COURT ARCHIVE

Gauhati High Court judgments, 2018

1,247 judgments · page 24 of 63

High Courts31 May 2018

Mahesh Mahato Vs Rama Das And Ors

Gauhati High Court · (2018) 05 GAU CK 0234

High Courts31 May 2018Dismissed

M/S Bajaj Allianz General Insurance Co. Ltd. Vs Dilip Singha And Ors

Gauhati High Court · (2018) 05 GAU CK 0233

Motor Vehicles Act, 1988 — Section 140

High Courts31 May 2018Dismissed

Union Of India And Anr Vs M/S Durga Krishna Store Pvt. Ltd.

Gauhati High Court · (2018) 05 GAU CK 0232

Arbitration and Conciliation Act, 1996 — Section 34, 34(5)Arbitration and Conciliation (Amendment) Act, 2015 — Section 21, 26

High Courts31 May 2018Allowed

Jayanti Barman Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0231

Indian Penal Code, 1860 — Section 107, 306,Code Of Criminal Procedure, 1973 — Section 313

High Courts31 May 2018Partly Allowed

Samaru Bhuyan Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0230

Code Of Criminal Procedure, 1973 — Section 164, 313, 366, 374(2)Indian Penal Code, 1860 — Section 363

High Courts31 May 2018Disposed Off

Md Jahur Ali Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0229

Indian Penal Code, 1860 — Section 34, 323, 324, 326, 341

High Courts31 May 2018Allowed

Girish Bayan Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0228

Code Of Criminal Procedure, 1973 — Section 161, 401Indian Penal Code, 1860 — Section 323, 341

High Courts31 May 2018Allowed

Md Abdul Paramanik Vs State Of Assam

Gauhati High Court · (2018) 05 GAU CK 0227

Indian Penal Code, 1860 — Section 354, 448, 457

High Courts31 May 2018Allowed

Amina Khatun Vs Miss Abida Ahmeda And Ors

Gauhati High Court · (2018) 05 GAU CK 0226

High Courts30 May 2018Dismissed

Binod Kumar Murarka Vs On The Death Of Late Khemraj Lohia His Legal Heirs Sanjiv Lohia And Ors

Gauhati High Court · (2018) 05 GAU CK 0225

Assam Urban Areas Rent Control Act, 1972 — Section 5(1), 5(4)Code Of Civil Procedure, 1908 — Section 115

High Courts30 May 2018Dismissed

Md. Mustafa Kamal Vs State Of Assam And Ors

Gauhati High Court · (2018) 05 GAU CK 0224

High Courts30 May 2018Disposed Off

Nayeb Ali Vs State Of Assam And Ors.

Gauhati High Court · (2018) 05 GAU CK 0223

Constitution of India 1950 — Article 14

High Courts30 May 2018Disposed Off

Kuddus Ali Vs State Of Assam And Ors.

Gauhati High Court · (2018) 05 GAU CK 0222

Constitution of India 1950 — Article 14

High Courts30 May 2018Partly Allowed

Ghooronia Tea Co. Pvt. Ltd. And Anr Vs Presiding Officer Labour Court And Anr

Gauhati High Court · (2018) 05 GAU CK 0221

Industrial Disputes Act, 1947 — Section 10(1)(c), 11A, 17B, 33(2)(b)Constitution of India 1950 — Article 136, 226

High Courts29 May 2018Disposed Off

Ms. Nasiba Sultana Hussain And Anr. Vs Atul Pathak

Gauhati High Court · (2018) 05 GAU CK 0220

Code Of Civil Procedure, 1908 — Section 47Constitution of India 1950 — Article 227

High Courts29 May 2018Dismissed

North East Frontier Railway Vs Radhika Kumar And Ors

Gauhati High Court · (2018) 05 GAU CK 0219

Code Of Civil Procedure, 1908 — Section 47, 115, 151, Order 47 Rule 1Land Acquisition Act, 1894 — Section 4(1), 18, 23(1A), 23(1), 23(2), 28Constitution of India 1950 — Article 227

High Courts29 May 2018Disposed Off

Abdul Hamid Mandal And 18 Ors. Vs State Of Assam And Ors.

Gauhati High Court · (2018) 05 GAU CK 0218

High Courts29 May 2018Disposed Off

Pub Mangaldai Anchalik Panchayat And Anr. Vs State Of Assam And Ors.

Gauhati High Court · (2018) 05 GAU CK 0217

Assam Panchayat Act, 1994 — Section 2(7), 5, 7, 12(i), 31, 35, 64, 68, 114, 114(1), 114(3), 125Bombay Village Panchayat Act, 1958 — Section 7, 27(1), 28, 28(2)Assam Panchayat (Constitution) Rules, 1995 — Rule 3(b), 4, 16, 17, 18, 22, 26, 34, 44(1), 44(7)

High Courts29 May 2018Disposed Off

No. 16 Bhurakata Gaon Panchayat And Anr. Vs State Of Assam And Ors.

Gauhati High Court · (2018) 05 GAU CK 0216

Assam Panchayat Act, 1994 — Section 2(7), 5, 7, 12(i), 31, 35, 64, 68, 114, 114(1), 114(3), 125Bombay Village Panchayat Act, 1958 — Section 7, 27(1), 28, 28(2)Assam Panchayat (Constitution) Rules, 1995 — Rule 3(b), 4, 16, 17, 18, 22, 26, 34, 44(1), 44(7)

High Courts29 May 2018Disposed Off

Gautam Bora Vs State Of Assam And Ors

Gauhati High Court · (2018) 05 GAU CK 0215

Constitution of India 1950 — Article 226