High Courts03 Apr 2023Dismissed
Hasna Rahman Vs Ahmed Tea Company (P) Ltd
Gauhati High Court · (2023) 04 GAU CK 0003
Code Of Civil Procedure, 1908 — Section 115, Order 23 Rule 1(4)(b)Indian Penal Code, 1860 — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 2023
728 judgments · page 28 of 37
High Courts03 Apr 2023Disposed Of
Bornali Sarmah Vs Punjab National Bank
Gauhati High Court · (2023) 04 GAU CK 0002
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 17(1)
High Courts03 Apr 2023Disposed Of
Asish Das @ Ashish Das Vs State Of Assam And Anr
Gauhati High Court · (2023) 04 GAU CK 0001
Indian Penal Code, 1860 — Section 409, 420, 506Code Of Criminal Procedure, 1973 — Section 197, 397, 397(2), 399, 401, 482Limitation Act, 1963 — Section 5
High Courts31 Mar 2023
Prabin Rajbongshi And 2 Ors. Vs State Of Assam And Anr
Gauhati High Court · (2023) 03 GAU CK 0058
Indian Penal Code, 1860 — Section 34, 302, 304, 304I, 304II, 325, 326Code Of Criminal Procedure, 1973 — Section 222, 313, 374(2)Evidence Act, 1872 — Section 60
High Courts31 Mar 2023Dismissed
Industrial Papers (Assam) Ltd Vs State Of Assam
Gauhati High Court · (2023) 03 GAU CK 0057
High Courts31 Mar 2023Dismissed
State Of Assam And 5 Ors. Vs Padum Borah And 3 Ors.
Gauhati High Court · (2023) 03 GAU CK 0056
Constitution Of India, 1950 — Article 215, 226
High Courts30 Mar 2023Dismissed
Shree Sai Rolling Mills (India) Ltd Vs North Eastern Development Finance Corporation Ltd.
Gauhati High Court · (2023) 03 GAU CK 0060
Constitution Of India, 1950 — Article 141, 142, 142(1), 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
High Courts30 Mar 2023Disposed Of
Aayush Tomar Vs Union Of India And 4 Ors
Gauhati High Court · (2023) 03 GAU CK 0059
Railway Protection Force Rules, 1987 — Rule 132, 148, 153, 153(1), 161, 161(ii)
High Courts29 Mar 2023Dismissed
Uday Bakali Vs State Of Assam
Gauhati High Court · (2023) 03 GAU CK 0061
Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 9, 29, 30Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 35, 74
High Courts28 Mar 2023Allowed
Birendra Vs State Of Assam And 8 Ors
Gauhati High Court · (2023) 03 GAU CK 0051
High Courts28 Mar 2023Dismissed
Satya Nath Das Vs State Bank Of India
Gauhati High Court · (2023) 03 GAU CK 0050
Constitution Of India, 1950 — Article 226, 311(2)State Bank of India Officers Service Rules, 1992 — Rule 67(j)Payment of Gratuity (Central) Rules, 1972 — Rule 4(6)(a)
High Courts28 Mar 2023Partly Allowed
Altaf Ali Vs State Of Assam
Gauhati High Court · (2023) 03 GAU CK 0049
Indian Penal Code, 1860 — Section 109, 147, 148, 149, 302, 304, 323, 325, 326, 447Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts27 Mar 2023Dismissed
Sofior Rahman And 2 Ors Vs State Of Assam
Gauhati High Court · (2023) 03 GAU CK 0048
Indian Penal Code, 1860 — Section 120B, 384, 409, 420Code Of Criminal Procedure, 1973 — Section 161, 164, 409, 438, 439
High Courts27 Mar 2023Allowed
Md. Amir Ali @ Amir Uddin Vs Union Of India And 5 Ors
Gauhati High Court · (2023) 03 GAU CK 0047
Indian Citizenship Act, 1955 — Section 3
High Courts27 Mar 2023Allowed
Bijuli Bala Rabha Vs State Of Assam
Gauhati High Court · (2023) 03 GAU CK 0046
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 8, 25, 26
High Courts24 Mar 2023Allowed
Rakesh Kumar Paul Vs State Of Assam
Gauhati High Court · (2023) 03 GAU CK 0043
Constitution Of India, 1950 — Article 14, 19, 21Indian Penal Code, 1860 — Section 380, 411Code Of Criminal Procedure, 1973 — Section 167, 207, 309, 397, 436A, 482
High Courts24 Mar 2023Allowed
Khanindra Kalita Vs State Of Assam And 8 Ors
Gauhati High Court · (2023) 03 GAU CK 0042
High Courts24 Mar 2023Allowed
State Of Assam Vs Deepar Beel Pachpara Samabai Samity Ltd
Gauhati High Court · (2023) 03 GAU CK 0041
Wild Life (Protection) Act, 1972 — Section 2(9), 18, 18A, 19, 20, 21, 22(b), 24, 26A(1)(b)
High Courts23 Mar 2023Allowed
Khudeja Khatun Vs Union Of India And 4 Ors
Gauhati High Court · (2023) 03 GAU CK 0045
Evidence Act, 1872 — Section 65, 76
High Courts23 Mar 2023Allowed
Shahar Banu Vs State Of Assam And 9 Ors
Gauhati High Court · (2023) 03 GAU CK 0044
Constitution Of India, 1950 — Article 21, 32, 226Wildlife Protection Act, 1972 — Section 51(1)(A)Arms Act, 1959 — Section 25(1)(A)