COURT ARCHIVE

Gauhati High Court judgments

26,824 judgments · page 43 of 1,342

High Courts25 Jun 2024Dismissed

Madhab Dihingia @ Monya Dihingia And Anr Vs Himadri Gogoi And 2 Ors

Gauhati High Court · (2024) 06 GAU CK 1548

Constitution Of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 39Government of India Act, 1915 - Section 107

High Courts24 Jun 2024Disposed Of

Mangal Chauhan And 2 Ors Vs Rina Rai Chauhan

Gauhati High Court · (2024) 06 GAU CK 1549

Code of Criminal Procedure, 1973 - Section 93, 200, 482Indian Penal Code, 1860 - Section 405, 406Dowry Prohibition Act, 1961 - Section 2, 3

High Courts21 Jun 2024Allowed

New India Assurance Company Ltd. Vs Musstt. Nurjahan Begum Laskar And 6 Ors

Gauhati High Court · (2024) 06 GAU CK 1550

Motor Vehicles Act, 1988 - Section 173

High Courts20 Jun 2024Dismissed

Md. Alauddin And Ors Vs Bidyut Bhusan Das

Gauhati High Court · (2024) 06 GAU CK 1551

Code of Civil Procedure, 1908 - Section 100, Order 41 Rule 31, Order 41 Rule 27Evidence Act, 1872 - Section 110

High Courts18 Jun 2024Dismissed

Bikash Choudhury Vs Union Of India

Gauhati High Court · (2024) 06 GAU CK 1552

Railway Accident Claim Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 2(29), 55

High Courts11 Jun 2024Dismissed

Md. Makaddas Ali Mazumdar Vs Md. Aftab Uddin Bobhuiya And Ors

Gauhati High Court · (2024) 06 GAU CK 1553

Registration Act, 1908 - Section 24Registration of Births and Deaths Act, 1969 - Section 12, 17Evidence Act, 1872 - Section 65(c), 67

High Courts07 Jun 2024Disposed Of

Prabhakar Das And 9 Ors Vs Union Of India And 3 Ors

Gauhati High Court · (2024) 06 GAU CK 1554

High Courts04 Jun 2024Allowed

Union Of India And 5 Ors Vs Sunni Lal Ss

Gauhati High Court · (2024) 06 GAU CK 1555

General Reserve Engineering Force Group-C and Group-D Recruitment Rules, 1982 - Rule 48

High Courts04 Jun 2024Disposed Of

Mrinali Goswami Bhattacharya Vs Amrit Ranjan Bhattacharya

Gauhati High Court · (2024) 06 GAU CK 0005

Code of Civil Procedure, 1908 — Section 24

High Courts04 Jun 2024Allowed

Purnendu Sekhar Debnath Vs State Of Assam And 6 Ors.

Gauhati High Court · (2024) 06 GAU CK 0004

Constitution Of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 15, 16, 17

High Courts04 Jun 2024Dismissed

Sofiul Alom Vs State Of Assam

Gauhati High Court · (2024) 06 GAU CK 0003

Assam Public Service Commission(Limitation of Functions) Regulation, 1951 — Regulation 3(f)

High Courts03 Jun 2024Dismissed

Abdur Rezzak Amin Sk. And 7 Ors Vs Habiya Begum And Anr

Gauhati High Court · (2024) 06 GAU CK 1556

Constitution Of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 114, Order 26 Rule 10(3)

High Courts03 Jun 2024Dismissed

Abdur Rezzak Amin Sk. And 7 Ors. Vs Habiya Begum And Anr

Gauhati High Court · (2024) 06 GAU CK 1544

Constitution Of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 114, Order 26 Rule 10(3)

High Courts03 Jun 2024Disposed Of

Firoj Ali @ Raju Vs State Of Assam And Anr.

Gauhati High Court · (2024) 06 GAU CK 0002

Code Of Criminal Procedure, 1973 — Section 207, 313, 386, 397, 401, 401(1)Indian Penal Code, 1860 — Section 380

High Courts03 Jun 2024Dismissed

Rounak Ali Hazarika Vs State Of Assam And Anr

Gauhati High Court · (2024) 06 GAU CK 0001

Constitution Of India, 1950 — Article 311(1)Prevention of Corruption Act, 1988 — Section 7, 7A, 8A, 9, 11, 13, 13 (1)(a), 13(1)(b), 13(2), 17AIndian Penal Code, 1860 — Section 120B

High Courts31 May 2024Allowed

M/S New Age Petcoke Pvt Ltd. Vs Numaligarh Refinery Ltd. And 2 Ors

Gauhati High Court · (2024) 05 GAU CK 0024

Constitution Of India, 1950 — Article 12, 14, 19, 21, 32, 226, 300AIndian Contract Act, 1872 — Section 5, 39Electricity (Supply) Act, 1948 — Section 43, 43A, 43A(1), 43A(2)

High Courts31 May 2024Disposed Of

Basu Dev Biswas Vs State Of Assam And 6 Ors

Gauhati High Court · (2024) 05 GAU CK 0023

High Courts31 May 2024Dismissed

Abinash Nath Vs State Of Assam And 4 Ors

Gauhati High Court · (2024) 05 GAU CK 0022

High Courts29 May 2024Partly Allowed

M/S. Aviraj Hatcheries Vs Assam Power Distribution Company Limited

Gauhati High Court · (2024) 05 GAU CK 0034

Constitution Of India, 1950 — Article 137, 142, 226Electricity (Rights of Consumers) Rules, 2020 — Rule 2(d), 5, 6, 6(1), 6(2), 6(9), 6(10)Electricity Act, 2003 — Section 56, 56(1), 56(2), 62(6), 176(1), 172(2)(z)

High Courts28 May 2024Dismissed

Hiren Bauri Vs State Of Assam

Gauhati High Court · (2024) 05 GAU CK 0042

Indian Penal Code, 1860 — Section 96, 97, 99, 106, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 4