High Courts19 Apr 2018Allowed
DHRUBAJYOTI TAMULI Vs THE STATE OF ASSAM and 2 ORS.
Gauhati High Court · (2018) 04 GAU CK 0063
Indian Penal Code, 1860 — Section 397Constitution of India, 1950 — Article 311(2)(b), 311(2)
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 39 of 63
High Courts19 Apr 2018Allowed
THE UNION OF INDIA Vs N. ASHOK KUMAR and 2 ORS
Gauhati High Court · (2018) 04 GAU CK 0062
Iindian administrative service (cadre) Rules, 1954 — Rule 5(1), 5(2)
High Courts19 Apr 2018Disposed Of
Shri Prafulla Nath Sarma Vs The State of Assam
Gauhati High Court · (2018) 04 GAU CK 0061
Assam Service (Discipline and Appeal) Rules, 1964 — Rule 7, 9, 9(2)
High Courts19 Apr 2018Allowed
RINA PAUL Vs NANDITA ACHARJEE
Gauhati High Court · (2018) 04 GAU CK 0060
Code of Civil Procedure, 1908 — Section 47, 50, 50(2), 52, 52(1), 52(2), 53, 60, 151, Order 21 Rule 48, Order 21 Rule 58, Order 41 Rule 58(1), Order 41 Rule 58(2), Order 22 Rule 12, Order 38 Rule 8Constitution of India, 1950 — Article 227
High Courts19 Apr 2018Disposed Of
RAJIB BORDOLOI Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0059
Code of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 120B, 419, 420, 468, 470, 471
High Courts18 Apr 2018Dismissed
BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs GOBINDA KALITA and ORS
Gauhati High Court · (2018) 04 GAU CK 0076
Motor Vehicles Act, 1988 — Section 173, 163AIndian Penal Code, 1860 — Section 279, 338Constitution of India, 1950 — Article 142
High Courts18 Apr 2018Disposed Of
RAFIQUL ISLAM Vs UNION OF INDIA AND 5 ORS.
Gauhati High Court · (2018) 04 GAU CK 0075
Constitution of India, 1950 — Article 226
High Courts18 Apr 2018Partly Allowed
ASSAM GAS CO. LTD. Vs UMA KANTA KALITA
Gauhati High Court · (2018) 04 GAU CK 0074
Code of Civil Procedure, 1908 — Section 96Indian Evidence Act, 1872 — Section 106, 114, 122, 131Limitation Act, 1963 — Article 72, 113
High Courts13 Apr 2018Dismissed
P.C. Lalhmachhuana Vs P.C. Zothiamthanga and ors
Gauhati High Court · (2018) 04 GAU CK 0143
Mizoram Civil Courts Act, 2005 — Section 10, 10(1), 10(2), 17, 17(1), 17(2), 31Code of Civil Procedure, 1908 — Section 100Constitution Of India, 1950 — Article 226, 227
High Courts13 Apr 2018Dismissed
State of Mizoram and ors Vs K. Lalrinliana
Gauhati High Court · (2018) 04 GAU CK 0142
High Courts13 Apr 2018Allowed
Rolali W/o Lalpiangliana Vs State of Mizoram and ors
Gauhati High Court · (2018) 04 GAU CK 0141
Indian Penal Code, 1860 — Section 21, 22(1), 34, 193, 302, 304, 323, 330
High Courts13 Apr 2018Allowed
Biakngheta Sailo Vs State of Mizoram and ors
Gauhati High Court · (2018) 04 GAU CK 0140
Mizo District (Land & Revenue) Act, 1956 — Section 4, 7, 8
High Courts13 Apr 2018Disposed Off
Sh. R. Lalduhawma Vs State of Mizoram & 4 Ors
Gauhati High Court · (2018) 04 GAU CK 0139
General Financial Rules (GFR), 2017 — Rule 170(i)Constitution Of India, 1950 — Article 226
High Courts12 Apr 2018Partly Allowed
BABUL PATAR Vs STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0082
Indian Penal Code 1860 — Section 302, 304
High Courts12 Apr 2018Dismissed
PRATIMA BORAH Vs BISWAJIT BORAH @ BISHNU
Gauhati High Court · (2018) 04 GAU CK 0081
Indian Penal Code, 1860 — Section 498Code Of Criminal Procedure, 1973 — Section 164
High Courts12 Apr 2018Allowed
THE BRANCH MANAGER UNITED INDIA INSURANCE CO. LTD. Vs BIRALA THENGAL AND ANR
Gauhati High Court · (2018) 04 GAU CK 0080
Workmen’s Compensation Act, 1923 — Section 30Employee’s Compensation Act, 1923 — Section 4(A), 4(A)(3)Workmen’s Compensation Rules, 1924 — Rule 21
High Courts12 Apr 2018Disposed Of
RAJKUMAR BELDAR and 133 ORS Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 04 GAU CK 0079
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3(vi)(b) (C ), (D)Constitution of India, 1950 — Article 14
High Courts12 Apr 2018Dismissed
M/S INDUSTRIAL TRADE AND AGENCIES Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0078
Assam Value Added Tax Act, 2003 — Section 4, 75(6), 79, 80, 81Assam Goods and Services Tax Act, 2017 — Section 174, 174(2)(f)Andhra Pradesh Value Added Tax Act, 2005 — Section 80(3)
High Courts12 Apr 2018Dismissed
SMT MINAKSHI BARUAH Vs THE STATE OF ASSAM AND 5 ORS
Gauhati High Court · (2018) 04 GAU CK 0077
High Courts11 Apr 2018Disposed Off
Sh. Hilai & 25 Ors @APPELLANT@Hash Union of India & 6 Ors
Gauhati High Court · (2018) 04 GAU CK 0138
Constitution of India, 1950 — Article 300A