Gauhati High Court

The Gauhati High Court

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

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JUDGMENTS FOR THE MONTH OF MARCH, 2017

Sl No	Date of Judgment	CASE NO.	PARTIES' NAME	SUBJECT	JUDGMENT DELIVERED BY
1	1^st	Revn.Pet. 1/2014	M/S SHREE BALAJEE TRANSPORT CORPORATION Vs THE STATE OF ASSAM AND 4 ORS	Revision Petition u/s 81 of the Assam Value Added Tax Act 2003	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
2	1^st	I.A. 2326/2015	RAMESH CHANDRA BHARALI Vs GOURI KANTA SARKAR & 4 ORS	Interlocutory Application (Civil)	HON’BLE MR. JUSTICE SUMAN SHYAM
3	1^st	WP(C) 2616/2016	DR. NEELUTPAL BORA Vs THE STATE OF ASSAM AND 6 ORS	Selection and appointment with respect to State Govt Employees	THE HON’BLE MR. JUSTICE SUMAN SHYAM
4	1^st	PIL 3/2017	KARBI STUDENTS ASSOCIATION & 4 ORS Vs THE STATE OF ASSAM & 4 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
5	2^nd	RFA 68/2006	MD. NAZRUL HAQUE MAZARBHUIYA Vs SREE KISHAN SARADA COLLEGE	Appeals against Original Decrees	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
6	2^nd	MFA 83/2007	UNITED INDIA INSURANCE CO. LTD. Vs RATNESWAR DAS & ORS	Appeals under the Workmen Compensation Act, 1923	HON’BLE MR. JUSTICE KALYAN RAI SURANA
7	2^nd	MFA 18/2009	THE UNION OF INDIA Vs M/S GANAPATI ENTERPRISES		HON’BLE MR. JUSTICE S. SERTO
8	2^nd	WP(C) 2(K)/2013	Shri. Chichuse Kajiri Vs The State of Nagaland & Ors.		HON’BLE MR. JUSTICE S. SERTO
9	2^nd	WA 26/2014	KANAN KALITA Vs STATE OF ASSAM & 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	2^nd	I.A.(Civil) 1499/2016	KISHOR NATH Vs MISBAHUL ISLAM LASKAR & 7 ORS	Interlocutory Application (Civil)	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
11	2^nd	WP(C) 2856/2016	PLABANS TRADE & AGENCY Vs INDIAN OIL CORPORATION LTD. & 2 ORS	Award of contracts by the State or its instrumentalities	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
12	2^nd	WP(C) 2879/2016	BISWAJIT DAS Vs THE STATE OF ASSAM AND 5 ORS	Retirement benefits with respect to State Govt Employees	HON’BLE MR. JUSTICE SUMAN SHYAM
13	2^nd	WP(C) 4401/2016	SMTI. MINA TANTI Vs THE STATE OF ASSAM AND 3 ORS	Other Civil Rules relating to other Writ Petitions	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
14	2^nd	WP(C) 7420/2016	MRP ENTERPRISE & 11 ORS. Vs THE UNION OF INDIA & 3 ORS.	Award of contracts by the State or its instrumentalities	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
15	2^nd	WP(C) 7900/2016	MRP ENTERPRISE & 12 ORS. Vs THE UNION OF INDIA & 4 ORS.	Other Civil Rules relating to other Writ Petitions	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
16	3^rd	WP(C) 188(K)/2016	Smti. Sentijungla Imsong Vs The State of Nagaland & Ors.		HON’BLE MR. JUSTICE S. SERTO
17	3^rd	CRP(I/O) 32/2017	JAMAL UDDIN MAZUMDER & 4 ORS. Vs ABDUL HAQUE BARBHUIYA	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
18	6^th	WP(C) 6210/2010	MD. ABDUL JALIL & 40 ORS Vs THE STATE OF ASSAM AND ORS	Salary and allowancest with respect to State Govt Employees	HON’BLE MR. JUSTICE SUMAN SHYAM
19	6^th	WP(C) 6279/2012	MUKUT SAIKIA & 18 ORS Vs THE STATE OF ASSAM AND 6 ORS	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
20	6^th	PIL 16/2014	THE PEOPLES SOCIETY & ANR Vs THE UNION OF INDIA & 11 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
21	6^th	WP(C) 38/2014	ABDUL HAKIM AHMED Vs THE STATE OF ASSAM AND 4 ORS	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
22	6^th	WP(C) 50/2014	SHEIKH ABDULLAH Vs THE STATE OF ASSAM AND 4 ORS	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
23	6^th	WP(C) 803/2014	JITENDRA SINGHA & 4 ORS Vs THE STATE OF ASSAM AND 3 ORS	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
