High Courts18 Jan 2023Disposed Of
Jajnya Dutta Lahkar And 6 Ors Vs Ashwin Tewari
Gauhati High Court · (2023) 01 GAU CK 0025
Code Of Civil Procedure, 1908 — Order 43 Rule 1(r)
COURT ARCHIVE
Gauhati High Court judgments, 2023
728 judgments · page 36 of 37
High Courts17 Jan 2023Allowed
Samsul Islam Choudhury Vs State Of Assam And 5 Ors
Gauhati High Court · (2023) 01 GAU CK 0036
Constitution Of India, 1950 — Article 14
High Courts17 Jan 2023Allowed
Jamir Ali Vs Union Of India And 6 Ors.
Gauhati High Court · (2023) 01 GAU CK 0035
Constitution Of India, 1950 — Article 226
High Courts17 Jan 2023Dismissed
Hiranya Kumar Goswami Vs State Of Assam And 2 Ors
Gauhati High Court · (2023) 01 GAU CK 0034
Constitution Of India, 1950 — Article 31AAssam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 21(3)
High Courts17 Jan 2023
Ranjit Das Vs Union Of India And 4 Ors
Gauhati High Court · (2023) 01 GAU CK 0033
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts17 Jan 2023Disposed Of
Dhaneswar Pathak And 3 Ors Vs Durgeswar Pathak And Ors
Gauhati High Court · (2023) 01 GAU CK 0032
Code Of Civil Procedure, 1908 — Section 100(4), Order 41 Rule 31, Order 41 Rule 31(a), Order 41 Rule 31(b), Order 41 Rule 31(c), Order 41 Rule 31(d)Press and Registration of Books Act, 1967 — Section 4
High Courts10 Jan 2023Allowed
Radhanath Tanti Vs State Of Assam
Gauhati High Court · (2023) 01 GAU CK 0019
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164
High Courts10 Jan 2023Allowed
Malber Khan And Anr Vs State Of Assam And Anr
Gauhati High Court · (2023) 01 GAU CK 0018
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 20(b)(ii)(C), 29, 35, 42, 52, 52A, 54, 55, 57Code Of Criminal Procedure, 1973 — Section 313
High Courts10 Jan 2023Disposed Of
M/S Barua And Company Pvt. Ltd. Vs State Of Assam And 2 Ors.
Gauhati High Court · (2023) 01 GAU CK 0017
Constitution Of India, 1950 — Article 226Assam Fire Service Rules, 1989 — Rule 4, 6, 7, 9, 13
High Courts10 Jan 2023Dismissed
Diluwara Khatun Vs Bharat Petroleum Corporation Limited And 3 Ors
Gauhati High Court · (2023) 01 GAU CK 0016
Constitution Of India, 1950 — Article 12, 226
High Courts09 Jan 2023Disposed Of
Rahim Ali Prodhani Vs State Of Assam And Anr
Gauhati High Court · (2023) 01 GAU CK 0020
Constitution Of India, 1950 — Article 15(3), 39Code Of Criminal Procedure, 1973 — Section 125, 397, 401
High Courts06 Jan 2023Disposed Of
Amrul Haque Mazumder Vs State Of Assam And 5 Ors
Gauhati High Court · (2023) 01 GAU CK 0022
High Courts06 Jan 2023Allowed
Anil Saha Vs Union Of India
Gauhati High Court · (2023) 01 GAU CK 0021
Citizenship Act, 1955 — Section 6A(2)
High Courts05 Jan 2023Disposed Of
Mustafa Sahidul Islam Vs Musstt. Manuwara Begum And 5 Ors.
Gauhati High Court · (2023) 01 GAU CK 0004
Code Of Civil Procedure, 1908 — Section 89, 96, Order 41 Rule 1, Order 41 Rule 27
High Courts05 Jan 2023Allowed
Cham Chun Nahar Ahmed And 8 Ors. Vs Gauhati High Court And 47 Ors.
Gauhati High Court · (2023) 01 GAU CK 0003
Constitution Of India, 1950 — Article 229, 235Gauhati High Court (Service) Rules, 1967 — Rule 7(3A), 63, 63A
High Courts05 Jan 2023Dismissed
Union Of India Vs M/S Build Worth Pvt. Ltd.
Gauhati High Court · (2023) 01 GAU CK 0002
Arbitration And Conciliation Act, 1996 — Section 30, 33, 34, 34(2), 34(2)(b), 37Arbitration (Protocol And Convention) Act, 1937 — Section 7(1)Foreign Awards (Recognition Andenforcement) Act, 1961 — Section 7(1)(b)(ii)
High Courts05 Jan 2023Dismissed
Chintan Jain Vs Central Bureau Of Investigation (CBI)
Gauhati High Court · (2023) 01 GAU CK 0001
Constitution Of India, 1950 — Article 21, 39(e), 39(f), 41, 42, 226Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, 1988 — Section 7, 8, 12
High Courts04 Jan 2023Disposed Of
Prestressed Udyog Vs General Manager (Works)
Gauhati High Court · (2023) 01 GAU CK 0009
Arbitration And Conciliation Act, 1996 — Section 11, 12(5), 16, 34, 37
High Courts04 Jan 2023Disposed Of
Anima Chakraborty Vs Dewan Amzad Ali And 2 Ors
Gauhati High Court · (2023) 01 GAU CK 0008
Code Of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 168
High Courts04 Jan 2023Allowed
National Insurance Company Limited Vs Dinesh Talukdar @ Dinesh Ch. Talukdar And 2 Ors
Gauhati High Court · (2023) 01 GAU CK 0007
Indian Penal Code, 1860 — Section 279, 337, 338