Gauhati High Court

The Gauhati High Court

( High Court of Assam, Nagaland, Mizoram and Arunachal Pradesh )

HOME

Profile

JUDGMENTS FOR THE MONTH OF APRIL, 2017

Sl No	Date of Judgment	CASE NO.	PARTIES' NAME	SUBJECT	JUDGMENT DELIVERED BY
1	3^rd	WP(C) 5153/2014	INLAND WORK LOGISTICS PVT. LTD. Vs THE UNION OF INDIA & 4 ORS	Disputes against the Railways	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
2	3^rd	Cont.Cas(C) 382/2015	MARKAR BAGRA Vs PIGE LEGU	Contempt Petition (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
3	3^rd	RSA 261/2015	NABA SAIKIA & 2 ORS. Vs BHOGESWAR DUTTA & 2 ORS.	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
4	3^rd	WP(C) 7900/2015	NABA KR. DEKA BARUAH Vs THE STATE OF ASSAM & 3 ORS.	Order of the Administrative or service Tribunal with respect to State Govt Employees	THE HON’BLE MR. JUSTICE NELSON SAILO
5	3^rd	W.P.(Crl.) 20(K)/2016	Shri Ngachanbam Kasar Vs The State of Nagaland & Ors.		THE HON’BLE MR JUSTICE S. SERTO
6	3^rd	RSA 97/2017	SMTI KALPANA RABHA & ANR Vs SMTI TAJO RABHA	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
7	4^th	Cont.Cas(C) 283/2015	SREE KAMAKHYA TEA COMPANY PVT. LTD. & 2 ORS. Vs MANISH CHANDA & 2 ORS	Contempt Petition (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
8	4^th	Mat.App. 5/2015	SRI DULENDRA BARUAH Vs SMT MONALISHA CHALIHA	Family Court Appeals	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
9	4^th	WA 234/2015	THE STATE OF ASSAM & 4 ORS Vs ASSAM HOME GUARDS (VOLUNTEER) ASSOCIATION & 3 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
10	4^th	WP(C) 2329/2015	M/S ETHELWOLD ESTATE( PVT.) LIMITED Vs THE STATE OF ASSAM AND 4 ORS	Sales Tax	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
11	4^th	WP(C) 3218/2015	SHRI BIKROM SINGHA LAHKAR & ANR. Vs THE STATE OF ASSAM AND 3 ORS.	Other Civil Rules relating to other Writ Petitions	HON’BLE MR. JUSTICE KALYAN RAI SURANA
12	4^th	Review.Pet. 85/2016	SMTI BISMITA SAIKIA Vs PRANJAL DUTTA	Other Review Applications	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
13	4^th	WP(C) 7256/2016	LAL BABU SINGH & ANR. Vs UNION OF INDIA & 4 ORS.	Promotion with respect to Service of Local Bodies, Banks, State & Central Public Sector Undertaking, Statutory Bodies and Universities and Institutions	THE HON’BLE MR. JUSTICE NELSON SAILO
14	4^th	PIL 17/2017	ASSAM PUBLIC WORKS Vs THE STATE OF ASSAM & 7 ORS.	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
15	5^th	RSA 284/2016	MRS SURATUN NESSA & ANR Vs THE STATE OF ASSAM & 4 ORS	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
16	6^th	Mat.App. 41/2014	JONMONI KALITA BARMAN Vs KAMAL KUMAR BARMAN	Family Court Appeals	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
17	6^th	Cont.Cas(C) 37/2015	BALAY KR. BORAH Vs RAMESH CHANDRA JAIN & ANR.	Contempt Petition (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
18	6^th	I.A.(Civil) 732/2017	THE STATE OF ASSAM & 2 ORS. Vs SMTI GITA RANI KALITA	Interlocutory Application (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
19	6^th	I.A.(Civil) 1106/2017	CENTRAL BUREAU OF INVESTIGATION Vs RAJEEB KALITA & 12 ORS	Interlocutory Application (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
20	7^th	MFA 47/2009	ORIENTAL INSURANCE CO. LTD. Vs SAFIQUL ISLAM & ORS	Appeals under the Workmen Compensation Act, 1923	HON’BLE MR. JUSTICE KALYAN RAI SURANA
21	7^th	WP(C) 5028/2009	THE MANAGEMENT OF TENGAPANI TEA ESTATE Vs THE UNION OF INDIA & ORS	Payment of Gratuity Act, 1962	HON’BLE MR. JUSTICE SUMAN SHYAM