24	6^th	PIL 111/2015	RITA DAS MOZUMDAR Vs THE UNION OF INDIA & ANR.	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
25	6^th	Crl.Pet. 8(K)/2016	Shri. Rakesh Dss Vs The State of Nagaland & Ors.		HON’BLE MR. JUSTICE S. SERTO
26	6^th	Review.Pet. 30/2017	SRI DINESH KALITA Vs STATE OF ASSAM & 5 ORS	Review Applications In Civil Rule	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
27	7^th	RSA 21/2007	BABULAL CHOUDHURY Vs GANESH CH. BHARALI	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
28	7^th	MFA 48/2009	MANAGEMENT OF HATIKUL TEA ESTATE Vs RITA BHUMIJ @ RINA & ANR	Workmen Compensation Act, 1923	THE HON’BLE MR. JUSTICE S. SERTO
29	7^th	CRP(I/O) 61/2016	GULENA BEGUM & 4 ORS Vs AKHTAR AHMED & 6 ORS	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
30	8^th	WP(C) 4800/2011	MUSTT AMINA KHATOON Vs THE STATE OF ASSAM AND ORS	Other service matters with respect to Service of Teachers of Provincialized Schools	THE HON’BLE MR. JUSTICE SUMAN SHYAM
31	8^th	WP(C) 963/2013	MUSTT. AMINA KHATOON Vs THE STATE OF ASSAM AND 6 ORS	Major punishment with respect to Service of Teachers of Provincialized Schools	THE HON’BLE MR. JUSTICE SUMAN SHYAM
32	8^th	RSA 254/2016	SRI SRIKANTA BORDOLOI & 7 ORS Vs SMT BIMALA BORDOLOI	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
33	8^th	WP(C) 6355/2016	M/S JVS FOODS PVT. LTD. Vs THE STATE OF ARUNACHAL PRADESH AND 2 ORS	Other Civil Rules relating to other Writ Petitions	THE HON’BLE MR JUSTICE PRASANTA KUMAR DEKA
34	8^th	ITA 130/2017	THE COMMISSIONER OF INCOME TAX Vs M/S. SHREE GANPATI ROLLING MILLS PVT. LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
35	8^th	ITA 131/2017	THE COMMISSIONER OF INCOME TAX Vs M/S. PRIME COKE INDUSTRIES	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
36	8^th	ITA 132/2017	THE PRINCIPAL COMMISSIONER OF INCOME TAX, DIBRUGARH Vs M/S BORBIL TEA COMPANY	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
37	8^th	ITA 133/2017	THE PRINCIPAL COMMISSIONER OF INCOME TAX, DIBRUGARH Vs M/S JAGUNBARI TEA COMPANY	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
38	9^th	RSA 121/2007	DHANADA SAIKIA & ORS Vs PESHAN SAIKIA & ORS	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
39	9^th	MACApp. 54/2010	MD. MAHBOOB AHMED LASKAR Vs ABDUL HOQUE CHOUDHURY	Appeals from motor accident claims tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
40	9^th	MACApp. 242/2010	NEW INDIA ASSURANCE CO. LTD. Vs MD. MAHBOOB ALOM LASKAR @ MAHBOOB HUSSAIN LASKAR & ANR	Appeals from motor accident claims tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
41	9^th	MFA 10/2010	NATIONAL INSURANCE CO. LTD. Vs RAM ASHISH SHAH & ANR	Appeals from motor accident claims tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
42	9^th	MFA 11/2010	NATIONAL INSURANCE CO. LTD. Vs ROBIN BORO	Appeals from motor accident claims tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
43	9^th	WP(C) 221/2013	TILAK CHETRY Vs THE UNION OF INDIA & 2 ORS	Major punishment with respect to Service of Local Bodies, Banks, State & Central Public Sector Undertaking, Statutory Bodies and Universities and Institutions	HON’BLE MR. JUSTICE MICHAEL ZOTHANKHUMA
44	9^th	WP(C) 3950/2015	HEM BAHADUR NEWAR Vs THE UNION OF INDIA & 5 ORS	Transfer 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
45	9^th	CRP 328/2016	MOHINI GOHAIN BARUAH & ANR. Vs SMTI PUTALI GOHAIN BARUAH & ANR.	Other Civil Revisions	HON’BLE MR. JUSTICE KALYAN RAI SURANA
46	9^th	WA 419/2016	SUB- DIVISIONAL WELFARE BOARDS FOR SCHEDULED TRIBES & 9 ORS Vs THE STATE OF ASSAM & 7 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
