High Courts30 May 2023Disposed Of
Naren Das Vs Sandhyawati Das,
Gauhati High Court · (2023) 05 GAU CK 0062
Code Of Criminal Procedure, 1973 — Section 125, 397, 401, 410, 482
COURT ARCHIVE
Gauhati High Court judgments
26,824 judgments · page 83 of 1,342
High Courts30 May 2023Disposed Of
Md. Azgar Ali Vs State Of Assam And Anr.
Gauhati High Court · (2023) 05 GAU CK 0061
Code Of Criminal Procedure, 1973 — Section 397, 401, 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 29
High Courts29 May 2023Allowed
Nextenders India Private Limited Vs State Of Assam And Anr
Gauhati High Court · (2023) 05 GAU CK 0066
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 409, 420, 468, 471
High Courts29 May 2023Partly Allowed
Naba Sharma Vs M/S Korangani Tea Company Pvt Ltd
Gauhati High Court · (2023) 05 GAU CK 0065
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 142, 142(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 &mdsash; Section 15(1)(a)
High Courts29 May 2023Dismissed
Bhola Nath Rai Vs Tutumoni Sonowal And Anr
Gauhati High Court · (2023) 05 GAU CK 0064
Code Of Criminal Procedure, 1973 — Section 125, 397, 401, 410, 482Indian Penal Code, 1860 — Section 494, 498A
High Courts25 May 2023Dismissed
Dipankar Das Vs State Of Assam And 5 Ors
Gauhati High Court · (2023) 05 GAU CK 0051
Constitution Of India, 1950 — Article 226Assam Public Procurement Rules, 2020 — Rule 9, 9(ii), 13(ii)Assam Public Procurement Act, 2017 — Section 2(b), 6(5)(iv), 11(1)(ii), 25, 25(1)(d), 25(2), 25(3)
High Courts25 May 2023Disposed Of
Hiten Kalita Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 05 GAU CK 0050
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 9, 9(1) to (11), 9(12)(a)
High Courts24 May 2023Allowed
State Of Assam And Anr Vs Usha Rani Goswami And 5 Ors,
Gauhati High Court · (2023) 05 GAU CK 0053
Constitution Of India, 1950 — Article 14, 16, 226Company�s Act, 1956 — Section 617
High Courts24 May 2023Dismissed
Shyam Sundar Saha Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 05 GAU CK 0052
Assam Ministerial District Establishment Service Rules, 1967 — Rule 6, 6(6)
High Courts23 May 2023Disposed Of
Innach Ali And 243 Ors Vs State Of Assam And 3 Ors
Gauhati High Court · (2023) 05 GAU CK 0057
High Courts23 May 2023Disposed Of
Manish Purkayastha Alias Monish Purkayastha Vs Union Bank Of India And 5 Ors
Gauhati High Court · (2023) 05 GAU CK 0056
High Courts23 May 2023Allowed
Narayani Minerals And Anr. Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 05 GAU CK 0055
Constitution Of India, 1950 — Article 226
High Courts23 May 2023Dismissed
Longsing Terang And Anr Vs State Of Assam And 107 Ors
Gauhati High Court · (2023) 05 GAU CK 0054
High Courts23 May 2023Disposed Of
Musstt. Phuljan Nessa Vs Union Of India And 4 Ors
Gauhati High Court · (2023) 05 GAU CK 0049
Foreigners Act, 1946 — Section 9
High Courts22 May 2023Disposed Of
Ramaji Harijan Vs State Of Assam And 2 Ors
Gauhati High Court · (2023) 05 GAU CK 0060
High Courts22 May 2023Disposed Of
Ramesh Jaradhara Vs Assam Gramin Vikash Bank And 2 Ors
Gauhati High Court · (2023) 05 GAU CK 0059
Assam Gramin Vikash Bank (Officer and Employees) Service Regulation, 2010 — Rule 50
High Courts22 May 2023Dismissed
Tarini Deka And 6 Ors. Vs Union Of India And 16 Ors
Gauhati High Court · (2023) 05 GAU CK 0058
Constitution Of India, 1950 — Article 246Assam Land (Requisition and Acquisition) Act, 1964 — Section 3
High Courts22 May 2023Allowed
Executive Engineer Aizawl Central Division Vs Central Govt. Industrial Tribunal -Cum- Labour Court And Anr
Gauhati High Court · (2023) 05 GAU CK 0048
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A, 10Contract Labour (Regulation and Abolition) Act, 1970 — Section 1, 1(5)(b)
High Courts22 May 2023Disposed Of
Tridip Buragohain Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0047
Indian Penal Code, 1860 — Section 366, 375, 376, 376(1)Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 114A, 118
High Courts22 May 2023Allowed
Rajib Ghosh And 2 Ors Vs State Of Assam And Anr.
Gauhati High Court · (2023) 05 GAU CK 0046
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 120B, 211, 307, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 173(1), 173(8), 190(1)(a), 190(1)(b), 193, 195, 195(1)(b)(i), 196, 199, 200, 202, 205, 211, 228, 240, 482