22	7^th	MFA 276/2010	ORIENTAL INSURANCE CO. LTD. Vs MD. KHAIRUL ISLAM & ORS	Workmen Compensation Act, 1923.	HON’BLE MR. JUSTICE KALYAN RAI SURANA
23	7^th	Crl.Pet. 920/2013	TARINI MAJUMDAR & 2 ORS Vs THE STATE OF ASSAM	Criminal Revisions for quashing of criminal proceeding	HON’BLE MR. JUSTICE AJIT BORTHAKUR
24	7^th	Crl.Pet. 922/2013	NAGEN CHANDRA BORO & 2 ORS Vs THE STATE OF ASSAM	Criminal Revisions for quashing of criminal proceeding	HON’BLE MR. JUSTICE AJIT BORTHAKUR
25	7^th	Crl.Pet. 923/2013	ABUL HUSSAIN Vs THE STATE OF ASSAM	Criminal Revisions for quashing of criminal proceeding	HON’BLE MR. JUSTICE AJIT BORTHAKUR
26	7^th	Crl.Rev.P. 2/2014	SAMIN DAS Vs THE STATE OF ASSAM	Criminal Revisions against orders passed in trial cases	HON’BLE MR. JUSTICE AJIT BORTHAKUR
27	7^th	CRP 343/2014	BAJAJ ALLIANZ GENERAL INSURANCE COMPANY Vs SMT. DHANALATA MECH & 10 ORS	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
28	7^th	CRP 344/2014	BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Vs SMT. MANJU BASUMATARI & 6 ORS	Civil Revision under Article 227 of the Constitution.	HON’BLE MR. JUSTICE KALYAN RAI SURANA
29	7^th	WP(C) 2069/2014	RATAN KUMAR SARKAR Vs THE STATE OF ASSAM AND 5 ORS	Settlement of Fishery by the Assam Fisheries Development Corporation	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
30	10^th	FA 5(K)/2013	The Union of India & Ors. Vs Shri Tsuponthung Ezung & Ors.		THE HON’BLE MR JUSTICE S. SERTO
31	10^th	FA 6(K)/2013	The Union of India & Ors. Vs Yirhomo Tsopoe & Ors.		THE HON’BLE MR JUSTICE S. SERTO
32	10^th	FA 7(K)/2013	The Union of India & Ors. Vs Hayio Humtsoe & Ors.		THE HON’BLE MR JUSTICE S. SERTO
33	10^th	FA 8(K)/2013	The Union of India & Ors. Vs Mhonyomo Humtsoe & Ors.		THE HON’BLE MR JUSTICE S. SERTO
34	10^th	FA 9(K)/2013	The Union of India & Ors. Vs Yiponthnug Emangri & Ors.		THE HON’BLE MR JUSTICE S. SERTO
35	10^th	WP(C) 28(K)/2016	M/s East West Construction Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO
36	17^th	WP(C) 5347/2014	KENDRIYA VIDYALAYA SANGATHAN & ANR. Vs SMT. MONJU MONI BARUAH	Order of the Appellate or Revisional authority with respect to Service of Local Bodies, Banks, State & Central Public Sector Undertaking, Statutory Bodies and Universities and Institutions	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
37	17^th	WA 163/2015	SRI NAZIM UDDIN BARBHUIYA Vs THE STATE OF ASSAM & 5 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
38	17^th	WA 164/2016	SRI DHIRAJ KUMAR DUTTA & ANR Vs THE SSSAM BOARD OF REVENUE & 4 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
39	17^th	WA 178/2016	SRI DHIRAJ KUMAR DUTTA & ANR Vs THE SSSAM BOARD OF REVENUE & 4 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
40	17^th	FAO 9/2017	SRI MADHAV KAKOTY Vs SMTI SANCHARI URANG @ SOMARI URANG & 6 ORS	Other appeals under Order 43 Rule 1 CPC in temporary	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
41	17^th	WP(C) 1865/2017	HALIRAM BASUMATARY Vs THE UNION OF INDIA & 3 ORS.	Order of the Appellate or Revisional authority with respect to Service of Local Bodies, Banks, State & Central Public Sector Undertaking, Statutory Bodies and Universities and Institutions	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
42	18^th	WP(C) 682/2009	DR. KABINDRA NATH SARMAH Vs THE UNION OF INDIA & ORS	Retirement benefits with respect to State Govt Employees	THE HON’BLE MR. JUSTICE HRISHIKESH ROY
43	18^th	MFA 211/2010	DASARATH CHOUHAN Vs THE UNION OF INDIA	Appeal from Railway Claims Tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
