HCMONTHLY CASE LAW ARCHIVE
Read 416 LawLens analyses of Gauhati High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The petitioner filed a complaint under Sections 499, 500 and 501 of the Indian Penal Code against her brother-in-law, alleging that he made defamatory statements questioning the paternity of her minor daughter and imp...
4 MIN READ→
The appellant challenged the judgment dated 7 December 2024 of the Special Judge (POCSO), Dhemaji, convicting him under Section 376(1) IPC and sentencing him to 25 years’ rigorous imprisonment with a fine of ₹30,000,...
4 MIN READ→
The appellant was convicted by the Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No. 50/2021, arising from Demow P.S. Case No. 192/2021, and sentenced to five years’ rigorous imprisonment with a fine of ₹5...
4 MIN READ→
The petitioners challenged the non-release of compensation for land covered by various dag and patta numbers situated at Village Borpara, Boko Revenue Circle, Kamrup, Assam, and also challenged the notice dated 9 June...
3 MIN READ→
The petitioner claimed ownership of 3 kathas and 10 lechas of land covered by Dag No. 1121, Periodic Patta No. 384, at Khatual village under Morabazar Mouza, Amguri Circle, Sivasagar.
3 MIN READ→
The Petitioner, a micro and small enterprise, was awarded a contract by Numaligarh Refinery Limited under a work order dated 15 December 2022.
3 MIN READ→
The petitioner, a contract worker, maintained Savings Bank Account No. 505118210004021 with Bank of India, Morigaon Branch.
2 MIN READ→
The petitioner, Abdul Hai, had been granted settlement of a Bheti at Udali Tiniali Bazar by the Udali Anchalik Panchayat.
2 MIN READ→
The petitioners, who operated furniture-manufacturing and furniture-sale businesses in Dhekiajuli, Assam, possessed GST registrations and municipal trade licences. Forest Department officials visited their premises re...
3 MIN READ→
The Petitioners claimed ownership of 1 Bigha 10 Lechas of land comprised in Dag No. 9, Patta No. 116, Village Nagaon, Kamalpur Revenue Circle, Kamrup (R), allegedly inherited from their father.
2 MIN READ→
The petitioner challenged, under Article 226 of the Constitution, the ex parte opinion dated 19 July 1991 passed by the Illegal Migrants (Determination) Tribunal, Dibrugarh, in Case No. DDT 7/89/325-326, declaring him...
4 MIN READ→
The petitioners claimed ownership of 2 Bighas 3 Lechas of land covered by Dag No. 916 (Old)/402 (New), Village No. 2, Japorigog Gaon, Beltola Mouza, Kamrup (Metro), originally belonging to Hafizan Nessa.
3 MIN READ→
Customs officials conducting routine screening of passengers arriving at LGBI Airport, Guwahati, from Vientiane, Laos, detected a suspicious item in the petitioner’s baggage on 22 September 2025. The petitioner claime...
4 MIN READ→
HPCL issued an advertisement dated 28.06.2023 for allotment of a Rural Retail Outlet Dealership at the advertised location between Anchalik Matia Vidyalaya Randia and HS Ramdia School, Ramdia.
3 MIN READ→
The respondent was appointed as Constable (General Duty) in the CRPF by appointment letter dated 10 July 2010 and joined service on 11 January 2011. During basic training, he suffered injuries to both knees and underw...
4 MIN READ→
The petitioner, claiming possession over land affected by a proposed 220 KV transmission line of the Assam Electricity Grid Corporation Limited (“AEGCL”), sought relocation of the proposed alignment from the original...
3 MIN READ→
The Petitioner, United Drilling Tools Limited, had been supplying equipment to Oil India Limited (“OIL”) for approximately 35 years.
5 MIN READ→
On 20 June 2022, Ratan Barman sustained a stab injury to the neck on Mahindra Nagar Road, Tamulpur, and died at the spot.
4 MIN READ→
The State Level Police Recruitment Board issued an advertisement dated 16.02.2023 for one post of Physiotherapist at the Central Police Hospital, PTC, Dergaon, Assam.
3 MIN READ→
Suraj Nath died after the motorcycle bearing Registration No. AS-11-C-8911, owned by respondent No. 5 and driven by him, collided with a stationary truck on 10 April 2011.
4 MIN READ→
The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
4 MIN READ→
The petitioner, a Branch Manager of the State Bank of India at Goreswar Branch, was proceeded against departmentally on six charges concerning alleged unauthorised deposits into his joint account, diversion and misapp...
4 MIN READ→
On 15 January 2023, the police received information that five persons had checked into Tourist Lodge, Badarpur, and were transporting suspected ganja.
4 MIN READ→
The petitioner alleged that his brother, Sunujit Sangyung, sustained grievous bullet injuries during police firing on protesters at Maibang Railway Station, Dima Hasao, on 25 January 2018; two protesters died and seve...
4 MIN READ→
A show-cause notice dated 10 July 2024 was issued to the petitioner, an Assistant Battalion Sub-Inspector in the 27th Assam Police Battalion, alleging that he had used the names of several police personnel to issue fa...
3 MIN READ→
The petitioner, a Constable (GD) in the 58th Battalion of the CRPF, was found absent from the Unit Headquarters on 13 May 2014 and remained unauthorisedly absent for 68 days, from 14 May to 20 July 2014.
3 MIN READ→
The appellant, a Deputy Superintendent of Excise, alleged that the respondent, a police officer, had sexually and emotionally exploited her and subsequently lodged a false FIR against her and others in retaliation for...
4 MIN READ→
The petitioner, an industrial unit, claimed a 3% Central Interest Subsidy under the North East Industrial Policy, 2007 and the scheme framed thereunder.
3 MIN READ→
Respondent No. 2, a married woman with two children, alleged that the petitioner enticed and threatened her with a promise of marriage, took her to his residence, confined her for approximately 15 days, and repeatedly...
4 MIN READ→
The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
4 MIN READ→
The petitioner joined the Food Corporation of India (“FCI”) as an Assistant Manager on 12.05.1997, was regularised as Assistant General Manager (Technical), and was promoted as Deputy General Manager (General) on 25.0...
4 MIN READ→
The appellant was convicted by the Assistant Sessions Judge, Karbi Anglong, Diphu, in Sessions Case No. 36/2021 under Section 376 IPC and sentenced to 10 years’ rigorous imprisonment and a fine of ₹10,000, with a defa...
4 MIN READ→
The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
4 MIN READ→
The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
3 MIN READ→
Assam Industrial Development Corporation Ltd. (AIDC) issued an EOI/Auction Notice dated 7 August 2025 for auctioning plant and machinery, demolishing and clearing structures, and disposing of fixed assets at Cachar Pa...
4 MIN READ→
Respondent No. 1, Md. Siddique Ali, claimed compensation under Section 22 of the Workmen’s Compensation Act, 1923, for injuries sustained in a motor-vehicle accident on 04.04.2004 while employed as a cleaner and helpe...
2 MIN READ→
The petitioner, a Kolkata-based partnership firm engaged in dismantling vessels and dealing in scrap, challenged Auction No. MSTC/GHY/Assam Industrial Development Corporation Limited/5/Guwahati/25-26/25321 dated 07.08...
3 MIN READ→
The appellant was prosecuted in connection with Goreswar P.S. Case No. 122/2019 for allegedly raping the victim on 10 October 2019 near the Deosunga River.
4 MIN READ→
The petitioner and Respondent No. 2 executed an agreement for sale in 2020 concerning a plot of land measuring 1 Katha 5 Lessa in Nagaon, Assam.
4 MIN READ→
The 15 petitioners challenged notices dated 24 July 2025 issued by the Forest Department alleging that they had entered the South Nambar Reserved Forest under the Naojan Range Forest Office and directing them to vacat...
3 MIN READ→
The petitioner and her husband purchased 1 Katha 10 Lechas of land covered by Dag No. 99 through a registered sale deed dated 25.08.1995.
