High Courts18 Jan 2018Disposed
STATE OF ASSAM and ORS. Vs SMT. KUMUDINI SINGHA and ORS
Gauhati High Court · (2018) 01 GAU CK 0025
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 292 of 1,245
High Courts18 Jan 2018
M/S LABU BUILDER and ANR. Vs THE STATE BANK OF INDIA and 2 ORS
Gauhati High Court · (2018) 01 GAU CK 0024
High Courts18 Jan 2018
SARAN NARZARY Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 01 GAU CK 0021
Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 11 - Minor punishments
High Courts18 Jan 2018Dismissed
THE UNION OF INDIA and ORS Vs MES 2287772 SHRI SUJIT KR. DEY
Gauhati High Court · (2018) 01 GAU CK 0020
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Jan 2018Dismissed
ON THE DEATH OFBRAHMADEV PRASAD BIN HIS LEGAL HEIRS BACCHU PRASAD BIN and ORS Vs NARENDRA NATH ROY and ORS
Gauhati High Court · (2018) 01 GAU CK 0019
Code of Civil Procedure, 1908, Order 41Rule 33, Order 6Rule 4, Order 20Rule 7, Order 20Rule 6,
High Courts18 Jan 2018Dismissed
NATIONAL INSURANCE COMPANY LIMITED Vs SRI MANGLU BARMAN & ORS.
Gauhati High Court · (2018) 01 GAU CK 0018
Indian Penal Code, 1860, Section 304A, Sectoin 279 - Causing death by negligenceWorkmens Compensation Act, 1923, Section 3, Se
High Courts18 Jan 2018Disposed
SHAH JALAL BHUYAN and ORS Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0001
High Courts17 Jan 2018Allowed
SUBHALAKSHMI THAKUR Vs PANKAJ SARMA
Gauhati High Court · (2018) 01 GAU CK 0028
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restit
High Courts17 Jan 2018
AGRADOOT PUBLISHERS PVT. LTD. and ORS Vs MITRA DEV SARMA
Gauhati High Court · (2018) 01 GAU CK 0027
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 7 -
High Courts17 Jan 2018Disposed
NOWSHAD ALI and ORS Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0023
High Courts17 Jan 2018Dismissed
THE STATE OF ASSAM and ANR Vs ABDUR ROSHID and ANR
Gauhati High Court · (2018) 01 GAU CK 0022
High Courts17 Jan 2018Allowed
HOPNA SOREN Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0017
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376 - Punishment for rape
High Courts17 Jan 2018Dismissed
SARAT CHANDRA MANDAL Vs SACHINDRA MANDAL
Gauhati High Court · (2018) 01 GAU CK 0016
Succession Act, 1925, Section 59, Section 63, Section 276, Section 384 - Person capable of making wills - Execution of unprivileged wills - Petition for
High Courts17 Jan 2018Dismissed
ORIENTAL INSURANCE CO. LTD. Vs SMTI. RUBY SARMA and ORS
Gauhati High Court · (2018) 01 GAU CK 0015
Code of Civil Procedure, 1908, Order 41Rule 27 -Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts17 Jan 2018Allowed
MD. MOINUDDIN AHMED Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0014
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Secti
High Courts17 Jan 2018Disposed
DIGANTA DAS and ORS. Vs THE SUB-DIVISIONAL OFFICERC, RANGIA and ORS.
Gauhati High Court · (2018) 01 GAU CK 0003
High Courts12 Jan 2018Allowed
PARTHA SARATHI CHAKRABORTY and ORS Vs GOPAL NANDA GOSWAMI and ANR
Gauhati High Court · (2018) 01 GAU CK 0013
Evidence Act, 1872, Section 64, Section 65, Section 63(1), Section 72(2) - Proof of documents by primary evidence - Cases in which secondary evidence rela
High Courts12 Jan 2018Dismissed
CHANDA PAUL @ CHANDARANI PAUL Vs THE UNION OF INDIA and ORS.
Gauhati High Court · (2018) 01 GAU CK 0012
Constitution of India, Article 226 - Power of High Courts to Issue certain writsEvidence Act, 1872, Section 65B -Foreigners Act, 1946,
High Courts12 Jan 2018Allowed
SMTI ANU BISWAS and ORS Vs THE OWNER AND MANAGING DIRECTOR and ANR
Gauhati High Court · (2018) 01 GAU CK 0011
Employees Compensation Act, 1923, Section 4, Section 30
High Courts12 Jan 2018
SANTOSH DEVI SHARMA Vs REJIBUL HAQUE and ORS.
Gauhati High Court · (2018) 01 GAU CK 0010
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,