High Courts15 Mar 2018Partly Allowed
ORIENTAL INSURANCE COMPANY LTD Vs DIPALI DAS and 4 ORS
Gauhati High Court · (2018) 03 GAU CK 0053
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 281 of 1,245
High Courts15 Mar 2018Allowed
ANOWARA BEGUM and 2 ORS Vs ABDUL KHALIQUE and ANR
Gauhati High Court · (2018) 03 GAU CK 0052
Motor Vehicles Act, 1988 — Section 173
High Courts15 Mar 2018Dismissed
RABIA KHATUN Vs STATE OF ASSAM AND 5 ORS
Gauhati High Court · (2018) 03 GAU CK 0051
High Courts15 Mar 2018Allowed
RAMA KANTA NATH Vs STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0027
Indian Penal Code, 1860 — Section 304(B), 304B
High Courts14 Mar 2018Disposed Of
RAJANI KANTA HAZARIKA Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0043
High Courts14 Mar 2018Allowed
M/S BHUTAN DUARS TEA ASSOCIATIONS LTD. Vs NORTHERN EVANGELICAL LUTHERAN CHURCH NELC
Gauhati High Court · (2018) 03 GAU CK 0035
Limitation Act, 1963 — Section 5, 14
High Courts14 Mar 2018Allowed
ORIENTAL INSURANCE CO. LTD. Vs MUSTT. RENUJA BEGUM MAZUMDER@ RENUJA BEGUM LASKAR AND ORS
Gauhati High Court · (2018) 03 GAU CK 0034
Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 304
High Courts14 Mar 2018Dismissed
TOMINA BEGUM DEKA Vs JATIN DUARAH
Gauhati High Court · (2018) 03 GAU CK 0033
Motor Vehicles Act, 1988 — Section 173
High Courts14 Mar 2018Disposed Of
SMTI. TAMPA DAS Vs THE STATE OF ASSAM and 4 ORS
Gauhati High Court · (2018) 03 GAU CK 0032
High Courts14 Mar 2018Disposed Of
BHANIMA KALITA Vs THE STATE OF ASSAM AND 4 ORS.
Gauhati High Court · (2018) 03 GAU CK 0031
High Courts14 Mar 2018Disposed Of
RATNA DUTTA @ RATNA ROY Vs THE STATE OF ASSAM and 6 ORS.
Gauhati High Court · (2018) 03 GAU CK 0030
Uttar Pradesh Universities (Re-enactment and Amendment) Act, 1974 — Section 68Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 8(4), 16, 12, 12(2)(i), 12(2)(v), 13, 13(2), 13(4), 16Constitution of India, 1950 — Article 309
High Courts14 Mar 2018Disposed Of
SMTI SUBALA BORO Vs SMTI SHADMA THAKURIA DAS and 5 ORS
Gauhati High Court · (2018) 03 GAU CK 0029
High Courts14 Mar 2018Dismissed
MAHESH KR. YADAV Vs THE AHMED TEA COMPANY
Gauhati High Court · (2018) 03 GAU CK 0028
Companies Act, 1956 — Section 266A, 266ECode of Civil Procedure, 1908 — Order 6 Rule 14, Order 29 Rule 1, Order 8 Rule 2
High Courts13 Mar 2018Disposed
Sreekanta Dev Sarma Vs Bhola Kakati and 2 Ors.
Gauhati High Court · (2018) 03 GAU CK 0047
High Courts13 Mar 2018Allowed
NITYANANDA ROY Vs STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0046
Indian Penal Code, 1860 — Section 201Code of Criminal Procedure, 1973 — Section 161, 162
High Courts13 Mar 2018Allowed
NAGINA DEVI JAIN NAHAR Vs UNION OF INDIA
Gauhati High Court · (2018) 03 GAU CK 0045
Railway Claims Tribunal Act, 1989 — Section 23, 123(c), 124AIndian Evidence Act, 1872 — Section 3Railway Claims Tribunal (Procedure) Rules 1989 — Rule 14, 15C, 20, 21, 22, 22A
High Courts13 Mar 2018Disposed Of
SUBIR DAS Vs THE NEW INDIA ASSURANCE CO. LTD.
Gauhati High Court · (2018) 03 GAU CK 0044
Motor Vehicles Act, 1988 — Section 173
High Courts13 Mar 2018Dismissed
SMTI BISMITA SAIKIA Vs SRI PRANJAL DUTTA
Gauhati High Court · (2018) 03 GAU CK 0042
Indian Penal Code, 1860 — Section 120B, 406, 420, 441, 445
High Courts13 Mar 2018Disposed Of
PRADIP KUMAR NEOG Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 03 GAU CK 0041
Constitution of India, 1950 — Article 14
High Courts13 Mar 2018Dismissed
ABUL HUSSAIN Vs GAUHATI UNIVERSITY and ORS
Gauhati High Court · (2018) 03 GAU CK 0040
Gauhati University Act, 1947 — Section 44