4 MIN READ→
The appellant challenged the judgment dated 22 April 2025 passed by the Special Judge, Udalguri, in Special (POCSO) Case No. 32/2022, whereby he was convicted under Section 376(3) IPC read with Section 6 of the POCSO...
3 MIN READ→
The respondent filed M.R. Case No. 187/2015 under Section 125 Cr.P.C., seeking monthly maintenance of ₹5,000 for herself and ₹5,000 for her minor child from the petitioner.
3 MIN READ→
The original petitioner claimed ownership of 2 Kathas 7 Lechas of land covered by Patta Nos. 53 and 97 and Dag Nos. 1049 and 1636 at Lanka, Hojai, and alleged that government and local authorities, accompanied by arme...
3 MIN READ→
The appellant was prosecuted in connection with Dergaon P.S. Case No. 137/2021 after the 12/13-year-old victim’s mother lodged an FIR alleging that the victim went missing while proceeding to school on 02.04.2021. The...
4 MIN READ→
The petitioner sought quashing of the respondent’s maintenance proceeding, F.C.(Crl.) No. 557/2024, pending before the Principal Judge, Family Court, Kamrup (Metro), Guwahati, under Section 144 of the Bharatiya Nagari...
3 MIN READ→
The petitioner, Kimi Sarda, instituted a title suit seeking declaration of her right, title and interest over the suit property, eviction of the defendants, and permanent injunction. The suit was registered as Title S...
3 MIN READ→
On 15 February 2020, acting on information regarding transportation of ganja, police conducted naka-checking and intercepted a Swift Dzire vehicle allegedly occupied by Hobiqul Islam and Nijut Bormoholia.
4 MIN READ→
Tarubala Saha claimed title to 4 bigha, 2 katha and 10 lecha of land under registered Sale Deed No. 2912/75/2913/75 dated 18.02.1975, executed by Nagar Ali for himself and as guardian of his minor siblings, who were h...
4 MIN READ→
The petitioner was appointed as a Typist in Dibrugarh University on 15 March 1967 and was subsequently promoted as Section Officer in the Examination Branch.
3 MIN READ→
Respondent No. 1, Assam Industrial Development Corporation Ltd. (AIDC), through MSTC Ltd., issued Auction No. MSTC/GHY/Assam Industrial Development Corporation Limited/5/Guwahati/25-26/25321 for demolition, disposal a...
3 MIN READ→
The petitioner challenged the opinion dated 08.06.2015 passed by the Foreigners’ Tribunal (3rd), Darrang, Mangaldai in F.T. Case No. 2939/12, declaring her a foreigner who had entered Assam and India after 25.03.1971.
3 MIN READ→
On 16.03.2007 at about 8:00 p.m., late Pradip Deka was riding a bicycle from Mukalmua towards his home when vehicle No. AS-14-A-8545, allegedly driven rashly and negligently, hit him from behind, causing his death at...
4 MIN READ→
The petitioners in WP(C) No. 1404/2025 and the petitioners in the connected WP(C) No. 262/2025 asserted competing rights to compensation for land acquired under Dag Nos. 497, 498, 499 and 500 of Rongpur Part-I, Cachar...
3 MIN READ→
A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
4 MIN READ→
The petitioner, a Child Development Project Officer in the Government of Arunachal Pradesh, was deputed to the Food Corporation of India (FCI) as Assistant General Manager/Area Manager from 2011.
4 MIN READ→
The petitioner alleged that his brother, Sunujit Sangyung, sustained grievous bullet injuries during police firing on protesters at Maibang Railway Station, Dima Hasao, on 25 January 2018; two protesters died and seve...
4 MIN READ→
The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
4 MIN READ→
The petitioner was appointed as a Typist in Dibrugarh University on 15 March 1967 and was subsequently promoted as Section Officer in the Examination Branch.
3 MIN READ→
The petitioner, an industrial unit, claimed a 3% Central Interest Subsidy under the North East Industrial Policy, 2007 and the scheme framed thereunder.
3 MIN READ→
A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
4 MIN READ→
The appellant, a Deputy Superintendent of Excise, alleged that the respondent, a police officer, had sexually and emotionally exploited her and subsequently lodged a false FIR against her and others in retaliation for...
4 MIN READ→
The petitioner, a Child Development Project Officer in the Government of Arunachal Pradesh, was deputed to the Food Corporation of India (FCI) as Assistant General Manager/Area Manager from 2011.
4 MIN READ→
Tarubala Saha claimed title to 4 bigha, 2 katha and 10 lecha of land under registered Sale Deed No. 2912/75/2913/75 dated 18.02.1975, executed by Nagar Ali for himself and as guardian of his minor siblings, who were h...
4 MIN READ→
The petitioner challenged the opinion dated 08.06.2015 passed by the Foreigners’ Tribunal (3rd), Darrang, Mangaldai in F.T. Case No. 2939/12, declaring her a foreigner who had entered Assam and India after 25.03.1971.
3 MIN READ→
Respondent No. 1, Assam Industrial Development Corporation Ltd. (AIDC), through MSTC Ltd., issued Auction No. MSTC/GHY/Assam Industrial Development Corporation Limited/5/Guwahati/25-26/25321 for demolition, disposal a...
3 MIN READ→
The petitioner, a Kolkata-based partnership firm engaged in dismantling vessels and dealing in scrap, challenged Auction No. MSTC/GHY/Assam Industrial Development Corporation Limited/5/Guwahati/25-26/25321 dated 07.08...
3 MIN READ→
Respondent No. 1, Md. Siddique Ali, claimed compensation under Section 22 of the Workmen’s Compensation Act, 1923, for injuries sustained in a motor-vehicle accident on 04.04.2004 while employed as a cleaner and helpe...
2 MIN READ→
Assam Industrial Development Corporation Ltd. (AIDC) issued an EOI/Auction Notice dated 7 August 2025 for auctioning plant and machinery, demolishing and clearing structures, and disposing of fixed assets at Cachar Pa...
4 MIN READ→
On 15 January 2023, the police received information that five persons had checked into Tourist Lodge, Badarpur, and were transporting suspected ganja.
4 MIN READ→
HPCL issued an advertisement dated 28.06.2023 for allotment of a Rural Retail Outlet Dealership at the advertised location between Anchalik Matia Vidyalaya Randia and HS Ramdia School, Ramdia.
3 MIN READ→
The respondent was appointed as Constable (General Duty) in the CRPF by appointment letter dated 10 July 2010 and joined service on 11 January 2011. During basic training, he suffered injuries to both knees and underw...
4 MIN READ→
The petitioner, claiming possession over land affected by a proposed 220 KV transmission line of the Assam Electricity Grid Corporation Limited (“AEGCL”), sought relocation of the proposed alignment from the original...
3 MIN READ→
The Petitioner, United Drilling Tools Limited, had been supplying equipment to Oil India Limited (“OIL”) for approximately 35 years.
5 MIN READ→
The State Level Police Recruitment Board issued an advertisement dated 16.02.2023 for one post of Physiotherapist at the Central Police Hospital, PTC, Dergaon, Assam.
3 MIN READ→
Suraj Nath died after the motorcycle bearing Registration No. AS-11-C-8911, owned by respondent No. 5 and driven by him, collided with a stationary truck on 10 April 2011.
4 MIN READ→
The appellant, a Deputy Superintendent of Excise, alleged that the respondent, a police officer, had sexually and emotionally exploited her and subsequently lodged a false FIR against her and others in retaliation for...
4 MIN READ→
The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
4 MIN READ→
The petitioner, a Branch Manager of the State Bank of India at Goreswar Branch, was proceeded against departmentally on six charges concerning alleged unauthorised deposits into his joint account, diversion and misapp...
4 MIN READ→
The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
3 MIN READ→
A show-cause notice dated 10 July 2024 was issued to the petitioner, an Assistant Battalion Sub-Inspector in the 27th Assam Police Battalion, alleging that he had used the names of several police personnel to issue fa...
