High Courts25 Jan 2018Dismissed
MONJURA BEGUM BARBHUIYA Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 01 GAU CK 0076
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 290 of 1,245
High Courts25 Jan 2018Allowed
Dipankar Nath Vs The State of Assam
Gauhati High Court · (2018) 01 GAU CK 0074
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsPrevention of Corruption Act, 1988,
High Courts25 Jan 2018
BHAGIRATH KALITA Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0072
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts25 Jan 2018
Tara Prasad Das Vs The State of Assam
Gauhati High Court · (2018) 01 GAU CK 0071
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi
High Courts25 Jan 2018
Shri Rajesh Kumar Roy Vs The Union of India & Ors.
Gauhati High Court · (2018) 01 GAU CK 0064
Indian Penal Code, 1860, Section 34, Section 324 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or meansC
High Courts25 Jan 2018Disposed
ANWAR HUSSAIN BARBHUIYA & ORS Vs THE STATE OF ASSAM & ORS
Gauhati High Court · (2018) 01 GAU CK 0063
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts25 Jan 2018Dispsoed
MRS BEAUTY DEKA Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 01 GAU CK 0056
High Courts24 Jan 2018Allowed
APARNA DEY GHOSH Vs SRI DILIP GHOSH
Gauhati High Court · (2018) 01 GAU CK 0075
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
High Courts24 Jan 2018Disposed
ABDUL HOQUE, M.A., B.ED Vs THE STATE OF ASSAM & ORS
Gauhati High Court · (2018) 01 GAU CK 0073
High Courts24 Jan 2018Dismissed
MD ABU ZAFAR Vs STATE OF ASSAM and ANR
Gauhati High Court · (2018) 01 GAU CK 0070
Code of Criminal Procedure, 1973, Section 313, Section 433, Section 432, Section 433-A - Power to examine the accused - Power to commute sentence -
High Courts24 Jan 2018Dismissed
MUKUL ROY Vs ANAMIKA ROY
Gauhati High Court · (2018) 01 GAU CK 0069
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expe
High Courts24 Jan 2018Disposed
PALLAB CHAKRABORTY Vs THE STATE OF ASSAM and ORS.
Gauhati High Court · (2018) 01 GAU CK 0062
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a State
High Courts24 Jan 2018Dismissed
PARTHA DASGUPTA Vs INDIAN OVERSEAS BANK & ORS
Gauhati High Court · (2018) 01 GAU CK 0061
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts24 Jan 2018Dismissed
SMTI. PUTALI SINGH and ORS Vs SRI JOY MADHAB BARUAH and ORS
Gauhati High Court · (2018) 01 GAU CK 0060
Code of Civil Procedure, 1908, Order 41Rule 31 -Transfer of Property Act, 1882, Section 41, Section 109 - Transfer by ostensible owne
High Courts24 Jan 2018Allowed
MD. ALI HUSSAIN & ANR. Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0054
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts23 Jan 2018Disposed
BISHNU PADA SAHA Vs ALO SAHA
Gauhati High Court · (2018) 01 GAU CK 0059
Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
High Courts23 Jan 2018
AJIT DAS Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0053
Leave Rules, 1934, Rule 14(2)(III)
High Courts23 Jan 2018Dismissed
ON THE DEATH OF MONIKANTA CHERU HIS LEGAL HEIRS DHANBAI CHERU and ORS Vs LAL SINGH GOALA and ORS
Gauhati High Court · (2018) 01 GAU CK 0052
Code of Civil Procedure, 1908, Order 6Rule 4 -Transfer of Property Act, 1882, Section 54 - "Sale defined"Evidence Act, 1872,
High Courts23 Jan 2018Allowed
Noor Ali Vs The State of Assam & Ors.
Gauhati High Court · (2018) 01 GAU CK 0051
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985