High Courts28 Mar 2024Dismissed
Raj Khan Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 03 GAU CK 0075
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 53 of 1,342
High Courts28 Mar 2024Dismissed
On The Death Of Ram Chandra Malpani Vs Khirod Chandra Baruah
Gauhati High Court · (2024) 03 GAU CK 0074
Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 31
High Courts28 Mar 2024
Nidanul Islam Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 03 GAU CK 0073
Constitution Of India, 1950 — Article 311Assam Police Manual Part-III — Rule 66Assam Service (Disciplinary & Appeal) Rules, 1964 — Rule 7, 9(9)
High Courts28 Mar 2024Allowed
Mozibar Sk. Vs Meher Ali And 6 Ors.
Gauhati High Court · (2024) 03 GAU CK 0072
Constitution Of India, 1950 — Article 142, 144Limitation Act, 1963 — Article 64, 65Code of Civil Procedure, 1908 — Section 100
High Courts28 Mar 2024Disposed Of
Suprio Ghose @ Supriyo Ghosh Vs State Of Assam And Anr.
Gauhati High Court · (2024) 03 GAU CK 0071
Indian Penal Code, 1860 — Section 34, 420, 506Code Of Criminal Procedure, 1973 — Section 200, 202, 482
High Courts28 Mar 2024Disposed Of
Ranjan Kumar Sarmah Vs State Of Assam And Anr
Gauhati High Court · (2024) 03 GAU CK 0069
Constitution Of India, 1950 — Article 20(2), 226Indian Penal Code, 1860 — Section 406, 409, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 162, 300, 482
High Courts28 Mar 2024Allowed
Nirod Sarma Vs Safiqur Rahman
Gauhati High Court · (2024) 03 GAU CK 0063
Constitution Of India, 1950 — Article 229Gauhati High Court Services (Appointment, Conditions and Conduct) Rules, 1967 — Rule 6, 7(3A), 7(5), 11, 63A
High Courts27 Mar 2024Disposed Of
Abdul Aziz Sheikh Vs State Of Assam And Anr
Gauhati High Court · (2024) 03 GAU CK 0081
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 39, 118, 138, 139
High Courts27 Mar 2024Dismissed
Ram Kishan Maheswari Vs Roopchand Kucheria And Anr
Gauhati High Court · (2024) 03 GAU CK 0080
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 47, 115, 151, Order 6 Rule 17, Order 41 Rule 31, Order 21 Rule 35, Order 21 Rule 36
High Courts27 Mar 2024Disposed Of
Uttam Kakati Vs Union Of India
Gauhati High Court · (2024) 03 GAU CK 0079
High Courts27 Mar 2024Disposed Of
Mamoni Borah Vs Union Of India
Gauhati High Court · (2024) 03 GAU CK 0078
Constitution Of India, 1950 — Article 141
High Courts27 Mar 2024Dismissed
Rajpal Walia Vs Rajeev Mehrotra
Gauhati High Court · (2024) 03 GAU CK 0077
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Companies Act, 2013 — Section 2(51), 2(54), 2(60), 2(94)
High Courts27 Mar 2024Dismissed
Prabhat Rajkhowa Vs State Of Assam
Gauhati High Court · (2024) 03 GAU CK 0076
Code Of Criminal Procedure, 1973 — Section 406, 407Indian Penal Code, 1860 — Section 34, 307, 341, 427, 447, 506
High Courts27 Mar 2024
Naba Kumar Sarania Vs State Of Assam And 7 Ors
Gauhati High Court · (2024) 03 GAU CK 0062
High Courts27 Mar 2024Dismissed
Namah Sudrah Fishery Co-Operative Society Ltd. Vs State Of Assam And 6 Ors
Gauhati High Court · (2024) 03 GAU CK 0061
Constitution Of India, 1950 — Article 226
High Courts22 Mar 2024Dismissed
Joynab Bibi And 17 Ors. Vs Union Of India And 9 Ors
Gauhati High Court · (2024) 03 GAU CK 0051
Constitution Of India, 1950 — Article 40, 243E, 243E(1), 243E(3), 243UAssam Panchayat Act, 1994 — Section 7, 35, 68, 125, 125(4), 132, 138
High Courts22 Mar 2024
Md. Abdul Salam Vs State Of Assam And 2 Ors
Gauhati High Court · (2024) 03 GAU CK 0050
High Courts21 Mar 2024Disposed Of
Ala Uddin Barbhuiya Vs State Of Assam
Gauhati High Court · (2024) 03 GAU CK 0068
Assam Education (Provincialisation of Services of Teachers and Re-organisation of Educational Institutions) Act, 2017 — Section 2(x), 2(y), 2(za), 2(zb), 13(11)
High Courts21 Mar 2024Allowed
Bidhu Bhusan Hazarika @ Biblu Hazarika Vs Jayanta Lekharu And 32 Ors
Gauhati High Court · (2024) 03 GAU CK 0067
Limitation Act, 1963 — Article 65, 110Code of Civil Procedure, 1908 — Section 100Limitation Act, 1963 — Section 3, 9
High Courts20 Mar 2024Allowed
UCO Bank And Anr Vs Arif Hussain And Anr
Gauhati High Court · (2024) 03 GAU CK 0066
Constitution Of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 115, Order 7 Rule 11Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6), 9, 9(1), 9(2), 9(5), 9(6), 9(9), 9(10), 13, 13(2)(e)