High Courts10 Dec 2025Allowed
Ashok Choudhury Vs Union Of India And 3 Ors
Gauhati High Court · (2025) 12 GAU CK 1708
Constitution of India, 1950- Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2025
286 judgments · page 2 of 15
High Courts09 Dec 2025Allowed
Gaurav Deorah And Anr Vs State Of Assam
Gauhati High Court · (2025) 12 GAU CK 1687
Code of Criminal Procedure, 1973 - Section 397, 401, 482evention of Food Adulteration Act, 1954 - Section 7, 16, 52
High Courts09 Dec 2025Dismissed
Samiran Chandra Laskar Vs State Of Assam And 6 Ors
Gauhati High Court · (2025) 12 GAU CK 1706
Code of Civil Procedure, 1908- Section 80, 96, Order 41 Rule 1, Order 9 Rule 8
High Courts09 Dec 2025Disposed Of
T K Engineering Consortium Pvt Ltd Vs National Highways And Infrastructure Development Corp Ltd. And 4 Ors
Gauhati High Court · (2025) 12 GAU CK 1705
High Courts08 Dec 2025Disposed Of
Pradip Kalita Vs State Of Assam And 7 Ors
Gauhati High Court · (2025) 12 GAU CK 1704
High Courts08 Dec 2025Allowed
Burhan Ali Vs State Of Assam And 15 Ors
Gauhati High Court · (2025) 12 GAU CK 1703
Assam Panchayat Act, 1994- Section 6, 18Assam Panchayat (Constitution) Rules, 1995- Rule 46(3)
High Courts05 Dec 2025ii Sunkara Lakshminarasamma (Dead) By Legal Representatives Vs. Sagi Subba Raju And Others reported in (2019) 11SCC 787.
On The Death Of Abdul Hamid (Ghari Mistry) His Legal Heirs Vs Ram Nagina Gupta And Anr
Gauhati High Court · (2025) 12 GAU CK 1691
Code of Civil Procedure, 1908 - Section 10, 100, Order 8 Rule 6(A), Order 41 Rule 11, Order 8 Rule 6(A), Order 22 Rule 10(A)
High Courts05 Dec 2025Allowed
Shobnam Ara Begom Mazumder @ Sabnamara Begum Mazumder Vs Union Of India And 2 Ors
Gauhati High Court · (2025) 12 GAU CK 1702
Central Goods and Services Tax Rules, 2017- Rule 10(1), 21(d)
High Courts05 Dec 2025Disposed Of
Billal Hussain Vs State Of Assam And Anr
Gauhati High Court · (2025) 12 GAU CK 1701
Indian Penal Code, 1860- Section 34, 302, 304(B)Code of Criminal Procedure, 1973- Section 161, 164, 216, 217, 313Evidence Act, 1872- Section 106
High Courts04 Dec 2025Dismissed
Parimal Nath Vs State Of Assam
Gauhati High Court · (2025) 12 GAU CK 1686
Code of Criminal Procedure, 1973 - Section 313, 374(2)Indian Penal Code, 1860 - Section 307, 324, 326
High Courts04 Dec 2025Disposed Of
Tultul Hussain Vs State Of Assam And 12 Ors
Gauhati High Court · (2025) 12 GAU CK 1700
Assam Cooperative Societies Act, 2007- Section 9, 41(9), 43(5)
High Courts04 Dec 2025Disposed Of
Abdul Kayum Barbhuiya Vs State Of Assam And Anr
Gauhati High Court · (2025) 12 GAU CK 1699
Juvenile Justice Act, 2015- Section 40, 46, 47, 49, 101(5)Indian Penal Code, 1860- Section 34, 201, 302, 364(A)Code of Criminal Procedure, 1973- Section 428
High Courts03 Dec 2025Disposed Of
Father Marcus Lakra Parishy Priest And Anr. Vs State Of Assam And 3 Ors
Gauhati High Court · (2025) 12 GAU CK 1690
Constitution Of India, 1950 - Article 226Assam Ancient Monuments and Records Act, 1959 - Section 2(a), 3, 4, 5
High Courts03 Dec 2025Disposed Of
Fr. Vincent Xalxo Vs State Of Assam And 7 Ors
Gauhati High Court · (2025) 12 GAU CK 1689
Constitution Of India, 1950 - Article 226Assam Ancient Monuments and Records Act, 1959 - Section 2(a), 3, 4, 5
High Courts03 Dec 2025Dismissed
Tuleswar Gogoi And 3 Ors Vs State Of Assam And Anr
Gauhati High Court · (2025) 12 GAU CK 1698
Code of Criminal Procedure, 1973- Section 482
High Courts02 Dec 2025Dismissed
Ganesh Tanti Vs State Of Assam
Gauhati High Court · (2025) 12 GAU CK 1688
Indian Penal Code, 1860 - Section 302Code of Criminal Procedure, 1973 - Section 313
High Courts02 Dec 2025Dismissed
Geeti Bora And Anr Vs Nava Kumar Bora And 3 Ors
Gauhati High Court · (2025) 12 GAU CK 1697
Code of Civil Procedure, 1908- Section 151, Order 43 Rule 1(r), Order 39 Rule 1, Order 39 Rule 2
High Courts02 Dec 2025Disposed Of
Robiyal Ali @ Robial Sheikh Vs State Of Assam And Anr
Gauhati High Court · (2025) 12 GAU CK 1696
Code of Criminal Procedure, 1973- Section 164, 374Indian Penal Code, 1860- Section 366, 376(1)Protection of Children from Sexual Offences Act, 2012- Section 4
High Courts02 Dec 2025Dismissed
State Of Gujarat Vs Pravinbhai Bhimjibhai Aankoliya & Ors
Gauhati High Court · (2025) 12 GAU CK 0012
Code Of Criminal Procedure, 1973-Section 313, 378, 378(1)(3)Indian Penal Code, 1860-Section 114, 143, 149, 294(b), 323, 324, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989-Section 3(1)(10), 3(1)(x)
High Courts01 Dec 2025Disposed Of
Pabitra Kalita Vs State Of Assam And 4 Ors
Gauhati High Court · (2025) 12 GAU CK 1694
Constitution of India, 1950- Article 226