High Courts17 Jan 2018Disposed
NOWSHAD ALI and ORS Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0023
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 60 of 63
High Courts17 Jan 2018Dismissed
THE STATE OF ASSAM and ANR Vs ABDUR ROSHID and ANR
Gauhati High Court · (2018) 01 GAU CK 0022
High Courts17 Jan 2018Allowed
HOPNA SOREN Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0017
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376 - Punishment for rape
High Courts17 Jan 2018Dismissed
SARAT CHANDRA MANDAL Vs SACHINDRA MANDAL
Gauhati High Court · (2018) 01 GAU CK 0016
Succession Act, 1925, Section 59, Section 63, Section 276, Section 384 - Person capable of making wills - Execution of unprivileged wills - Petition for
High Courts17 Jan 2018Dismissed
ORIENTAL INSURANCE CO. LTD. Vs SMTI. RUBY SARMA and ORS
Gauhati High Court · (2018) 01 GAU CK 0015
Code of Civil Procedure, 1908, Order 41Rule 27 -Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts17 Jan 2018Allowed
MD. MOINUDDIN AHMED Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0014
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Secti
High Courts17 Jan 2018Disposed
DIGANTA DAS and ORS. Vs THE SUB-DIVISIONAL OFFICERC, RANGIA and ORS.
Gauhati High Court · (2018) 01 GAU CK 0003
High Courts12 Jan 2018Allowed
PARTHA SARATHI CHAKRABORTY and ORS Vs GOPAL NANDA GOSWAMI and ANR
Gauhati High Court · (2018) 01 GAU CK 0013
Evidence Act, 1872, Section 64, Section 65, Section 63(1), Section 72(2) - Proof of documents by primary evidence - Cases in which secondary evidence rela
High Courts12 Jan 2018Dismissed
CHANDA PAUL @ CHANDARANI PAUL Vs THE UNION OF INDIA and ORS.
Gauhati High Court · (2018) 01 GAU CK 0012
Constitution of India, Article 226 - Power of High Courts to Issue certain writsEvidence Act, 1872, Section 65B -Foreigners Act, 1946,
High Courts12 Jan 2018Allowed
SMTI ANU BISWAS and ORS Vs THE OWNER AND MANAGING DIRECTOR and ANR
Gauhati High Court · (2018) 01 GAU CK 0011
Employees Compensation Act, 1923, Section 4, Section 30
High Courts12 Jan 2018
SANTOSH DEVI SHARMA Vs REJIBUL HAQUE and ORS.
Gauhati High Court · (2018) 01 GAU CK 0010
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts12 Jan 2018Disposed
SMTI. JONAKI BORO Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 01 GAU CK 0009
Evidence Act, 1872, Section 108 - Burden of proving that person is alive who has not been heard of, for seven years
High Courts12 Jan 2018Allowed
MST REHENA BEGUM and ORS Vs M/S UNITED INDIA INSURANCE CO. LTD
Gauhati High Court · (2018) 01 GAU CK 0008
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts11 Jan 2018Allowed
SMTI KALPANA BAISHYA Vs KARUNA DEKA
Gauhati High Court · (2018) 01 GAU CK 0099
Evidence Act, 1872, Section 4 - "May presume"Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118(a) - Disho
High Courts11 Jan 2018Allowed
041664366 CT/GD BICHITRA SARMA Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 01 GAU CK 0098
Central Reserve Police Force Act, 1949, Section 11 - Minor punishments
High Courts11 Jan 2018Dismissed
AMAR KUMAR PAUL Vs SHYAM KANDAI NAGA and ORS.
Gauhati High Court · (2018) 01 GAU CK 0097
Code of Civil Procedure, 1908, Section 115, Section 151 - Revision - Saving of Inherent powers of CourtCode of Criminal Procedure, 1973, Section 144
High Courts11 Jan 2018Disposed
SRI ATUL CHANDRA CHAKRABORTY & ORS. Vs THE STATE OF ASSAM & ORS.
Gauhati High Court · (2018) 01 GAU CK 0094
High Courts11 Jan 2018Dismissed
SMTI PUNYA CHUTIA Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0093
High Courts11 Jan 2018Allowed
Sri Narayan Prasad Sharma Vs State of Assam
Gauhati High Court · (2018) 01 GAU CK 0092
Prevention of Food Adulteration Act, 1954, Section 16, Section 7 - Penalties - Prohibition of manufacture, sale, etc. of certain articles of food
High Courts11 Jan 2018Disposed
Sri Jogen Borah Vs State of Assam
Gauhati High Court · (2018) 01 GAU CK 0007
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