High Courts12 Feb 2018Dismissed
SRI DHRUBAJYOTI BARUAH Vs SMTI RAKHI BARUAH and ANR
Gauhati High Court · (2018) 02 GAU CK 0026
Family Courts Act, 1984, Section 19 - AppealSpecial Marriage Act, 1954, Section 39 - Appeals from decrees and orders
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 286 of 1,245
High Courts12 Feb 2018Partly Allowed
Md. Kadam Ali @ Sujit Vs State of Assam
Gauhati High Court · (2018) 02 GAU CK 0025
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts12 Feb 2018Allowed
Khirod Bhuyan, Vs State of Assam.
Gauhati High Court · (2018) 02 GAU CK 0024
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions
High Courts12 Feb 2018
SRI PANKAJ JYOTI BORAH Vs THE STATE OF ASSAM & Anr.
Gauhati High Court · (2018) 02 GAU CK 0023
Constitution of India, Article 19 - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973, Section 482, Section
High Courts09 Feb 2018
Md. Iman Uddin Vs State of Assam
Gauhati High Court · (2018) 02 GAU CK 0090
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
High Courts09 Feb 2018Disposed
BINOY SHARMA Vs NAGENDRA NATH SHARMA
Gauhati High Court · (2018) 02 GAU CK 0089
Constitution of India, Article 20 - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Co
High Courts09 Feb 2018Allowed
NORTH EAST FRONTIER RAILWAY and ORS. Vs ENAMONI SAIKIA
Gauhati High Court · (2018) 02 GAU CK 0088
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts09 Feb 2018Dispsoed
SRI GOPAL CHANDRA MAHANTA Vs SMTI RUNUMONI MAHANTA and ANR
Gauhati High Court · (2018) 02 GAU CK 0087
Indian Penal Code, 1860, Section 366 - Kidnapping, abducting or inducing woman to compel her marriage, etcHindu Marriage Act, 1955, Section 13 - Divorce
High Courts09 Feb 2018
M/S. BIKANER GEMS AND JEWELLERY PVT. LTD. Vs UNION OF INDIA
Gauhati High Court · (2018) 02 GAU CK 0086
Income Tax Act, 1961, Section 226(3), Section 226(3), Section 226(3), Section 226(3) - Other modes of recovery
High Courts09 Feb 2018Partly Allowed
SRI ANANTA BORA Vs STATE OF ASSAM and ANR
Gauhati High Court · (2018) 02 GAU CK 0085
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeProtection Of Children From Sexual Offences Act, 2012, Section 6, Sec
High Courts09 Feb 2018
DHRUBAJYOTI DEKA Vs THE STATE OF ASSAM AND ORS.
Gauhati High Court · (2018) 02 GAU CK 0084
High Courts09 Feb 2018
SRI LITTON DUTTA Vs UNION OF INDIA
Gauhati High Court · (2018) 02 GAU CK 0083
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21(b), Section 21(c) - Punishment for contravention in relation to manufactured drugs and preparations - Punishment for contraventio
High Courts09 Feb 2018Disposed
PRADIP KR. DEKA and ORS Vs THE UNION OF INDIA AND ORS
Gauhati High Court · (2018) 02 GAU CK 0079
High Courts08 Feb 2018
Sri Sushil Agarwal Vs State of Assam
Gauhati High Court · (2018) 02 GAU CK 0082
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
High Courts08 Feb 2018
JAGANATH HAZARIKA and ANR. Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 02 GAU CK 0081
High Courts08 Feb 2018Dispsoed
SHRI HRISHIKESH TALUKDAR Vs SMTI PURABI BAISHYA
Gauhati High Court · (2018) 02 GAU CK 0078
High Courts08 Feb 2018Dismissed
RAMKRISHNA PATHAK Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 02 GAU CK 0077
High Courts08 Feb 2018Dismissed
CHANDRA CHANGMAI Vs THE STATE OF ASSAM & ORS
Gauhati High Court · (2018) 02 GAU CK 0076
High Courts08 Feb 2018
THE NEW INDIA ASSURANCE CO. LTD. Vs NRIPEN CH. DEKA & ORS,
Gauhati High Court · (2018) 02 GAU CK 0075
Code of Civil Procedure, 1908, Order 41Rule 23 -Motor Vehicles Act, 1988, Section 173, Section 173, Section 166
High Courts08 Feb 2018Disposed
SMTI SMRITI REKHA PAUL Vs SMT. ANURUPA BISWAS and ORS
Gauhati High Court · (2018) 02 GAU CK 0074
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Section 151