High Courts31 Mar 2017
Shri Nabam Ana and others Vs The State of Arunachal Pradesh and others
Gauhati High Court · (2017) 03 GAU CK 0058
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 308 of 1,245
High Courts30 Mar 2017
Smt. Bulu Barua Vs The State of Assam and others
Gauhati High Court · (2017) 03 GAU CK 0057
High Courts29 Mar 2017
NEW INDIA ASSURANCE CO. LTD. Vs SMT. BIJU DEVI & ORS.
Gauhati High Court · (2017) 03 GAU CK 0056
Motor Vehicles Act, 1988, Section 173, Section 173 - AppealsLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts29 Mar 2017
SHRI RANTU DAS Vs SHRI RAJESH KUMAR GUPTA
Gauhati High Court · (2017) 03 GAU CK 0055
Specific Relief Act, 1963, Section 16(c), Section 38(1) - Personal bars to relief - Perpetual injunction when granted
High Courts29 Mar 2017
Shri Himmer Ete Vs The State of Arunachal Pradesh and others
Gauhati High Court · (2017) 03 GAU CK 0054
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a State
High Courts28 Mar 2017Dismissed
Md. Abdul Rahman, S/o. Lt. Harej Ali, & Ors. Vs Union of India, Represented by the Secretary to the Government of India, Ministry of Home Affairs, New Delhi, & Ors.
Gauhati High Court · (2017) 03 GAU CK 0053
Constitution of India, Article 226 - Power of High Courts to Issue certain writsForeigners Act, 1946, Section 9 - Burden of proof
High Courts28 Mar 2017
Shri Longlem Phom Vs The State of Nagaland represented by the Chief Secretary & Ors.
Gauhati High Court · (2017) 03 GAU CK 0052
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 384 - Punishment for extortionArms
High Courts28 Mar 2017Dismissed
Shri Ghisalal Agarwalla Vs State of Assam
Gauhati High Court · (2017) 2 GauLT 354
Criminal Procedure Code, 1973 (CrPC) - Section 482Press Registration of Books Act, 1876 - Section 7
High Courts27 Mar 2017Dismissed
Mrs. L. Akila, & Ors. Vs The Oriental Insurance Co Ltd., Divisional Office
Gauhati High Court · (2017) 03 GAU CK 0051
Code of Civil Procedure, 1908, Section 114 - ReviewMotor Vehicles Act, 1988, Section 166, Section 166, Section 163(a),
High Courts27 Mar 2017
Er. Kekhriezhalie Sorhie, Project Officer, Department of New & Renewable Energy Vs The State of Nagaland, represented by the Chief Secretary to the Government of Nagaland, Kohima, & Ors.
Gauhati High Court · (2017) 03 GAU CK 0050
Constitution of India, Article 226 - Power of High Courts to Issue certain writsRight to Information Act, 2005, Section 6 - Request for obtaining information
High Courts27 Mar 2017Dismissed
Oriental Insurance Company Vs Bhaktiman Bhattacharjee
Gauhati High Court · (2017) 2 GauLT 421
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 - Rule 26(2)
High Courts24 Mar 2017
M/S Shree Shiv Sai Steel Industries Vs The Assam Power Distribution Co. Ltd & 4 Ors
Gauhati High Court · (2017) 03 GAU CK 0049
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 9, Orde
High Courts24 Mar 2017Allowed
Pankaj Das Vs Central Bureau of Investigation
Gauhati High Court · (2017) 2 GauLT 392
Penal Code, 1860 (IPC) - Section 120B, Section 13(2), Section 420, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d)
High Courts24 Mar 2017Disposed Off
Bhabesh Chandra Barman Vs State of Assam
Gauhati High Court · (2017) 2 GauLT 389
Criminal Procedure Code, 1973 (CrPC) - Section 378, Section 378(1)
High Courts23 Mar 2017
Smti Wepretso-u Therie Resident of Lasumi Village, Phek, Nagaland Vs The State of Nagaland, represented through the Commissioner & Secretary to the Government of Nagaland, Works & Housing Department, & Ors.
Gauhati High Court · (2017) 03 GAU CK 0048
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts23 Mar 2017
Sri Ashit Dey Sarkar Vs Sri Sunil Kumar Dutta
Gauhati High Court · (2017) 03 GAU CK 0047
Code of Civil Procedure, 1908, Section 115 - RevisionAssam Urban Areas Rent Control Act, 1972, Section 5(4) - Bar against passing and execution of decree and orders for ej
High Courts23 Mar 2017
Sri Binod Kr. Sobhasaria Vs The Branch Manager, New India Assurance Co.Ltd. & ors.
Gauhati High Court · (2017) 03 GAU CK 0046
Workmens Compensation Act, 1923, Section 4A(1), Section 30(1)(a) - Compensation to be paid when due and penalty for default - Appeals
High Courts22 Mar 2017
NEW INDIA ASSURANCE CO. LTD. Vs ARUNIMA SAIKIA @ JAMUNA SAIKIA & ORS.
Gauhati High Court · (2017) 03 GAU CK 0031
Motor Vehicles Act, 1988, Section 39, Section 39, Section 173, Section 173, Section 192, Section 192 - Nece
High Courts21 Mar 2017
The Oriental Insurance Co. Ltd. Vs Sri. Pradip Dey, S/o Sri. Nihar Dey, & Anr.
Gauhati High Court · (2017) 03 GAU CK 0045
Workmens Compensation Act, 1923, Section 30, Section 4A, Section 2(m), Section 4(1)(c)(2) - Appeals - Compensation to be paid when due and penalty for defau
High Courts20 Mar 2017
The Indian Oil Corporation Limited represented by the General Manager (HR), & Ors. Vs Sri Phukan Chandra Nath, Son of Late Jupak Chandra Nath
Gauhati High Court · (2017) 03 GAU CK 0044