High Courts08 Jan 2018Dismissed
TUSHAR KANTI PAUL Vs THE UNION OF INDIA AND ORS
Gauhati High Court · (2018) 01 GAU CK 0145
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Gauhati High Court judgments, 2018
1,247 judgments · page 62 of 63
High Courts08 Jan 2018
Bhartiben Bipinbhai Tamboli Vs State of Gujarat & 3
Gauhati High Court · (2018) 01 GAU CK 0139
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 323, Section 504,
High Courts08 Jan 2018Allowed
SHRI HEMANTA PHUKAN Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0138
Code of Criminal Procedure, 1973, Section 397, Section 164, Seciton 313, Seciton 401 - Calling for records to exercise powers of revision -
High Courts08 Jan 2018Dismissed
MISS DELOWARA KHATUN Vs MD SADAR ALI & ORS.
Gauhati High Court · (2018) 01 GAU CK 0137
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Seciton 313 - Saving of inherent powers of High Court - Calling for reco
High Courts08 Jan 2018
PRADIP TIBREWALA Vs RITESH KUMAR TIBREWALA and ORS
Gauhati High Court · (2018) 01 GAU CK 0136
High Courts08 Jan 2018Allowed
JADU NATH DOLEY Vs THE STATE OF ASSAM & ANR
Gauhati High Court · (2018) 01 GAU CK 0133
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Seciton 482 - Calling for records to exercise powers of revision - High
High Courts08 Jan 2018Allowed
SRI RANJIT HAZARIKA Vs STATE OF ASSAM and ANR
Gauhati High Court · (2018) 01 GAU CK 0132
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts08 Jan 2018
UNITED INDIA INSURANCE CO. LTD. Vs ANIL NATH AND ORS
Gauhati High Court · (2018) 01 GAU CK 0131
Motor Vehicles Act, 1988, Section 173, Section 173, Section 149, Section 149, Section 163A, Section 163A
High Courts08 Jan 2018Disposed
AMAL ATHPARIA Vs THE STATE OF ASSAM & ORS
Gauhati High Court · (2018) 01 GAU CK 0004
High Courts05 Jan 2018Disposed
MD. MUJIBUR RAHMAN and ORS. Vs THE STATE OF ASSAM and ORS.
Gauhati High Court · (2018) 01 GAU CK 0135
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 Jan 2018Disposed
KUWALI SARKAR Vs THE STATE OF ASSAM & ORS.
Gauhati High Court · (2018) 01 GAU CK 0134
High Courts05 Jan 2018Allowed
SMTI. REKHA DAS CHANDA Vs SMTI. REBA DEY BASUMATARY
Gauhati High Court · (2018) 01 GAU CK 0130
Succession Act, 1925, Section 299, Section 295, Section 281 - Appeals from orders of District Judge - Procedure in contentious cases - Verification of petition for probate
High Courts05 Jan 2018Dismissed
IMTIAZ HUSSAIN Vs AJIT GOGOI
Gauhati High Court · (2018) 01 GAU CK 0116
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts05 Jan 2018Allowed
SMTI CHHABI DAS @ CHHABI DEY Vs SRI SHYAMA PRASANNA MUKHERJEE and ORS
Gauhati High Court · (2018) 01 GAU CK 0115
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1 - Saving of Inherent power
High Courts05 Jan 2018Dismissed
BADRUDDIN AHMED & ORS Vs MD FARUK RAHIM SINCE & ORS
Gauhati High Court · (2018) 01 GAU CK 0114
Code of Civil Procedure, 1908, Section 115, Seciton 151 - Revision
High Courts05 Jan 2018Allowed
UNITED INDIA INSURANCE CO. LTD Vs ABDUL JALIL and ORS
Gauhati High Court · (2018) 01 GAU CK 0113
Indian Penal Code, 1860, Section 13, Section 304, Section 234, Section 279 - Definition of "Queen". - Punishment for culpable homicide not amounting to
High Courts05 Jan 2018Dismissed
M/S VALECHA ENGINEERING LTD. and ORS Vs BHAGYA KALITA
Gauhati High Court · (2018) 01 GAU CK 0112
Code of Civil Procedure, 1908, Order 29Rule 1 -Evidence Act, 1872, Section 114, Section 63, Section 65,
High Courts04 Jan 2018Dismissed
SMT. ARATI BASUMATARY Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 01 GAU CK 0107
Railways Act, 1989, Section 124A, Section 123(c) - Compensation on account of untoward incidents - DefinitionsRailway Claims Tribunal Act, 1987, Secti
High Courts04 Jan 2018Allowed
SHRI AJIT BORI Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 01 GAU CK 0106
Code of Criminal Procedure, 1973, Seciton 164 -Indian Penal Code, 1860, Section 376, Section 506, Section 417,
High Courts04 Jan 2018Allowed
APURBA KALITA & ORS Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0105
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 149, Section 304-I - Every me