CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2021

849 judgments · page 38 of 43

High Courts09 Mar 2021Dismissed

Ajoy Das Vs Union Of India And 3 Ors

Gauhati High Court · (2021) 03 GAU CK 0006

Administrative Tribunals Act, 1985 — Section 3(q), 3(q)(iv), 3(q)(v), 14Railway Servants (Discipline And Appeal) Rules, 1968 — Section 20, 25(2)Constitution Of India, 1950 — Article 226
Read judgment
High Courts04 Mar 2021Disposed Off

Biren Ch. Deka Vs State Of Assam And Anr

Gauhati High Court · (2021) 03 GAU CK 0013

Code Of Criminal Procedure, 1973 — Section 468, 469, 469(1)(b), 482Assam Police Act, 2007 — Section 98(a), 98(b), 106Indian Penal Code, 1860 — Section 166A, 201, 217, 218, 466
Read judgment
High Courts03 Mar 2021Disposed Off

Ph. Ruth Joan Singha Vs State Of Assam And 3 Ors

Gauhati High Court · (2021) 03 GAU CK 0062

Assam Non-Government Educational Institutions (Regulation And Management) Act, 2006 &mdsh; Section 15(1), 15(2), 27Assam Non-Government Educational Institutions (Regulation And Management) Rules, 2007 &mdash Rule 17(a)(b)(f)Constitution Of India, 1950 — Article 226
Read judgment
High Courts03 Mar 2021Disposed Off

Gajen Ch Swargiary Vs State Of Assam And 6 Ors

Gauhati High Court · (2021) 03 GAU CK 0061

Assam Secondary Education (Provincialised Schools) Service Rules, 2018 &mdsh; Rule 14(2), 14(2)(b), 14(2)(a)(b)Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 3, 14(2), 14(3), 24, 25
Read judgment
High Courts03 Mar 2021Dismissed

Dipak Chandra Ruhi Das Vs Pradip Kumar Sarkar And 14 Ors

Gauhati High Court · (2021) 03 GAU CK 0014

Limitation Act, 1963 — Section 3, 14Code Of Civil Procedure, 1908 — Section 80(2), 115, 115(1), 121, 151, Order 1 Rule 8, Order 7 Rule 11, Order 39 Rule 3, Order 39 Rule 3A, Order 41 Rule 5, Order 43 Rule 2, Order 43 Rule 1(r)Representation Of the People Act, 1951 — Section 21, 170
Read judgment
High Courts01 Mar 2021Allowed

M/S. Ashman Infra Project Pvt. Ltd. And Anr Vs Biprangshu Talukdar

Gauhati High Court · (2021) 03 GAU CK 0002

Code Of Civil Procedure, 1908 — Section 151, Order 5 Rule 9, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 14, Order 5 Rule 15, Order 5 Rule 16, Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19, Order 5 Rule 20, Order 5 Rule 20(1), Order 5 Rule 20A, Order 6 Rule 14A, Order 9 Rule 7, Order 29 Rule 2General Clauses Act, 1868 — Section 27Constitution Of India, 1950 — Article 227
Read judgment
High Courts24 Feb 2021Dismissed

Imtirenla Jamir Vs State Of Nagaland And Anr

Gauhati High Court · (2021) 02 GAU CK 0042

Nagaland Retirement From Public Employment Act, 1991 — Section 2(1), 3, 3(1), 3(2), 5, 5(1)Central Civil Services (Pension) Rules 1972 — Rule 26, 26(1), 26(2)Constitution Of India, 1950 — Article 14, 16
Read judgment
High Courts19 Feb 2021Partly Allowed

Chutu Munda Vs State Of Assam

Gauhati High Court · (2021) 02 GAU CK 0040

Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 6, 10Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts18 Feb 2021Allowed

Bhaskar Baruah Vs Union Of India And 4 Ors

Gauhati High Court · (2021) 02 GAU CK 0058

Food Safety And Standard Act, 2006 — Section 3(1)(a), 3(i)(j), 3(i)(zk), 37, 38, 38(2), 38(3), 38(6), 57Petroleum (Production) Act 1934 — Section 2A, 4Calcium Carbide Rules, 1987 — Rule 4
Read judgment