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Gauhati High Court judgments

26,820 judgments · page 16 of 1,341

High Courts11 Aug 2026Dismissed

Sh. Lalthakima Vs The State Of Mizoram

Gauhati High Court · (2026) 08 GAU CK 3874

Bharatiya Nagarik Surakshya Sanhita 2023-Section 415Indian Penal Code-Section 304, 302, 304(II), 300, 304-A, 72, 299, 304 Part 1, 304 Part II, Part II of Section 304, first part of Section 304, second part of Section 304, 304 Part I, 304(I), 302(II)Code of Criminal Procedure, 1973-Section 164, 208, 209, 304, 313, 293, 293(2), sub-section (4) of Section 293, 293(1), sub-section (1) of Section 293, 216, 386, clause (iii) (b) of Section 386, 428
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High Courts11 Aug 2026Allowed

Shri Kamin Taloh Vs The State Of Arunachal Pradesh & Anr.

Gauhati High Court · (2026) 08 GAU CK 3888

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(1)(b), 485 and 490Bharatiya Nyaya Sanhita, 2023-Sections 318(2) and 316(2)Code of Criminal Procedure, 1973-Sections 441 and 445, 445, 43, Chapter XXXIII, 441
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High Courts11 Aug 2026Disposed Of

Nisant Aanand Vs Lic Housing Finance Ltd & Ors.

Gauhati High Court · (2026) 08 GAU CK 3929

Industrial Disputes Act, 1947-Section 2A, 33, 33(3)(b), 2Constitution of India-Article 14, 16, 12, 309, 310, 311, Part XIV, Part III, 36, Part IV, 226, 32, 26Code of Civil Procedure-Order 23 Rule 1(3)
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High Courts11 Aug 2026Dismissed

Arun Rabha & Anr. Vs Hari Ch Kachari

Gauhati High Court · 2026 INSC 434

Constitution of India-Article 227CPC-Order 39 Rule 1, 39 Rule 2, 23, 26, 39 Rule 2A, 39 Rule 7, section 151, 75, 26 Rule 9, 23 Rule 3, 39 Rule 4
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High Courts11 Aug 2026Disposed Of

Rubeya Bagam Laskar Vs Azir Uddin Laskar & Ors.

Gauhati High Court · (2026) 08 GAU CK 4123

Code of Civil Procedure, 1908-Order 21 Rule 58, 21 Rule 54, Section 151, Sub Rule 2 of Rule 58, 21 Rule 59, 21 Rule 60, 21 Rule 63, Rule 58 of Order 21Constitution of India-Article 227
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High Courts11 Aug 2026Allowed

Sabita Karmakar Borah Vs Smti Jhun Jhun Kumari

Gauhati High Court · (2026) 08 GAU CK 3937

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 47, Order 23 Rule 3, 21 Rule 99/101, 43 Rule 1A, 96(3), 43 Rule 1A (2), 96 (3), proviso to Rule 3 of Order 23
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High Courts11 Aug 2026Allowed

Union Of India Vs Madhucon Projects Ltd.

Gauhati High Court · (2026) 08 GAU CK 4119

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2)(b)(ii), 48, 18, 34(2)(a)(iii), 48(2)(b)(ii), 34 (2), 34(2)(b), 34(2A), 23, 19, 34 (2)(a), 34 (2)(b), 34 (2A)Code of Civil Procedure-Order VIII Rule 6AIndian Evidence Act
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