High Courts27 Mar 2018Dismissed
UNITED BANK OF INDIA Vs AMARESH NARAYAN CHOWDHURY
Gauhati High Court · (2018) 03 GAU CK 0125
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 277 of 1,245
High Courts27 Mar 2018Disposed Of
MRS. ZABEEN AHMED Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 03 GAU CK 0124
Constitution of India, 1950 — Article 309
High Courts27 Mar 2018Allowed
SHISHU PAL @ SHIV PAL Vs THE UNION OF INDIA and 3 ORS
Gauhati High Court · (2018) 03 GAU CK 0123
Central Reserve Police Force Act, 1949 — Section 11, 11(1)Central Reserve Police Force Rules, 1955 — Rule 14, 27
High Courts27 Mar 2018Disposed Of
KHAGEN MIKIR Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 03 GAU CK 0122
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 23Assam (TemporarilySettled Areas) Tenancy Rules, 1971 — Rule 10
High Courts27 Mar 2018Disposed Of
MD KHALILUR RAHMAN and ANR. Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 03 GAU CK 0121
Code of Civil Procedure, 1908 — Order 9 Rule 9Constitution of India, 1950 — Article 226
High Courts27 Mar 2018Allowed
Sri Kerkon Pegu Vs The State of Assam
Gauhati High Court · (2018) 03 GAU CK 0120
Wild Life Protection Act, 1972 — Section 2(16), 2(35), 9, 27, 50(8)(9), 51(1), 57
High Courts27 Mar 2018Disposed
SIKANDAR HUSSAIN Vs AHMED HAFISUR RAHMAN and ANR.
Gauhati High Court · (2018) 03 GAU CK 0119
Workmen’s Compensation Act, 1923 — Section 2(m), 4, 30(1)(a)
High Courts27 Mar 2018Dismissed
SRI SHIV NATH PRASAD GUPTA Vs THE MANAGEMENT OF HOLLONGHABI TEA ESTATE
Gauhati High Court · (2018) 03 GAU CK 0118
Industrial Disputes Act, 1947 — Section 2(s), 10, 12
High Courts27 Mar 2018Dismissed
KANU PAUL Vs THE UNION OF INDIA and 2 ORS
Gauhati High Court · (2018) 03 GAU CK 0117
Citizenship Act, 1955 — Section 5(1)(a), 5(1)Foreigners Act, 1946 — Section 9Constitution of India, 1950 — Article 226
High Courts26 Mar 2018Dismissed
Mirnal Kumar Sarma Vs M/S Jain Agencies
Gauhati High Court · (2018) 03 GAU CK 0131
Code of Criminal Procedure 1973 — Section 482Negotiable Instruments Act, 1881 — Section 142, 138
High Courts26 Mar 2018Disposed Of
ESIMON BEWA and 2 ORS Vs THE ORIENTAL INSURANCE CO.LTD.and ANR
Gauhati High Court · (2018) 03 GAU CK 0130
Motor Vehicles Act, 1988 — Section 173
High Courts26 Mar 2018Disposed Of
DR. RANJAN KR. BORA Vs THE STATE OF ASSAM and 4 ORS.
Gauhati High Court · (2018) 03 GAU CK 0129
High Courts26 Mar 2018Disposed Of
XXX XXX XXX Vs IN RE - THE STATE OF ASSAM and ANR.
Gauhati High Court · (2018) 03 GAU CK 0128
High Courts23 Mar 2018Dismissed
KRISHNA KUMAR DAS Vs THE UNION OF INDIA
Gauhati High Court · (2018) 03 GAU CK 0135
Code of Criminal Procedure, 1973 — Section 197, 397, 482Indian Penal Code, 1860 — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19
High Courts23 Mar 2018Dismissed
AFIZUDDIN and 8 ORS Vs HARPATI BEWA and 7 ORS
Gauhati High Court · (2018) 03 GAU CK 0134
Code of Civil Procedure, 1908 — Section 96, Order 41 Rule 22, Order 41 Rule 33
High Courts23 Mar 2018Dismissed
BHASKAR SAIKIA and 2 ORS Vs MD. ABDUL MANNAN and ORS
Gauhati High Court · (2018) 03 GAU CK 0133
Assam Land and Revenue Regulation,1886 — Section 154, 165, 165(3), 167Assam (Temporary Settled Areas) Tenancy Act, 1971 — Section 3, 4, 4(1), 4(2), 5(1), 6Code of Civil Procedure, 1908 — Order 6 Rule 4
High Courts23 Mar 2018Dismissed
ON THE DEATH OF JAIBENDU JYOTI PATGIRI HIS LEGAL HEIRS SMTI Vs ATINDRA KUMAR CHOUDHURY and ORS
Gauhati High Court · (2018) 03 GAU CK 0132
Code of Civil Procedure 1908 — Section 96Hindu Succession Act, 1956 — Section 15
High Courts23 Mar 2018Disposed Of
CENTRAL BUREAU OF INVESTIGATION Vs JIBAN SINGH A-1.
Gauhati High Court · (2018) 03 GAU CK 0089
Code of Criminal Procedure, 1973 — Section 216, 216(2), (5), 217, 401, 482Indian Penal Code, 1860 — Section 120B, 409, 420, 477APrevention of Corruption Act, 1988 — Section 13(1)(c ), 13(1)(d)
High Courts23 Mar 2018Dismissed
T. ARMSTRONG CHANGSAN Vs SMT. NEIKOL CHANGSAN
Gauhati High Court · (2018) 03 GAU CK 0088
Code of Criminal Procedure, 1973 — Section 2(d), 2(m), 4, 4(2), 12, 467, 468, 472, 482Protection of Woman from Domestic Violence Act, 2005 — Section 3, 2, 2(f), 12, 18, 19, 20, 21, 22, 23, 23(2), 28(2), 28, 31, 31(1), 31(2), 32, 33, 34Cattle Trespass Act, 1871 — Section 20
High Courts23 Mar 2018Allowed
JAYANTA BARUAH and ANR. Vs AJIT SINGH
Gauhati High Court · (2018) 03 GAU CK 0087
Indian Penal Code, 1860 — Section 34Press and Regulation of Books Act, 1867 — Section 5(2), 5(2c ), 6, 7, 20Registration of Books Rules, 1867 — Rule 2