High Courts14 Dec 2017
NAZMA BEGUM & ORS. Vs STATE OF ASSAM & ORS.
Gauhati High Court · (2017) 12 GAU CK 0067
Assam Panchayat Act, 1994, Section 4(4) - Gaon Sabha
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 2 of 23
High Courts14 Dec 2017Dismissed
M/s. ASCON & anr. Vs State of Assam & ors.
Gauhati High Court · (2017) 12 GAU CK 0066
High Courts13 Dec 2017
SMT. DIPTI PATHAK Vs SRI DAYAL KRISHNA PATHAK
Gauhati High Court · (2017) 12 GAU CK 0065
Hindu Marriage Act, 1955, Section 13(1)1-A) - Divorce
High Courts13 Dec 2017Dismissed
SMT. MAHASWETA CHAKRABORTY & ANR. Vs THE STATE OF ASSAM AND 12 ORS.
Gauhati High Court · (2017) 12 GAU CK 0064
Assam Panchayat Act, 1994, Section 15(1), Section 15(5) - No-confidence motion against the President and Vice-President - No-confidence motion against the President and Vice-President
High Courts13 Dec 2017
THE CENTRAL BOARD OF SECONDARY EDUCATION & ANR. Vs SRI JAGADISH BARMAN & ANR.
Gauhati High Court · (2017) 12 GAU CK 0062
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Dec 2017
Dhrubajyoti Boruah Vs The State of Assam and others
Gauhati High Court · (2017) 12 GAU CK 0061
Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d)(II) - Public servant taking gratification other than legal remuneration in respect of an officia
High Courts13 Dec 2017Disposed off
Kishori Baruah Vs The State of Assam and others
Gauhati High Court · (2017) 12 GAU CK 0060
Indian Penal Code, 1860, Section 420, Section 468, Section 409, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for
High Courts13 Dec 2017Dismissed
M/s Deepjyoti Gas Agency & ors. Vs State of Assam & anr.
Gauhati High Court · (2017) 12 GAU CK 0059
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEssential Commodities Act, 1955, Section 3, Section 5,
High Courts13 Dec 2017Allowed
Shri Gun Bahadur Chetry Vs The State of Assam & Ors.
Gauhati High Court · (2017) 12 GAU CK 0058
Code of Criminal Procedure, 1973, Section 173, Section 397, Section 401 - Report of police officer on completion of Investigation - Calling for records to exercise powers
High Courts13 Dec 2017
DIPANKAR CHAKRABORTY Vs THE UNION OF INDIA & ORS.
Gauhati High Court · (2017) 12 GAU CK 0057
High Courts13 Dec 2017
Dulal Chandra Chakraborty Vs The State of Assam & ors.
Gauhati High Court · (2017) 12 GAU CK 0056
High Courts12 Dec 2017Dismissed
CHITTARANJAN BORA & ORS. Vs ROMONI KUMAR BHATTACHARYYA & ORS.
Gauhati High Court · (2017) 12 GAU CK 0054
Code of Civil Procedure, 1908, Section 115, Section 151 - Revision - Saving of Inherent powers of CourtAssam Urban Areas Rent Control Act, 1972, Section 5
High Courts12 Dec 2017Dismissed
Sri Nitesh Ghosh & Ors. Vs Patiya Devi Agarwal & Ors.
Gauhati High Court · (2017) 12 GAU CK 0053
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 14Rule 1,
High Courts12 Dec 2017
Arup Kumar Phukan Vs The State of Assam
Gauhati High Court · (2017) 12 GAU CK 0052
Indian Penal Code, 1860, Section 279, Section 338, Section 337, Section 304(A) - Rash driving or riding on a public way - Causing grievous hurt by act
High Courts12 Dec 2017Dismissed
M/S AGRADOOT PUBLISHERS PVT LTD & ANR. Vs RAKIBUL HUSSAIN & ANR.
Gauhati High Court · (2017) 12 GAU CK 0051
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 315 - Calling for records to exercise powers of revision - High Court
High Courts12 Dec 2017
NOWSHAD ALI Vs GOLAM MOSTAFA AHMED & ANR.
Gauhati High Court · (2017) 12 GAU CK 0050
Code of Criminal Procedure, 1973, Section 145, Section 397, Section 401, Section 144, Section 107, Section 146(1
High Courts12 Dec 2017
M/s Raidak Burarchora Fishery Coop Society Ltd. Vs State of Assam and Ors.
Gauhati High Court · (2017) 12 GAU CK 0049
High Courts12 Dec 2017
M/S Haji Enterprises Vs Union of India & Ors.
Gauhati High Court · (2017) 12 GAU CK 0048
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts12 Dec 2017Disposed off
Nabam Epo Vs The State of Arunachal Pradesh & Ors.
Gauhati High Court · (2017) 12 GAU CK 0047
Code of Criminal Procedure, 1973, Section 482, Section 195, Section 341, Section 340, Section 2 (d) - Saving of inherent powers of
High Courts12 Dec 2017
TADRUP MAZUMDAR & 17 ORS. Vs THE STATE OF ASSAM AND 12 ORS.
Gauhati High Court · (2017) 12 GAU CK 0046