High Courts12 May 2022
Sunil Tanti Vs State Of Assam
Gauhati High Court · (2022) 05 GAU CK 0019
Indian Penal Code, 1860 — Section 300, 302, 304II, 307Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 106
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 116 of 1,342
High Courts12 May 2022Dismissed
GO-004293N Shri Suryawanshi Pandurang Sayaji Vs Union Of India
Gauhati High Court · (2022) 05 GAU CK 0018
Constitution Of India, 1950 — Article 14, 19
High Courts12 May 2022Allowed
Anamika Tamuli Vs State Of Assam And 2 Ors
Gauhati High Court · (2022) 05 GAU CK 0017
High Courts11 May 2022Dismissed
Jagadish Pathak Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0026
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 397, 401, 482Indian Penal Code, 1860 — Section 34, 294, 325, 352, 498A, 506
High Courts11 May 2022Disposed Of
Manik Sheikh @ Mohidul Islam Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0025
Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2)Indian Penal Code, 1860 — Section 34, 90, 361, 363, 366A, 375Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 4, 7, 8
High Courts11 May 2022Disposed Of
Amal Sonowal Vs State Of Assam
Gauhati High Court · (2022) 05 GAU CK 0024
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 307, 319, 320, 324, 326, 341Evidence Act, 1872 — Section 25
High Courts11 May 2022Allowed
Padmadhar Tamuli Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0023
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 302, 304II
High Courts11 May 2022Disposed Of
Pratibha Thakuria Vs State Of Assam And 8 Ors
Gauhati High Court · (2022) 05 GAU CK 0022
Assam Services (Pension) Rules, 1969 — Rule 140, 233, 234, 235
High Courts11 May 2022Allowed
Lakheswar Kakati And 17 Ors. Vs State Of Assam And 7 Ors
Gauhati High Court · (2022) 05 GAU CK 0021
High Courts11 May 2022Allowed
Mukul Chandra Buragohain Vs State Of Assam And Ors
Gauhati High Court · (2022) 05 GAU CK 0020
Constitution Of India, 1950 — Article 311, 311(2)
High Courts10 May 2022Dismissed/Disposed Of
Md. Jalaluddin And Anr Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0034
Indian Penal Code, 1860 — Section 34, 201, 202, 302, 365, 379Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 25, 106
High Courts10 May 2022Allowed
Jibon Kalita Vs State Of Assam
Gauhati High Court · (2022) 05 GAU CK 0013
High Courts09 May 2022Disposed Of
Syed Mohbubul Majid Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 05 GAU CK 0014
Assam Services (Pension) Rules, 1969 — Rule 21, 21(1), 22
High Courts09 May 2022Dismissed/Disposed Of
Md. Jalaluddin And Anr Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0012
Indian Penal Code, 1860 — Section 34, 201, 202, 302, 365, 379Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 25, 106
High Courts06 May 2022Allowed
Lakheswari Boro Vs Md Abdul Rashid And 2 Ors
Gauhati High Court · (2022) 05 GAU CK 0010
High Courts06 May 2022Dismissed
Mahesh Ray @ Roy Vs State Of Assam
Gauhati High Court · (2022) 05 GAU CK 0009
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 21(c), 29, 37, 37(1)(b)(ii), 67Evidence Act, 1872 — Section 133
High Courts06 May 2022Dismissed
Nimai Singh Vs State Of Assam
Gauhati High Court · (2022) 05 GAU CK 0008
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii), 20(c), 29, 37, 37(1)(b)(ii), 67Evidence Act, 1872 — Section 133
High Courts06 May 2022Dismissed
Aminul Islam Vs Union Of India
Gauhati High Court · (2022) 05 GAU CK 0007
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 22(c), 29, 37, 37(1)(b)(ii), 67Evidence Act, 1872 — Section 133
High Courts06 May 2022Dismissed
Apurba Kr Choudhury And 13 Ors Vs State Of Assam And Anr
Gauhati High Court · (2022) 05 GAU CK 0006
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 182, 211, 409, 420, 467, 468, 471, 500
High Courts05 May 2022Dismissed
Union Of India Vs M/S Raitani Engineering Works (Pvt.) Ltd
Gauhati High Court · (2022) 05 GAU CK 0036
Arbitration And Conciliation Act, 1996 — Section 30, 33, 34, 34(2), 34(2)(b), 37