3 MIN READ→
The petitioner, a Constable (GD) in the 58th Battalion of the CRPF, was found absent from the Unit Headquarters on 13 May 2014 and remained unauthorisedly absent for 68 days, from 14 May to 20 July 2014.
3 MIN READ→
Respondent No. 2, a married woman with two children, alleged that the petitioner enticed and threatened her with a promise of marriage, took her to his residence, confined her for approximately 15 days, and repeatedly...
4 MIN READ→
The petitioner joined the Food Corporation of India (“FCI”) as an Assistant Manager on 12.05.1997, was regularised as Assistant General Manager (Technical), and was promoted as Deputy General Manager (General) on 25.0...
4 MIN READ→
The appellant was convicted by the Assistant Sessions Judge, Karbi Anglong, Diphu, in Sessions Case No. 36/2021 under Section 376 IPC and sentenced to 10 years’ rigorous imprisonment and a fine of ₹10,000, with a defa...
4 MIN READ→
On 20 June 2022, Ratan Barman sustained a stab injury to the neck on Mahindra Nagar Road, Tamulpur, and died at the spot.
4 MIN READ→
The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
4 MIN READ→
The appellant, a Headmaster of an L.P. School, was prosecuted for allegedly squeezing the breasts of a Class IV student during a Mathematics class.
4 MIN READ→
The petitioners in WP(C) No. 1404/2025 and the petitioners in the connected WP(C) No. 262/2025 asserted competing rights to compensation for land acquired under Dag Nos. 497, 498, 499 and 500 of Rongpur Part-I, Cachar...
3 MIN READ→
The appellant challenged the judgment dated 30.01.2024 of the Additional Sessions Judge-cum-Special Judge (POCSO), Barpeta, in Special (POCSO) Case No. 130/2023.
4 MIN READ→
On 4 March 2011, Dipen Sonowal was driving an auto-rickshaw when it was struck by bus No. AR-02-0311, allegedly driven rashly and negligently by the State Transport Services driver. Dipen Sonowal sustained grievous in...
3 MIN READ→
The petitioners, transporters engaged in LPG carriage, were awarded work orders by Indian Oil Corporation Limited (IOCL) on 25 April 2024 for a period of five years, subject to supplying Tata-make trucks conforming to...
4 MIN READ→
The petitioner, Mouchak Agro LLP, claimed ownership and occupation of 211 Bighas 1 Katha 19 Lessas of land at Rajabali Bagan, Morangi Revenue Circle, Golaghat, Assam.
3 MIN READ→
The petitioner, a Child Development Project Officer in the Government of Arunachal Pradesh, was deputed to the Food Corporation of India (FCI) as Assistant General Manager/Area Manager from 2011.
4 MIN READ→
The petitioners, sons of Late Amarendra Kumar Sarmah, applied under Section 372 of the Indian Succession Act, 1925, for a succession certificate concerning their deceased father’s debts and securities.
3 MIN READ→
The petitioner, proprietor of M/s R.D. Trading Co., was inducted as a tenant by respondent no. 5 for one room on 1 August 2016 and obtained a municipal trade licence on 16 August 2016, which was renewed periodically a...
3 MIN READ→
On 15 February 2020, acting on information regarding transportation of ganja, police conducted naka-checking and intercepted a Swift Dzire vehicle allegedly occupied by Hobiqul Islam and Nijut Bormoholia.
4 MIN READ→
Customs officials conducting routine screening of passengers arriving at LGBI Airport, Guwahati, from Vientiane, Laos, detected a suspicious item in the petitioner’s baggage on 22 September 2025. The petitioner claime...
4 MIN READ→
The petitioner and Respondent No. 2 executed an agreement for sale in 2020 concerning a plot of land measuring 1 Katha 5 Lessa in Nagaon, Assam.
4 MIN READ→
The 15 petitioners challenged notices dated 24 July 2025 issued by the Forest Department alleging that they had entered the South Nambar Reserved Forest under the Naojan Range Forest Office and directing them to vacat...
3 MIN READ→
The appellant was prosecuted in connection with Goreswar P.S. Case No. 122/2019 for allegedly raping the victim on 10 October 2019 near the Deosunga River.
4 MIN READ→
The petitioner sought quashing of the respondent’s maintenance proceeding, F.C.(Crl.) No. 557/2024, pending before the Principal Judge, Family Court, Kamrup (Metro), Guwahati, under Section 144 of the Bharatiya Nagari...
3 MIN READ→
The appellant was prosecuted in connection with Dergaon P.S. Case No. 137/2021 after the 12/13-year-old victim’s mother lodged an FIR alleging that the victim went missing while proceeding to school on 02.04.2021. The...
4 MIN READ→
The respondent filed M.R. Case No. 187/2015 under Section 125 Cr.P.C., seeking monthly maintenance of ₹5,000 for herself and ₹5,000 for her minor child from the petitioner.
3 MIN READ→
The appellant challenged the judgment dated 22 April 2025 passed by the Special Judge, Udalguri, in Special (POCSO) Case No. 32/2022, whereby he was convicted under Section 376(3) IPC read with Section 6 of the POCSO...
3 MIN READ→
The petitioner, Kimi Sarda, instituted a title suit seeking declaration of her right, title and interest over the suit property, eviction of the defendants, and permanent injunction. The suit was registered as Title S...
3 MIN READ→
The petitioner and her husband purchased 1 Katha 10 Lechas of land covered by Dag No. 99 through a registered sale deed dated 25.08.1995.
4 MIN READ→
The original petitioner claimed ownership of 2 Kathas 7 Lechas of land covered by Patta Nos. 53 and 97 and Dag Nos. 1049 and 1636 at Lanka, Hojai, and alleged that government and local authorities, accompanied by arme...
3 MIN READ→
On 16.03.2007 at about 8:00 p.m., late Pradip Deka was riding a bicycle from Mukalmua towards his home when vehicle No. AS-14-A-8545, allegedly driven rashly and negligently, hit him from behind, causing his death at...
4 MIN READ→
The appellant was convicted by the Assistant Sessions Judge, Karbi Anglong, Diphu, in Sessions Case No. 36/2021 under Section 376 IPC and sentenced to 10 years’ rigorous imprisonment and a fine of ₹10,000, with a defa...
4 MIN READ→
The petitioner joined the Food Corporation of India (“FCI”) as an Assistant Manager on 12.05.1997, was regularised as Assistant General Manager (Technical), and was promoted as Deputy General Manager (General) on 25.0...
4 MIN READ→
The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
4 MIN READ→
Respondent No. 2, a married woman with two children, alleged that the petitioner enticed and threatened her with a promise of marriage, took her to his residence, confined her for approximately 15 days, and repeatedly...
4 MIN READ→
The petitioner, a Constable (GD) in the 58th Battalion of the CRPF, was found absent from the Unit Headquarters on 13 May 2014 and remained unauthorisedly absent for 68 days, from 14 May to 20 July 2014.
3 MIN READ→
The Petitioner, United Drilling Tools Limited, had been supplying equipment to Oil India Limited (“OIL”) for approximately 35 years.
5 MIN READ→
The petitioner, claiming possession over land affected by a proposed 220 KV transmission line of the Assam Electricity Grid Corporation Limited (“AEGCL”), sought relocation of the proposed alignment from the original...
3 MIN READ→
The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
3 MIN READ→
A show-cause notice dated 10 July 2024 was issued to the petitioner, an Assistant Battalion Sub-Inspector in the 27th Assam Police Battalion, alleging that he had used the names of several police personnel to issue fa...
3 MIN READ→
The petitioner, a Branch Manager of the State Bank of India at Goreswar Branch, was proceeded against departmentally on six charges concerning alleged unauthorised deposits into his joint account, diversion and misapp...
4 MIN READ→
Suraj Nath died after the motorcycle bearing Registration No. AS-11-C-8911, owned by respondent No. 5 and driven by him, collided with a stationary truck on 10 April 2011.
