COURT ARCHIVE

Gauhati High Court judgments, 2018

1,247 judgments · page 51 of 63

High Courts07 Mar 2018Allowed

THE UNION OF INDIA Vs M/S BHAWANIN TRADING

Gauhati High Court · (2018) 03 GAU CK 0013

Railway Claims Tribunal Act, 1987 — Section 16, 18(3)(b), 23, 62, 64, 65, 70, 74, 81, 93, 93(g), 93(h), 106Indian Evidence Act, 1872 — Section 3, 114Code of Civil Procedure, 1908 — Section 80

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High Courts07 Mar 2018Allowed

MD. BADSHAH HUSSAIN Vs BUDHIN CHUTIA @ BUDDHINDA CHUTIA

Gauhati High Court · (2018) 03 GAU CK 0012

Code of Civil Procedure, 1908 — Section 94, Section 151, Order 6 Rule 17, Order 39 Rule 1, Order 39 Rule 2, Order 29 Rule 2A, Order 39 Rule 2AConstitution of India, 1950 — Article 32, 131, 227

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High Courts06 Mar 2018Disposed Of

X X X Vs IN RE - NAYAN KHAN and ANR.

Gauhati High Court · (2018) 03 GAU CK 0021

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High Courts06 Mar 2018Allowed

OIL and NATURAL GAS CORPORATION LIMITED and 2 ORS. Vs ASSAM PETROLEUM LIMITED and ANR

Gauhati High Court · (2018) 03 GAU CK 0020

Arbitration and Conciliation Act, 1996 — Section 11Indian Contract Act, 1872 — Section 23, 28

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High Courts06 Mar 2018Dismissed

GIRINDRA MAHANTA and ANR. Vs THE STATE OF ASSAM and ANR.

Gauhati High Court · (2018) 03 GAU CK 0019

Code of Civil Procedure, 1908 — Section 420, 482Code Of Criminal Procedure, 1973 — Section 190, 156(3), 154(1), 201, 210, 482Indian Penal Code, 1860 — Section 34, 406, 420, 506

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High Courts06 Mar 2018Disposed Of

Sri Subroto Choudhury Vs Arihant International Limited

Gauhati High Court · (2018) 03 GAU CK 0018

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 7, 138, 141, 141(1), 482

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High Courts06 Mar 2018Dismissed

MD ABDULLAH and 7 ORS Vs THE STATE OF ASSAM, and 46 ORS

Gauhati High Court · (2018) 03 GAU CK 0017

Code of Civil Procedure, 1908 — Order 47 Rule 1Constitution of India, 1950 — Article 14, 16

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High Courts06 Mar 2018Dismissed

UNION OF INDIA Vs DAMODAR ROPEWAY AND INFRA LIMITED

Gauhati High Court · (2018) 03 GAU CK 0016

Code of Civil Procedure, 1908 — Section 77, 79, 80, 80(1), 80(2), 80(1)(2), 96, 151Indian Railways Act, 1890 — Section 2(32), 3(6), 4(1), 4(2)Code of Civil Procedure, 1908 — Order 41 Rule 1, Order 41 Rule 2, Order 1 Rule 10(1), Order 1 Rule 9, Order 1 Rule 3

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High Courts05 Mar 2018Dismissed

DIPAK KUMAR DAS Vs SMTI LAKHIPRIYA DAS and ORS

Gauhati High Court · (2018) 03 GAU CK 0026

Indian Succession Act, 1925 — Section 63(3), 229, 276Indian Penal Code, 1860 — Section 380, 506Indian Evidence Act, 1872 — Section 68, 114

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High Courts05 Mar 2018Disposed Of

Hira Hazarika S/O Lt. Hinaram Hazarika Vs State of Assam

Gauhati High Court · (2018) 03 GAU CK 0025

Indian Penal Code, 1860 — Section 500, 501

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High Courts05 Mar 2018Disposed Of

BIJU KUMAR BORAH Vs MINAKSHI DAS BORAH

Gauhati High Court · (2018) 03 GAU CK 0024

Family Courts Act, 1984 — Section 19Indian Penal Code, 1860 — Section 307Code of Civil Procedure, 1908 — Order 9 Rule 13

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High Courts05 Mar 2018Disposed Of

DHIRENDRA CHANDRA BARMAN Vs THE STATE OF ASSAM AND 5 ORS

Gauhati High Court · (2018) 03 GAU CK 0023

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High Courts05 Mar 2018Disposed Of

ABDUL KUDDUS Vs UNION OF INDIA AND 8 ORS.

Gauhati High Court · (2018) 03 GAU CK 0022

Constitution of India, 1950 — Article 226

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High Courts28 Feb 2018Dismissed

MONJULA DAS Vs THE STATE OF ASSAM and ORS

Gauhati High Court · (2018) 02 GAU CK 0003

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High Courts27 Feb 2018Partly Allowed

Md. Sirajul Hoque @ Bapa Vs The State of Assam

Gauhati High Court · (2018) 02 GAU CK 0007

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 374(2) - Power to examine the accused - Recording of confessions and statements - Appeals from convicti

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High Courts27 Feb 2018Dismissed