High Courts03 Sept 2021Allowed
Gajen Ch Swargiary Vs State Of Assam And 6 Ors
Gauhati High Court · (2021) 09 GAU CK 0010
Assam Secondary Education (Provincialised Schools) Service Rules, 2018 — Rule 14(2)
COURT ARCHIVE
Gauhati High Court judgments, 2021
849 judgments · page 12 of 43
High Courts02 Sept 2021Allowed
Bitupan Borah Vs State Of Assam
Gauhati High Court · (2021) 09 GAU CK 0009
Indian Penal Code, 1860 — Section 302, 304IICode Of Criminal Procedure, 1973 — Section 164, 281, 313
High Courts02 Sept 2021Disposed Of
M/S. Brahmaputra Infrastructure Ltd. Vs M/S Assam Vegetable & Oil Products Ltd.
Gauhati High Court · (2021) 09 GAU CK 0008
Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6), 12(2), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Indian Penal Code, 1860 — Section 463
High Courts02 Sept 2021Disposed Of
Bmg Informatics Pvt Ltd Vs Union Of India And 3 Ors
Gauhati High Court · (2021) 09 GAU CK 0007
Central Goods And Services Tax Act, 2017 &mdash Section 9, 11(1), 54(3), 54(3)(ii), 168(1)
High Courts01 Sept 2021Partly Allowed
Subrata Ghosh Vs State Of Assam
Gauhati High Court · (2021) 09 GAU CK 0006
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 325Code Of Criminal Procedure, 1973 — Section 161
High Courts01 Sept 2021Disposed Of
Nur Mahammad Ali Vs State Of Assam And 4 Ors
Gauhati High Court · (2021) 09 GAU CK 0005
Assam Education (Provincialisation Of Service Of Teachers And Re-Organization Of Educational Institutions), Act, 2017 — Section 3(1)(vii)
High Courts01 Sept 2021Disposed Of
Sirin Aktar Choudhury Vs State Of Assam And 3 Ors
Gauhati High Court · (2021) 09 GAU CK 0004
Assam Education (Provincialisation Of Service Of Teachers And Re-Organization Of Educational Institutions), Act, 2017 — Section 3(1)(x)
High Courts01 Sept 2021Disposed Of
Jagadish Kumar Deka Vs State Of Assam And 10 Ors
Gauhati High Court · (2021) 09 GAU CK 0003
High Courts01 Sept 2021Dismissed
Smti Joonmani Pagag Gam Vs E State Of Assam And 4 Ors
Gauhati High Court · (2021) 09 GAU CK 0002
Constitution Of India, 1950 — Article 34, 136, 226
High Courts01 Sept 2021Dismissed
Nilotpal Nath Vs State Of Assam And 3 Ors
Gauhati High Court · (2021) 09 GAU CK 0001
Constitution Of India, 1950 — Article 14, 16, 226Sexual Harassment Of Women at Workplace (Prevention, Prohibition And Redressal) Rules, 2013 &mdash Rule 7(1)Indian Penal Code, 1860 — Section 294(b), 354, 354A, 509
High Courts31 Aug 2021Dismissed
Jagannath Barman Vs State Of Assam And Anr
Gauhati High Court · (2021) 08 GAU CK 0098
Indian Penal Code, 1860 — Section 86, 300, 302, 304IICode Of Criminal Procedure, 1973 — Section 164, 313
High Courts31 Aug 2021Dismissed
Pranab Kr. Baruah And Another Vs State Of Assam And Other
Gauhati High Court · (2021) 08 GAU CK 0097
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 294, 325, 341, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 401, 482
High Courts31 Aug 2021Allowed
Nipen Boro Vs State Of Assam And Anr
Gauhati High Court · (2021) 08 GAU CK 0096
Indian Penal Code, 1860 — Section 120B, 302, 376Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts26 Aug 2021
Naba Kumar Sarania Vs Daorao Dekhreb Narzary
Gauhati High Court · (2021) 08 GAU CK 0095
Constitution Of India, 1950 — Article 225, 329(b)Code Of Civil Procedure, 1908 — , Order 6 Rule 1, Order 6 Rule 2, Order 7 Rule 14Conduct Of Election Rules, 1961 — Section 94A
High Courts26 Aug 2021
Majida Khatun Vs State Of Assam And 9 Ors
Gauhati High Court · (2021) 08 GAU CK 0094
High Courts26 Aug 2021Dismissed
Hindustan Paper Corporation Limited Vs Union Of India
Gauhati High Court · (2021) 08 GAU CK 0093
Constitution Of India, 1950 — Article 14, 19(1)(g)Insolvency And Bankruptcy Code, 2016 — Section 3(7), 3(8), 3(23)(g), 8, 9, 15, 61Companies Act, 2013 — Section 2(20), 2(45), 230, 232
High Courts25 Aug 2021
TCI Supply Chain Solutions Vs Union Of India And 11 Ors
Gauhati High Court · (2021) 08 GAU CK 0092
Assam Motor Vehicle Rules, 2003 — Rule 93, 93(3)
High Courts25 Aug 2021Dismissed
Manir Uddin Vs State Of Assam And Anr
Gauhati High Court · (2021) 08 GAU CK 0091
Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Evidence Act, 1872 — Section 118Indian Penal Code, 1860 — Section 120B, 302
High Courts24 Aug 2021
Progressive Educational Society And 3 Ors Vs State Of Assam And 2 Ors
Gauhati High Court · (2021) 08 GAU CK 0090
High Courts24 Aug 2021
Social Research And Development Centre And 5 Ors Vs State Of Assam And 2 Ors
Gauhati High Court · (2021) 08 GAU CK 0089