High Courts16 Sept 2016Dismissed
A.R. Enterprises(M/s) Vs State of Arunachal Pradesh
Gauhati High Court · (2017) 1 GauLT 319
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 326 of 1,245
High Courts16 Sept 2016Allowed
Bharati Airtel Limited Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 390 : (2017) 1 GauLR 526 : (2016) 4 GauLT 781
Assam Electricity Duty Act, 1964 — Section 3(1)(c)Constitution of India, 1950 — Article 226, 246
High Courts16 Sept 2016Partly Allowed
Bipin Mura Vs State of Assam
Gauhati High Court · (2016) 168 AIC 696
Penal Code, 1860 (IPC) - Section 302
High Courts16 Sept 2016Dismissed
Md. Jamor Ali Vs State of Assam
Gauhati High Court · (2016) 168 AIC 681 : (2016) 6 GauLJ 558 : (2016) 6 GauLR 808
Penal Code, 1860 (IPC) - Section 302
High Courts16 Sept 2016Dismissed
Abdul Khaleque Vs State of Assam
Gauhati High Court · (2016) 168 AIC 678 : (2016) 6 GauLJ 552 : (2016) 6 GauLR 812
Penal Code, 1860 (IPC) - Section 302
High Courts16 Sept 2016Dismissed
M/s. Shanti Bastralaya, A sole proprietorship concern Being represented by its proprietor Sri Shiv Kumar Jain, having its principal Place of business at H.S. Road, Dibrugarh Town, P.O., P.S. and District : Dibrugarh, Assam - Petitioner @HASH M/s. Arun Ked
Gauhati High Court · (2016) 168 AIC 698 : (2016) 6 GauLJ 349 : (2016) 4 GauLT 957 : (2017) 1 RCRRent 183
Assam Urban Areas Rent Control Act, 1972 - Section 5(4)
High Courts16 Sept 2016Partly Allowed
Nogendra Das (Dead) - Appellant @HASH State of Assam
Gauhati High Court · (2016) 168 AIC 704 : (2016) 6 GauLJ 323 : (2016) 4 GauLT 984 : (2017) 1 NEJ 278
Penal Code, 1860 (IPC) - Section 141, Section 141, Section 149, Section 149, Section 302, Section 302
High Courts15 Sept 2016Disposed Off
Sri Piramal Kejriwal, son of late Madanlal Kejriwal - Petitioner @HASH Sri Radheshyam Paul, S/o. Late Cjhand Mohal Paul, resident of Cole Road, Kalibari Ward, PO, PS and Dist. Dibrugarh, Assam
Gauhati High Court · (2016) 167 AIC 583 : (2016) 6 GauLJ 203 : (2016) 6 GauLR 781 : (2016) 4 GauLT 1120 : (2016) 5 NEJ 235
Civil Procedure Code, 1908 (CPC) - Section 115Evidence Act, 1872 - Section 34
High Courts15 Sept 2016Allowed
Sri Khirendra Brahma, S/o Late Ramesh Ch. Basumatary R/o village Dakhin Kajalgaon, P.O. Simlaguri, P.S. Dhaligaon, District - Chirang (BTAD), Assam - Appellant @HASH The State of Assam
Gauhati High Court · (2016) 6 GauLJ 335 : (2016) 6 GauLR 796 : (2016) 4 GauLT 980 : (2017) 1 NEJ 269
Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 302
High Courts14 Sept 2016Disposed Off
Santosh Kr. Brahma Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 632 : (2016) 6 GauLR 766
Constitution of India, 1950 - Article 226
High Courts09 Sept 2016Dismissed
Tage Kaku Vs Radhe Raja
Gauhati High Court · (2017) 1 GauLR 272 : (2016) 5 GauLT 28
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 497
High Courts09 Sept 2016Partly Allowed
Anam Uddin Mazarbhuiya and Another - Appellants @HASH State of Assam
Gauhati High Court · (2016) 4 GauLT 1087
Penal Code, 1860 (IPC) - Section 307, Section 34
High Courts08 Sept 2016Disposed Off
Gemar Padu Vs State of Arunachal Pradesh
Gauhati High Court · (2016) 5 GauLT 52
Arunachal Pradesh Panchayat Raj Act, 1997 - Section 63(1), Section 63(2)
High Courts08 Sept 2016Allowed
Sri. Subhash Debnath Vs State of Assam
Gauhati High Court · (2016) 168 AIC 684
Penal Code, 1860 (IPC) - Section 302
High Courts08 Sept 2016Disposed Off
Rojen Boro Vs National Investigation Agency
Gauhati High Court · (2016) 6 GauLJ 1 : (2016) 6 GauLR 695 : (2016) 4 GauLT 803 : (2017) 1 RCRCriminal 586
Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
High Courts07 Sept 2016Partly Allowed
Jagadish Borah - Petitioner @HASH Central Bureau of Investigation
Gauhati High Court · (2016) 6 GauLJ 281 : (2016) 6 GauLR 821 : (2016) 4 GauLT 1027
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 228, Section 482
High Courts07 Sept 2016Allowed
Kago Kunya - Petitioner @HASH Union of India and Others
Gauhati High Court · (2017) 1 GauLR 728 : (2016) 4 GauLT 1013
Constitution of India, 1950 - Article 226
High Courts06 Sept 2016Allowed
Lalparmoi Hmar Vs State of Assam
Gauhati High Court · (2017) 1 GauLT 202
High Courts06 Sept 2016Dismissed
Hafiz Uddin Ansari - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 254 : (2017) 1 GauLR 352 : (2016) 4 GauLT 1051
High Courts06 Sept 2016Allowed
Md. Hafizur Rahman - Appellant @HASH State of Assam
Gauhati High Court · (2016) 167 AIC 594
Penal Code, 1860 (IPC) - Section 302, Section 34, Section 364