47	9^th	WA 420/2016	THE NAGAON SUB-DIVISIONAL SC DEVELOPMENT BOARD & ANR Vs THE STATE OF ASSAM & ANR	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
48	9^th	WA 421/2016	PROJECT IMPLEMENTATION COMMITTEE INTEGRATED TRIBAL DEVELOPMENT PROJECT BOARD & 5 ORS Vs THE STATE OF ASSAM & 6 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
49	9^th	WA 429/2016	THE LAKHIPUR SUB-DIVISIONAL SC DEVELOPMENT BOARD & ANR Vs THE STATE OF ASSAM & ANR	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
50	9^th	WA 430/2016	THE SILCHAR SUB-DIVISIONAL SC DEVELOPMENT BOARD & ANR Vs THE STATE OF ASSAM & ANR	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
51	9^th	WA 431/2016	THE HOJAI SUB-DIVISIONAL SC DEVELOPMENT BOARD & 5 ORS Vs THE STATE OF ASSAM & 2 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
52	9^th	WA 435/2016	THE HAILAKANDI SUB DIVISIONAL MINORITIES DEVELOPMENT BOARD & ANR Vs THE STATE OF ASSAM & 2 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
53	9^th	WA 437/2016	THE KARIMGANJ SUB-DIVISIONAL OBC DEVELOPMENT BOARD & 5 ORS Vs THE 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
54	9^th	WA 438/2016	THE TINSUKIA SUB-DIVISIONAL SC DEVELOPMENT BOARD & 3 ORS Vs THE STATE OF ASSAM & 2 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
55	9^th	WA 439/2016	THE NAGAON SUB -DIVISIONAL OBC DEVELOPMENT BOARD & 3 ORS Vs THE STATE OF ASSAM & ANR	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
56	10^th	MFA 33/2007	GENERAL MANAGER ( N F RAILWAY) Vs M/S. GANAPATI SERVICE	Appeal from Railway Claims Tribunal	THE HON’BLE MR. JUSTICE S. SERTO
57	10^th	WA 78/2010	MAHADEV HALDER Vs THE STATE OF ASSAM & ANR	Writ Appeals under the Gauhati High Court Rules	HON’BLE MR. JUSTICE UJJAL BHUYAN HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
58	10^th	WP(C) 5563/2015	CHANDRA KAMAL BORAH Vs THE STATE OF ASSAM AND 2 ORS	Retirement benefits with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
59	14^th	MFA 85/2007	UNION OF INDIA (N F RAILWAY) Vs KISHORE BARMAN	Appeal from Railway Claims Tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
60	14^th	MFA 74/2009	M/S NEW INDIA ASSURANCE CO. LTD. Vs SMTI. ANUPAMA SINGHA & ANR	Appeals under the Workmen Compensation Act, 1923	THE HON’BLE MR. JUSTICE S. SERTO
61	14^th	MFA 24/2010	M/S NEW INDIA ASSURANCE CO. LTD. Vs BABUL SUTRADHAR & ORS	Appeals under the Workmen Compensation Act, 1923	THE HON’BLE MR. JUSTICE S. SERTO
62	14^th	MFA 234/2010	NEW INDIA ASSURANCE COMPANY LTD. Vs MD.AMINUR ISLAM & ANR	Appeals under the Workmen Compensation Act, 1923	HON’BLE MR. JUSTICE KALYAN RAI SURANA
63	14^th	WP(C) 1361/2010	BHAGABAN CHANDRA SARMAH Vs THE STATE OF ASSAM AND ORS	Retirement benefits with respect to State Govt Employees	HON’BLE MR. JUSTICE SUMAN SHYAM
64	14^th	WP(C) 2762/2011	SANJEEV RANJAN Vs THE UNION OF INDIA & ORS	Promotion relating to service of Defence Personal and Armed Forces	THE HON’BLE MR. JUSTICE SUMAN SHYAM
65	14^th	WP(C) 5062/2011	SANJEEV RANJAN Vs THE UNION OF INDIA & 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 SUMAN SHYAM
66	14^th	WP(C) 7554/2013	MISS ARATI KUMARI PATHAK & ANR Vs THE STATE OF ASSAM AND 4 ORS	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
67	14^th	PIL 58/2014	SMTI PALLAVI PHUKAN Vs THE STATE OF ASSAM AND 2 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
68	14^th	WA 70/2014	HMR CONSTRUCTIONS PVT. LTD. 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
69	14^th	WP(C) 141/2015	BHAGABAN CHANDRA SARMAH Vs THE STATE OF ASSAM AND 3 ORS	Retirement benefits with respect to State Govt Employees	HON’BLE MR. JUSTICE SUMAN SHYAM
70	14^th	WP(C) 1093/2015	THE STATE OF TRIPURA & ANR Vs BRAJA MOHAN SINGHA @ BRAJA MOHAN SINHA & 2 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
