High Courts01 Feb 2022Disposed Of
Rama Nath Barman Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 02 GAU CK 0007
Assam Services (Discipline And Appeal) Rules, 1964 — Rule 6(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 468, 471
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 126 of 1,342
High Courts31 Jan 2022Disposed Of
Rounak Ali Hazarika Vs State Of Assam
Gauhati High Court · (2022) 01 GAU CK 0069
Constitution Of India, 1950 — Article 14, 21, 32Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120, 120B, 188, 201, 212, 384, 409, 465, 467, 468, 471
High Courts31 Jan 2022Dismissed
Ashish Kumar Goon Vs Canara Bank
Gauhati High Court · (2022) 01 GAU CK 0066
Canara Bank Service Code, — Regulation 2A(i), 3(j), 4B
High Courts28 Jan 2022Allowed
Debajit Hazarika Vs State Of Assam
Gauhati High Court · (2022) 01 GAU CK 0067
Constitution Of India, 1950 — Article 226Assam Panchayat [Financial] Rules, 2002 — Rule 47(10)Assam Panchayat Act, 1994 — Section 52, 109(6)
High Courts28 Jan 2022Allowed
National Insurance Co. Ltd Vs Md. Atikul Islam And Anr
Gauhati High Court · (2022) 01 GAU CK 0057
Motor Vehicles Act, 1988 — Section 147, 162, 163A, 165(1), 166
High Courts27 Jan 2022Allowed
Abu Saleh Sharif Uddin Vs Hanif Uddin And 8 Ors.
Gauhati High Court · (2022) 01 GAU CK 0060
Constitution Of India, 1950 — Article 226, 226(3)Assam Education (Provincialisation of Services of Teachers and Re-organisation of the Educational Institutions) Act, 2017 — Section 19(2)
High Courts27 Jan 2022Dismissed
Nazir Ali And 3 Ors Vs State Of Assam And Anr
Gauhati High Court · (2022) 01 GAU CK 0059
Indian Penal Code, 1860 — Section 34, 148, 149, 302, 341Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts27 Jan 2022Allowed
Sahidur Islam Vs State Of Assam And 7 Ors
Gauhati High Court · (2022) 01 GAU CK 0058
Constitution Of India, 1950 — Article 226, 226(3)Assam Education (Provincialisation of Services of Teachers and Re-organisation of the Educational Institutions) Act, 2017 — Section 3(1), 3(1)(x)Right Of Children To Free And Compulsory Education Act, 2009 — Section 19, 25
High Courts25 Jan 2022Dismissed
On The Death Of Deochand Sarda His Legal Heirs Saroj Damani Vs On The Death Of Surendra Narayan Sukul His Legal Heirs And 8 Ors
Gauhati High Court · (2022) 01 GAU CK 0063
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 22, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
High Courts25 Jan 2022Dismissed
Ramkrishna Das Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 01 GAU CK 0062
Constitution Of India, 1950 — Article 13, 19(1)(g), 226Rice Milling Industry (Regulation) Act, 1958 — Section 8(3)(c)
High Courts25 Jan 2022
Dyna Roof Pvt. Ltd. Vs Union Of India And 6 Ors.
Gauhati High Court · (2022) 01 GAU CK 0061
High Courts24 Jan 2022Disposed Of
Abul Hussain Vs State Of Assam And 3 Ors
Gauhati High Court · (2022) 01 GAU CK 0068
Clinical Establishment (Registration And Regulation) Act, 2010 — Section 2(c), 14(2), 14(3), 15
High Courts24 Jan 2022Allowed
Ali Ahmed Laskar @ Bablu Mulla Vs State Of Assam And 6 Ors
Gauhati High Court · (2022) 01 GAU CK 0065
Constitution Of India, 1950 — Article 14, 19, 21, 22Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(a), 21(b)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3, 3(2), 9, 9(f)
High Courts24 Jan 2022Allowed
Dipali Gogoi Borgohain Vs State Of Assam And 4 Ors
Gauhati High Court · (2022) 01 GAU CK 0064
Assam Services (Pension) Rules, 1969 — Rule 67
High Courts21 Jan 2022Disposed Of
Chandan Patowary Vs XXX
Gauhati High Court · (2022) 01 GAU CK 0056
Motor Vehicles Act, 1988 — Section 140, 166, 166(2)Motor Vehicles Act, 2019 — Section 1, 1(2), 53, 50, 53, 57
High Courts21 Jan 2022Disposed Of
Ravinder Duggal @ Ravinder Kumar Duggal Vs Rajesh Kalia And 5 Ors
Gauhati High Court · (2022) 01 GAU CK 0055
Indian Succession Act, 1925 — Section 59, 63, 299Evidence Act, 1872 — Section 45, 47, 67, 68
High Courts21 Jan 2022Allowed
Chandra Bhusan Kumar Vs Chairman And Managing Direcotr, And 3 Ors
Gauhati High Court · (2022) 01 GAU CK 0054
UCO Bank Office Employees� (Conduct) Regulations, 1976 — Regulation 3(1), 6(1) 15(1), 24
High Courts21 Jan 2022Dismissed
Mukti Nath Gogoi Vs State Of Assam And 8 Ors
Gauhati High Court · (2022) 01 GAU CK 0053
Constitution Of India, 1950 — Article 12, 14, 30(1), 226Girijananda Chowdhury Institute Of Management & Technology, Guwahati Service& Conduct Rules, 2014 — Rule 9(a)Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 — Section 2(s)
High Courts20 Jan 2022Allowed
Moinul Hoque Vs State Of Assam And 3 Ors
Gauhati High Court · (2022) 01 GAU CK 0052
High Courts20 Jan 2022Allowed
Ajay Haldia Vs State Of Assam And Anr
Gauhati High Court · (2022) 01 GAU CK 0051
Code Of Criminal Procedure, 1973 — Section 41A, 50, 482Indian Penal Code, 1860 — Section 34, 120B, 143, 323, 341, 386, 405, 406, 408, 415, 420, 506Arbitration and Conciliation Act, 1996 — Section 11