High Courts14 Jun 2018Partly Allowed
Ganesh Jangre, Vs State Of Assam
Gauhati High Court · (2018) 06 GAU CK 0069
Code of Criminal Procedure, 1973 — Section 313, 357, 374(2)Indian Penal Code, 1860 — Section 307, 319, 320, 322, 324, 326, 339, 341
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 20 of 63
High Courts14 Jun 2018Allowed
Sher Bahadur Newar Vs State Of Assam And Anr
Gauhati High Court · (2018) 06 GAU CK 0068
Indian Penal Code, 1860 — Section 302
High Courts14 Jun 2018Partly Allowed
Kamlendra Kumar Pandey Vs Union Of India
Gauhati High Court · (2018) 06 GAU CK 0067
Central Reserve Police Force Act, 1949 — Section 7(e)I(P), 10(e), 10(e)(P)Probation of Offenders Act, 1958 — Section 3, 12
High Courts14 Jun 2018Disposed Off
Mrs. Manjila Khatoon Alias Manjula Khatoon And Anr. Vs Md. Nurul Islam And Anr
Gauhati High Court · (2018) 06 GAU CK 0066
Code of Criminal Procedure, 1973 — Section 125, 200, 482Indian Penal Code, 1860 — Section 380, 448Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22
High Courts14 Jun 2018Allowed
Sabya Sachi Dutta Vs State Of Assam And Ors.
Gauhati High Court · (2018) 06 GAU CK 0065
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420Negotiable Instruments Act, 1881 — Section 138
High Courts14 Jun 2018
Dinesh Nath Vs State Of Assam
Gauhati High Court · (2018) 06 GAU CK 0064
Code of Criminal Procedure, 1973 — Section 97, 197, 197(1), 397, 401, 482Indian Penal Code, 1860 — Section 21, 406, 409, 420, 468
High Courts13 Jun 2018
Lalruatkima Ralte and ors Vs State of Mizoram and ors
Gauhati High Court · (2018) 06 GAU CK 0128
Constitution Of India, 1950 — Article 226
High Courts13 Jun 2018Partly Allowed
Hiranya Bora Vs Indian National Trade Union Congress And Ors.
Gauhati High Court · (2018) 06 GAU CK 0063
Code Of Civil Procedure, 1908 — Section 47, 115, 151, Order 23 Rule 3, Order 1 Rule 10(2), Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4A, Order 22 Rule 5, Order 22 Rule 9, Order 22 Rule 10Constitution of India 1950 — Article 227
High Courts13 Jun 2018Disposed Off
Amir Uddin Laskar Vs State Of Assam And Ors.
Gauhati High Court · (2018) 06 GAU CK 0062
High Courts13 Jun 2018Dismissed
Mrs Padmawati Bora Vs State Of Assam And Ors
Gauhati High Court · (2018) 06 GAU CK 0061
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 2(n), 14, 14(2), 14(4), 24(2), 24(4)
High Courts13 Jun 2018Disposed Off
Kamrun Nessa Barbhuiya And Anr. Vs State Of Assam And Ors.
Gauhati High Court · (2018) 06 GAU CK 0060
High Courts13 Jun 2018Allowed
New India Assurance Company Ltd Vs Mrs Urasi Payeng And Anr
Gauhati High Court · (2018) 06 GAU CK 0059
Motor Vehicles Act, 1988 — Section 156, 145(b), 146, 147, 147(3), 149, 149(1), 166, 173Indian Penal Code, 1860 — Section 279, 304A, 427
High Courts13 Jun 2018Allowed
Sri Nimai Saha, Sri Nimai Ch. Saha And 3 Ors Vs Md Atowar Rahman And 2 Ors
Gauhati High Court · (2018) 06 GAU CK 0058
High Courts13 Jun 2018Allowed
National Insurance Company Ltd Vs Sri Uttam Deka And Ors
Gauhati High Court · (2018) 06 GAU CK 0057
High Courts13 Jun 2018Partly Allowed
United India Insurance Co. Ltd Vs Smti Beula Dewri And Ors
Gauhati High Court · (2018) 06 GAU CK 0056
Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 304(A), 427
High Courts13 Jun 2018Allowed
Vinay Kumar Vs C B I
Gauhati High Court · (2018) 06 GAU CK 0055
Prevention of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20Code of Criminal Procedure, 1973 — Section 313
High Courts13 Jun 2018Dismissed
Ganga Minje, Gonga Minja Vs State of Assam
Gauhati High Court · (2018) 06 GAU CK 0054
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 164
High Courts13 Jun 2018Dismissed
Daulat Ram Bangshall Alias Daulat Ram Bansal Alias Daulat Ram Agarwal And 2 Ors Vs State Of Assam And Anr
Gauhati High Court · (2018) 06 GAU CK 0053
Code of Criminal Procedure, 1973 — Section 190(1)(a), 200, 202, 202(1), 202(a), 203, 204, 208, 209, 482Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 392, 395, 397, 506Arms Act, 1959 — Section 25(1)(a)
High Courts13 Jun 2018Disposed Off
Dilip Das And Anr. Vs State Of Assam
Gauhati High Court · (2018) 06 GAU CK 0052
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498A, 506
High Courts12 Jun 2018Partly Allowed
Sri Bikash Nath Vs State Of Assam
Gauhati High Court · (2018) 06 GAU CK 0051
Code of Criminal Procedure, 1973 — Section 209, 313, 323, 374(2)Indian Penal Code, 1860 — Section 34, 107, 302, 306, 498AIndian Evidence Act, 1872 — Section 113A