High Courts03 May 2018Allowed
ASSAM POWER DISTRIBUTION CO. LTD. Vs MANTRI TEA CO. PVT. LTD. and ANR.
Gauhati High Court · (2018) 05 GAU CK 0065
Assam Electricity Regulatory Commission — Section 2(15), 46, 50, 56(2), 82, 181
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 268 of 1,245
High Courts03 May 2018Partly Allowed
GIRIRAJ KAKARANIA Vs BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
Gauhati High Court · (2018) 05 GAU CK 0059
Motor Vehicles Act, 1988 — Section 173Constitution of India, 1950 — Article 21
High Courts03 May 2018Dismissed
MINA BORAH Vs CHITRALEKHA BORA and ORS
Gauhati High Court · (2018) 05 GAU CK 0058
Motor Vehicles Act, 1988 — Section 173
High Courts03 May 2018Disposed Of
PADMESWER SARMA Vs THE STATE OF ASSAM AND 2 ORS
Gauhati High Court · (2018) 05 GAU CK 0057
Assam Economic & Statistical (Junior) Services Rule, 1980 — Rule 8(1), 12(2)(a), 12(a)
High Courts03 May 2018Allowed
RUPAK BORAH III GD R 004221 Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 05 GAU CK 0056
Disabilities Act, 2016 — Section 33, 34, 57
High Courts03 May 2018Allowed
Ms Narjima Begum Vs The State of Assam
Gauhati High Court · (2018) 05 GAU CK 0055
Indian Evidence Act, 1872 — Section 14, 102
High Courts03 May 2018Dismissed
RADHAKANTA GOALA AND ANR. Vs KAHIRUL ISLAM HAZARI AND ORS.
Gauhati High Court · (2018) 05 GAU CK 0054
Indian Penal Code 1908 — Section 353, 448, 506
High Courts02 May 2018Allowed
Zohruailiana & 42 Ors Vs Union of India & 4 Ors
Gauhati High Court · (2018) 05 GAU CK 0244
Land Acquisition Act, 1894 — Section 4, 11Constitution Of India, 1950 — Article 300A
High Courts02 May 2018Dismissed
Lalthafamkima & 22 others Vs State of Mizoram & 3 others
Gauhati High Court · (2018) 05 GAU CK 0243
Land Acquisition Act, 1894 — Section 4(1), 11, 18, 28AConstitution Of India, 1950 — Article 226
High Courts02 May 2018Allowed
DULU BASAK @ PETLA and ANR Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 05 GAU CK 0063
Indian Penal Code 1908 — Section 34, 302Indian Evidence Act, 1872 — Section 25, 26
High Courts02 May 2018Allowed
Ashadul Islam Vs State of Assam
Gauhati High Court · (2018) 05 GAU CK 0062
Code of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code 1908 — Section 302, 324
High Courts02 May 2018Allowed
TECHI HEMU Vs STATE OF ARUNACHAL PRADESH AND 21 ORS
Gauhati High Court · (2018) 05 GAU CK 0061
High Courts01 May 2018Allowed
H. T. Ramfangzuava Vs State of Mizoram
Gauhati High Court · (2018) 05 GAU CK 0242
Indian Penal Code, 1860 — Section 376(2)(f)Protection of Children from Sexual Offences Act, 2012 — Section 5(n), 6, 28, 28(1), 29, 31, 33(9)Code of Criminal Procedure, 1973 — Section 164, 199(2), 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 236, 237, 313, 353, 354, 355, 356, 357, 358, 359, 360, 361, 362, 363, 364, 365, 374, 374(2), 384, 389(1), 465
High Courts27 Apr 2018Dismissed
UNION OF INDIA Vs M/S K.K. BUILDERS AND ENGINEERS PVT. LTD.
Gauhati High Court · (2018) 04 GAU CK 0102
Arbitration and Conciliation Act, 1996 — Section 7(b), 11, 11(2), (3), (4), (5), (6), (8), 12(3), 13(5), 31(7), 34(2)(a), 34(2)(a)(v), 34Interest Act, 1978 — Section 2(a), 3, 3(3)(a), 3(3)
High Courts27 Apr 2018Partly Allowed
THE ORIENTAL INSURANCE CO. LTD. Vs TORU SAIKIA AND ORS
Gauhati High Court · (2018) 04 GAU CK 0101
Motor Vehicles Act, 1988 — Section 166, 173
High Courts27 Apr 2018Dismissed
M/S RADHIKA TRADERS Vs THE STATE OF ASSAM AND 8 ORS
Gauhati High Court · (2018) 04 GAU CK 0100
Constitution of India, 1950 — Article 14
High Courts27 Apr 2018Disposed Of
MD. ATOR ALI @ ATAR ALI Vs THE UNION OF INDIA and 5 ORS.
Gauhati High Court · (2018) 04 GAU CK 0099
High Courts27 Apr 2018Disposed Of
MULCHAND MANDAL Vs THE UNION OF INDIA and 7 ORS
Gauhati High Court · (2018) 04 GAU CK 0098
Constitution of India, 1950 — Article 226
High Courts27 Apr 2018Disposed Of
DWIPEN CHANDRA KALITA Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 04 GAU CK 0097
High Courts27 Apr 2018
SUBRATA DEB NATH Vs ASHOK KUMAR DAS
Gauhati High Court · (2018) 04 GAU CK 0096
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17, Order 6 Rule 14AConstitution of India, 1950 — Article 227