4 MIN READ→
On 15 January 2023, the police received information that five persons had checked into Tourist Lodge, Badarpur, and were transporting suspected ganja.
4 MIN READ→
The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
4 MIN READ→
Respondent No. 1, Md. Siddique Ali, claimed compensation under Section 22 of the Workmen’s Compensation Act, 1923, for injuries sustained in a motor-vehicle accident on 04.04.2004 while employed as a cleaner and helpe...
2 MIN READ→
HPCL issued an advertisement dated 28.06.2023 for allotment of a Rural Retail Outlet Dealership at the advertised location between Anchalik Matia Vidyalaya Randia and HS Ramdia School, Ramdia.
3 MIN READ→
The respondent was appointed as Constable (General Duty) in the CRPF by appointment letter dated 10 July 2010 and joined service on 11 January 2011. During basic training, he suffered injuries to both knees and underw...
4 MIN READ→
On 16.03.2007 at about 8:00 p.m., late Pradip Deka was riding a bicycle from Mukalmua towards his home when vehicle No. AS-14-A-8545, allegedly driven rashly and negligently, hit him from behind, causing his death at...
4 MIN READ→
The petitioners in WP(C) No. 1404/2025 and the petitioners in the connected WP(C) No. 262/2025 asserted competing rights to compensation for land acquired under Dag Nos. 497, 498, 499 and 500 of Rongpur Part-I, Cachar...
3 MIN READ→
The appellant challenged the judgment dated 30.01.2024 of the Additional Sessions Judge-cum-Special Judge (POCSO), Barpeta, in Special (POCSO) Case No. 130/2023.
4 MIN READ→
The petitioner, a Kolkata-based partnership firm engaged in dismantling vessels and dealing in scrap, challenged Auction No. MSTC/GHY/Assam Industrial Development Corporation Limited/5/Guwahati/25-26/25321 dated 07.08...
3 MIN READ→
Assam Industrial Development Corporation Ltd. (AIDC) issued an EOI/Auction Notice dated 7 August 2025 for auctioning plant and machinery, demolishing and clearing structures, and disposing of fixed assets at Cachar Pa...
4 MIN READ→
Respondent No. 1, Assam Industrial Development Corporation Ltd. (AIDC), through MSTC Ltd., issued Auction No. MSTC/GHY/Assam Industrial Development Corporation Limited/5/Guwahati/25-26/25321 for demolition, disposal a...
3 MIN READ→
The petitioner challenged the opinion dated 08.06.2015 passed by the Foreigners’ Tribunal (3rd), Darrang, Mangaldai in F.T. Case No. 2939/12, declaring her a foreigner who had entered Assam and India after 25.03.1971.
3 MIN READ→
The State Level Police Recruitment Board issued an advertisement dated 16.02.2023 for one post of Physiotherapist at the Central Police Hospital, PTC, Dergaon, Assam.
3 MIN READ→
On 20 June 2022, Ratan Barman sustained a stab injury to the neck on Mahindra Nagar Road, Tamulpur, and died at the spot.
4 MIN READ→
The 15 petitioners challenged notices dated 24 July 2025 issued by the Forest Department alleging that they had entered the South Nambar Reserved Forest under the Naojan Range Forest Office and directing them to vacat...
3 MIN READ→
The petitioner and her husband purchased 1 Katha 10 Lechas of land covered by Dag No. 99 through a registered sale deed dated 25.08.1995.
4 MIN READ→
The original petitioner claimed ownership of 2 Kathas 7 Lechas of land covered by Patta Nos. 53 and 97 and Dag Nos. 1049 and 1636 at Lanka, Hojai, and alleged that government and local authorities, accompanied by arme...
3 MIN READ→
Tarubala Saha claimed title to 4 bigha, 2 katha and 10 lecha of land under registered Sale Deed No. 2912/75/2913/75 dated 18.02.1975, executed by Nagar Ali for himself and as guardian of his minor siblings, who were h...
4 MIN READ→
On 15 February 2020, acting on information regarding transportation of ganja, police conducted naka-checking and intercepted a Swift Dzire vehicle allegedly occupied by Hobiqul Islam and Nijut Bormoholia.
4 MIN READ→
Late Kalia Saikia was allegedly struck from behind by Maruti vehicle No. AS-25B-1848 while proceeding towards Pathar Kuwari Tiniali on 18 October 2007. He sustained head injuries, was treated at GMC Hospital and GNRC...
3 MIN READ→
Land was acquired under the National Highways Act, 1956 for construction, widening, maintenance and operation of NH-306 from Km 0+000 to Km 20+000 in Cachar district. Dag No. 15 of 2nd RS Patta No. 7 was included in t...
4 MIN READ→
The petitioner, Kimi Sarda, instituted a title suit seeking declaration of her right, title and interest over the suit property, eviction of the defendants, and permanent injunction. The suit was registered as Title S...
3 MIN READ→
The petitioner approached the Gauhati High Court under Article 226 of the Constitution seeking payment of ₹60,96,496 along with interest at 10% per annum from the PWD authorities.
3 MIN READ→
The petitioners, sons of Late Amarendra Kumar Sarmah, applied under Section 372 of the Indian Succession Act, 1925, for a succession certificate concerning their deceased father’s debts and securities.
3 MIN READ→
The petitioner, proprietor of M/s R.D. Trading Co., was inducted as a tenant by respondent no. 5 for one room on 1 August 2016 and obtained a municipal trade licence on 16 August 2016, which was renewed periodically a...
3 MIN READ→
On 4 March 2011, Dipen Sonowal was driving an auto-rickshaw when it was struck by bus No. AR-02-0311, allegedly driven rashly and negligently by the State Transport Services driver. Dipen Sonowal sustained grievous in...
3 MIN READ→
The petitioner, Mouchak Agro LLP, claimed ownership and occupation of 211 Bighas 1 Katha 19 Lessas of land at Rajabali Bagan, Morangi Revenue Circle, Golaghat, Assam.
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The petitioner claimed ownership of thirteen vehicles which had been hired by the respondent authorities on different dates between 2022 and 2024 for emergency purposes, including maintenance of law and order.
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Customs officials conducting routine screening of passengers arriving at LGBI Airport, Guwahati, from Vientiane, Laos, detected a suspicious item in the petitioner’s baggage on 22 September 2025. The petitioner claime...
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On 4 March 2011, Dipen Sonowal was driving an auto-rickshaw when it was struck by bus No. AR-02-0311, allegedly driven rashly and negligently by the State Transport Services driver. Dipen Sonowal sustained grievous in...
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The Union of India filed a claim under Section 166 of the Motor Vehicles Act, 1988, seeking ₹62,100 as compensation for damage to its Swaraj Mazda defence vehicle in a road accident on 12.06.1998 near the Main Gate of...
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The appellant challenged the judgment dated 22 April 2025 passed by the Special Judge, Udalguri, in Special (POCSO) Case No. 32/2022, whereby he was convicted under Section 376(3) IPC read with Section 6 of the POCSO...
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The petitioner was appointed as an Anganwadi Worker at Atigaon Anganwadi Centre under the Kathiatoli ICDS Project in 1996.
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The petitioners challenged the Circle Officer’s notice dated 19 April 2022, which stated that encroachers over Dag Nos. 164 and 131 at village Magurmari would be evicted on 27 April 2022 in favour of beneficiaries und...
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The petitioner, Bikalanga Kalyan Kendra, sought release of ₹42,29,100 allegedly payable under the Integrated Child Protection Scheme (ICPS) for the period from 1 July 2012 to 1 December 2014, along with directions for...
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The petitioner owned six vehicles—AS-01-DZ-0704, AS-01-FZ-0749, AS-01-HC-4645, AS-01-GA-8318, AS-01-EY-7418 and AS-01-HC-2918—which were hired by the respondent authorities during 2024 for emergency purposes, includin...
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The respondent filed M.R. Case No. 187/2015 under Section 125 Cr.P.C., seeking monthly maintenance of ₹5,000 for herself and ₹5,000 for her minor child from the petitioner.
