High Courts30 Jan 2024Disposed Of
Bina Mirdha And Anr. Vs State Of Assam And 3 Ors
Gauhati High Court · (2024) 01 GAU CK 0035
Assam Fixation of Ceiling on Land Holding Act, 1956 — Section 11, 16, 17, 17(1), 17(3)
COURT ARCHIVE
Gauhati High Court judgments, 2024
455 judgments · page 22 of 23
High Courts30 Jan 2024Disposed Of
Assam Khadi And Village Industries Board Vs Employees Provident Fund Organization And 2 Ors
Gauhati High Court · (2024) 01 GAU CK 0034
Assam Khadi and V.I. Board Contributory Provident Fund Rules, 1962 — Rule 4(3)(ii), 4(3)(iii)Employees' Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2(f), 16(1), 16(1)(c)
High Courts29 Jan 2024Allowed
Raj Babu Singh (UBC/295) Vs State Of Assam And 6 Ors
Gauhati High Court · (2024) 01 GAU CK 0033
Constitution Of India, 1950 — Article 311, 311(2), 311(2)(b), 311(3)Indian Penal Code, 1860 — Section 34, 120B, 364A, 365, 448Police Act, 1861 — Section 7
High Courts29 Jan 2024Disposed Of
Sanjib Sekhar Bhuyan Vs State Of Assam
Gauhati High Court · (2024) 01 GAU CK 0032
Assam Secondary Education (Provincialised Schools) Rules, 2018 — Rule 12, 12(3)(ii), 12(3)(iv)
High Courts29 Jan 2024Dismissed
Gobin Sarmah Vs State Of Assam
Gauhati High Court · (2024) 01 GAU CK 0030
Assam Secondary Education (Provincialised Schools) Rules, 2018 — Rule 14, 14(2)
High Courts29 Jan 2024Dismissed
Nipumoni Kalita Vs State Of Assam And 3 Ors
Gauhati High Court · (2024) 01 GAU CK 0029
High Courts25 Jan 2024Allowed
Purbanchal Buildtech Private Ltd. And Anr Vs State Of Assam And 5 Ors
Gauhati High Court · (2024) 01 GAU CK 0031
Constitution Of India, 1950 — Article 226
High Courts24 Jan 2024Disposed Of
Zakir Hussain And 2 Ors. Vs State Of Assam And Anr
Gauhati High Court · (2024) 01 GAU CK 0015
Code Of Criminal Procedure, 1973 — Section 154, 154(1), 162, 169, 170, 173, 173(2), 173(8), 313, 374(2)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 326, 448
High Courts24 Jan 2024Disposed Of
National Insurance Co. Ltd. Vs Md. Safiur Rahman And Ors
Gauhati High Court · (2024) 01 GAU CK 0014
Workmen�s Compensation Act, 1923 — Section 4, 4(a)(ii), 4(1)(c), 4(1)(c)(ii), 4A(3), 4A(3)(a), 30
High Courts24 Jan 2024Dismissed
Jayanta Khaund Vs Assam Power Distribution Company Limited [APDCL]
Gauhati High Court · (2024) 01 GAU CK 0013
Constitution Of India, 1950 — Article 226Indian Contract Act, 1872 — Section 28, 126
High Courts22 Jan 2024Dismissed
Anjala Basumatary Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 01 GAU CK 0018
Constitution Of India, 1950 — Article 226
High Courts22 Jan 2024Disposed Of
United India Insurance Co. Ltd. Vs Gautam Das And 4 Ors
Gauhati High Court · (2024) 01 GAU CK 0017
Motor Vehicles Act, 1988 — Section 147, 147(2), 163A, 166Indian Penal Code, 1860 — Section 279, 304A
High Courts22 Jan 2024Dismissed
Md Nausad Ali And 2 Ors Vs State Of Assam
Gauhati High Court · (2024) 01 GAU CK 0016
Indian Penal Code, 1860 — Section 34, 365Code Of Criminal Procedure, 1973 — Section 438
High Courts19 Jan 2024Dismissed
Dr. Dibyajyoti Mahanta Vs Krishna Kanta Handique State Open University And 2 Ors
Gauhati High Court · (2024) 01 GAU CK 0024
Constitution Of India, 1950 — Article 226KKHSOU First Statute, 2009 — Rule 3, 9Krishna Kanta Handique State Open. University Act, 2005 — Section 2(e), 2(k), 7, 12, 17(1)(7), 18(1)(iv), 21(d), 23, 23(1)(d), 23(2), 29, 29(1)
High Courts19 Jan 2024Disposed Of
Mahesh Chandra Kakati Vs State Of Assam And 3 Ors.
Gauhati High Court · (2024) 01 GAU CK 0023
Constitution Of India, 1950 — Article 14
High Courts19 Jan 2024Dismissed
Avadhesh Kumar Singh And 2 Ors. Vs State Of Assam And 4 Ors.
Gauhati High Court · (2024) 01 GAU CK 0022
Constitution Of India, 1950 — Article 226Assam Non-Government Educational Institution (Regulation and Management) Rules, 2007 — Rule 1(2), 15(3)Assam Non-Government Educational Institution (Regulation and Management) Act, 2006 — Section 15, 15(2), 15(3)
High Courts19 Jan 2024Dismissed
All Assam Police Housing Corporation Contractors Association And Anr Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 01 GAU CK 0021
Constitution Of India, 1950 — Article 226Assam Public Procurement Act, 2017 — Section 19(6)
High Courts19 Jan 2024Disposed Of
Khagen Sensua Vs State Of Assam And 3 Ors
Gauhati High Court · (2024) 01 GAU CK 0020
Constitution Of India, 1950 — Article 14
High Courts19 Jan 2024Disposed Of
Samiran Neog Vs State Of Assam
Gauhati High Court · (2024) 01 GAU CK 0019
Assam College Employees (Provincialization) Rules, 2010 — Rule 5, 5(1), 5(2), 5(7), 7, 7(a), 7(c), 10Assam College Employees (Provincialization) Act, 2005 — Section 6, 12(1)General Clauses Act, 1897 — Section 15, 16
High Courts18 Jan 2024Dismissed
Abdur Rahim Vs Arjooara Begum
Gauhati High Court · (2024) 01 GAU CK 0028
Code Of Criminal Procedure, 1973 — Section 125, 181(4), 482Indian Penal Code, 1860 — Section 406, 498A