High Courts13 Mar 2018Disposed Of
BONGAIGAON DISTRICT ACCESS WORKING TEACHER'S ASSOCIATION Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 03 GAU CK 0039
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 282 of 1,245
High Courts13 Mar 2018Allowed
SUJIT SARKAR Vs THE STATE OF ASSAM AND 3 ORS
Gauhati High Court · (2018) 03 GAU CK 0038
Assam Minor Mineral Concession Rules, 2013 — Rule 34(2)Constitution of India, 1950 — Article 226
High Courts13 Mar 2018Allowed
KENDRIYA VIDYALAYA SANGHATHAN AND ORS. Vs THE CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS.
Gauhati High Court · (2018) 03 GAU CK 0037
Education Code of Kendriya Vidyalaya Sanghathan — Article 81(D)
High Courts13 Mar 2018Disposed Of
THE STATE OF ASSAM and 3 ORS. Vs BINA DUTTA
Gauhati High Court · (2018) 03 GAU CK 0036
High Courts12 Mar 2018Disposed Of
Sri Nivas Pandey Vs Sri Rangnath Mishra
Gauhati High Court · (2018) 03 GAU CK 0050
Code of Criminal Procedure, 1973 — Section 107, 200, 202, 482Indian Penal Code, 1860 — Section 107, 116, 379
High Courts12 Mar 2018Allowed
ABDUL SALAM and 5 ORS Vs STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0049
Indian Penal Code, 1860 — Section 141, 147, 323, 324, 325, 435
High Courts12 Mar 2018Disposed Of
RINA NEOG BORDOLOI Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 03 GAU CK 0048
High Courts09 Mar 2018Allowed
M/S ASSAM PLYWOOD LIMITED Vs LAND ACQUISITION OFFICER AND ANR
Gauhati High Court · (2018) 03 GAU CK 0168
Land Acquisition Act, 1894 — Section 4(1), 25
High Courts09 Mar 2018Disposed Of
SABIR AHMED and ANR. Vs THE STATE OF ASSAM and 7 ORS.
Gauhati High Court · (2018) 03 GAU CK 0167
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6
High Courts09 Mar 2018Disposed Of
SMTI WAHIDA AHMED @ WAHEEDA AHMED Vs THE STANDING APPEAL COMMITTEE AND ORS
Gauhati High Court · (2018) 03 GAU CK 0166
High Courts09 Mar 2018Disposed
SRI ASHOK RANJAN KAR and 2 ORS Vs STATE OF ASSAM and 4 ORS
Gauhati High Court · (2018) 03 GAU CK 0165
High Courts09 Mar 2018Allowed
ON THE DEATH OF FAIZUL HAQUE HIS LEGAL HEIRS ARE KULSUMA BIBI WIFE and ORS Vs MD. MUBOI SHEKH
Gauhati High Court · (2018) 03 GAU CK 0164
Prevention of Insults to National Honour Act, 1971 — Section 3(6), 66Indian Evidence Act, 1872 — Section 65
High Courts09 Mar 2018Dismissed
CHAKRAPANI KALITA and ANR. Vs BALENDRA GOSWAMI.
Gauhati High Court · (2018) 03 GAU CK 0163
Code of Civil Procedure, 1908 — Section 146, 151, Order 41 Rule 20Transfer of Property Act, 1882 — Section 52
High Courts09 Mar 2018Dismissed
SUBHASH CHANDRA GOSWAMI and ANR Vs COL. ARUN KUMAR SARMA RETD.
Gauhati High Court · (2018) 03 GAU CK 0063
Indian Penal Code, 1860 — Section 109, 495
High Courts09 Mar 2018Disposed Of
SRI ASHIM KR DEY Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 03 GAU CK 0062
Code Of Criminal Procedure, 1973 — Section 202, 210, 397, 407, 482Indian Penal Code, 1860 — Section 418, 420
High Courts09 Mar 2018Allowed
SMTI MITHU BHATTACHARJEE and 2 ORS Vs MD BADAR ALAM and 2 ORS
Gauhati High Court · (2018) 03 GAU CK 0061
Motor Vehicles Act, 1988 — Section 173
High Courts09 Mar 2018Dismissed
RAMANI CHUTIA @ BORAH Vs ON THE DEATH OF PADMA BORA ,HIS LEGAL HEIRS SMTI SARUSEWALI BORAHWIFE AND ORS
Gauhati High Court · (2018) 03 GAU CK 0002
Code of Civil Procedure, 1908 — Section 11, 17(4)
High Courts09 Mar 2018Allowed
BASIR UDDIN BARBHUYAN AND ORS Vs TAZAMUL ALI AND ORS
Gauhati High Court · (2018) 03 GAU CK 0001
Indian Evidence Act, 1872 — Section 4, 13(a), 32(7), 90Code of Civil Procedure, 1908 — Order 41 Rule 31
High Courts08 Mar 2018Dismissed
Smt. Bela Devi Vs The State of Assam
Gauhati High Court · (2018) 03 GAU CK 0011
Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 498(A)
High Courts08 Mar 2018Partly Allowed
MD IRFAN ALI Vs UNION OFINDIA N.F. RAILWAY
Gauhati High Court · (2018) 03 GAU CK 0010
Code of Criminal Procedure, 1973 — Section 313, 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)