High Courts06 Apr 2022Disposed Of
Ayan Kumar Das And Anr. Vs Union Of Indai And 9 Ors
Gauhati High Court · (2022) 04 GAU CK 0013
Constitution Of India, 1950 — Article 21, 226National Trust Act, 1999 — Section 15, 16
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 119 of 1,342
High Courts06 Apr 2022Dismissed
Md. Saifuddin Ahmed @ Sahil Vs State Of Assam And Anr
Gauhati High Court · (2022) 04 GAU CK 0047
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Arms Act, 1959 — Section 5, 7, 21(1B)(a), 27, 27(1)
High Courts05 Apr 2022
M/S. Shambhu Electricals And Anr. Vs Gauhati Municipal Corporation And 2 Ors
Gauhati High Court · (2022) 04 GAU CK 0020
Assam Urban Area Rent Control Act, 1972 — Section 5(1), 5(1)(a), 5(1)(b), 5(1)(c), 5(1)(d), 5(1)(e), 5(1)(f), 5(4)Assam Urban Area Rent Control Act, 1972 — Section 2(f)Gauhati Municipal Corporation Act, 1971 — Section 180, 180(1)
High Courts05 Apr 2022Disposed Of
Tafe Motors And Tractors Ltd Vs State Of Assam
Gauhati High Court · (2022) 04 GAU CK 0019
Constitution Of India, 1950 — Article 14, 226
High Courts05 Apr 2022Disposed Of
Habib Ali Barbhuiya Vs State Of Assam And 8 Ors
Gauhati High Court · (2022) 04 GAU CK 0008
Constitution Of India, 1950 — Article 309Assam Service (Pension) Rules, 1969 — Section 31, 36, 108, 108(b), 152U.P. Retirement Benefit Rules, 1961 — Rule 3(8)
High Courts05 Apr 2022Dismissed
Swapan Kumar Singha Vs State Of Assam And 7 Ors
Gauhati High Court · (2022) 04 GAU CK 0007
Constitution Of India, 1950 — Article 226National Council for Teacher Education Rules, 1997 — Section 14(1)National Council For Teacher Education Act, 1993 — Section 14(1), 19, 19(1)
High Courts05 Apr 2022Dismissed
Management Of Tea Research Association Vs Tocklai Employees Union And Anr
Gauhati High Court · (2022) 04 GAU CK 0006
Constitution Of India, 1950 — Article 141, 226Industrial Dispute Act, 1947 — Section 2(j)
High Courts04 Apr 2022Dismissed
Pooja Agarwal Vs State Of Assam And Anr
Gauhati High Court · (2022) 04 GAU CK 0021
Constitution Of India, 1950 — Article 14, 21, 50, 141, 233, 233(1), 233(2), 235Assam Judicial Service Rules, 2003 — Rule 7Finance Act, 2017 — Section 184, 186(2)
High Courts04 Apr 2022Disposed Of
M/S Vridhi Iron Steels Vs Assam Power Distribution Company Limited And Anr
Gauhati High Court · (2022) 04 GAU CK 0005
Constitution Of India, 1950 — Article 226Electricity Act, 2003 — Section 2, 14, 62(6), 126, 126(1), 126(2), 126(3), 126(4), 126(5), 126(6), 126(6)(a), 127, 135, 135(1), 135(1)(a), 135(1)(b), 135(1)(c), 135(1)(d), 135(1)(e), 135(2), 163, 177
High Courts04 Apr 2022Disposed Of
New India Assurance Company Ltd Vs Binu Hazarika And 5 Ors
Gauhati High Court · (2022) 04 GAU CK 0004
Motor Vehicles Act, 1988 — Section 95, 110, 173
High Courts04 Apr 2022Disposed Of
Chamnur Ali And 3 Ors. Vs Loknath Upadhaya
Gauhati High Court · (2022) 04 GAU CK 0003
Constitution Of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 163, 163A, 166, 173
High Courts01 Apr 2022Dismissed
Ranjit Kumar Borah Vs Central Bureau Of Investigation
Gauhati High Court · (2022) 04 GAU CK 0002
Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 162, 167, 167(2), 173(1), 173(2), 173(8), 439Prevention Of Corruption Act, 1988 — Section 7, 8, 11, 12, 13
High Courts01 Apr 2022Partly Allowed
Pakhindra Bezbaruah Vs State Of Assam And Anr
Gauhati High Court · (2022) 04 GAU CK 0001
Indian Penal Code, 1860 — Section 302, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 113B
High Courts31 Mar 2022Dismissed
Lechu Biswas Vs Ajabala Das And 2 Ors
Gauhati High Court · (2022) 03 GAU CK 0065
Constitution Of India, 1950 — Article 133(1)(a)Code Of Civil Procedure, 1908 — Section 100, 100(3), 109, 110, Order 26 Rule 9, Order 26 Rule 11
High Courts31 Mar 2022Allowed
Atiful Rahman Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 03 GAU CK 0064
Assam (Food & Civil Supplies) Service Rules, 1970 — Rule 2(i), 3, 11, 11(2), 13(2)Assam Ministerial District Establishment Service Rules, 1967 — Rule 2(4)Assam Services (Pension) Rules, 1969 — Rule 64, 64(e)
High Courts31 Mar 2022Disposed Of
New India Assurance Company Ltd. Vs Lata Agarwala And Ors
Gauhati High Court · (2022) 03 GAU CK 0063
Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 171Income Tax Act, 1961 — Section 192(1), 201(1A)
High Courts31 Mar 2022Disposed Of
M/S Priyashi Aashi Developers Pvt. Ltd. Vs Mitrajyoti Deka And 4 Ors.
Gauhati High Court · (2022) 03 GAU CK 0062
Arbitration And Conciliation Act, 1996 — Section 9
High Courts31 Mar 2022Dismissed
Amulya Saha And 2 Ors. Vs On Death Of Naresh Ch. Roy His Legal Heirs And 29 Ors
Gauhati High Court · (2022) 03 GAU CK 0061
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 5, Order 21 Rule 35, Order 21 Rule 35(1), Order 41 Rule 35(2), Order 41 Rule 35(3), Order 21 Rule 36
High Courts31 Mar 2022Disposed Of
Sunita Jalan @ Sunita Agarwalla Vs Manoj Jalan And Anr
Gauhati High Court · (2022) 03 GAU CK 0060
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A, Order 8 Rule 1A(3), Order 16 Rule 6, Order 16 Rule 7, Order 7 Rule 14, Order 16 Rule 14
High Courts30 Mar 2022
M/S. Norphel Winery And Anr. Vs State Of Assam And 6 Ors
Gauhati High Court · (2022) 03 GAU CK 0053
Assam Excise Rules, 2016 — Rule 338, 338ACode Of Criminal Procedure, 1973 — Section 154, 190, 482Assam Excise (Amendment) Act, 2018 — Section 3(21), 53(1)(a), 53(1)(e)