High Courts01 Feb 2018Allowed
NEW INDIA ASSURANCE CO LTD Vs MOTIUR RAHMAN AND ORS
Gauhati High Court · (2018) 02 GAU CK 0020
Code of Civil Procedure, 1908, Order 41Rule 23 -Workmens Compensation Act, 1923, Section 30 - Appeals
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 56 of 63
High Courts01 Feb 2018Dismissed
RANTU TALUKDAR and ORS Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 02 GAU CK 0019
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts01 Feb 2018Dismissed
DEEPALI DEVI and ANR Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 02 GAU CK 0018
Assam Secondary Education (Provincialised) Service Rules, 1982, - Rule 15
High Courts01 Feb 2018
HIRANYA KUMAR SARMA Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 02 GAU CK 0002
High Courts30 Jan 2018Allowed
INDIAN OIL CORPORATION LIMITED Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0126
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2018Dismissed
SRI BIKASH MANDAL Vs THE STATE OF ASSAM & ANR
Gauhati High Court · (2018) 01 GAU CK 0125
Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittal
High Courts30 Jan 2018Dismissed
Sri Prasenjit Kumar Dasgupta Vs The State of Assam & Anr.
Gauhati High Court · (2018) 01 GAU CK 0124
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 406 - Cheatin
High Courts30 Jan 2018Disposed
MRS. SUPARNA NANDY KAR Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0123
High Courts30 Jan 2018Allowed
THE UNION OF INDIA and ORS. Vs HARI CHANDRA DUTTA
Gauhati High Court · (2018) 01 GAU CK 0122
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2018Dismissed
JANAK KALITA Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0120
High Courts30 Jan 2018Allowed
SRI DINABANDHU KALITA Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 01 GAU CK 0119
High Courts30 Jan 2018
SMTI JAHNOBI GOSWAMI Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 01 GAU CK 0110
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2018Allowed
Sri Tarun Das Vs Smti. Purnima Bora Das
Gauhati High Court · (2018) 01 GAU CK 0109
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 Courts30 Jan 2018Dismissed
THE UNION OF INDIA and ORS. Vs GAUTAM KALITA
Gauhati High Court · (2018) 01 GAU CK 0108
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2018Dismissed
Deniael Regmi Vs Shri Haladhar Kalita & Anr.
Gauhati High Court · (2018) 01 GAU CK 0100
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 Courts30 Jan 2018Allowed
DINABANDHU KALITA Vs THE STATE OF ASSAM and ORS.
Gauhati High Court · (2018) 01 GAU CK 0043
High Courts29 Jan 2018Disposed
SAFIQUL ISLAM Vs THE STATE OF ASSAM & ORS.
Gauhati High Court · (2018) 01 GAU CK 0121
High Courts29 Jan 2018Allowed
M/S ABDOS LAMITUBES PVT. LTD. and ANR. Vs UNION OF INDIA and ANR
Gauhati High Court · (2018) 01 GAU CK 0101
Central Excise Act, 1944, Section 11B - Claim for refund of duty
High Courts29 Jan 2018Allowed
M/S DHARAMPAL SATYAPAL LTD. GUWAHATI UNITS Vs THE UNION OF INDIA and ANR
Gauhati High Court · (2018) 01 GAU CK 0096
Central Excise Act, 1944, Section 11B - Claim for refund of duty
High Courts29 Jan 2018Dispsoed
UNION OF INDIA and ORS. Vs M/S. OIL INDIA LTD
Gauhati High Court · (2018) 01 GAU CK 0089