71	14^th	W.P.(Crl.) 22(K)/2016	Shri. Mhasimhalie Mathew Yhome Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO
72	14^th	WP(C) 4536/2016	THE UNION OF INDIA & 4 ORS Vs KUMAR RAJNISH	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
73	15^th	WA 172/2014	INDRA MOHAN PATOR Vs UNITED BANK OF INDIA & 3 ORS.		HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
74	15^th	WP(C) 5730/2014	ANANTA RAM NATH & 17 ORS Vs THE STATE OF ASSAM AND 9 ORS	Acquisition of land	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
75	15^th	ITA 135/2017	THE COMMISSIONER OF INCOME TAX Vs M/S POWER MAKER	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
76	15^th	ITA 136/2017	COMMISSIONER OF INCOME TAX Vs M/S. ABHI COKE PVT. LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
77	15^th	ITA 137/2017	COMMISSIONER OF INCOME TAX Vs M/S. MEGHA TECHNICAL & ENGINEERS PVT. LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
78	15^th	ITA 138/2017	COMMISSIONER OF INCOME TAX Vs M/S. MEGHA TECHNICAL & ENGINEERS PVT. LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
79	15^th	ITA 139/2017	THE PRINCIPAL COMMISSIONER OF INCOME TAX GUWAHATI I Vs M/S BRAHMAPUTRA UDYOG PVT LTD	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
80	15^th	ITA 140/2017	COMMISSIONER OF INCOME TAX Vs M/S. PAWAN ISPAT MEGHALAYA [P] LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
81	15^th	ITA 141/2017	THE COMMISSIONER OF INCOME TAX-I Vs M/S. JAL PLAST	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
82	15^th	ITA 142/2017	THE COMMISSIONER OF INCOME TAX-I Vs M/S. S.M.COKES LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
83	15^th	ITA 143/2017	THE COMMISSIONER OF INCOME TAX Vs M/S. PREMIERE COKE PRODUCTS	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
84	15^th	ITA 144/2017	COMMISSIONER OF INCOME TAX Vs M/S. MEGHALAYA CAST & IRON ALLOYS PVT. LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
85	15^th	ITA 145/2017	THE COMMISSIONER OF INCOME TAX Vs M/S. MEGHALAYA CAST & IRON ALLOYS PVT. LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
86	15^th	ITA 146/2017	THE COMMISSIONER OF INCOME TAX Vs M/S. MILESTONE COKES	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
87	15^th	ITA 147/2017	PRINCIPAL COMMISSIONER OF INCOME TAX, GUWAHATI I Vs M/S RIVER VALLEY CEMENT CORPORATION	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
88	15^th	ITA 148/2017	THE COMMISSIONER OF INCOME TAX Vs M/S. COMMERCIAL IRON & STEEL CO. [P] LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
89	15^th	WA 55/2017	THE STATE OF ASSAM & ANR Vs MAINA KUMAR DAS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
90	15^th	WA 58/2017	GAGAN CH. KALITA 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
91	15^th	WP(C) 690/2017	MOHAN BORA & 5 ORS Vs THE ASSAM CO-OPERATIVE APEX BANK LTD & 7 ORS	Salary and allowances with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
92	16^th	RSA 36/2005	JANNAT REHANA AND ORS Vs ON THE DEATH OF AMZAD ALI HIS LEGAL HERIS MUSSTT. RANGMALA AND ORS	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
93	16^th	RSA 241/2005	GOLAPI OZAH AND ORS Vs UPEN PATHAK AND ORS	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
94	16^th	WP(C) 2260/2011	PRANETA BAYAN Vs THE STATE OF ASSAM AND ORS	Grants in Aid to Schools	HON’BLE MR. JUSTICE SUMAN SHYAM
95	16^th	WA 243/2014	M/S. SWEDA CONSTRUCTION AND COMPANY Vs STATE OF ASSAM & 7 ORS.	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
96	16^th	WA 251/2014	BUDHESWARI DAS 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
