COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 302 of 1,245

High Courts10 Jul 2017Allowed

Tata Motors Finance Limited Vs The State of Assam & Anr

Gauhati High Court · (2017) 07 GAU CK 0004

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of p

High Courts10 Jul 2017

Sushanta Basumatary and others Vs The State of Assam and others

Gauhati High Court · (2017) 07 GAU CK 0003

High Courts06 Jul 2017

Rantu Das Vs The State of Assam

Gauhati High Court · (2017) 07 GAU CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

High Courts04 Jul 2017Dismissed

Toulazouma Village Council Vs Traonu Poumai

Gauhati High Court · (2017) 07 GAU CK 0001

Constitution of India, Article 21, Article 227 -Nagaland Village and Area Councils Act, 1979, Section 22 -Rules for Administration of Justice and Police in Nagaland, 1937, R

High Courts03 Jul 2017Dismissed

L. C. KAPTHANGA S/O NIDULA Vs STATE OF MIZORAM

Gauhati High Court · (2017) 07 GAU CK 0002

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

High Courts28 Jun 2017

SH GREGORY VANLALFINGA Vs LALBIAKTLUANGI D/O C MALSAWMI & ANR

Gauhati High Court · (2017) 06 GAU CK 0028

Motor Vehicles Act, 1988, Section 166, Section 166, Section 168, Section 168 - Application for compensation - Award of the Claims Tribunal

High Courts28 Jun 2017

Gregory Vanlalfinga Vs Lalbiaktluangi & Anr

Gauhati High Court · (2017) 06 GAU CK 0027

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

High Courts27 Jun 2017

LIMRAS LOTTERY TRADING & CO PVT LTD Vs STATE OF MIZORAM

Gauhati High Court · (2017) 06 GAU CK 0026

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtArbitration and Conciliation Act, 1996, Section 5, Section 2E

High Courts23 Jun 2017Dismissed

Sri Sarudhan alias Khagen Rajkhowa & others Vs Sri Debeswar Bora

Gauhati High Court · (2017) 06 GAU CK 0024

Code of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peace

High Courts19 Jun 2017Dismissed

Smti. Ayita Begum Chaudhury and others Vs Sri Kumar Kanti Sinha and another

Gauhati High Court · (2017) 06 GAU CK 0023

Code of Civil Procedure, 1908, Order 3Rule 2 -Evidence Act, 1872, Section 103 - Burden of proof, as to particular fact

High Courts16 Jun 2017Allowed

OIL INDIA LIMITED Vs RINMAWIA & ORS

Gauhati High Court · (2017) 06 GAU CK 0022

Code of Civil Procedure, 1908, Section 96, Order 41Rule 1 - Appeal from original decreeLand Acquisition Act, 1894, Section 6,

High Courts16 Jun 2017Allowed

NORTHERN FRONT RAILWAY Vs ZODINDANGA

Gauhati High Court · (2017) 06 GAU CK 0021

Land Acquisition Act, 1894, Section 4, Section 6, Section 18, Section 4(1), Section 23(2), Section 23(1A) - Publicati

High Courts16 Jun 2017

Sh. Lalfakawma Vs The State of Mizoram

Gauhati High Court · (2017) 06 GAU CK 0020

Constitution of India, Article 21, Article 19(1)(g) - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc

High Courts12 Jun 2017Dismissed

Mehboob Mukter Son of Late Giasuddin Mukter, & Ors. Vs State of Assam, & Anr.

Gauhati High Court · (2017) 06 GAU CK 0019

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 501, Section 502,

High Courts09 Jun 2017

Janak Lal Basumatary & another Vs Naba Kumar Sarania (Hira)

Gauhati High Court · (2017) 06 GAU CK 0018

Code of Civil Procedure, 1908, Order 8Rule 5 -Evidence Act, 1872, Section 61, Section 101 -Representation of Peoples Act, 195

High Courts08 Jun 2017

The State of Assam represented by the Commissioner and Secretary to the Government of Assam, Finance Department Vs Sri Upen Das, son of late Madan Das and others

Gauhati High Court · (2017) 06 GAU CK 0017

High Courts08 Jun 2017

Otam Taggu (Dr.) Vs Tageng Pado & Anr.

Gauhati High Court · (2017) 06 GAU CK 0016

Code of Criminal Procedure, 1973, Section 173, Section 397, Section 401, Section 161, Section 190, Section 197

High Courts07 Jun 2017

Md. Sahjahan Ali Ahmed Vs The State of Assam and others

Gauhati High Court · (2017) 06 GAU CK 0015

High Courts07 Jun 2017

Smti Pushpa Mahanta Vs The State of Assam and others

Gauhati High Court · (2017) 06 GAU CK 0014

High Courts06 Jun 2017Allowed

ORIENTAL INSURANCE CO LTD Vs RAMA KANTA ROY & ANR

Gauhati High Court · (2017) 06 GAU CK 0013

Workmens Compensation Act, 1923, Section 10, Section 30, Section 10(1) - Notice and claim - Appeals - Notice and claim