High Courts04 Apr 2022Disposed Of
New India Assurance Company Ltd Vs Binu Hazarika And 5 Ors
Gauhati High Court · (2022) 04 GAU CK 0004
Motor Vehicles Act, 1988 — Section 95, 110, 173
COURT ARCHIVE
Gauhati High Court judgments, 2022
621 judgments · page 22 of 32
High Courts04 Apr 2022Disposed Of
Chamnur Ali And 3 Ors. Vs Loknath Upadhaya
Gauhati High Court · (2022) 04 GAU CK 0003
Constitution Of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163, 163A, 166, 173
High Courts01 Apr 2022Dismissed
Ranjit Kumar Borah Vs Central Bureau Of Investigation
Gauhati High Court · (2022) 04 GAU CK 0002
Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 162, 167, 167(2), 173(1), 173(2), 173(8), 439Prevention Of Corruption Act, 1988 — Section 7, 8, 11, 12, 13
High Courts01 Apr 2022Partly Allowed
Pakhindra Bezbaruah Vs State Of Assam And Anr
Gauhati High Court · (2022) 04 GAU CK 0001
Indian Penal Code, 1860 — Section 302, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 113B
High Courts31 Mar 2022Dismissed
Lechu Biswas Vs Ajabala Das And 2 Ors
Gauhati High Court · (2022) 03 GAU CK 0065
Constitution Of India, 1950 — Article 133(1)(a)Code Of Civil Procedure, 1908 — Section 100, 100(3), 109, 110, Order 26 Rule 9, Order 26 Rule 11
High Courts31 Mar 2022Allowed
Atiful Rahman Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 03 GAU CK 0064
Assam (Food & Civil Supplies) Service Rules, 1970 — Rule 2(i), 3, 11, 11(2), 13(2)Assam Ministerial District Establishment Service Rules, 1967 — Rule 2(4)Assam Services (Pension) Rules, 1969 — Rule 64, 64(e)
High Courts31 Mar 2022Disposed Of
New India Assurance Company Ltd. Vs Lata Agarwala And Ors
Gauhati High Court · (2022) 03 GAU CK 0063
Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 171Income Tax Act, 1961 — Section 192(1), 201(1A)
High Courts31 Mar 2022Disposed Of
M/S Priyashi Aashi Developers Pvt. Ltd. Vs Mitrajyoti Deka And 4 Ors.
Gauhati High Court · (2022) 03 GAU CK 0062
Arbitration And Conciliation Act, 1996 — Section 9
High Courts31 Mar 2022Dismissed
Amulya Saha And 2 Ors. Vs On Death Of Naresh Ch. Roy His Legal Heirs And 29 Ors
Gauhati High Court · (2022) 03 GAU CK 0061
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 5, Order 21 Rule 35, Order 21 Rule 35(1), Order 41 Rule 35(2), Order 41 Rule 35(3), Order 21 Rule 36
High Courts31 Mar 2022Disposed Of
Sunita Jalan @ Sunita Agarwalla Vs Manoj Jalan And Anr
Gauhati High Court · (2022) 03 GAU CK 0060
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A, Order 8 Rule 1A(3), Order 16 Rule 6, Order 16 Rule 7, Order 7 Rule 14, Order 16 Rule 14
High Courts30 Mar 2022
M/S. Norphel Winery And Anr. Vs State Of Assam And 6 Ors
Gauhati High Court · (2022) 03 GAU CK 0053
Assam Excise Rules, 2016 — Rule 338, 338ACode Of Criminal Procedure, 1973 — Section 154, 190, 482Assam Excise (Amendment) Act, 2018 — Section 3(21), 53(1)(a), 53(1)(e)
High Courts30 Mar 2022Disposed Of
Bihu Ram Ray Vs State Of Assam
Gauhati High Court · (2022) 03 GAU CK 0052
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 299, 299(b), 300, 302, 304IIEvidence Act, 1872 — Section 25, 60
High Courts29 Mar 2022Disposed Of
Ayurvedic Doctors Association And 2 Ors Vs State Of Assam And 4 Ors.
Gauhati High Court · (2022) 03 GAU CK 0055
High Courts29 Mar 2022Allowed
Sanjib Borgohain Vs Oil And Natural Gas Corporation Lt. And 4 Ors
Gauhati High Court · (2022) 03 GAU CK 0054
ONGC Conduct, Discipline and Appeal Rules, 1994 — Rule 34, 34(x), 34(xi), 36, 41, 41(a)(ii), 41(a)(iii)
High Courts28 Mar 2022Dismissed
Madhab Chandra Das Vs Palash Bhuyan And 2 Ors.
Gauhati High Court · (2022) 03 GAU CK 0059
Specific Relief Act, 1963 — Section 6(2)
High Courts28 Mar 2022Disposed Of
Rowshan Ali Khan Vs State Of Assam And 8 Ors
Gauhati High Court · (2022) 03 GAU CK 0058
Assam Education (Provincialisation Of Services Of Teachers And Re-Organisation Of Educational Institutions) Act, 2017 — Section 14
High Courts25 Mar 2022Disposed Of
Keshab Kalita Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 03 GAU CK 0057
Constitution Of India, 1950 — Article 226Assam Municipal Act, 1956 — Section 148, 148(2), 298, 299, 299(b)
High Courts25 Mar 2022Disposed Of
Dharmendra Mazumder Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 03 GAU CK 0056
Constitution Of India, 1950 — Article 226Assam Municipal Act, 1956 — Section 148, 148(2), 298, 299, 299(b)
High Courts25 Mar 2022Dismissed
Kejriwal Sugar Agencies Pvt. Ltd. Vs M/S Gopiram Chetriram
Gauhati High Court · (2022) 03 GAU CK 0049
Code Of Criminal Procedure, 1973 — Section 200, 202, 482Negotiable Instrument Act, 1881 — Section 138, 141, 141(2)Specific Relief Act, 1963 — Section 41, 41(a), 41(b), 41(d)
High Courts24 Mar 2022Disposed Of
Abdul Motalib Vs State Of Assam And 4 Ors.
Gauhati High Court · (2022) 03 GAU CK 0047