44	18^th	MFA 237/2010	ORIENTAL INSURANCE CO. LTD. Vs ABDUL RAHIM & ANR	Appeals under the Workmen Compensation Act, 1923	HON’BLE MR. JUSTICE KALYAN RAI SURANA
45	18^th	Crl.A. 14/2014	RAM CHARAN BHUYAN Vs STATE OF ASSAM	Appeals against conviction for offences under IPC	HON’BLE MR. JUSTICE UJJAL BHUYAN HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
46	18^th	WP(C) 4088/2014	DIBYAJYOTI KAUSHIK Vs THE STATE OF ASSAM AND 3 ORS	Other Civil Rules relating to other Writ Petitions	THE HON’BLE MR. JUSTICE NELSON SAILO
47	18^th	Cont.Cas(C) 54/2016	PADMA HAZARIKA Vs V K PIPERSENIA & 6 ORS	Contempt Petition (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
48	19^th	I.A.(Civil) 1068/2016	DEEPA NEWAR Vs DEEPAK BORTHAKUR & ANR	Interlocutory Application (Civil)	HON’BLE MR. JUSTICE KALYAN RAI SURANA
49	20^th	WP(C) 2357/2009	RABUL SAIKIA & ORS. Vs THE STATE OF ASSAM AND ANR	Other service matters with respect to State Govt Employees	THE HON’BLE MR JUSTICE HRISHIKESH ROY
50	20^th	CRP 184/2010	KUNTI CHOUDHURY & 3 ORS Vs NITAI PATRA & ORS.	Civil Revision against orders passed by Civil Court in suits	HON’BLE MR. JUSTICE KALYAN RAI SURANA
51	20^th	WP(C) 2327/2010	NOMALI BORO Vs THE STATE OF ASSAM AND ORS	Retirement benefits with respect to State Govt Employees	THE HON’BLE MR. JUSTICE HRISHIKESH ROY
52	20^th	WP(C) 6283/2010	PARUL MAZUMDER LASKAR Vs THE UNION OF INDIA & ORS	Death after detention in custody	HON’BLE MR. JUSTICE UJJAL BHUYAN HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
53	20^th	WP(C) 335/2011	MUSTT. SALEHA BEGUM LASKAR Vs THE UNION OF INDIA & ORS	Death after detention in custody	HON’BLE MR. JUSTICE UJJAL BHUYAN HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
54	20^th	CRP 196/2014	PRADIP KUMAR MORAL & ANR. Vs SAMBHU NATH VERMA & 3 ORS.	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
55	20^th	CRP 330/2015	SANKAR GOGOI Vs SMTI. SAZEDA AHMED HAZARIKA	Civil Revision against appellate decree under the Local Rent Control Act	HON’BLE MR. JUSTICE KALYAN RAI SURANA
56	20^th	CRP 382/2015	NITYA BISWAS & 4 ORS. Vs JEETMAL GHERAWAT & 5 ORS	Civil Revision against appellate decree under the Local Rent Control Act	HON’BLE MR. JUSTICE KALYAN RAI SURANA
57	20^th	CRP(I/O) 55/2016	NIRAN GARO & 5 ORS. Vs TULI RAM GARO (PATOR)	Civil Revision under Article 227 of the Constitution.	HON’BLE MR. JUSTICE KALYAN RAI SURANA
58	20^th	WP(C) 204(K)/2016	Er. Swedevil Zao Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO
59	21^st	WP(C) 4059/2014	SMTI CHAMELI DAS Vs THE STATE OF ASSAM & 5 ORS	Other Civil Rules relating to other Writ Petitions	HON’BLE MR. JUSTICE NELSON SAILO
60	21^st	WP(C) 6685/2014	ALL ASSAM MIDDLE ENGLISH TEACHERS ASSOCIATION (M.E. SCHOOL) & ANR, Vs THE STATE OF ASSAM & 13 ORS,	Orders passed by authorities in relation to Mangmnt of Schools & Colleges	HON’BLE MR. JUSTICE UJJAL BHUYAN
61	21^st	CRP(I/O) 133/2016	LAKHI G. MARAK Vs HDFC BANK LIMITED & ANR.	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
62	21^st	WP(C) 6194/2016	ALL ASSAM MIDDLE ENGLISH TEACHERS ASSOCIATION (M.E.SCHOOL) & ANR. Vs THE STATE OF ASSAM & 6 ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE UJJAL BHUYAN
63	21^st	WP(C) 6930/2016	THE SCHOOL MANAGING COMMITTEE (SMC), BARABHITA L.P. SCHOOL Vs THE STATE OF ASSAM & 4 ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE UJJAL BHUYAN
