High Courts07 Aug 2026Dismissed
Sh. Lalpianfela Vs The State Of Mizoram & Anr.
Gauhati High Court · (2026) 08 GAU CK 3873
POCSO Act, 2012-Section 6, 5IPC-Section 376(3), 376(AB), 376 ‘AB’Cr.PC-Section 313, 164, 161
COURT ARCHIVE
Gauhati High Court judgments, 2026
468 judgments · page 18 of 24
High Courts07 Aug 2026Allowed
Kabak Bhatt Vs Ms Biki Shapiong
Gauhati High Court · (2026) 08 GAU CK 3886
Constitution of India-Article 227Arunachal Pradesh Civil Courts Act, 2021-Section 15CPC-Order 41 Rule 19, section 151, 104, XLIII Rule 1(t), IX Rule 9
High Courts07 Aug 2026Allowed
Lt. Col. Doshehe Y. Sema (Retd.) & Ors. Vs M/s Lpss Infra & Ors.
Gauhati High Court · (2026) 08 GAU CK 3898
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 39 and Rules 1 and 2, 1 Rule 10(2)Central Road and Infrastructure Fund (CRIF) Act, 2000
High Courts07 Aug 2026Allowed
The State Of Assam Vs Mangal Paik
Gauhati High Court · (2026) 08 GAU CK 3911
IPC-Sections 302, 363, 376-A, 201, 365, 364, 376ABPOCSO Act, 2012-Section 6, 4Cr.P.C.-Section 164, 313, 357-A
High Courts07 Aug 2026Disposed Of
Sofiur Rahman & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3913
Goalpara Tenancy Act, 1929Assam Land and Revenue Regulation, 1886-Section 81, 80, 151
High Courts07 Aug 2026Allowed
Smt Rumi Baruah Sonowal & Ors. Vs The United India Insurance Co. Ltd & Anr.
Gauhati High Court · (2026) 08 GAU CK 3915
Motor Vehicles Act, 1988-Section 173, 166
High Courts07 Aug 2026Disposed Of
Dr. Bikash Ranjan Tahbildar Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3918
University Grants Commission (Minimum Standards and Procedure for award of M.Phil/ Ph.D Degrees) Regulations, 2016-Regulation 4.2Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011Assam Educational (Provincialisation of Services of Teachers and Re-organization of Educational Institutions) Act, 2017
High Courts07 Aug 2026Disposed Of
Saleha Khatun Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3922
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173[4], 175[3], 175, 210, 173[1]CPC-Order 39, Rule 1 & 2, Section 151
High Courts07 Aug 2026Disposed Of
Rajib Agarwala Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3925
Central Goods and Services Tax Act, 2017-Section 73, 16, 16(5), Sub-Section (4), 39Finance Act, 2024
High Courts07 Aug 2026Dismissed
Sanjib Bhattacharjee Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3926
High Courts07 Aug 2026Allowed
Sri Chandra Mohan Jha Vs Sri Alok Ghosh
Gauhati High Court · (2026) 08 GAU CK 3930
Code of Civil Procedure-Section 96, 30, Order 41 and Rule 27, Forms 47/48 of Appendices A to C, XLI Rule 27IPC-Section 447/427/506/34Assam Land Grabbing (P) Act-Section 5
High Courts07 Aug 2026Disposed Of
Mrs Ph Ruth Joan Singha Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3931
Assam Board of Revenue Regulation, 1963-Regulation 45Assam Land and Revenue Regulations, 1886-Section 147Constitution of India-Article 14, 21
High Courts06 Aug 2026Dismissed
Abdul Wadud Shah @ Ashad Shah & Ors. Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 3876
IPC-Section 341/323/379/305/511, 120(B)/341/354, 341/323/379/307/511POCSO Act 2012-Section 6CrPC-Section 482
High Courts06 Aug 2026Disposed Of
Subut Saikia Vs The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 3877
Cr.P.C., 1973-Section 374(2), 313I.P.C.-Section 302Evidence Act-Section 106
High Courts06 Aug 2026Allowed
Ali Hussain Vs The State Of Assam
Gauhati High Court · 2025 INSC 78
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2)Narcotic Drugs and Psychotropic Substances (Seizure, Storage, Sampling and Disposal) Rules, 2022-Section 21 (C), 21(c), 76 (2) (d) (f), 52A, 52A (2), 53, 54, 50, 50 (1), 42, 41, 43, 50 (2), 50 (5), 50 (6), Rule 10, 3 (2), 10 (1), 10(2), 3BSA-Section 63
High Courts06 Aug 2026Dismissed
Sri Vijay Kr. Choudhury Vs. The State Of Assam & Anr.
Gauhati High Court · (2026) 08 GAU CK 3892
Cr.P.C-Section 374(2), 313, 164IPC-Section 302, 302/304(B), 34Evidence Act-Section 4, 6, 157, 60
High Courts06 Aug 2026Allowed
Basanti Bala Rajbongshi Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4110
Assam Services (Pension) Rules, 1969-Rule 31, 62(a), 176, 235
High Courts06 Aug 2026Allowed
M/s Better Power Services Pvt. Ltd Vs Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3897
Constitution of India-Article 226
High Courts06 Aug 2026Disposed Of
Sri Manjit Pachani Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3899
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 26 to 30, Schedule I, 26(2), Serial 2 of First Schedule, 2nd ScheduleConstitution of India-Article 300A
High Courts06 Aug 2026Allowed
Anupam Das & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · 2024 INSC 332
Constitution of India-Article 14, 16, 141, 226, 309Assam Education Service Rules, 1982-Rule 5, 6UGC Regulations, 2009 (as amended)-Clause 3.3.3