High Courts09 Sept 2015Dismissed
Kamakhya Saha and Others Vs Basanti Rani Das and Others
Gauhati High Court · (2015) 5 GLT 122
Transfer of Property Act, 1882 - Section 53, 55, 58
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 360 of 1,245
High Courts09 Sept 2015Dismissed
Birendra Sankar Sanyal and Others Vs Dinesh Chandra Sarma
Gauhati High Court · (2015) 5 GLT 147
Constitution of India, 1950 - Article 136Evidence Act, 1872 - Section 101, 102
High Courts09 Sept 2015Dismissed
Adbul Basid Vs Nazrul Haque and Others
Gauhati High Court · (2015) 5 GLT 159
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 151
High Courts08 Sept 2015Allowed
Sri Raja Ali Ahmed Vs Hussain Ali
Gauhati High Court · (2016) 2 GauLJ 589
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22
High Courts08 Sept 2015Disposed Off
Rajendra Prasad Borah Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 707 : (2017) 1 GauLR 221
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120(B), Section 420, Section 477APrevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
High Courts08 Sept 2015Disposed Off
Sri Ganesh Basumatary Vs State of Assam
Gauhati High Court · (2015) 5 FLT 875
High Courts08 Sept 2015Dismissed
Abdul Haque and Others Vs Abdul Rashid and Others
Gauhati High Court · (2015) 4 GLT 627
Civil Procedure Code, 1908 (CPC) - Section 47Criminal Procedure Code, 1973 (CrPC) - Section 145, 146
High Courts08 Sept 2015Disposed Off
Ganesh Basumatary and Others Vs State of Assam and Others
Gauhati High Court · (2015) 5 FLT 875
Forest (Conservation) Act, 1980 - Section 2(ii)
High Courts08 Sept 2015Allowed
Lalita Barman Vs Reena Barman and Others
Gauhati High Court · (2015) 4 GLT 1025
Civil Procedure Code, 1908 (CPC) - Order 32 Rule 7, Order 43 Rule 1A, 151, 96
High Courts07 Sept 2015Disposed Off
The Assam Co-Op. Insurance Ltd. Vs The Presiding Officer and Others
Gauhati High Court · (2015) 09 GAU CK 0064
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)(C), 17B, 2(s)
High Courts07 Sept 2015Allowed
Purna Chandra Nath Vs Bhatima Das and Others
Gauhati High Court · (2015) 09 GAU CK 0050
Assam (Temporarily Settled Areas) Tenancy Act, 1971 - Section 23, 54, 58, 59(2), 6
High Courts07 Sept 2015
Prodip Kumar Roy Vs Legal Heirs of Jayanta Das and Others
Gauhati High Court · (2015) 4 GLT 581
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31Criminal Procedure Code, 1973 (CrPC) - Section 145Evidence Act, 1872 - Section 67
High Courts07 Sept 2015Allowed
Dimbeswar Goswami Vs State of Assam and Others
Gauhati High Court · (2015) 147 FLR 631
Industrial Disputes Act, 1947 - Section 10
High Courts07 Sept 2015Partly Allowed
New India Assurance Co. Ltd. Vs Nilima Das and Others
Gauhati High Court · (2015) 4 GLT 735
Motor Vehicles Act, 1988 - Section 173
High Courts04 Sept 2015Allowed
Bhajan Malakar Vs State of Assam
Gauhati High Court · (2016) 6 GauLJ 684 : (2017) 1 GauLR 165
Penal Code, 1860 (IPC) - Section 34, Section 342, Section 366, Section 376
High Courts04 Sept 2015Disposed off
Jatin Rajkonwar and Others Vs The Management of Oil and Natural Gas Corporation Ltd. and Others
Gauhati High Court · (2015) 147 FLR 634 : (2015) 4 LLN 104 : (2015) LLR 1170
Contract Labour (Regulation and Abolition) Act, 1970 - Section 12, 23, 25Industrial Disputes Act, 1947 - Section 2(s)
High Courts02 Sept 2015Allowed
National Insurance Co. Ltd. and Others Vs Narayan Mondal and Others
Gauhati High Court · (2016) 148 FLR 660 : (2015) 4 GLT 844 : (2015) 4 LLJ 571
Workmens Compensation Act, 1923 - Section 10, 30, 4(1)(c)(ii), 4(1)(d)
High Courts02 Sept 2015Allowed
Tarun Dev Sarma and Others Vs State of Assam and Others
Gauhati High Court · (2015) 4 GLT 413
Arbitration and Conciliation Act, 1996 - Section 8Constitution of India, 1950 - Article 141, 21, 227Contract Act, 1872 - Section 173, 73
High Courts02 Sept 2015Allowed
Pooja Nath Vs Union of India and Others
Gauhati High Court · (2015) 4 GLT 793
Central Industrial Security Force Act, 1968 - Section 8Constitution of India, 1950 - Article 226
High Courts02 Sept 2015
Assam State Co-operative Marketing and Consumers Federation Ltd. Vs Food Corporation of India and Others
Gauhati High Court · AIR 2015 Guw 189 : (2015) 4 GLT 785