High Courts04 Jan 2022Dismissed
Raju Patowary Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 01 GAU CK 0019
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 129 of 1,342
High Courts04 Jan 2022Disposed Of
Union Of India And 4 Ors Vs Cholingso Kora And 4 Ors
Gauhati High Court · (2022) 01 GAU CK 0018
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 3(e)(v), 40, 40(1), 51 69, 74
High Courts04 Jan 2022Disposed Of
Pramila Debnath Vs Union Of India And 8 Ors.
Gauhati High Court · (2022) 01 GAU CK 0009
High Courts04 Jan 2022Allowed
Nilima Haque And Anr Vs State Of Assam
Gauhati High Court · (2022) 01 GAU CK 0008
Indian Penal Code, 1860 — Section 494, 498A, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts04 Jan 2022Allowed
Bipin Ch. Deka Vs State Of Assam And 5 Ors
Gauhati High Court · (2022) 01 GAU CK 0004
Assam Aided College Employees Rules, 1960 — Rule 4(3)Assam College Employees (Provincialisation) Rules, 2010 — Rule 7(a)Assam College Employees (Provincialisation) Act, 2005 — Section 12(1)
High Courts04 Jan 2022Dismissed
Anil Yadav Vs Union Of India And 4 Ors
Gauhati High Court · (2022) 01 GAU CK 0003
Constitution Of India, 1950 — Article 226
High Courts03 Jan 2022Allowed
Kizukala Jamir Vs State Of Nagaland
Gauhati High Court · (2022) 01 GAU CK 0031
Constitution Of India, 1950 — Article 14, 17
High Courts03 Jan 2022Disposed Of
Mozibar Rahman @ Gunbar And Anr Vs State Of Assam
Gauhati High Court · (2022) 01 GAU CK 0007
Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 123, 420, 489ACode Of Criminal Procedure, 1973 — Section 173, 173(8), 439Arms Act, 1959 — Section 25(1A)
High Courts03 Jan 2022
Sudipta Bhattacharjee Vs Assam Power Distribution Company Ltd. And 5 Ors
Gauhati High Court · (2022) 01 GAU CK 0006
Constitution Of India, 1950 — Article 21
High Courts03 Jan 2022Disposed Of
Pranati Phookan And 2 Ors Vs ICICI Lombard Insurance Company Ltd And 2 Ors
Gauhati High Court · (2022) 01 GAU CK 0005
Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 304A, 338, 427
High Courts23 Dec 2021Allowed
Babul Hazarika And Anr Vs State Of Assam And Anr
Gauhati High Court · (2021) 12 GAU CK 0049
Indian Penal Code, 1860 — Section 34, 302, 341Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts23 Dec 2021Partly Allowed
Md. Abdul Mannan Vs State Of Assam
Gauhati High Court · (2021) 12 GAU CK 0048
Indian Penal Code, 1860 — Section 141, 147, 148, 149, 302, 323, 324Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 313, 464, 464(1), 465Evidence Act, 1872 — Section 106
High Courts22 Dec 2021Allowed
Brojen Timung Vs State Of Assam And Anr
Gauhati High Court · (2021) 12 GAU CK 0032
Indian Penal Code, 1860 — Section 72, 201, 300, 302, 304A, 304BCode Of Criminal Procedure, 1973 — Section 313
High Courts22 Dec 2021Partly Allowed
Husna Begum Vs National Insurance Company Ltd
Gauhati High Court · (2021) 12 GAU CK 0031
Motor Vehicles Act, 1988 — Section 166
High Courts22 Dec 2021Dismissed
Susila Devi Vs Prakash Gupta
Gauhati High Court · (2021) 12 GAU CK 0030
Motor Vehicles Act, 1988 — Section 166, 166(1), 167
High Courts22 Dec 2021Partly Allowed
National Insurance Company Limited Vs Dip Ranjan Talukdar
Gauhati High Court · (2021) 12 GAU CK 0029
Motor Vehicles Act, 1988 — Section 166, 168
High Courts21 Dec 2021Allowed
Amar Sheel & 25 Ors. Vs State Of Assam And Ors
Gauhati High Court · (2021) 12 GAU CK 0035
Constitution Of India, 1950 — Article 226
High Courts21 Dec 2021Allowed
Abdul Muhit Barbhuiya And 7 Ors Vs Dukar Khasia And Anr
Gauhati High Court · (2021) 12 GAU CK 0034
Code Of Civil Procedure, 1908 — Section 115, Order 41 Rule 23Specific Relief Act, 1963 — Section 6, 6(2), 6(2)(a), 6(2)(b), 6(3)
High Courts21 Dec 2021Disposed Of
Md. Abdul Salam Vs Nilima Bhattachariya
Gauhati High Court · (2021) 12 GAU CK 0033
Constitution Of India, 1950 — Article 227Assam Urban Areas Rent Control Act, 1972 — Section 8Code Of Civil Procedure, 1908 — Section 115
High Courts20 Dec 2021Allowed
Mustt. Ajiran Nessa Vs On The Death Of Ayenuddin SK His Legal Heirs Ayesha Khatun And Ors
Gauhati High Court · (2021) 12 GAU CK 0038
Code Of Civil Procedure, 1908 — Order 7 Rule 3