COURT ARCHIVE

Gauhati High Court judgments, 2017

443 judgments · page 6 of 23

High Courts04 Sept 2017Dismissed

Ajay Bardhan & Anr Vs The State of Assam

Gauhati High Court · (2017) 09 GAU CK 0004

Indian Penal Code, 1860, Section 34, Section 448, Section 376 (2) (g) - Acts done by several persons in furtherance of common intention - Punishment for house-trespass - Pu

Read judgment

High Courts01 Sept 2017

Sri Achyut Bora, & Ors. Vs The State of Assam, & Ors.

Gauhati High Court · (2017) 09 GAU CK 0003

Assam Land and Revenue Regulations, 1886, Section 56(c)

Read judgment

High Courts01 Sept 2017

Shri Mridul Das, S/o Shri Nirman Das Vs The State of Assam

Gauhati High Court · (2017) 09 GAU CK 0002

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi

Read judgment

High Courts01 Sept 2017Allowed

Bhaben Handique & 2 Ors Vs The State Of Assam And 6 Ors

Gauhati High Court · (2017) 09 GAU CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsPrevention of Corruption Act, 1988, Section 7, Section 13(1)(d) - Pub

Read judgment

High Courts25 Aug 2017Allowed

Bikram Roy & Ors Vs The State of Assam & Ors

Gauhati High Court · (2017) 08 GAU CK 0008

Constitution of India, Article 14, Article 309, Article 162 -Admission Rules, 2017, - Rule 1(2), Rule 3(1)(c)

Read judgment

High Courts18 Aug 2017Disposed off

Viboli S. Sumi Vs State of Nagaland and others

Gauhati High Court · (2017) 08 GAU CK 0007

Read judgment

High Courts18 Aug 2017Allowed

Abul Hussain Laskar, Son of Asab Ali Laskar Vs State of Assam, & Anr.

Gauhati High Court · (2017) 08 GAU CK 0006

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

Read judgment

High Courts16 Aug 2017

SRI RANJAN DAS, S/O RASIK DAS, & ANR. Vs STATE OF ASSAM

Gauhati High Court · (2017) 08 GAU CK 0005

Code of Criminal Procedure, 1973, Section 293 - Reports of certain Government scientific expertsPrevention of Food Adulteration Act, 1954, Section 7(1),

Read judgment

High Courts10 Aug 2017

Megha Technical & Engineers (Pvt.) Ltd. Vs The union of India, Represented by the Secretary, Ministry of railways, & Ors.

Gauhati High Court · (2017) 08 GAU CK 0004

Railways Act, 1989, Section 73, Section 83, Section 87 - Punitive charge for over-loading a wagon - Lien for freight or any other sum due - Power to make rules in respect of

Read judgment

High Courts04 Aug 2017Dismissed

Sri Dinesh Chandra Deka @ Dinesh Deka Son of Late Dehiram Deka Vs The Industrial Co-operative Bank Ltd., & Ors.

Gauhati High Court · (2017) 08 GAU CK 0002

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

Read judgment

High Courts03 Aug 2017Dismissed

Swapan Kumar Saha Vs Kalpana Saha

Gauhati High Court · (2017) 08 GAU CK 0003

Special Marriage Act, 1954, Section 39, Section 24 - Appeals from decrees and orders - Void marriages

Read judgment

High Courts01 Aug 2017

Oriental Insurance Co. Ltd. Vs On death of Md. Sajur Uddin Majumder, his LRs.

Gauhati High Court · (2017) 08 GAU CK 0001

Code of Civil Procedure, 1908, Order 14Rule 14 -Workmens Compensation Act, 1923, Section 30 - AppealsEmployees Compensation Act, 192

Read judgment

High Courts28 Jul 2017Allowed

Aloke Kumar Ghoshal, Son of Shri Jagabandhu Ghoshal Vs The Union of India, represented by the Ministry of Human Resource, & Ors.

Gauhati High Court · (2017) 07 GAU CK 0018

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 506,

Read judgment

High Courts26 Jul 2017

DILIP KR. DAS, & ORS. Vs MUSTT. AJUFA BEGUM BIBI @ AJUPA, & ORS.

Gauhati High Court · (2017) 07 GAU CK 0017

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtAssam Land and Revenue Regulations, 1886, Regulation 150,

Read judgment

High Courts25 Jul 2017

Sri Raj Kumar Agarwal Vs Smti. Anu Singhania, & Anr.

Gauhati High Court · (2017) 07 GAU CK 0016

Negotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences

Read judgment

High Courts25 Jul 2017

Manoj Thakur Vs State of Assam, & Ors.

Gauhati High Court · (2017) 07 GAU CK 0015

Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,

Read judgment

High Courts24 Jul 2017

Sri Krishna Kanta Haldar Vs The State of Assam, & Ors.

Gauhati High Court · (2017) 07 GAU CK 0014

Read judgment

High Courts20 Jul 2017

HOREN BHUYAN S/O HARI KANTA BHUYAN Vs THE STATE OF ASSAM, REP. BY THE SECY., EDUCATION DEPTT., & ORS.

Gauhati High Court · (2017) 07 GAU CK 0013

Read judgment

High Courts19 Jul 2017

Mukul Borah Vs The Union of India, & Ors.

Gauhati High Court · (2017) 07 GAU CK 0012

Read judgment

High Courts18 Jul 2017Dismissed

Dr. Shurhozelie Liezietsu Vs Nagaland Legislative Assembly & Anr

Gauhati High Court · (2017) 07 GAU CK 0011

Constitution of India, Article 163, Article 208, Article 174 - Council of Ministers to aid and advise Governor - Rules of procedure - Sessions of the State Legislature, pr

Read judgment