High Courts02 Mar 2017Partly Allowed
Plaban''s Trade & Agency Vs Indian Oil Corporation
Gauhati High Court · (2017) AIR(Gauhati) 67 : (2017) 2 GauLT 186
Constitution of India, 1950 - Article 299
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 16 of 23
High Courts02 Mar 2017Partly Allowed
MRP Enterprise Vs The Union of India
Gauhati High Court · (2017) 2 GauLT 192
Constitution of India, 1950 - Article 299
High Courts01 Mar 2017Allowed
Master Zosangpuia Vs State of Mizoram
Gauhati High Court · (2017) AIR(Gauhati) 49
Civil Procedure Code, 1908 (CPC) - Section 100Mizo District Council (Inheritance of Property) Act, 1956 - Section 4
High Courts01 Mar 2017Disposed Off
Lalthuama Vs State of Mizoram
Gauhati High Court · (2017) CriLJ 1757
Criminal Procedure Code, 1973 (CrPC) - Section 235Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 25A
High Courts28 Feb 2017Dismissed
Isatun Nessa, W/o Md. Hyder Ali Vs Union of India, represented by the Secretary of the Ministry of Home Affairs, Govt. of India, & Ors.
Gauhati High Court · (2017) 02 GAU CK 0056
Constitution of India, Article 226 - Power of High Courts to Issue certain writsForeigners Act, 1946, Section 9 - Burden of proof
High Courts28 Feb 2017Dismissed
Manowara Bewa Vs Union of India
Gauhati High Court · (2017) AIR(Gauhati) 112 : (2017) 2 GauLR 632 : (2017) 2 GauLT 143
Citizenship (Registration of Citizens and Issuing of National Identity Cards) Rules, 2003 - Rule 4ACitizenship Act, 1955 - Section 6APanchayat Act, 1994 - Section 19, Section 30
High Courts28 Feb 2017Disposed Off
Union of India Vs M/s. Sunrise Traders
Gauhati High Court · (2017) 2 GauLT 294
Railway Claims Tribunal Act, 1987 - Section 23
High Courts23 Feb 2017Dismissed
Dandeswar Barman Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0055
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Se
High Courts23 Feb 2017Dismissed
Dayal Kurmi Vs State of Assam
Gauhati High Court · (2017) 02 GAU CK 0054
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for mur
High Courts23 Feb 2017Dismissed
Heramba Kumar Sailia Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 566 : (2017) 2 GauLT 109
High Courts22 Feb 2017
Nilakanta Nath Vs Probhat Borah & Ors.
Gauhati High Court · (2017) 02 GAU CK 0041
Assam Secondary Education (Provincialised) Service Rules, 1982, Rule 13 -Assam Secondary Education (Provincialisation) Service Rules, 2003, Rule 14, Rule 24(2)(5)
High Courts22 Feb 2017
Madhusudan Mandal Vs Apposite Benefit Society Limited
Gauhati High Court · (2017) 02 GAU CK 0040
Companies Act, 1956, Section 439, Section 434, Section 433, Section 419(4) - Provisions as to applications for winding up. - Company when deemed unabl
High Courts22 Feb 2017Disposed Off
Laldintluanga Vs State of Mizoram
Gauhati High Court · (2017) LIC 1118
Constitution of India, 1950 - Article 16, Article 226
High Courts22 Feb 2017Disposed Off
India Oil Corporation Limited Vs All India Tea & Trading Company Ltd.
Gauhati High Court · (2017) AIRCC 1366 : (2017) 2 GauLR 512
Land Acquisition Act, 1894 - Section 11, Section 18
High Courts22 Feb 2017Disposed Off
Smti. Chongkoi Vs The State of Nagaland
Gauhati High Court · (2017) 2 GauLT 313
CCS (Pension) Rules, 1972 - Rule 54(2)(aa)Constitution of India, 1950 - Article 226
High Courts21 Feb 2017Dismissed
Gautam Mandal @ Paltu Vs The State of Assam & another
Gauhati High Court · (2017) 02 GAU CK 0053
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 380 - Punishment for mur
High Courts21 Feb 2017Dismissed
Raju Sawtal @ Chowtal Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0052
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts21 Feb 2017Dismissed
Shri Jatindra Nath Barman, S/o Late Bahiram Barman Vs The Union of India, Represented by its Secretary to the Home Ministry, Government of India, New Delhi, & Ors.
Gauhati High Court · (2017) 02 GAU CK 0051
Central Industrial Security Force Rules, 2001, Rule 32, Rule 36, Rule 34(2)
High Courts21 Feb 2017Disposed Off
Smt. Moala Vs The State of Nagaland
Gauhati High Court · (2017) 2 GauLT 348
Constitution of India, 1950 - Article 226
High Courts21 Feb 2017Dismissed
Madhab Ch. Das Vs Sabitri Ranidas
Gauhati High Court · (2017) 2 GauLT 407
Specific Relief Act, 1963 - Section 39, Section 41(h)