COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 294 of 1,245

High Courts09 Jan 2018Disposed

MD MAHI UDDIN Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 01 GAU CK 0143

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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High Courts09 Jan 2018Disposed

MD. ABDUS SHUKUR & ORS Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 01 GAU CK 0142

Code of Civil Procedure, 1973, Order 47Rule 1, Order 47Rule 5

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High Courts09 Jan 2018Disposed

SMT. KALPANA PAUL and ANR. Vs APPELLATE AUTHORITY AND SECRETARY, URBAN DEVELOPMENT DEPTT, and ORS

Gauhati High Court · (2018) 01 GAU CK 0141

Manipur Town and Country Planning Act, 1975, Section 13(4)

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High Courts09 Jan 2018Dispsoed

RAJANI CHANGMAI Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 01 GAU CK 0140

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts09 Jan 2018

THE UNION OF INDIA and ANR. Vs RANJIT CHANDRA GOSWAMI and ANR.

Gauhati High Court · (2018) 01 GAU CK 0129

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High Courts09 Jan 2018Dismissed

ABDUL KHALEQUE Vs MOMTAZ ALI and ORS

Gauhati High Court · (2018) 01 GAU CK 0128

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High Courts09 Jan 2018

SHRI SUDIP BHATTACHARJEE Vs ASSAM GRAMIN VIKASH BANK and ORS.

Gauhati High Court · (2018) 01 GAU CK 0127

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High Courts09 Jan 2018Disposed

BILU BORAH SAIKIA Vs THE STATE OF ASSAM & ORS.

Gauhati High Court · (2018) 01 GAU CK 0044

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High Courts09 Jan 2018Disposed

ASIM UDDIN AHMED Vs THE STATE OF ASSAM AND ORS

Gauhati High Court · (2018) 01 GAU CK 0005

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High Courts08 Jan 2018Dismissed

TUSHAR KANTI PAUL Vs THE UNION OF INDIA AND ORS

Gauhati High Court · (2018) 01 GAU CK 0145

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts08 Jan 2018

Bhartiben Bipinbhai Tamboli Vs State of Gujarat & 3

Gauhati High Court · (2018) 01 GAU CK 0139

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 323, Section 504,

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High Courts08 Jan 2018Allowed

SHRI HEMANTA PHUKAN Vs THE STATE OF ASSAM

Gauhati High Court · (2018) 01 GAU CK 0138

Code of Criminal Procedure, 1973, Section 397, Section 164, Seciton 313, Seciton 401 - Calling for records to exercise powers of revision -

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High Courts08 Jan 2018Dismissed

MISS DELOWARA KHATUN Vs MD SADAR ALI & ORS.

Gauhati High Court · (2018) 01 GAU CK 0137

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Seciton 313 - Saving of inherent powers of High Court - Calling for reco

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High Courts08 Jan 2018

PRADIP TIBREWALA Vs RITESH KUMAR TIBREWALA and ORS

Gauhati High Court · (2018) 01 GAU CK 0136

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High Courts08 Jan 2018Allowed

JADU NATH DOLEY Vs THE STATE OF ASSAM & ANR

Gauhati High Court · (2018) 01 GAU CK 0133

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Seciton 482 - Calling for records to exercise powers of revision - High

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High Courts08 Jan 2018Allowed

SRI RANJIT HAZARIKA Vs STATE OF ASSAM and ANR

Gauhati High Court · (2018) 01 GAU CK 0132

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts08 Jan 2018