High Courts07 Jun 2022Allowed
Fakhar Uddin Vs State Of Assam
Gauhati High Court · (2022) 06 GAU CK 0005
Indian Penal Code, 1860 — Section 147, 148, 149, 302Evidence Act, 1872 — Section 154Code Of Criminal Procedure, 1973 — Section 161, 313
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Gauhati High Court judgments
26,832 judgments · page 114 of 1,342
High Courts06 Jun 2022Allowed
Moinul Huda Laskar And 2 Ors Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 06 GAU CK 0009
Constitution Of India, 1950 — Article 19(1)(G)
High Courts06 Jun 2022Disposed Of
Bhagwan Pator Vs State Of Assam And 6 Ors
Gauhati High Court · (2022) 06 GAU CK 0008
Constitution Of India, 1950 — Article 14, 15, 16, 16(1), 16(4), 16(4A), 16(4B), 341, 342, 355Assam Scheduled Castes And Scheduled Tribes (Reservation Of Vacancies In Services And Posts) Act, 1978 — Section 5, 5A, 5A(iii), 5A(vii), 5(x)Assam Scheduled Castes And Scheduled Tribes (Reservation Of Vacancies In Services And Post) (Amendment) Act, 2012 — Section 5A(iii)
High Courts06 Jun 2022Dismissed
B K Construction Vs Managing Director, Nhm And 2 Ors
Gauhati High Court · (2022) 06 GAU CK 0007
Constitution Of India, 1950 — Article 226
High Courts06 Jun 2022Disposed Of
Kuldeep Deka Vs State Of Assam And 5 Ors.
Gauhati High Court · (2022) 06 GAU CK 0006
Assam College Employees Provincialization Rules, 2010 — Rule 5(7), 7, 7(b)Assam College Employees Provincialization Act, 2005 — Section 12(1)
High Courts03 Jun 2022Dismissed
Meenakshi Singha Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 06 GAU CK 0004
Constitution Of India, 1950 — Article 226, 309Assam Secondary Education (Provincialised Schools) Service Rules, 2018 — Rule 10, 10A, 10(5), 35General Clauses Act, 1897 — Section 3(51), 6
High Courts03 Jun 2022Dismissed
Balwant Singh Vs State Of Assam And 18 Ors
Gauhati High Court · (2022) 06 GAU CK 0003
Assam Engineering (PWD) Service Rules, 1978 — Rule 2(j), 13(1)Assam Service (Confidential Rolls) Rules, 1990 — Rule 5
High Courts03 Jun 2022
Sanatan Nath Vs Indian Oil Corporation And 2 Ors.
Gauhati High Court · (2022) 06 GAU CK 0002
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 141
High Courts31 May 2022Dismissed
State Of Assam And Anr Vs Anil Kumar Agarwalla And Anr.
Gauhati High Court · (2022) 05 GAU CK 0056
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 41(a), 482Assam Excise (Amendment) Act, 2018 — Section 53(1)(a)
High Courts31 May 2022Dismissed
M/S Sangam (India) Ltd Vs State Of Assam And 3 Ors
Gauhati High Court · (2022) 05 GAU CK 0055
Constitution Of India, 1950 — Article 14, 226
High Courts31 May 2022Dismissed
Shiv Narayan Balai Vs Union Of India And 4 Ors
Gauhati High Court · (2022) 05 GAU CK 0054
Constitution Of India, 1950 — Article 311(2)Central Civil Services (Conduct) Rules, 1964 — Section 3(1)(ii), 3(1)(iii), 3(1)(xix)
High Courts31 May 2022Dismissed
M/S Saptarshi Industries And Anr Vs State Of Assam And 2 Ors
Gauhati High Court · (2022) 05 GAU CK 0053
Constitution Of India, 1950 — Article 39(b), 39(c), 226Handlooms (Reservation of Articles for Production) Act, 1985 — Section 3(1), 4Geographical Indication of Goods (Registration and Protection) Act, 1999 — Section 1(1)(c)
High Courts31 May 2022Dismissed
Umangkhini Borman Dutta Vs Luna Bora
Gauhati High Court · (2022) 05 GAU CK 0049
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 115Assam Urban Areas Rent Control Act, 1972 — Section 5(4)
High Courts31 May 2022Allowed
Dimbeswar Nath Vs State Of Assam
Gauhati High Court · (2022) 05 GAU CK 0048
Indian Penal Code, 1860 — Section 300, 391, 395, 396
High Courts31 May 2022Allowed
Abdul Noor Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 05 GAU CK 0047
High Courts30 May 2022Disposed Of
Md. Saijuddin And 2 Ors Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 05 GAU CK 0058
Code Of Civil Procedure, 1908 — Section 100, Order 14 Rule 2, Order 41 Rule 31
High Courts30 May 2022Disposed Of
Dalima Kalita And Anr. Vs State Of Assam And 2 Ors.
Gauhati High Court · (2022) 05 GAU CK 0057
Constitution Of India, 1950 — Article 309Assam Secondary Education (Provincialised Schools) Service Rules, 2018 — Rule 10(3)
High Courts30 May 2022Disposed Of
M/S K.S. Oils Ltd. And 6 Ors. Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0052
Constitution Of India, 1950 — Article 227Prevention Of Food Adulteration Rule, 1955 — Rule 12BCode Of Criminal Procedure, 1973 — Section 155(2), 244(1), 245, 245(2), 397, 401, 482
High Courts30 May 2022Disposed Of
M/S K.S. Oils Ltd. And 6 Ors. Vs State Of Assam And Anr.
Gauhati High Court · (2022) 05 GAU CK 0051
Constitution Of India, 1950 — Article 227Prevention Of Food Adulteration Rule, 1955 — Rule 12BCode Of Criminal Procedure, 1973 — Section 155(2), 244(1), 245, 245(2), 397, 401, 482
High Courts30 May 2022Disposed Of
M/S K.S. Oils Ltd. And 6 Ors Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0050
Constitution Of India, 1950 — Article 227Prevention Of Food Adulteration Rule, 1955 — Rule 12BCode Of Criminal Procedure, 1973 — Section 155(2), 244(1), 245, 245(2), 397, 401, 482