High Courts05 May 2017Allowed
LALENGZAMI SISTER OF LALDUHAWMI Vs SH RAM PRASAD BANIK & ANR
Gauhati High Court · (2017) 05 GAU CK 0006
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 306 of 1,245
High Courts04 May 2017
Miss Priya Magar Vs The State of Assam and others
Gauhati High Court · (2017) 05 GAU CK 0005
Constitution of India, Article 16 - Dissolution of a District or a Regional Council
High Courts04 May 2017
Sri Bikash Chowdhury, Son of Sri Munindra Chawdhury Vs State of Assam and another
Gauhati High Court · (2017) 05 GAU CK 0004
Code of Criminal Procedure, 1973, Section 154, Section 162, Section 164 - Information in cognizable cases - Statements to police not to be signed-use of statements in evid
High Courts04 May 2017
Shri Utpal Bordoloi, S/O Late Kanu Ram Bordoloi Vs Central Bank of India, Represented by its Chairman, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0003
High Courts04 May 2017Dismissed
Shri Dinesh Kalita S/o. Late Umaram Kalita Vs The State of Assam Represented by Principal Secretary to the Govt. of Assam Education Department, Dispur, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0002
High Courts03 May 2017Allowed
United India Insurance Co. Ltd. & Ors. Vs Tarani Kanta Kakati
Gauhati High Court · (2017) 05 GAU CK 0009
High Courts03 May 2017Dismissed
Sri Dilip Kumar Ghosh Vs Sri Ravindra Deb
Gauhati High Court · (2017) AIR(Gauhati) 83
Civil Procedure Code, 1908 (CPC) - Section 151
High Courts02 May 2017
Anil Kumar Upadhyay S/O- Ashok Kumar Upadhyay Vs The Union of India, Through the Secretary to the Ministry of Home Affairs, New Delhi, & Ors.
Gauhati High Court · (2017) 05 GAU CK 0008
Sashastra Seema Bal Act, 2007, Section 43, Section 82 -Sashastra Seema Bal Rules, 2009, Rule 44
High Courts02 May 2017
Shri. Lanuonen Vs The State of Nagaland and others
Gauhati High Court · (2017) 05 GAU CK 0007
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts29 Apr 2017Disposed off
ASI . RM . N . Orenthung Lotha, Police Radio Vs The State of Nagaland
Gauhati High Court · (2017) 04 GAU CK 0031
Constitution of India, Article 14, Article 309, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts28 Apr 2017
Smti Nibedita Dutta Barua W/o Sri Suresh Barua Vs The Commissioner and Secretary to the Government of Assam, Education (Secondary) Department, Dispur, & Ors.
Gauhati High Court · (2017) 04 GAU CK 0030
High Courts28 Apr 2017
Shri Debo Kanto Boruah Vs The State of Assam, & Anr.
Gauhati High Court · (2017) 04 GAU CK 0029
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 354(A)(1)(1) - Assault or criminal force to wom
High Courts27 Apr 2017
SRI APRAN CHETIA, S/O LT. PURANDAR CHETIA Vs THE STATE OF ASSAM, REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, & ORS.
Gauhati High Court · (2017) 04 GAU CK 0028
High Courts26 Apr 2017
All Assam Higher Secondary Teachers and Employees Association Vs The State of Assam and others
Gauhati High Court · (2017) 04 GAU CK 0027
High Courts25 Apr 2017Allowed
NEW INDIA ASSURANCE CO LTD Vs SHAHJAHAN ALI
Gauhati High Court · (2017) 04 GAU CK 0026
Employees Compensation Act, 1923, Section 10, Section 30, Section 4(1)(c)(ii)
High Courts24 Apr 2017
Shri. Toshipokba Longkumer Vs Shri. C. Among Jamir
Gauhati High Court · (2017) 04 GAU CK 0025
Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantIndian Penal Code, 1860,
High Courts24 Apr 2017
Shri. Lhousakhotuo Vimero Vs The State of Nagaland and others
Gauhati High Court · (2017) 04 GAU CK 0024
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Apr 2017
On the death of Jadunandan Sharma, his LRs: Sri Binod Kumar Sharma, & Ors. Vs Sri Ghanashyam Sharma, & Ors.
Gauhati High Court · (2017) 04 GAU CK 0023
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts21 Apr 2017
All Assam Middle English Teachers Association & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2017) 04 GAU CK 0022
Constitution of India, Article 14, Article 21A, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts21 Apr 2017Dismissed
LAKHI G. MARAK Vs HDFC BANK LIMITED, & ANR.
Gauhati High Court · (2017) 04 GAU CK 0021
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 451, Section