High Courts08 Sept 2016Disposed Off
Gemar Padu Vs State of Arunachal Pradesh
Gauhati High Court · (2016) 5 GauLT 52
Arunachal Pradesh Panchayat Raj Act, 1997 - Section 63(1), Section 63(2)
COURT ARCHIVE
Gauhati High Court judgments, 2016
913 judgments · page 13 of 46
High Courts08 Sept 2016Allowed
Sri. Subhash Debnath Vs State of Assam
Gauhati High Court · (2016) 168 AIC 684
Penal Code, 1860 (IPC) - Section 302
High Courts08 Sept 2016Disposed Off
Rojen Boro Vs National Investigation Agency
Gauhati High Court · (2016) 6 GauLJ 1 : (2016) 6 GauLR 695 : (2016) 4 GauLT 803 : (2017) 1 RCRCriminal 586
Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
High Courts07 Sept 2016Partly Allowed
Jagadish Borah - Petitioner @HASH Central Bureau of Investigation
Gauhati High Court · (2016) 6 GauLJ 281 : (2016) 6 GauLR 821 : (2016) 4 GauLT 1027
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 228, Section 482
High Courts07 Sept 2016Allowed
Kago Kunya - Petitioner @HASH Union of India and Others
Gauhati High Court · (2017) 1 GauLR 728 : (2016) 4 GauLT 1013
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Allowed
Lalparmoi Hmar Vs State of Assam
Gauhati High Court · (2017) 1 GauLT 202
High Courts06 Sept 2016Dismissed
Hafiz Uddin Ansari - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 254 : (2017) 1 GauLR 352 : (2016) 4 GauLT 1051
High Courts06 Sept 2016Allowed
Md. Hafizur Rahman - Appellant @HASH State of Assam
Gauhati High Court · (2016) 167 AIC 594
Penal Code, 1860 (IPC) - Section 302, Section 34, Section 364
High Courts06 Sept 2016Dismissed
Musstt. Naju Begum Choudhury W/o Sri Nurul Hoque Borbhuiya Resident of village Ambikapur, Pt.-I Commonly known as Bhakatpur, Pargana Barakpur, District - Cachar - Appellant/Defendant No. 1 @HASH Md. Chand Mian Choudhury, S/o Akli Mia Choudhury, resident o
Gauhati High Court · (2016) 167 AIC 587 : (2016) 6 GauLJ 564 : (2016) 6 GauLR 835 : (2017) 1 NEJ 193
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38
High Courts05 Sept 2016Partly Allowed
Budheswar Orang @ Ram and Pradip Orang @ Choto - Appellant/Accused @HASH State of Assam
Gauhati High Court · (2016) 167 AIC 577 : (2017) 2 GauLT 477
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts05 Sept 2016Dismissed
Shri Bikram Phukan Vs State of Assam
Gauhati High Court · (2016) AIR(Gauhati) 187 : (2017) 1 NEJ 73
Assam (Temporarily Settled Areas) Tenancy Act, 1971 - Section 23, Section 3(14)
High Courts05 Sept 2016Partly Allowed
Rajit Chutia Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 736 : (2016) 4 GauLT 659
Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 2016Allowed
Md. Samer Ali S/o Shaheb Ali, R/o village - Patakata Police Station - South Salmara District - Dhubri, Assam - Appellant @HASH State of Assam, represented by the Public Prosecutors
Gauhati High Court · (2016) 167 AIC 580
Evidence Act, 1872 - Section 118Penal Code, 1860 (IPC) - Section 302
High Courts05 Sept 2016Dismissed
Raj Mahato - Appellant/Accused @HASH State of Assam
Gauhati High Court · (2016) 167 AIC 572
Penal Code, 1860 (IPC) - Section 302
High Courts02 Sept 2016Allowed
Md. Maktar Ali Vs State of Assam
Gauhati High Court · (2016) 167 AIC 575 : (2016) 5 GauLJ 748 : (2016) 4 GauLT 671
Penal Code, 1860 (IPC) — Section 302
High Courts02 Sept 2016Allowed
Shamsuddin Borbhuiyan Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 585 : (2016) 6 GauLR 787 : (2016) 5 GauLT 7
Constitution of India, 1950 - Article 226
High Courts02 Sept 2016Allowed
M/s PVR Ltd., 61, Basant Lok, Vasant Vihar, New Delhi-110057 - Petitioner @HASH The State of Assam, Represented by the Commissioner and Secretary to the Govt. of Assam, Department of Finance and Taxation, Dispur, Guwahati-781006
Gauhati High Court · (2016) 6 GauLJ 140 : (2016) 4 GauLT 1168
Assam Amusement and Betting Tax Act, 1939 - Section 8(2)
High Courts02 Sept 2016Disposed Off
Shri Laltanngaia Vs Shri C. Zairemmawia
Gauhati High Court · (2016) AAC 2402 : (2016) 4 TAC 675
Motor Vehicles Act, 1988 - Section 166
High Courts01 Sept 2016Allowed
Sahnaz Uddin Laskar Vs State of Assam
Gauhati High Court · (2017) 169 AIC 844 : (2017) 2 GauLR 329
Penal Code, 1860 (IPC) - Section 459
High Courts01 Sept 2016Allowed
Miss Jyotismita Goswami Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 575 : (2016) 6 GauLR 752 : (2016) 5 GauLT 194
Constitution of India, 1950 - Article 226