High Courts12 Sept 2019Allowed
New India Assurance Co. Ltd @APPELLANT@Hash Md. Rabi Hussain And Anr
Gauhati High Court · (2019) 09 GAU CK 0033
COURT ARCHIVE
Gauhati High Court judgments
24,887 judgments · page 200 of 1,245
High Courts12 Sept 2019Dismissed
Hemen Das Doctor And Ors @APPELLANT@Hash Dilima Das And Ors
Gauhati High Court · (2019) 09 GAU CK 0032
Registration Act, 1908 — Section 17(1)(b)
High Courts11 Sept 2019Disposed Off
Lakhimai Bhagawati @APPELLANT@Hash State Of Assam And 6 Ors
Gauhati High Court · (2019) 09 GAU CK 0031
High Courts11 Sept 2019Dismissed
Monish Das @APPELLANT@Hash Union Of India And Ors
Gauhati High Court · (2019) 09 GAU CK 0030
Employees Provident Fund And Miscellaneous Provisions Act, 1952 — Section 1(3)(b), 1(4), 2(i), 4, 7(A), 7(Q), 14(B)Code Of Civil Procedure, 1908 — Section 11Constitution Of India, 1950 — Article 226
High Courts11 Sept 2019Disposed Off
New India Assurance Co. Ltd @APPELLANT@Hash Tapan Ch. Das And 2 Ors
Gauhati High Court · (2019) 09 GAU CK 0029
High Courts11 Sept 2019Dismissed
New India Assurance Co. Ltd. @APPELLANT@Hash Basat Ali And Ors
Gauhati High Court · (2019) 09 GAU CK 0028
Workmen's Compensation Act, 1923 — Section 2(i)(1)
High Courts11 Sept 2019Allowed
Md Jakir Hussain And Anr @APPELLANT@Hash Union Of India
Gauhati High Court · (2019) 09 GAU CK 0027
High Courts11 Sept 2019Disposed Off
Mihir Chakroborty And 4 Ors @APPELLANT@Hash State Of Assam And 5 Ors
Gauhati High Court · (2019) 09 GAU CK 0026
Constitution Of India, 1950 — Article 14, 16, 309Assam Secondary Education (Provincialised) Services Rules, 2003 — Rule 3, 3(2)(a)(ii), 3(2)(b), 4, 4(a)(i), 5, 6, 8(c)Assam Directorate Establishment (Ministerial) Service Rules, 1973 — Rule 10, 10(3)
High Courts10 Sept 2019Allowed
Sri Durga And Sri Sri Kali Mandir Committee And 2 Ors @APPELLANT@Hash Catholic Association Of Tezpur Dioces
Gauhati High Court · (2019) 09 GAU CK 0025
Limitation Act, 1963 — Article 64
High Courts10 Sept 2019Allowed
Putul Chandra Baruah And 4 Ors @APPELLANT@Hash State Of Assam And 3 Ors `
Gauhati High Court · (2019) 09 GAU CK 0024
Constitution Of India, 1950 — Article 14
High Courts10 Sept 2019Dismissed
Union Of India @APPELLANT@Hash Shree Shiv Sai Steel Industries
Gauhati High Court · (2019) 09 GAU CK 0023
Railways Act, 1989 — Section 72(4), 73, 73(2), 73(3), 78, 79, 83
High Courts10 Sept 2019Allowed
Debajit Baruah @APPELLANT@Hash State Of Assam And Anr
Gauhati High Court · (2019) 09 GAU CK 0022
Indian Penal Code, 1860 — Section 34, 323, 341, 366, 366(A), 376, 379Code Of Criminal Procedure, 1973 — Section 164
High Courts10 Sept 2019Dismissed
Fazlul Karim @APPELLANT@Hash Mallika Khatun
Gauhati High Court · (2019) 09 GAU CK 0021
Code Of Criminal Procedure, 1973 — Section 362, 397, 482Protection Of Women From Domestic Violence Act, 2005 — Section 12, 20, 23, 29
High Courts09 Sept 2019Allowed
Chayna Begum Barbhuiya And Anr Vs Md. Saim Uddin Laskar
Gauhati High Court · (2019) 09 GAU CK 0020
Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 125Evidence Act, 1872 — Section 101, 102
High Courts09 Sept 2019Allowed
Bajaj Allianz General Insurance Company Limited Vs Asama Khatun And 2 Ors
Gauhati High Court · (2019) 09 GAU CK 0019
High Courts09 Sept 2019Dismissed
Allahabad Bank And Ors Vs Hiranya Bora And Ors
Gauhati High Court · (2019) 09 GAU CK 0018
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 43 Rule 2, 43 Rule 3(A)
High Courts06 Sept 2019Partly Allowed
Manzur Rahman Barbhuiya @ Manjur Rahman Barbhuiya Vs State Of Assam And Anr
Gauhati High Court · (2019) 09 GAU CK 0017
Indian Penal Code, 1860 — Section 323, 376, 376(2), 376(D)Code Of Criminal Procedure, 1973 — Section 313, 357(A)
High Courts06 Sept 2019Allowed
Dandeswar Borah Vs State Of Assam And Anr
Gauhati High Court · (2019) 09 GAU CK 0016
Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Sept 2019Dismissed
Debajani Kalita Deka Vs State Of Assam And Anr
Gauhati High Court · (2019) 09 GAU CK 0015
Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Sept 2019Disposed Off
Kukil Das Vs State Of Assam And 17 Ors
Gauhati High Court · (2019) 09 GAU CK 0014
Assam Panchayat (Financial) Rules, 2002 — Rule 47(10)Constitution Of India, 1950 — Article 14