High Courts07 Nov 2016Allowed
M/s. Millenium Synergy Pvt. Ltd. Vs The State of Arunachal Pradesh
Gauhati High Court · (2017) 1 BC 199 : (2017) 1 GauLT 308 : (2016) 5 NEJ 9
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2016
913 judgments · page 8 of 46
High Courts07 Nov 2016Allowed
Bhadreswar Das Vs State of Assam
Gauhati High Court · (2017) 169 AIC 821
Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts07 Nov 2016Partly Allowed
Boga Murmu Vs State of Assam
Gauhati High Court · (2017) 1 GauLR 750
Penal Code, 1860 (IPC) - Section 302
High Courts07 Nov 2016Dismissed
Sri Rabindra Das Vs State of Assam
Gauhati High Court · (2017) 169 AIC 859 : (2017) 2 GauLR 245 : (2017) 1 NEJ 389
Criminal Procedure Code, 1973 (CrPC) - Section 372, Section 378Penal Code, 1860 (IPC) - Section 302, Section 34, Section 34, Section 447
High Courts04 Nov 2016Allowed
Nazrul Hoque Choudhury Vs State of Assam
Gauhati High Court · (2017) 169 AIC 818 : (2017) 2 GauLR 252 : (2017) 2 GauLR 38
Penal Code, 1860 (IPC) - Section 302
High Courts04 Nov 2016Partly Allowed
Sri Pratap Karmakar Vs The State of Assam
Gauhati High Court · (2017) 170 AIC 543 : (2016) 5 NEJ 476
Penal Code, 1860 (IPC) - Section 302
High Courts04 Nov 2016Disposed Off
Amalesh Talukdar Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 228 : (2016) 5 GauLT 597 : (2016) 5 NEJ 576
Penal Code, 1860 (IPC) - Section 302
High Courts03 Nov 2016Disposed Off
Union of India Vs Prakash Chand
Gauhati High Court · (2016) 5 GauLT 517
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts03 Nov 2016Allowed
Shri Dipu Das Vs The Guwahati Municipal Corporation
Gauhati High Court · (2017) 169 AIC 829 : (2016) 5 NEJ 465
Constitution of India, 1950 - Article 226
High Courts03 Nov 2016Partly Allowed
Sri Kailash Mandal Vs The State of Assam
Gauhati High Court · (2017) 170 AIC 562 : (2017) CriLJ 886 : (2017) 2 Crimes 347 : (2017) 2 GauLR 256 : (2017) 1 NEJ 378
Penal Code, 1860 (IPC) - Section 302
High Courts02 Nov 2016Dismissed
Nasir Uddin Laskar Vs State of Assam
Gauhati High Court · (2017) 169 AIC 824 : (2017) CriLJ 465 : (2017) 2 GauLR 262 : (2016) 5 NEJ 553
Penal Code, 1860 (IPC) - Section 201, Section 302, Section 364A
High Courts02 Nov 2016Disposed Off
Bhadaram Mikir Vs State of Assam
Gauhati High Court · (2017) 169 AIC 848 : (2017) 2 GauLT 227 : (2016) 5 NEJ 488
Land Acquisition Act, 1894 - Section 11, Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
High Courts02 Nov 2016Dismissed
Hrangzawna Vs State of Mizoram
Gauhati High Court · (2017) AIRCC 430 : (2017) 1 GauLT 238
Land Acquisition Act, 1894 - Section 11, Section 418Mizoram Land Acquisition Rules, 2010 - Rule 13
High Courts02 Nov 2016Dismissed
Chowra Kujur Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 655 : (2017) 1 GauLR 613 : (2016) 5 GauLT 98
Penal Code, 1860 (IPC) - Section 302
High Courts02 Nov 2016Dismissed
Ratan Praja Vs State of Assam
Gauhati High Court · (2017) 169 AIC 842 : (2016) 6 GauLJ 643 : (2017) 2 GauLR 250 : (2016) 5 GauLT 102
Penal Code, 1860 (IPC) - Section 302
High Courts02 Nov 2016Dismissed
Union of India Vs Md. Hussain Ahmed
Gauhati High Court · (2016) 6 GauLJ 648 : (2016) 5 GauLT 124
Limitation Act, 1963 - Section 5
High Courts01 Nov 2016Partly Allowed
Sri Apurba Dutta alias Chattu Dutta Vs State of Assam
Gauhati High Court · (2017) 169 AIC 839 : (2016) 6 GauLJ 692 : (2016) 5 GauLT 151 : (2016) 5 NEJ 1
Penal Code, 1860 (IPC) - Section 302, Section 448
High Courts01 Nov 2016Allowed
Sri. Dinesh Chandra Roy Vs Oriental Insurance Co. Ltd.
Gauhati High Court · (2016) 5 NEJ 5
High Courts01 Nov 2016Allowed
John Tawe Vs State of Arunachal Pradesh
Gauhati High Court · (2016) 5 GauLT 409
Arunachal Pradesh Police (Discipline and Appeal) Rules, 1999 - Rule 15(b)Constitution of India, 1950 - Article 226, Article 311(2)
High Courts01 Nov 2016Dismissed
Naresh Das Vs State of Assam
Gauhati High Court · (2017) 169 AIC 833 : (2016) 5 GauLT 423
Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 302