High Courts23 Feb 2017Dismissed
Dandeswar Barman Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0055
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Se
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Gauhati High Court judgments
24,891 judgments · page 311 of 1,245
High Courts23 Feb 2017Dismissed
Dayal Kurmi Vs State of Assam
Gauhati High Court · (2017) 02 GAU CK 0054
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for mur
High Courts23 Feb 2017Dismissed
Heramba Kumar Sailia Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 566 : (2017) 2 GauLT 109
High Courts22 Feb 2017
Nilakanta Nath Vs Probhat Borah & Ors.
Gauhati High Court · (2017) 02 GAU CK 0041
Assam Secondary Education (Provincialised) Service Rules, 1982, Rule 13 -Assam Secondary Education (Provincialisation) Service Rules, 2003, Rule 14, Rule 24(2)(5)
High Courts22 Feb 2017
Madhusudan Mandal Vs Apposite Benefit Society Limited
Gauhati High Court · (2017) 02 GAU CK 0040
Companies Act, 1956, Section 439, Section 434, Section 433, Section 419(4) - Provisions as to applications for winding up. - Company when deemed unabl
High Courts22 Feb 2017Disposed Off
Laldintluanga Vs State of Mizoram
Gauhati High Court · (2017) LIC 1118
Constitution of India, 1950 - Article 16, Article 226
High Courts22 Feb 2017Disposed Off
Smti. Chongkoi Vs The State of Nagaland
Gauhati High Court · (2017) 2 GauLT 313
CCS (Pension) Rules, 1972 - Rule 54(2)(aa)Constitution of India, 1950 - Article 226
High Courts21 Feb 2017Dismissed
Gautam Mandal @ Paltu Vs The State of Assam & another
Gauhati High Court · (2017) 02 GAU CK 0053
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 380 - Punishment for mur
High Courts21 Feb 2017Dismissed
Raju Sawtal @ Chowtal Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0052
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts21 Feb 2017Dismissed
Shri Jatindra Nath Barman, S/o Late Bahiram Barman Vs The Union of India, Represented by its Secretary to the Home Ministry, Government of India, New Delhi, & Ors.
Gauhati High Court · (2017) 02 GAU CK 0051
Central Industrial Security Force Rules, 2001, Rule 32, Rule 36, Rule 34(2)
High Courts21 Feb 2017Disposed Off
Smt. Moala Vs The State of Nagaland
Gauhati High Court · (2017) 2 GauLT 348
Constitution of India, 1950 - Article 226
High Courts15 Feb 2017
Sri Achintya Das and others Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0050
Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of AssamAssam Munic
High Courts15 Feb 2017
Ripon Mollah, son of Idris Mollah Vs State of Assam
Gauhati High Court · (2017) 02 GAU CK 0049
Code of Criminal Procedure, 1973, Section 313, Section 313, Section 360, Section 360 - Power to examine the accused - Power to examine the accused - O
High Courts15 Feb 2017Dismissed
Majidur Rahman, Son of Late Major Ali Vs The State of Assam, represented by the Commissioner & Secretary to the Government of Assam, Panchayat & Rural Development Department, & Ors.
Gauhati High Court · (2017) 02 GAU CK 0048
Assam Panchayat Act, 1994, Section 52(1)(a), Section 105(3) -Assam Panchayat (Financial) Rules, 2002, Rule 47(10)
High Courts15 Feb 2017
Shri Ratul Gogoi Vs The State of Assam and others
Gauhati High Court · (2017) 02 GAU CK 0047
Assam Municipal Act, 1956, Section 147, Section 301, Section 296, Section 296, Section 148(2), Section 296-A - Fu
High Courts15 Feb 2017Partly Allowed
State of Mizoram Vs Lalramenga
Gauhati High Court · (2017) AIR(Gauhati) 53 : (2017) 2 TAC 870
Fatal Accidents Act, 1855 - Section 1A
High Courts15 Feb 2017Allowed
Sh. Ajay Kumar Rai Vs The State of Mizoram
Gauhati High Court · (2017) CriLJ 1728 : (2017) 2 GauLT 547
Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 173(2), Section 482
High Courts14 Feb 2017Allowed
Shri Krishna Kumar Sharma Vs State of Assam
Gauhati High Court · (2017) 1 GauLT 686 : (2017) LIC 1780
Constitution of India, 1950 - Article 14, Article 16(1), Article 226
High Courts14 Feb 2017Dismissed
Smti Bidyut Prova Devi Vs The State of Assam
Gauhati High Court · (2017) 1 GauLT 709
Constitution of India, 1950 - Article 226
High Courts14 Feb 2017Disposed Off
Santeswar Adhikary Vs State of Assam
Gauhati High Court · (2017) 2 GauLR 694 : (2017) 2 GauLT 332
Assam Education Service Rules, 1982 - Rule 11(h), Rule 3(1), Rule 5(1)Constitution of India, 1950 - Article 226