64	21^st	WP(C) 6934/2016	THE SCHOOL MANAGING COMMITTEE (SMC), UJANPETLA KERAMATIYA M.E. MADRASS Vs THE STATE OF ASSAM & 4 ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE UJJAL BHUYAN
65	21^st	WP(C) 6935/2016	THE SCHOOL MANAGING COMMITTEE (SMC), NO.784 BISHKURA POLLIMANGAL L. P. SCHOOL Vs THE STATE OF ASSAM & 4 ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE UJJAL BHUYAN
66	21^st	WP(C) 6946/2016	THE SCHOOL MANAGING COMMITTEE (SMC), NO.2218 DARUL ULUM L.P. SCHOOL Vs THE STATE OF ASSAM & 4 ORS.	Other academic disputes	HON’BLE MR. JUSTICE UJJAL BHUYAN
67	21^st	WP(C) 6949/2016	THE SCHOOL MANAGING COMMITTEE (SMC), NO.1989 UJANPETLA HOLIRAM L.P. SCHOOL Vs THE STATE OF ASSAM & 4 ORS.	Managing Committee of other Schools	HON’BLE MR. JUSTICE UJJAL BHUYAN
68	21^st	WP(C) 6981/2016	THE SCHOOL MANAGING COMMITTEE (SMC), TAMARHAT M.E. SCHOOL Vs THE STATE OF ASSAM & 4 ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools.	HON’BLE MR. JUSTICE UJJAL BHUYAN
69	21^st	WP(C) 7513/2016	THE SCHOOL MANAGING COMMITTEE, JN GIRLS INSTITUTION [M.E.] Vs THE STATE OF ASSAM & 8 ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools.	HON’BLE MR. JUSTICE UJJAL BHUYAN
70	21^st	WP(C) 7524/2016	THE SCHOOL MANAGING COMMITTEE, Vs THE STATE OF ASSAM & 5 ORS.	Other academic disputes	HON’BLE MR. JUSTICE UJJAL BHUYAN
71	21^st	WP(C) 74(K)/2016	Smti. Imosangla Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO
72	21^st	CRP 130/2017	NUR SAYED ALI Vs SURAJ JAMAL & 2 ORS	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
73	24^th	RSA 156/2007	ON THE DEATH SUDHIR CH. SARMAH HIS LEGAL HEIRS SMT. SEFALI SARMA & ANR. Vs THE STATE OF ASSAM AND ORS	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
74	24^th	Crl.Rev.P. 3(K)/2013	Shri. Toshipokba Longkumer Vs Shri. C. Among Jamir		THE HON’BLE MR.JUSTICE S. SERTO
75	24^th	CRP 3(K)/2013	Shri. Toshipokba Longkumer Vs Shri. Toshipokba Longkumer		THE HON’BLE MR.JUSTICE S. SERTO
76	24^th	PIL 36/2015	NOVO DIGANTA N.G.O. Vs THE STATE OF ASSAM AND 3 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
77	24^th	PIL 117/2015	SRI NANI GOPAL GARLOSA Vs THE STATE OF ASSAM AND 11 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
78	24^th	CRP 294/2016	ON THE DEATH OF JADUNANDAN SARMA HIS LEGAL HEIRS REP. BY BINOD KUMAR SHARMA & 2 ORS. Vs GHANASHYAM SHARMA & 4 ORS	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
79	24^th	WA 288/2016	SRI RATNA DAS Vs THE UNION OF INDIA & 6 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
80	24^th	WP(C) 30(K)/2016	Shri. Lhousakhotuo Vimero Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO
81	24^th	WA 96/2017	THE STATE OF ASSAM Vs MD TEZARATDDIN AHMED	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
82	24^th	WA 97/2017	SOYNAL SK Vs THE STATE OF ASSAM & 9 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
83	24^th	WA 98/2017	BADSHAH MIA & 6 ORS Vs LUTFOR RAHMAN & 5 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
84	25^th	MFA 122/2004	M/S MAHESWARI ENTERPRISES Vs UNION OF INDIA	Appeal from Railway Claims Tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
85	25^th	MFA 77/2007	NEW INDIA ASSURANCE CO. LTD. Vs SHAJAHAN ALI	Appeal from Railway Claims Tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
86	25^th	WP(C) 1682/2009	MRS. SAYERA BEGUM Vs THE STATE OF ASSAM AND ORS	Salary and allowances with respect to Service of Local Bodies, Banks, State & Central Public Sector Undertaking, Statutory Bodies and Universities and Institutions	THE HON’BLE MR. JUSTICE HRISHIKESH ROY
