High Courts25 Apr 2017Allowed
NEW INDIA ASSURANCE CO LTD Vs SHAHJAHAN ALI
Gauhati High Court · (2017) 04 GAU CK 0026
Employees Compensation Act, 1923, Section 10, Section 30, Section 4(1)(c)(ii)
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 12 of 23
High Courts24 Apr 2017
Shri. Toshipokba Longkumer Vs Shri. C. Among Jamir
Gauhati High Court · (2017) 04 GAU CK 0025
Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantIndian Penal Code, 1860,
High Courts24 Apr 2017
Shri. Lhousakhotuo Vimero Vs The State of Nagaland and others
Gauhati High Court · (2017) 04 GAU CK 0024
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Apr 2017
On the death of Jadunandan Sharma, his LRs: Sri Binod Kumar Sharma, & Ors. Vs Sri Ghanashyam Sharma, & Ors.
Gauhati High Court · (2017) 04 GAU CK 0023
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts21 Apr 2017
All Assam Middle English Teachers Association & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2017) 04 GAU CK 0022
Constitution of India, Article 14, Article 21A, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts21 Apr 2017Dismissed
LAKHI G. MARAK Vs HDFC BANK LIMITED, & ANR.
Gauhati High Court · (2017) 04 GAU CK 0021
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 451, Section
High Courts20 Apr 2017
Smt. Kunti Choudhury & ors Vs Sri. Nitai Patra & anr
Gauhati High Court · (2017) 04 GAU CK 0020
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 47, Section 151
High Courts20 Apr 2017
SRI NIRAN GARO, & ORS. Vs SRI TULI RAM GARO (PATOR)
Gauhati High Court · (2017) 04 GAU CK 0019
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 8Rule 1,
High Courts19 Apr 2017
Sri Deepa Newar Vs Sri Deepak Borthakur and Others
Gauhati High Court · (2017) 04 GAU CK 0018
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 100, Section 115
High Courts18 Apr 2017
Dasarath Chauhan Vs Union of India
Gauhati High Court · (2017) 04 GAU CK 0017
Railway Claims Tribunal Act, 1987, Section 23 -Railways Claims Tribunal Rules, 1989, Rule 21
High Courts18 Apr 2017Dismissed
Oriental Insurance Co. Ltd. Vs Md. Abdul Rahim, & Anr.
Gauhati High Court · (2017) 04 GAU CK 0016
Code of Civil Procedure, 1908, Order 41Rule 27 -Evidence Act, 1872, Section 3, Section 78, Section 63,
High Courts17 Apr 2017Dismissed
Sri Dhiraj Kumar Dutta, & Anr. Vs The Assam Board of Revenue, (through its Chairman), & Ors.
Gauhati High Court · (2017) 04 GAU CK 0015
Assam Land and Revenue Regulation, 1886, Regulation 101
High Courts12 Apr 2017
Md. Shajan Ali Vs The State of Nagaland
Gauhati High Court · (2017) 04 GAU CK 0014
Code of Criminal Procedure, 1973, Section 157, Section 164 - Procedure for Investigation - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts10 Apr 2017
East West Construction(M/s) Vs State of Nagaland & Ors.
Gauhati High Court · (2017) 04 GAU CK 0009
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Apr 2017Dismissed
Union of India Vs Shri Tsuponthung Ezung
Gauhati High Court · (2017) AIR(Gauhati) 86
Constitution of India, 1950 - Article 300A, Article 31ALand Acquisition Act, 1894 - Section 23
High Courts07 Apr 2017
Sri Samin Das & Ors Vs State of Assam
Gauhati High Court · (2017) 04 GAU CK 0013
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section
High Courts07 Apr 2017
BAJAJ ALLIANJ INSURANCE COMPANY Vs SMT. DHANALATA MECH & ORS.
Gauhati High Court · (2017) 04 GAU CK 0012
Code of Civil Procedure, 1908, Order 5Rule 13, Order 5Rule 13, Order 5Rule 15, Order 5Rule 15,
High Courts07 Apr 2017
Management of Tengapani Tea estate Vs Union of India & Ors
Gauhati High Court · (2017) 04 GAU CK 0011
Motor Vehicles Act, 1988, Section 149 (2), Section 149 (2) - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risksPayme
High Courts07 Apr 2017Allowed
Oriental Insurance Co. Ltd. Vs Md. Khairul Islam
Gauhati High Court · (2017) LabLR 652 : (2017) 2 LLJ 485
Workmens Compensation Act, 1923 - Section 30, Section 4
High Courts06 Apr 2017
State of Assam & Ors. Vs Gita Rani Kalita and Anr.
Gauhati High Court · (2017) 04 GAU CK 0010