97	16^th	WP(C) 644/2014	INDRA DOLEY Vs THE UNION OF INDIA & 7 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
98	16^th	CRP 46/2017	NIKHIL BISHNUPRIYA MANIPURI MAHASABHA Vs BIRESWAR SINHA & 10 ORS.	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
99	17^th	MFA 106/2011	THE MANAGER, KACHARIGAON TEA ESTATE Vs THE COMMISSINER FOR WORKMENS COMPENSATION & ANR	Appeals under the Workmen Compensation Act, 1923	THE HON’BLE MR. JUSTICE S. SERTO
100	17^th	WP(C) 915/2011	MD. SAMSUL HAUQE Vs THE UNION OF INDIA & ORS	Expulsion of students from academic Institutions	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
101	17^th	WP(C) 1972/2014	KENDRIYA VIDYALAYA SANGATHAN & 2 ORS. Vs JEROME REMAN KERKETTA	Major punishment with respect to State Govt Employees	HON’BLE MR. JUSTICE UJJAL BHUYAN Hon’ble mr. justice paran kumar phukan
102	17^th	CRP 380/2016	PRANAB KUMAR SARMA Vs MRS. RABIA AHMED & ANR.	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
103	17^th	I.A.(Civil) 1002/2016	SRI BHARAT CHANDRA DAS Vs SRI BHOGI RAM MEDHI	Interlocutory Application (Civil)	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
104	17^th	CRP(I/O) 38/2017	AL-HAZ MAZIBUR RAHMAN Vs MAKHANI & 6 ORS	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
105	17^th	I.A.(Civil) 26/2017	MRS. RABIA AHMED Vs PRANAB KUMAR SARMA AND ANR	Interlocutory Application (Civil)	HON’BLE MR. JUSTICE KALYAN RAI SURANA
106	17^th	RSA 46/2017	SRI BENOY GOPAL SAHA & 4 ORS. Vs ON THE DEATH OF SATYESH CHANDRA PODDAR HISL LEGAL HEIRS SUBINOY PODDAR & 5 ORS.	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
107	17^th	WP(C) 1635/2017	M/S R.B. ENGINEERING & CO. (INDIA) & ANR. Vs UNION BANK OF INDIA & ANR	Recovery of other dues under the Public Demand Recovery Act	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
108	20^th	CRP 160/2013	SMTI CHINOO SARKAR Vs VODAFONE ESSAR SPACETEL LTD. & ANR	Civil Revision under Article 227 of the Constitution	THE HON’BLE MR. JUSTICE S. SERTO
109	20^th	CRP 416/2013	KUMUD KACHARI Vs RAJDHANI TRACTORS & AGENCIES	Civil Revision under Article 227 of the Constitution	THE HON’BLE MR. JUSTICE S. SERTO
110	20^th	PIL 68/2013	SMT. SULAKSHANA MITHI KACHARI & ANR. Vs THE STATE OF ASSAM AND 4 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
111	20^th	WA 61/2015	MAHAMMAD ALI Vs STATE OF ASSAM & 3 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
112	20^th	WA 407/2015	THE INDIAN OIL CORPORATION LIMITED & 2 ORS Vs SRI PHUKAN CHANDRA NATH	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
113	20^th	RSA 37/2016	DAYAL HARI PAUL & ANR. Vs PRADIP KUMAR LAHKAR & 5 ORS.	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
114	20^th	WP(C) 3773/2016	SAHERA KHATUN @ CHAHERA KHATUN Vs THE UNION OF INDIA & 3 ORS	Oders of Foreigners Tribunal/Illegal Migrant(D) Tribunal	THE HON’BLE MR. JUSTICE UJJAL BHUYAN THE HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
115	20^th	WA 56/2017	ABDUR RAHMAN BARBHUIYA & ANR Vs THE 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
116	20^th	WA 63/2017	ALI AKBAR AHMED Vs FEDDUS ALI & 7 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
117	20^th	WA 66/2017	SRI MUCHI RAI Vs M/S ASSAM ROOFING LTD	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
118	20^th	WA 67/2017	SMTI RUPA BARUAH Vs THE STATE OF ASSAM & 6 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
119	20^th	WA 68/2017	SHRI KISHORI MOHAN PAUL Vs THE STATE OF ASSAM & 6 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
120	20^th	WA 73/2017	THE STATE OF ASSAM & ANR Vs SMT SHEULY LASKAR	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
121	20^th	WP(C) 1564/2017	DEVIKA MEDHI 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
