High Courts28 Aug 2026Disposed Of
Bharati Kalita & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4054
National Highways Act, 1956-Section 3H(1), 3D, 3H, 3H(3), 3G, sub-section (1), sub-section (2), 3H(4)Act 16 of 1997
COURT ARCHIVE
Gauhati High Court judgments
26,820 judgments · page 9 of 1,341
High Courts28 Aug 2026Disposed Of
Inamul Hoque Vs Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 4055
BNSS-Section 106
High Courts28 Aug 2026Dismissed
Ahmed Hussain Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 4056
Constitution of India-Article 226Foreigners Act, 1946-Section 9, 8, 3(2)(c)Foreigners (Tribunals) Order, 1964
High Courts28 Aug 2026Disposed Of
Mrs. Ponung Moyong Vs Food Corporation Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 4312
FCI (Staff) Regulation, 1971-Regulation 58, 65(1), 58(23)(d), 62, 54, 66(1)(a), Section 2(b), 65, 54(i) to (iv), 54(v) to (ix), 65(2) (ii)CCS (CCA) Rules, 1965-Rule 19, 20BSF Act, 1968-Section 3 (2), 77 (2)
High Courts28 Aug 2026Disposed Of
Sri Radheshyam Nath Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 4058
Code of Civil Procedure, 1908-Order XLVII Rule 1, XLVII Rule 1 Sub Rule (c)Gauhati High Court Rules-Chapter XForeigners’ Act, 1946
High Courts27 Aug 2026Partly Allowed
Topha Wangsu Vs The State Of AP & Anr.
Gauhati High Court · (2026) 08 GAU CK 3869
POCSO Act 2012-Section 4, 6, 4(1)Indian Penal Code-Section 376 (i), 376 (2)(n), 376, 376(2)(i)Code of Criminal Procedure-Section 313, 164
High Courts27 Aug 2026Allowed
Mrs R Chaonai Vs State Of Nagaland
Gauhati High Court · (2026) 08 GAU CK 3879
BNSS, 2023-Section 483, 48, 47NDPS Act-Section 18(b)BNS, 2023-Section 3(5)
High Courts27 Aug 2026Disposed Of
Alok Sarkar Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4017
Constitution of India-Article 226, Section 482, 226/227, 32, 142, 19 and 21Code of Criminal Procedure, 1973-Section 482, 41A, 91, 154, 155, 156, 157, 162, 169, 170 and 173, sub-section (1) of Section 154, 169 or 170, 173, 173(2) or 173(8), 156 or 157, 173(2), sub-section (8) of Section 173, 154 and 156, 218(1), 161Indian Penal Code-Sections 120(B)/420/406/471, 120(B)/420/406/468/471, 120(B)/420/406/468, 120B/420/406/468/471, 307, 326, 302
High Courts27 Aug 2026Dismissed
Neha Agarwal Vs Manoj Kumar Agarwal
Gauhati High Court · (2026) 08 GAU CK 4019
Indian Penal Code-sections 499/500/501, 499, 501, Exceptions 8 and 9 to Section 499, 500, Exceptions to section 499The Code of Criminal Procedure, 1973-Section 200, 202, sub-section (1) of Section 202, 203, Chapter XIV Section 190, 190(1)(a), Chapter XV, 204(1), Chapter XVI
High Courts27 Aug 2026Dismissed
Cholamandalam M S General Insurance Co. Ltd. Vs Md. Tacharuf Ali Barbhuiya & Ors.
Gauhati High Court · (2026) 08 GAU CK 4024
Motor Vehicles Act, 1988-Section 173, 166
High Courts27 Aug 2026Dismissed
M/s Leotech Process Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 4026
High Courts27 Aug 2026Dismissed
Sheikh Ruhul Amin Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 4030
Constitution of India-Article 226Central Reserve Police Force Act, 1949-Section 11(1), 11, 10, 9, 9(f)Central Reserve Police Force Rules, 1955-Rule 27
High Courts27 Aug 2026Dismissed
ABSI, Vinod Kumar Prasad Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4034
Constitution of India-Article 311
High Courts27 Aug 2026Dismissed
Barasha Borah Bordoloi Vs Diganta Borah
Gauhati High Court · (2026) 08 GAU CK 4037
Code of Civil Procedure, 1908-Section 96Indian Penal Code-Section 120B/384/385/389/353, 341/354/506Information Technology Act, 2008-Section 66A
High Courts27 Aug 2026Allowed
Nitai Ch. Ray Vs The State Of Assam & Anr.
Gauhati High Court · 2024 INSC 897
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 376/313/354(C)/420, 376, 375Information Technology Act-Section 67(A)
High Courts26 Aug 2026Partly Allowed
The United India Insurance Co. Ltd. Vs Shri Surendra Nath Deka & Ors.
Gauhati High Court · (2026) 08 GAU CK 4029
Motor Vehicles Act, 1988-Section 173, 166
High Courts26 Aug 2026Disposed Of
Nilima Baishya & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4044
Constitution of India-Article 226Registration (Assam Amendment) Act, 2021-Section 21A, 21 (A)GMDA Act, 1985-Section 32
High Courts26 Aug 2026
Musstt. Ranima Begum & Ors. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4942
Code of Civil Procedure, 1908-Order I Rule 10(2)Assam Board of Revenue Regulations, 1963-Rule 19
High Courts26 Aug 2026Allowed
Sri Subhash Chandra Koch Vs The State Bank Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 4048
Constitution of India-Article 226State Bank of India Officers’ Service Rules, 1992-Rule 67 (j), 51 and 54, 67(j), 69(1) and (2), 68, 68 (xiv), 68 (xvi), 19(3)
High Courts26 Aug 2026Disposed Of
Richard Sangyung Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4050
Constitution of India-Article 21, 32, 226Indian Penal Code-Section 120B, 143, 144, 145, 147, 148, 332, 333, 353, 435, 307, 188, 34, 325, 302, 141, 268PDPP Act-Section 3, 4