CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments

26,820 judgments · page 8 of 1,341

High Courts01 Sept 2026Allowed

Sh. Lalrosanga Vs The State of Mizoram

Gauhati High Court · 2026:GAU-MZ:479

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 21, 21(c), 25, 52ACode of Criminal Procedure, 1973-Section 313
Read judgment
High Courts31 Aug 2026Dismissed

Lingdum Tama Vs The State Of AP & Ors.

Gauhati High Court · (2026) 08 GAU CK 3871

BNSS 2023-Section 415IPC-Section 375, 376(2)(k), 376(2), 370, 370 (A), 368, 376, 370(A)(1), 376(2)(i), 370(4), 376 (2), 376 (2) (a) to (n), 376 (3), 376 (2) sub clauses (f) and (n)POCSO Act, 2012-Section 6
Read judgment
High Courts29 Aug 2026Allowed

Kahinoor Furniture House Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4036

Assam Wood-Based Industries (Promotion and Development) Rules, 2022-Rules 8, 15, 16, 17, 2, 2(q), 2(ag), 2(ao), 7, 7(1), 8(A), 8A, 8A(ii), 8A(iii), 8A(iv), 8A(vi), 8A(vii), 8A(viii), 9, 10, 11 and 13Assam Forest Regulations, 1891-Sections 34, 35, 40, 41, 49, 51 and 63, 40 (2), Sub-Section (1) of Section 41, 3(5), 24 and 25, 33, 58 and 59, 49(4), Sub-Section (1) and (4) of Section 49, 51Environment (Protection) Act, 1986
Read judgment
High Courts28 Aug 2026Dismissed

Ms Tongam Nake Vs The State Of AP & Ors

Gauhati High Court · (2026) 08 GAU CK 4117

Constitution of India-Article 309The Arunachal Pradesh Civil Services and Civil Posts (Upper Age-Limit for Direct Recruitment) Rules, 2014-Rule 6Minimum Qualifying Marks for Recruitment to Group A, B and C Posts and Common Examination Scheme (for Group-C Posts) Rules, 2023-Rule 4(a), 5
Read judgment
High Courts28 Aug 2026Dismissed

Elia Banda Vs The State Of Assam & Anr.

Gauhati High Court · (2026) 08 GAU CK 4046

Code of Criminal Procedure-Section 374(2), 313, 161, 164Indian Penal Code-Section 376, 366-AIndian Evidence Act, 1872-Section 118, illustration (b) of Section 114
Read judgment
High Courts28 Aug 2026Allowed

Siddhartha Buragohain Vs The State Of Assam & Ors.

Gauhati High Court · (2026) 08 GAU CK 4047

Constitution of India-Article 226Assam Medical Council Act, 1999-Section 32(D), 23, 17, 17(b), 34, 32DIndian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002-Clause 1.2 of Chapter 1, 2.4 of Chapter 2
Read judgment