122	21^st	MFA 41/2004	THE ORIENTAL INSURANCE CO. LTD. Vs PRADIP DEY & ORS	Appeals from motor accident claims tribunal	THE HON’BLE MR. JUSTICE S. SERTO
123	21^st	RSA 188/2005	SUNANDA SINGH & ORS Vs RASARAJ SINGH	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
124	21^st	RSA 191/2005	RATAN SINGH @ MONI SINGH Vs RASARAJ SINGH	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
125	21^st	RSA 261/2005	OM PRAKASH YADAV Vs SANA MIA	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
126	21^st	CRP 123/2007	SRI NRIPEN SAIKIA Vs SMTI ANURADHA SAHA & ORS	Civil Revision under Article 227 of the Constitution	THE HON’BLE MR. JUSTICE S. SERTO
127	21^st	WP(C) 6391/2013	DR. MALABIKA TALUKDAR & ANR Vs THE STATE OF ASSAM AND 2 ORS	Selection and appointment with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
128	22^nd	CRP(I/O) 30/2014	CACHAR GRAMIN BANK (ASSAM GRAMIN VIKASH BANK) Vs NILUPA BEGUM & 8 ORS.	Other Civil Revisions	HON’BLE MR. JUSTICE KALYAN RAI SURANA
129	22^nd	MACApp. 19/2014	M/S. NEW INDIA ASSURANCE CO. LTD. Vs ARUNIMA SAIKIA @ JAMUNA SAIKIA & 2 ORS.	Appeals from motor accident claims tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
130	22^nd	Crl.Rev.P. 356/2015	SMTI JHARNA DAS & ANR Vs THE STATE OF ASSAM AND ANR	Criminal Revisions against orders passed in trial cases	THE HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
131	22^nd	CRP(I/O) 68/2016	OLIUL ISLAM CHOUDHURY & 2 ORS. Vs MASHUK AHMED & 3 ORS.	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
132	22^nd	ITA 1/2016	PRINCIPAL COMMISSIONER OF INCOME TAX GUWAHATI 2 Vs M/S MEGHALAYA MOULDINGS	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
133	22^nd	ITA 149/2017	THE PRINCIPAL COMMISSIONER OF INCOME TAX GUWAHATI I Vs M/S CAPRICON PRODUCTS	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
134	22^nd	ITA 151/2017	PRINCIPAL COMMISSIONER OF INCOME TAX Vs M/S GREY STONE ISPAT LIMITED	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
135	22^nd	ITA 152/2017	PRINCIPAL COMMISSIONER OF INCOME TAX Vs M/S H.M. CEMENTS LTD	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
136	22^nd	ITA 153/2017	PRINCIPAL COMMISSIONER OF INCOME TAX Vs M/S A.A. NUTRIENTS	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
137	22^nd	ITA 161/2017	THE COMMISSIONER OF INCOME TAX Vs M/S BRAHMAPUTRA IRON & STEEL CO. PVT. LTD.	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
138	22^nd	ITA 165/2017	THE COMMISSIONER OF INCOME TAX Vs M/S R.P.G. COKE PRODUCTS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
139	22^nd	ITA 166/2017	THE COMMISSIONER OF INCOME TAX Vs M/S PASHUPATI MERCANTILES PVT LTD	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
140	22^nd	ITA 168/2017	THE COMMISSIONER OF INCOME TAX Vs M/S BRAHMAPUTRA ROLLING MILLS	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
141	23^rd	MFA 90/2005	UNITED INDIA INSURANCE CO. LTD. Vs SHITAL DAS	Appeal from Railway Claims Tribunal	HON’BLE MR. JUSTICE KALYAN RAI SURANA
142	23^rd	MFA 19/2007	BINOD KR. SOBHASARIA Vs NEW INDIA ASSURANCE CO. LTD.	Letters Patent Appeals	HON’BLE MR. JUSTICE KALYAN RAI SURANA
143	23^rd	CRP 381/2011	ASHIT DEY SARKAR Vs SUNIL KR. DATTA	Civil Revision against orders passed by Civil Court in suits	HON’BLE MR. JUSTICE KALYAN RAI SURANA
144	23^rd	PIL 25/2013	MD. MUKUT ALI & 2 ORS 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
145	23^rd	CRL.A(J) 5/2014	BIKASH SARMAH Vs THE STATE OF ASSAM	Criminal Appeals (Jail)	THE HON’BLE MR. JUSTICE UJJAL BHUYAN
146	23^rd	WP(C) 87(K)/2015	Smti Wepretso-u Therie Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO
147	23^rd	Co.Pet. 7/2016	M/S P.N. PHARMA MARKETING SERVICE PVT. LTD. Vs M/S ABHISHEK MOTORS PVT. LTD.	Company Petitions	HON’BLE MR. JUSTICE KALYAN RAI SURANA
