DISCLAIMER
“The translated judgment in vernacular language is meant for the restricted use of the litigant to understand it in his/her language and may not be used for any other purpose. For all practical and official purposes, the English version of the judgment shall be authentic and shall hold the field for the purpose of execution and implementation”.
“স্থানীয় ভাষালৈ অনূদিত এই ৰায় গোচৰত জড়িত পক্ষই বুজি পোৱাৰ উদ্দেশ্যে সীমিত ব্যৱহাৰৰ বাবেহে। ইয়াৰ বাদে অন্য ক্ষেত্রত অনূদিত ৰূপ ব্যৱহৃত নহব। সকলো ব্যৱহাৰিক আৰু বিভাগীয় কামৰ লগতে ৰায়ৰ কার্য্যকৰীকৰণ আৰু ৰূপায়ণৰ ক্ষেত্রতো এই ৰায়ৰ ইংৰাজী সংস্কৰণটোৱেই সঠিক বিবেচিত হব।”
| Sl No. | Details of Cases | Judgment Date | English | Assamese |
| 01 | WA 337/2022 | 30/08/2023 | View | View |
| 02 | CRL.A(J)/46/2017 | 04/08/2023 | View | View |
| 03 | Writ Appeal 106/2023 | 01/06/2023 | View | View |
| 04 | WA/131/2018 | 24/05/2023 | View | View |
| 05 | WA/73/2019 | 12/05/2023 | View | View |
| 06 | W.P.(Crl.)/12/2023 | 11/05/2023 | View | View |
| 07 | WA/175/2022 | 03/05/2023 | View | View |
| 08 | Writ Appeal 378/2022 | 28/04/2023 | View | View |
| 09 | WA 55/2021 | 19/04/2023 | View | View |
| 10 | WP(C)/1864/2023 | 03/04/2023 | View | View |
| 11 | WP(C)/3034/2021 | 27/03/2023 | View | View |
| 12 | CRL A(J)54/2017 | 27/03/2023 | View | View |
| 13 | WA/41/2023 | 23/03/2023 | View | View |
| 14 | WA/58/2023 | 16/03/2023 | View | View |
| 15 | CR(HC)/16/1994 | 09/03/2023 | View | View |
| 16 | Crl. A. 38(J)/2018 | 09/03/2023 | View | View |
| 17 | WP(C) 6858/ 2022 | 20/02/2023 | View | View |
| 18 | PIL(Suo Moto)/3/2021 | 22/11/2022 | View | View |
| 19 | Crl. Rev.P./429/2022 | 20/10/2022 | View | View |
| 20 | CRP(IO) 176/2022 | 06/08/2022 | View | View |
| 21 | CRP No. 44 of 2018 | 02/06/2022 | View | View |
| 22 | Crl.A./170/2020 | 09/05/2022 | View | View |
| 23 | Crl. Pet. 589/2021 | 22/02/2022 | View | View |
| 24 | MACApp. 31/2017 | 19/01/2022 | View | View |
| 25 | WP(C)/193/2022 | 11/01/2022 | View | View |
| 26 | WP(C)/7229/2017 | 14/12/2021 | View | View |
| 27 | RSA/46/2014 | 30/11/2021 | View | View |
| 28 | Crl. Pet. 977/2019 | 29/11/2021 | View | View |
| 29 | Cont.Case(Crl)(Suo Moto)/1/2020 | 22/11/2021 | View | View |
| 30 | Crl. Appeal 50/ 2019 | 27/10/2021 | View | View |
| 31 | Crl.A./398/2019 | 27/10/2021 | View | View |
| 32 | Criminal Appeal 115 (J)/2019 | 27/09/2021 | View | View |
| 33 | Crl.A./276/2015 | 17/09/2021 | View | View |
| 34 | Crl. Appeal 66/ 2019 | 04/09/2021 | View | View |
| 35 | WP(C) 1754/2015 | 31/08/2021 | View | View |
| 36 | Crl.A./200/2015 | 25/08/2021 | View | View |
| 37 | CRL.A(J)/60/2018 | 13/08/2021 | View | View |
| 38 | Crl. A. 55(J)/2018 | 29/10/2019 | View | View |
| 39 | Crl. Appeal 7 & 8/2008 | 26/10/2017 | View | View |
| 40 | WP(C) 220/2017 | 22/02/2017 | View | View |
| 41 | WP(C) 2145/2016 | 2016 | View | View |
| 42 | PIL 98/2013 | 06/04/2015 | View | View |
| 43 | WP(C) 5873/2006 with WP(C) 373/ 2006 with WP(C) 4489/ 2007 with WP(C) 4273/ 2007 with WP(C) 6424/ 2011 |
16/09/2013 | View | View |
| 44 | Writ Appeal 89/2008 | 04/01/2013 | View | View |
| 45 | Civil Rev. (P.) No. 11 (SH)/ 2012 | 22/06/2012 | View | View |
| 46 | W.P.(C) 1853/2007 | 01/02/2008 | View | View |
| 47 | Crl Rev. 130/ 2001 | 15/09/2004 | View | View |
| 48 | W.P.(C) 1056/1999 | 09/03/2000 | View | View |
| 49 | Civil Rule 4807/1996 | 01/07/1999 | View | View |
| 50 | CRREV 338/1991 | 21/05/1999 | View | View |
| 51 | Civil Rule 4510/1998 | 05/04/1999 | View | View |
| 52 | Civil Revision 114/1987 | 06/08/1992 | View | View |
| 53 | Civil Rule 238/ 1981 | 09/09/1988 | View | View |
| 54 | Criminal Revn. 129/1977 | 12/04/1982 | View | View |
| 55 | Criminal Revision 86/1975 | 09/07/1979 | View | View |
| 56 | Criminal Appeal 11/1962 | 01/01/1963 | View | View |