High Courts02 Feb 2016Allowed
Golap Nath Vs State of Assam
Gauhati High Court · (2016) 160 AIC 615 : (2016) 3 GauLJ 206 : (2016) 3 GauLR 473 : (2016) 2 GauLT 482 : (2016) 2 NEJ 605
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 2016
913 judgments · page 43 of 46
High Courts02 Feb 2016Disposed Off
Oriental Insurance Co. Ltd. Vs Sri Santosh Verma
Gauhati High Court · (2016) 4 GauLJ 160 : (2016) 4 GauLR 273 : (2016) 2 NEJ 517
High Courts01 Feb 2016Disposed Off
Diamond Power Infrastructure Ltd. Vs Assam Power Distribution Company Limited and Others
Gauhati High Court · (2016) 3 GauLJ 566 : (2016) 3 GauLR 155 : (2016) 5 NEJ 23
Constitution of India, 1950 - Article 286
High Courts01 Feb 2016Disposed Off
Sundar Sinha Vs State of Tripura
Gauhati High Court · (2016) 4 GauLT 106
Tripura State Rifles (Recruitment) Rules, 1984 - Rule 28, 29
High Courts29 Jan 2016Dismissed
Anima Das Vs Suren Chandra Das
Gauhati High Court · (2016) AIRCC 1167
Limitation Act, 1963 — Section 5
High Courts29 Jan 2016Disposed off
Ahmed Ali(MD) & Ors. Vs State of Assam
Gauhati High Court · (2016) 2 GauLT 197
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts29 Jan 2016Allowed
Prasanta Kalita Vs Gauhati High Court and Anr.
Gauhati High Court · (2016) 3 GauLJ 83 : (2016) 3 GauLR 381 : (2016) 2 GauLT 85 : (2016) 3 NEJ 339
High Courts28 Jan 2016Dismissed
Tingkap Tingkhatra Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2016) 3 GauLR 346
Constitution of India, 1950 — Article 226
High Courts28 Jan 2016Disposed off
Deben Thaosen Vs State of Assam and others
Gauhati High Court · (2016) 3 GauLJ 53 : (2016) 2 GauLT 486 : (2016) 4 NEJ 1
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 15, 2
High Courts28 Jan 2016Disposed off
All Assam English Medium School''s Association and others Vs State of Assam and others
Gauhati High Court · (2016) 2 CLR 284 : (2016) 150 FLR 561 : (2016) 3 GauLJ 77 : (2016) 3 GauLR 421 : (2016) 2 GauLT 495 : (2016) LabLR 1001 : (2016) 2 NEJ 624
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 1(5)
High Courts28 Jan 2016Partly Allowed
Upen Sarma Vs State of Assam
Gauhati High Court · (2016) 2 GauLJ 284 : (2016) 2 GauLR 410
Penal Code, 1860 (IPC) — Section 302
High Courts28 Jan 2016Allowed
Sentong Phom & Ors. Vs State of Nagaland & Ors.
Gauhati High Court · (2016) 2 ACC 679 : (2017) ACJ 263 : (2016) 2 GauLT 448
Constitution of India, 1950 — Article 21, 226
High Courts28 Jan 2016Disposed Off
T. Noktang, G.B. Vs State of Nagaland & Others
Gauhati High Court · (2016) 2 GauLT 1106
High Courts28 Jan 2016Dismissed
Sanya Lamra Vs State of Arunachal Pradesh and anr.
Gauhati High Court · (2016) 3 GauLR 355
Penal Code, 1860 (IPC) — Section 304, 323
High Courts28 Jan 2016Dismissed
Habung Lailang and anr. Vs Union of India and Others
Gauhati High Court · (2017) 1 BC 151 : (2016) 3 GauLR 351 : (2016) 2 GauLT 1209
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(12), 13(4)
High Courts28 Jan 2016Disposed Off
Manab Nath Vill Vs State of Assam
Gauhati High Court · (2016) 3 GauLJ 341 : (2016) 2 GauLT 979
High Courts28 Jan 2016Dismissed
Union of India and Others Vs Abdul Hakim
Gauhati High Court · (2016) 2 GauLJ 75 : (2016) 1 GauLT 781 : (2017) 2 NEJ 299
High Courts27 Jan 2016Dismissed
Md. Asab Uddin Mazumdar and Others Vs Abdul Jalil Ahmed and Others
Gauhati High Court · (2016) 01 GAU CK 0036
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 26, Order 39 Rule 1, Order 39 Rule 2, Section 115, Section 151, Section 47, Section 97Constitution of India, 1950 - Article 227
High Courts27 Jan 2016Disposed Off
Sh. Zomuana and Anr. Vs State of Mizoram and Ors.
Gauhati High Court · (2016) 4 GauLR 683 : (2016) 3 GauLT 337
High Courts27 Jan 2016Dismissed
Md. Asab Uddin Mazumdar Vs Abdul Jalil Ahmed
Gauhati High Court · (2016) 3 NEJ 8
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Section 115Constitution of India, 1950 - Article 227