148	23^rd	CRP 238/2016	JANEKI NATH SAIKIA & 10 ORS Vs SMTI. KALPAN SAIKIA & 4 ORS	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
149	24^th	WP(C) 3486/2014	DIPANKAR GHOSH Vs THE STATE OF ASSAM AND 7 ORS	Selection and appointment with respect to State Govt Employees	THE HON’BLE MR. JUSTICE NELSON SAILO
150	24^th	CRP 106/2017	M/S. SHREE SHIV SAI STEEL INDUSTRIES Vs THE ASSAM POWER DISTRIBUTION CO. LTD & 4 ORS.	Civil Revision against orders passed by Civil Court in suits	HON’BLE MR. JUSTICE KALYAN RAI SURANA
151	24^th	ITA 154/2017	PRINCIPAL COMMISSIONER OF INCOME TAX Vs M/S TIMBER CRAFT & VENEER PROUDCTS INDIA PVT LTD	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
152	24^th	ITA 155/2017	PRINCIPAL COMMISSIONER OF INCOME TAX Vs M/S SHILLONG ISPAT & ROLLER MILLS	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
153	24^th	ITA 157/2017	COMMISSIONER OF INCOME TAX Vs M/S R.J. CEMENT INDUSTRIES	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
154	24^th	ITA 158/2017	COMMISSIONER OF INCOME TAX Vs M/S PURNIMA ROLLER FLOUR MILLS	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
155	24^th	ITA 159/2017	COMMISSIONER OF INCOME TAX Vs M/S STAR PAPER BOARD MILL	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
156	24^th	ITA 160/2017	COMMISSIONER OF INCOME TAX Vs M/S SRD NUTRIENTS PVT LTD	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
157	24^th	ITA 170/2017	PRINCIPAL COMMISSIONER OF INCOME TAX SHILLONG Vs M/S TIMBER CRAFT & VENEER PRODUCTS INDIA PVT LTD	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
158	24^th	ITA 171/2017	PRINCIPAL COMMISSIONER OF INCOME TAX SHILLONG Vs M/S KAKRANIA INNOVATIVE SYSTEM (P) LTD	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
159	27^th	WA 337/2015	M/S INDIAN OIL CORPORATION LTD &3 ORS Vs SHRI CHANDAN KALITA & 2 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
160	27^th	WP(C) 111(K)/2015	Er. Kekhriezhalie Sorhie Vs The State of Nagaland & Ors.		THE HON’BLE MR.JUSTICE S. SERTO
161	27^th	CRP 2(K)/2016	Mrs. L. Akila & Ors. Vs The Oriental Insurance Co Ltd.		THE HON’BLE MR.JUSTICE S. SERTO
162	27^th	WA 200/2016	MUSTT ABIRAN NESSA Vs THE UNION OF INDIA & 3 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE MR. JUSTICE UJJAL BHUYAN HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
163	27^th	I.A.(Civil) 866/2017	DEEPAK KR. BARMAN Vs THE STATE OF ASSAM AND 4 ORS	Interlocutory Application (Civil)	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
164	27^th	ITA 180/2017	M/S BAID COMMERCIAL ENTERPRISES LIMITED Vs COMMISSIONER OF INCOME TAX GUWAHATI-II	Reference under section 256(1) of the Income-Tax Act 1961	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
165	28^th	Arb.A. 16/2006	M/S DHANOA BUILDERS Vs THE UNION OF INDIA & ORS	Other First Appeals	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
166	28^th	WP(C) 2227/2012	MD. ABDUL RAHMAN & 5 ORS Vs THE UNION OF INDIA & ORS	Oders of Foreigners Tribunal/Illegal Migrant(D) Tribunal	HON’BLE MR. JUSTICE UJJAL BHUYAN HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
167	28^th	WA 64/2014	DR. MANASH DAS Vs 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
168	28^th	WA 73/2015	SMT SUPRABHA BORA Vs THE STATE OF ASSAM & 3 ORS	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
169	28^th	WA 382/2015	SAIFUDDIN AHMED 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
170	28^th	W.P.(Crl.) 21(K)/2016	Shri Longlem Phom Vs The State of Nagaland & Ors.		THE HON’BLE MR JUSTICE S. SERTO
171	28^th	Crl.Pet. 155/2017	SRI GHISALAL AGARWALA & 3 ORS. Vs THE STATE OF ASSAM & 2 ORS.	Criminal Revisions for quashing of criminal proceeding	HON’BLE MRS. JUSTICE RUMI KUMARI PHUKAN
