High Courts02 May 2018Allowed
TECHI HEMU Vs STATE OF ARUNACHAL PRADESH AND 21 ORS
Gauhati High Court · (2018) 05 GAU CK 0061
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 36 of 63
High Courts01 May 2018Allowed
H. T. Ramfangzuava Vs State of Mizoram
Gauhati High Court · (2018) 05 GAU CK 0242
Indian Penal Code, 1860 — Section 376(2)(f)Protection of Children from Sexual Offences Act, 2012 — Section 5(n), 6, 28, 28(1), 29, 31, 33(9)Code of Criminal Procedure, 1973 — Section 164, 199(2), 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 236, 237, 313, 353, 354, 355, 356, 357, 358, 359, 360, 361, 362, 363, 364, 365, 374, 374(2), 384, 389(1), 465
High Courts27 Apr 2018Dismissed
UNION OF INDIA Vs M/S K.K. BUILDERS AND ENGINEERS PVT. LTD.
Gauhati High Court · (2018) 04 GAU CK 0102
Arbitration and Conciliation Act, 1996 — Section 7(b), 11, 11(2), (3), (4), (5), (6), (8), 12(3), 13(5), 31(7), 34(2)(a), 34(2)(a)(v), 34Interest Act, 1978 — Section 2(a), 3, 3(3)(a), 3(3)
High Courts27 Apr 2018Partly Allowed
THE ORIENTAL INSURANCE CO. LTD. Vs TORU SAIKIA AND ORS
Gauhati High Court · (2018) 04 GAU CK 0101
Motor Vehicles Act, 1988 — Section 166, 173
High Courts27 Apr 2018Dismissed
M/S RADHIKA TRADERS Vs THE STATE OF ASSAM AND 8 ORS
Gauhati High Court · (2018) 04 GAU CK 0100
Constitution of India, 1950 — Article 14
High Courts27 Apr 2018Disposed Of
MD. ATOR ALI @ ATAR ALI Vs THE UNION OF INDIA and 5 ORS.
Gauhati High Court · (2018) 04 GAU CK 0099
High Courts27 Apr 2018Disposed Of
MULCHAND MANDAL Vs THE UNION OF INDIA and 7 ORS
Gauhati High Court · (2018) 04 GAU CK 0098
Constitution of India, 1950 — Article 226
High Courts27 Apr 2018Disposed Of
DWIPEN CHANDRA KALITA Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 04 GAU CK 0097
High Courts27 Apr 2018
SUBRATA DEB NATH Vs ASHOK KUMAR DAS
Gauhati High Court · (2018) 04 GAU CK 0096
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 6 Rule 14AConstitution of India, 1950 — Article 227
High Courts26 Apr 2018Disposed Of
ANAR HUSSEN @ MD. ANOWAR HUSSAIN and 4 ORS. Vs THE STATE OF ASSAM and ANR.
Gauhati High Court · (2018) 04 GAU CK 0113
Code of Criminal Procedure, 1973 — Section 154, 155, 154(1), 154(3), 156(3), 482Indian Penal Code 1860 — Section 34, 366, 376
High Courts26 Apr 2018Disposed Of
DWIJEN THAKURIA Vs CENTRAL BUREAU OF INVESTIGATION C.B.I.
Gauhati High Court · (2018) 04 GAU CK 0112
Indian Penal Code 1860 — Section 120B, 201, 419, 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Code of Criminal Procedure, 1973 — Section 313
High Courts26 Apr 2018Disposed Of
ORIENTAL INSURANCE CO. LTD. Vs ALOK SAIKIA
Gauhati High Court · (2018) 04 GAU CK 0111
Motor Vehicles Act, 1988 — Section 140, 163, 173
High Courts26 Apr 2018Allowed
KAKUMONI BORAH Vs STATE OF ASSAM and ORS.
Gauhati High Court · (2018) 04 GAU CK 0110
Women's Reservation Bill Act, 2008 — Section 4, 11(1)Assam Women’s Reservation Rules 2005 — Rule 3(3), 3Constitution of India, 1950 — Article 16(4), 16
High Courts26 Apr 2018Allowed
MISS CHAITALI SIDDHANTA @APPELLANT @has THE STATE OF ASSAM AND 6 ORS
Gauhati High Court · (2018) 04 GAU CK 0109
Women's Reservation Bill Act, 2008 — Section 4, 11(1)Assam Women (Reservation of Vacancies in Services and Posts) Rules, 2005 — Rule 3, 3(3)Constitution of India, 1950 — Article 16(4), 16
High Courts26 Apr 2018Allowed
M/S. RADHABALLAV KHITISH CH. SAHA and ANR. Vs UNION OF INDIA and ORS.
Gauhati High Court · (2018) 04 GAU CK 0108
Indian Penal Code 1860 — Section 34, 285, 304, 337, 338, 427, 436, 440
High Courts26 Apr 2018Allowed
DR. LALATENDU SAHU Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 04 GAU CK 0107
Assam Services (Pension) Rules, 1969 — Rule 21Assam Services (Discipline and Appeal) Rules, 1964 — Rule 7
High Courts26 Apr 2018Dismissed
RAJIB SONOWAL Vs THE STATE OF ASSAM AND 4 ORS.
Gauhati High Court · (2018) 04 GAU CK 0106
High Courts26 Apr 2018Dismissed
HIRANYA MAYEE BRAHMA Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 04 GAU CK 0105
High Courts26 Apr 2018Dismissed
Assam Civil Service Officers? Association Vs The Union of India
Gauhati High Court · (2018) 04 GAU CK 0104
Administrative Tribunals Act, 1985 — Section 14Indian Administrative Service (Appointment by Selection) Regulations, 1997 — Rule 2(g), 4(1)(iii), 4, 4(1), 9(1)Assam Civil Service Rules, 1998 — Rule 3(2), 3(3)
High Courts26 Apr 2018Allowed
PRODIP CHOUDHURY Vs THE STATE OF ASSAM AND 4 ORS
Gauhati High Court · (2018) 04 GAU CK 0103
Indian Penal Code 1860 — Section 406, 420, 468