COURT ARCHIVE

Gauhati High Court judgments, 2017

443 judgments · page 4 of 23

High Courts05 Dec 2017

THE UNION OF INDIA & ORS. Vs RANJAN CHANDRA BARUAH & ORS.

Gauhati High Court · (2017) 12 GAU CK 0025

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

Read judgment

High Courts05 Dec 2017

Meraj Ali & others Vs Md. Kamal Pasha and others

Gauhati High Court · (2017) 12 GAU CK 0024

Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 110, Section 58

Read judgment

High Courts05 Dec 2017Allowed

Sri Binod Kumar & others Vs The State of Assam & others

Gauhati High Court · (2017) 12 GAU CK 0023

Assam Police Act, 2007, Section 14, Section 5(1), Section 14(1), Section 5, Section 14(2)

Read judgment

High Courts04 Dec 2017

The Union of India and Ors. Vs Shri Dharmeswar Payeng

Gauhati High Court · (2017) 12 GAU CK 0013

Read judgment

High Courts04 Dec 2017Dismissed

NITUL GOGOI & ORS Vs THE UNION OF INDIA & ORS

Gauhati High Court · (2017) 12 GAU CK 0012

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

Read judgment

High Courts04 Dec 2017Dismissed

M/s Unnayan Builders and Real Estate Developers Vs Md. Intag Ali alias Munna

Gauhati High Court · (2017) 12 GAU CK 0011

Code of Civil Procedure, 1908, Section 151, Section 94, Order 43Rule 1(r) - Saving of Inherent powers of Court - Supplemental proceedingsEvi

Read judgment

High Courts04 Dec 2017Dismissed

Sri Abdul Khalique @ Khalique Khasia Vs The State of Assam

Gauhati High Court · (2017) 12 GAU CK 0010

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

Read judgment

High Courts04 Dec 2017

M/s Green Valley Industriy and anothe Vs State of Assam and others

Gauhati High Court · (2017) 12 GAU CK 0009

Code of Civil Procedure, 1908, Section 11, Section 80, Order 2Rule 2(2) - Res Judicata - NoticeInterest on Delayed Payments to Small Scale and

Read judgment

High Courts04 Dec 2017

M/s Bikash Enterprises Vs Union of India & Ors

Gauhati High Court · (2017) 12 GAU CK 0008

Arbitration and Conciliation Act, 1996, Section 11(6) -Arbitration and Conciliation (Amendment) Act, 2015, Section 12(5), Section 31(5), Section 31A(5)

Read judgment

High Courts04 Dec 2017

ACHALA BORAH & ORS. Vs DR. RAVI KOTA & ORS.

Gauhati High Court · (2017) 12 GAU CK 0007

Read judgment

High Courts01 Dec 2017Disposed off

THE STATE OF ASSAM & ORS. Vs ARNAB KR KALITA & ORS.

Gauhati High Court · (2017) 12 GAU CK 0006

Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 110, Section 58

Read judgment

High Courts01 Dec 2017

X X X Vs IN RE :- THE STATE OF ASSAM & ORS.

Gauhati High Court · (2017) 12 GAU CK 0004

Read judgment

High Courts01 Dec 2017Dismissed

NATIONAL INSURANCE CO. LTD. Vs MUST. HASINA BEGUM AND ORS

Gauhati High Court · (2017) 12 GAU CK 0003

Code of Civil Procedure, 1908, Order 18Rule 3A -Motor Vehicles Act, 1988, Section 173, Section 173, Section 166

Read judgment

High Courts01 Dec 2017Allowed

Santi Mishra Vs National Insurance Company Limited & others

Gauhati High Court · (2017) 12 GAU CK 0001

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

Read judgment

High Courts18 Nov 2017Allowed

Diganta Bhuyan @ Bebai Vs The State of Assam

Gauhati High Court · (2017) 11 GAU CK 0008

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Se

Read judgment

High Courts16 Nov 2017

XXXXXXXXX Vs The State of Arunachal Pradesh Represented by the Chief Secretary Government of Arunachal Pradesh, & Ors.

Gauhati High Court · (2017) 11 GAU CK 0007

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsPrevention of Corruption Act, 1988

Read judgment

High Courts15 Nov 2017Disposed off

R. Lalthanzuava and others Vs Union of India and others

Gauhati High Court · (2017) 11 GAU CK 0006

Constitution of India, Article 254, Article 371-G - Inconsistency between laws made by Parliament and laws made by the Legislatures of StatesLand Acquisition Act, 1894

Read judgment

High Courts09 Nov 2017

Khanin Das, Son of Late Ghana Kanta Das Vs The State of Assam, & Anr.

Gauhati High Court · (2017) 11 GAU CK 0005

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 409,

Read judgment

High Courts09 Nov 2017

Kamrul Islam Laskar Vs The State of Assam, & Ors.

Gauhati High Court · (2017) 11 GAU CK 0004

Assam Panchayat Act, 1994, Section 15, Section 15(1) - No-confidence motion against the President and Vice-President - No-confidence motion against the President and Vice-President

Read judgment

High Courts06 Nov 2017

Dr. Arun Kumar Mahanta Vs The State of Assam, & Ors.

Gauhati High Court · (2017) 11 GAU CK 0003

Read judgment