High Courts06 Apr 2018Allowed
BHABANI PRINT AND PUBLICATION and ANR @APPELLANT @has THE UNION OF INDIA and 6 ORS
Gauhati High Court · (2018) 04 GAU CK 0025
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 42 of 63
High Courts06 Apr 2018Disposed Of
SAYEED AHMED Vs ASSAM AGRICULTURAL UNIVERSITY and 5 ORS.
Gauhati High Court · (2018) 04 GAU CK 0024
Assam Service (Discipline & Appeal) Rules 1964 — Rule 9Constitution of India, 1950 — Article 311
High Courts05 Apr 2018Partly Allowed
MD IBRAHIM ALI Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 04 GAU CK 0033
Indian Penal Code, 1860 — Section 34, 147, 149, 302, 304IICode of Criminal Procedure, 1973 — Section 313
High Courts05 Apr 2018Disposed Of
PRASANTH K.B Vs THE UNION OF INDIA and 3 ORS
Gauhati High Court · (2018) 04 GAU CK 0032
Indian Penal Code, 1860 — Section 279Code Of Criminal Procedure, 1973 — Section 173
High Courts05 Apr 2018Disposed Of
TALIMUL RAHMAN, Vs THE STATE OF ASSAM,
Gauhati High Court · (2018) 04 GAU CK 0030
Assam Municipal Act, 1956 — Section 148(2)
High Courts05 Apr 2018Disposed Of
JADAB CHANDRA MAZUMDAR Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 04 GAU CK 0029
High Courts05 Apr 2018Disposed Of
CHILARAY INDIA PVT. LTD. Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0028
Constitution of India, 1950 — Article 226
High Courts05 Apr 2018Allowed
ON THE DEATH OF ABDUL AHAD, HIS LEGAL HEIRS ARE- (1) SALEKA Vs ON THE DEATH OF NUR MAHAMMAD HIS LEGAL HEIRS NUR MAHAN NESSA and ORS
Gauhati High Court · (2018) 04 GAU CK 0027
Specific Relief Act, 1963 — Section 6, 6(2)(a)
High Courts05 Apr 2018Dismissed
KUMARI SUPRIYA BHATTACHARJEE Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 04 GAU CK 0010
Industrial Dispute Act, 1947 — Section 10Constitution of India, 1950 — Article 226
High Courts04 Apr 2018Dismissed
Musstt. Rehana Begum Vs State of Assam
Gauhati High Court · (2018) 04 GAU CK 0038
Code of Criminal Procedure, 1973 — Section 125, 482Indian Penal Code, 1860 — Section 34, 323, 353, 447, 494, 495, 506
High Courts04 Apr 2018Allowed
RAGHA MURA Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0037
Indian Penal Code 1860 — Section 34, 304
High Courts04 Apr 2018Allowed
ORIENTAL INSURANCE CO. LTD. Vs MD. NOBI HUSSAIN and ANR
Gauhati High Court · (2018) 04 GAU CK 0036
Workmen’s Compensation Act, 1923 — Section 30Workmen’s Compensation (Procedure) Rules, 1924 — Rule 21(3), 21
High Courts04 Apr 2018Dismissed
WASHIM ARIF Vs THE STATE OF ASSAM and 2 ORS
Gauhati High Court · (2018) 04 GAU CK 0035
High Courts04 Apr 2018Disposed Of
RUHUL AMIN MUGHAL Vs THE STATE OF ASSAM AND 5 ORS
Gauhati High Court · (2018) 04 GAU CK 0034
Assam Secondary Education (Provincialisation) Service Rules, 2003 — Section 14(3)
High Courts03 Apr 2018Allowed
MRINAL KANTI ROY Vs SUNIL NATH
Gauhati High Court · (2018) 04 GAU CK 0049
Code of Civil Procedure, 1908 — Section 96, Section 98, Section 105, Order 8 Rule 1, Order 21 Rule 34(5), Order 30 Rule 1, Order 40 Rule 33, Order 40 Rule 23AIndian Partnership Act, 1932 — Section 25, 69
High Courts03 Apr 2018Allowed
UNITED BANK OF INDIA Vs SMI. SNEHMOYE BORTHAKUR and 2 ORS
Gauhati High Court · (2018) 04 GAU CK 0048
Code of Civil Procedure, 1908 — Section 96, Order 8 Rule 6ALimitation Act, 1963 — Article 113
High Courts03 Apr 2018Allowed
DEBA KISHAN Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 04 GAU CK 0046
Indian Penal Code, 1860 — Section 302
High Courts03 Apr 2018Partly Allowed
MUKHDEO GIRI Vs PRADIP PEGU and ORS
Gauhati High Court · (2018) 04 GAU CK 0045
Motor Vehicles Act, 1988 — Section 166, 173
High Courts03 Apr 2018Dismissed
ABDUL WAHID Vs THE STATE OF ASSAM and 4 ORS
Gauhati High Court · (2018) 04 GAU CK 0044
Assam College Employees (Provincialisation) Rules, 2010 — Rule 5(2)
High Courts03 Apr 2018Dismissed
Shri Sashi Kant Mishra Vs The State of Assam
Gauhati High Court · (2018) 04 GAU CK 0043