High Courts22 Dec 2017
Suruj Ali & anr. Vs The State of Assam
Gauhati High Court · (2017) 12 GAU CK 0022
Code of Criminal Procedure, 1973, Section 161, Section 162, Section 157, Section 313, Section 173(2), Section 20
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 1 of 23
High Courts22 Dec 2017
State of Assam Vs Rajeev Takru & Anr.
Gauhati High Court · (2017) 12 GAU CK 0021
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi
High Courts22 Dec 2017
Sri Kanai Nayak Vs State of Assam
Gauhati High Court · (2017) 12 GAU CK 0020
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860
High Courts22 Dec 2017
Sri Suman Nayak Vs State of Assam
Gauhati High Court · (2017) 12 GAU CK 0018
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts22 Dec 2017
Paresh Mura & Anr. Vs State of Assam
Gauhati High Court · (2017) 12 GAU CK 0017
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860
High Courts22 Dec 2017
Mrs. Mamoni Rajkumari Vs The State of Assam & ors.
Gauhati High Court · (2017) 12 GAU CK 0016
Constitution of India, Article 14, Article 21, Article 226, Article 310, Article 309, Article 311,
High Courts21 Dec 2017
Akhil Gogoi Vs The State of Assam & Ors.
Gauhati High Court · (2017) 12 GAU CK 0015
Constitution of India, Article 21, Article 22(5) - Amendment of the Schedule - Protection against arrest and detention in certain casesCode of Criminal Procedure, 1973,
High Courts21 Dec 2017
Sri Sabam Narzari @ Lengra @ N. Sinkhao Vs The Union of India and others
Gauhati High Court · (2017) 12 GAU CK 0014
Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesNational Security Act, 1980, Section 3 - Power to make orders detaining cer
High Courts20 Dec 2017
Fakrul Islam Vs The State of Assam & Anr.
Gauhati High Court · (2017) 12 GAU CK 0080
Code of Criminal Procedure, 1973, Section 482, Section 401 - Saving of inherent powers of High Court - High Courts powers of revisionIndian Penal Code, 1860,
High Courts20 Dec 2017
Mridul Deka Vs The Union of India & Ors.
Gauhati High Court · (2017) 12 GAU CK 0079
Constitution of India, Article 226 - Power of High Courts to Issue certain writsAdministrative Tribunals Act, 1985, Section 14 - Jurisdiction, Powers and Authority of the C
High Courts20 Dec 2017
Anjan Kumar Das Vs Life Insurance Corporation of India & Ors.
Gauhati High Court · (2017) 12 GAU CK 0078
Constitution of India, Article 226 - Power of High Courts to Issue certain writsEvidence Act, 1872, Section 45, Section 73 - Opinions of experts - C
High Courts19 Dec 2017
Sonitpur Solvex Ltd. A company Vs The State of Assam & Ors.
Gauhati High Court · (2017) 12 GAU CK 0077
Assam Value Added Tax Act, 2003, Section 10, Section 9
High Courts18 Dec 2017
Hiten Sarma Vs State of Assam
Gauhati High Court · (2017) 12 GAU CK 0076
Indian Penal Code, 1860, Section 34, Section 498A, Section 107, Section 306, Section 304B - Acts done by several persons in furt
High Courts18 Dec 2017
Kamal Krishna Mishra Vs The State of Assam & 6 Others
Gauhati High Court · (2017) 12 GAU CK 0075
High Courts16 Dec 2017Allowed
Dr. (Capt.) Suchitra Kakoty Vs Commissioner & Secretary to the Government of Assam & Ors.
Gauhati High Court · (2017) 12 GAU CK 0074
Commissions For Protection Of Child Rights Act, 2005, Section 20, Section 18, Section 17(1), Section 16(5) - Salary and allowances of Chairperson and Memb
High Courts16 Dec 2017
Sri Subhash Chandra Roy Vs The Union of India and another
Gauhati High Court · (2017) 12 GAU CK 0073
High Courts15 Dec 2017
Sri Abdul Rahman Vs The State of Assam
Gauhati High Court · (2017) 12 GAU CK 0071
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Sec
High Courts15 Dec 2017
Musstt. Khadija Begum Vs Nusstt. Rejina Begum & Ors.
Gauhati High Court · (2017) 12 GAU CK 0070
High Courts15 Dec 2017Dismissed
Md. Tamar Uddin Vs State of Assam & Ors.
Gauhati High Court · (2017) 12 GAU CK 0069
High Courts15 Dec 2017
UNION OF INDIA Vs DAVID NARZARY
Gauhati High Court · (2017) 12 GAU CK 0068
Railway Claims Tribunal Act, 1987, Section 23 - Appeals