COURT ARCHIVE

Gauhati High Court judgments, 2017

443 judgments · page 14 of 23

High Courts23 Mar 2017

Smti Wepretso-u Therie Resident of Lasumi Village, Phek, Nagaland Vs The State of Nagaland, represented through the Commissioner & Secretary to the Government of Nagaland, Works & Housing Department, & Ors.

Gauhati High Court · (2017) 03 GAU CK 0048

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

Read judgment

High Courts23 Mar 2017

Sri Ashit Dey Sarkar Vs Sri Sunil Kumar Dutta

Gauhati High Court · (2017) 03 GAU CK 0047

Code of Civil Procedure, 1908, Section 115 - RevisionAssam Urban Areas Rent Control Act, 1972, Section 5(4) - Bar against passing and execution of decree and orders for ej

Read judgment

High Courts23 Mar 2017

Sri Binod Kr. Sobhasaria Vs The Branch Manager, New India Assurance Co.Ltd. & ors.

Gauhati High Court · (2017) 03 GAU CK 0046

Workmens Compensation Act, 1923, Section 4A(1), Section 30(1)(a) - Compensation to be paid when due and penalty for default - Appeals

Read judgment

High Courts22 Mar 2017

NEW INDIA ASSURANCE CO. LTD. Vs ARUNIMA SAIKIA @ JAMUNA SAIKIA & ORS.

Gauhati High Court · (2017) 03 GAU CK 0031

Motor Vehicles Act, 1988, Section 39, Section 39, Section 173, Section 173, Section 192, Section 192 - Nece

Read judgment

High Courts21 Mar 2017

The Oriental Insurance Co. Ltd. Vs Sri. Pradip Dey, S/o Sri. Nihar Dey, & Anr.

Gauhati High Court · (2017) 03 GAU CK 0045

Workmens Compensation Act, 1923, Section 30, Section 4A, Section 2(m), Section 4(1)(c)(2) - Appeals - Compensation to be paid when due and penalty for defau

Read judgment

High Courts20 Mar 2017

The Indian Oil Corporation Limited represented by the General Manager (HR), & Ors. Vs Sri Phukan Chandra Nath, Son of Late Jupak Chandra Nath

Gauhati High Court · (2017) 03 GAU CK 0044

Read judgment

High Courts20 Mar 2017Dismissed

Sri Muchi Rai Vs Assam Roofing Ltd.

Gauhati High Court · (2017) 2 LLJ 399

Read judgment

High Courts20 Mar 2017Disposed Off

Nripen Saikia Vs Anuradha Saha

Gauhati High Court · (2017) 2 GauLT 306

Civil Procedure Code, 1908 (CPC) - Order 13 Rule 10, Order 41 Rule 27

Read judgment

High Courts20 Mar 2017Partly Allowed

Sri. Kumud Kachari Vs Rajdhani Tractors and Agencies

Gauhati High Court · (2017) 173 AIC 722 : (2017) AIR(Gauhati) 80 : (2017) 2 GauLT 309

Civil Procedure Code, 1908 (CPC) - Order 30Constitution of India, 1950 - Article 227Partnership Act, 1932 - Section 69(2)

Read judgment

High Courts17 Mar 2017

Kendriya Vidyalaya Sangathan and Ors. Vs Jerome Reman Kerketta

Gauhati High Court · (2017) 03 GAU CK 0043

Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

Read judgment

High Courts17 Mar 2017Partly Allowed

The Manager, Kacharigaon Tea Estate Vs The Commissioner for Workmen''s Compensation

Gauhati High Court · (2017) 2 ACC 127

Employees Compensation Act, 1923 - Section 3(1)

Read judgment

High Courts16 Mar 2017

Praneta Bayan Vs The State of Assam & others

Gauhati High Court · (2017) 03 GAU CK 0042

Read judgment

High Courts16 Mar 2017

Indra Doley Vs Union of India and others

Gauhati High Court · (2017) 03 GAU CK 0041

Read judgment

High Courts16 Mar 2017Allowed

Jannat Rahman (Mustt.) Vs Amjad Ali

Gauhati High Court · (2017) 2 GauLT 414

Civil Procedure Code, 1908 (CPC) - Order 20, Order 22 Rule 4

Read judgment

High Courts15 Mar 2017

Shri Indra Mohan Pator Vs United Bank of India & ors.

Gauhati High Court · (2017) 03 GAU CK 0040

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 120-B, Section 477-A - Cheating and dishonestly induc

Read judgment

High Courts15 Mar 2017Dismissed

Sh. Lalthanga Royte Vs State of Mizoram

Gauhati High Court · (2017) LIC 1349

Constitution of India, 1950 - Article 16

Read judgment

High Courts14 Mar 2017

NEW INDIA ASSURANCE COMPANY LTD Vs AMINUR ISLAM & ANOTHER

Gauhati High Court · (2017) 03 GAU CK 0039

Workmens Compensation Act, 1923, Section 114, Section 10 - Notice and claim

Read judgment

High Courts14 Mar 2017

New India Assurance Co. Ltd. Vs Smt. Anupama Singha & Anr.

Gauhati High Court · (2017) 03 GAU CK 0038

Indian Penal Code, 1860, Section 427, Section 427, Section 279, Section 279, Section 336, Section 336,

Read judgment

High Courts14 Mar 2017Allowed

Shri. Mhasimhalie Mathew Yhome Vs The State of Nagaland

Gauhati High Court · (2017) 2 GauLT 385

Constitution of India, 1950 - Article 226National Security Act, 1980 - Section 3(3)

Read judgment

High Courts14 Mar 2017Allowed

Sri Sanjeev Ranjan Vs Union of India

Gauhati High Court · (2017) LIC 1696

Central Reserve Police Force Act, 1949 - Section 18Constitution of India, 1950 - Article 14, Article 16

Read judgment