87	25^th	WP(C) 3104/2009	BHAGWAN SINGH Vs THE UNION OF INDIA & ORS	Major punishment relating to service of Defence Personal and Armed Forces	THE HON’BLE MR JUSTICE HRISHIKESH ROY
88	25^th	WP(C) 2248/2011	PABAN KALITA Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
89	25^th	WP(C) 2250/2011	MRS. RENUKA MAZUMDAR Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
90	25^th	WP(C) 2251/2011	PRAKASH GOSWAMI Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
91	25^th	WP(C) 2252/2011	SAMIN CHANDRA KALITA Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
92	25^th	WP(C) 2253/2011	SMTI PRANITA DEVI Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
93	25^th	WP(C) 3057/2011	PEAR ALI AHMED Vs THE STATE OF ASSAM AND ORS.	Selection and appointment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
94	25^th	WP(C) 3074/2011	SMTI RINA RANI DEKA & 4 ORS Vs THE STATE OF ASSAM AND ORS	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
95	25^th	WP(C) 3075/2011	PREMANANDA MISRA & 3 ORS Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
96	25^th	WP(C) 3087/2011	PRASANTA DEKA & ANR. Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
97	25^th	WP(C) 3088/2011	DIBAKAR TALUKDAR & ANR. Vs THE STATE OF ASSAM AND ORS	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
98	25^th	WP(C) 3173/2011	JATINDRA RAJBONGSHI & 4 ORS. Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
99	25^th	WP(C) 3218/2011	MD. INAM ALI Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
100	25^th	WP(C) 3380/2011	MD. MUSADDIQUE AHMED Vs THE STATE OF ASSAM AND ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
101	25^th	WP(C) 3385/2011	ABUL HUSSAIN TALUKDAR Vs THE STATE OF ASSAM AND ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
102	25^th	WP(C) 3594/2011	RAJEN DEKA @ RAJEN CH. DEKA & 2 ORS. Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
103	25^th	WP(C) 3689/2011	ABDUL MATLEB Vs THE STATE OF ASSAM AND ORS.	Other service matters with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
104	25^th	WP(C) 4572/2011	KAMESWAR BARMAN & 2 ORS. Vs THE STATE OF ASSAM AND ORS.	Selection and appointment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
105	25^th	WP(C) 4590/2011	AJIT KUMAR DEKA Vs THE STATE OF ASSAM AND ORS.	Selection and appointment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
106	25^th	WP(C) 4696/2011	ABANI TALUKDAR Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
107	25^th	WP(C) 4792/2011	DIPAK DEKA @ SRI DEEPAK DEKA Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
108	25^th	WP(C) 5075/2011	BASANTA BAISHYA Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
109	25^th	WP(C) 5076/2011	MATHUR SARMA Vs THE STATE OF ASSAM AND 2 ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
110	25^th	WP(C) 5580/2011	GIRIDHAR DEKA Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
111	25^th	WP(C) 5613/2011	SURAT JAMAL Vs THE STATE OF ASSAM AND ORS.	Major punishment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
112	25^th	WP(C) 1516/2012	MD. ABDUR RAHMAN Vs THE STATE OF ASSAM AND ORS	Promotion with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
113	25^th	Mat.App. 11/2013	SUBIR KUMAR DEY Vs SRIMATI JAYA DEY @ JOYA MAHAJAN & ANR,	Family Court Appeals	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
114	25^th	WP(C) 5645/2014	MUSTT. AKLIMA BEGUM Vs THE STATE OF ASSAM AND 7 ORS	Agricultural Income-Tax	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
115	25^th	WP(C) 1141/2015	SMTI SIPRA DAS Vs THE STATE OF ASSAM AND 13 ORS	No confidence motion passed by Panchayat	HON’BLE MR. JUSTICE SUMAN SHYAM
