High Courts14 Mar 2024Dismissed
State Of Assam Vs Relief Families Welfare Service Society
Gauhati High Court · (2024) 03 GAU CK 0037
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 55 of 1,342
High Courts14 Mar 2024Disposed Of
Gangotri Tea And Industries P Ltd. Vs Assam Power Distribution Company Limited And 3 Ors
Gauhati High Court · (2024) 03 GAU CK 0036
Electricity Act, 2003 — Section 127
High Courts14 Mar 2024Dismissed
Debaraj Rabha Vs State Of Assam And 6 Ors
Gauhati High Court · (2024) 03 GAU CK 0035
High Courts13 Mar 2024Allowed
Satya Ram Baruah And 3 Ors Vs Pranjal Baruah And 10 Ors
Gauhati High Court · (2024) 03 GAU CK 0049
Code of Civil Procedure, 1908 — Order 7 Rule 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Assam Temporarily Settled Areas Tenancy Act, 1971 — Section 7, 8
High Courts13 Mar 2024Dismissed
Azizullah Khan Vs State Of Assam And Anr
Gauhati High Court · (2024) 03 GAU CK 0040
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 161, 227, 482Indian Penal Code, 1860 — Section 120B, 306, 307
High Courts13 Mar 2024Dismissed
On The Death Of Hemanta Kumar Mandal His Sons And Legal Heirs Amar Chand Mandal And 6 Ors Vs Union Of India And 11 Ors
Gauhati High Court · (2024) 03 GAU CK 0039
Constitution Of India, 1950 — Article 136, 142, 300ALand Acquisition Act, 1894 — Section 4, 6, 18
High Courts12 Mar 2024Allowed
New India Assurance Co. Ltd. Vs Mamta Das And 4 Ors
Gauhati High Court · (2024) 03 GAU CK 0044
Motor Vehicles Act, 1988 — Section 166, 173
High Courts12 Mar 2024Disposed Of
Achyut Kr Gohain Vs Union Of India And 6 Ors
Gauhati High Court · (2024) 03 GAU CK 0043
National Highways Act, 1956 — Section 3A, 3D, 3G(5), 3G(1), 3G(2), 19G
High Courts12 Mar 2024Disposed Of
Tanuram Konwar And 10 Ors. Vs Union Of India And 6 Ors
Gauhati High Court · (2024) 03 GAU CK 0042
National Highways Act, 1956 — Section 3A, 3D, 3G(5), 3G(1), 3G(2), 19G
High Courts12 Mar 2024Dismissed
Ujjal Bhattacharjee And 12 Ors Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 03 GAU CK 0041
Transfer of Property Act, 1882 — Section 106Assam Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(c)Assam Urban Areas Rent Control (Amendment) Act, 1972 — Section 5
High Courts12 Mar 2024Dismissed
Abdul Rahim And 2 Ors, Vs Halima Begum And Ors,
Gauhati High Court · (2024) 03 GAU CK 0025
Limitation Act, 1963 — Article 120, 121Code of Civil Procedure, 1908 — Section 2(2), 2(2)(a), 11, 96, 100, 104, Order 43 Rule 1, Order 43 Rule 1(k), Order 22 Rule 2, Order 22 Rule 9, Order 22 Rule 9(1), Order 22 Rule 9(2), Order 22 Rule 11Limitation Act, 1963 — Section 5
High Courts12 Mar 2024Dismissed
Dayal Ch. Paul Vs Indian Oil Corporation Lts
Gauhati High Court · (2024) 03 GAU CK 0024
High Courts12 Mar 2024Allowed
State Of Nagaland And 2 Ors Vs State Of Nagaland And 2 Ors
Gauhati High Court · (2024) 03 GAU CK 0023
High Courts11 Mar 2024Disposed Of
Kakoli Goswami Vs State Of Assam
Gauhati High Court · (2024) 03 GAU CK 0030
Code Of Criminal Procedure, 1973 — Section 319, 397, 401, 482Indian Penal Code, 1860 — Section 409, 420, 468
High Courts11 Mar 2024Allowed
Pinky @ Md. Mahrum Ali Vs State Of Assam
Gauhati High Court · (2024) 03 GAU CK 0029
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 370A, 420
High Courts11 Mar 2024Disposed Of
Urmila Das Vs State Of Assam
Gauhati High Court · (2024) 03 GAU CK 0028
Code Of Criminal Procedure, 1973 — Section 397, 401, 482Probation of the Offenders Act, 1958 — Section 4, 4(2), 5, 11, 11(2)Indian Penal Code, 1860 — Section 34, 406
High Courts11 Mar 2024Partly Allowed
Oriental Insurance Co. Ltd. Vs Roopjyoti Kalita @ Gogoi, (On The Death Of Nibha Kalita) And 5 Ors
Gauhati High Court · (2024) 03 GAU CK 0027
High Courts11 Mar 2024Dismissed
M/S Deepak & Co. Vs Union Of India
Gauhati High Court · (2024) 03 GAU CK 0026
High Courts07 Mar 2024Dismissed
Jahanara Khatun Vs Union Of India And 5 Ors
Gauhati High Court · (2024) 03 GAU CK 0015
Constitution Of India, 1950 — Article 226Foreigners Act, 1946 — Section 3(2)(c), 9Citizenship Act, 1955 — Section 9
High Courts07 Mar 2024Dismissed
Atul Sarkar @ Atul Mandal Vs Union Of India And 4 Ors
Gauhati High Court · (2024) 03 GAU CK 0014
Constitution Of India, 1950 — Article 226Foreigners Act, 1946 — Section 9