High Courts08 Feb 2022Allowed
Debo Mali Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 02 GAU CK 0021
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 125 of 1,342
High Courts07 Feb 2022Disposed Of
Dipali Basumatary Vs State Of Assam And 6 Ors
Gauhati High Court · (2022) 02 GAU CK 0020
Indian Penal Code, 1860 — Section 279, 304A, 337, 427
High Courts07 Feb 2022Disposed Of
Kazi Shihab Uddin@ Shihab Uddin Kazi @ Md. Sahibuddin Kazi Vs State Of Assam
Gauhati High Court · (2022) 02 GAU CK 0019
Code Of Criminal Procedure, 1973 — Section 161, 173(2), 439Indian Penal Code, 1860 — SectionNarcotic Drugs And Psychotropic Substances [NDPS] Act, 1985 — Section 2(viia), 2(xxiiia), 19, 21C, 24, 27A, 29, 37, 37(1)(b), 37(1)(b)(ii), 37(2)
High Courts07 Feb 2022
Himanjan Sarma Vs State Of Assam And 2 Ors
Gauhati High Court · (2022) 02 GAU CK 0018
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 25, 173, 438, 439, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 469
High Courts07 Feb 2022Dismissed
Navratan Lal Soni Vs Superintendent Of Customs Preventive Unit
Gauhati High Court · (2022) 02 GAU CK 0017
Code Of Criminal Procedure, 1973 — Section 294, 294(3), 313, 374Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 23, 25, 36A, 52A(2), 67(c)Evidence Act, 1872 — Section 25
High Courts04 Feb 2022Dismissed
Md. Imad Uddin Barbhuiya Vs State Of Assam
Gauhati High Court · (2022) 02 GAU CK 0014
Constitution Of India, 1950 — Article 14, 15, 19, 21, 22(1), 25, 26, 27, 28(1), 28(2), 28(3), 29, 29(1), 29(2), 30, 30(1), 30(2), 32, 51A(e), 143(1)Assam Madrassa Education (Provincialisation) Act, 1995 — Section 2(k), 2(o), 3, 4, 5, 7Aligarh Muslim University Act, 1920 — Section 6, 9
High Courts04 Feb 2022Allowed
Future Generali India Insurance Co Ltd Vs Boby Bora And Ors
Gauhati High Court · (2022) 02 GAU CK 0013
Constitution Of India, 1950 — Article 141, 142Code Of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 27, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 168, 173
High Courts04 Feb 2022Disposed Of
National Insurance Co. Ltd. Vs Nirama Saikia And 3 Ors
Gauhati High Court · (2022) 02 GAU CK 0012
Code Of Civil Procedure, 1908 — Order 41 Rule 27Income Tax Act, 1961 — Section 192(1)Indian Penal Code, 1860 — Section 279, 304A
High Courts04 Feb 2022Allowed
Sanjay Kumar And Anr Vs Union Of India And 3 Ors
Gauhati High Court · (2022) 02 GAU CK 0011
High Courts04 Feb 2022Dismissed
Moti Kumari And 3 Ors Vs Md Habibur Rahman And 5 Ors
Gauhati High Court · (2022) 02 GAU CK 0010
Limitation Act, 1963 — Article 64, 65, 66, 67Constitution Of India, 1950 — Article 133(1)(a)Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 3(g), 5, 5(1), 5(1)(a), 5(1)(b), 5(2), 5(3), 11
High Courts03 Feb 2022Disposed Of
Pradip Mashahary Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 02 GAU CK 0015
Constitution Of India, 1950 — Article 226
High Courts02 Feb 2022
Faijuddin Ali And 2 Ors Vs State Of Assam
Gauhati High Court · (2022) 02 GAU CK 0016
Indian Penal Code, 1860 — Section 34, 325, 376, 498A
High Courts02 Feb 2022Dismissed
Union Of India Vs M/S Indian Oil Corporation
Gauhati High Court · (2022) 02 GAU CK 0006
Railway Claims Tribunal Act, 1987 — Section 17, 23
High Courts02 Feb 2022
Oriental Insurance Company Ltd Vs Sahab Ali And 5 Ors
Gauhati High Court · `
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts02 Feb 2022Allowed
Bipul Bhuyan Vs Lakhi Goswami And Anr
Gauhati High Court · (2022) 02 GAU CK 0004
Motor Vehicles Act, 1988 — Section 173
High Courts02 Feb 2022Allowed
Sbi General Insurance Co. Ltd. Vs Rajlakhi Sinha And 6 Ors
Gauhati High Court · (2022) 02 GAU CK 0003
Motor Vehicles Act, 1988 — Section 173
High Courts02 Feb 2022Allowed
Panapati Devi & Ors Vs Md. Abidur Rahman And 2 Ors.
Gauhati High Court · (2022) 02 GAU CK 0002
Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 147, 166Indian Penal Code, 1860 — Section 279, 304A
High Courts02 Feb 2022Allowed
M/S Shiva Bottles Pvt Ltd And Anr Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 02 GAU CK 0001
Constitution Of India, 1950 — Article 226Assam Excise Act, 2020 — Section 53, 53(1)(a), 53(1)(c), 53(1)(d), 53(1)(e), 54, 55, 56, 57, 61Assam Excise Act, 2000 — Section 2(q), 37, 38, 38(4)(a), 38(4)(b), 38(4)(c), 39, 40, 41, 42, 44, 44(2), 44(4)(a), 44(4)(b), 44(4)(c), 45, 45(2)
High Courts01 Feb 2022Disposed Of
Manaj Kr. Brahma Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 02 GAU CK 0009
Constitution Of India, 1950 — Article 226
High Courts01 Feb 2022Disposed Of
Farida Yesmin And 3 Ors Vs State Of Assam
Gauhati High Court · (2022) 02 GAU CK 0008
Code Of Criminal Procedure, 1973 — Section 161, 164, 438Indian Penal Code, 1860 — Section 143, 201, 302, 325, 354C, 376, 379