High Courts06 Feb 2024Disposed Of
Amar Chakraborty Vs State Of Assam And 5 Ors
Gauhati High Court · (2024) 02 GAU CK 0008
Assam District & Sessions Judges Establishment (Ministerial) Service Rules, 1987 — Rule 6(3), 12, 12(ii)
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 59 of 1,342
High Courts06 Feb 2024
Darrang Matshyajibi Society Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 02 GAU CK 0007
Bengal Public Demand Recovery Act, 1913 — Section 4Assam Co-operative Societies Act, 2007 — Section 102, 103Indian Fisheries Act, 1897 — Section 6
High Courts06 Feb 2024
Management Of M/S Emami Limited Vs Md. Azaharuddin Ahmed And 15 Ors.
Gauhati High Court · (2024) 02 GAU CK 0006
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A, 2A(2), 2(oo), 10, 25Contract Labour (Regulation and Abolition) Act, 1970 — Section 7, 9, 12
High Courts06 Feb 2024Dismissed
Akhil Bharatiya Chah Mazdoor Sangha Vs Management Of Ananda Tea Estate
Gauhati High Court · (2024) 02 GAU CK 0005
Constitution Of India, 1950 — Article 226Assam Industrial Disputes Rules, 1948 — Rule 12, 12(4)Industrial Disputes Act, 1947 — Section 11A, 11(3)(d), 38
High Courts06 Feb 2024Dismissed
M/S Quality Pharma Products Pvt Ltd (Unit-II) Vs State Of Assam And 5 Ors
Gauhati High Court · (2024) 02 GAU CK 0004
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts05 Feb 2024
Namita Hazarika Vs State Of Assam And 15 Ors
Gauhati High Court · (2024) 02 GAU CK 0011
High Courts05 Feb 2024Allowed
Ajimuddin Sikdar @ Ajim Ali Sikdar Vs State Of Assam
Gauhati High Court · (2024) 02 GAU CK 0001
Code Of Criminal Procedure, 1973 — Section 164, 313, 374, 383Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts02 Feb 2024Disposed Of
Rashmi Rekha Majumder Vs Union Of India And 23 Ors
Gauhati High Court · (2024) 02 GAU CK 0026
Constitution Of India, 1950 — Article 14, 16, 16(4A), 16(4)
High Courts02 Feb 2024Allowed
Union Of India Vs Lakhi Prava Sonowal Keot
Gauhati High Court · (2024) 02 GAU CK 0025
Railways Act, 1989 — Section 2(29), 123C, 123C(2), 124A
High Courts02 Feb 2024Allowed
Mustt Monowara Begum Vs Md Moinul Haque And 8 Ors
Gauhati High Court · (2024) 02 GAU CK 0023
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 141, 142, 147, 148, 149, 201, 302, 341Code Of Criminal Procedure, 1973 — Section 154, 161, 162, 164, 313, 372, 378, 384, 482
High Courts02 Feb 2024Dismissed
Balraj Agro Industries Vs State Of Assam And 4 Ors
Gauhati High Court · (2024) 02 GAU CK 0022
High Courts02 Feb 2024Dismissed
On The Death Of Smti Pesa Rani Ravani Her Legal Heirs Vs On The Death Of Hangsha Rabha His Legal Heirs
Gauhati High Court · (2024) 02 GAU CK 0021
Code of Civil Procedure, 1908 — Section 100Hindu Adoption and Maintenance Act, 1956 — Section 6, 7, 9, 11, 11(vi)
High Courts01 Feb 2024Disposed Of
Dipanka Borah Vs State Of Assam And 3 Ors
Gauhati High Court · (2024) 02 GAU CK 0024
High Courts01 Feb 2024Disposed Of
Indra Mohan Kachari Vs Life Insurance Corp. Of India And 2 Ors
Gauhati High Court · (2024) 02 GAU CK 0012
Constitution Of India, 1950 — Article 14, 19, 21
High Courts30 Jan 2024Disposed Of
Karam Ali Vs State Of Assam
Gauhati High Court · (2024) 01 GAU CK 0039
Constitution Of India, 1950 — Article 14, 16Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 12, 14, 15, 24(5)Assam Civil Services (Conduct) Rules, 1965 — Rule 12
High Courts30 Jan 2024Dismissed
Pawan Agarwal Vs State Of Assam And Anr
Gauhati High Court · (2024) 01 GAU CK 0038
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 342, 387
High Courts30 Jan 2024Disposed Of
On The Death Of Probudhananda Dutta His Legal Heirs 1a. Vs State Of Assam And 7 Ors
Gauhati High Court · (2024) 01 GAU CK 0037
Constitution Of India, 1950 — Article 12, 300ALand Acquisition Act, 1894 — Section 6
High Courts30 Jan 2024Disposed Of
M/S. Hotel Barak Residency And 2 Ors. Vs State Of Assam And 4 Ors.
Gauhati High Court · (2024) 01 GAU CK 0036
Electricity Act, 2003 — Section 126(1), 126(3), 127
High Courts30 Jan 2024Disposed Of
Bina Mirdha And Anr. Vs State Of Assam And 3 Ors
Gauhati High Court · (2024) 01 GAU CK 0035
Assam Fixation of Ceiling on Land Holding Act, 1956 — Section 11, 16, 17, 17(1), 17(3)
High Courts30 Jan 2024Disposed Of
Assam Khadi And Village Industries Board Vs Employees Provident Fund Organization And 2 Ors
Gauhati High Court · (2024) 01 GAU CK 0034
Assam Khadi and V.I. Board Contributory Provident Fund Rules, 1962 — Rule 4(3)(ii), 4(3)(iii)Employees' Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2(f), 16(1), 16(1)(c)