High Courts19 Apr 2023Disposed Of
Rudra Prasad Das Vs State Of Assam And 3 Ors
Gauhati High Court · (2023) 04 GAU CK 0036
Assam Services (Discipline and Appeal) Rules, 1964 — Rule 6(1)
COURT ARCHIVE
Gauhati High Court judgments
26,832 judgments · page 88 of 1,342
High Courts19 Apr 2023Allowed
Shilpi Kumari @ Shilpi Kumari Rai Vs State Of Assam
Gauhati High Court · (2023) 04 GAU CK 0034
Indian Penal Code, 1860 — Section 366Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts19 Apr 2023Allowed
Umar Faruque @ Faruk Ali Vs State Of Assam
Gauhati High Court · (2023) 04 GAU CK 0033
Indian Penal Code, 1860 — Section 34, 366ACode Of Criminal Procedure, 1973 — Section 164, 320, 482
High Courts19 Apr 2023Disposed Of
Namar Ali Barbhuiya Vs State Of Assam And 5 Ors
Gauhati High Court · (2023) 04 GAU CK 0032
High Courts19 Apr 2023Disposed Of
Paresh Ch. Deka Vs State Of Assam And 3 Ors.
Gauhati High Court · (2023) 04 GAU CK 0031
Assam Service (Discipline & Appeal) Rules, 1964 — Rule 6(1), 7(i), 7(iii), 9(11)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Section 10(6)
High Courts19 Apr 2023Allowed
Lohit Das And 2 Ors. Vs State Of Assam
Gauhati High Court · (2023) 04 GAU CK 0019
Indian Penal Code, 1860 — Section 366ACode Of Criminal Procedure, 1973 — Section 320, 482
High Courts12 Apr 2023Disposed Of
Man Mohan Singh Sahni Vs State Of Assam And Anr
Gauhati High Court · (2023) 04 GAU CK 0016
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 482Negotiable Instrument Act, 1881 — Section 138, 139
High Courts12 Apr 2023Dismissed
Pr. Commissioner Of Income Tax, Vs M/S Brahmaputra Cracker And Polymer Limited,
Gauhati High Court · (2023) 04 GAU CK 0015
Income Tax Act, 1961 — Section 22, 56, 260AIncome Tax Act, 1922 — Section 10(5)
High Courts12 Apr 2023Dismissed
Union Of India And 2 Ors. Vs M/S Jyoti Forge And Fabrication
Gauhati High Court · (2023) 04 GAU CK 0014
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 37(1)(c)Limitation Act, 1963 — Section 5, 14, 29(2)
High Courts11 Apr 2023Disposed Of
Mridul Talukdar And 2 Ors. Vs State Of Assam And 4 Ors.
Gauhati High Court · (2023) 04 GAU CK 0017
High Courts10 Apr 2023Allowed
Abeda Bibi Vs Union Of India And 3 Ors
Gauhati High Court · (2023) 04 GAU CK 0018
High Courts05 Apr 2023Dismissed
Stamp Vendors Association Vs State Of Assam
Gauhati High Court · (2023) 04 GAU CK 0010
Constitution Of India, 1950 — Article 226
High Courts05 Apr 2023Dismissed
Gunaipani M E Madrassa And 3 Ors Vs State Of Assam And 8 Ors
Gauhati High Court · (2023) 04 GAU CK 0009
High Courts04 Apr 2023Dismissed
Moin Uddin Laskar Vs Md. Abdul Hakim Barbhuiya
Gauhati High Court · (2023) 04 GAU CK 0013
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 47
High Courts04 Apr 2023Allowed
Md. Surath Ali @ Churat Ali Vs Union Of India And 3 Ors
Gauhati High Court · (2023) 04 GAU CK 0007
High Courts04 Apr 2023Allowed
United India Insurance Co. Ltd. Vs Beena Rani And 4 Ors
Gauhati High Court · (2023) 04 GAU CK 0006
Motor Vehicle Act, 1988 — Section 2(30), 146, 166, 173Assam Requisition and Control of Vehicles Act, 1968 — Section 3, 5
High Courts04 Apr 2023Dismissed
Anurag Goswami Vs State Of Assam And Anr
Gauhati High Court · (2023) 04 GAU CK 0005
Indian Penal Code, 1860 — Section 34, 120B, 149, 302, 448Code Of Criminal Procedure, 1973 — Section 172, 313, 386, 386(1)(b)Evidence Act, 1872 — Section 32
High Courts04 Apr 2023Dismissed
Goutam Bindia Vs State Of Assam
Gauhati High Court · (2023) 04 GAU CK 0004
Evidence Act, 1872 — Section 6, 118Indian Penal Code, 1860 — Section 109, 120B, 143, 302Code Of Criminal Procedure, 1973 — Section 164, 313, 313(1)(b)
High Courts03 Apr 2023Allowed
Daulat Miah Vs State Of Assam And 4 Ors
Gauhati High Court · (2023) 04 GAU CK 0012
Constitution Of India, 1950 — Article 14, 226Assam Panchayat [Financial] Rules, 2002 — Rule 47(1), 47(5), 47(8), 47(10)Assam Panchayat Act, 1994 — Section 6, 28, 52, 52(1)(a), 81, 81(a), 83(1), 105(3), 106(3), 109, 109(1), 109(3), 109(4), 109(6)
High Courts03 Apr 2023Dismissed
Aminul Islam Vs Narcotic Control Of Bureau
Gauhati High Court · (2023) 04 GAU CK 0011
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 173(8), 436A, 439Indian Penal Code, 1860 — Section 304B, 375