High Courts05 Feb 2018Dismissed
SRI DADHI MOHAN MEDHI Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 02 GAU CK 0061
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 55 of 63
High Courts05 Feb 2018Dismissed
BHASKAR BISWAS & ORS, Vs STATE OF ASSAM and ANR,
Gauhati High Court · (2018) 02 GAU CK 0016
Code of Criminal Procedure, 1973, Section 114, Order 6 Rule 17, Order 47 Rule(1) - Copy of order to accompany summons or warrant
High Courts05 Feb 2018Allowed
MD. EUSUF ALI Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 02 GAU CK 0015
Code of Criminal Procedure, 1973, Section 161, Section 344, Section 251 - Examination of witnesses by police - Summary procedure for trial for giving false evidence - Subs
High Courts05 Feb 2018Disposed Of
KALYAN KR. CHAKRABORTY and ORS Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 02 GAU CK 0014
Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts05 Feb 2018
SRI TOUFIQUL RAHMAN Vs MRS. JUSHNA BEGUM
Gauhati High Court · (2018) 02 GAU CK 0013
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
High Courts05 Feb 2018Dismissed
Shri Gautam Saha Vs Smti Ratna Biswas @ Saha
Gauhati High Court · (2018) 02 GAU CK 0012
Protection of Women From Domestic Violence Act, 2005, Section 20, Section 29, Section 2(a), Section 19(a) - Monetary reliefs - Appeal - Definitions - Resid
High Courts05 Feb 2018
JOGENDRA NATH SARMA Vs THE STATE OF ASSAM & ORS
Gauhati High Court · (2018) 02 GAU CK 0011
Assam Non-Government College Management Rules, 2001, Rule 3, Rule 3(a)
High Courts02 Feb 2018Dispsoed
MD. FIZNUR ALI Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 02 GAU CK 0048
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 366 - Punishment for rap
High Courts02 Feb 2018Dismissed
JANAKI DAS AND ORS Vs SANTOSH KR DAS
Gauhati High Court · (2018) 02 GAU CK 0047
Transfer of Property Act, 1882, Section 28, Section 29, Section 54 - Ulterior transfer conditional on happening or not happening of specified event - Fulfilment of condition
High Courts02 Feb 2018Disposed
RINA KALITA Vs THE STATE OF ASSAM & ORS
Gauhati High Court · (2018) 02 GAU CK 0046
High Courts02 Feb 2018Dispsoed
CANARA BANK Vs KIRTEE KISHORE BHATTACHARJEE & ORS
Gauhati High Court · (2018) 02 GAU CK 0044
Code of Civil Procedure, 1908, Section 151, Order 43 Rule 1(r), Order 39 Rules1, Order 39 Rules2 - Saving of Inher
High Courts02 Feb 2018
MD. NIZAMUDDIN AHMED Vs MD. AKRAM HUSSAIN
Gauhati High Court · (2018) 02 GAU CK 0043
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts01 Feb 2018Partly Allowed
NABAB KHAN Vs THE UNION OF INDIA
Gauhati High Court · (2018) 02 GAU CK 0035
Code of Criminal Procedure, 1973, Section 100, Section 313 - Person in charge of closed place to allow search - Power to examine the accusedNarcotic Drugs and Psychotropic
High Courts01 Feb 2018Allowed
JUMOR ALI and 2 ORS, Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 02 GAU CK 0034
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 34, Section 306,
High Courts01 Feb 2018Partly Allowed
MD. AMRUL HAQUE LASKAR & ORS. Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 02 GAU CK 0033
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Se
High Courts01 Feb 2018Dismissed
SABITRI SHARMA Vs DR B BOROOAH CANCER INSTITUTE and ORS
Gauhati High Court · (2018) 02 GAU CK 0032
High Courts01 Feb 2018Disposed
ISAMUDDIN AHMED and ORS Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 02 GAU CK 0029
High Courts01 Feb 2018Dismissed
MRS NILIMA BEGUM Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 02 GAU CK 0028
High Courts01 Feb 2018Disposed
Md. Suag Miah alias Suaibur Rahman & Anr. Vs The State of Assam
Gauhati High Court · (2018) 02 GAU CK 0022
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to ex
High Courts01 Feb 2018Dismissed
DIGANTA DEV ASOMIYA Vs THE STATE OF ASSAM AND ANR
Gauhati High Court · (2018) 02 GAU CK 0021
Assam Secondary Education (Provincialised) Service Rules, 1982 - Rule 15