High Courts23 Jun 2016Dismissed
M/s Macrocosm Builders Vs State of Assam
Gauhati High Court · (2016) 4 BC 646 : (2016) 4 GauLJ 652 : (2016) 4 GauLT 312
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 335 of 1,245
High Courts22 Jun 2016Disposed Off
Lalit Chandra Dutta Vs State of Assam
Gauhati High Court · (2016) 5 GauLJ 90 : (2016) 5 GauLR 113
Constitution of India, 1950 — Article 226
High Courts22 Jun 2016Allowed
Vijaya Bank Vs Sh. Kaitluanga
Gauhati High Court · (2017) 1 CivilLJ 400 : (2017) 1 DRTC 249 : (2016) 6 GauLJ 73 : (2016) 6 GauLR 5
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 34
High Courts22 Jun 2016Disposed Off
Shri Vanlalnghaka Vs State of Mizoram
Gauhati High Court · (2016) 6 GauLJ 96 : (2016) 6 GauLR 20
Criminal Procedure Code, 1973 (CrPC) - Section 211Penal Code, 1860 (IPC) - Section 376(1)
High Courts22 Jun 2016Dismissed
Shri Lakhyajit Deka Vs Union of India
Gauhati High Court · (2016) 5 GauLR 157 : (2016) 3 GauLT 488
High Courts21 Jun 2016Disposed Off
Vinnet Gupta - Petitioner @HASH State of Assam and Another
Gauhati High Court · (2016) 6 GauLJ 287 : (2016) 4 GauLT 1004 : (2016) 5 NEJ 518
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 406, Section 420, Section 468, Section 471
High Courts21 Jun 2016Dismissed
Islam Uddin Kazi (MD.) Vs State of Assam
Gauhati High Court · (2016) 4 GauLJ 319 : (2016) 5 GauLR 616 : (2016) 3 GauLT 641
High Courts21 Jun 2016Disposed Off
Yaki Taring Anchal Samiti Member (Asm) Vs State of Arunachal Pradesh
Gauhati High Court · (2016) 5 GauLR 733
Arunachal Pradesh Panchayat Raj (Conduct of Election) Rules, 2001 — Rule 67Arunachal Pradesh Panchayat Raj Act, 1997 — Rule 63(3)
High Courts16 Jun 2016Dismissed
Anima Sutradhar Vs Union of India
Gauhati High Court · (2017) 2 GauLT 317
Constitution of India, 1950 - Article 226Foreigners Act, 1946 - Section 9
High Courts16 Jun 2016Allowed
Sri Ranjit Kalandi - Appellant @HASH On the death of Bhubaneswar Saikia his legal heirs Smti. Labanya Saikia and Others
Gauhati High Court · (2016) AIRCC 2723 : (2016) 4 CivCC 614 : (2017) 1 GauLT 72
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Section 100Specific Relief Act, 1963 - Section 34
High Courts16 Jun 2016Allowed
Satya Ranjan Chutia Vs Manju Prova Gogoi
Gauhati High Court · (2016) 5 GauLJ 675 : (2016) 5 GauLR 58
Constitution of India, 1950 — Article 226
High Courts16 Jun 2016Dismissed
Samsharan Das Vs Union of India
Gauhati High Court · (2016) 3 GauLT 890
High Courts16 Jun 2016Dismissed
Sri Balo Ram Saikia Vs Smti. Anima Saikia
Gauhati High Court · (2016) AIR(Gauhati) 154
Hindu Marriage Act, 1955 — Section 13(ia)(ib)
High Courts16 Jun 2016Disposed Off
Afzal Hussain Vs State of Assam
Gauhati High Court · (2016) 4 GauLJ 332 : (2016) 5 GauLR 609 : (2016) 3 GauLT 683
High Courts16 Jun 2016Dismissed
Md. Idrish Ali Vs Union of India
Gauhati High Court · (2016) 3 GauLT 886
High Courts15 Jun 2016Allowed
Sunil Kumar Shahi Vs The Union of India
Gauhati High Court · (2016) 5 GauLJ 723 : (2016) 5 GauLR 313
Assam Rifles Rules, 2010 — Rule 26Constitution of India, 1950 — Article 226
High Courts14 Jun 2016Dismissed
Kallong Nadi Anchalik Meen Samabay Samity Ltd. Vs State of Assam
Gauhati High Court · (2016) AIR(Gauhati) 131 : (2016) 5 GauLJ 205 : (2016) 5 GauLR 287
Assam Fishery Rules, 1953 — Rule 2Assam Land and Revenue Regulation, 1886 — Section 155, 156Fisheries Act, 1897 — Section 6
High Courts14 Jun 2016Allowed
Madan Chandra Das (Dr.) Vs State of Orissa
Gauhati High Court · (2016) 3 GauLT 628
High Courts14 Jun 2016Allowed
Sikha Das Gupta (Roy) Vs State of Assam
Gauhati High Court · (2016) 3 GauLT 646
High Courts13 Jun 2016Allowed
Sandhya Rani Choudhury Vs On the death of Keshab Chandra Chakraborty
Gauhati High Court · (2016) AIRCC 2556 : (2016) 5 GauLJ 161 : (2016) 5 GauLR 196 : (2016) 2 RCRRent 395