High Courts18 Jun 2018Allowed
Rahim Badsha Mondal And 2 Ors Vs Fatema Khatun And Anr
Gauhati High Court · (2018) 06 GAU CK 0089
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 19 of 63
High Courts18 Jun 2018Dismissed
Upendra Reang And 3 Ors. Vs Oriental Insurance Co. Ltd. And Anr
Gauhati High Court · (2018) 06 GAU CK 0088
Motor Vehicles Act, 1988 — Section 166(2)
High Courts18 Jun 2018Disposed Off
Smt Rima Deka And 2 Ors Vs Oriental Insurance Co. Ltd And Ors
Gauhati High Court · (2018) 06 GAU CK 0087
High Courts18 Jun 2018Dismissed
National Insurance Co Ltd Vs Simarani Bhuyan And Ors
Gauhati High Court · (2018) 06 GAU CK 0086
High Courts18 Jun 2018Partly Allowed
National Insurance Co Ltd Vs Puspa Lachit And Ors
Gauhati High Court · (2018) 06 GAU CK 0084
High Courts18 Jun 2018Disposed Off
National Insurance Co Ltd Vs Rina Baruah And Ors
Gauhati High Court · (2018) 06 GAU CK 0083
High Courts15 Jun 2018Disposed Off
Smti Paramita Acharjee Vs State Of Assam And Ors
Gauhati High Court · (2018) 06 GAU CK 0082
Assam College Employees (Provincialization) Rules, 2010 — Rule 7(A)
High Courts15 Jun 2018Dismissed
Korban Ali Ahmed And 8 Ors. Vs State Of Assam And Ors.
Gauhati High Court · (2018) 06 GAU CK 0081
Assam Elementary Education (Provincialization) Rules, 1977 — Rule 3, 3(V), 7Constitution of India 1950 — Article 32, 226
High Courts15 Jun 2018Disposed Off
Namita Barman And Anr Vs Subhash Chandra Das And Anr
Gauhati High Court · (2018) 06 GAU CK 0080
High Courts15 Jun 2018Disposed Off
Sadhana Mandal Vs Md Riyajul And Ors
Gauhati High Court · (2018) 06 GAU CK 0079
High Courts15 Jun 2018Allowed
Harumai Singh Vs R.M, Oriental Insurance Co. Ltd And Ors.
Gauhati High Court · (2018) 06 GAU CK 0078
Motor Vehicles Act, 1988 — Section 173
High Courts15 Jun 2018Disposed Off
Alhaj Dr. Md. Meraj Alam Vs Mrs. Rehena Begum
Gauhati High Court · (2018) 06 GAU CK 0077
Code of Criminal Procedure, 1973 — Section 125, 161, 195(1)(b)(ii), 202, 397, 482Indian Penal Code, 1860 — Section 34, 120b, 143, 292, 292(A), 387, 406, 420, 423, 463, 464, 465, 468, 471, 498A, 494, 495, 506Constitution of India 1950 — Article 226
High Courts15 Jun 2018Disposed Off
Shahanur Ali, Md. Sahanur Ali Sheikh And Anr. Vs State Of Assam And Anr.
Gauhati High Court · (2018) 06 GAU CK 0076
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 328, 380
High Courts15 Jun 2018Disposed Off
Gujarat State Fertilizers And Chemicals Ltd. Vs Century Plyboards (I) Ltd.
Gauhati High Court · (2018) 06 GAU CK 0075
Customs Tarriff Act, 1975 — Section 9A, 9A(5)Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 3, 4, 5, 6, 6(7), 7
High Courts15 Jun 2018Disposed Off
Pratik Agarwal Vs State of Assam
Gauhati High Court · (2018) 06 GAU CK 0074
Code of Criminal Procedure, 1973 — Section 41AIndian Penal Code, 1860 — Section 120B, 406, 420
High Courts14 Jun 2018Allowed
Union of India represented by the Defence Secretary Vs Zaruala S/o Taichhunga and ors
Gauhati High Court · (2018) 06 GAU CK 0129
Land Acquisition Act, 1894 — Section 4, 4(i), 6, 6(ii) 48Code of Civil Procedure, 1908 — section 75Code of Civil Procedure, 1908 — Order 9 Rule 10, Order 26 Rule 9
High Courts14 Jun 2018Dismissed
On The Death Of Nurul Haque Choudury His Legal Heirs Nazma Begum Choudhury Wife And Ors Vs On The Death Of Nurul Haque Choudury His Legal Heirs Nazma Begum Choudhury Wife And Ors
Gauhati High Court · (2018) 06 GAU CK 0073
Assam State Acquisition Zamindaris Act, 1951 — Section 4, 4(1), 4(6), 12
High Courts14 Jun 2018
Bharat Sanchar Nigam Ltd. And Anr Vs Prasanna Kumar Bharatia And 6 Ors
Gauhati High Court · (2018) 06 GAU CK 0072
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 16, 23, 23(1A), 23(2), 28, 34, 54Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 1, Order 41 Rule 27, Order 41 Rule 23A
High Courts14 Jun 2018Allowed
Biren Agarwalla Vs State Of Assam And Ors.
Gauhati High Court · (2018) 06 GAU CK 0071
High Courts14 Jun 2018Allowed
Kandarpa Kr. Das Vs Union Of India
Gauhati High Court · (2018) 06 GAU CK 0070
Railways Act, 1989 — Section 123(c), 123(c)(2), 124A(a)