High Courts23 May 2023Dismissed
Longsing Terang And Anr Vs State Of Assam And 107 Ors
Gauhati High Court · (2023) 05 GAU CK 0054
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 84 of 1,342
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
High Courts19 May 2023Partly Allowed
Pulen Dey And Anr. Vs State Of Assam And 7 Ors
Gauhati High Court · (2023) 05 GAU CK 0045
Constitution Of India, 1950 — Article 226Central Motor Vehicles Rules, 1989 — Rule 39, 40, 62, 62(1)(b), 63, 63(1), 63(2), 63(3), 63(3)(a), 63(4), 63(5), 73, 81Assam Motor Vehicle Rules, 2003 — Section 2, 26, 26(i), 26(ii), 79, 87
High Courts17 May 2023Disposed Of
M/S United India Insurance Company Limited Vs Sumi Bodo
Gauhati High Court · (2023) 05 GAU CK 0036
Motor Vehicles Act, 1988 — Section 173
High Courts17 May 2023Partly Allowed
Arun Chanda Vs Branch Manager, Cholemendelam M.S. General Ins. Co. Ltd
Gauhati High Court · (2023) 05 GAU CK 0035
High Courts17 May 2023Disposed Of
Shiksha Valley School Vs State Of Assam And 3 Ors
Gauhati High Court · (2023) 05 GAU CK 0034
High Courts15 May 2023Disposed Of
Bornali Dutta Bora Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0044
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 384, 385, 387, 389, 500, 506, 511Code Of Criminal Procedure, 1973 — Section 102, 482
High Courts15 May 2023Dismissed
Dr. Md. Lokman Ali Vs State Of Assam And Anr.
Gauhati High Court · (2023) 05 GAU CK 0043
Constitution Of India, 1950 — Article 20, 20(2), 21, 226Indian Penal Code, 1860 — Section 120B, 201, 300, 300(1), 409, 420, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts15 May 2023Dismissed
Natwarlal Agarwal Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0042
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 294, 323, 325, 341, 400, 499, 500, 501, 502, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 202, 482
High Courts15 May 2023Disposed Of
Ritamoni Devi Vs State Of Assam And Anr.
Gauhati High Court · (2023) 05 GAU CK 0041
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 25, 464, 465, 466, 468, 469, 471Code Of Criminal Procedure, 1973 — Section 91, 155(2), 156(1), 200, 202, 207, 207A, 209, 227, 228, 239, 240, 397, 399, 401, 482
High Courts15 May 2023Dismissed
Mou Das @ Mou Mazumder Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0040
Indian Penal Code, 1860 — Section 34, 294, 406, 447, 498A, 506Code Of Criminal Procedure, 1973 — Section 125, 311, 407(C)Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts15 May 2023Allowed
Dalim Hussain Mazumder Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 05 GAU CK 0039
Code Of Criminal Procedure, 1973 — Section 145, 146, 146(i), 397, 397(2), 401
High Courts15 May 2023
Jagannath Das Vs State Of Assam
Gauhati High Court · (2023) 05 GAU CK 0038
Indian Penal Code, 1860 — Section 90, 143, 313, 323, 341, 376, 376(1), 397(1), 417, 493Code Of Criminal Procedure, 1973 — Section 161, 162, 164, 313, 397, 401Evidence Act, 1872 — Section 145
High Courts15 May 2023Dismissed
Gopal Ch. Saha. Vs Mustt. Ayeshya Khatun
Gauhati High Court · (2023) 05 GAU CK 0037
Limitation Act, 1963 — Article 142Code Of Civil Procedure, 1908 — Section 100, Order 7 Rule 7Code Of Criminal Procedure, 1973 — Section 35A, 145