COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 307 of 1,245

High Courts20 Apr 2017

Smt. Kunti Choudhury & ors Vs Sri. Nitai Patra & anr

Gauhati High Court · (2017) 04 GAU CK 0020

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 47, Section 151

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High Courts20 Apr 2017

SRI NIRAN GARO, & ORS. Vs SRI TULI RAM GARO (PATOR)

Gauhati High Court · (2017) 04 GAU CK 0019

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 8Rule 1,

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High Courts19 Apr 2017

Sri Deepa Newar Vs Sri Deepak Borthakur and Others

Gauhati High Court · (2017) 04 GAU CK 0018

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 100, Section 115

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High Courts18 Apr 2017

Dasarath Chauhan Vs Union of India

Gauhati High Court · (2017) 04 GAU CK 0017

Railway Claims Tribunal Act, 1987, Section 23 -Railways Claims Tribunal Rules, 1989, Rule 21

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High Courts18 Apr 2017Dismissed

Oriental Insurance Co. Ltd. Vs Md. Abdul Rahim, & Anr.

Gauhati High Court · (2017) 04 GAU CK 0016

Code of Civil Procedure, 1908, Order 41Rule 27 -Evidence Act, 1872, Section 3, Section 78, Section 63,

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High Courts17 Apr 2017Dismissed

Sri Dhiraj Kumar Dutta, & Anr. Vs The Assam Board of Revenue, (through its Chairman), & Ors.

Gauhati High Court · (2017) 04 GAU CK 0015

Assam Land and Revenue Regulation, 1886, Regulation 101

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High Courts12 Apr 2017

Md. Shajan Ali Vs The State of Nagaland

Gauhati High Court · (2017) 04 GAU CK 0014

Code of Criminal Procedure, 1973, Section 157, Section 164 - Procedure for Investigation - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts10 Apr 2017

East West Construction(M/s) Vs State of Nagaland & Ors.

Gauhati High Court · (2017) 04 GAU CK 0009

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts10 Apr 2017Dismissed

Union of India Vs Shri Tsuponthung Ezung

Gauhati High Court · (2017) AIR(Gauhati) 86

Constitution of India, 1950 - Article 300A, Article 31ALand Acquisition Act, 1894 - Section 23

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High Courts07 Apr 2017

Sri Samin Das & Ors Vs State of Assam

Gauhati High Court · (2017) 04 GAU CK 0013

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section

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High Courts07 Apr 2017

BAJAJ ALLIANJ INSURANCE COMPANY Vs SMT. DHANALATA MECH & ORS.

Gauhati High Court · (2017) 04 GAU CK 0012

Code of Civil Procedure, 1908, Order 5Rule 13, Order 5Rule 13, Order 5Rule 15, Order 5Rule 15,

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High Courts07 Apr 2017

Management of Tengapani Tea estate Vs Union of India & Ors

Gauhati High Court · (2017) 04 GAU CK 0011

Motor Vehicles Act, 1988, Section 149 (2), Section 149 (2) - Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risksPayme

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High Courts07 Apr 2017Allowed

Oriental Insurance Co. Ltd. Vs Md. Khairul Islam

Gauhati High Court · (2017) LabLR 652 : (2017) 2 LLJ 485

Workmens Compensation Act, 1923 - Section 30, Section 4

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High Courts06 Apr 2017

State of Assam & Ors. Vs Gita Rani Kalita and Anr.

Gauhati High Court · (2017) 04 GAU CK 0010

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High Courts06 Apr 2017Disposed Off

Sh. Zosangliana Vs State of Mizoram

Gauhati High Court · (2017) CriLJ 2846

Criminal Procedure Code, 1973 (CrPC) - Section 235(2)

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High Courts05 Apr 2017Disposed off

NEW INDIA ASSURANCE CO LTD Vs H THANGMAWIA S/O NGULZINGA; VANLALFELI VAIPHEI; F LALMUANAWMI D/O F VANROLUAHPUIA

Gauhati High Court · (2017) 04 GAU CK 0007

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High Courts04 Apr 2017

SHRI BIKROM SINGHA LAHKAR & ANR. Vs THE STATE OF ASSAM AND ORS.

Gauhati High Court · (2017) 04 GAU CK 0006

Evidence Act, 1872, Section 114 - Court may presume existence of certain factsAssam Co-operative Societies Act, 1949, Section 97, Section 55,

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High Courts04 Apr 2017Allowed

M/s. Ethelwold Estate (Pvt.) Limited Vs The State of Assam, represented by the Commissioner & Secretary to the Govt. of Assam, Finance (Taxation) Department, Dispur, & Ors.

Gauhati High Court · (2017) 04 GAU CK 0005

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Sales Tax Act, 1956, Section 6A - Burden of proof, etc., in case of transfer of

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High Courts03 Apr 2017

Shri Ngachanbam Kasar Vs The State of Nagaland represented by the Chief Secretary & Ors

Gauhati High Court · (2017) 04 GAU CK 0008

Constitution of India, Article 226, Article 22(1), Article 22(3) - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain cases - P

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High Courts03 Apr 2017Disposed Off

Shri. Neiphrelie Vs Shri. S.D. Angami

Gauhati High Court · (2017) AIR(Gauhati) 72

Civil Procedure Code, 1908 (CPC) - Section 9Constitution of India, 1950 - Article 371A

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