High Courts03 Sept 2026Dismissed
Ankur Das and 2 Ors Vs Indian Oil Corporation Limited and 2 Ors
Gauhati High Court · 2026:GAU-AS:12809
Apprentices Act, 1961Boiler Attendant Rules, 2011-Section 24(2)
COURT ARCHIVE
Gauhati High Court judgments, 2026
468 judgments · page 6 of 24
High Courts03 Sept 2026Allowed
Sh. Lalhmingsanga Vs Union of India
Gauhati High Court · 2026:GAU-MZ:481
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 22(c), 25, 27A, 29, 67Bharatiya Nagarik Suraksha Sanhita, 2023-Section 36, 47, 48, 50Constitution of India-Article 21, 22
High Courts03 Sept 2026Disposed of
M/S New Hapjan Tea Company Pvt Ltd Vs The State of Assam and 5 Ors
Gauhati High Court · 2026:GAU-AS:12868
Assam Value Added Tax Act, 2003-Section 36, 39, 52, 79(5), 80, 82(1)Central Sales Tax Act, 1956Companies Act, 1956
High Courts03 Sept 2026Disposed of
Smti. Nyachui Vs The State of Nagaland and 2 Ors
Gauhati High Court · 2026:GAU-NL:458
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 226Bharatiya Nyaya Sanhita, 2023-Section 74, 75(ii)
High Courts03 Sept 2026Dismissed
Oriental Insurance Company Ltd Vs Manika Mandal Biswas and 4 Ors
Gauhati High Court · 2026:GAU-AS:12738
Motor Vehicles Act, 1988-Section 173Constitution of India-Article 142
High Courts03 Sept 2026Dismissed
M/S HD Associates Vs Union of India and Others
Gauhati High Court · 2026:GAU-AS:12823
Central Goods and Services Tax Act, 2017-Section 61, 67, 67(2), 74, 74(1), 74A, 74A(1), 75(13), 122Constitution of India-Article 226
High Courts03 Sept 2026Dismissed
Ananda Kishore Kanu Vs Jyoti Prasad Barua and 3 Ors
Gauhati High Court · 2026:GAU-AS:12736
Motor Vehicles Act, 1988-Section 173
High Courts03 Sept 2026Dismissed
M/S Garomari Economic Development Society Vs The State of Assam and 4 Ors
Gauhati High Court · 2025:GAU-AS:83
Assam Fishery Rules, 1953-Rule 12
High Courts03 Sept 2026Dismissed
Mahendra Bordoloi @ Nath Bordoloi Vs Bimal Chandra Bora and 10 Ors.
Gauhati High Court · 2026:GAU-AS:12772
Code of Civil Procedure, 1908-Section 100
High Courts03 Sept 2026Disposed of
United India Insurance Co Ltd Vs Smt Salo Karmakar and 7 Ors
Gauhati High Court · (2026) 09 GAU CK 1228
Indian Penal Code, 1860-Section 279, 338, 304-A
High Courts03 Sept 2026Disposed of
Moninoor Islam Vs Union of India and Ors
Gauhati High Court · 2026:GAU-AS:12824
Finance Act, 1994-Section 73, 73(1), 73(4)(B), 85Constitution of India-Article 226
High Courts03 Sept 2026Dismissed
Jatindra Biswas and Anr. Vs Smti Sonali Sangma and Ors.
Gauhati High Court · 2026:GAU-AS:12735
Code of Civil Procedure, 1908-Section 100Limitation Act, 1963-Article 65, Section 27
High Courts03 Sept 2026Allowed
Dilip Debnath Vs The State of Assam and Anr
Gauhati High Court · 2026:GAU-AS:12741
Protection of Children from Sexual Offences Act, 2012-Section 6, 10Indian Penal Code, 1860-Section 376ABBharatiya Nagarik Suraksha Sanhita, 2023-Section 415
High Courts03 Sept 2026Dismissed
Smt Pratima Devi and Anr Vs The Regional Manager, United India Insurance Company Ltd and 2 Ors
Gauhati High Court · 2026:GAU-AS:12740
Motor Vehicles Act, 1988-Section 173
High Courts03 Sept 2026Dismissed
Sathi Dey Choudhury and Anr. Vs Mita Bhattacharjee and 4 Ors.
Gauhati High Court · 2026:GAU-AS:12773
Code of Civil Procedure, 1908-Section 100Partition Act, 1893-Section 2Hindu Succession (Amendment) Act, 2005-Section 6
High Courts03 Sept 2026Dismissed
Bhubaneswar Das and 6 Ors Vs Surjya Kakati and 3 Ors
Gauhati High Court · 2026:GAU-AS:12771
Code of Civil Procedure, 1908-Section 100
High Courts02 Sept 2026Disposed Of
On The Death Of Nepal Ch Dey His Legal Heir Dayal Ch Dey Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 09 GAU CK 1398
Assam Religious and Charitable Institution of Public Nature Act, 1959Constitution of India-Article 226
High Courts02 Sept 2026Disposed Of
Shubhash Chandra Roy Vs The Union Of India & Ors.
Gauhati High Court · (2026) 09 GAU CK 1399
Companies Act, 1956Banking Regulation Act, 1949Constitution of India-Articles 14 and 21
High Courts02 Sept 2026Allowed
Facebook India Online Services Private Limited Vs Pema Khandu and 4 Ors
Gauhati High Court · (2026) 09 GAU CK 1267
Constitution of India, 1950-Article 227Code of Civil Procedure, 1908-Order 1 Rule 10, Section 151, Section 96, Order 6 Rule 17Information Technology Act, 2000-Section 2(1)(w), Section 79
High Courts02 Sept 2026Allowed
Sushil Baid And Anr Vs Union Of India And 2 Ors
Gauhati High Court · 2026:GAU-AS:12733
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 3B, 4, 5, 5-A, 5-B, 5-C, 6, 7, 9Public Premises (Eviction of Unauthorized Occupants) Rules, 1971-Rule 4Constitution of India-Article 227, 300A