High Courts30 Jan 2018
SMTI JAHNOBI GOSWAMI Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 01 GAU CK 0110
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 289 of 1,245
High Courts30 Jan 2018Allowed
Sri Tarun Das Vs Smti. Purnima Bora Das
Gauhati High Court · (2018) 01 GAU CK 0109
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
High Courts30 Jan 2018Dismissed
THE UNION OF INDIA and ORS. Vs GAUTAM KALITA
Gauhati High Court · (2018) 01 GAU CK 0108
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2018Dismissed
Deniael Regmi Vs Shri Haladhar Kalita & Anr.
Gauhati High Court · (2018) 01 GAU CK 0100
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to ex
High Courts30 Jan 2018Allowed
DINABANDHU KALITA Vs THE STATE OF ASSAM and ORS.
Gauhati High Court · (2018) 01 GAU CK 0043
High Courts29 Jan 2018Disposed
SAFIQUL ISLAM Vs THE STATE OF ASSAM & ORS.
Gauhati High Court · (2018) 01 GAU CK 0121
High Courts29 Jan 2018Allowed
M/S ABDOS LAMITUBES PVT. LTD. and ANR. Vs UNION OF INDIA and ANR
Gauhati High Court · (2018) 01 GAU CK 0101
Central Excise Act, 1944, Section 11B - Claim for refund of duty
High Courts29 Jan 2018Allowed
M/S DHARAMPAL SATYAPAL LTD. GUWAHATI UNITS Vs THE UNION OF INDIA and ANR
Gauhati High Court · (2018) 01 GAU CK 0096
Central Excise Act, 1944, Section 11B - Claim for refund of duty
High Courts29 Jan 2018Dispsoed
UNION OF INDIA and ORS. Vs M/S. OIL INDIA LTD
Gauhati High Court · (2018) 01 GAU CK 0089
High Courts29 Jan 2018
EMPLOYEES STATE INSURANCE CORPORATION REGIONAL OFFICE & ORS. Vs M/S ACCOLADE INDIA (P) LIMITED
Gauhati High Court · (2018) 01 GAU CK 0088
Employees State Insurance Act, 1948, Section 82 - Appeal
High Courts29 Jan 2018
MUSSTT. TAHIRUN NESSA CHOUDHURY and ANR Vs SMTI PROVA BANIK WIFE AND ORS
Gauhati High Court · (2018) 01 GAU CK 0087
Code of Civil Procedure, 1908, Section 11, Section 96 - Res Judicata - Appeal from original decreeTransfer of Property Act, 1882, Section 52 - Transf
High Courts29 Jan 2018
M/S NEW INDIA ASSURANCE CO LTD Vs NARMADA KALITA and ORS
Gauhati High Court · (2018) 01 GAU CK 0086
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts29 Jan 2018Allowed
Rubul Gogoi Vs The State of Assam
Gauhati High Court · (2018) 01 GAU CK 0085
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 11, Section 7,
High Courts29 Jan 2018Dismissed
SRI MANIK CHANDRA KALITA Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 01 GAU CK 0084
High Courts29 Jan 2018
SMTI PROVA BANIK WIFE and ORS Vs MUBEJAN BIBI MAZUMDAR AND ANR
Gauhati High Court · (2018) 01 GAU CK 0083
Code of Civil Procedure, 1908, Section 11, Section 96 - Res Judicata - Appeal from original decreeTransfer of Property Act, 1882, Section 52 - Transf
High Courts29 Jan 2018
SUNIL KANTA BANIK Vs FURMAT ALI CHOUDHURY AND ORS
Gauhati High Court · (2018) 01 GAU CK 0082
Code of Civil Procedure, 1908, Section 11, Section 96 - Res Judicata - Appeal from original decreeTransfer of Property Act, 1882, Section 52 - Transf
High Courts29 Jan 2018Disposed
THE SCHOOL MANAGEMENT COMMITTEE OF N.K. M.E. MADASSA Vs THE STATE OF ASSAM and ORS.
Gauhati High Court · (2018) 01 GAU CK 0080
High Courts29 Jan 2018Disposed
PINAK KANTI ROY Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0057
High Courts25 Jan 2018Dispsoed
SRI DULAL CHANDRA BASAK Vs SMTI RUMA DUTTA BASAK
Gauhati High Court · (2018) 01 GAU CK 0078
Code of Civil Procedure, 1908, Order 9Rule 7 -Hindu Marriage Act, 1955, Section 13, Section 28 - Divorce - Appeals from decrees and orde
High Courts25 Jan 2018Allowed
SRI SUKHDEV KUTUM Vs THE STATE OF ASSAM and ANR
Gauhati High Court · (2018) 01 GAU CK 0077
Evidence Act, 1872, Section 25, Section 26 - Confession to police officer not to be proved - Confession by accused while in custody of police and not to be proved against him