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The appellant was prosecuted in connection with Dergaon P.S. Case No. 137/2021 after the 12/13-year-old victim’s mother lodged an FIR alleging that the victim went missing while proceeding to school on 02.04.2021. The...
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The petitioner sought quashing of the respondent’s maintenance proceeding, F.C.(Crl.) No. 557/2024, pending before the Principal Judge, Family Court, Kamrup (Metro), Guwahati, under Section 144 of the Bharatiya Nagari...
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The claimant was riding a Hero Honda Ambition motorcycle belonging to respondent no. 2 when, on 07.02.2006, he lost control near Balijan on National Highway 37 due to poor road conditions and fog, sustaining serious i...
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The appellant was prosecuted in connection with Goreswar P.S. Case No. 122/2019 for allegedly raping the victim on 10 October 2019 near the Deosunga River.
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The petitioner and Respondent No. 2 executed an agreement for sale in 2020 concerning a plot of land measuring 1 Katha 5 Lessa in Nagaon, Assam.
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Pursuant to administrative approval, technical sanction, and a successful bidding process, the petitioner was issued a work order dated 29.08.2017 for construction of the proposed office building for all CHC Office Co...
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The respondents were appointed as Assistant Teachers in lower primary schools in Dhemaji District in 1989. They claimed selection through a regular process, continued service, transfers, confirmation, payment of salar...
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The respondent-authority issued an e-mode Notice Inviting Tender dated 16 February 2026 for improvement and upgradation of a road under the Asom Mala 3.0 scheme.
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Lanka Municipal Board invited quotations for the supply of sand gravel through Tender Notice No. LMB320/2022/153–157 dated 18 May 2022. The petitioner quoted ₹925 per cubic metre and claimed that his was the lowest bi...
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On 8 January 2014, the deceased, Anisa Mehjebin Azad, aged approximately 9–11 months, died after sustaining a head injury and subarachnoid haemorrhage.
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The appellants—the widow and two sons of Late Bani Deka—filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for his death in a road accident.
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On the day of Eid in 1999, an altercation arose after informant Mubej Ali was allegedly detained and assaulted over a monetary dispute.
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Mahesh Enterprise Pvt. Ltd. booked a consignment of nine coal rakes from Jogighopa to Hardoi and claimed that, in addition to the railway freight, the Railways collected terminal charges and punitive/penal freight cha...
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The appellant challenged his conviction under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”) and sentence of rigorous imprisonment for the remainder of his natural life, with a fi...
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The petitioner-husband and respondent-wife married under Muslim personal law on 29 December 2019, with dower fixed at ₹3,25,000. The respondent alleged desertion and domestic violence and initiated proceedings under S...
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”) by the Judicial Magistrate First Class, Kamrup (Metro), Guwahati, and sentenced to two months’ simple imprisonment with...
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The respondent was appointed as Lecturer in Political Science at Madhya Kamrup College pursuant to an advertisement dated 23 December 1992, and his service was approved by the Higher Education Department on 8 July 1994.
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On 28.01.2004 at approximately 3:20 a.m., Narayan Nandi was standing beside his mini-truck at Lalmati on NH-37 when truck No. AS-01/C-7335 allegedly driven rashly and negligently struck him, causing grievous injuries...
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The petitioner challenged the opinion dated 20 December 2018 of the Foreigners Tribunal, Jorhat, in FT Case No. 428 of 2005, declaring him a foreigner who had entered Assam from the specified territory after 25 March...
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The petitioner, a proprietorship concern, was awarded the work of “Construction of Marketing Shed at Kawaimari under Lawkhowa Development Block,” valued at ₹1,80,00,000.
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The petitioner challenged the order dated 13 November 2025 passed by the Assam Board of Revenue in Appeal No. 76RA(C)/2025, whereby the Board set aside the order dated 4 July 2025 passed by the Settlement Officer, Cac...
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The petitioner claimed payment of outstanding dues for eight PWD road works allegedly completed in 2002 and 2003.
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The petitioner, who operated a paying-guest accommodation for girl students, maintained Savings Account No. 50100737561431 with HDFC Bank, Panbazar Branch, and used Google Pay linked to that account for transactions.
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The complainant, Diganta Kakoty, alleged that his mother, Punya Prava Kakoty, owned 1 Katha 11.5 Lechas of land and had stood as personal guarantor only for a housing loan obtained by her son, Prasanta Kakoty.
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The petitioner participated in a short tender process issued by the Divisional Forest Officer, Karbi Anglong Forest, Hamren Division, for settlement of the Jamuna River Sand Mahal at Upper Hatipura under the Karbi Ang...
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The petitioner, a proprietary concern, was awarded the contract for “Construction of Public Auditorium at Ambagan under Lawkhowa Dev. Block.” It claimed to have satisfactorily completed 53% of the work under the contr...
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The petitioner/accused, facing trial in Special (POCSO) Case No. 46/2022 before the Special Judge, POCSO, Sonitpur, challenged the order dated 4 August 2025 refusing to recall the victim/PW-1 for further cross-examina...
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The petitioner claimed ownership of a readymade steel hanger and accessories which he had allegedly given to respondent No. 1 on hire for the “NE Trade Expo” at Aizawl, Mizoram. Following damage to the structure durin...
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The respondent-wife instituted proceedings under Section 125 of the Code of Criminal Procedure, 1973 (“CrPC”), alleging that she was subjected to physical and mental cruelty, dowry-related demands, and was driven out...
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A reference was made by the Senior Superintendent of Police (Border), Guwahati, to the Foreigners’ Tribunal alleging that Md. Sahidul Rahman @ Sahidul Haque, son of Fajrul Sheikh, was a Bangladeshi national who had en...
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The petitioner, an Assistant Sub-Inspector (Radio Operator) in the BSF, challenged an adverse/advisory observation in his APAR for 01.04.2022–31.03.2023. Although he was graded “Very Good” by the Reporting Officer, an...
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The appellant-husband challenged the judgment dated 09 February 2023 of the Principal Judge, Family Court, Cachar, Silchar, in F.C. (Civil) Case No. 191/2017, whereby his petition for divorce under Sections 13(1)(i-a)...
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The petitioner, an Assistant Manager in the Assam Gramin Vikash Bank, was appointed as an Office Assistant in 2013 and promoted to Officer, JMG Scale-I, in 2020.
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The appeal challenged the judgment dated 01.07.2022 of the Sessions Judge, Goalpara, in Sessions Case No. 191/2014, acquitting respondent Nos. 2–4 of offences under Sections 302/34 and 392/34 IPC.
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The appellant-husband married respondent no. 1 on 11 January 1996. Owing to matrimonial disputes, he had earlier instituted proceedings for dissolution of marriage, which were subsequently withdrawn following an amica...
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On 3 May 2026, the police intercepted a Bolero pickup allegedly transporting eight cattle from the Gohpur side towards Biswanath Chariali. The driver and two passengers, including the petitioner, failed to produce val...
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The petitioner was declared a foreign national by an ex parte opinion dated 01.09.2009 of Foreigners’ Tribunal No. 1, Goalpara, holding that he had entered Assam from the specified territory after 25.03.1971.
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The petitioner was appointed as a lecturer in Anthropology at Saraighat College against a non-sanctioned post on 15.12.2003 and joined on 16.12.2003.
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The plaintiff, Dharani Kumar Deb, claimed ownership of the suit land and house under a registered sale deed dated 6 February 2002.
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The respondent/complainant instituted a complaint under the Negotiable Instruments Act concerning a dishonoured cheque allegedly issued by the petitioner/accused.
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The petitioner, M/s Assam Company India Ltd., owned Maijan Tea Estate, where the respondent-workman was dismissed with effect from 15 December 2014.
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The appellant-claimant, a Government employee serving as a Constable at the S.P. Office, Golaghat, sustained injuries in a motor accident on 6 January 2019, resulting in loss of vision in his right eye assessed at 30%...
