High Courts17 Sept 2014
Jay Chandra Chutia Vs State of Assam
Gauhati High Court · (2014) 5 GLT 105
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 357(A)Penal Code, 1860 (IPC) — Section 376, 376(2)(g), 376(g)(2), 457, 506
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 399 of 1,245
High Courts17 Sept 2014
Mahal Chand Motilal Kothari Pvt. Ltd. Vs Central Bureau of Investigation
Gauhati High Court · (2015) 1 GLD 660 : (2014) 4 GLT 706
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 120B, 420, 467, 469Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts17 Sept 2014
Bhatter (Assam) Plantation and Spinning Mills Ltd. Vs Union of India
Gauhati High Court · (2015) 321 ELT 666
High Courts16 Sept 2014
Tata Tele Services Ltd. and Others Vs Manish Kashyap
Gauhati High Court · (2014) 5 GLT 526
Criminal Procedure Code, 1973 (CrPC) — Section 354Penal Code, 1860 (IPC) — Section 499, 500
High Courts16 Sept 2014
Tarani Sarmah Vs Numaligarh Refinery Ltd.
Gauhati High Court · (2014) 5 GLT 150
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(c)
High Courts16 Sept 2014
Y. Brajabidhu Singh Vs National Investigation Agency
Gauhati High Court · (2014) 09 GAU CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 28, 437Evidence Act, 1872 — Section 30National Investigation Agency Act, 2008 — Section 21(4)
High Courts16 Sept 2014
Dhruba Das Vs Zakir Hussain Khan
Gauhati High Court · (2014) 09 GAU CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156, 200, 202Penal Code, 1860 (IPC) — Section 34, 341, 352, 384, 406
High Courts15 Sept 2014
Jyotima Mazumder Das Vs State of Assam
Gauhati High Court · (2015) 1 GLD 412 : (2014) 4 GLT 375
Constitution of India, 1950 — Article 309
High Courts15 Sept 2014
Chandra Sakhi Singha Vs Bidya Pati Singha (Sinha)
Gauhati High Court · (2014) 09 GAU CK 0019
Evidence Act, 1872 — Section 64, 65, 65(a), 65(c), 65(e)Transfer of Property Act, 1882 — Section 123
High Courts12 Sept 2014
Ram Milan Vs Central Bureau of Investigation
Gauhati High Court · (2015) 1 GLD 396 : (2014) 4 GLT 580
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 161, 169, 173(1)
High Courts12 Sept 2014
Nemi Chand Gangwal Vs Suresh Kumar Jain (Bakliwal)
Gauhati High Court · (2014) 09 GAU CK 0023
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Constitution of India, 1950 — Article 227
High Courts11 Sept 2014
ICICI Lombard General Insurance Company Ltd. Vs Bahpati Saikia
Gauhati High Court · (2016) 1 ACC 476 : (2015) ACJ 2862
Motor Vehicles Act, 1988 — Section 173
High Courts11 Sept 2014
Amela Begum Mazumdar Vs Abid Hussain Mazumdar
Gauhati High Court · (2014) 09 GAU CK 0010
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1(m), Order 43 Rule 1AConstitution of India, 1950 — Article 227
High Courts10 Sept 2014
Munilal Das Vs Putali Bala Das
Gauhati High Court · (2014) 09 GAU CK 0022
Evidence Act, 1872 — Section 114, 67Specific Relief Act, 1963 — Section 26, 34
High Courts09 Sept 2014
Rumelaktar Tapadar Vs State of Assam and Others
Gauhati High Court · (2015) 1 GLT 29
Constitution of India, 1950 — Article 16, 246, 254, 254(1), 254(2)Indian Medical Council Act, 1956 — Section 33
High Courts09 Sept 2014
Jamaluddin Ahmed Vs Anowara Begum
Gauhati High Court · (2014) 09 GAU CK 0015
Civil Procedure Code, 1908 (CPC) — Section 10, 100
High Courts09 Sept 2014Allowed
Gita Tanti Vs Warren Tea Limited and Others
Gauhati High Court · (2014) 3 GLD 5
Industrial Disputes Act, 1947 - Section 2(s)
High Courts08 Sept 2014Dismissed
Tajuk Charu Vs Union of India and Others
Gauhati High Court · (2015) 1 GLT 588
Administrative Tribunals Act, 1985 - Section 14, 28, 29, 29, 3 — Constitution of India, 1950 - Article 136, 14, 16, 19, 226
High Courts08 Sept 2014
Bank of Baroda Vs Ranjan Chetia
Gauhati High Court · (2015) 3 BC 721 : (2015) 2 GLT 473
Civil Procedure Code Amendment Act, 1999 — Section 17Civil Procedure Code Amendment Act, 2002 — Section 8Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9, Order 6 Rule 4, Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 11(a)
High Courts08 Sept 2014
Mohet Hojai Vs National Investigation Agency
Gauhati High Court · (2015) 1 GLD 428 : (2014) 4 GLT 561
Arms Act, 1959 — Section 25(1d)Criminal Procedure Code, 1973 (CrPC) — Section 173, 437National Investigation Agency Act, 2008 — Section 21(4)