High Courts02 Nov 2022Disposed Of
Md. Idrish Ali Vs Ganesh Das And 4 Ors.
Gauhati High Court · (2022) 11 GAU CK 0012
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 27, Order 41 Rule 27(1)(b)
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 103 of 1,342
High Courts02 Nov 2022Dismissed
Syed Raju Ali And 2 Ors. Vs State Of Assam And Anr
Gauhati High Court · (2022) 11 GAU CK 0011
Constitution Of India, 1950 — Article 14, 15, 21Code Of Criminal Procedure, 1973 — Section 407Protection of Women from Domestic Violence Act, 2005 — Section 12, 27
High Courts01 Nov 2022Partly Allowed
M/S. S.M.Cement Industries Vs Assam Power Distribution Co. Ltd And 4 Ors.
Gauhati High Court · (2022) 11 GAU CK 0001
High Courts31 Oct 2022Dismissed
Nisavilhu Hieme Vs Gauhati High Court
Gauhati High Court · (2022) 10 GAU CK 0024
Constitution Of India, 1950 — Article 14, 16, 229, 229(1), 229(2)Gauhati High Court Services [Appointment, Conditions of Service and Conduct] Rules, 1967 — Rule 7(2), 18
High Courts31 Oct 2022Dismissed
GS 170929Y SFWALA Ranjit Singh, Vs Union Of India
Gauhati High Court · (2022) 10 GAU CK 0023
Army Act, 1950 — Section 63
High Courts27 Oct 2022Dismissed
Dhyan Foundation Vs State Of Assam And 7 Ors.
Gauhati High Court · (2022) 10 GAU CK 0022
Transport of Animals Rules, 1978 — Rule 56, 56(c)Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 482Indian Penal Code, 1860 — Section 420, 429, 511
High Courts27 Oct 2022Allowed
Jaynal Abedin Vs Biki Sahu
Gauhati High Court · (2022) 10 GAU CK 0021
Constitution Of India, 1950 — Article 227Assam Land Grabbing Rules, 2017 — Rule 6(2)Assam Land Grabbing (Prohibition) Act, 2010 — Section 2, 2(d), 2(e), 4(2), 5, 8(2), 8(4), 10, 12
High Courts27 Oct 2022Allowed
Neput Rajiyung@ Action Dimasa@ Miput Rajiyung Vs State Of Assam And Anr
Gauhati High Court · (2022) 10 GAU CK 0020
Code Of Criminal Procedure, 1973 — Section 2(d), 154, 173(2), 195, 195A, 195(1)(b), 340, 340(1)Indian Penal Code, 1860 — Section 195A, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 2011, 228, 420, 460, 467
High Courts27 Oct 2022Disposed Of
On The Death Of Sri Kamal Sarma His Legal Heir, Sri Riju Prasad Sarma And 2 Ors Vs State Of Assam And Ors
Gauhati High Court · (2022) 10 GAU CK 0019
Constitution Of India, 1950 — Article 226Assam State Acquisition of Land belonging to Religious or Charitable Institutions of Public Nature Rules, 1962 — Rule 4, 6(2), 6(4)Assam State Acquisition of Lands Belonging to Religious and Charitable Institutions of Public Nature Act, 1959 — Section 3(1), 3(2), 3(3), 5, 6, 7, 15, 16, 18, 19, 20, 20(3), 20(4), 20(7), 30
High Courts27 Oct 2022Allowed
Ananta Borgohain Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 10 GAU CK 0018
High Courts27 Oct 2022Disposed Of
M/S Golden Tea House Exports And Anr Vs Union Of India And 4 Ors
Gauhati High Court · (2022) 10 GAU CK 0017
Constitution Of India, 1950 — Article 12, 14, 19(1)(g)Guwahati Tea Auction Rule, 1970 — Rule 2(a), 23Tea Act, 1953 — Section 2(2), 4, 10, 30, 30(3), 30(5), 33, 48
High Courts21 Oct 2022Allowed
Gitika Barman Vs Sanjeev Barman
Gauhati High Court · (2022) 10 GAU CK 0015
Code Of Criminal Procedure, 1973 — Section 107, 125, 397, 401, 482Protection of Women from Domestic Violence Act, 2005 — Section 3, 3(d), 12, 18, 19, 20, 20(3), 21, 22, 23
High Courts21 Oct 2022Allowed
Barun Gogoi And 2 Ors. Vs Gunin Buragohain And Anr
Gauhati High Court · (2022) 10 GAU CK 0014
Constitution Of India, 1950 — Article 20(3)Code Of Criminal Procedure, 1973 — Section 294, 294(1), 316, 482Indian Penal Code, 1860 — Section 34, 120B, 420, 468, 471
High Courts21 Oct 2022Disposed Of
Akesh Karwa Vs State Of Assam And Anr
Gauhati High Court · (2022) 10 GAU CK 0013
Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 309(1), 482Indian Penal Code, 1860 — Section 34, 467, 468, 471
High Courts21 Oct 2022Dismissed
Subhashis Kar Vs State Of Assam And Anr
Gauhati High Court · (2022) 10 GAU CK 0012
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 160, 173, 438, 482Indian Penal Code, 1860 — Section 120B, 420, 468, 471
High Courts20 Oct 2022Allowed
G Akanito Assumi @ G Akanito Sumi Vs Sikander Rongpi
Gauhati High Court · (2022) 10 GAU CK 0006
Code Of Criminal Procedure, 1973 — Section 145, 397, 401, 482
High Courts20 Oct 2022Disposed Of
Md. Sirajul Islam Vs State Of Assam
Gauhati High Court · (2022) 10 GAU CK 0005
Preservation of Cruelty to Animal (Care and Maintenance of Case property Animal) Rules, 2017 — Rule 3(a)Code Of Criminal Procedure, 1973 — Section 200, 397, 401, 451, 457, 482Assam Cattle Preservation Act, 2021 — Section 4, 5, 6, 7, 8, 11(5), 11(9), 13
High Courts20 Oct 2022Partly Allowed
M/S. Kamakhya Tea Co. Pvt. Ltd. And Anr Vs M/S. Chitra Chemicals
Gauhati High Court · (2022) 10 GAU CK 0004
Code Of Criminal Procedure, 1973 — Section 200, 397, 401, 482Negotiable Instruments Act, 1881 — Section 138, 141
High Courts20 Oct 2022Dismissed
Norbodia Gour Vs State Of Assam And Anr
Gauhati High Court · (2022) 10 GAU CK 0003
Code Of Criminal Procedure, 1973 — Section 145, 145(2), 145(4), 146, 397, 401Indian Penal Code, 1860 — Section 406, 420, 468
High Courts20 Oct 2022Disposed Of
On The Death Of Appellant Munindra Singha Lahkar His Legal Heirs Renushree Lahkar And 3 Ors Vs Pradip Kumar Lahkar And Anr
Gauhati High Court · (2022) 10 GAU CK 0002
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 96, 111A, 114, Order 41, Order 42, Order 43, Order 44, Order 45, Order 47, Order 47 Rule 1