High Courts18 Aug 2017Disposed off
Viboli S. Sumi Vs State of Nagaland and others
Gauhati High Court · (2017) 08 GAU CK 0007
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 301 of 1,245
High Courts18 Aug 2017Allowed
Abul Hussain Laskar, Son of Asab Ali Laskar Vs State of Assam, & Anr.
Gauhati High Court · (2017) 08 GAU CK 0006
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts16 Aug 2017
SRI RANJAN DAS, S/O RASIK DAS, & ANR. Vs STATE OF ASSAM
Gauhati High Court · (2017) 08 GAU CK 0005
Code of Criminal Procedure, 1973, Section 293 - Reports of certain Government scientific expertsPrevention of Food Adulteration Act, 1954, Section 7(1),
High Courts10 Aug 2017
Megha Technical & Engineers (Pvt.) Ltd. Vs The union of India, Represented by the Secretary, Ministry of railways, & Ors.
Gauhati High Court · (2017) 08 GAU CK 0004
Railways Act, 1989, Section 73, Section 83, Section 87 - Punitive charge for over-loading a wagon - Lien for freight or any other sum due - Power to make rules in respect of
High Courts04 Aug 2017Dismissed
Sri Dinesh Chandra Deka @ Dinesh Deka Son of Late Dehiram Deka Vs The Industrial Co-operative Bank Ltd., & Ors.
Gauhati High Court · (2017) 08 GAU CK 0002
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts03 Aug 2017Dismissed
Swapan Kumar Saha Vs Kalpana Saha
Gauhati High Court · (2017) 08 GAU CK 0003
Special Marriage Act, 1954, Section 39, Section 24 - Appeals from decrees and orders - Void marriages
High Courts01 Aug 2017
Oriental Insurance Co. Ltd. Vs On death of Md. Sajur Uddin Majumder, his LRs.
Gauhati High Court · (2017) 08 GAU CK 0001
Code of Civil Procedure, 1908, Order 14Rule 14 -Workmens Compensation Act, 1923, Section 30 - AppealsEmployees Compensation Act, 192
High Courts28 Jul 2017Allowed
Aloke Kumar Ghoshal, Son of Shri Jagabandhu Ghoshal Vs The Union of India, represented by the Ministry of Human Resource, & Ors.
Gauhati High Court · (2017) 07 GAU CK 0018
Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 506,
High Courts26 Jul 2017
DILIP KR. DAS, & ORS. Vs MUSTT. AJUFA BEGUM BIBI @ AJUPA, & ORS.
Gauhati High Court · (2017) 07 GAU CK 0017
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtAssam Land and Revenue Regulations, 1886, Regulation 150,
High Courts25 Jul 2017
Sri Raj Kumar Agarwal Vs Smti. Anu Singhania, & Anr.
Gauhati High Court · (2017) 07 GAU CK 0016
Negotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
High Courts25 Jul 2017
Manoj Thakur Vs State of Assam, & Ors.
Gauhati High Court · (2017) 07 GAU CK 0015
Code of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts24 Jul 2017
Sri Krishna Kanta Haldar Vs The State of Assam, & Ors.
Gauhati High Court · (2017) 07 GAU CK 0014
High Courts20 Jul 2017
HOREN BHUYAN S/O HARI KANTA BHUYAN Vs THE STATE OF ASSAM, REP. BY THE SECY., EDUCATION DEPTT., & ORS.
Gauhati High Court · (2017) 07 GAU CK 0013
High Courts19 Jul 2017
Mukul Borah Vs The Union of India, & Ors.
Gauhati High Court · (2017) 07 GAU CK 0012
High Courts18 Jul 2017Dismissed
Dr. Shurhozelie Liezietsu Vs Nagaland Legislative Assembly & Anr
Gauhati High Court · (2017) 07 GAU CK 0011
Constitution of India, Article 163, Article 208, Article 174 - Council of Ministers to aid and advise Governor - Rules of procedure - Sessions of the State Legislature, pr
High Courts18 Jul 2017
Kamaleswar Roy Research Officer, Office of the Director of Elementary Education Vs The State of Assam Rep. by the Additional Chief Secretary to the Govt. of Assam Education Department, & Ors.
Gauhati High Court · (2017) 07 GAU CK 0010
Assam Services (Discipline and Appeal) Rules, 1964, Rule 7, Rule 9
High Courts17 Jul 2017
Daffodil Nursery (Old) a proprietorship firm Vs The State of Assam, & Ors.
Gauhati High Court · (2017) 07 GAU CK 0009
High Courts14 Jul 2017Dismissed
SH LALFAKAWMA Vs STATE OF MIZORAM
Gauhati High Court · (2017) 07 GAU CK 0008
High Courts14 Jul 2017
Smti Nijora Devi Vs The State of Assam and others
Gauhati High Court · (2017) 07 GAU CK 0007
High Courts12 Jul 2017Dismissed
RAJIB BAROOAH Vs PURNIMATI PLANTATION PVT. LTD.
Gauhati High Court · (2017) 07 GAU CK 0006
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9,