COURT ARCHIVE

Gauhati High Court judgments, 2018

1,247 judgments · page 33 of 63

High Courts10 May 2018Allowed

SANTOSH KUMAR SINGH Vs THE UNION OF INDIA and ORS

Gauhati High Court · (2018) 05 GAU CK 0009

Central Industrial Security Force Rules, 1969 — Rule 34(3)Central Industrial Security Force Rules, 2001 — Rule 36(16)Constitution of India, 1950 — Article 311(2)

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High Courts10 May 2018Disposed Of

DR. SEKHAR BRAHMA and ANR Vs THE BODOLAND UNIVERSITY and 4 ORS

Gauhati High Court · (2018) 05 GAU CK 0008

Bodoland University Act, 2009 — Section 18(g), 18(6), 32, 32(1), 32(5)

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High Courts10 May 2018Disposed Of

RAJIB BARUAH Vs THE STATE OF ASSAM AND 5 ORS

Gauhati High Court · (2018) 05 GAU CK 0007

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High Courts10 May 2018Allowed

GIRISH RAJBONGSHI Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 05 GAU CK 0006

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High Courts10 May 2018Dismissed

JAHARLAL DAS Vs ASSAM FISHERIES DEVELOPMENT CORPORATION LTD. AND 2 ORS.

Gauhati High Court · (2018) 05 GAU CK 0005

Constitution of India, 1950 — Article 226

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High Courts10 May 2018

DINESH CH. SINHA Vs THE STATE OF ASSAM AND 2 ORS

Gauhati High Court · (2018) 05 GAU CK 0004

Assam Service (Discipline and Appeal) Rules, 1964 — Rule 9Constitution of India, 1950 — Article 311

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High Courts10 May 2018Disposed Of

RNT PLANTATIONS LIMITED Vs THE UNION OF INDIA and ORS

Gauhati High Court · (2018) 05 GAU CK 0003

Petroleum & Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 — Section 10(2)

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High Courts09 May 2018Dismissed

Lalthangfala Vs C. Laltanpuia and ors

Gauhati High Court · (2018) 05 GAU CK 0247

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High Courts09 May 2018Disposed Of

HIREN HALOI Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 05 GAU CK 0019

Indian Penal Code 1860 — Section 34, 325, 354, 406, 498(A), 506Code of Criminal Procedure, 1973 — Section 313

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High Courts09 May 2018Disposed Of

KHAGESWAR BAISHYA Vs MANOMATI BAISHYA

Gauhati High Court · (2018) 05 GAU CK 0018

Code of Criminal Procedure, 1973 — Section 125, 127, 127(2), (3), 127(1), 401

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High Courts09 May 2018Allowed

DIPAL BORDOLOI @ DIPUL BORDOLOI Vs THE DIVISIONAL MANAGER and 2 ORS

Gauhati High Court · (2018) 05 GAU CK 0017

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High Courts09 May 2018Dismissed

SRI PRAFULLA KACHOUA Vs SMTI PARVATI KACHOUA and ANR

Gauhati High Court · (2018) 05 GAU CK 0016

Hindu Marriage Act, 1955 — Section 13(1)(i), 28Code of Criminal Procedure, 1973 — Section 125

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High Courts09 May 2018Dismissed

MD. BABUL ISLAM Vs THE STATE OF ASSAM AND 4 ORS

Gauhati High Court · (2018) 05 GAU CK 0015

Income Tax Act, 1961 — Section 139AIndian Evidence Act, 1872 — Section 1, 3Citizenship Act, 1955 — Section 6A

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High Courts08 May 2018Disposed Off

N. Chakhai Vs State of Mizoram & 2 Others

Gauhati High Court · (2018) 05 GAU CK 0246

Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 11, 11(i), 11(ii), 11(iii), 11(iv), 12, 14(14)General Financial Rule, 2005 — Rule 22Central Civil Services (Conduct) Rule, 1964 — Rule 3(1)(i)(ii)

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High Courts08 May 2018Dismissed