High Courts22 Mar 2018Dismissed
GIASH UDDIN and 11 ORS Vs MUSSTT SALEHA BAGUM and 10 ORS
Gauhati High Court · (2018) 03 GAU CK 0092
Code of Civil Procedure, 1908 — Order 8 Rule 3
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 279 of 1,245
High Courts22 Mar 2018Dismissed
NIMAR ALI MAZUMDAR Vs ON THE DEATH OF HAZI JAMIR AHMED MAZUMDAR
Gauhati High Court · (2018) 03 GAU CK 0091
High Courts22 Mar 2018Dismissed
Sri Paresh Chandra Neog Vs Central Bureau of Investigation.
Gauhati High Court · (2018) 03 GAU CK 0079
Code of Criminal Procedure, 1973 — Section 197, 197(1), 397, 401Indian Penal Code, 1860 — Section 120B, 409, 420, 477APrevention of Corruption Act, 1988 — Section 5(2), 13(1)(c ), 13(1)(d)
High Courts21 Mar 2018Dismissed
Raja Chamuah Vs State of Assam
Gauhati High Court · (2018) 03 GAU CK 0110
Code Of Criminal Procedure, 1973 — Section 107, 133
High Courts21 Mar 2018Allowed
MD NUR ISLAM Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 03 GAU CK 0109
High Courts21 Mar 2018Dismissed
THE UNION OF INDIA Vs M/S P.P.ENTERPRISES
Gauhati High Court · (2018) 03 GAU CK 0108
Railway Claims Tribunal Act, 1987 — Section 16, 18(3)(b), 23, 62, 65, 73, 74, 81, 93, 93(g)(h), 106Indian Evidence Act, 1872 — Section 3, 114Indian Penal Code, 1860 — Section 415, 420
High Courts21 Mar 2018Dismissed
M/S. KAMAKHYA BHANDAR Vs UNION OF INDIA
Gauhati High Court · (2018) 03 GAU CK 0107
Railway Claims Tribunal Act, 1987 — Section 23, 81, 106Railway Clams Tribunal (Procedure) Rules, 1989 — Rule 12(3), 32
High Courts21 Mar 2018Allowed
MRS MINA MEDHI and 2 ORS Vs CHOLA MANDALAM M.S. GENERAL INSURANCE CO. LTD and 2 ORS
Gauhati High Court · (2018) 03 GAU CK 0106
Motor Vehicles Act, 1988 — Section 173
High Courts21 Mar 2018
NILA KANTA CHUTIA Vs THE STATE OF ASSAM AND 4 ORS
Gauhati High Court · (2018) 03 GAU CK 0105
Assam Education (Provincialisation) of Services of Teachers and Re-organization of Educational Institution Act, 2017 — Section 13(6)
High Courts21 Mar 2018Disposed Of
HEMANTA KUMAR PATHAK Vs THE UNION OF INDIA and ANR
Gauhati High Court · (2018) 03 GAU CK 0104
Central Civil Service (Classification Control and Appeal) Rules, 1965 — Rule 14Central Reserve Police Force Rules, 1955 — Rule 27
High Courts20 Mar 2018Disposed Of
NATIONAL TRAINING POWER INSTITUTE @APPELLANT @has DEPUTY DIRECTOR and 2 ORS
Gauhati High Court · (2018) 03 GAU CK 0146
Finance Act, 1994 — Section 65(105)Central Excise Act, 1944 — Section 14Code of Civil Procedure, 1908 — Section 132, 133
High Courts20 Mar 2018Disposed Of
BHUGESWAR GOGOI Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 03 GAU CK 0145
Constitution of India, 1950 — Article 309Assam Services (Pension) Rules, 1969 — Rule 173(b)
High Courts20 Mar 2018Disposed Of
GHANA BORGOHAIN AND ORS Vs ON DEATH OF DURGADAS BANERJEE HIS LEGAL HEIRS DEBABRAT BANERJEE and 2 @O RESPONDENT
Gauhati High Court · (2018) 03 GAU CK 0059
Code of Civil Procedure 1908 — Section 151, Order 9 Rule 4Constitution of India, 1950 — Article 227
High Courts20 Mar 2018Dismissed
TANZIL HUSSAIN Vs THE STATE OF ASSAM AND ANR
Gauhati High Court · (2018) 03 GAU CK 0058
Constitution of India, 1950 — Article 20(1), 226Code Of Criminal Procedure, 1973 — Section 397, 401, 482Indian Penal Code 1860 — Section 34, 419, 420
High Courts20 Mar 2018Allowed
NEW INDIA ASSURANCE CO. LTD Vs MD. JOYNAL UDDIN @ JAINUL UDDIN BORBHUIYA and 2 ORS,
Gauhati High Court · (2018) 03 GAU CK 0057
Motor Vehicles Act, 1988 — Section 173
High Courts20 Mar 2018Allowed
NEW INDIA INSURANCE CO. LTD Vs KANESWAR BARUA AND ORS
Gauhati High Court · (2018) 03 GAU CK 0056
Motor Vehicles Act, 1988 — Section 166, 173Code of Civil Procedure, 1908 — Order 41 Rule 33
High Courts20 Mar 2018Disposed Of
PAHRED ALI AHMED Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 03 GAU CK 0055
High Courts20 Mar 2018Dismissed
SEKHAR KANTI DEB Vs THE FOOD CORPORATION OF INDIA AND ANR
Gauhati High Court · (2018) 03 GAU CK 0054
High Courts19 Mar 2018Disposed Of
Amal Paul Choudhury Vs Dwijamoni Singh
Gauhati High Court · (2018) 03 GAU CK 0072
Code Of Criminal Procedure, 1973 — Section 145, 482
High Courts19 Mar 2018Partly Allowed
MD FAZNUR ALI Vs STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0071
Indian Penal Code 1860 — Section 498ACode of Civil Procedure 1908 — Section 397, 401