, Resident of Village Kachupathar, Mouza- Khumtai, Dist.- Golaghat. /Defen
Gauhati High Court · (2016) 6 GauLJ 223 : (2016) 4 GauLT 1118
Evidence Act, 1872 - Section 65
High Courts21 Sept 2016Allowed
Samiul Islam Vs State of Assam
Gauhati High Court · (2016) 5 GauLT 489
High Courts20 Sept 2016Dismissed
Hema Bhagat Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 223
Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts20 Sept 2016Dismissed
Arabian Murmu Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 135 : (2016) 5 GauLT 636
Penal Code, 1860 (IPC) - Section 302
High Courts19 Sept 2016Dismissed
Hafijur Rahman Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 524 : (2016) 6 GauLR 749 : (2016) 5 GauLT 453
Constitution of India, 1950 - Article 226
High Courts19 Sept 2016Dismissed
Dashami Mura Vs State of Assam
Gauhati High Court · (2016) 5 GauLT 658
Penal Code, 1860 (IPC) - Section 302
High Courts19 Sept 2016Allowed
Biren Goyari Vs State of Assam
Gauhati High Court · (2016) 5 GauLT 648
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 302