High Courts07 May 2018Allowed
PORESH RANJAN DAS Vs THE STATE OF ASSAM AND ANR
Gauhati High Court · (2018) 05 GAU CK 0041
Code of Criminal Procedure, 1973 — Section 313, 397, 401Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 267 of 1,245
High Courts07 May 2018
HASSAN AHMED LASKAR @ HASAN AHMED and 5 ORS. Vs STATE OF ASSAM and ANR
Gauhati High Court · (2018) 05 GAU CK 0040
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324, 325, 326, 354
High Courts07 May 2018Disposed Of
MANI BEGUM Vs STATE OF ASSAM and 9 ORS.
Gauhati High Court · (2018) 05 GAU CK 0039
Code of Criminal Procedure, 1973 — Section 313
High Courts07 May 2018Allowed
RAFIK ALI Vs ISHAQUE AHMED KHAN and 4 ORS
Gauhati High Court · (2018) 05 GAU CK 0038
Motor Vehicles Act, 1988 — Section 166
High Courts07 May 2018Allowed
NRIPEN GOGOI and 2 ORS Vs GOVIND SINGH and ORS
Gauhati High Court · (2018) 05 GAU CK 0037
High Courts07 May 2018Allowed
MANABENDRA SONOWAL Vs THE UNITED BANK OF INDIA and ORS
Gauhati High Court · (2018) 05 GAU CK 0036
Indian Penal Code, 1860 — Section 120B, 406, 420, 468Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 12
High Courts07 May 2018Disposed Of
AKLIMA KHATUN Vs THE STATE OF ASSAM AND 8 ORS
Gauhati High Court · (2018) 05 GAU CK 0035
Assam Education (Provincialisation) of Service of Teachers and Re-organisation of Educational Institute Act, 2017 — Section 13(6)
High Courts07 May 2018Disposed Of
BISWAJIT PHUKAN and 2 ORS Vs THE UNION OF INDIA and 6 ORS
Gauhati High Court · (2018) 05 GAU CK 0034
Assam Non-Government Educational Institution (Regulation and Management) Act, 2006 — Section 14
High Courts07 May 2018Dismissed
ABDUL KUDDUS Vs THE UNION OF INDIA and 5 ORS
Gauhati High Court · (2018) 05 GAU CK 0033
Foreigners Act, 1946 — Section 2(a), 9Constitution of India, 1950 — Article 226
High Courts07 May 2018Allowed
MUSTT RUPJAN BEGUM Vs MD AZIZUR RAHMAN SAIKIA and 5 ORS
Gauhati High Court · (2018) 05 GAU CK 0032
Code of Civil Procedure, 1908 — Section 151, 152, 153, Order 20 Rule 7, 14Limitation Act, 1963 — Section 5Madras Act, 1938 — Section 9
High Courts07 May 2018Dismissed
SRI IZAZUR RAHMAN Vs IFTIKAR RAHMAN @ SAJID
Gauhati High Court · (2018) 05 GAU CK 0031
Transfer of Property Act, 1882 — Section 8, 54Indian Evidence Act, 1872 — Section 67, 92
High Courts04 May 2018Dismissed
CHANDAN KUMAR SARKAR Vs NIRMALENDU BANIKYA AND ANR
Gauhati High Court · (2018) 05 GAU CK 0053
Representation of the People Act, 1951 — Section 81(3), 83, 86, 98(b), 100, 100(1)(d)(i), 100(1)(d), 100(2), (2)(a)(b),(c ), 103Code of Civil Procedure, 1908 — Order 6 Rule 16, Order 7 Rule 11Assam Scheduled Castes and Scheduled Tribes (Reservation of vacancies in Services and Posts) Rules 1983 — Rule 3(1)(a)
High Courts04 May 2018Allowed
AMIRUL ISLAM Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 05 GAU CK 0052
Explosive Substances Act, 1908 — Section 2, 4, 5, 7Indian Penal Code, 1860 — Section 120(B)Arms Act, 1959 — Section 25(i)(a)
High Courts04 May 2018Disposed Of
BHOLA DEY Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 05 GAU CK 0051
Indian Penal Code, 1860 — Section 313, 312, 315, 316, 417, 493
High Courts04 May 2018Dismissed
M/S DURGA KRISHNA STORES PRIVATE LTD Vs THE UNION OF INDIA and 6 ORS
Gauhati High Court · (2018) 05 GAU CK 0050
Assam Forest Regulation, 1891 — Section 32, 33, 34(2)(d), (h)
High Courts04 May 2018Disposed Of
M/S. POPULAR TIE UP PVT. LTD. and ANR. Vs THE STATE OF ASSAM and 4 ORS.
Gauhati High Court · (2018) 05 GAU CK 0049
Assam Tea Plantation Provident Fund and Pension Fund Scheme (Amended) Act, 1958 — Section 11, 11(A), 15Bengal Public Demand Recovery Act, 1913 — Section 3(6), 16, 16(a)Interest Act, 1978 — Section 3, 4
High Courts04 May 2018Disposed Of
SMT. BIVA DEVI Vs THE STATE OF ASSAM AND 2 ORS
Gauhati High Court · (2018) 05 GAU CK 0048
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts04 May 2018Dismissed
DR. ANIL KUMAR SAIKIA Vs THE STATE OF ASSAM AND 8 ORS
Gauhati High Court · (2018) 05 GAU CK 0047
Dibrugarh University Teachers’ Service Conditions Ordinance, 1974 — Section 4Dibrugarh University Act, 1965 — Section 3(b)Osmania University Act, 1959 — Section 38(1)
High Courts04 May 2018Allowed
M/S HAROOCHARAI TEA ESTATE and ANR Vs M/S PARAMOUNT TEA MARKETING P LTD. and ORS
Gauhati High Court · (2018) 05 GAU CK 0046
Code of Civil Procedure, 1908 — Section 96Negotiable Instruments Act, 1881 — Section 138Assam Money Lenders Act, 1934 — Section 4, 7D
High Courts03 May 2018Allowed
ICICI Lombard General Insurance Co. Ltd Vs J. Lalhluna
Gauhati High Court · (2018) 05 GAU CK 0245