High Courts06 Jul 2021Disposed Of
Dibyawati Krishna Vs State Of Assam And 3 Ors.
Gauhati High Court · (2021) 07 GAU CK 0022
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 173
COURT ARCHIVE
Gauhati High Court judgments
24,883 judgments · page 152 of 1,245
High Courts06 Jul 2021Disposed Of
Dharam Nath Giri Vs Union Of India And 5 Ors.
Gauhati High Court · (2021) 07 GAU CK 0021
Constitution Of India, 1950 — Article 226Rights of Persons with Disabilities Act, 2016 — Section 2(r)
High Courts06 Jul 2021
Amal Das Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0020
Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 21(c), 29
High Courts05 Jul 2021Disposed Of
Pranjal Kakati And Anr. Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0019
Indian Penal Code, 1860 — Section 380, 457Code Of Criminal Procedure, 1973 — Section 439
High Courts05 Jul 2021
Arup Kr. Saha Vs State Of Assam And 6 Ors
Gauhati High Court · (2021) 07 GAU CK 0018
Assam Education (provincialisation of Services Of Teachers And Re-Organization Of Educational Institution) Act, 2017 — Section 14
High Courts02 Jul 2021
Maruti Timber And Furnitures Vs State Of Assam And 6 Ors
Gauhati High Court · (2021) 07 GAU CK 0017
Constitution Of India, 1950 — Article 226
High Courts02 Jul 2021
M/S KBM Enterprise And Anr Vs National Highways And Infrastructure Development Corporation Limited And 5 Ors
Gauhati High Court · (2021) 07 GAU CK 0015
Constitution Of India, 1950 — Article 32, 226, 227, 323A, 323A(2)(d), 323B, 323B(3)(d)Code Of Civil Procedure, 1908 — Section 20, 20(a), 20(b), 20(c), Order 29 Rule 2Indian Contract Act, 1872 — Section 23, 28
High Courts02 Jul 2021
Laxmi Agarwal And Anr. Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0014
Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 380, 406, 420, 427, 468
High Courts02 Jul 2021
Pradip Kalita Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0013
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 22(a)
High Courts02 Jul 2021
Ranjit Das Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0012
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420Copyright Act, 1957 — Section 63, 65
High Courts02 Jul 2021
Siddik @ Siddiqur Rahman Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0011
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420
High Courts02 Jul 2021
Prafulla Hajong Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0010
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 419, 506
High Courts01 Jul 2021
Aynal Hoque Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0009
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 294, 307, 342Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 75
High Courts01 Jul 2021
Indrajeet Kalita Vs State Of Assam
Gauhati High Court · (2021) 07 GAU CK 0008
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420
High Courts01 Jul 2021
Swapna Bania Das Vs State Of Assam And 4 Ors
Gauhati High Court · (2021) 07 GAU CK 0007
Constitution Of India, 1950 — Article 226Assam Minor Mineral Concession Rules, 2013 — Rule 59
High Courts01 Jul 2021Disposed Of
Mohida Rahman And Anr. Vs State Of Assam And 6 Ors.
Gauhati High Court · (2021) 07 GAU CK 0006
Constitution Of India, 1950 — Article 226Assam Panchayat (Financial) Rules, 2002 — Rule 49Assam Panchayat Act, 1994 — Section 105, 105(1), 106, 106(1)
High Courts01 Jul 2021
Anjuma Ahmed Vs State Of Assam And 14 Ors
Gauhati High Court · (2021) 07 GAU CK 0005
Evidence Act, 1872 — Section 114Bombay Municipal Borough Act, 1925 — Section 35(3)
High Courts01 Jul 2021
Santosh Malo Vs Assam Fishery Development Corporation Ltd. And 3 Ors.
Gauhati High Court · (2021) 07 GAU CK 0004
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2021
Karge Kamki Vs Union Of India And 6 Ors.
Gauhati High Court · (2021) 07 GAU CK 0003
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2021Disposed Of
Debazeet Deb Ray Vs State Of Assam And 4 Ors
Gauhati High Court · (2021) 07 GAU CK 0002
Constitution Of India, 1950 — Article 227Assam Services (Discipline and Appeal) Rules 1964 — Rule 7