High Courts14 Mar 2017Allowed
The State of Tripura Vs Sri. Braj Mohan Singha
Gauhati High Court · (2017) 2 GauLT 350
Administrative Service (Appointment by Promotion) Regulations, 1955 - Regulation 5(5)Constitution of India, 1950 - Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 15 of 23
High Courts14 Mar 2017Disposed Off
M/S New India Assurance Co. Ltd. Vs Sri Babul Sutradhar
Gauhati High Court · (2017) 2 LLJ 345 : (2017) 2 TAC 422
Workmens Compensation Act, 1923 - Section 30, Section 4
High Courts14 Mar 2017Allowed
Bhagaban Chandra Sarmah Vs State of Assam
Gauhati High Court · (2017) LIC 1908
Assam Services (Pension) Rules, 1969 - Rule 21Constitution of India, 1950 - Article 309, Article 311
High Courts10 Mar 2017
Sri Mahadev Haldar, Vs State of Assam, & Ors.,
Gauhati High Court · (2017) 03 GAU CK 0030
Foreigners Act, 1946, Section 9 - Burden of proof
High Courts10 Mar 2017Dismissed
Union of India Vs Ganapati Enterprise
Gauhati High Court · (2017) 2 ACC 150
Railways Act, 1989 - Section 93, Section 97
High Courts09 Mar 2017
Sub- Divisional Welfare Boards for Scheduled Tribes, Dudhnoi & Ors. Vs The State of Assam & Ors.
Gauhati High Court · (2017) 03 GAU CK 0037
High Courts09 Mar 2017
National Insurance Co. Ltd. Vs Robin Boro, & Anr.
Gauhati High Court · (2017) 03 GAU CK 0036
Workmens Compensation Act, 1923, Section 3, Section 2(1)(g), Section 4(1)(c)(ii), Section 2(1)(l) - Employers liability for compensation - Definitions - Amoun
High Courts09 Mar 2017
New India Assurance Company Ltd. Vs Mahboob alam Laskar & others
Gauhati High Court · (2017) 03 GAU CK 0035
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcMotor Vehicles Act, 1988, Section 173,
High Courts09 Mar 2017Allowed
Lawmkima Vs State of Mizoram and others
Gauhati High Court · (2017) 03 GAU CK 0034
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 29
High Courts09 Mar 2017
Sri Tilak Chetry Vs Union of India
Gauhati High Court · (2017) 03 GAU CK 0033
Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 33, Section 47, Section 2(i) - Reservation of posts - Non-discr
High Courts08 Mar 2017
Mustt. Amina Khatoon, W/o. Late Abdul Hamid Vs The State of Assam, represented by the Commissioner and Secretary to the Government of Assam, Education(Elementary) Department, & others
Gauhati High Court · (2017) 03 GAU CK 0032
Assam Non-Governmental Education Institution (Regulation and Management) Act, 2006, Section 15(2), Section 15
High Courts07 Mar 2017Dismissed
Management of the Hathikuli Tea Estate Vs Rita Bhumij @ Rina
Gauhati High Court · (2017) 153 FLR 710 : (2017) 2 GauLT 447 : (2017) LabLR 449 : (2017) 2 LLJ 339 : (2017) 2 TAC 450
High Courts07 Mar 2017Dismissed
Mesuvile Vs State of Nagaland
Gauhati High Court · (2017) CriLJ 2787
National Security Act, 1980 - Section 3(2)
High Courts06 Mar 2017Disposed Off
Dildar Hussain (MD) Vs State of Assam
Gauhati High Court · (2017) 2 GauLT 206
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts03 Mar 2017Disposed Off
Imtisangla Vs State of Nagaland
Gauhati High Court · (2017) 2 GauLT 370
Constitution of India, 1950 - Article 226
High Courts02 Mar 2017
Mina Tanti Vs The State of Assam
Gauhati High Court · (2017) 03 GAU CK 0029
Indian Penal Code, 1860, Section 34, Section 326, Section 325 -Indian Trust Act, 1882, Section 2(14), Section 27, Section 29
High Courts02 Mar 2017Allowed
Plaban''s Trade & Agency Vs Indian Oil Corporation Ltd., Marketing Division, & Ors.
Gauhati High Court · (2017) 03 GAU CK 0026
High Courts02 Mar 2017Disposed Off
Shri. Chichuse Kajiri Vs The State of Nagaland
Gauhati High Court · (2017) 2 GauLT 376
Constitution of India, 1950 - Article 226
High Courts02 Mar 2017Allowed
Kanan Kalita Vs State of Assam
Gauhati High Court · (2017) 2 GauLT 661 : (2017) LIC 1355
Assam Police Manual - Rule 66Constitution of India, 1950 - Article 311Police Act, 1861 - Section
High Courts02 Mar 2017Dismissed
Shri Kishor Nath Vs Misbahul Islam Laskar
Gauhati High Court · (2017) AIR(Gauhati) 91 : (2017) 2 GauLT 527
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Representation of the People Act, 1951 - Section 100(1)(d)(iii), Section 100(iv), Section 83(1)(b)