CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2022

621 judgments · page 28 of 32

High Courts04 Feb 2022Dismissed

Moti Kumari And 3 Ors Vs Md Habibur Rahman And 5 Ors

Gauhati High Court · (2022) 02 GAU CK 0010

Limitation Act, 1963 — Article 64, 65, 66, 67Constitution Of India, 1950 — Article 133(1)(a)Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3(g), 5, 5(1), 5(1)(a), 5(1)(b), 5(2), 5(3), 11
Read judgment
High Courts02 Feb 2022Allowed

M/S Shiva Bottles Pvt Ltd And Anr Vs State Of Assam And 4 Ors

Gauhati High Court · (2022) 02 GAU CK 0001

Constitution Of India, 1950 — Article 226Assam Excise Act, 2020 — Section 53, 53(1)(a), 53(1)(c), 53(1)(d), 53(1)(e), 54, 55, 56, 57, 61Assam Excise Act, 2000 — Section 2(q), 37, 38, 38(4)(a), 38(4)(b), 38(4)(c), 39, 40, 41, 42, 44, 44(2), 44(4)(a), 44(4)(b), 44(4)(c), 45, 45(2)
Read judgment
High Courts31 Jan 2022Disposed Of

Rounak Ali Hazarika Vs State Of Assam

Gauhati High Court · (2022) 01 GAU CK 0069

Constitution Of India, 1950 — Article 14, 21, 32Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120, 120B, 188, 201, 212, 384, 409, 465, 467, 468, 471
Read judgment
High Courts28 Jan 2022Allowed

Debajit Hazarika Vs State Of Assam

Gauhati High Court · (2022) 01 GAU CK 0067

Constitution Of India, 1950 — Article 226Assam Panchayat [Financial] Rules, 2002 — Rule 47(10)Assam Panchayat Act, 1994 — Section 52, 109(6)
Read judgment
High Courts27 Jan 2022Allowed

Abu Saleh Sharif Uddin Vs Hanif Uddin And 8 Ors.

Gauhati High Court · (2022) 01 GAU CK 0060

Constitution Of India, 1950 — Article 226, 226(3)Assam Education (Provincialisation of Services of Teachers and Re-organisation of the Educational Institutions) Act, 2017 — Section 19(2)
Read judgment
High Courts27 Jan 2022Allowed

Sahidur Islam Vs State Of Assam And 7 Ors

Gauhati High Court · (2022) 01 GAU CK 0058

Constitution Of India, 1950 — Article 226, 226(3)Assam Education (Provincialisation of Services of Teachers and Re-organisation of the Educational Institutions) Act, 2017 — Section 3(1), 3(1)(x)Right Of Children To Free And Compulsory Education Act, 2009 — Section 19, 25
Read judgment