COURT ARCHIVE

Gauhati High Court judgments, 2017

443 judgments · page 17 of 23

High Courts15 Feb 2017

Sri Achintya Das and others Vs The State of Assam

Gauhati High Court · (2017) 02 GAU CK 0050

Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamAssam Munic

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High Courts15 Feb 2017

Ripon Mollah, son of Idris Mollah Vs State of Assam

Gauhati High Court · (2017) 02 GAU CK 0049

Code of Criminal Procedure, 1973, Section 313, Section 313, Section 360, Section 360 - Power to examine the accused - Power to examine the accused - O

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High Courts15 Feb 2017Dismissed

Majidur Rahman, Son of Late Major Ali Vs The State of Assam, represented by the Commissioner & Secretary to the Government of Assam, Panchayat & Rural Development Department, & Ors.

Gauhati High Court · (2017) 02 GAU CK 0048

Assam Panchayat Act, 1994, Section 52(1)(a), Section 105(3) -Assam Panchayat (Financial) Rules, 2002, Rule 47(10)

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High Courts15 Feb 2017

Shri Ratul Gogoi Vs The State of Assam and others

Gauhati High Court · (2017) 02 GAU CK 0047

Assam Municipal Act, 1956, Section 147, Section 301, Section 296, Section 296, Section 148(2), Section 296-A - Fu

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High Courts15 Feb 2017Partly Allowed

State of Mizoram Vs Lalramenga

Gauhati High Court · (2017) AIR(Gauhati) 53 : (2017) 2 TAC 870

Fatal Accidents Act, 1855 - Section 1A

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High Courts15 Feb 2017Allowed

Sh. Ajay Kumar Rai Vs The State of Mizoram

Gauhati High Court · (2017) CriLJ 1728 : (2017) 2 GauLT 547

Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 173(2), Section 482

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High Courts14 Feb 2017Allowed

Shri Krishna Kumar Sharma Vs State of Assam

Gauhati High Court · (2017) 1 GauLT 686 : (2017) LIC 1780

Constitution of India, 1950 - Article 14, Article 16(1), Article 226

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High Courts14 Feb 2017Dismissed

Smti Bidyut Prova Devi Vs The State of Assam

Gauhati High Court · (2017) 1 GauLT 709

Constitution of India, 1950 - Article 226

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High Courts14 Feb 2017Disposed Off

Santeswar Adhikary Vs State of Assam

Gauhati High Court · (2017) 2 GauLR 694 : (2017) 2 GauLT 332

Assam Education Service Rules, 1982 - Rule 11(h), Rule 3(1), Rule 5(1)Constitution of India, 1950 - Article 226

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High Courts13 Feb 2017Allowed

Shri Hiramohan Doley Vs The State of Assam

Gauhati High Court · (2017) LIC 1175

Assam Municipal Act, 1956 - Section 50Constitution of India, 1950 - Article 226

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High Courts13 Feb 2017Disposed Off

Smt. Violet Baruah, IPS Vs The Union of India

Gauhati High Court · (2017) 2 GauLR 804 : (2017) 2 GauLT 126

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High Courts10 Feb 2017Dismissed

Rajkumar Biswas Vs The State of Assam

Gauhati High Court · (2017) 02 GAU CK 0039

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts10 Feb 2017Allowed

Mst. Maherun Nessa Vs The State of Assam

Gauhati High Court · (2017) 02 GAU CK 0038

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts10 Feb 2017Allowed

Ranajit Kumar Saha Vs Union of India

Gauhati High Court · (2017) 2 GauLT 102

Assam Rifles Act, 2006 - Section 49, Section 55Prevention of Corruption Act, 1988 - Section 7

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High Courts10 Feb 2017Dismissed

Dilip Talukdar Vs State of Assam

Gauhati High Court · (2017) 2 GauLT 135

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High Courts10 Feb 2017Partly Allowed

Samaru Majhi Vs State of Assam

Gauhati High Court · (2017) 2 GauLT 122

Penal Code, 1860 (IPC) - Section 302

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High Courts09 Feb 2017Dismissed

Md. Mazibar Rahman @ Mojibor Rahman Vs The State of Assam & another

Gauhati High Court · (2017) 02 GAU CK 0046

Indian Penal Code, 1860, Section 302, Section 341 - Punishment for murder - Punishment for wrongful restraint

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High Courts09 Feb 2017Partly Allowed

Sunu Dutta Vs State of Assam

Gauhati High Court · (2017) 172 AIC 618

Penal Code, 1860 (IPC) - Section 302, Section 304

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High Courts09 Feb 2017Dismissed

Reena Hazarika Vs State of Assam

Gauhati High Court · (2017) 2 GauLT 366

Penal Code, 1860 (IPC) - Section 302

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High Courts09 Feb 2017Dismissed

Sankaracharya Baruah Vs Indian Oil Corporation Ltd.

Gauhati High Court · (2017) 172 AIC 637

Civil Procedure Code, 1908 (CPC) - Section 100

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