High Courts24 Sept 2025Disposed Of
Mrigen Gogoi Vs State Of Assam And Ors
Gauhati High Court · (2025) 09 GAU CK 0467
COURT ARCHIVE
Gauhati High Court judgments
26,820 judgments · page 30 of 1,341
High Courts22 Sept 2025Disposed Of
Halima Nessa @ Haliman Begum @ Haliman Bewa Vs Union Of India And 4 Ors
Gauhati High Court · (2025) 09 GAU CK 0466
Constitution Of India, 1950 - Article 226
High Courts22 Sept 2025Alllowed
Papori Borah Bhuyan Vs Jitu Bhyan
Gauhati High Court · (2025) 09 GAU CK 0464
Code of Criminal Procedure, 1973 - Section 200, 202, 482Indian Penal Code, 1860 - Section 109, 294, 302, 506
High Courts19 Sept 2025Dismissed
Shankar Gautam Vs State Of Assam
Gauhati High Court · (2025) 09 GAU CK 0469
Indian Penal Code, 1860 - Section 302Code of Criminal Procedure, 1973 - Section 161, 313Evidence Act, 1872 - Section 8, 106
High Courts19 Sept 2025Dismissed
Ruhul Amin Khan Vs Indian Oil Corporation Limited And Ors
Gauhati High Court · (2025) 09 GAU CK 0463
High Courts19 Sept 2025Dismissed
Baharul Islam Vs State Of Assam And 7 Ors
Gauhati High Court · (2025) 09 GAU CK 0462
High Courts19 Sept 2025Disposed Of
Naba Kumar Sarania Vs State Of Assam And Anr
Gauhati High Court · (2025) 09 GAU CK 0461
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Scheduled Caste and Scheduled Tribe Act, 1989 - Section 3(1)(u), 14Indian Penal Code, 1860 - Section 153(A)
High Courts18 Sept 2025Disposed Of
Babul Acharjee Vs State Of Assam And 6 Ors
Gauhati High Court · (2025) 09 GAU CK 0460
High Courts18 Sept 2025Dismissed
Anil Kumar Gogoi Vs Smti Kiron Gogoi
Gauhati High Court · (2025) 09 GAU CK 0459
Code of Criminal Procedure, 1973 - Section 125, 397, 401Protection of Women from Domestic Violence Act, 2005 - Section 2(f), 12, 29Indian Penal Code, 1860 - Section 325
High Courts18 Sept 2025Dismissed
Cent Ply Vs Commissioner Cgst And Cx
Gauhati High Court · (2025) 09 GAU CK 0458
High Courts17 Sept 2025Allowed
Apurba Kalita @ Apu @ Ankur Kalita Vs The State Of Assam & Anr. and Bijit Kalita @ Choudhury Vs The State Of Assam & Anr.
Gauhati High Court · (2025) 09 GAU CK 1137
POCSO Act, 2012-Sections 3, 4, 8, 16, 17Cr.P.C-Sections 164, 216, 217, 313Juvenile Justice (Care and Protection of Children) Act, 2015-Section 94
High Courts17 Sept 2025
Apurba Kalita @ Apu @ Ankur Kalita Vs The State Of Assam & Anr.
Gauhati High Court · (2025) 09 GAU CK 1138
POCSO Act, 2012-Sections 3, 4, 8, 16, 17Cr.P.C-Sections 164, 216, 217, 313IPC-Section 376
High Courts17 Sept 2025Alllowed
Ayaz Ali Laskar And Anr Vs State Of Assam
Gauhati High Court · (2025) 09 GAU CK 0456
Code of Criminal Procedure, 1973 - Section 360, 397Indian Penal Code, 1860 - Section 34, 447
High Courts16 Sept 2025Disposed Of
Rina Ganju Vs State Of Assam
Gauhati High Court · (2025) 09 GAU CK 0454
Constitution Of India, 1950 - Article 226Assam Services (Pension) Rules, 1969 - Rule 143(A)
High Courts15 Sept 2025Disposed Of
Tanuram Pegu Vs State Of Assam
Gauhati High Court · (2025) 09 GAU CK 0457
Code of Criminal Procedure, 1973 - Section 161, 164, 173, 207, 313, 374Indian Penal Code, 1860 - Section 361, 363, 366, 376
High Courts15 Sept 2025iv Hemantha Kumar Vs. R. Mahadevaiah and Ors. reported in (2022) 8 SCC 140."
Abdul Jalil Laskar Vs Amin Ali And 8 Ors
Gauhati High Court · (2025) 09 GAU CK 0455
Code of Civil Procedure, 1908 - Section 114, Order 23 Rule 3
High Courts15 Sept 2025Disposed Of
Ali Md. Zaied Alshid Vs Musstt. Babita Khatun
Gauhati High Court · (2025) 09 GAU CK 0453
Muslim Women (Protection of Rights on Divorce) Act 1986 - Section 3(1)
High Courts11 Sept 2025Dismissed
Sukuram Rabha @ Suk Ram Rabha Vs State Of Assam And 6 Ors
Gauhati High Court · (2025) 09 GAU CK 0452
Constitution Of India, 1950 - Article 226
High Courts11 Sept 2025Disposed Of
Keshab Kalita Vs State Of Assam And Anr
Gauhati High Court · (2025) 09 GAU CK 0451
Constitution Of India, 1950 - Article 202, 226Delegation of the Financial Power Rules, 2022 - Rule 12(A)(3)
High Courts11 Sept 2025Dismissed
Mali Ghosh @ Moli Ghosh Vs Union Of India And 5 Ors
Gauhati High Court · (2025) 09 GAU CK 0450
Constitution Of India, 1950 - Article 226