High Courts17 Feb 2023Dismissed
Rajib Sekhar Nath Vs Chairman, Coal India Limited
Gauhati High Court · (2023) 02 GAU CK 0039
COURT ARCHIVE
Gauhati High Court judgments, 2023
728 judgments · page 33 of 37
High Courts17 Feb 2023Partly Allowed
New India Asurance Co. Ltd. Vs Md. Rafique Uddin And Anr
Gauhati High Court · (2023) 02 GAU CK 0038
Motor Vehicle Act, 1988 — Section 173
High Courts17 Feb 2023Disposed Of
Sachin Deka And Anr Vs State Of Assam And Anr
Gauhati High Court · (2023) 02 GAU CK 0029
Code Of Criminal Procedure, 1973 — Section 200, 320, 397, 482Indian Penal Code, 1860 — Section 34, 120B, 294, 323, 341, 406, 498AHindu Marriage Act, 1955 — Section 13B
High Courts16 Feb 2023Dismissed
Manish Kumar Das @ Raja Vs State Of Assam And Anr
Gauhati High Court · (2023) 02 GAU CK 0022
Indian Penal Code, 1860 — Section 34, 302, 304BCode Of Criminal Procedure, 1973 — Section 164, 313
High Courts15 Feb 2023Disposed Of
Gunajoy Choudhury Vs State Of Assam And 4 Othrs
Gauhati High Court · (2023) 02 GAU CK 0023
Constitution Of India, 1950 — Article 311(2)
High Courts14 Feb 2023Dismissed
Shikha Nath And 10 Ors Vs State Of Assam And 14 Ors
Gauhati High Court · (2023) 02 GAU CK 0021
Constitution Of India, 1950 — Article 226Assam Rules of Executive Business, 1968 — Rule 10
High Courts14 Feb 2023Allowed
Naveen Kumar @ Naveen Prakash And Anr. Vs Union Of India And Anr.
Gauhati High Court · (2023) 02 GAU CK 0020
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 20(b)(i), 20(b)(ii), 29, 35, 42, 43, 44, 52A, 52A(2)(c), 52A(2), 52A(3), 52A(4), 53, 54, 67Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 25
High Courts13 Feb 2023Allowed
Sahidul Islam @ Md. Sahidur Seikh Vs Union Of India And 8 Ors
Gauhati High Court · (2023) 02 GAU CK 0019
High Courts10 Feb 2023Disposed Of
Madan Borah Vs State Of Assam And 7 Ors
Gauhati High Court · (2023) 02 GAU CK 0024
High Courts10 Feb 2023Dismissed
Tapash Kumar Dev Sarmah And 5 Ors Vs Appellate Authority And 5 Ors
Gauhati High Court · (2023) 02 GAU CK 0018
Constitution Of India, 1950 — Article 142, 226
High Courts10 Feb 2023Allowed
Simanta Pradip Choudhury 18 Ors. Vs State Of Assam And 23 Ors.
Gauhati High Court · (2023) 02 GAU CK 0017
Constitution Of India, 1950 — Article 14, 16, 162, 226, 309Assam Social Welfare (Recruitment and Promotion) Service Order, 1994 — Rule 5(c), 10, 11U.P. Forest Service Rules, 1952 — Rule 3(h), 5, 5(a), 5(b)
High Courts09 Feb 2023Dismissed
Badal Goala Vs State Of Assam
Gauhati High Court · (2023) 02 GAU CK 0008
Indian Penal Code, 1860 — Section 302, 341Code Of Criminal Procedure, 1973 — Section 313
High Courts09 Feb 2023Allowed
Ganesh Biswas And 4 Ors. Vs State Of Assam And Anr
Gauhati High Court · (2023) 02 GAU CK 0007
Indian Penal Code, 1860 — Section 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 178, 181, 181(4), 407
High Courts09 Feb 2023Allowed
Paresh Nath Vs State Of Assam
Gauhati High Court · (2023) 02 GAU CK 0006
Indian Penal Code, 1860 — Section 376, 457Code Of Criminal Procedure, 1973 — Section 164, 313, 374
High Courts09 Feb 2023Disposed Of
State Of Mizoram Vs Mizoram Gorkha Sangh
Gauhati High Court · (2023) 02 GAU CK 0005
Constitution Of India, 1950 — Article 16(4), 340
High Courts09 Feb 2023Disposed Of
Md. Imran Ullah Vs Union Of India
Gauhati High Court · (2023) 02 GAU CK 0004
High Courts08 Feb 2023Disposed Of
On The Death Of Prasanna Ch Barman His Legal Heirs Vs Assam Power Distribution Company Limited And 4 Ors
Gauhati High Court · (2023) 02 GAU CK 0012
Constitution Of India, 1950 — Article 145(5), 226, 309Bihar Financial Rules, 1950 — Rule 96
High Courts07 Feb 2023Disposed Of
Management Of Dainik Jugasankh Vs Fazluzzaman Mazumder And Anr
Gauhati High Court · (2023) 02 GAU CK 0069
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A, 25ZA
High Courts07 Feb 2023Dismissed
M/S Rana Construction And Engineers Pvt Ltd Vs Union Of India And 4 Ors
Gauhati High Court · (2023) 02 GAU CK 0068
Constitution Of India, 1950 — Article 14
High Courts07 Feb 2023Allowed
Ruhul Amin Vs State Of Assam
Gauhati High Court · (2023) 02 GAU CK 0067
Constitution Of India, 1950 — Article 226Assam Panchayat Act, 1994 — Section 6(1)(b), 6(3), 15, 15(1), 17(3), 18(5)Indian Penal Code, 1860 — Section 34, 120B, 290, 326, 341, 353, 427