COURT ARCHIVE

Gauhati High Court judgments, 2018

1,247 judgments · page 35 of 63

High Courts04 May 2018Dismissed

CHANDAN KUMAR SARKAR Vs NIRMALENDU BANIKYA AND ANR

Gauhati High Court · (2018) 05 GAU CK 0053

Representation of the People Act, 1951 — Section 81(3), 83, 86, 98(b), 100, 100(1)(d)(i), 100(1)(d), 100(2), (2)(a)(b),(c ), 103Code of Civil Procedure, 1908 — Order 6 Rule 16, Order 7 Rule 11Assam Scheduled Castes and Scheduled Tribes (Reservation of vacancies in Services and Posts) Rules 1983 — Rule 3(1)(a)

High Courts04 May 2018Allowed

AMIRUL ISLAM Vs THE STATE OF ASSAM and ANR

Gauhati High Court · (2018) 05 GAU CK 0052

Explosive Substances Act, 1908 — Section 2, 4, 5, 7Indian Penal Code, 1860 — Section 120(B)Arms Act, 1959 — Section 25(i)(a)

High Courts04 May 2018Disposed Of

BHOLA DEY Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 05 GAU CK 0051

Indian Penal Code, 1860 — Section 313, 312, 315, 316, 417, 493

High Courts04 May 2018Dismissed

M/S DURGA KRISHNA STORES PRIVATE LTD Vs THE UNION OF INDIA and 6 ORS

Gauhati High Court · (2018) 05 GAU CK 0050

Assam Forest Regulation, 1891 — Section 32, 33, 34(2)(d), (h)

High Courts04 May 2018Disposed Of

M/S. POPULAR TIE UP PVT. LTD. and ANR. Vs THE STATE OF ASSAM and 4 ORS.

Gauhati High Court · (2018) 05 GAU CK 0049

Assam Tea Plantation Provident Fund and Pension Fund Scheme (Amended) Act, 1958 — Section 11, 11(A), 15Bengal Public Demand Recovery Act, 1913 — Section 3(6), 16, 16(a)Interest Act, 1978 — Section 3, 4

High Courts04 May 2018Disposed Of

SMT. BIVA DEVI Vs THE STATE OF ASSAM AND 2 ORS

Gauhati High Court · (2018) 05 GAU CK 0048

Constitution of India, 1950 — Article 226, 311, 311(2)

High Courts04 May 2018Dismissed

DR. ANIL KUMAR SAIKIA Vs THE STATE OF ASSAM AND 8 ORS

Gauhati High Court · (2018) 05 GAU CK 0047

Dibrugarh University Teachers’ Service Conditions Ordinance, 1974 — Section 4Dibrugarh University Act, 1965 — Section 3(b)Osmania University Act, 1959 — Section 38(1)

High Courts04 May 2018Allowed

M/S HAROOCHARAI TEA ESTATE and ANR Vs M/S PARAMOUNT TEA MARKETING P LTD. and ORS

Gauhati High Court · (2018) 05 GAU CK 0046

Code of Civil Procedure, 1908 — Section 96Negotiable Instruments Act, 1881 — Section 138Assam Money Lenders Act, 1934 — Section 4, 7D

High Courts03 May 2018Allowed

ICICI Lombard General Insurance Co. Ltd Vs J. Lalhluna

Gauhati High Court · (2018) 05 GAU CK 0245

High Courts03 May 2018Allowed

ASSAM POWER DISTRIBUTION CO. LTD. Vs MANTRI TEA CO. PVT. LTD. and ANR.

Gauhati High Court · (2018) 05 GAU CK 0065

Assam Electricity Regulatory Commission — Section 2(15), 46, 50, 56(2), 82, 181

High Courts03 May 2018Partly Allowed

GIRIRAJ KAKARANIA Vs BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.

Gauhati High Court · (2018) 05 GAU CK 0059

Motor Vehicles Act, 1988 — Section 173Constitution of India, 1950 — Article 21

High Courts03 May 2018Dismissed

MINA BORAH Vs CHITRALEKHA BORA and ORS

Gauhati High Court · (2018) 05 GAU CK 0058

Motor Vehicles Act, 1988 — Section 173

High Courts03 May 2018Disposed Of

PADMESWER SARMA Vs THE STATE OF ASSAM AND 2 ORS

Gauhati High Court · (2018) 05 GAU CK 0057

Assam Economic & Statistical (Junior) Services Rule, 1980 — Rule 8(1), 12(2)(a), 12(a)

High Courts03 May 2018Allowed

RUPAK BORAH III GD R 004221 Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 05 GAU CK 0056

Disabilities Act, 2016 — Section 33, 34, 57

High Courts03 May 2018Allowed

Ms Narjima Begum Vs The State of Assam

Gauhati High Court · (2018) 05 GAU CK 0055

Indian Evidence Act, 1872 — Section 14, 102

High Courts03 May 2018Dismissed

RADHAKANTA GOALA AND ANR. Vs KAHIRUL ISLAM HAZARI AND ORS.

Gauhati High Court · (2018) 05 GAU CK 0054

Indian Penal Code 1908 — Section 353, 448, 506

High Courts02 May 2018Allowed

Zohruailiana & 42 Ors Vs Union of India & 4 Ors

Gauhati High Court · (2018) 05 GAU CK 0244

Land Acquisition Act, 1894 — Section 4, 11Constitution Of India, 1950 — Article 300A

High Courts02 May 2018Dismissed

Lalthafamkima & 22 others Vs State of Mizoram & 3 others

Gauhati High Court · (2018) 05 GAU CK 0243

Land Acquisition Act, 1894 — Section 4(1), 11, 18, 28AConstitution Of India, 1950 — Article 226

High Courts02 May 2018Allowed

DULU BASAK @ PETLA and ANR Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 05 GAU CK 0063

Indian Penal Code 1908 — Section 34, 302Indian Evidence Act, 1872 — Section 25, 26

High Courts02 May 2018Allowed

Ashadul Islam Vs State of Assam

Gauhati High Court · (2018) 05 GAU CK 0062

Code of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code 1908 — Section 302, 324