High Courts13 Sept 2022Disposed Of
M/S. G.B.Chowdhury Holdings Pvt. Ltd. Vs Food Corporation Of India And 2 Ors.
Gauhati High Court · (2022) 09 GAU CK 0027
COURT ARCHIVE
Gauhati High Court judgments, 2022
621 judgments · page 9 of 32
High Courts12 Sept 2022Dismissed
Chittaranjan Nath Vs State Of Assam And 12 Ors
Gauhati High Court · (2022) 09 GAU CK 0031
Constitution Of India, 1950 — Article 137, 145(c)Assam Legislative Assembly Secretariate (Recruitment And Conditions of Service) Rules, 1986 — Rule 16Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts12 Sept 2022Allowed
Navarun Das And Anr Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 09 GAU CK 0030
High Courts09 Sept 2022Disposed Of
Abdul Mazid And 11 Ors. Vs State Of Assam And 6 Ors.
Gauhati High Court · (2022) 09 GAU CK 0015
High Courts08 Sept 2022Disposed Of
M/S Lukwah Tea Estate Vs Commissioner Of Cgst And Central Excise And Anr
Gauhati High Court · (2022) 09 GAU CK 0014
Central Excise Rules, 1944 — Rule 9, 173GCentral Excise Act, 1944 — Section 5A(1), 11B, 35GAdditional Duties Of Excise (Goods Of Special Importance) Act, 1957 — Section 3(3)
High Courts08 Sept 2022
Prodip Kumar Vs State Of Assam
Gauhati High Court · (2022) 09 GAU CK 0013
Indian Penal Code, 1860 — Section 302, 304II, 307, 325Code Of Criminal Procedure, 1973 — Section 161, 313, 357A
High Courts08 Sept 2022Allowed
Numaligarh Refinery Ltd. Vs Workmen
Gauhati High Court · (2022) 09 GAU CK 0012
Factories Act, 1948 — Section 59, 59(1), 59(2)Industrial Dispute Act, 1947 — Section 18(3)Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2(b), 6
High Courts07 Sept 2022Disposed Of
Labanya Kalita And 4 Ors. Vs Janajit Das And 6 Ors.
Gauhati High Court · (2022) 09 GAU CK 0019
High Courts07 Sept 2022Allowed
Idris Ali Oheb And Anr Vs State Of Assam And Anr
Gauhati High Court · (2022) 09 GAU CK 0018
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 406, 417, 471Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts07 Sept 2022
Tinkumoni Talukdar Bordoloi And Anr Vs Director Of Health Services And 4 Ors
Gauhati High Court · (2022) 09 GAU CK 0017
Motor Vehicle Act, 1988 — Section 171Indian Penal Code, 1860 — Section 279, 304A, 427Code Of Civil Procedure, 1908 — Section 34
High Courts07 Sept 2022
Krishna Kanta Debnath Vs State Of Assam And 2 Ors.
Gauhati High Court · (2022) 09 GAU CK 0016
High Courts06 Sept 2022Disposed Of
XXXX Vs Principal Secretary To The Govt. Of Assam
Gauhati High Court · (2022) 09 GAU CK 0005
Indian Penal Code, 1860 — Section 34, 117, 120B, 143, 147, 149, 307, 323, 324, 333, 353, 427, 447Prevention of Damage to Public Property Act, 1884 — Section 3(2)Assam Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2011 — Section 3, 4
High Courts06 Sept 2022Dismissed
Apurba Ch. Barman Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 09 GAU CK 0004
Constitution Of India, 1950 — Article 12Assam Fishery Rules, 1953 — Rule 12
High Courts06 Sept 2022Dismissed
Central Administrative Tribunal Vs Union Of India And 3 Ors.
Gauhati High Court · (2022) 09 GAU CK 0003
Constitution Of India, 1950 — Article 323ATribunal (Conditions of Service) Rules, 2021 — Rule 2(2), 3(5)(a), 4, 4(3), 4(4), 5, 11Tribunal Reforms Act, 2021 — Section 3(b), 3(1), 3(2), 3(3), 3(6), 3(7)
High Courts05 Sept 2022Allowed
Alia Begum Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 09 GAU CK 0009
Constitution Of India, 1950 — Article 21, 22, 22(2), 22(5), 226Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3(1), 3(2), 9(b), 9(c)Indian Penal Code, 1860 — Section 397, 411
High Courts05 Sept 2022Dismissed
Sharukh Ahmed @ Muktar Vs Union Of India And 5 Ors
Gauhati High Court · (2022) 09 GAU CK 0008
Constitution Of India, 1950 — Article 14, 19, 21, 22, 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2(c), 3, 3(1), 3(2), 3(3), 8, 8(1), 9(b), 9(c), 9(f), 12, 13
High Courts05 Sept 2022Dismissed
Luthfa Begum Laskar Vs State Of Assam
Gauhati High Court · (2022) 09 GAU CK 0007
Constitution Of India, 1950 — Article 226Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2)
High Courts05 Sept 2022Allowed
Assam Gramin Vikash Bank Vs Babita Gupta
Gauhati High Court · (2022) 09 GAU CK 0006
Payment of Gratuity Act, 1972 — Section 4, 4(6), 14Regional Rural Banks Act, 1976 — Section 30, 30(2)Working Journalists And Other Newspaper Employees (Conditions Ofservice) And Miscellaneous Provisions Act, 1955 — Section 5
High Courts02 Sept 2022Dismissed
Farukh Abdullah Choudhury Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 09 GAU CK 0002