High Courts13 Feb 2017Disposed Off
Smt. Violet Baruah, IPS Vs The Union of India
Gauhati High Court · (2017) 2 GauLR 804 : (2017) 2 GauLT 126
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 312 of 1,245
High Courts10 Feb 2017Dismissed
Rajkumar Biswas Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0039
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts10 Feb 2017Allowed
Mst. Maherun Nessa Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0038
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts10 Feb 2017Allowed
Ranajit Kumar Saha Vs Union of India
Gauhati High Court · (2017) 2 GauLT 102
Assam Rifles Act, 2006 - Section 49, Section 55Prevention of Corruption Act, 1988 - Section 7
High Courts10 Feb 2017Dismissed
Dilip Talukdar Vs State of Assam
Gauhati High Court · (2017) 2 GauLT 135
High Courts09 Feb 2017Dismissed
Md. Mazibar Rahman @ Mojibor Rahman Vs The State of Assam & another
Gauhati High Court · (2017) 02 GAU CK 0046
Indian Penal Code, 1860, Section 302, Section 341 - Punishment for murder - Punishment for wrongful restraint
High Courts09 Feb 2017Partly Allowed
Sunu Dutta Vs State of Assam
Gauhati High Court · (2017) 172 AIC 618
Penal Code, 1860 (IPC) - Section 302, Section 304
High Courts09 Feb 2017Dismissed
Reena Hazarika Vs State of Assam
Gauhati High Court · (2017) 2 GauLT 366
Penal Code, 1860 (IPC) - Section 302
High Courts09 Feb 2017Dismissed
Sankaracharya Baruah Vs Indian Oil Corporation Ltd.
Gauhati High Court · (2017) 172 AIC 637
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts08 Feb 2017
Brihattar Guwahati Paikari Mach Besa Kina Samabai Samittee Ltd., represented by its Secretary Shri Kajal Paul Choudhury Vs The State of Assam, represented by the Commissioner and Secretary to the Government of Assam, Department of Ghy, an
Gauhati High Court · (2017) 02 GAU CK 0045
High Courts08 Feb 2017Disposed Off
Smt. Gloria Dolma Vs Shri. Samrat
Gauhati High Court · (2017) CriLJ 2483 : (2017) 2 GauLT 165
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 342, Section 376, Section 506, Section 511
High Courts08 Feb 2017Allowed
Atum Welly Vs Kameng Dolo
Gauhati High Court · (2017) 2 GauLR 715 : (2017) 2 GauLT 209
Representation of the People Act, 1951 - Section 37(1), Section 37(3)
High Courts08 Feb 2017Disposed Off
Reena Baro Vs State of Assam
Gauhati High Court · (2017) 2 GauLT 304
Constitution of India, 1950 - Article 226
High Courts07 Feb 2017Allowed
Md. Saiful Islam Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0044
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304(1) - Punishment for
High Courts07 Feb 2017
PRAHLAD KONCH S/O SRI BIJOY KONCH, & ORS. Vs THE STATE OF ASSAM AND ORS REPRESENTED BY THE PRINCIPAL SECY. OF THE GOVT. OF ASSAM, & ORS.
Gauhati High Court · (2017) 02 GAU CK 0043
University Grants Commission Act, 1956, Section 20, Section 26 - Directions by the Central Government - Power to make regulations
High Courts07 Feb 2017Disposed Off
Birhash Giri Basumatary Vs Chandan Chakraborty
Gauhati High Court · (2017) 2 GauLR 278 : (2017) 2 GauLT 275
Constitution of India, 1950 - Article 227
High Courts07 Feb 2017Allowed
Mr. Mokdam Ali Khan Vs Md. Abdur Rashid Mia
Gauhati High Court · (2017) 172 AIC 639
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts07 Feb 2017Allowed
Sri Manik Bhowmik @ Manik Chandra Bhowmik, Vs Legal heirs of late Manindra Shil
Gauhati High Court · (2017) AIRCC 1443
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 3, Section 115
High Courts06 Feb 2017Allowed
Rocky Kalandi & another Vs The State of Assam
Gauhati High Court · (2017) 02 GAU CK 0042
Indian Penal Code, 1860, Section 302, Section 34, Section 304(2) - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for
High Courts06 Feb 2017Dismissed
Union of India Vs Sri Girish Das Biswas
Gauhati High Court · (2017) 172 AIC 633
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 5