COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 305 of 1,245

High Courts16 May 2017

NORTH EAST NEWS PAPAERS SOCIETY, & ANR. Vs THE STATE OF ASSAM, REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, INFORMATION AND PUBLIC RELATION DEPARTMENT, & ANR.

Gauhati High Court · (2017) 05 GAU CK 0031

Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etc

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High Courts16 May 2017

The state of Assam Vs Mrs Usha Rani Goswami & Ors

Gauhati High Court · (2017) 05 GAU CK 0030

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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High Courts16 May 2017

Musssamat Amirun Nessa & Anr. Vs Habib Ali,

Gauhati High Court · (2017) 05 GAU CK 0029

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High Courts15 May 2017

SRI DHIREN BHARALI S/O SRI DHANA BHARALI, & ORS. Vs THE STATE OF ASSAM, REP. BY THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM, PANCHAYAT AND RURAL DEVL. DEPTT., & ORS.

Gauhati High Court · (2017) 05 GAU CK 0028

Assam Panchayat and Rural Development Officers (Technical) Service Rules, 2015, Rule 11(4)(c)

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High Courts15 May 2017

Sri Zeetendra Salai, S/o- Late Surya Kanta Salai Vs The Guwahati Municipal Corporation, Represented herein by its Commissioner, & Anr.

Gauhati High Court · (2017) 05 GAU CK 0027

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High Courts12 May 2017

SH LALVANNEIHA Vs STATE OF MIZORAM & ANR

Gauhati High Court · (2017) 05 GAU CK 0026

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

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High Courts12 May 2017

Md. Nur Uddin, & Ors., Vs The State of Assam and 4 Ors.,

Gauhati High Court · (2017) 05 GAU CK 0025

Assam Panchayat and (Financial) Rules, 2002, Rule 47 (10)

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High Courts12 May 2017Disposed off

Arju Rahman Vs The State of Assam others

Gauhati High Court · (2017) 05 GAU CK 0024

Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateIndian Penal Code, 1860, Sec

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High Courts11 May 2017

Shri Minjom Padu Vs Arunachal Pradesh Information Commission and Anr

Gauhati High Court · (2017) 05 GAU CK 0023

Right to Information Act, 2005, Section 6, Section 19(1), Section 20, Section 7(1), Section 18, Section 18(1),

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High Courts11 May 2017

Shri Tapash Chandra Roy, S/O Adhar Chandra Roy Vs Union of India, Represented by the Secretary to the Govt. of India, Ministry of Home Affairs, New Delhi, & Ors.

Gauhati High Court · (2017) 05 GAU CK 0022

Central Industrial Security Force Rules, 2001, Rule 34, Rule 33(1) -Central Industrial Security Force Act, 1968, Section 8(1) - Dismiss

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High Courts11 May 2017Allowed

Jai Kumar Shyam Sukha Vs The State of Assam & Others

Gauhati High Court · (2017) 05 GAU CK 0021

Uttar Pradesh Sales Tax Act, 1948, Section 3AAAA -Madras General Sales Tax Act, 1959, Section 7A -Assam Value Added Tax Act, 2003, Section 10, Section 12

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High Courts11 May 2017

SRI TEJ SINGH MANGLA, EX No.2501274 RFN. S/O LATE KALYAN SINGH Vs UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS (NORTH EASTERN SECTION), & ORS.

Gauhati High Court · (2017) 05 GAU CK 0020

Central Civil Services (Pension) Rules, 1972, Rule 38, Rule 38(4)

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High Courts09 May 2017

Dr. Narendra Kumar Sharma Vs The State of Assam

Gauhati High Court · (2017) 05 GAU CK 0019

Constitution of India, Article 14, Article 15 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Annulment or suspensio

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High Courts09 May 2017Dismissed

Punam Rao @ Punam Rao Borah Wife of Sri Biren Bora Vs Biren Bora Son of Late Dimbeswar Bora

Gauhati High Court · (2017) 05 GAU CK 0018

Indian Penal Code, 1860, Section 498A, Section 506, Section 448 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for criminal ,intimidat

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High Courts09 May 2017Dismissed