COURT ARCHIVE

Gauhati High Court judgments, 2021

849 judgments · page 14 of 43

High Courts19 Aug 2021Allowed

Force No. 075047288 CT/GD Trinath Rana Vs Union Of India And 3 Ors

Gauhati High Court · (2021) 08 GAU CK 0067

Constitution Of India, 1950 — Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 18Railway Servants (Discipline & Appeal) Rules, 1968 — Rule 9(9)(c)

Read judgment

High Courts19 Aug 2021Disposed Of

Taher Ali Vs Union Of India And 6 Ors

Gauhati High Court · (2021) 08 GAU CK 0066

Read judgment

High Courts19 Aug 2021Dismissed

Dilip Das And 13 Ors Vs Union Of India And 6 Ors

Gauhati High Court · (2021) 08 GAU CK 0065

Constitution Of India, 1950 — Article 12, 226Specific Relief Act, 1963 — Section 14(d)

Read judgment

High Courts19 Aug 2021Allowed

Md. Zakaria Mazumder Vs State Of Assam And Anr

Gauhati High Court · (2021) 08 GAU CK 0064

Indian Penal Code, 1860 — Section 302, 364, 366, 376, 379Code Of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts18 Aug 2021Disposed Of

Deraj Talukdar And Anr. Vs State Of Assam And 5 Ors.

Gauhati High Court · (2021) 08 GAU CK 0063

Read judgment

High Courts18 Aug 2021Disposed Of

Hamed Ali @ Hamid Ali @ Hamidul Vs State Of Assam

Gauhati High Court · (2021) 08 GAU CK 0062

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 379, 420, 468, 511Foreigners Act, 1946 — Section 14, 14C

Read judgment

High Courts18 Aug 2021Disposed Of

Bimal Chetri Vs State Of Assam And 2 Ors

Gauhati High Court · (2021) 08 GAU CK 0061

Read judgment

High Courts18 Aug 2021

IRLA No 5960 Second In Command Neraj Kumar Singh Vs Union Of India And 4 Ors

Gauhati High Court · (2021) 08 GAU CK 0060

Constitution Of India, 1950 — Article 226

Read judgment

High Courts18 Aug 2021Dismissed

Sidheswar Das Vs State Of Assam And 4 Ors

Gauhati High Court · (2021) 08 GAU CK 0059

Constitution Of India, 1950 — Article 14, 226

Read judgment

High Courts17 Aug 2021Disposed Of

Shankar Talukdar Vs Rinku Talukdar

Gauhati High Court · (2021) 08 GAU CK 0058

Hindu Marriage Act, 1955 — Section 25

Read judgment

High Courts17 Aug 2021Dismissed

Pranab Baruah Vs N F Railway And 5 Ors

Gauhati High Court · (2021) 08 GAU CK 0057

Constitution Of India, 1950 — Article 14, 226

Read judgment

High Courts17 Aug 2021Partly Allowed

Khandan Kumar Das Vs State Of Assam And 3 Ors.

Gauhati High Court · (2021) 08 GAU CK 0056

Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Section 14Assam Municipal Act, 1956 — Section 50

Read judgment

High Courts16 Aug 2021Dismissed

Union Of India And 7 Ors Vs Manas Ranjan Mohapatro

Gauhati High Court · (2021) 08 GAU CK 0054

Constitution Of India, 1950 — Article 14

Read judgment

High Courts16 Aug 2021

Chandrababu Sarma Vs State Of Assam And 3 Ors

Gauhati High Court · (2021) 08 GAU CK 0053

Assam Secondary Educational (Provincialised) Service Rules, 2003 — Rule 24(3)

Read judgment

High Courts16 Aug 2021Dismissed

Hemanta Das Vs Assam State Agricultural Marketing Board And 2 Ors

Gauhati High Court · (2021) 08 GAU CK 0052

Constitution Of India, 1950 — Article 226, 311Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9

Read judgment

High Courts13 Aug 2021

Swahanaz Yasmin Vs State Of Assam And 7 Ors

Gauhati High Court · (2021) 08 GAU CK 0051

Constitution Of India, 1950 — Article 226

Read judgment

High Courts13 Aug 2021Disposed Of

Dhiraj Kr. Kakati Vs State Of Assam

Gauhati High Court · (2021) 08 GAU CK 0050

Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 7, 8Code Of Criminal Procedure, 1973 — Section 41A, 438

Read judgment

High Courts13 Aug 2021

Mainao Gayari Vs State Of Assam And 8 Ors

Gauhati High Court · (2021) 08 GAU CK 0049

Assam Services (Pension) Rules, 1969 — Rule 137(1)

Read judgment

High Courts13 Aug 2021Disposed Of

Utsav Kadam Vs State Of Assam

Gauhati High Court · (2021) 08 GAU CK 0048

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 120B, 307, 328, 376

Read judgment

High Courts13 Aug 2021Partly Allowed

Momi Bora Vs State Of Assam

Gauhati High Court · (2021) 08 GAU CK 0047

Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 300, 302, 304I, 304II

Read judgment