High Courts29 Mar 2018Disposed Of
APURBA DAS Vs THE STATE BANK OF INDIA and ORS.
Gauhati High Court · (2018) 03 GAU CK 0153
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 276 of 1,245
High Courts29 Mar 2018Disposed Of
MUSTT HALIMA BEGUM Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 03 GAU CK 0152
High Courts29 Mar 2018Disposed Of
SRI SANJAY BHUMIJ Vs THE ASSAM STATE ELECTRICITY BOARD
Gauhati High Court · (2018) 03 GAU CK 0151
High Courts29 Mar 2018Allowed
SMTI NIBEDITA ROY Vs THE UNION OF INDIA and 6 ORS
Gauhati High Court · (2018) 03 GAU CK 0150
Constitution of India, 1950 — Article 226
High Courts29 Mar 2018Dismissed
M/S UMESH PRASAD RAI GROCERY Vs THE STATE OF ASSAM AND 4 ORS.
Gauhati High Court · (2018) 03 GAU CK 0149
Code of Civil Procedure, 1908 — Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 14Constitution of India, 1950 — Article 32, 226
High Courts29 Mar 2018Allowed
SUKHEN KANWAR Vs THE ASSAM STATE ELECTRICITY BOARD and ORS.
Gauhati High Court · (2018) 03 GAU CK 0148
High Courts29 Mar 2018Disposed Of
ARATI BARUA and 2 ORS. Vs BHUBAN MOHINI SARMA and ORS.
Gauhati High Court · (2018) 03 GAU CK 0147
Code of Civil Procedure, 1908 — Section 115Assam Urban Areas Rent Control Act, 1972 &madsh; Section 5, 5(4), 5(4)(1), 5(a)(f)
High Courts28 Mar 2018Disposed Of
TAUFIQUE RAHMAN Vs THE STATE OF ASSAM and 3 ORS.
Gauhati High Court · (2018) 03 GAU CK 0162
High Courts28 Mar 2018Allowed
BHARAT SANCHAR NIGAM LTD. Vs DHANAPATI LAHKAR and 6 ORS
Gauhati High Court · (2018) 03 GAU CK 0161
Administrative Tribunal’s Act, 1985 — Section 22(3)
High Courts28 Mar 2018Disposed Of
BAPAN DAS and 6 ORS Vs THE STATE OF ASSAM AND 2 ORS
Gauhati High Court · (2018) 03 GAU CK 0160
High Courts28 Mar 2018Dismissed
SMTI DIPTI RANI SUKLABAIDYA Vs THE STATE OF ASSAM AND 5 ORS
Gauhati High Court · (2018) 03 GAU CK 0159
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 5, 5(2), 5(3)Constitution of India, 1950 — Article 309
High Courts28 Mar 2018Disposed Of
PADMA KANTA SAIKIA Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0158
High Courts28 Mar 2018Dismissed
ARUP KALITA Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 03 GAU CK 0116
High Courts28 Mar 2018Partly Allowed
KRISHNA DAS and ANR Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0115
Indian Penal Code, 1860 — Section 34, 302, 324, 341, 342
High Courts28 Mar 2018Disposed Of
NANDESWAR BORAH Vs THE UNION OF INDIA and 7 ORS
Gauhati High Court · (2018) 03 GAU CK 0114
High Courts28 Mar 2018Disposed Of
NAZRUL ISLAM Vs THE STATE OF ASSAM and 4 ORS.
Gauhati High Court · (2018) 03 GAU CK 0113
High Courts28 Mar 2018Disposed Of
SRI. BENUDHAR DUTTA. Vs STATE OF ASSAM and 8 ORS.
Gauhati High Court · (2018) 03 GAU CK 0112
High Courts28 Mar 2018
DEEPALI PHUKAN Vs DIBRUGARH UNIVERSITY and 3 ORS.
Gauhati High Court · (2018) 03 GAU CK 0111
Assam Service (Discipline & Appeal) Rules, 1964 — Rule 9Dibrugarh University Employees Service Conditions Ordinance 2000 — Article 32, 32(v), 32(vi), 32(vi)(h), 33(i)(ii)(ix)Constitution of India, 1950 — Article 309, 310, 311
High Courts27 Mar 2018Dismissed
MAHESWAR DEKA Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0127
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure 1973 — Section 313
High Courts27 Mar 2018Allowed
Md. Firoz Ahmed Vs State of Assam
Gauhati High Court · (2018) 03 GAU CK 0126
Protection of Children from Sexual Offences Act, 2012 — Section 4, 6Indian Penal Code, 1860 — Section 342, 376Code Of Criminal Procedure, 1973 — Section 161, 164