High Courts27 Jun 2023Dismissed
Technip Energies India Ltd Vs Union Of India
Gauhati High Court · (2023) 06 GAU CK 0110
Constitution Of India, 1950 — Article 14, 226
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 78 of 1,342
High Courts27 Jun 2023Dismissed
Akhilesh Kumar Yadav Vs State Of Assam And Anr.
Gauhati High Court · (2023) 06 GAU CK 0089
Negotiable Instruments Act, 1881 — Section 138, 143A, 148
High Courts27 Jun 2023Dismissed
Rangauti Girls H.S.School And 2 Ors Vs State Of Assam And 5 Ors
Gauhati High Court · (2023) 06 GAU CK 0088
Constitution Of India, 1950 — Article 14, 226
High Courts27 Jun 2023Allowed
Charulata Kalita Vs State Of Assam And 6 Ors
Gauhati High Court · (2023) 06 GAU CK 0080
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 8(4), 13
High Courts26 Jun 2023Allowed
Rajib Kumar Bora Vs National Highways Authority Of India And 2 Ors.
Gauhati High Court · (2023) 06 GAU CK 0087
Arbitration and Conciliation Act, 1996 — Section 34, 37National Highway Act, 1956 &mmdash; Section 3A, 3G(5), 3G(6), 3G(7)
High Courts26 Jun 2023Allowed
New India Assurance Co. Ltd Vs Guria Sahani @ Bhumika Singh And 5 Ors
Gauhati High Court · (2023) 06 GAU CK 0086
Indian Penal Code, 1860 — Section 279, 304A, 338, 427Code of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicle Act, 1988 — Section 147, 147(b), 163A, 166, 173
High Courts26 Jun 2023Disposed Of
Shikha Rani Suklabaidhya And 8 Ors. Vs State Of Assam And 7 Ors
Gauhati High Court · (2023) 06 GAU CK 0085
Assam Panchayat Act, 1994 — Section 15(1), 15(5)
High Courts26 Jun 2023Allowed
Auntys Creation Vs State Of Assam And 4 Ors.
Gauhati High Court · (2023) 06 GAU CK 0084
Constitution Of India, 1950 — Article 19(1)(g), 43, 46Handlooms (Reservation of Articles for Production) Act, 1985 — Section 2, 2(c), 2(e), 2(f), 3, 3(1), 3(2), 4, 5, 6, 7, 8, 10, 11, 15, 18, 19Geographical Indications of Goods (Registration and Protection) Act, 1999 — Section 39, 40
High Courts26 Jun 2023Dismissed
Md Altaf Hussain Mazarbhuiya And Ors Vs On The Death Of Md Suruj Ali Talukdar His Legal Heirs Are Chayatun Nessa Talukdar
Gauhati High Court · (2023) 06 GAU CK 0083
Code of Civil Procedure, 1908 — Section 11, 100
High Courts26 Jun 2023Dismissed
Somed Ali Vs On The Death Of Ajahar Uddin His Legal Heir Smti. Nurjahan (Wife) And Ors
Gauhati High Court · (2023) 06 GAU CK 0082
Code of Civil Procedure, 1908 — Section 75, 100, Order 26 Rule 9
High Courts26 Jun 2023Dismissed
Hemendra Bhuyan And 2 Ors. Vs Bapujee College And 2 Ors.
Gauhati High Court · (2023) 06 GAU CK 0081
Limitation Act, 1963 — Article 64, 65Code of Civil Procedure, 1908 — Section 151, Order 43 Rule 1(r), Order 39 Rule 1, Order 39 Rule 2, Order 1 Rule 8
High Courts23 Jun 2023Dismissed
Dilip Borah Vs Housing And Urban Development Corporation Ltd And Anr
Gauhati High Court · (2023) 06 GAU CK 0094
Constitution Of India, 1950 — Article 226
High Courts23 Jun 2023Allowed
Indranil Barua Vs State Of Assam And Anr
Gauhati High Court · (2023) 06 GAU CK 0093
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 197, 197(3), 200, 202, 482Indian Penal Code, 1860 — Section 34, 120B, 166, 167, 294, 352, 353, 354, 357, 504, 509
High Courts23 Jun 2023Dismissed
Mustak Ahmed Vs Sakila Banu
Gauhati High Court · (2023) 06 GAU CK 0092
Code Of Criminal Procedure, 1973 — Section 125, 401Indian Penal Code, 1860 — Section 498A, 506
High Courts23 Jun 2023Disposed Of
Sirlu Orang And 3 Ors Vs State Of Assam And Anr
Gauhati High Court · (2023) 06 GAU CK 0091
Code Of Criminal Procedure, 1973 — Section 161, 148, 313, 319Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304II, 307Evidence Act, 1872 — Section 145
High Courts23 Jun 2023Disposed Of
Debeswar Buragohain And 4 Ors Vs State Of Assam And 3 Ors
Gauhati High Court · (2023) 06 GAU CK 0090
Constitution Of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 1 Rule 3Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 23
High Courts22 Jun 2023Dismissed
Jagadish Chandra Vs UCO Bank And 3 Ors
Gauhati High Court · (2023) 06 GAU CK 0107
Railway Service (Discipline & Appeal), Rules, 1968 — Section 9(2), 9(3)Indian Penal Code, 1860 — Section 21, 21(a)
High Courts22 Jun 2023Allowed
M/S Dharnad Brahmaputra Fishery Co-Op Society Ltd. Vs State Of Assam And 4 Ors.
Gauhati High Court · (2023) 06 GAU CK 0106
Constitution Of India, 1950 — Article 14, 162Assam Fisheries Rules, 1953 — Rule 12
High Courts22 Jun 2023
Chakradhar Medhi Vs Sima Rani Deka
Gauhati High Court · (2023) 06 GAU CK 0105
Code Of Criminal Procedure, 1973 — Section 311Negotiable Instruments Act, 1881 — Section 138, 142
High Courts22 Jun 2023Dismissed
Sabitri Boro Vs Union Of India
Gauhati High Court · (2023) 06 GAU CK 0104
Constitution Of India, 1950 — Article 226Electricity Act, 2003 — Section 38, 68, 164Indian Telegraph Act, 1885 — Section 10(d), 16(3)