High Courts29 Oct 2021Disposed Of
Naba Jyoti Hazarika Vs State Of Assam
Gauhati High Court · (2021) 10 GAU CK 0036
COURT ARCHIVE
Gauhati High Court judgments, 2021
849 judgments · page 7 of 43
High Courts29 Oct 2021Partly Allowed
Ashok Kumar Sarma Vs State Of Assam And 2 Ors
Gauhati High Court · (2021) 10 GAU CK 0035
Prevention Of Corruption Act, 1988 — Section 12, 13(1)(c), 13(1)(d)Code Of Criminal Procedure, 1973 — Section 482Delhi Special Police Establishment Act, 1946 — Section 5(1), 6
High Courts29 Oct 2021Dismissed
Rantu Kumar Gohain Vs Assam Electronics Development Corporation Ltd. And 2 Ors
Gauhati High Court · (2021) 10 GAU CK 0034
Constitution Of India, 1950 — Article 226
High Courts29 Oct 2021Allowed
Puspa Khatun Vs Union Of India
Gauhati High Court · (2021) 10 GAU CK 0033
High Courts29 Oct 2021Dismissed
Manash Kumar Nath Vs Sabita Kalita
Gauhati High Court · (2021) 10 GAU CK 0032
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115, Order 6 Rule 17Code Of Civil Procedure (Amendment) Act, 1999 — Section 16
High Courts28 Oct 2021Disposed Of
Dibyajyoti Moran @ Deepjyoti Moran Vs Manoj Kr Ladia And 4 Ors
Gauhati High Court · (2021) 10 GAU CK 0040
High Courts28 Oct 2021Disposed Of
Ratul Boruah Vs State Of Assam And Ors
Gauhati High Court · (2021) 10 GAU CK 0039
High Courts27 Oct 2021
Arup Rabha Vs State Of Assam And Anr
Gauhati High Court · (2021) 10 GAU CK 0043
Indian Penal Code, 1860 — Section 34, 201, 302, 364A, 368Evidence Act, 1872 — Section 25, 26, 27Code Of Criminal Procedure, 1973 — Section 164
High Courts27 Oct 2021Allowed
Md. Bahar Ali Vs Union Of India
Gauhati High Court · (2021) 10 GAU CK 0042
High Courts27 Oct 2021Allowed
Sushil Mandal Vs Union Of India And 6 Ors
Gauhati High Court · (2021) 10 GAU CK 0041
High Courts22 Oct 2021Disposed Of
Muslem Ali Vs State Of Assam
Gauhati High Court · (2021) 10 GAU CK 0031
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471
High Courts21 Oct 2021Allowed
M/S. S.B. Industries And 2 Ors. Vs M/S. S.B. Industries And 2 Ors. Vs M/S. Eastern Infratech
Gauhati High Court · (2021) 10 GAU CK 0030
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 311, 397, 401, 482Negotiable Instruments Act, 1881 — Section 138
High Courts21 Oct 2021Disposed Of
State Of Assam Vs Md. Dildar Hussain @ Diljar Hussain @ Pagla Doctor
Gauhati High Court · (2021) 10 GAU CK 0029
Code Of Criminal Procedure, 1973 — Section 437(1), 439(2), 482Indian Penal Code, 1860 — Section 34, 201, 302, 376(1), 376(2)Protection of Children from Sexual Offences Act, 2012 — Section 6, 21
High Courts21 Oct 2021Allowed
Mistu Das Vs State Of Assam And Anr
Gauhati High Court · (2021) 10 GAU CK 0028
Code Of Criminal Procedure, 1973 — Section 397, 401, 451Indian Penal Code, 1860 — Section 180, 269, 270, 379, 411, 420Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section (2)
High Courts16 Oct 2021
Debojit Das Vs State Of Assam
Gauhati High Court · (2021) 10 GAU CK 0027
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 419, 420, 493, 494
High Courts11 Oct 2021Partly Allowed
Sukumar Chandra Haldar VsAssam Fisheries Development Corporation Limited And 4 Ors
Gauhati High Court · (2021) 10 GAU CK 0001
High Courts08 Oct 2021Disposed Of
Navnath Tukaram Dhaigude VsUnion Of India
Gauhati High Court · (2021) 10 GAU CK 0009
Constitution Of India, 1950 — Article 14Wild Life (Protection) Act, 1972 — Section 2(5), 2(36), 44, 48, 48A, 48(a), 48(b), 49A, 49B, 49C, 50, 50(c), 51, 51(2)Code Of Criminal Procedure, 1973 — Section 482
High Courts08 Oct 2021
Md Sah Alom @ Md Sah Alom Ali VsState Of Assam And Anr
Gauhati High Court · (2021) 10 GAU CK 0008
Indian Penal Code, 1860 — Section 143, 302, 307, 326, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 106
High Courts08 Oct 2021Disposed Of
Ali Akbar Seikh And Anr. VsUnion Of India
Gauhati High Court · (2021) 10 GAU CK 0007
Code Of Criminal Procedure, 1973 — Section 73, 397, 401, 438, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 6
High Courts08 Oct 2021Dismissed
Union Of India And 4 Ors VsM/S Keshari Industries
Gauhati High Court · (2021) 10 GAU CK 0006
Constitution Of India, 1950 — Article 16(4), 16(4A), 16(4B), 32, 142, 370Finance Act, 2004 — Section 91, 92, 93Central Excise Act, 1944 — — Section 8(2A), 11A, 11A(1), 37B