High Courts04 Nov 2022
Prasad Chandra Bordoloi And 5 Ors Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 11 GAU CK 0023
COURT ARCHIVE
Gauhati High Court judgments, 2022
621 judgments · page 5 of 32
High Courts04 Nov 2022
Dharanidhar Medhi Vs State Of Assam And 6 Ors
Gauhati High Court · (2022) 11 GAU CK 0022
High Courts04 Nov 2022Dismissed
Afser Khan And Anr. Vs State Of Assam
Gauhati High Court · (2022) 11 GAU CK 0010
Code Of Criminal Procedure, 1973 — Section 41A, 401, 482Indian Penal Code, 1860 — Section 34, 489A, 489C
High Courts04 Nov 2022Disposed Of
Shantilal Dugar Vs Siddiqur Rahman
Gauhati High Court · (2022) 11 GAU CK 0009
High Courts03 Nov 2022Dismissed
Nalbari Municipal Board Vs Noor Ahmed Jilani
Gauhati High Court · (2022) 11 GAU CK 0008
Assam Municipal Act, 1956 — Section 54, 64Indian Contract Act, 1872 — Section 70
High Courts03 Nov 2022Disposed Of
Safatun Nessa And 7 Ors. Vs Icici Lombard General Insurance Company Ltd.
Gauhati High Court · (2022) 11 GAU CK 0007
Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1
High Courts03 Nov 2022Allowed
Bikash Kumar More Vs Food Corporation Of India And 3 Ors
Gauhati High Court · (2022) 11 GAU CK 0006
High Courts03 Nov 2022Disposed Of
Nazrul Islam Vs State Of Assam And 8 Ors.
Gauhati High Court · (2022) 11 GAU CK 0005
Assam Cattle Preservation Act, 2021 — Section 3(a), 4, 5, 5(2), 6, 7, 7(3), 7(4)
High Courts03 Nov 2022Allowed
Banikanta Das And 2 Ors. Vs Dipak Kakoti And 2 Ors.
Gauhati High Court · (2022) 11 GAU CK 0004
Motor Vehicle Act, 1988 — Section 166, 173, 175
High Courts03 Nov 2022Allowed
Shiv Kumar Kanoi Vs State Of Assam And Anr
Gauhati High Court · (2022) 11 GAU CK 0003
Code of Criminal Procedure, 1973 — Section 482Assam Tea Plantations Provident Fund and Pension Fund and Insurance Fund Scheme Act, 1955 — Section 7(2)Indian Penal Code, 1860 — Section 406, 409
High Courts03 Nov 2022Allowed
M/S. Bakshish Enterprises And Anr. Vs State Of Assam And 3 Ors.
Gauhati High Court · (2022) 11 GAU CK 0002
Code Of Civil Procedure, 1908 — Section 30, Order 11 Rule 14, Order 11 Rule 15
High Courts02 Nov 2022Disposed Of
Md. Idrish Ali Vs Ganesh Das And 4 Ors.
Gauhati High Court · (2022) 11 GAU CK 0012
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 41 Rule 27(1)(b)
High Courts02 Nov 2022Dismissed
Syed Raju Ali And 2 Ors. Vs State Of Assam And Anr
Gauhati High Court · (2022) 11 GAU CK 0011
Constitution Of India, 1950 — Article 14, 15, 21Code Of Criminal Procedure, 1973 — Section 407Protection of Women from Domestic Violence Act, 2005 — Section 12, 27
High Courts01 Nov 2022Partly Allowed
M/S. S.M.Cement Industries Vs Assam Power Distribution Co. Ltd And 4 Ors.
Gauhati High Court · (2022) 11 GAU CK 0001
High Courts31 Oct 2022Dismissed
Nisavilhu Hieme Vs Gauhati High Court
Gauhati High Court · (2022) 10 GAU CK 0024
Constitution Of India, 1950 — Article 14, 16, 229, 229(1), 229(2)Gauhati High Court Services [Appointment, Conditions of Service and Conduct] Rules, 1967 — Rule 7(2), 18
High Courts31 Oct 2022Dismissed
GS 170929Y SFWALA Ranjit Singh, Vs Union Of India
Gauhati High Court · (2022) 10 GAU CK 0023
Army Act, 1950 — Section 63
High Courts27 Oct 2022Dismissed
Dhyan Foundation Vs State Of Assam And 7 Ors.
Gauhati High Court · (2022) 10 GAU CK 0022
Transport of Animals Rules, 1978 — Rule 56, 56(c)Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 482Indian Penal Code, 1860 — Section 420, 429, 511
High Courts27 Oct 2022Allowed
Jaynal Abedin Vs Biki Sahu
Gauhati High Court · (2022) 10 GAU CK 0021
Constitution Of India, 1950 — Article 227Assam Land Grabbing Rules, 2017 — Rule 6(2)Assam Land Grabbing (Prohibition) Act, 2010 — Section 2, 2(d), 2(e), 4(2), 5, 8(2), 8(4), 10, 12
High Courts27 Oct 2022Allowed
Neput Rajiyung@ Action Dimasa@ Miput Rajiyung Vs State Of Assam And Anr
Gauhati High Court · (2022) 10 GAU CK 0020
Code Of Criminal Procedure, 1973 — Section 2(d), 154, 173(2), 195, 195A, 195(1)(b), 340, 340(1)Indian Penal Code, 1860 — Section 195A, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 2011, 228, 420, 460, 467
High Courts27 Oct 2022Disposed Of
On The Death Of Sri Kamal Sarma His Legal Heir, Sri Riju Prasad Sarma And 2 Ors Vs State Of Assam And Ors
Gauhati High Court · (2022) 10 GAU CK 0019
Constitution Of India, 1950 — Article 226Assam State Acquisition of Land belonging to Religious or Charitable Institutions of Public Nature Rules, 1962 — Rule 4, 6(2), 6(4)Assam State Acquisition of Lands Belonging to Religious and Charitable Institutions of Public Nature Act, 1959 — Section 3(1), 3(2), 3(3), 5, 6, 7, 15, 16, 18, 19, 20, 20(3), 20(4), 20(7), 30