COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 283 of 1,245

High Courts08 Mar 2018Allowed

JOGINDER SINGH Vs THE UNION OF INDIA

Gauhati High Court · (2018) 03 GAU CK 0009

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 29, 20(b)(ii)(C ), 42, 42(1), 42(2), 43, 57Code Of Criminal Procedure, 1973 — Section 100(4), 313

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High Courts08 Mar 2018Dismissed

THE UNION OF INDIA and ORS Vs M/S P.P.ENTERPRISE

Gauhati High Court · (2018) 03 GAU CK 0008

Railway Claims Tribunal Act, 1987 — Section 13Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 10

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High Courts08 Mar 2018Dismissed

M/S RIKHAM CHAND BABULAL and 3 ORS Vs M/S KUNJALAL SUREKA and SONS HUF

Gauhati High Court · (2018) 03 GAU CK 0007

Code of Civil Procedure, 1908 — Section 115Assam Urban Areas Rent Control Act, 1972 — Section 5(1), 5(4), 5(1)(f)Transfer of Property Act, 1882 — Section 108

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High Courts08 Mar 2018Disposed Of

PAN PARAG INDIA LTD Vs THE UNION OF INDIA and 2 ORS.

Gauhati High Court · (2018) 03 GAU CK 0006

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Act, 1944 — Section 11

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High Courts08 Mar 2018Allowed

Management of Hindustan Paper Corporation Ltd. Vs The Presiding Officer

Gauhati High Court · (2018) 03 GAU CK 0005

Industrial Disputes Act, 1947 — Section 33(2)(b), 33

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High Courts08 Mar 2018Disposed Of

Shri Abdul Hannan Vs The State of Assam

Gauhati High Court · (2018) 03 GAU CK 0004

Assam Services (Pension) Rules, 1969 — Rule 31

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High Courts08 Mar 2018Dismissed

T. SAIKUNGA Vs THE STATE OF MIZORAM AND 2 ORS

Gauhati High Court · (2018) 03 GAU CK 0003

Mizoram Judicial Service Rules, 2006 — Rule 26, 26(2)Constitution of India, 1950 — Article 311(2)

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High Courts07 Mar 2018Disposed Of

MOHAR UDDIN @ MOHAR ALI Vs THE UNION OF INDIA AND 5 ORS

Gauhati High Court · (2018) 03 GAU CK 0015

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High Courts07 Mar 2018Allowed

TOHAR ALI and 3 ORS Vs THE STATE OF ASSAM AND Anr

Gauhati High Court · (2018) 03 GAU CK 0014

Code of Criminal Procedure, 1973 — Section 145, 161, 397, 482Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 34, 379, 427, 447

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High Courts07 Mar 2018Allowed

THE UNION OF INDIA Vs M/S BHAWANIN TRADING

Gauhati High Court · (2018) 03 GAU CK 0013

Railway Claims Tribunal Act, 1987 — Section 16, 18(3)(b), 23, 62, 64, 65, 70, 74, 81, 93, 93(g), 93(h), 106Indian Evidence Act, 1872 — Section 3, 114Code of Civil Procedure, 1908 — Section 80

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High Courts07 Mar 2018Allowed

MD. BADSHAH HUSSAIN Vs BUDHIN CHUTIA @ BUDDHINDA CHUTIA

Gauhati High Court · (2018) 03 GAU CK 0012

Code of Civil Procedure, 1908 — Section 94, Section 151, Order 6 Rule 17, Order 39 Rule 1, Order 39 Rule 2, Order 29 Rule 2A, Order 39 Rule 2AConstitution of India, 1950 — Article 32, 131, 227

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High Courts06 Mar 2018Disposed Of

X X X Vs IN RE - NAYAN KHAN and ANR.

Gauhati High Court · (2018) 03 GAU CK 0021

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High Courts06 Mar 2018Allowed

OIL and NATURAL GAS CORPORATION LIMITED and 2 ORS. Vs ASSAM PETROLEUM LIMITED and ANR

Gauhati High Court · (2018) 03 GAU CK 0020

Arbitration and Conciliation Act, 1996 — Section 11Indian Contract Act, 1872 — Section 23, 28

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High Courts06 Mar 2018Dismissed

GIRINDRA MAHANTA and ANR. Vs THE STATE OF ASSAM and ANR.

Gauhati High Court · (2018) 03 GAU CK 0019

Code of Civil Procedure, 1908 — Section 420, 482Code Of Criminal Procedure, 1973 — Section 190, 156(3), 154(1), 201, 210, 482Indian Penal Code, 1860 — Section 34, 406, 420, 506

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High Courts06 Mar 2018Disposed Of

Sri Subroto Choudhury Vs Arihant International Limited

Gauhati High Court · (2018) 03 GAU CK 0018

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 7, 138, 141, 141(1), 482

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High Courts06 Mar 2018Dismissed

MD ABDULLAH and 7 ORS Vs THE STATE OF ASSAM, and 46 ORS

Gauhati High Court · (2018) 03 GAU CK 0017

Code of Civil Procedure, 1908 — Order 47 Rule 1Constitution of India, 1950 — Article 14, 16

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High Courts06 Mar 2018Dismissed

UNION OF INDIA Vs DAMODAR ROPEWAY AND INFRA LIMITED

Gauhati High Court · (2018) 03 GAU CK 0016

Code of Civil Procedure, 1908 — Section 77, 79, 80, 80(1), 80(2), 80(1)(2), 96, 151Indian Railways Act, 1890 — Section 2(32), 3(6), 4(1), 4(2)Code of Civil Procedure, 1908 — Order 41 Rule 1, Order 41 Rule 2, Order 1 Rule 10(1), Order 1 Rule 9, Order 1 Rule 3

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High Courts05 Mar 2018Dismissed