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Gauhati High Court judgments, 2026

468 judgments · page 17 of 24

High Courts11 Aug 2026Disposed Of

Dr. Bobby Goswami Baruah Vs Union Of India & Ors.

Gauhati High Court · (2026) 08 GAU CK 3952

Constitution of India-Article 226, 21Indian Penal Code-Section 420, 406Passports Act, 1967-Section 6[2][f], 5, 5[1], 5[1A], 5[1B], 2[d], 5[2], 5[2][b], 5[2][c], 5[3], 6, 6[1], 6[2], 7, 8, 9, 10, 11, 12, 17, 22, 22[a], 6[2][e]
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High Courts10 Aug 2026Dismissed

Smti. Neizonuo Sirie & Ors.

Gauhati High Court · (2026) 08 GAU CK 4112

Constitution of India-Article 226, 16Nagaland School Education Service Rules, 2002-Rule 6, 7, 8, 17
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High Courts10 Aug 2026Partly Allowed

Shri Inkongngangba & Ors. Vs The State Of Nagaland & Ors.

Gauhati High Court · (2026) 08 GAU CK 4954

Code of Civil Procedure, 1908-Section 96, Order 41 Rule 1, 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d), 7 Rule 11(a)(d), 7 Rule 3, 151, Rule 9Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013Nagaland Land (Requisition and Acquisition) Act, 1965-Section 9, 11, 17
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High Courts10 Aug 2026Allowed

Arup Patowary Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 3917

Assam Services (Pension) Amendment Rules, 2022-Rule 142-A (i)Assam Services (Pension) Rules, 1969Assam Services (Revision of Pay) (Amendment) Rules, 2019
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High Courts10 Aug 2026

Sri Surendra Sharma Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 3932

Assam Goods and Services Tax Act, 2017-Section 67(4), Sub-Section (2) of Section 67, 67, Clause (b) of Sub-Section (2) of Section 16, Sub-Section (1) of Section 31, (b), (f), (i) and (l) of Sub-Section (1) of Section 132, 67(2), 67(7), 67(1), Sub-Sections (2) to (11) of Section 67, 2(52), 2(41), 130, 120, Sub-Sections (3), (5) and (11) of Section 67, Sub-Section (3) of Section 67, Sub-Section (5) of Section 67, Sub-Sections (6), (7), (8) and (9) of Section 67CGST/AGST Act of 2017-Sub-Section (2) of Section 67Code of Criminal Procedure-subsection (5) of section 165
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High Courts10 Aug 2026Dismissed

Maryom Haque & Ors. Vs The State Of Assam & Anr.

Gauhati High Court · 2023 INSC 683

Protection of Women from Domestic Violence Act, 2005-Section 12, 2(f), 12(4), 13, 29, 17BNSS, 2023-Section 223, 528, 223 (1), 212, 2 (h), 2 (q), 2(h)Cattle Trespass Act, 1871-Section 20
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High Courts10 Aug 2026Allowed

Sankar Ranjan Paul Vs The State Of Assam & Ors.

Gauhati High Court · 2024 INSC 847

Constitution of India-Article 226, 14 and 16Assam Secondary Education (Provincialised) Service Rules, 2003-Rules 12 and 13, 13(3), 13(4)The Assam Secondary Education (Provincialised Schools) Service Rules, 2018
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