High Courts12 Jan 2018Disposed
SMTI. JONAKI BORO Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 01 GAU CK 0009
Evidence Act, 1872, Section 108 - Burden of proving that person is alive who has not been heard of, for seven years
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 293 of 1,245
High Courts12 Jan 2018Allowed
MST REHENA BEGUM and ORS Vs M/S UNITED INDIA INSURANCE CO. LTD
Gauhati High Court · (2018) 01 GAU CK 0008
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts11 Jan 2018Allowed
SMTI KALPANA BAISHYA Vs KARUNA DEKA
Gauhati High Court · (2018) 01 GAU CK 0099
Evidence Act, 1872, Section 4 - "May presume"Negotiable Instruments Act, 1881, Section 138, Section 139, Section 118(a) - Disho
High Courts11 Jan 2018Allowed
041664366 CT/GD BICHITRA SARMA Vs THE UNION OF INDIA and ORS
Gauhati High Court · (2018) 01 GAU CK 0098
Central Reserve Police Force Act, 1949, Section 11 - Minor punishments
High Courts11 Jan 2018Dismissed
AMAR KUMAR PAUL Vs SHYAM KANDAI NAGA and ORS.
Gauhati High Court · (2018) 01 GAU CK 0097
Code of Civil Procedure, 1908, Section 115, Section 151 - Revision - Saving of Inherent powers of CourtCode of Criminal Procedure, 1973, Section 144
High Courts11 Jan 2018Disposed
SRI ATUL CHANDRA CHAKRABORTY & ORS. Vs THE STATE OF ASSAM & ORS.
Gauhati High Court · (2018) 01 GAU CK 0094
High Courts11 Jan 2018Dismissed
SMTI PUNYA CHUTIA Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0093
High Courts11 Jan 2018Allowed
Sri Narayan Prasad Sharma Vs State of Assam
Gauhati High Court · (2018) 01 GAU CK 0092
Prevention of Food Adulteration Act, 1954, Section 16, Section 7 - Penalties - Prohibition of manufacture, sale, etc. of certain articles of food
High Courts11 Jan 2018Disposed
Sri Jogen Borah Vs State of Assam
Gauhati High Court · (2018) 01 GAU CK 0007
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 Courts11 Jan 2018Dismissed
SRI GANESH SONARI Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0006
Prevention of Food Adulteration Act, 1954, Section 13(2), Section 10(7), Section 2(m)(a) - Report of public analyst - Powers of food inspectors - Definitions
High Courts11 Jan 2018Disposed
BANAMALI BORA Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0002
High Courts10 Jan 2018Dismissed
SRI DINESH CHOUHAN Vs THE STATE OF ASSAM and ORS
Gauhati High Court · (2018) 01 GAU CK 0091
High Courts10 Jan 2018
DIPAK BAYAN Vs JONALI DAS
Gauhati High Court · (2018) 01 GAU CK 0081
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Section 151
High Courts10 Jan 2018
MANOJ DAS Vs THE STATE OF ASSAM
Gauhati High Court · (2018) 01 GAU CK 0079
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 324, Se
High Courts10 Jan 2018Allowed
Sri Dipak Khandelia Vs State of Assam
Gauhati High Court · (2018) 01 GAU CK 0068
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 Courts10 Jan 2018Dismissed
SRI RUPAK CHOUDHURY Vs SMTI JAIMATI DEKA
Gauhati High Court · (2018) 01 GAU CK 0067
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 Courts10 Jan 2018Allowed
ORIENTAL INSURANCE CO. LTD. Vs DEWCHARAN PRASAD and ANR
Gauhati High Court · (2018) 01 GAU CK 0066
Code of Civil Procedure, 1908, Order 41Rule 23A -Workmens Compensation Act, 1923, Section 30 - Appeals
High Courts10 Jan 2018Dismissed
RANJIT ROY Vs PURNENDU ROY
Gauhati High Court · (2018) 01 GAU CK 0065
Code of Civil Procedure, 1908, Order 6Rule 4 -Evidence Act, 1872, Section 64, Section 67 - Proof of documents by primary evidence - Proo
High Courts10 Jan 2018Disposed
GOVERNING BODY OF BURHINAGAR JUNIOR COLLEGE Vs THE STATE OF ASSAM AND ORS
Gauhati High Court · (2018) 01 GAU CK 0058
High Courts09 Jan 2018Partly Allowed
MD DILWAR HUSSAIN Vs STATE OF ASSAM and ANR
Gauhati High Court · (2018) 01 GAU CK 0144
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,