High Courts29 Aug 2016Allowed
Chiranjib Kumar - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 100 : (2016) 6 GauLR 711 : (2016) 4 GauLT 1190
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 328 of 1,245
High Courts26 Aug 2016Disposed Off
Md. Fakar Uddin Laskar Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 514 : (2016) 6 GauLR 685 : (2016) 5 GauLT 187
Constitution of India, 1950 - Article 226
High Courts26 Aug 2016Dismissed
Champak Das Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 252 : (2016) 6 GauLR 158 : (2017) 2 GauLT 479
Penal Code, 1860 (IPC) - Section 304
High Courts24 Aug 2016Dismissed
Gopesh Ch. Sarma Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 500 : (2016) 4 GauLT 758
Constitution of India, 1950 — Article 226
High Courts24 Aug 2016Allowed
Md. Abdul Hannan Maishan Vs State of Tripura
Gauhati High Court · (2017) CriLJ 1796
Criminal Procedure Code, 1973 (CrPC) - Section 154Penal Code, 1860 (IPC) - Section 323
High Courts23 Aug 2016Dismissed
Smt Dalimi Das Vs State of Assam
Gauhati High Court · (2017) 1 NEJ 214
Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Allowed
Rejia Patir - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 45 : (2017) 1 GauLR 576 : (2016) 4 GauLT 854
Assam Panchayat Act, 1994 - Section 43
High Courts23 Aug 2016Allowed
Pranjal Das - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 261 : (2016) 6 GauLR 730 : (2016) 4 GauLT 1037 : (2016) 5 NEJ 525
Assam Civil Services Rules, 1998 - Rule 20(c), Rule 20(e)Constitution of India, 1950 - Article 226
High Courts23 Aug 2016Dismissed
Kripal Borah Vs The State of Assam
Gauhati High Court · (2016) 166 AIC 770
Penal Code, 1860 (IPC) — Section 302
High Courts23 Aug 2016Dismissed
Somela Khatun - Petitioner @HASH State of Assam and Others
Gauhati High Court · (2016) 6 GauLJ 94 : (2016) 4 GauLT 867 : (2016) 5 NEJ 291
Assam Services (Pension) Rules, 1969 - Rule 143, Rule 24
High Courts19 Aug 2016Disposed Off
Ravinder Kumar Dhariwal Vs Union of India
Gauhati High Court · (2016) 5 GauLJ 739 : (2016) 4 GauLT 765
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts19 Aug 2016Allowed
Dr. Lohit Kumar Kalita Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 594 : (2016) 6 GauLR 296 : (2016) 4 GauLT 768 : (2016) 5 NEJ 198
Assam Medical Education Service Rules, 2008 — Rule 14, 15Constitution of India, 1950 — Article 226
High Courts19 Aug 2016Dismissed
Anowar Hussain Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 259 : (2016) 6 GauLR 148
Penal Code, 1860 (IPC) - Section 302
High Courts18 Aug 2016Disposed Off
Smti. Jayshree Khersa, D/o. Sri Kalambas Bodosa, the then Commandant of 1st Assam Forest Protection Force, Basistha, Guwahati-781029, District-Kamrup (M), Assam (respondent NO.5 in the writ petition), R/o Amar Enclave, Flat No.42-C, Survey, Beltola, Guwah
Gauhati High Court · (2016) 6 GauLJ 164 : (2016) 4 GauLT 1165 : (2017) 1 NEJ 237
High Courts18 Aug 2016Dismissed
Pritpal Singh Vs Mustt. Nur Nahar Begum
Gauhati High Court · (2016) 167 AIC 565 : (2017) 1 CivilLJ 450 : (2016) 6 GauLJ 16 : (2016) 6 GauLR 197 : (2016) 4 GauLT 629 : (2016) 5 NEJ 86
Assam Urban Areas Rent Control Act, 1972 — Section 5(1)(c)
High Courts17 Aug 2016Disposed Off
Shri F. Lalnunthara Vs State of Mizoram
Gauhati High Court · (2016) 6 GauLJ 493 : (2016) 5 GauLT 391
Criminal Procedure Code, 1973 (CrPC) - Section 374Penal Code, 1860 (IPC) - Section 376(2) (f)
High Courts17 Aug 2016Allowed
Santosh Gosai - Appellants/Accused @HASH State of Assam and Another
Gauhati High Court · (2016) 5 GauLJ 506 : (2016) 5 GauLR 806
Penal Code, 1860 (IPC) - Section 302
High Courts16 Aug 2016Allowed
Bharat Sanchar Nigam Ltd. (BSNL) Vs Ambika Bezbaruah
Gauhati High Court · (2017) 1 NEJ 222
Constitution of India, 1950 - Article 226
High Courts16 Aug 2016Allowed
Jinumoni Senapoti Das - Petitioner @HASH Superintendent of Post Offices, Tinsukia Division and Others
Gauhati High Court · (2016) 6 GauLJ 468 : (2016) 4 GauLT 922
Constitution of India, 1950 - Article 226
High Courts16 Aug 2016Allowed
Shri Badrinath Roy, Son of Late Ram Karan Roy, Pabda Basti, P.O - Binnakandi, Ph. Rupairbali, P.S. Lakhipur, Dist-Cahcar - Plaintiff/Appellant @HASH Shri. Bali Ram Koiri - Principal Defendant/Respondent
Gauhati High Court · (2016) 167 AIC 560 : (2016) 4 NEJ 112
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 6