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The respondent-complainant instituted a prosecution under the Negotiable Instruments Act concerning a cheque allegedly issued by the petitioner, which was dishonoured.
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The petitioner challenged, under Article 226 of the Constitution, the opinion dated 13 March 2025 of the Foreigners’ Tribunal, 2nd Morigaon, in F.T. Case No. 1274/2012, declaring him a foreigner in the post-1971 stream.
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The petitioner, a Subject Teacher (Mathematics) at Public Higher Secondary School, Lanka, applied pursuant to the advertisement dated 18 June 2016 for appointment as Principal of Abdul Hasib Higher Secondary School, H...
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The petitioner and respondent Nos. 1–7 were co-plaintiffs in Title Suit No. 43/1990 seeking declaration of right, title and interest and recovery of khas possession. The suit was decreed in their favour on 15 July 200...
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The petitioner challenged, under Article 226 of the Constitution, the ex parte opinion dated 13 September 2018 of the Foreigners Tribunal (2nd), Darrang, Mangaldai, in F.T. Case No. 620/2008 arising from Reference Cas...
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The petitioners claimed ownership of two plots of land measuring 2 Kathas 11 Chataks and 2 Kathas 5 Chataks, covered by Dag Nos. 455 and 456, situated at Ambikapur Part-X, Cachar, Assam.
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The petitioner challenged, under Article 226 of the Constitution, the opinion dated 03.01.2012 passed by Foreigners Tribunal No. 1, Goalpara in F.T. Case No. 1928/G/08, declaring him a foreigner belonging to the post-...
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The petitioner applied for an LPG distributorship at Namrup, Dibrugarh, under the “Rurban” category and Open Category pursuant to IOCL’s advertisement dated 12 June 2018. He offered leased land situated at Nagamati Kh...
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The petitioner, a Subject Teacher of Mathematics, applied pursuant to the advertisement dated 21.06.2016 for appointment as regular Principal of National Higher Secondary School, Lumding. He participated in the interv...
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The petitioner, son of Sri Buparam Pachani @ Chutia, claimed an interest in two co-pattadar plots at Deolia Gobindapur Gaon, Lakhimpur, Assam.
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The four petitioners, members of the same family, claimed inheritance, mutation and possession over two agricultural land parcels measuring 10 Bighas in total, covered by Dag Nos. 87 and 89 under Periodic Patta No. 8...
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The petitioner, a Class-I contractor registered with the Assam PWD, participated in the tender for the “Construction and Upgradation of VVIP Parking Area of New Assam Legislative Assembly Building Campus at Dispur, Gu...
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The petitioner, a registered contractor, supplied stationery, electrical and miscellaneous goods to the Assam Police authorities pursuant to supply orders and mutual arrangements.
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The appellant was prosecuted under Sections 376, 379 and 506 IPC on the allegation that, on 13.07.2013, he called the prosecutrix to his house, threatened her with a knife, forcibly undressed her, committed rape, took...
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The respondent instituted Title Suit No. 22/2020 against the petitioner seeking specific performance of an agreement for sale.
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The petitioners, claiming to be TET-qualified candidates residing in various districts of Assam, challenged the engagement of Assistant Teachers under the Assam scheme titled “Strengthening Elementary Education of Ass...
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The petitioner contested the election for Ward Member of Ward No. 7 (Borguli) of Lalpool Gaon Panchayat pursuant to the Assam State Election Commission’s notification dated 03.04.2025.
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The petitioner, a permanent employee of LIC Housing Finance Ltd. (“LICHFL”), was appointed in 2004 and was serving as Cluster Head, Guwahati Cluster. He alleged that, owing to his whistle-blower complaints concerning...
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The petitioners, claiming to be TET-qualified candidates residing in various districts of Assam, challenged the engagement of Assistant Teachers under the Assam scheme titled “Strengthening Elementary Education of Ass...
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The petitioner, representing DM Services Private Limited, challenged the Order-in-Original dated 13.03.2024 concerning denial of Input Tax Credit (“ITC”) amounting to ₹84,58,480.
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The petitioner, M/s Surya Business Private Limited, challenged the Show Cause Notice dated 11 January 2024 issued by the Assistant Commissioner of State Tax, Apex GST Audit Cell, Assam, under Section 73(1) of the Assa...
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The petitioner, an Assistant Sub-Inspector serving under the Kamrup District Executive Force, was proceeded against departmentally following registration of ACB Police Station Case No. 84/2023 under Section 7(a) of th...
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The appellants, being the wife, two daughters and two sons of the deceased, challenged under Section 173 of the Motor Vehicles Act, 1988, the judgment dated 6 October 2023 passed by the Motor Accident Claims Tribunal,...
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The petitioner, a non-government educational institution holding provisional prior permission and provisional registration under the Assam Non-Government Educational Institution (Regulation and Management) Act, 2006,...
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The 28 petitioners were engaged by the Assam Power Distribution Company Limited (APDCL) as contractual/outsourced workers, including labourers, meter readers and bill dispatchers, between 1996 and 2008. They claimed t...
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The petitioner challenged an opinion dated 11 October 2019 of the Foreigners Tribunal–XI, Barpeta, declaring her to be a foreigner who entered India after 1971.
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The respondents/claimants filed MAC Case No. 2144/2015 before the Motor Accident Claims Tribunal, Kamrup, seeking compensation for the death of Late Naba Krishna Mahanta in a motor-vehicle accident dated 22.05.2015.
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Union of India, through the North East Frontier Railway, awarded Madhucon Projects Ltd. a contract dated 18.10.2012 for construction of a railway tunnel on the Jiribam–Tupul railway line.
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The respondents/claimants filed MAC Case No. 2144/2015 before the Motor Accident Claims Tribunal, Kamrup, seeking compensation for the death of Late Naba Krishna Mahanta in a motor-vehicle accident dated 22.05.2015.
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The respondent-plaintiff instituted Title Suit No. 16/2023 before the Civil Judge (Senior Division), Udalguri, seeking declaration of right, title and interest, confirmation of possession and permanent injunction over...
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M/s. Kishorilal Vijay Kumar HUF, represented by Smt. Kusum Mour, instituted Title Suit No. 37/2012 seeking eviction of Raichand Bararia from a 450 sq. ft. shop premises at Kedar Road, Guwahati, on the grounds of bona...
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The State of Assam and the Director of Elementary Education sought review of the common judgment dated 21 December 2021, by which several writ petitions challenging the exclusion of candidates from the select list for...
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The appellant was prosecuted for allegedly subjecting the informant’s physically handicapped minor daughter, born on 16 July 2008, to repeated sexual intercourse.
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The State of Assam and the Director of Elementary Education sought review of the common judgment dated 21 December 2021, by which several writ petitions challenging the exclusion of candidates from the select list for...
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The petitioner, a Senior Superintendent at IIT Guwahati, applied pursuant to the internal advertisement dated 5 January 2022 for four unreserved posts of Assistant Registrar.
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The petitioner claimed to be residing with his family on land covered by Government Dag No. 748 at Barhanti Moniari, Kamrup, Assam, where residential structures had been constructed.
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The petitioner, a teacher, challenged the transfer order dated 20 June 2024 issued by the District Commissioner, Hojai, transferring him from Teralangchu Bishnupriya LP School to Karaiguri MKB.
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The petitioners in the connected writ petitions were engaged between 2007 and 2010 in the Computer Science & Information Technology and Biotechnology/Molecular Biology & Biotechnology Departments of the erstwhile Cott...
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The appellants were appointed as lecturers at Maibang Degree College during 2000–2001 on a temporary basis and consolidated remuneration, with their continuance subject to satisfactory performance.
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The petitioners were Assam-based manufacturers of Calcined Petroleum Coke and Electrode Carbon Paste, for which Raw Petroleum Coke (RPC) was the principal raw material.
