High Courts15 Mar 2022Disposed Of
Md. Monajir Ali Vs State Of Assam And 5 Ors.
Gauhati High Court · (2022) 03 GAU CK 0026
COURT ARCHIVE
Gauhati High Court judgments, 2022
621 judgments · page 24 of 32
High Courts14 Mar 2022Dismissed
Saurav Jyoti Parasor Vs State Of Assam
Gauhati High Court · (2022) 03 GAU CK 0036
Constitution Of India, 1950 — Article 12, 14, 16, 16(4), 142, 162, 226, 309, 320, 320(1), 320(3)(a), 320(3)(b), 320(3)Assam Engineering [Public Works Department] Service Rules, 1978 — Section 2(a), 6, 18, 28Assam Panchayat And Rural Development Officers [Technical] Service Rules, 2015 — Rule 25
High Courts14 Mar 2022Allowed
Ranjan Pegu @ Rajani And Anr Vs State Of Assam And Anr
Gauhati High Court · (2022) 03 GAU CK 0029
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302, 304BCode Of Criminal Procedure, 1973 — Section 164, 313, 313(1)(b), 313(2), 313(4)
High Courts11 Mar 2022Dismissed
All Assam Elementary Teacher Educators' Association Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 03 GAU CK 0019
Constitution Of India, 1950 — Article 226, 309Assam State Council Of Educational Research And Training Service Rules, 2005 — Rule 12, 12(1), 29
High Courts10 Mar 2022Allowed
Sukharanjan Sill And Anr. Vs Union Of India And 7 Ors.
Gauhati High Court · (2022) 03 GAU CK 0020
National Council For Teacher Education Act, 1993 — Section 14, 14(1)National Council For Teacher Education Amendment Act, 2019 — Section 2
High Courts09 Mar 2022Dismissed
Hriday Borah Vs State Of Assam
Gauhati High Court · (2022) 03 GAU CK 0037
Constitution Of India, 1950 — Article 12, 14, 298Assam Minor Mineral Concession Rules, 2013 — Section 2(e), 37(1)Forest [Conservation] Act, 1980 — Section 2
High Courts09 Mar 2022Dismissed
Dr. Pranab Prasad Borah Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 03 GAU CK 0021
Constitution Of India, 1950 — Article 14
High Courts08 Mar 2022Dismissed
Fariz @ Farij Ali @ Farijul Hoque @ Farijal Hoque Vs Union Of India And 6 Ors
Gauhati High Court · (2022) 03 GAU CK 0018
Citizenship Act, 1955 — Section 3(i)(a)Evidence Act, 1872 — Section 1, 3
High Courts08 Mar 2022Allowed
Dusyanta Sarma Das Vs State Of Assam And 2 Ors
Gauhati High Court · (2022) 03 GAU CK 0017
Indian Penal Code, 1860 — Section 34, 294, 323, 354, 448
High Courts08 Mar 2022Disposed Of
GO-2518 Shri M.L Agrawal Vs Union Of India And 3 Ors
Gauhati High Court · (2022) 03 GAU CK 0016
High Courts08 Mar 2022Dismissed
M/S Century Mercantile Private Limited Vs State Of Assam
Gauhati High Court · (2022) 03 GAU CK 0015
Code Of Civil Procedure, 1908 — Order 21 Rule 32Payment Of Wages Act, 1936 — Section 15, 15(1), 16, 17, 17AMinimum Wages Act, 1948 — Section 3(1)(a), 15, 15(1), 20, 20(1), 20(2), 24, 25
High Courts07 Mar 2022Allowed
New India Assurance Co. Ltd Vs Babita Singh @ Singha And 6 Ors.
Gauhati High Court · (2022) 03 GAU CK 0023
Motor Vehicles Act, 1988 — Section 173
High Courts07 Mar 2022Disposed Of
Prabhat Chandra Deka Vs State Of Assam And 6 Ors
Gauhati High Court · (2022) 03 GAU CK 0022
High Courts07 Mar 2022Allowed
Dr. Anjar Muhammad Tapadar Vs State Of Assam And 3 Ors
Gauhati High Court · (2022) 03 GAU CK 0014
Assam(Regulation Of Admission Into Post Graduate Degree And Diploma Courses) Rules, 2021 — Rule 4, 6
High Courts07 Mar 2022Partly Allowed
Oriental Insurance Co. Ltd Vs Md Moidul Islam And 5 Ors
Gauhati High Court · (2022) 03 GAU CK 0013
Motor Vehicles Act, 1988 — Section 149(2)(ii), 173
High Courts07 Mar 2022Partly Allowed
Lakhi Das And 3 Ors Vs M/S United India Insurance Co. Ltd. And Anr
Gauhati High Court · (2022) 03 GAU CK 0012
Motor Vehicles Act, 1988 — Section 166, 173
High Courts07 Mar 2022Dismissed
Hritokesh Patgiri Vs Navin Hirania And 2 Ors
Gauhati High Court · (2022) 03 GAU CK 0011
Motor Vehicles Act, 1988 — Section 173
High Courts07 Mar 2022Allowed
Oriental Insurance Co. Ltd. Vs Dipankar Sarma And 3 Ors.
Gauhati High Court · (2022) 03 GAU CK 0010
Motor Vehicles Act, 1988 — Section 173
High Courts04 Mar 2022Dismissed
Amrit Kalita Vs Rajani Kanta Kalita And 6 Ors
Gauhati High Court · (2022) 03 GAU CK 0009
Constitution Of India, 1950 — Article 133(1)(a)Code Of Civil Procedure, 1908 — Section 100, 100(3), 109, 110, Order 41 Rule 11, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 101, Order 21 Rule 103
High Courts04 Mar 2022Dismissed
Md. Nizamuddin Ahmed Vs On The Death Of Ahmed Hossain His Legal Heirs Habibul Nessa And 6 Ors
Gauhati High Court · (2022) 03 GAU CK 0008
Constitution Of India, 1950 — Article 136, 227Code Of Civil Procedure, 1908 — Section 21, 21(2), 115, Order 6 Rule 17Arbitration And Conciliation Act, 1996 — Section 5, 8, 11, 37(1)(a)