172	29^th	MC 1562/2013	NEW INDIA ASSURANCE CO. LTD. Vs SMTI KANTESWARI DEKA SAIKIA & 6 ORS		HON’BLE MR. JUSTICE KALYAN RAI SURANA
173	29^th	MC 1603/2013	NEW INDIA ASSURANCE CO. LTD. Vs UTTAM NAG & 3 ORS.		HON’BLE MR. JUSTICE KALYAN RAI SURANA
174	29^th	MC 1617/2013	NEW INDIA ASSURANCE CO. LTD. Vs SMTI DEPTI RANI BHADRA & 5 ORS		HON’BLE MR. JUSTICE KALYAN RAI SURANA
175	29^th	MC 1619/2013	NEW INDIA ASSURANCE CO. LTD. Vs SMT. BIJU DEVI & 5 ORS		HON’BLE MR. JUSTICE KALYAN RAI SURANA
176	29^th	MC 1658/2013	NEW INDIA ASSURANCE CO. LTD. Vs MRS. KANAKA DEVI & 4 ORS		HON’BLE MR. JUSTICE KALYAN RAI SURANA
177	29^th	CRP 178/2015	SMT. SANTANA KAR (DEB) & ANR Vs BADAL PALIT & 4 ORS.	Civil Revision against appellate decree under the Local Rent Control Act	HON’BLE MR. JUSTICE KALYAN RAI SURANA
178	29^th	WA 9(AP)/2015	Shri Himmer Ete Vs The State of Arunachal Pradesh & Ors.		THE HON’BLE MR. JUSTICE SUMAN SHYAM THE HON’BLE MR. JUSTICE AJIT BORTHAKUR
179	29^th	W.P.(Crl.) 8/2016	XXX XXX XXX Vs IN RE :- THE STATE OF ASSAM & 2 ORS	Army & Police Action	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
180	29^th	WP(C) 15/2016	M/S JAL COKE COMPANY Vs THE UNION OF INDIA & 5 ORS	Central Excise	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
181	29^th	WP(C) 87/2016	M/S PADMESH BEVERAGES Vs THE UNION OF INDIA & 5 ORS	Central Excise	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
182	29^th	WP(C) 189/2016	M/S MIZO CARBON PRODUCTS Vs THE UNION OF INDIA & 4 ORS	Central Excise	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
183	29^th	CRP 32/2017	JAHANARA BEGUM Vs RUSTOM ALI BHUYAN	Civil Revision under Article 227 of the Constitution	HON’BLE MR. JUSTICE KALYAN RAI SURANA
184	29^th	I.A.(Civil) 722/2017	SHRI RANTU DAS Vs SHRI RAJESH KUMAR GUPTA	Interlocutory Application (Civil)	HON’BLE MR. JUSTICE KALYAN RAI SURANA
185	30^th	RSA 116/2004	BIJIT RANJAN DEY AND ORS. Vs PANKAJ DEY AND ORS.	Second Appeals arising out of suits for title and/or injunction	HON’BLE MR. JUSTICE PRASANTA KUMAR DEKA
186	30^th	WP(C) 5556/2010	NALINI NATH Vs THE STATE OF ASSAM AND ORS	Disciplinary and enquiry proceedings with respect to Service of Local Bodies, Banks, State & Central Public Sector Undertaking, Statutory Bodies and Universities and Institutions	HON’BLE MR. JUSTICE NELSON SAILO
187	30^th	WP(C) 2145/2012	MUSSTT. AYESHA KHATUN @ AISHA KHATUN Vs THE UNION OF INDIA & ORS	Oders of Foreigners Tribunal/Illegal Migrant(D) Tribunal	THE HON’BLE MR. JUSTICE UJJAL BHUYAN HON’BLE MR. JUSTICE PARAN KUMAR PHUKAN
188	30^th	Revn.Pet. 34/2014	M/S SANJAY TRADING COMPANY Vs THE STATE OF ASSAM AND 4 ORS	Revision Petition u/s 81 of the Assam Value Added Tax Act 2003	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
189	30^th	PIL 28/2015	DHRUBA KUMAR SAHA & ANR Vs THE UNION OF INDIA & 8 ORS	Public Interest Litigations	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
190	30^th	PIL 101/2015	XXX XXX XXX 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
191	30^th	WA 416/2015	THE ASSAM POWER DISTRIBUTION COMPANY LIMITED & ANR Vs SHRI PRAHLAD RAI SINGHANIA	Writ Appeals under the Gauhati High Court Rules	HON’BLE THE CHIEF JUSTICE MR. AJIT SINGH HON’BLE MR. JUSTICE MANOJIT BHUYAN
192	30^th	WP(C) 4928/2015	BULU BARUA Vs THE STATE OF ASSAM AND 3 ORS	Retirement benefits with respect to Service of Teachers of Provincialized Schools	HON’BLE MR. JUSTICE ARUP KUMAR GOSWAMI
193	31^st	WP(C) 333(AP)/2015	Shri Nabam Ana & Ors. Vs The State of Arunachal Pradesh & Ors.		THE HON’BLE MRS. JUSTICE RUMI KUMARI PHUKAN

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