High Courts20 Feb 2024Allowed
Trimurti Anusushita Jati Sikhita Nibonuwa Self Help Group And Anr Vs State Of Assam And 7 Ors
Gauhati High Court · (2024) 02 GAU CK 0033
Assam Fishery Rules, 1953 — Rule 8(b)
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 58 of 1,342
High Courts20 Feb 2024Dismissed
M/S ATW (India) Pvt. Ltd. Vs Union Of India And Anr.
Gauhati High Court · (2024) 02 GAU CK 0032
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6A), 16
High Courts20 Feb 2024Dismissed
ATW (India), Pvt. Ltd. Vs Union Of India And Anr
Gauhati High Court · (2024) 02 GAU CK 0031
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6A), 16
High Courts20 Feb 2024Dismissed
Beaver Infra Consultants Pvt. Ltd. Vs Union Of India And 2 Ors
Gauhati High Court · (2024) 02 GAU CK 0030
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6A), 16
High Courts19 Feb 2024
Habeza Khatun @ Hafiza Khatun Vs Union Of India And 5 Ors
Gauhati High Court · (2024) 02 GAU CK 0029
High Courts19 Feb 2024Disposed Of
Akash Ray Vs State Of Assam Anr
Gauhati High Court · (2024) 02 GAU CK 0028
Indian Penal Code, 1860 — Section 376, 506Code Of Criminal Procedure, 1973 — Section 167(2), 482Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts19 Feb 2024Allowed
Umar Faruque Vs State Of Assam
Gauhati High Court · (2024) 02 GAU CK 0027
Indian Penal Code, 1860 — Section 120B, 489A, 489B, 489CCode Of Criminal Procedure, 1973 — Section 167(2), 482Foreigners Act, 1946 — Section 14A, 14A(a), 14(b), 14(c)
High Courts15 Feb 2024Dismissed
Saurav Roy Vs Union Of India And 5 Ors
Gauhati High Court · (2024) 02 GAU CK 0034
Constitution Of India, 1950 — Article 226Central Industrial Security Force Rules, 2001 — Rule 32(1), 36
High Courts15 Feb 2024Disposed Of
Manabedra Kumar Sarma Vs Board Of Control For Cricket In India And 3 Ors.
Gauhati High Court · (2024) 02 GAU CK 0020
Constitution Of India, 1950 — Article 12, 14, 32, 226Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 469Evidence Act, 1872 — Section 65B
High Courts13 Feb 2024Dismissed
Baten Paramanik @ Abdul Bater Vs Union Of India And 5 Ors
Gauhati High Court · (2024) 02 GAU CK 0019
Constitution Of India, 1950 — Article 226Foreigners Act, 1946 — Section 9
High Courts13 Feb 2024Dismissed
Amran Hussain Laskar Vs State Of Assam And 6 Ors
Gauhati High Court · (2024) 02 GAU CK 0018
Constitution Of India, 1950 — Article 14Assam Panchayat (Financial) Rules, 2002 — Rule 47(10)
High Courts13 Feb 2024Dismissed
Ruhul Amin Vs State Of Assam And 2 Ors
Gauhati High Court · (2024) 02 GAU CK 0017
Assam Panchayat (Financial) Rules, 2002 — Rule 47(11), 47(13)
High Courts13 Feb 2024Dismissed
Kabindra Roy Vs State Of Assam
Gauhati High Court · (2024) 02 GAU CK 0016
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 468, 471
High Courts12 Feb 2024
Santi Ram Nath Vs Assam Co-Operative Apex Bank Ltd. And Ors
Gauhati High Court · (2024) 02 GAU CK 0015
Bank Staff Rules, 1980 — Rule 46(a), 46(b)
High Courts12 Feb 2024Allowed
GO 3006M Sri Ram Asra Khural Vs Union Of India And 5 Ors
Gauhati High Court · (2024) 02 GAU CK 0014
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16
High Courts12 Feb 2024Allowed
Md. Khalilur Rahman Vs State Of Assam (CBI)
Gauhati High Court · (2024) 02 GAU CK 0013
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 409, 419, 420Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 19
High Courts09 Feb 2024Allowed
Sanjib Murah @ Lodha Vs State Of Assam
Gauhati High Court · (2024) 02 GAU CK 0002
Code Of Criminal Procedure, 1973 — Section 161, 162(2), 313Indian Penal Code, 1860 — Section 302, 304, 304B, 307, 326, 498AEvidence Act, 1872 — Section 32
High Courts08 Feb 2024Dismissed
Oriental Insurance Company Ltd. Vs Pabitra Kr. Roy Prodhani And 2 Ors.
Gauhati High Court · (2024) 02 GAU CK 0003
Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1, Order 41 Rule 3Motor Vehicles Act, 1988 — Section 169, 169(2), 173Code Of Criminal Procedure, 1973 — Section 195
High Courts06 Feb 2024Dismissed
Purbattar Yduog Handicraft Co-Operative Socieites Ltd. Vs State Of Assam And 5 Ors
Gauhati High Court · (2024) 02 GAU CK 0010
Constitution Of India, 1950 — Article 32, 226, 300AAssam General Clauses Act, 1915 — Section 23General Clauses Act, 1897 — Section 21
High Courts06 Feb 2024Disposed Of
Sunil Kumar Mitra Vs State Of Assam And 6 Ors.
Gauhati High Court · (2024) 02 GAU CK 0009