CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments

26,832 judgments · page 112 of 1,342

High Courts29 Jun 2022Disposed Of

Debajit Das Vs State Of Assam

Gauhati High Court · (2022) 06 GAU CK 0031

Constitution Of India, 1950 — Article 166, 166(1), 166(2), 166(3)Assam Rules of Executive Business, 1968 — Rule 9, 11, 12General Clauses Act, 1897 — Section 21
Read judgment
High Courts24 Jun 2022Dismissed

Ratneswar Gogoi Vs State Of Assam And Anr

Gauhati High Court · (2022) 06 GAU CK 0043

Code Of Criminal Procedure, 1973 — Section 397, 401Assam Forest Regulation, 1891 — Section 24, 25, 40, 41, 49, 49(4), 51, 60Wildlife (Protection) Act, 1972 — Section 42, 43
Read judgment
High Courts24 Jun 2022Allowed

Rahimuddin Vs State Of Assam And 4 Ors

Gauhati High Court · (2022) 06 GAU CK 0042

Prevention Of Cruelty To Animals (Care & Maintenance Of Case Property Animals) Rules, 2017 — Rule 3(a), 5(1)Code Of Criminal Procedure, 1973 — Section 397, 399, 401, 451, 482Prevention Of Cruelty To Animals Act, 1960 — Section 11(1)(a)(d)(e)
Read judgment
High Courts22 Jun 2022Dismissed

Md Hazi Rais Ali Choudhury And Anr. Vs Tyrun Bibi And Ors.

Gauhati High Court · (2022) 06 GAU CK 0049

Constitution Of India, 1950 — Article 133(1)(a)Code Of Civil Procedure, 1908 — Section 100, 100(1), 100(4), 100(5), 109, 110, Order 41, Order 42, Order 42 Rule 1, Order 41 Rule 11Code Of Criminal Procedure, 1973 — Section 144, 145
Read judgment
High Courts22 Jun 2022Dismissed

Md. Imam Uddin And Anr. Vs Md. Saref Uddin And Anr.

Gauhati High Court · (2022) 06 GAU CK 0047

Constitution Of India, 1950 — Article 133(1)(a)Assam Land And Revenue Regulation, 1886 — Rule 118Code Of Civil Procedure, 1908 — Section 9, 100, 100(1), 100(4), 100(5), 109, 110, Order 41, Order 42, Order 42 Rule 1, Order 8 Rule 3, Order 8 Rule 5
Read judgment