High Courts30 Nov 2023Dismissed
Baisaku Goala Vs State Of Assam
Gauhati High Court · (2023) 11 GAU CK 0048
Protection of Children from Sexual Offences Act, 2012 — Section 3, 3(b), 6, 8Code Of Criminal Procedure, 1973 — Section 164, 313
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Gauhati High Court judgments
26,824 judgments · page 64 of 1,342
High Courts30 Nov 2023Dismissed
M/S Tantia Constructions Ltd. And Anr. Vs Guwahati Metro Politan Development Authority And 3 Ors
Gauhati High Court · (2023) 11 GAU CK 0047
Constitution Of India, 1950 — Article 14Guwahati Metropolitan Development Authority Act, 1985 — Section 25, 88
High Courts30 Nov 2023Dismissed
GS-173215W Mason Bhim Prasad And 3 Ors. Vs Union Of India And 4 Ors.
Gauhati High Court · (2023) 11 GAU CK 0046
High Courts30 Nov 2023Disposed Of
Jahirul Ahmed Mazumder Vs State Of Assam And 5 Ors
Gauhati High Court · (2023) 11 GAU CK 0045
High Courts29 Nov 2023Allowed
Ramani Das Vs State Of Assam And 5 Ors
Gauhati High Court · (2023) 11 GAU CK 0043
Constitution Of India, 1950 — Article 235
High Courts29 Nov 2023Disposed Of
Rashida Khatun Vs State Of Assam And 15 Ors
Gauhati High Court · (2023) 11 GAU CK 0041
Assam Panchayat Act, 1994 — Section 15, 18(5)
High Courts29 Nov 2023Dismissed
Md. Abdul Matleb Vs Musstt Abida Asgori And Anr
Gauhati High Court · (2023) 11 GAU CK 0039
Code Of Criminal Procedure, 1973 — Section 125, 125(c), 127, 397, 401, 482Guardians and Wards Act, 1890 — Section 10, 25
High Courts28 Nov 2023Disposed Of
Dipika Das @ Dipika Ahmed And Anr Vs State Of Assam And 2 Ors
Gauhati High Court · (2023) 11 GAU CK 0042
Assam General Clauses Act, 1915 — Section 23General Clauses Act, 1897 — Section 21Gauhati University Act, 1947 — Section 8B(1)(4)
High Courts28 Nov 2023Allowed
Tech Business India Pvt. Ltd. And Anr. Vs Union Of India And 3 Ors
Gauhati High Court · (2023) 11 GAU CK 0040
High Courts24 Nov 2023Disposed Of
Muslim Ali Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 11 GAU CK 0044
Assam Minor Minerals Concession Rules, 2013 — Rule 5, 5(1), 5(2), 5(3), 8, 18, 23Assam Minor Mineral Concessions Rules, 1994 — Rule 16(a)Income Tax Act, 1961 — Section 194(c)
High Courts24 Nov 2023Disposed Of
Satyendra Narayan Das Vs State Of Assam
Gauhati High Court · (2023) 11 GAU CK 0034
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302, 304II, 323
High Courts23 Nov 2023Disposed Of
Syed Habibur Rahman Vs State Of Assam And 2 Ors
Gauhati High Court · (2023) 11 GAU CK 0038
High Courts23 Nov 2023Allowed
Ramkrishna Sarma Vs Assam Gramin Vikash Bank And 3 Ors.
Gauhati High Court · (2023) 11 GAU CK 0037
Constitution Of India, 1950 — Article 226
High Courts23 Nov 2023Dismissed
Skt Kumar Shaw Vs Union Of India And 5 Ors.
Gauhati High Court · (2023) 11 GAU CK 0030
High Courts23 Nov 2023Disposed Of
Nazrul Islam Vs State Of Assam And 2 Ors
Gauhati High Court · (2023) 11 GAU CK 0029
Assam Civil Services (Conduct) Rules, 1964 — Rule 13University Grants Commission Act, 1956 — Section 22
High Courts22 Nov 2023Disposed Of
Padma Kanta Borah Vs State Of Assam And Anr
Gauhati High Court · (2023) 11 GAU CK 0036
High Courts22 Nov 2023Disposed Of
Rintu Bastian Vs Commissioner Of Customs Prev. N.E. Region, Shillong And 5 Ors
Gauhati High Court · (2023) 11 GAU CK 0035
Customs Act, 1962 — Section 105, 110, 126Evidence Act, 1872 — Section 106
High Courts22 Nov 2023Dismissed
Ram Ratan Nayak Vs State Of Assam And Anr.
Gauhati High Court · (2023) 11 GAU CK 0028
Indian Penal Code, 1860 — Section 302, 304IICode Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts22 Nov 2023Dismissed
Pradip Jha Vs State Of Assam
Gauhati High Court · (2023) 11 GAU CK 0021
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 46, 162, 294, 294(2), 313, 313(1)(b), 313(2), 313(4), 374Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20B, 20(b)(ii)(C), 27(A), 35, 41, 41(2), 42, 50, 52A, 52A(1), 52A(2), 54, 67, 68
High Courts21 Nov 2023Allowed
Md. Islam Uddin Vs State Of Assam
Gauhati High Court · (2023) 11 GAU CK 0033
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22C, 29, 37