COURT ARCHIVE

Gauhati High Court judgments

26,832 judgments · page 93 of 1,342

High Courts23 Feb 2023Partly Allowed

Subrata Deb And 3 Others. Vs Sraban Kumar Bihani & 17 Others.

Gauhati High Court · (2023) 02 GAU CK 0055

Code Of Civil Procedure, 1908 — Section 80, 96, Order 41, Order 26 Rule 9, Order 20 Rule 18(1), Order 20 Rule 18(2)Evidence Act, 1872 — Section 101, 102Indian Penal Code, 1860 — Section 409

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High Courts23 Feb 2023Disposed Of

Binu Ray Vs Oriental Insurance Company Ltd.

Gauhati High Court · (2023) 02 GAU CK 0037

Motor Vehicles Act, 1988 — Section 171, 173(1)

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High Courts23 Feb 2023Allowed

Babul Ahmed Vs Union Of India And 5 Ors

Gauhati High Court · (2023) 02 GAU CK 0036

Constitution Of India, 1950 — Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

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High Courts22 Feb 2023Disposed Of

Shakir Ahmed Barbhuyan@Sakir Ahmed Borbhuyan And Anr Vs State Of Assam And 4 Ors

Gauhati High Court · (2023) 02 GAU CK 0062

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High Courts22 Feb 2023Dismissed

Azizur Rahman @ Aziz Ali Vs State Of Assam And Anr.

Gauhati High Court · (2023) 02 GAU CK 0061

Indian Penal Code, 1860 — Section 34, 302, 307, 326, 341, 506Code Of Criminal Procedure, 1973 — Section 161, 313

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High Courts22 Feb 2023Dismissed

Moina Das Vs State Of Assam

Gauhati High Court · (2023) 02 GAU CK 0060

Indian Penal Code, 1860 — Section 302, 307, 326, 341Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 114

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High Courts21 Feb 2023Allowed

Sayed Ali And 3 Ors Vs Manir Ali Hazi And 8 Ors.

Gauhati High Court · (2023) 02 GAU CK 0066

Code Of Civil Procedure, 1908 — Section 96, 96(2), Order 41 Rule 3ALimitation Act, 1963 — Section 5

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High Courts21 Feb 2023Disposed Of

Parimal Rajbongshi Vs Union Of India And 5 Ors

Gauhati High Court · (2023) 02 GAU CK 0065

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High Courts21 Feb 2023Dismissed

M/S North East Infrastructure Vs Union Of India And 7 Ors.

Gauhati High Court · (2023) 02 GAU CK 0064

Constitution Of India, 1950 — Article 14

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High Courts21 Feb 2023Disposed Of

Rajin Chandra Das Vs State Of Assam And 5 Ors

Gauhati High Court · (2023) 02 GAU CK 0063

Constitution Of India, 1950 — Article 309Assam Services (Pension) Rules, 1969 — Rule 225, 226

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High Courts21 Feb 2023Disposed Of

Hanif Uddin And Anr Vs State Of Assam And Anr

Gauhati High Court · (2023) 02 GAU CK 0028

Code Of Criminal Procedure, 1973 — Section 397, 401Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(b), 29, 60

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High Courts20 Feb 2023Allowed

Pabitra Boro Vs Balin Saikia And 4 Ors.

Gauhati High Court · (2023) 02 GAU CK 0049

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 43 Rule 1(r), Order 39 Rule 2

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High Courts20 Feb 2023Disposed Of

Neepjyoti Das And 3 Ors Vs State Of Assam And 7 Ors

Gauhati High Court · (2023) 02 GAU CK 0048

Constitution Of India, 1950 — Article 309

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High Courts20 Feb 2023Allowed

Jagat Chetri @ Jagat Bahadur Chetri Vs Union Of India And 5 Ors

Gauhati High Court · (2023) 02 GAU CK 0047

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High Courts20 Feb 2023Allowed

Anjuma Khatun Vs State Of Assam

Gauhati High Court · (2023) 02 GAU CK 0046

Constitution Of India, 1950 — Article 226Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94, 94(2)

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High Courts20 Feb 2023

Krishna Hazarika Vs State Of Assam

Gauhati High Court · (2023) 02 GAU CK 0045

Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 90, 361, 366, 366(1)

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High Courts17 Feb 2023Disposed Of

Rafed Ali Ahmed Vs State Of Assam And 3 Ors

Gauhati High Court · (2023) 02 GAU CK 0044

Constitution Of India, 1950 — Article 21, 226, 311(2)Assam Services (Disciplinary and Appeal) Rules, 1964 — Rule 6(2)Indian Penal Code, 1860 — Section 363, 368, 376(3), 457

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High Courts17 Feb 2023Disposed Of

Moonsoon Barkakoti Vs State Of Assam And 3 Ors

Gauhati High Court · (2023) 02 GAU CK 0043

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High Courts17 Feb 2023Dismissed

Shahidur Rahman And 5 Ors Vs State Of Assam And 8 Ors

Gauhati High Court · (2023) 02 GAU CK 0042

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2National Highway Act, 1956 — Section 3A, 3C, 3D, 3E, 3G, 3F, 3H

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High Courts17 Feb 2023Dismissed

Bapojith Langthasa Vs State Of Assam And 4 Ors

Gauhati High Court · (2023) 02 GAU CK 0041

Constitution Of India, 1950 — Article 226

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