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The appellant, the informant, challenged the judgment dated 20 December 2016 of the Additional District and Sessions Judge, Hojai, Sankardev Nagar, in Sessions Case No. 42(N)/2016, whereby respondents 3–6 were acquitt...
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The petitioner, mother and natural guardian of a 14-year-old minor, approached the Gauhati High Court under Article 226 seeking constitution of a Medical Board and permission for medical termination of the minor’s pre...
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The petitioner, a Post Graduate Teacher in a Government Higher Secondary School, was initially appointed as a Subject Teacher in Assamese under Regulation 3(f) of the Assam Public Service Commission (Limitation of Fun...
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Hawkins Cookers Ltd. filed six revision petitions challenging the order dated 30 May 2024 passed by the Joint Commissioner of Taxes, Assam, concerning the VAT payable on sales of pressure cookers made prior to 2010.
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The petitioner, a proprietorship firm registered under the CGST Act, 2017, purchased generators from Respondent No. 4 during FY 2017–18 for ₹9,44,000, including CGST of ₹72,000 and SGST of ₹72,000, which was paid to t...
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Md. Abdul Malek, employed as a labourer in truck No. AS-12-D-2520, sustained serious injuries on 16 January 2012 when the truck collided with a vehicle parked on the road, arising out of and in the course of his emplo...
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The petitioners, claiming to represent workers and employees of Cachar Paper Mill, a unit of Hindustan Paper Corporation Ltd. (“HPCL”), sought directions to the Union of India to ensure payment of provident fund, grat...
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The appellants were convicted by the Sessions Judge, Morigaon, in Sessions Case No. 24/2025 arising from an incident on 26 May 2013 concerning a land dispute and the proposed construction of a community hall/Rangamancha.
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The petitioner was appointed as a Lower Division Assistant in the establishment of the Chief Judicial Magistrate, Morigaon on 1 August 1977 and was promoted as an Upper Division Assistant on 4 December 1992.
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The petitioner-husband and respondent No. 2 were married on 9 February 2000 and had two children, who had attained adulthood by the time of the proceedings.
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The petitioners and the private respondents claimed inheritance over three parcels of land originally belonging to their deceased father, including 1 bigha 2 kathas 11 lechas under Dag No. 16/69, Patta No. 139/195, si...
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The petitioner, a teacher serving at Adarsha Prathamick Bidyalay, challenged the transfer order dated 20 June 2024 issued by the District Commissioner, Hojai, transferring the petitioner to Kandhulimari L.P.
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The petitioner, a teacher serving at Swami Vivekananda LPS, challenged the transfer order dated 20 June 2024 issued by the District Commissioner, Hojai, transferring him to Doboka Nala LPS
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The petitioners challenged a Demand-cum-Show Cause Notice dated 17.04.2024 issued by the Deputy Director, Directorate General of Goods and Services Tax Intelligence, Guwahati Zonal Unit.
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The eleven petitioners, members of the same family residing at Village Kupotimari, Morigaon, claimed ownership and possession of land in the village.
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The appellant No.1, Learners Education Trust, operated Learner’s High School and Learner’s Junior College on trust property at Doomdooma, Tinsukia. Appellant No.2, its managing trustee, and appellant No.3 entered into...
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The petitioners claimed ownership of 16 Kathas and 15 Chataks of land covered by Dag No. 293, Patta No. 288, Mouza Lakarkhai, Sribhumi Revenue Circle. An area measuring 0.0856 hectare was acquired by the Central Gover...
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The petitioners, elected members of 93 No. Buribail Gaon Panchayat, challenged the meeting held on 7 July 2025 for constitution of the Panchayat.
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The connected appeals concerned Muster Roll and Work-Charged employees of the State of Assam who had been engaged before 01.04.1993, served continuously for several decades, received regular pay scales, increments, re...
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The appellants held prospecting licences granted by the State of Arunachal Pradesh for exploration of graphite. Their licences were initially granted in 2014, renewed in 2018, and remained valid until 29.05.2019.
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The petitioner, Brahmaputra Tele Productions Pvt. Ltd., challenged an order dated 30 April 2024 passed for the financial year 2018–2019, imposing tax of ₹36,86,748 along with interest and penalty.
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The petitioners challenged, under Article 227 of the Constitution, the order dated 20 May 2026 by which the District Judge, Kamrup (M), refused to stay an order dated 17 February 2026 passed under Section 9 of the Arb...
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The petitioner, a CISF Inspector/Executive serving as Company Commander and Night Checking Officer at CISF Unit, OIL Duliajan, was proceeded against in relation to an attempted theft at the STF Madhuban outpost during...
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The petitioner, a teacher serving at Uttar Hojai Nimna Buniadi School, challenged the transfer order dated 19 July 2024 issued by the District Commissioner, Hojai, transferring him to 311 No. Nikhari Mukh LPS.
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The petitioner, a teacher, challenged the transfer order dated 22.06.2024 issued by the District Commissioner, Hojai, transferring him from Marwari Hindi L.P. School to 541 No. Ashinagar Maqtab.
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The petitioner purchased a plot measuring 2 Kathas 5 Lessas at Abhayapuri, Bongaigaon, under a registered sale deed dated 17 September 1998, after obtaining sale permission. Her name was mutated in the revenue records...
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The petitioner, a teacher serving at 1 No. Lankeswari Grant LP School, challenged an order dated 20 June 2024 issued by the District Commissioner, Hojai, transferring him to Balipathar Jurapukhuri LPS.
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The petitioner, Smt. Shibani Dutta, claimed to be the legally wedded wife of late Sankar Dutta, a former Deputy Director of Economics and Statistics, who retired on 28 February 2002 and died on 4 January 2021.
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The petitioner was entrusted by the Public Works Roads Department authorities with construction and repair works and the supply of office stationery under various work orders. He claimed to have completed the works an...
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The twenty petitioners were allotted shop rooms/spaces in the Chilarai Market under the Mangaldai Municipal Board and had been carrying on their respective trades there for approximately 25–30 years. They had also bee...
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The petitioners in the connected writ petitions were engaged between 2007 and 2010 in the Computer Science & Information Technology and Biotechnology/Molecular Biology & Biotechnology Departments of the erstwhile Cott...
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The petitioners claimed title over land originally settled with Gulapdi Sheikh and subsequently transferred through registered sale deeds to the petitioners in 1985. Their names were not mutated in the records of righ...
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The petitioner, a Registrar in Oncology at Gauhati Medical College and Hospital/State Cancer Institute, was directed by Government Notification dated 06.02.2020 to be attached to the Department of ENT, Silchar Medical...
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The petitioners were Assam-based manufacturers of Calcined Petroleum Coke and Electrode Carbon Paste, for which Raw Petroleum Coke (RPC) was the principal raw material.
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The 17 petitioners were ration-card holders/beneficiaries of a fair price shop operated by respondent no. 8 at Tengaguri under Tengaguri Samabai Samiti Limited, Morigaon.
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The petitioner, an MSME engaged in manufacturing and supplying UPS systems, batteries and backup equipment, supplied products and rendered services to the National Institute of Technology, Silchar (“NIT”).
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The petitioner, an industrial unit at Tezpur, Assam, claimed reimbursement of 30% of its investment in plant and machinery under the Central Capital Investment Subsidy Scheme, 2007, framed pursuant to the North East I...
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The appellant was married to Mustt. Ajima Khatun, who died by suicidal hanging at her matrimonial home on 30 November 2012, approximately 3–4 months after the marriage.
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On 01.06.2014, the deceased, Jagat Sonowal, was driving a Ford Figo on National Highway No. 37 with his wife, Rumi Baruah Sonowal, and their two minor daughters travelling in the vehicle. Near Dichang Rajabari, a Tata...
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The petitioner entered into an agreement dated 12 October 2002 with Respondent No. 5 and the predecessors-in-interest of Respondent Nos. 6 and 7 for purchase of 10 lechas out of 2 kathas 10 lechas of land originally c...
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The petitioners challenged a notice issued by the Circle Officer, Bongaigaon Revenue Circle, dated 14 June 2024, directing them to vacate the disputed plot, remove their structures and establishments, and warning that...
