High Courts23 Apr 2018Disposed Of
NIR BAHADUR CHETRI Vs THE UNION OF INDIA and 2 ORS
Gauhati High Court · (2018) 04 GAU CK 0124
Central CCS (Pension) Rules, 1972 — Rule 49(2)(b)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 38 of 63
High Courts20 Apr 2018Dismissed
SMT. BISMITA SAIKIA @ BISMITA SAIKIA DUTTA Vs PRANJAL DUTTA and 3 ORS.
Gauhati High Court · (2018) 04 GAU CK 0058
Code of Criminal Procedure, 1973 — Section 401, 482Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(f), 12, 18, 19, 22, 23Hindu Marriage Act, 1955 — Section 13(i)(ia)
High Courts20 Apr 2018Disposed Of
AJIT CHANGMAI Vs DIPEN BORAH and 5 ORS
Gauhati High Court · (2018) 04 GAU CK 0057
High Courts20 Apr 2018Disposed Of
SMTI SUSHMITA PURKAYASTHA Vs THE STATE OF ASSAM and 4 ORS
Gauhati High Court · (2018) 04 GAU CK 0056
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2(g), 2(g)(ii), 2(g)(i), 2(o), 2(o)(i), 4, 4(2)(a)Assam College Employees (Provincialisation) Act, 2005 — Section 3, 6Assam Non-Government College Management Rules, 2001 — Rule 2(a), 3, 5, 15, 21(iii)
High Courts20 Apr 2018Disposed Of
THE UNION OF INDIA and 3 ORS. Vs JITEN CHANDRA BHUYAN and 4 ORS.
Gauhati High Court · (2018) 04 GAU CK 0055
High Courts20 Apr 2018Disposed Of
MORIOM BIBI Vs THE UNION OF INDIA and 3 ORS
Gauhati High Court · (2018) 04 GAU CK 0054
Citizenship Act, 1955 — Section 6A, 6A(3), (4)Constitution of India, 1950 — Article 226
High Courts20 Apr 2018Dismissed
PRAFULLA KUMAR DAS Vs UNITED BANK OF INDIA and ORS.
Gauhati High Court · (2018) 04 GAU CK 0053
Indian Evidence Act, 1872 — Section 62, 66Constitution of India, 1950 — Article 226
High Courts20 Apr 2018Dismissed
MD. FARUK ALI Vs THE UNION OF INDIA and 2 ORS
Gauhati High Court · (2018) 04 GAU CK 0052
Constitution of India, 1950 — Article 14
High Courts20 Apr 2018Dismissed
ON THE DEATH OF HEMENDRA NATH SARMA HIS LEGAL HEIRS SMTI Vs DILIP KUMAR SARMA and 4 ORS LABANYA DEVI ORS
Gauhati High Court · (2018) 04 GAU CK 0051
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1
High Courts20 Apr 2018Dismissed
THE STATE OF ASSAM Vs MAHTAB HUSSAIN
Gauhati High Court · (2018) 04 GAU CK 0050
Assam Land & Revenue Regulation, 1886 &mdashh; Section 154Code Of Civil Procedure, 1908 — Section 9, Section 80, Order 27 Rule 1, Order 6 Rule 5Contract Act, 1972 — Section 10
High Courts19 Apr 2018Disposed Of
X X X Vs IN RE- SUMALA KHATUN @ SALEMA KHATUN @ SAMELA KHATUN and SUMALA KHATUN ANR.
Gauhati High Court · (2018) 04 GAU CK 0073
Foreigners’ Act, 1946 — Section 9
High Courts19 Apr 2018Allowed
PUTUL DAS Vs STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0072
Indian Penal Code, 1860 — Section 279, 294, 427, 506
High Courts19 Apr 2018Partly Allowed
PRAFULLA BORAH and ANR Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0071
Indian Penal Code, 1860 — Section 34
High Courts19 Apr 2018Allowed
JITUMONI SAIKIA AND ANR Vs SUNIL KR.VERMA AND ANR.
Gauhati High Court · (2018) 04 GAU CK 0070
Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 304(A), 338, 427
High Courts19 Apr 2018Disposed Of
M/S KALPATARU AGRO FOREST ENTERPRISES PRIVATE LTD. Vs THE UNION OF INDIA and 3 ORS
Gauhati High Court · (2018) 04 GAU CK 0069
High Courts19 Apr 2018Disposed Of
THE UNION OF INDIA and 3 ORS Vs GOLAK BARMAN
Gauhati High Court · (2018) 04 GAU CK 0068
High Courts19 Apr 2018Dismissed
JATIN DAS Vs THE UNITED BANK OF INDIA
Gauhati High Court · (2018) 04 GAU CK 0067
Indian Penal Code, 1860 — Section 409Indian Evidence Act, 1872 — Section 65(D)(4), 114
High Courts19 Apr 2018Dismissed
KUMUD CHANDRA BORAH Vs THE STATE OF ASSAM AND 4 ORS
Gauhati High Court · (2018) 04 GAU CK 0066
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 4, 8(4)Constitution of India, 1950 — Article 16, 309
High Courts19 Apr 2018Allowed
SMTI AMBIKA PATRA @ AMBIKA PATRA SAIKIA Vs THE STATE OF ASSAM AND 2 ORS
Gauhati High Court · (2018) 04 GAU CK 0065
Indian Penal Code, 1860 — Section 420, 468Assam Services (Discipline & Appeal) Rules, 1964 — Rule 7, 9Constitution of India, 1950 — Article 226
High Courts19 Apr 2018Dismissed
MD. SAMSUL HAQUE Vs THE STATE OF ASSAM AND 2 ORS
Gauhati High Court · (2018) 04 GAU CK 0064
Assam Junior Colleges (Provincialization) Act, 2012 — Section 3