High Courts30 May 2017
Smti. Rongsenlemlaao Vs The State of Nagaland and others
Gauhati High Court · (2017) 05 GAU CK 0055
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Gauhati High Court judgments, 2017
443 judgments · page 9 of 23
High Courts29 May 2017
AADITYA INGTI S/O. LT. BALIRAM INGTI, & ORS. Vs THE DIRECTOR OF STATE COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING (SCERT), ASSAM, & ORS.
Gauhati High Court · (2017) 05 GAU CK 0054
High Courts29 May 2017
The Oriental Insurance Co. Ltd Vs Mr. Kiwongkum & Ors
Gauhati High Court · (2017) 05 GAU CK 0053
Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A, Section 163A - Appeals - Special provisions as to payment of compensation on str
High Courts26 May 2017Allowed
Dr. Atindra Kumar Adhikari, Son of Late Shyam Kanta Dev Adhikari Vs The State of Assam, represented by the Commissioner & Secretary to the Government of Assam, Health and Family Welfare Department, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0052
High Courts26 May 2017Disposed off
Sadau Assam Panchayat Casual Karmachary Santha Vs State of Assam,
Gauhati High Court · (2017) 05 GAU CK 0051
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsAssam Panchayat Act, 1994,
High Courts26 May 2017
Shri Ailong Phom and others Vs The State of Nagaland and others
Gauhati High Court · (2017) 05 GAU CK 0050
Constitution of India, Article 226, Article 309 - Power of High Courts to Issue certain writs - Recruitment and conditions of service of persons serving the Union or a State
High Courts25 May 2017Dismissed
Shri Samarendra Kumar Dey, Son of late Girija Mohon Dey Vs The State of Assam, (Represented by the Principal Secretary to the Govt. of Assam, Forest Department, Dispur, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0049
Assam Forest Regulation, 1891, Regulation 49
High Courts25 May 2017Dismissed
Prabal Rajkhowa C/o C.D.P.O. (Social Welfare Officer) Dolonghati ICDS Project, & Ors. Vs The State of Assam represented by the Commissioner and Secretary to the Government of Assam, Social Welfare Department, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0048
High Courts25 May 2017Dismissed
Smti. Purabi Priya Choudhury Wife of Sri Arup Kumar Barman Vs Indian Oil Corporation Limited, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0047
High Courts25 May 2017
The Oriental Insurance Co. Ltd Vs Shri Moatemsu & Ors
Gauhati High Court · (2017) 05 GAU CK 0046
Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A, Section 163A, Section 166, Section 166
High Courts24 May 2017
J. Lalhluna Vs S.C. Lianmawia & Anr.
Gauhati High Court · (2017) 05 GAU CK 0045
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts24 May 2017
The United India Insurance Co. Ltd. Vs Shri. Sungjemtoshi and others
Gauhati High Court · (2017) 05 GAU CK 0044
Motor Vehicle Act, 1988, Section 173, Section 163A, Section 166
High Courts24 May 2017Dismissed
Smti. Rajashree Deb W/o Sri Gautam Deb Vs Sri Gautam Deb S/o Late Sailen Chandra Deb
Gauhati High Court · (2017) 05 GAU CK 0043
Code of Civil Procedure, 1908, Order 9Rule 13 -Indian Penal Code, 1860, Section 498(A) - Enticing or taking away or detaining with criminal intent a marri
High Courts24 May 2017
The State of Assam, Represented by the Principal Chief Conservator of Forest, & Ors. Vs M/s G.H. Vijapura & Co., & Ors.
Gauhati High Court · (2017) 05 GAU CK 0042
Constitution of India, Article 265 - Taxes not to be imposed save by authority of lawMines and Minerals (Regulation and Development) Act, 1957, Section 3(e) - Definition
High Courts23 May 2017
SHIR DHIREN DAS, SON OF LATE LOKNATH DAS Vs THE STATE OF ASSAM, REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM, POWER DEPTT, DISPUR, & ORS.
Gauhati High Court · (2017) 05 GAU CK 0041
Assam State Electricity Board (General Service) Regulation, 1960, Regulation 10
High Courts23 May 2017Dismissed
Mrs. Chanda Biswas, W/o Sri Biswajit Purkayastha Vs Sri Biswajit Purkayastha, S/o Late Bipul Chandra Purkayastha, Department of Chemistry Assam Engineering College
Gauhati High Court · (2017) 05 GAU CK 0040
Code of Civil Procedure, 1908, Order 9Rule 13 -Family Courts Act, 1984, Section 19 - Appeal
High Courts23 May 2017Dismissed
Shri Vinod Kumar @ Binod Kumar, S/o late Jagdeo Thakur, & Anr. Vs The State of Assam, represented by the Commissioner- Secretary to the Govt. of Assam, Education (Elementary) Department, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0039
High Courts22 May 2017Dismissed
Smti. Rinarekha Mahanta Vs Smti. Regia Begum, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0011
Code of Civil Procedure, 1908, Section 20, Section 24 - Other suits to be instituted where defendants reside or cause of action arises - General power of transfer and withdrawal
High Courts22 May 2017Allowed
The North Eastern Electric Power Corporation Limited (NEEPCO) and others Vs Sri Sagar Chandra Das
Gauhati High Court · (2017) 05 GAU CK 0010
High Courts19 May 2017
Bazlul Basid Vs The State of Assam and others
Gauhati High Court · (2017) 05 GAU CK 0038