High Courts28 Apr 2025Dismissed
Smita Roy @ Buri Roy And Anr Vs Sima Roy And Anr
Gauhati High Court · (2025) 04 GAU CK 0373
Limitation Act, 1963 - Section 5Code of Civil Procedure, 1908 mdash; Order 22 Rule 9, Order 22 Rule 3
COURT ARCHIVE
Gauhati High Court judgments, 2025
286 judgments · page 12 of 15
High Courts28 Apr 2025Allowed
Ramesh Kumar Agarwal Vs Rajendra Prasad Choudhury And Ors
Gauhati High Court · (2025) 04 GAU CK 0372
Code of Civil Procedure, 1908 mdash; Order 6 Rule 17, Order 6 Rule 18
High Courts25 Apr 2025Dismissed
Rukia Begum Laskar @ Rukiya Begum Vs The Union Of India And 4 Ors
Gauhati High Court · (2025) 04 GAU CK 0375
Citizenship Act, 1955 - Section 6(A)(1)(D)Evidence Act, 1872 - Section 106Foreigners Act, 1946 - Section 9
High Courts25 Apr 2025Allowed
Jalal Uddin Akand Vs The State Of Assam And 3 Ors.
Gauhati High Court · (2025) 04 GAU CK 0374
Constitution Of India, 1950 - Article 226Indian Penal Code, 1860 - Section 384, 406, 420
High Courts23 Apr 2025Dismissed
M/S Nes Digboi Bogapani Vs Bharat Petroleum Corporation Limited
Gauhati High Court · (2025) 04 GAU CK 0376
Commercial Courts Act, 2015 - Section 5, 3(1), 4(1), 12, 13(1), 13(1)(A), 21
High Courts09 Apr 2025Disposed Of
Pradip Kalita Vs The State Of Assam And 3 Ors
Gauhati High Court · (2025) 04 GAU CK 0378
Prevention of Corruption Act, 1988 - Section 7(a)Assam Services (Discipline & Appeal) Rules, 1964 - Rule 6(1), 6(1)(a), 6(2), 9
High Courts05 Apr 2025Disposed Of
Anuradha Adhikari Sarma Vs The State Of Assam And 3 Ors.
Gauhati High Court · (2025) 04 GAU CK 0377
Constitution Of India, 1950 - Article 311Assam Services (Discipline and Appeal) Rules, 1964 - Rule 6(1)(a), 7, 9
High Courts04 Apr 2025Dismissed
Jiten Das Vs The State Of Assam And 10 Ors
Gauhati High Court · (2025) 04 GAU CK 0380
Constitution Of India, 1950 - Article 226Indian Penal Code, 1860 - Section 34, 328, 365, 392Code of Criminal Procedure, 1973 - Section 161
High Courts04 Apr 2025Disposed Of
Srimati Putul Kalita Vs The State Of Assam
Gauhati High Court · (2025) 04 GAU CK 0379
Constitution Of India, 1950 - Article 142, 226Government Gazette Act, 1945 - Section 24, 25, 71, 72, 73, 85, 87, 88
High Courts03 Apr 2025Disposed Of
Jagat Ch. Baishya Vs The State Of Assam And 2 Ors.
Gauhati High Court · (2025) 04 GAU CK 0383
Assam Rifles Rules, 2010 - Rule 15
High Courts03 Apr 2025Dismissed
Mintu Borkataky Vs Oil India Limited And 10 Ors
Gauhati High Court · (2025) 04 GAU CK 0382
Constitution Of India, 1950 - Article 14, 16
High Courts03 Apr 2025Disposed Of
Ramesh Kumar Vs The Union Of India And 2 Ors.
Gauhati High Court · (2025) 04 GAU CK 0381
Assam Rifles Rules, 2010 - Rule 15
High Courts02 Apr 2025Disposed Of
Sanjib Yadav Vs The State Of Assam And Ors
Gauhati High Court · (2025) 04 GAU CK 0384
High Courts01 Apr 2025Disposed Of
Gaurab Dutta Vs The Indian Oil Corporation Ltd And Anr.
Gauhati High Court · (2025) 04 GAU CK 0385
High Courts28 Mar 2025Disposed Of
Parikshit Chandra Das Vs The State Of Assam And 3 Ors
Gauhati High Court · (2025) 03 GAU CK 0446
High Courts28 Mar 2025Dismissed
Amrit Minz Vs The Union Of India And 2 Ors.
Gauhati High Court · (2025) 03 GAU CK 0445
Constitution Of India, 1950 - Article 226Central Civil Services (Pension) Rules, 2021 - Rule 26(4), 56(j)
High Courts26 Mar 2025Rejected
Atabur Rahman Vs The State Of Assam And Anr
Gauhati High Court · (2025) 03 GAU CK 0447
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 126(2), 137(2), 74, 70(2), 109, 78, 238Protection of Children from Sexual Offences Act, 2012 - Section 6
High Courts25 Mar 2025Disposed Of
North East Transmission Company Limited Vs The State Of Assam And 2 Ors
Gauhati High Court · (2025) 03 GAU CK 0449
Constitution Of India, 1950 - Article 137, 227Telegraph Act, 1885 - Section 16, 16(3), 16(4), 16(5)
High Courts25 Mar 2025Disposed Of
Dr. Manalisha Choudhury Vs The State Of Assam And 2 Ors.
Gauhati High Court · (2025) 03 GAU CK 0448
Assam Forensic Science Laboratory Service Rules, 1985 - Rule 3, 5, 12, 13, 28
High Courts20 Mar 2025Disposed Of
Pankaj Dutta Vs Shrimanta Sankardev Sangha (Mul) And Ors.
Gauhati High Court · (2025) 03 GAU CK 0450
Constitution Of India, 1950 - Article 18, 227