High Courts19 Sept 2017Dismissed
Sri Pradip Bhattacharjee S/o late Jyotish Bhattacharjee Vs The Indian Oil Corporation Limited, Represented by its General Manager, & Ors.
Gauhati High Court · (2017) 09 GAU CK 0019
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 300 of 1,245
High Courts19 Sept 2017Allowed
Sarada Prasad, IPC(Retd.) Son of Sri R.B.Singh Vs State of Assam
Gauhati High Court · (2017) 09 GAU CK 0018
Code of Criminal Procedure, 1973, Section 36, Section 197, Section 319 - Powers of superior officers of police - Prosecution of Judges and public servants - Power to procee
High Courts19 Sept 2017
Sri Sarbananda Mali, Son of Late Sarada Kanta Mali, & Ors. Vs State of Assam
Gauhati High Court · (2017) 09 GAU CK 0017
Code of Criminal Procedure, 1973, Section 197, Section 319 - Prosecution of Judges and public servants - Power to proceed against other persons appearing to be guilty of offence
High Courts15 Sept 2017Disposed off
Chandan Kumar Sarkar Vs Nirmalendu Banikya
Gauhati High Court · (2017) 09 GAU CK 0016
Representation of Peoples Act, 1967, Section 81(3), Section 80-A
High Courts15 Sept 2017Dismissed
Anisul Hoque Son of Nobir Hussain Vs State of Assam
Gauhati High Court · (2017) 09 GAU CK 0015
Code of Criminal Procedure, 1973, Section 482, Section 161, Section 164, Section 239, Section 240 - Saving of inherent powers of
High Courts15 Sept 2017Allowed
The Principal cum Secretary, Barama College, & Anr. Vs Ms. Kabita Bala Boro, D/o Mr. Khudra Ram Boro, & Ors.
Gauhati High Court · (2017) 09 GAU CK 0014
High Courts14 Sept 2017
Md. Inam Ali Vs The State of Assam, & Ors.
Gauhati High Court · (2017) 09 GAU CK 0013
High Courts14 Sept 2017Allowed
Abdus Samad Sheikh, Son of Md. Monsur Ali Sheikh Vs State of Assam
Gauhati High Court · (2017) 09 GAU CK 0012
Code of Criminal Procedure, 1973, Section 313, Section 374(2), Section 354(a)(b) - Power to examine the accused - Appeals from convictions - Language and contents of Judgm
High Courts11 Sept 2017Allowed
Sri Pradip Kumar Sarma Vs The State of Assam, & Ors.
Gauhati High Court · (2017) 09 GAU CK 0011
High Courts08 Sept 2017
SMTI PUSPA MAHESWARI, Vs UNITED INDIA INSURANCE COMPANY LTD, & Anr
Gauhati High Court · (2017) 09 GAU CK 0010
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts08 Sept 2017Allowed
Sri Ram Chandra Mallah, Son of Late Lahan Mallah Vs The State of Assam, Represented by the Public Prosecutor
Gauhati High Court · (2017) 09 GAU CK 0009
Code of Criminal Procedure, 1973, Section 397, Section 313, Section 399 - Calling for records to exercise powers of revision - Power to examine the accused - Sessions Judg
High Courts07 Sept 2017Dismissed
Ashish Kumar Dutta Vs The State of Assam
Gauhati High Court · (2017) 09 GAU CK 0008
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 13(2), Section 433 - Calling for records to exerc
High Courts07 Sept 2017
Ms. Nupur Dasgupta Vs State of Assam, & Ors.
Gauhati High Court · (2017) 09 GAU CK 0007
Assam Excise Act, 1910, Section 29(1)(b)
High Courts05 Sept 2017Disposed off
Dangarkuchi Paka Betbari Meen Samabai Samity Limited Vs The State of Assam and others
Gauhati High Court · (2017) 09 GAU CK 0006
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts04 Sept 2017Dismissed
Ajay Bardhan & Anr Vs The State of Assam
Gauhati High Court · (2017) 09 GAU CK 0004
Indian Penal Code, 1860, Section 34, Section 448, Section 376 (2) (g) - Acts done by several persons in furtherance of common intention - Punishment for house-trespass - Pu
High Courts01 Sept 2017
Sri Achyut Bora, & Ors. Vs The State of Assam, & Ors.
Gauhati High Court · (2017) 09 GAU CK 0003
Assam Land and Revenue Regulations, 1886, Section 56(c)
High Courts01 Sept 2017
Shri Mridul Das, S/o Shri Nirman Das Vs The State of Assam
Gauhati High Court · (2017) 09 GAU CK 0002
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi
High Courts01 Sept 2017Allowed
Bhaben Handique & 2 Ors Vs The State Of Assam And 6 Ors
Gauhati High Court · (2017) 09 GAU CK 0001
Constitution of India, Article 226 - Power of High Courts to Issue certain writsPrevention of Corruption Act, 1988, Section 7, Section 13(1)(d) - Pub
High Courts25 Aug 2017Allowed
Bikram Roy & Ors Vs The State of Assam & Ors
Gauhati High Court · (2017) 08 GAU CK 0008
Constitution of India, Article 14, Article 309, Article 162 -Admission Rules, 2017, - Rule 1(2), Rule 3(1)(c)