116	25^th	WA 95/2017	SHRI AJIT KUMAR BARUAH Vs THE ASSAM FINANCIAL CORPORATION	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
117	26^th	WP(C) 3558/2011	SMT. MALA DUTTA Vs THE STATE OF ASSAM AND ORS	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
118	26^th	WP(C) 1908/2012	ALL ASSAM HIGHER SECONDARY TEACHERS & EMPLOYEES ASSOCIATION Vs STATE OF ASSAM & ORS.	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
119	26^th	WP(C) 3856/2012	SANTI RAM ROY Vs THE STATE OF ASSAM AND ORS	Selection and appointment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
120	26^th	CRP 7/2015	M/S MOW ENTERPRISE Vs THE UNION BANK OF INDIA & 2 ORS	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
121	26^th	WP(C) 544/2015	MD. HUSSAIN AHMED TAPADAR Vs THE STATE OF ASSAM AND 6 ORS	Appointment on compassionate ground on Educational Matter with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
122	26^th	CRP(I/O) 146/2016	PRADIP KUMAR PAUL & 6 ORS. Vs SWAPAN DAS & ANR.	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
123	26^th	CRP 135/2017	SWAPAN DAS Vs PRADIP KUMAR PAUL & 6 ORS.	Civil Revision against orders passed in execution case	HON’BLE MR. JUSTICE KALYAN RAI SURANA
124	26^th	I.A.(Civil) 1347/2017	M/S BLITZ ENGINEERING & FABRICATION & ANR, Vs THE INDUSTRIAL CO-OPERATIVE BANK LTD.	Interlocutory Application (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
125	27^th	WP(C) 3539/2009	APRAN CHETIA Vs THE STATE OF ASSAM AND ORS	Regularisation of ad hoc appointment with respect to State Govt Employees	HON’BLE MR. JUSTICE HRISHIKESH ROY
126	27^th	Mat.App. 9/2013	PREMA BORUAH Vs DEEPA BORUAH @ TULU	Family Court Appeals	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
127	27^th	WA 59/2014	RAJEN CHUTIA Vs STATE OF ASSAM & 4 ORS.	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
128	27^th	PIL 40/2015	AXOM JATIYA GANA SANGRAM PARISHAD Vs THE STATE OF ASSAM AND 7 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
129	27^th	CRP 268/2016	SANKAR PRASAD DEY Vs THE STATE OF ASSAM AND ANR	Civil Revision against orders passed by Civil Court in suits	HON’BLE MR. JUSTICE KALYAN RAI SURANA
130	27^th	CRP(I/O) 122/2016	SMTI. TILOTTOMA CHOUDHURY & ANR. Vs ON THE DEATH OF LATE LAKHI KANTA CHOUDHURY & 4 ORS.	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
131	27^th	Mat.App. 12/2016	SHRI NABAJIT KUMAR SARMAH Vs SMTI RUPA KHOUND ( SARMAH)	Family Court Appeals	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
132	28^th	WP(C) 3392/2012	SMT. NIBEDITA DUTTA BARUA Vs THE STATE OF ASSAM AND ORS	Seniority with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE A.M. BUJOR BARUA
133	28^th	WP(C) 5311/2012	DILU SINGHA Vs THE STATE OF ASSAM AND ORS	Regularisation of ad hoc appointment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
134	28^th	PIL 85/2013	PARAGMONI KAKATI Vs THE STATE OF ASSAM AND 8 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
135	28^th	Crl.A. 238/2016	DEBO KANTA BARUAH @ DEBA KANTA BARUAH Vs THE STATE OF ASSAM & ANR	Criminal Appeals (Jail)	HON’BLE (MRS.) JUSTICE RUMI KUMARI PHUKAN
136	28^th	Mat.App. 18/2016	SMT SOBHA BAJAJ Vs SRI ASHOK KUMAR MALANI	Family Court Appeals	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
137	29^th	WP(C) 52(K)/2016	ASI. RM N. Orenthung Lotha & Ors. Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO

Designed and published by The Gauhati High Court, Guwahati
Hosted by National Informatics Centre, Assam State Unit, Guwahati