COURT ARCHIVE

Gauhati High Court judgments

26,824 judgments · page 60 of 1,342

High Courts29 Jan 2024Allowed

Raj Babu Singh (UBC/295) Vs State Of Assam And 6 Ors

Gauhati High Court · (2024) 01 GAU CK 0033

Constitution Of India, 1950 — Article 311, 311(2), 311(2)(b), 311(3)Indian Penal Code, 1860 — Section 34, 120B, 364A, 365, 448Police Act, 1861 — Section 7

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High Courts29 Jan 2024Disposed Of

Sanjib Sekhar Bhuyan Vs State Of Assam

Gauhati High Court · (2024) 01 GAU CK 0032

Assam Secondary Education (Provincialised Schools) Rules, 2018 — Rule 12, 12(3)(ii), 12(3)(iv)

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High Courts29 Jan 2024Dismissed

Gobin Sarmah Vs State Of Assam

Gauhati High Court · (2024) 01 GAU CK 0030

Assam Secondary Education (Provincialised Schools) Rules, 2018 — Rule 14, 14(2)

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High Courts29 Jan 2024Dismissed

Nipumoni Kalita Vs State Of Assam And 3 Ors

Gauhati High Court · (2024) 01 GAU CK 0029

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High Courts25 Jan 2024Allowed

Purbanchal Buildtech Private Ltd. And Anr Vs State Of Assam And 5 Ors

Gauhati High Court · (2024) 01 GAU CK 0031

Constitution Of India, 1950 — Article 226

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High Courts24 Jan 2024Disposed Of

Zakir Hussain And 2 Ors. Vs State Of Assam And Anr

Gauhati High Court · (2024) 01 GAU CK 0015

Code Of Criminal Procedure, 1973 — Section 154, 154(1), 162, 169, 170, 173, 173(2), 173(8), 313, 374(2)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 326, 448

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High Courts24 Jan 2024Disposed Of

National Insurance Co. Ltd. Vs Md. Safiur Rahman And Ors

Gauhati High Court · (2024) 01 GAU CK 0014

Workmen�s Compensation Act, 1923 — Section 4, 4(a)(ii), 4(1)(c), 4(1)(c)(ii), 4A(3), 4A(3)(a), 30

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High Courts24 Jan 2024Dismissed

Jayanta Khaund Vs Assam Power Distribution Company Limited [APDCL]

Gauhati High Court · (2024) 01 GAU CK 0013

Constitution Of India, 1950 — Article 226Indian Contract Act, 1872 — Section 28, 126

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High Courts22 Jan 2024Dismissed

Anjala Basumatary Vs State Of Assam And 4 Ors

Gauhati High Court · (2024) 01 GAU CK 0018

Constitution Of India, 1950 — Article 226

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High Courts22 Jan 2024Disposed Of

United India Insurance Co. Ltd. Vs Gautam Das And 4 Ors

Gauhati High Court · (2024) 01 GAU CK 0017

Motor Vehicles Act, 1988 — Section 147, 147(2), 163A, 166Indian Penal Code, 1860 — Section 279, 304A

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High Courts22 Jan 2024Dismissed

Md Nausad Ali And 2 Ors Vs State Of Assam

Gauhati High Court · (2024) 01 GAU CK 0016

Indian Penal Code, 1860 — Section 34, 365Code Of Criminal Procedure, 1973 — Section 438

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High Courts19 Jan 2024Dismissed

Dr. Dibyajyoti Mahanta Vs Krishna Kanta Handique State Open University And 2 Ors

Gauhati High Court · (2024) 01 GAU CK 0024

Constitution Of India, 1950 — Article 226KKHSOU First Statute, 2009 — Rule 3, 9Krishna Kanta Handique State Open. University Act, 2005 — Section 2(e), 2(k), 7, 12, 17(1)(7), 18(1)(iv), 21(d), 23, 23(1)(d), 23(2), 29, 29(1)

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High Courts19 Jan 2024Disposed Of

Mahesh Chandra Kakati Vs State Of Assam And 3 Ors.

Gauhati High Court · (2024) 01 GAU CK 0023

Constitution Of India, 1950 — Article 14

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High Courts19 Jan 2024Dismissed

Avadhesh Kumar Singh And 2 Ors. Vs State Of Assam And 4 Ors.

Gauhati High Court · (2024) 01 GAU CK 0022

Constitution Of India, 1950 — Article 226Assam Non-Government Educational Institution (Regulation and Management) Rules, 2007 — Rule 1(2), 15(3)Assam Non-Government Educational Institution (Regulation and Management) Act, 2006 — Section 15, 15(2), 15(3)

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High Courts19 Jan 2024Dismissed

All Assam Police Housing Corporation Contractors Association And Anr Vs State Of Assam And 4 Ors

Gauhati High Court · (2024) 01 GAU CK 0021

Constitution Of India, 1950 — Article 226Assam Public Procurement Act, 2017 — Section 19(6)

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High Courts19 Jan 2024Disposed Of

Khagen Sensua Vs State Of Assam And 3 Ors

Gauhati High Court · (2024) 01 GAU CK 0020

Constitution Of India, 1950 — Article 14

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High Courts19 Jan 2024Disposed Of

Samiran Neog Vs State Of Assam

Gauhati High Court · (2024) 01 GAU CK 0019

Assam College Employees (Provincialization) Rules, 2010 — Rule 5, 5(1), 5(2), 5(7), 7, 7(a), 7(c), 10Assam College Employees (Provincialization) Act, 2005 — Section 6, 12(1)General Clauses Act, 1897 — Section 15, 16

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High Courts18 Jan 2024Dismissed