High Courts25 Aug 2023Dismissed
Shyam Sundar Saha Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 08 GAU CK 0055
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 73 of 1,342
High Courts25 Aug 2023Dismissed
Sanjit Chandra Das Vs Assam Fisheries Development Corporation Ltd. And 7 Ors.
Gauhati High Court · (2023) 08 GAU CK 0054
Constitution Of India, 1950 — Article 226
High Courts23 Aug 2023Dismissed
Pabitra Nath Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 08 GAU CK 0057
High Courts22 Aug 2023Partly Allowed
Mridul Gogoi Vs State Of Assam
Gauhati High Court · (2023) 08 GAU CK 0058
Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304I, 326, 341Code Of Criminal Procedure, 1973 — Section 162, 313, 374(2), 428Evidence Act, 1872 — Section 6, 145
High Courts22 Aug 2023Disposed Of
Rnt Plantations Limited Vs Oil And Natural Gas Corporation Ltd. And Ors
Gauhati High Court · (2023) 08 GAU CK 0053
Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 — Section 10(4)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1)(a)
High Courts21 Aug 2023Dismissed
Kabita Das Vs Union Of India And 4 Ors.
Gauhati High Court · (2023) 08 GAU CK 0060
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts21 Aug 2023Dismissed
Bipasa Somim Alom Vs Union Of India And 4 Ors.
Gauhati High Court · (2023) 08 GAU CK 0059
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts21 Aug 2023Dismissed
Ani Ram Panging Vs State Of Assam
Gauhati High Court · (2023) 08 GAU CK 0052
Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts21 Aug 2023Dismissed
Sunil Murari Vs State Of Assam
Gauhati High Court · (2023) 08 GAU CK 0051
Indian Penal Code, 1860 — Section 302, 366Code Of Criminal Procedure, 1973 — Section 161, 313Protection Of Children from Sexual Offences Act, 2012 — Section 4
High Courts21 Aug 2023
Ananta Debnath Vs State Of Assam
Gauhati High Court · (2023) 08 GAU CK 0050
Indian Penal Code, 1860 — Section 34, 120B, 344, 364A, 365, 369Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 65B
High Courts21 Aug 2023Dismissed
Lakhan Das Vs Union Of India And 4 Ors
Gauhati High Court · (2023) 08 GAU CK 0049
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts21 Aug 2023
Abu Bakkar Siddique And Anr. Vs State Of Assam And Anr.
Gauhati High Court · (2023) 08 GAU CK 0048
Protection Of Children from Sexual Offences Act, 2012 — Section 4Indian Penal Code, 1860 — Section 34, 342, 366, 366A, 368, 376(2)(i)Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts17 Aug 2023Dismissed
Shashindra Nath Baishya Vs State Of Assam And 9 Ors
Gauhati High Court · (2023) 08 GAU CK 0046
Constitution Of India, 1950 — Article 311Assam Service (Discipline and Appeal) Rules, 1964 — Rule 7, 9Prevention of Corruption Act, 1998 — Section 7(a)
High Courts16 Aug 2023Disposed Of
Mazibur Rahman And 4 Ors. Vs State Of Assam And 6 Ors.
Gauhati High Court · (2023) 08 GAU CK 0047
Assam Cooperative Societies Act, 2007 — Section 2(h), 31, 39, 40, 40(4)(a), 40(4)(e), 41(2), 130A
High Courts16 Aug 2023Allowed
Raju Kumar Deka@ Raju Kumar Bora Vs State Of Assam
Gauhati High Court · (2023) 08 GAU CK 0012
Code Of Criminal Procedure, 1973 — Section 164, 164(2), 164(3), 164(4), 313(1)(b)Evidence Act, 1872 — Section 25
High Courts14 Aug 2023Dismissed
Md. Arman Hussain And 2 Ors Vs Anowara Sultana @ Rehena And 7 Ors
Gauhati High Court · (2023) 08 GAU CK 0018
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 6 Rule 17
High Courts14 Aug 2023Dismissed
Sreeprasad Hazam Vs State Of Assam
Gauhati High Court · (2023) 08 GAU CK 0017
Indian Penal Code, 1860 — Section 307, 326, 341Code Of Criminal Procedure, 1973 — Section 313
High Courts14 Aug 2023
Jibon Newar Vs State Of Assam
Gauhati High Court · (2023) 08 GAU CK 0016
Indian Penal Code, 1860 — Section 307, 326, 341Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 313Evidence Act, 1872 — Section 145
High Courts14 Aug 2023Dismissed
Directorate Of Enforcement Vs Zoramthari
Gauhati High Court · (2023) 08 GAU CK 0015
Constitution Of India, 1950 — Article 19(1)(g)Prevention of Money Laundering Act, 2002 — Section 17(1), 17(1A), 17(4), 20(1)
High Courts14 Aug 2023Disposed Of
Jamila Khatun Vs Union Of India And 7 Ors
Gauhati High Court · (2023) 08 GAU CK 0014
Evidence Act, 1872 — Section 50, 137