High Courts24 Apr 2024Allowed
Kiran Kumar Sarma And 7 Ors. Vs State Of Assam And 3 Ors
Gauhati High Court · (2024) 04 GAU CK 0072
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 50 of 1,342
High Courts24 Apr 2024Dismissed
Md. Sabir Ahmed And Anr Vs State Of Assam And Anr
Gauhati High Court · (2024) 04 GAU CK 0071
Indian Penal Code, 1860 — Section 34, 304BCode Of Criminal Procedure, 1973 — Section 157(1), 159, 161, 164, 174, 313, 374(2)Evidence Act, 1872 — Section 113B
High Courts24 Apr 2024Dismissed
Arup Das @ Kalamani Vs State Of Assam
Gauhati High Court · (2024) 04 GAU CK 0040
Indian Penal Code, 1860 — Section 299, 299(b), 299(c), 300, 300(2), 300(3), 300(4), 302, 304, 304I, 304IICode Of Criminal Procedure, 1973 — Section 164, 313
High Courts23 Apr 2024Disposed Of
Gaurav Nath Vs State Of Assam And 9 Ors.
Gauhati High Court · (2024) 04 GAU CK 0053
Assam Municipal Act, 1956 — Section 170
High Courts23 Apr 2024Dismissed
Mrinal Kanti Seal And Anr. Vs State Of Assam And 3 Ors.
Gauhati High Court · (2024) 04 GAU CK 0052
Constitution Of India, 1950 — Article 226
High Courts23 Apr 2024Dismissed
Upen Rongpi And 3 Ors Vs Assam State Transport Corporation And 13 Ors
Gauhati High Court · (2024) 04 GAU CK 0044
Constitution Of India, 1950 — Article 226
High Courts23 Apr 2024Dismissed
Equality Forum Vs State Of Assam And 7 Ors
Gauhati High Court · (2024) 04 GAU CK 0043
Constitution Of India, 1950 — Article 16(4A), 16(4B), 335Assam Scheduled Caste and Scheduled Tribes (Reservation of Vacancies in Service and Post) Act, 1978 — Section 5Assam Scheduled Caste and Scheduled Tribes (Reservation of vacancies in Service and Post) (Amendment) Act, 2012 — Section 5A
High Courts23 Apr 2024Disposed Of
Subhas Das Vs State Of Assam
Gauhati High Court · (2024) 04 GAU CK 0042
High Courts23 Apr 2024Dismissed
Biren Bora Vs State Of Assam And 6 Ors.
Gauhati High Court · (2024) 04 GAU CK 0041
High Courts22 Apr 2024Disposed Of
Hirendra Nath Malakar Vs Union Of India And 4 Ors
Gauhati High Court · (2024) 04 GAU CK 0051
High Courts22 Apr 2024Disposed Of
Halida Parbin Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 04 GAU CK 0050
Constitution Of India, 1950 — Article 14, 16
High Courts22 Apr 2024Disposed Of
Dr. Deepak Kumar Gogoi Vs Oil India Limited And 5 Ors
Gauhati High Court · (2024) 04 GAU CK 0049
Oil Executives (Conduct, Discipline and Appeal) Rules, 1982 — Rule 4, 25Indian Penal Code, 1860 — Section 498A
High Courts22 Apr 2024Disposed Of
Nur Jaman Bin Farid And 2 Ors. Vs State Of Assam And 3 Ors
Gauhati High Court · (2024) 04 GAU CK 0048
High Courts22 Apr 2024Dismissed
Sadhana Roy Vs State Of Assam And 3 Ors.
Gauhati High Court · (2024) 04 GAU CK 0047
Constitution Of India, 1950 — Article 21, 226
High Courts22 Apr 2024Disposed Of
Krishna Kanta Handiqui State Open University Vs Jayanta Kumar Sarma
Gauhati High Court · (2024) 04 GAU CK 0046
High Courts22 Apr 2024Dismissed
Basanta Kumar Mishra Vs State Of Assam And Anr.
Gauhati High Court · (2024) 04 GAU CK 0045
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 173(2), 239, 240, 482Indian Penal Code, 1860 — Section 406
High Courts19 Apr 2024Dismissed
Mongve Rongpi Vs Indian Oil Corporation Limited
Gauhati High Court · (2024) 04 GAU CK 0039
Constitution Of India, 1950 — Article 12, 14, 102, 102(1)(a), 103(1), 103(2), 191, 226, 299Assam Autonomous Districts [Constitution of District Councils] Rules, 1951 — Rule 6(3)Bar Council of India Rules, 1975 — Rule 49
High Courts19 Apr 2024Dismissed
M/S Magus Construction Private Limited Vs State Of Assam
Gauhati High Court · (2024) 04 GAU CK 0038
Constitution Of India, 1950 — Article 21, 227Code Of Criminal Procedure, 1973 — Section 91, 311, 362, 397(2), 482Indian Penal Code, 1860 — Section 406, 468, 474
High Courts19 Apr 2024Dismissed
Nagina Rai And 2 Ors Vs Nageswar Prasad Yadav,
Gauhati High Court · (2024) 04 GAU CK 0037
Code of Civil Procedure, 1908 — Section 100, Order 18 Rule 4, Order 41 Rule 31(a)Assam Town and Country Planning Act, 1959 — Section 13, 13(4)
High Courts19 Apr 2024Dismissed
Bhupen Kalita And 406 Ors Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 04 GAU CK 0036
Constitution Of India, 1950 — Article 32, 226Assam Police Manual Part III, — Rule 21