High Courts04 Dec 2017Dismissed
NITUL GOGOI & ORS Vs THE UNION OF INDIA & ORS
Gauhati High Court · (2017) 12 GAU CK 0012
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 299 of 1,245
High Courts04 Dec 2017Dismissed
M/s Unnayan Builders and Real Estate Developers Vs Md. Intag Ali alias Munna
Gauhati High Court · (2017) 12 GAU CK 0011
Code of Civil Procedure, 1908, Section 151, Section 94, Order 43Rule 1(r) - Saving of Inherent powers of Court - Supplemental proceedingsEvi
High Courts04 Dec 2017Dismissed
Sri Abdul Khalique @ Khalique Khasia Vs The State of Assam
Gauhati High Court · (2017) 12 GAU CK 0010
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts04 Dec 2017
M/s Green Valley Industriy and anothe Vs State of Assam and others
Gauhati High Court · (2017) 12 GAU CK 0009
Code of Civil Procedure, 1908, Section 11, Section 80, Order 2Rule 2(2) - Res Judicata - NoticeInterest on Delayed Payments to Small Scale and
High Courts04 Dec 2017
M/s Bikash Enterprises Vs Union of India & Ors
Gauhati High Court · (2017) 12 GAU CK 0008
Arbitration and Conciliation Act, 1996, Section 11(6) -Arbitration and Conciliation (Amendment) Act, 2015, Section 12(5), Section 31(5), Section 31A(5)
High Courts04 Dec 2017
ACHALA BORAH & ORS. Vs DR. RAVI KOTA & ORS.
Gauhati High Court · (2017) 12 GAU CK 0007
High Courts01 Dec 2017Disposed off
THE STATE OF ASSAM & ORS. Vs ARNAB KR KALITA & ORS.
Gauhati High Court · (2017) 12 GAU CK 0006
Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 110, Section 58
High Courts01 Dec 2017
X X X Vs IN RE :- THE STATE OF ASSAM & ORS.
Gauhati High Court · (2017) 12 GAU CK 0004
High Courts01 Dec 2017Dismissed
NATIONAL INSURANCE CO. LTD. Vs MUST. HASINA BEGUM AND ORS
Gauhati High Court · (2017) 12 GAU CK 0003
Code of Civil Procedure, 1908, Order 18Rule 3A -Motor Vehicles Act, 1988, Section 173, Section 173, Section 166
High Courts01 Dec 2017Allowed
Santi Mishra Vs National Insurance Company Limited & others
Gauhati High Court · (2017) 12 GAU CK 0001
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts18 Nov 2017Allowed
Diganta Bhuyan @ Bebai Vs The State of Assam
Gauhati High Court · (2017) 11 GAU CK 0008
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Se
High Courts16 Nov 2017
XXXXXXXXX Vs The State of Arunachal Pradesh Represented by the Chief Secretary Government of Arunachal Pradesh, & Ors.
Gauhati High Court · (2017) 11 GAU CK 0007
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsPrevention of Corruption Act, 1988
High Courts09 Nov 2017
Khanin Das, Son of Late Ghana Kanta Das Vs The State of Assam, & Anr.
Gauhati High Court · (2017) 11 GAU CK 0005
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 409,
High Courts09 Nov 2017
Kamrul Islam Laskar Vs The State of Assam, & Ors.
Gauhati High Court · (2017) 11 GAU CK 0004
Assam Panchayat Act, 1994, Section 15, Section 15(1) - No-confidence motion against the President and Vice-President - No-confidence motion against the President and Vice-President
High Courts06 Nov 2017
Dr. Arun Kumar Mahanta Vs The State of Assam, & Ors.
Gauhati High Court · (2017) 11 GAU CK 0003
High Courts02 Nov 2017
Dhebor Gohain Baruah S/o- Lt. Gopal Singh Gohain Baruah Vs Assam Board Of Revenue at Guwahati. P.O. & P.S.- Panbazar, Kamrup (M), Assam, & Ors.
Gauhati High Court · (2017) 11 GAU CK 0002
High Courts01 Nov 2017Allowed
Siraj Uddin Borbhuiya S/O Late Gulzar Ali, & Ors. Vs State of Assam
Gauhati High Court · (2017) 11 GAU CK 0001
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions
High Courts31 Oct 2017
Shri Uma Shankar Mishra, & Ors. Vs M/s Family Credit Limited, & Ors.
Gauhati High Court · (2017) 10 GAU CK 0003
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 24, Section 379,
High Courts31 Oct 2017
Sri Bhatou Boro, S/o. Late Bepuram Boro Vs The State of Assam, Represented by the Commissioner & Secretary to the Govt. of Assam, Health Department, & Ors.
Gauhati High Court · (2017) 10 GAU CK 0002
Constitution of India, Article 21 - Amendment of the ScheduleIndian Penal Code, 1860, Section 376 - Punishment for rapeProtection Of Children From
High Courts24 Oct 2017Dismissed
The Union of India Vs Sayeda Fatema Bibi and others
Gauhati High Court · (2017) 10 GAU CK 0001
Indian Penal Code, 1860, Section 304, Section 279 - Punishment for culpable homicide not amounting to murder - Rash driving or riding on a public wayMotor Vehicles Act, 19