High Courts08 May 2018Disposed Of
MD LUKMAN UDDIN and ORS. Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 05 GAU CK 0024
Indian Penal Code, 1860 — Section 323, 341
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 34 of 63
High Courts08 May 2018Disposed Of
SRI AMAL KUMAR SAIKIA Vs SMT MARAMI MALAKAR SAIKIA
Gauhati High Court · (2018) 05 GAU CK 0023
Hindu Marriage Act, 1955 — Section 24
High Courts08 May 2018Dismissed
SRI KRISHNA KANTA DAIMARY Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 05 GAU CK 0022
State Bank of India Officers’ Service Rules, 1992 — Rule 50(4), 67(j), 67(d)
High Courts08 May 2018Allowed
YOUSUF AMANULLA CHOUDHURY Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 05 GAU CK 0021
High Courts08 May 2018Dismissed
MD ANDALIB ISLAM and ANR Vs MD ABDUL SAMED @ KALIA BEPARI
Gauhati High Court · (2018) 05 GAU CK 0020
Specific Relief Act, 1963 — Section 6
High Courts07 May 2018Allowed
M/S KAMAKHYA COAL TAR INDUSTRIES and ANR. Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 05 GAU CK 0045
Assam Value Added Tax Act, 2003 — Section 33, 34Assam Value Added Tax Rules, 2005 — Rule 19
High Courts07 May 2018Dismissed
AVIJIT BHATTACHARJEE Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 05 GAU CK 0044
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141
High Courts07 May 2018Disposed Of
HAREN MAHANTA Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 05 GAU CK 0043
Indian Penal Code, 1860 — Section 346, 498(A)Code of Criminal Procedure, 1973 — Section 211
High Courts07 May 2018Disposed Of
DHIREN KALITA Vs THE STATE OF ASSAM AND ANR.
Gauhati High Court · (2018) 05 GAU CK 0042
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 352, 354, 366, 420, 506, 511
High Courts07 May 2018Allowed
PORESH RANJAN DAS Vs THE STATE OF ASSAM AND ANR
Gauhati High Court · (2018) 05 GAU CK 0041
Code of Criminal Procedure, 1973 — Section 313, 397, 401Negotiable Instruments Act, 1881 — Section 138
High Courts07 May 2018
HASSAN AHMED LASKAR @ HASAN AHMED and 5 ORS. Vs STATE OF ASSAM and ANR
Gauhati High Court · (2018) 05 GAU CK 0040
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324, 325, 326, 354
High Courts07 May 2018Disposed Of
MANI BEGUM Vs STATE OF ASSAM and 9 ORS.
Gauhati High Court · (2018) 05 GAU CK 0039
Code of Criminal Procedure, 1973 — Section 313
High Courts07 May 2018Allowed
RAFIK ALI Vs ISHAQUE AHMED KHAN and 4 ORS
Gauhati High Court · (2018) 05 GAU CK 0038
Motor Vehicles Act, 1988 — Section 166
High Courts07 May 2018Allowed
NRIPEN GOGOI and 2 ORS Vs GOVIND SINGH and ORS
Gauhati High Court · (2018) 05 GAU CK 0037
High Courts07 May 2018Allowed
MANABENDRA SONOWAL Vs THE UNITED BANK OF INDIA and ORS
Gauhati High Court · (2018) 05 GAU CK 0036
Indian Penal Code, 1860 — Section 120B, 406, 420, 468Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 12
High Courts07 May 2018Disposed Of
AKLIMA KHATUN Vs THE STATE OF ASSAM AND 8 ORS
Gauhati High Court · (2018) 05 GAU CK 0035
Assam Education (Provincialisation) of Service of Teachers and Re-organisation of Educational Institute Act, 2017 — Section 13(6)
High Courts07 May 2018Disposed Of
BISWAJIT PHUKAN and 2 ORS Vs THE UNION OF INDIA and 6 ORS
Gauhati High Court · (2018) 05 GAU CK 0034
Assam Non-Government Educational Institution (Regulation and Management) Act, 2006 — Section 14
High Courts07 May 2018Dismissed
ABDUL KUDDUS Vs THE UNION OF INDIA and 5 ORS
Gauhati High Court · (2018) 05 GAU CK 0033
Foreigners Act, 1946 — Section 2(a), 9Constitution of India, 1950 — Article 226
High Courts07 May 2018Allowed
MUSTT RUPJAN BEGUM Vs MD AZIZUR RAHMAN SAIKIA and 5 ORS
Gauhati High Court · (2018) 05 GAU CK 0032
Code of Civil Procedure, 1908 — Section 151, 152, 153, Order 20 Rule 7, 14Limitation Act, 1963 — Section 5Madras Act, 1938 — Section 9
High Courts07 May 2018Dismissed
SRI IZAZUR RAHMAN Vs IFTIKAR RAHMAN @ SAJID
Gauhati High Court · (2018) 05 GAU CK 0031
Transfer of Property Act, 1882 — Section 8, 54Indian Evidence Act, 1872 — Section 67, 92