High Courts31 Jan 2017Partly Allowed
Sweety Infrastructure Pvt. Ltd. Vs Arun Gogoi
Gauhati High Court · (2017) 2 GauLR 315 : (2017) 1 GauLT 590
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2A
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 19 of 23
High Courts31 Jan 2017Dismissed
Akkabar Ali @ Aliakbar Vs Union of India
Gauhati High Court · (2017) 1 GauLT 752
Constitution of India, 1950 - Article 226Foreigners Act, 1946 - Section 9
High Courts30 Jan 2017Dismissed
Rajib Lunthani alias Rajib Longthulu, son of late Biren Lunthani, & Ors. Vs State of Assam, & Ors.
Gauhati High Court · (2017) 01 GAU CK 0083
Code of Criminal Procedure, 1973, Section 482, Section 456, Section 357(3), Section 456(1), Section 456(4) - Saving of inherent p
High Courts30 Jan 2017Allowed
Abdul Hasib Vs The State of Assam
Gauhati High Court · (2017) 01 GAU CK 0082
Indian Penal Code, 1860, Section 302, Section 147, Section 342 - Punishment for murder - Punishment for rioting - Punishment for wrongful confinement
High Courts27 Jan 2017Disposed Off
Chera Loma Vs State Electricity Commission
Gauhati High Court · (2017) 1 GauLT 469
Arunachal Pradesh Panchayat Raj (Conduct of Election) Rules, 2001 - Rule 12Arunachal Pradesh Panchayat Raj (Preparation of Election Roll) Rules, 2002 - Rule 10, Rule 11, Rule 2(a)Arunachal Pradesh Panchayat Raj Act, 1997 - Section 108, Section 109, Section 120, Section 57
High Courts27 Jan 2017Disposed Off
Jayanta Dev Sarma Vs Manoj Kumar Baruah
Gauhati High Court · (2017) 1 GauLT 585
Assam Handloom Textiles (Recruitment and Promotion) Service Orders, 1988 - Clause 6, Clause 8(b)
High Courts25 Jan 2017Dismissed
Mandip Rava Vs The State of Assam
Gauhati High Court · (2017) 01 GAU CK 0081
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts25 Jan 2017Disposed Off
In Re: Secretary to the Government of India Vs Nil
Gauhati High Court · (2017) ALLMRCri 297 : (2017) CriLJ 1615 : (2017) 2 Crimes 455
Criminal Procedure Code, 1973 (CrPC) - Section 395Protection of Children from Sexual Offences Act, 2012 - Section 29
High Courts24 Jan 2017Dismissed
Sri Pratul Sarma & Others Vs The State of Assam & Others
Gauhati High Court · (2017) 01 GAU CK 0080
High Courts24 Jan 2017Allowed
Maa Kamakhya Beverages Pvt. Ltd. Vs State of Assam, represented by its Secretary to the Govt. of Assam, Finance & Taxation Department, & Ors.
Gauhati High Court · (2017) 01 GAU CK 0079
Code of Civil Procedure, 1908, Order 47Rule 1 -Assam Value Added Tax Act, 2003, Section 2(30)
High Courts24 Jan 2017Disposed Off
Mrinal Kumar Borah (Dr.) Vs State of Assam
Gauhati High Court · (2017) 1 GauLT 737
Constitution of India, 1950 - Article 226
High Courts24 Jan 2017Allowed
National Insurance Co. Ltd. Vs Pranab Ch. Roy
Gauhati High Court · (2017) 2 GauLR 282 : (2017) 2 GauLT 291 : (2017) 2 TAC 823
Workmens Compensation Act, 1923 - Section 30
High Courts23 Jan 2017Dismissed
Umakanta Roy Vs The State of Assam
Gauhati High Court · (2017) 01 GAU CK 0070
Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 323, Section 325, Section 341 - Punish
High Courts23 Jan 2017Dismissed
Sainpha Nayak @ Saif Vs The State of Assam
Gauhati High Court · (2017) 01 GAU CK 0069
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts23 Jan 2017Dismissed
Gomiya Kumar Vs The State of Assam & another
Gauhati High Court · (2017) 01 GAU CK 0068
Code of Criminal Procedure, 1973, Section 313, Section 391(1) - Power to examine the accused - Appellate Court may take further evidence or direct It to be takenIndian Pen
High Courts23 Jan 2017Disposed Off
Md. Sirajul Islam Vs The State of Assam
Gauhati High Court · (2017) 1 GauLT 499
Assam Public Distribution of Article Order, 1982 - Clause 15(1), Clause 15(2), Clause 29, Clause 30Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Dismissed
Sri Mahadev Talukdar S/o Late Haren Talukdar Vs The State of Assam, & Anr.
Gauhati High Court · (2017) 01 GAU CK 0078
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts19 Jan 2017Allowed
M/S SUGAM PARIVAHAN LTD., & ORS. Vs ASSAM BOARD OF REVENUE, GUWAHATI, KAMRUP, ASSAM, REP. BY ITS CHAIRMAN, & ORS.
Gauhati High Court · (2017) 01 GAU CK 0077
Indian Penal Code, 1860, Section 420, Section 468, Section 379, Section 407, Section 102(b) - Cheating and dishonestly inducing d
High Courts19 Jan 2017Disposed Off
Niran Dutta Vs Hari Prasad Das
Gauhati High Court · (2017) 1 GauLT 748
High Courts19 Jan 2017Disposed Off
P/C Ranjan Kumar Baruah Vs The State of Assam
Gauhati High Court · (2017) 1 GauLT 506
Constitution of India, 1950 - Article 226