High Courts02 Aug 2019Disposed Off
Saraju Bhuyan Hazarika Vs State Of Assam And 4 Ors
Gauhati High Court · (2019) 08 GAU CK 0006
COURT ARCHIVE
Gauhati High Court judgments, 2019
884 judgments · page 18 of 45
High Courts01 Aug 2019Disposed Off
Rina Borah Vs State Of Assam And 6 Ors
Gauhati High Court · (2019) 08 GAU CK 0005
Indian Penal Code, 1860 — Section 34, 201, 302Constitution Of India, 1950 — Article 14, 16, 226
High Courts01 Aug 2019Dismissed
Md. Saiful Islam Vs State Of Assam And Ors
Gauhati High Court · (2019) 08 GAU CK 0004
Code Of Criminal Procedure, 1973 — Section 161, 162Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
High Courts01 Aug 2019Partly Allowed
Md. Mirajuddin Ahmed Vs State Of Assam
Gauhati High Court · (2019) 08 GAU CK 0003
Indian Penal Code, 1860 — Section 307, 326Code Of Criminal Procedure, 1973 — Section 313ARMS ACT, 1959 — Section 25(a), 27(1), 27(2)
High Courts01 Aug 2019Partly Allowed
Achyut Chamuah @ Bichitra Vs State Of Assam
Gauhati High Court · (2019) 08 GAU CK 0002
Indian Penal Code, 1860 — Section 300, 302, 304Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 106
High Courts01 Aug 2019Dismissed
Kuladhar Deka Vs State Of Assam And Anr
Gauhati High Court · (2019) 08 GAU CK 0001
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 409, 420
High Courts31 Jul 2019Partly Allowed
Solu Gour Vs State Of Assam
Gauhati High Court · (2019) 07 GAU CK 0066
Code Of Criminal Procedure, 1973 — Section 164, 281Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 84, 326
High Courts31 Jul 2019Allowed
Rakib Ahmed @ Rakibuddin Ahmed Vs Rafiqul Awal
Gauhati High Court · (2019) 07 GAU CK 0065
Indian Penal Code, 1860 — Section 397, 401, 409, 420, 506Code Of Criminal Procedure, 1973 — Section 197
High Courts31 Jul 2019Dismissed
Raj Mohan Hazarika And 3 Ors Vs Purna Kanta Singha And 2 Ors
Gauhati High Court · (2019) 07 GAU CK 0064
Motor Vehicles Act, 1988 — Section 140Code Of Civil Procedure, 1908 — Section 2(11)
High Courts31 Jul 2019Disposed Off
MRS BIBI BORO And ANR Vs JAYANTA GOGOI And 2 ORS
Gauhati High Court · (2019) 07 GAU CK 0063
High Courts31 Jul 2019Disposed Off
Abdul Hoque @ Alsia Vs Oriental Insurance Company Limited
Gauhati High Court · (2019) 07 GAU CK 0062
Motor Vehicles Act, 1988 — Section 166
High Courts31 Jul 2019Disposed Off
Jamal Uddin Rajbarbhuiya Vs State Of Assam And 5 Ors
Gauhati High Court · (2019) 07 GAU CK 0061
High Courts31 Jul 2019Disposed Off
Ruhini Kr. Nath And 3 Ors Vs State Of Assam And Anr
Gauhati High Court · (2019) 07 GAU CK 0060
High Courts30 Jul 2019Dismissed
Md Samed Ali Vs State Of Assam And 5 Ors
Gauhati High Court · (2019) 07 GAU CK 0059
Indian Penal Code, 1860 — Section 302
High Courts30 Jul 2019Partly Allowed
Ranjit Bora Vs State Of Assam And Anr
Gauhati High Court · (2019) 07 GAU CK 0058
Indian Penal Code, 1860 — Section 300, 304, 326Code Of Criminal Procedure, 1973 — Section 428
High Courts30 Jul 2019Dismissed
Putuli Rabidas Vs State Of Assam And 3 Ors
Gauhati High Court · (2019) 07 GAU CK 0057
Code Of Criminal Procedure, 1973 — Section 161
High Courts30 Jul 2019Dismissed
Nizara Ramchiary Vs State Of Assam And 5 Ors
Gauhati High Court · (2019) 07 GAU CK 0056
Assam Scheduled Castes And Scheduled Tribes (Reservation Of Vacancies in Services And Posts) Act, 1978 — Section 5Constitution Of India, 1950 — Article 14, 16(1), 16(4), 16(4)(A), 226, 335Assam Directorate Establishment (Ministerial) Service Rules, 1973 — Rule 10(3)
High Courts29 Jul 2019Partly Allowed
Manash Boruah Vs State Of Assam
Gauhati High Court · (2019) 07 GAU CK 0055
Indian Penal Code, 1860 — Section 300, 302, 304, 448Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts29 Jul 2019Disposed Off
Oriental Insurance Company Ltd Vs Gullu Worrang And 2 Ors
Gauhati High Court · (2019) 07 GAU CK 0054
Motor Vehicles Act, 1988 — Section 140, 166
High Courts29 Jul 2019Allowed
Ambika Supply And Services Pvt. Ltd. And Anr Vs Kanhaiya Lal Kankani And Anr
Gauhati High Court · (2019) 07 GAU CK 0053
Arbitration And Conciliation Act, 1996 — Section 8, 8(1)Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d)Constitution Of India, 1950 — Article 10, 10.1, 2.1