High Courts09 May 2017Dismissed
Smt. Suparna Chakraborty, Daughter of Late Jogendra Chandra Chakraborty Vs Shri Joydeep Nath, Son of Dilip Nath
Gauhati High Court · (2017) 05 GAU CK 0017
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 11 of 23
High Courts09 May 2017
Sungmo Chang Vs The State of Nagaland and others
Gauhati High Court · (2017) 05 GAU CK 0016
High Courts09 May 2017Dismissed
Dr. Narendra Kumar Sharma, Son of Radheshyam Sharma, & Ors. Vs The State of Assam Represented by Commissioner & Secretry, Government of Assam Health & Family Welfare (B) Department Dispur, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0015
Constitution of India, Article 14, Article 15(1) -Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 2006, Rule 6(3)
High Courts08 May 2017
Sabibar Rahman Vs The Union of India & Ors
Gauhati High Court · (2017) 05 GAU CK 0014
High Courts08 May 2017
Shri Nripen Kalita S/o. Late Dhandadhar Kalita Vs The State of Assam Represented by the Commissioner & Secretary, Govt. of Assam, Revenue Department, Dispur, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0013
High Courts08 May 2017
Sri Bhumidhar Das Vs The State of Assam represented by the Commissioner and Secretary to the Government of Assam Revenue and Disaster Management Department, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0012
Assam Services (Discipline and Appeal) Rules, 1964, Rule 6, Rule 13
High Courts05 May 2017Allowed
LALENGZAMI SISTER OF LALDUHAWMI Vs SH RAM PRASAD BANIK & ANR
Gauhati High Court · (2017) 05 GAU CK 0006
High Courts04 May 2017
Miss Priya Magar Vs The State of Assam and others
Gauhati High Court · (2017) 05 GAU CK 0005
Constitution of India, Article 16 - Dissolution of a District or a Regional Council
High Courts04 May 2017
Sri Bikash Chowdhury, Son of Sri Munindra Chawdhury Vs State of Assam and another
Gauhati High Court · (2017) 05 GAU CK 0004
Code of Criminal Procedure, 1973, Section 154, Section 162, Section 164 - Information in cognizable cases - Statements to police not to be signed-use of statements in evid
High Courts04 May 2017
Shri Utpal Bordoloi, S/O Late Kanu Ram Bordoloi Vs Central Bank of India, Represented by its Chairman, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0003
High Courts04 May 2017Dismissed
Shri Dinesh Kalita S/o. Late Umaram Kalita Vs The State of Assam Represented by Principal Secretary to the Govt. of Assam Education Department, Dispur, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0002
High Courts03 May 2017Allowed
United India Insurance Co. Ltd. & Ors. Vs Tarani Kanta Kakati
Gauhati High Court · (2017) 05 GAU CK 0009
High Courts03 May 2017Dismissed
Sri Dilip Kumar Ghosh Vs Sri Ravindra Deb
Gauhati High Court · (2017) AIR(Gauhati) 83
Civil Procedure Code, 1908 (CPC) - Section 151
High Courts02 May 2017
Anil Kumar Upadhyay S/O- Ashok Kumar Upadhyay Vs The Union of India, Through the Secretary to the Ministry of Home Affairs, New Delhi, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0008
Sashastra Seema Bal Act, 2007, Section 43, Section 82 -Sashastra Seema Bal Rules, 2009, Rule 44
High Courts02 May 2017
Shri. Lanuonen Vs The State of Nagaland and others
Gauhati High Court · (2017) 05 GAU CK 0007
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts29 Apr 2017Disposed off
ASI . RM . N . Orenthung Lotha, Police Radio Vs The State of Nagaland
Gauhati High Court · (2017) 04 GAU CK 0031
Constitution of India, Article 14, Article 309, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts28 Apr 2017
Smti Nibedita Dutta Barua W/o Sri Suresh Barua Vs The Commissioner and Secretary to the Government of Assam, Education (Secondary) Department, Dispur, & Ors.
Gauhati High Court · (2017) 04 GAU CK 0030
High Courts28 Apr 2017
Shri Debo Kanto Boruah Vs The State of Assam, & Anr.
Gauhati High Court · (2017) 04 GAU CK 0029
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 354(A)(1)(1) - Assault or criminal force to wom
High Courts27 Apr 2017
SRI APRAN CHETIA, S/O LT. PURANDAR CHETIA Vs THE STATE OF ASSAM, REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, & ORS.
Gauhati High Court · (2017) 04 GAU CK 0028
High Courts26 Apr 2017
All Assam Higher Secondary Teachers and Employees Association Vs The State of Assam and others
Gauhati High Court · (2017) 04 GAU CK 0027