High Courts11 Dec 2017
THE UNION OF INDIA & 2 ORS. Vs GUNDICHA SETHY & ANR.
Gauhati High Court · (2017) 12 GAU CK 0045
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 3 of 23
High Courts11 Dec 2017
Khanindra Kumar nath Vs The State of Assam and others
Gauhati High Court · (2017) 12 GAU CK 0044
High Courts11 Dec 2017Dismissed
Bharat Barman Vs Union of India and Ors.
Gauhati High Court · (2017) 12 GAU CK 0043
High Courts11 Dec 2017Allowed
The Managing Director of M/s Ishvakoo (India) Pvt. Ltd. Vs Shri Nakul Paul and another
Gauhati High Court · (2017) 12 GAU CK 0042
Code of Civil Procedure, 1908, Order 41Rule 33, Order 3Rule 1, Order 41Rule 23-A, Order 6Rule 14- A
High Courts11 Dec 2017
ASSAM STATE PRIMARY TEACHERS ASSOCIATION Vs STATE OF ASSAM & ORS.
Gauhati High Court · (2017) 12 GAU CK 0041
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a State
High Courts11 Dec 2017
THE UNION OF INDIA & 3 ORS. Vs PANKAJ KUMAR
Gauhati High Court · (2017) 12 GAU CK 0040
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Dec 2017
Anil Nath, Son of Late Srikanta Nath Vs State of Assam.
Gauhati High Court · (2017) 12 GAU CK 0039
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts08 Dec 2017partly allowed
The Regional Manager, United India Insurance Co. Ltd. Vs Sri Ranjit Das and another
Gauhati High Court · (2017) 12 GAU CK 0038
Code of Civil Procedure, 1908, Order 41Rule23-A -Workmens Compensation Act, 1923, Section 30, Section 4(1)(c)(ii) - Appeals - Amount o
High Courts08 Dec 2017
Anil Nath Vs State of Assam
Gauhati High Court · (2017) 12 GAU CK 0037
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts08 Dec 2017
Bhupen Doley Vs State of Assam
Gauhati High Court · (2017) 12 GAU CK 0036
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts08 Dec 2017Disposed off
Ranjit Talukdar Vs The State of Assam
Gauhati High Court · (2017) 12 GAU CK 0035
High Courts08 Dec 2017Allowed
RABI MOHALI Vs STATE OF ASSAM
Gauhati High Court · (2017) 12 GAU CK 0034
Code of Criminal Procedure, 1973, Section 161, Section 162, Section 313, Section 162(1), Section 161(1) - Examination of witnesse
High Courts07 Dec 2017
Shri Niranjan Chandra Das & Ors. Vs The State of Assam and Ors.
Gauhati High Court · (2017) 12 GAU CK 0033
High Courts07 Dec 2017
Shri Loknath Baniya Vs The Assam Financial Corporation
Gauhati High Court · (2017) 12 GAU CK 0032
State Financial Corporations Act, 1951, Section 29 - Right of Financial Corporation incase of default
High Courts07 Dec 2017
SRI PRAKASH CHOWHAN Vs STATE OF ASSAM
Gauhati High Court · (2017) 12 GAU CK 0031
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Sec
High Courts06 Dec 2017Allowed
State of Assam Vs Deben Thaosen
Gauhati High Court · (2017) 12 GAU CK 0030
High Courts06 Dec 2017
Bhaskar Pathak & Ors Vs The Union of India & Ors
Gauhati High Court · (2017) 12 GAU CK 0029
High Courts06 Dec 2017
M/S ASSAM VALLEY ENTERPRISE & ORS Vs THE STATE OF ASSAM & ORS
Gauhati High Court · (2017) 12 GAU CK 0028
Food Safety And Standards Act, 2006, Section 31(1) - Licensing and registration of food business
High Courts06 Dec 2017Allowed
Shri J. Kapthianga Vs The State Through
Gauhati High Court · (2017) 12 GAU CK 0027
Indian Penal Code, 1860, Section 420, Section 120(b) - Cheating and dishonestly inducing delivery of property - Concealing design to commit offence punishable with imprisonment
High Courts05 Dec 2017
Md. Fakhrul Islam Vs The State of Assam and others
Gauhati High Court · (2017) 12 GAU CK 0026
Assam Services (Discipline and Appeal) Rules, 1964, Rule 9(6)