High Courts03 Aug 2016Partly Allowed
Jitu Pegu alias Dilip Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 537 : (2016) 6 GauLR 372 : (2016) 4 GauLT 642 : (2017) 1 NEJ 257
Penal Code, 1860 (IPC) — Section 302, 365
COURT ARCHIVE
Gauhati High Court judgments, 2016
913 judgments · page 18 of 46
High Courts03 Aug 2016Partly Allowed
Ranjit Das Vs State of Assam
Gauhati High Court · (2016) 166 AIC 637 : (2017) 2 CriCC 498 : (2017) CriLJ 696 : (2016) 5 GauLJ 452 : (2016) 4 GauLT 456
Penal Code, 1860 (IPC) — Section 302
High Courts03 Aug 2016Disposed Off
Shri. Jayanta Duarah Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 225 : (2016) 6 GauLR 233 : (2017) 1 GauLT 134
High Courts02 Aug 2016Dismissed
Munna Karmakar Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 746 : (2017) 1 GauLR 374 : (2017) 2 GauLT 137
Penal Code, 1860 (IPC) - Section 302
High Courts02 Aug 2016Dismissed
Shri Biru Duwarah Vs State of Assam
Gauhati High Court · (2017) 1 GauLR 366
Penal Code, 1860 (IPC) - Section 302
High Courts02 Aug 2016Allowed
Birendra Rajbanshi - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 555 : (2016) 4 GauLT 920 : (2017) 1 NEJ 654
Assam Service (Pension) Rules, 1969 - Rule 21
High Courts02 Aug 2016Dismissed
Soneswar Deka - Petitioner @HASH State of Assam
Gauhati High Court · (2016) 6 GauLJ 445 : (2017) 1 GauLR 371 : (2016) 4 GauLT 928
Constitution of India, 1950 - Article 226
High Courts02 Aug 2016Allowed
Sukul Das Vs The State of Assam
Gauhati High Court · (2016) 166 AIC 764
Penal Code, 1860 (IPC) — Section 302
High Courts02 Aug 2016Allowed
Akbar Hussain Mazumder - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 54 : (2016) 4 GauLT 899 : (2016) 5 NEJ 508
Constitution of India, 1950 - Article 226
High Courts01 Aug 2016Partly Allowed
Babul Deb Vs State of Assam
Gauhati High Court · (2016) 166 AIC 639 : (2016) 5 GauLJ 303 : (2016) 4 GauLT 458
Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2016Dismissed
Pardeep Kumar Das Vs Paper Corporation Ltd.
Gauhati High Court · (2016) 6 GauLJ 694 : (2017) 1 GauLR 18 : (2016) LIC 3802
Constitution of India, 1950 — Article 311
High Courts01 Aug 2016Allowed
Dr. Kasim Ali Ahmed Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 14 : (2017) 1 GauLR 77 : (2016) 4 GauLT 397
Assam Services (Discipline and Appeal) Rules, 1964 - Rule 6(1)(a)Constitution of India, 1950 - Article 226
High Courts29 Jul 2016Allowed
Santosh Kumar Toshniwal - Petitioner @HASH Union of India and Others
Gauhati High Court · (2016) 6 GauLJ 309 : (2017) 1 GauLR 130 : (2016) 4 GauLT 914 : (2016) 5 NEJ 516
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 67
High Courts29 Jul 2016Dismissed
Dhano Ram Rabha Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 49 : (2016) 5 GauLR 589 : (2016) 4 GauLT 284 : (2016) 4 NEJ 234
Penal Code, 1860 (IPC) - Section 304B
High Courts29 Jul 2016Dismissed
Krishna Lal Ghosh Vs Rabindra Kr. Ghose
Gauhati High Court · (2016) AIR(Gauhati) 172 : (2017) 1 CivilLJ 516 : (2016) 5 GauLJ 570 : (2016) 6 GauLR 363 : (2016) 4 GauLT 700 : (2016) 4 NEJ 135
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 18, Order 41 Rule 27, Order 41 Rule 27(b), 30
High Courts29 Jul 2016Dismissed
Sri Monoj Kumar Bora, Son of late Ghana Kanta Bora, Resident of Village: Bihpuria, Ward No.4, PO: Bihpuria, District: Lakhimpur, Assam - Petitioner @HASH The Assam State Electricity Board, duly represented by its Chairman, Bijuli Bhawan, Paltan Bazar, Guw
Gauhati High Court · (2017) 1 CivilLJ 428 : (2016) 6 GauLJ 241 : (2016) 6 GauLR 202 : (2016) 4 GauLT 1112
Electricity Act, 1910 - Section 12(2)
High Courts29 Jul 2016Allowed
Moinul Hoque Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 40 : (2017) 1 GauLR 406 : (2016) 4 GauLT 272
Penal Code, 1860 (IPC) - Section 302, 34
High Courts28 Jul 2016Dismissed
C. Rotluanga Vs State of Mizoram
Gauhati High Court · (2016) 5 GauLT 508
Mizoram (Land Revenue) Rules, 2013 - Rule 47(4)
High Courts28 Jul 2016Dismissed
Peoples''s Right To Information & Development Implementation Society of Mizoram Vs State of Mizoram
Gauhati High Court · (2016) 5 GauLT 699
Constitution of India, 1950 - Article 226