COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 410 of 1,245

High Courts08 May 2014

Shri Abraham Chall Vs Shri Dubraj Hemram Shri Dubraj Hemron Vs Sri Abraham Chall

Gauhati High Court · (2014) 05 GAU CK 0024

Civil Procedure Code, 1908 (CPC) — Section 10, 100, 11Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts08 May 2014Allowed

Rubul Ali Vs The State of Assam

Gauhati High Court · (2014) 3 GLD 659 : (2014) 2 GLT 927

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 326, 34

High Courts08 May 2014

Smt. Jyotsnarani Poddar Vs The State of Assam and Others

Gauhati High Court · (2014) 2 GLD 138

High Courts07 May 2014Dismissed

Md. Zakir Ali Khan and Others Vs Md. Maskandar Ali

Gauhati High Court · (2014) 05 GAU CK 0054

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 34(5), 10Specific Relief Act, 1963 — Section 16(c)

High Courts06 May 2014

Haren Ahmed Vs The State of Assam

Gauhati High Court · (2014) 4 ACC 954 : AIR 2014 Guw 169

Motor Vehicles Act, 1988 — Section 117, 93

High Courts06 May 2014Allowed

Saleh Ahmed Vs The State of Assam

Gauhati High Court · (2014) 2 GLT 871

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 357APenal Code, 1860 (IPC) — Section 109, 302, 34, 341

High Courts06 May 2014Dismissed

Dipak Kumar Choudhury Vs The State of Assam and Smti. Sagarika Basumatary

Gauhati High Court · (2014) 2 GLD 120 : (2014) 2 GLT 821

High Courts06 May 2014

Bhabastosh Malakar Vs Union of India

Gauhati High Court · (2014) 4 ACC 357

Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 123, 2(29)

High Courts06 May 2014Allowed

Sri Sarukan Deka Raja Vs Smti. Tihadoi Lalungoni @ Patar, Smti. Sunmai Lalungoni @ Bordoloi and Smti. Shilomai Lalungoni @ Patar

Gauhati High Court · (2014) 05 GAU CK 0011

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts05 May 2014Dismissed

Prasanta Kr. Deb and 14 Ors. Vs The State of Assam and 6 Ors.

Gauhati High Court · (2014) 3 GLT 486

Constitution of India, 1950 — Article 226, 227

High Courts02 May 2014Dismissed

Latifar Rahman Choudhury Vs State of Assam and Others

Gauhati High Court · (2015) 2 GLT 226

Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 - Section 3, 4, 4(1), 4(2)

High Courts30 Apr 2014Dismissed

Sri Sekhar Dey and Others Vs Sri Khagendra Mazumder, Sri Biplab Das and Sri Premukh Dutta

Gauhati High Court · (2014) 04 GAU CK 0035

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 115, 151Evidence Act, 1872 — Section 59, 60Specific Relief Act, 1963 — Section 6

High Courts30 Apr 2014Disposed Off

Smti. Shamdasi Pal and Others Vs Mohidanessa and Others

Gauhati High Court · (2014) 04 GAU CK 0034

High Courts30 Apr 2014Dismissed

Sri Poresh Bora @ Chutia Vs The State of Assam

Gauhati High Court · (2014) 04 GAU CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

High Courts29 Apr 2014

Esrafil Ali Vs State of Assam

Gauhati High Court · (2014) 2 GLT 802

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120-B, 147, 148, 149, 379

High Courts29 Apr 2014Dismissed

Paul Roy Paske Vs State of Nagaland

Gauhati High Court · (2014) 2 GLT 834

Constitution of India, 1950 — Article 225, 226

High Courts29 Apr 2014Dismissed

Protiva Nath Vs State of Assam

Gauhati High Court · (2014) 2 GLT 711

Constitution of India, 1950 — Article 226

High Courts28 Apr 2014Allowed

Sri Ranjan Borah Vs Sri Nathmal Tibrewala

Gauhati High Court · (2014) 3 GLD 685 : (2014) 2 GLT 657

Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 239, 240Penal Code, 1860 (IPC) — Section 34, 406, 420

High Courts25 Apr 2014

Rajib Hussain Vs State of Assam

Gauhati High Court · (2014) 4 GLT 64 : (2014) 2 GLT 768

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401, 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 2(1), 2(k), 2(l)Juvenile Justice Act, 1986 — Section 2, 2(h)

High Courts25 Apr 2014Allowed

Abul Kasem (Md.) Vs State of Assam

Gauhati High Court · (2014) 3 GLD 327 : (2014) 2 GLT 568

Arms Act, 1959 — Section 25(i)(a)Criminal Procedure Code, 1973 (CrPC) — Section 222Explosive Substances Act, 1908 — Section 4, 5