High Courts12 May 2023Partly Allowed
Punjab National Bank Vs Chitta Ranjan Das
Gauhati High Court · (2023) 05 GAU CK 0024
Evidence Act, 1872 — Section 106
COURT ARCHIVE
Gauhati High Court judgments, 2023
728 judgments · page 24 of 37
High Courts12 May 2023Allowed
Dilip Kumar Ghosh Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0023
Assam College Employees (Provincialisation) Rules, 2010 — Rule 5(5)
High Courts12 May 2023Dismissed
State Of Assam Vs Md. Hussain Ali
Gauhati High Court · (2023) 05 GAU CK 0022
Assam Services (Pension) Rules, 1969 — Rule 31, 44Assam Registration Service Rules, 2010 — Rule 13
High Courts12 May 2023Dismissed
Samir Sarkar Vs Gauhati University And 3 Ors.
Gauhati High Court · (2023) 05 GAU CK 0021
High Courts12 May 2023Dismissed
Junu Devi And Anr. Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 05 GAU CK 0020
Constitution Of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 14
High Courts11 May 2023Disposed Of
M/S New Tech Steel & Alloys Pvt. Ltd. Vs Commissioner (Appeals)
Gauhati High Court · (2023) 05 GAU CK 0030
Central Excise Act, 1944 — Section 35G
High Courts11 May 2023Allowed
Ubaidullah Maskur Barbhuiya And Anr. Vs State Of Assam And Anr
Gauhati High Court · (2023) 05 GAU CK 0029
Indian Penal Code, 1860 — Section 34, 364A, 376, 420Code Of Criminal Procedure, 1973 — Section 482
High Courts11 May 2023Disposed Of
Golap Bhuyan Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0028
Indian Penal Code, 1860 — Section 366, 375, 376, 376(1)Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 114A
High Courts11 May 2023
Mondira Das And Anr Vs Union Of India And 5 Ors
Gauhati High Court · (2023) 05 GAU CK 0027
Constitution Of India, 1950 — Article 22, 22(4)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 9(f), 10, 11
High Courts11 May 2023Allowed
Bhadreswar Padi Vs State Of Assam And Anr
Gauhati High Court · (2023) 05 GAU CK 0026
Indian Penal Code, 1860 — Section 201, 302, 498A, 506Code Of Criminal Procedure, 1973 — Section 313
High Courts10 May 2023Dismissed
Abdul Sukur Vs State Of Assam And 2 Ors.
Gauhati High Court · (2023) 05 GAU CK 0033
Constitution Of India, 1950 — Article 20(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 173(2), 173(8), 397, 482Indian Penal Code, 1860 — Section 147, 302, 325
High Courts10 May 2023Partly Allowed
Abdul Motin Vs Girish Bura Gohain And 2 Ors.
Gauhati High Court · (2023) 05 GAU CK 0032
Motor Vehicles Act, 1988 — Section 173
High Courts10 May 2023Allowed
Falu Sheikh Vs Union Of India And 5 Ors.
Gauhati High Court · (2023) 05 GAU CK 0031
Foreigners Act, 1946 — Section 9
High Courts09 May 2023Allowed
Syed Nabab Hussain And Anr Vs Ghograpar Nimna Buniadi Prathamik Vidyalaya And 11 Ors
Gauhati High Court · (2023) 05 GAU CK 0018
Code Of Civil Procedure, 1908 — Section 100, Order 8 Rule 5
High Courts09 May 2023Disposed Of
Tarek Aziz Laskar @ Tarik Ali Laskar And Anr Vs State Of Assam And Anr
Gauhati High Court · (2023) 05 GAU CK 0017
Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 90, 120B, 176, 376
High Courts09 May 2023Allowed
Abdul Hai Vs State Of Assam And 2 Ors
Gauhati High Court · (2023) 05 GAU CK 0016
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 50, 50(1)
High Courts09 May 2023Dismissed
Noor Mohammad @ Md. Noor Mohammad Ali Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0015
Code Of Criminal Procedure, 1973 — Section 374(2)
High Courts09 May 2023Dismissed
Abdur Rouf And 56 Ors Vs State Of Assama And 5 Ors
Gauhati High Court · (2023) 05 GAU CK 0014
Assam Forest Regulation, 1891 — Section 3(8), 4, 5, 6, 6(d), 8, 11(1), 11(2), 17, 18, 29, 30, 72(e), 74, 75Forest Conservation Act, 1980 — Section 2Scheduled Tribes and Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 — Section 2, 2(c), 2(f), 2(o), 2(p)(iii)
High Courts08 May 2023Disposed Of
Nilufa Khatun Vs Jahidul
Gauhati High Court · (2023) 05 GAU CK 0019
Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Section 22, 23, 24Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts04 May 2023Disposed Of
Anusuya Paul (Basu) Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 05 GAU CK 0013
Constitution Of India, 1950 — Article 14, 16