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The petitioners challenged the order dated 03.11.2023 upholding the nominations and election of respondent Nos. 6 and 7 as Directors of Tengaguri Samabay Samiti, Morigaon. The election was held on 27.08.2023, and the...
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The appellant was convicted by the Additional Sessions Judge-cum-Special Judge (POCSO), Morigaon, in POCSO Case No. 22/2022 arising from Laharighat P.S. Case No. 90/2021, for aggravated penetrative sexual assault unde...
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The victim, a minor girl employed as a domestic worker, left home after being induced by Jahanuddin, who represented himself as “Raju Das,” promised to marry her, and obtained her personal and educational documents.
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Dipti Palit died intestate on 29 November 2015, leaving certain debts and securities.
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The petitioner was in custody in connection with RC-29(S)/2023/CBI/SCB/Kolkata when the CBI sought a production warrant on 17 January 2026 for his production in the present case, RC-6(S)/2023/CBI/SCB/Kolkata. The appl...
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The three petitioners were retired employees of the North Eastern Electric Power Corporation Ltd. (NEEPCO). They superannuated on 31 December 2016, 31 March 2017 and 31 December 2023, respectively, but their gratuity...
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On 11 December 2015, the minor daughter of the informant was allegedly induced by the appellant to accompany him to the house of Sabita Deb, where he forcibly committed penetrative sexual assault upon her
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The respondents/plaintiffs instituted Title Suit No. 15/2025 before the Civil Judge (Senior Division), Tinsukia, concerning their alleged rights in the scheduled properties and challenging acts relating to a deed of d...
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On 21.05.2023, the appellant allegedly entered the informant’s house on the pretext of charging his mobile phone and sexually assaulted the informant’s 12-year-old granddaughter while she was alone with her younger br...
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The petitioner challenged the judgment and opinion dated 4 October 2019 of the Foreigners Tribunal No. 5, Kamrup, Amingaon, in RFT Case No. 262R/2016, which declared her a foreigner belonging to the post-1971 stream u...
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The petitioners sought to transfer eight kathas of land situated at Pargana Prathapghar, Mouza Rajabari, District Sribhumi, Assam, pursuant to an agreement for sale between petitioner nos. 1 and 2, as owners, and peti...
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The petitioner, an A.B. Constable appointed in 2008, was serving in the 28th Assam Police Battalion.
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The appellants were appointed as lecturers at Maibang Degree College during 2000–2001 on a temporary basis and consolidated remuneration, with their continuance subject to satisfactory performance.
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The petitioner, claiming that his family had continuously resided in Assam for generations, applied online on 12.03.2025 for a Permanent Residential Certificate (PRC) for Higher Education.
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The petitioner was awarded three works under the Karimganj NH Division and claimed to have completed them successfully, with completion certificates issued.
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The petitioner, Shri Ruhini Gogoi, carried on business as the proprietor of M/s Ruhini Gogoi and was registered with ONGC under Vendor Code No. 824091, linked to his proprietorship bank account, PAN and GSTIN.
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The petitioner challenged the judgment dated 11.01.2019 of Foreigners Tribunal No. 3, Kamrup (M), Guwahati, in FT Case No. 76/2017, whereby he was declared a foreigner who had entered India from the specified territor...
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The petitioner claimed ownership of 5 Bighas 6 Lessas of land covered by Dag No. 597 and Patta No. 2 at Udmari Part-IV, Bilasipara Revenue Circle, Dhubri.
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The respondent/complainant alleged that he lent ₹5,00,000 to the petitioner in November 2011, of which ₹45,000 was repaid, leaving ₹4,55,000 outstanding. The petitioner allegedly issued HDFC Bank cheque no. 152182 dat...
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The petitioner, sole proprietor of “Economic Solution,” held GST Registration No. 18AOKPM2873DIZS, effective from 18 May 2018, with liability commencing from 1 February 2018.
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A reference was made by the Superintendent of Police (B), Nagaon, against the petitioner under the Foreigners Act, 1946, leading to F.T. (Nal) Case No. 502/2010 before Foreigners Tribunal No. 1, Nalbari.
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The petitioners, daughters of Late Vida Brumbach Nichols Roy, claimed ownership by inheritance over approximately 50 bighas of land under Patta No. 31, including land comprised in the original Dag No. 5 and subsequent...
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The petitioner, a proprietorship concern engaged in providing private security services, maintained Current Account No. 3512120040000408 with Ujjivan Small Finance Bank from 16 September 2024.
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The petitioner was awarded a contract for supplying and installing an automatic sensor-based vehicle speed regulatory system at six animal-corridor sections on NH-37 in Kaziranga National Park for ₹15,98,13,576, pursu...
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The petitioner, Bijuli Borah, sought compensation from the Assam Power Distribution Company Limited (APDCL) for the death of her husband due to electrocution, alleging inaction by APDCL in awarding compensation
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On 1 March 2011, Hussain Ahmed was travelling as a passenger in Night Super Bus No. AS-14-C-1731 from Karimganj to Guwahati when the bus collided with a truck near Aurangabad, Badarpur.
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The complainant alleged that the appellant developed a relationship with his daughter, took her to a bamboo grove, and sexually assaulted her by force and intimidation.
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Respondent No. 2 was appointed by the petitioner-Management as a Consultant on 1 April 2018 and was released from service on the ground of attaining superannuation, allegedly with effect from 1 May 2019.
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The appellant was convicted by the Sessions Judge, Biswanath, in Sessions Case No. 148/2013 under Section 376 of the Indian Penal Code and sentenced to 10 years’ rigorous imprisonment with a fine of ₹5,000, with two m...
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The petitioner-husband and respondent-wife married on 9 February 2000 and had two children. The wife alleged physical and mental domestic violence, neglect, suppression of the husband’s prior marriage, and failure to...
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The petitioner entered into an Agreement for Sale in June 2025 for purchase of a 646.18 sq. ft. residential flat in an apartment building at S.K. Bhuyan Road, Dighali-Pukhuri East, Guwahati, Kamrup Metropolitan District.
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The petitioners, President and Secretary of the Gauripur Town Kaborsthan Committee, claimed that the Committee had been using a plot measuring 11 Bighas, 2 Kathas and 3 Lessas, covered by old Dag No. 236 under Khatian...
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The petitioners, being the owners and proposed purchaser of land covered by Dag No. 588 and Patta No. 305 at Mouza Rajabari, Sribhumi, entered into an Agreement for Sale dated 16 January 2026 for transfer of 7 Kathas,...
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The appellant was tried for repeatedly raping his 13-year-old adopted daughter from April 2022.
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The parties married on 23 May 2014 according to Hindu rites and customs. The appellant-husband instituted proceedings under Section 13(1)(ia) of the Hindu Marriage Act, 1955 (“HMA”), seeking dissolution of marriage on...
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The petitioner, a freelance journalist holding an identity card issued by the Directorate of Information and Public Relations, Assam, sought a Media Gallery Pass for the winter session of the Assam Legislative Assembly.
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The appellant was convicted under Section 302 IPC by the Sessions Judge, Baksa, in Sessions Case No. 59/2019, pursuant to judgment dated 29.05.2023.
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On 18 February 2011, Zakir Hussain Talukdar was riding a motorcycle when truck No. AS-10-3439 allegedly, due to rash and negligent driving, collided with the motorcycle, causing him grievous injuries, including a head...
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The petitioner and respondent no. 6 contested the election for Ward No. 8, Lezam (Kha), of No. 13 Chunari Gaon Panchayat. Polling took place on 7 May 2025 and counting on 11 May 2025. The petitioner secured 360 votes,...
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The appellant was convicted by the Sessions Judge, Diphu, in Sessions Case No. 18/2007 under Sections 302 and 436 IPC for murdering the village Gaonburah, Talbor Amsi, and his two daughters, Jun Maslai and Manjuli Mas...
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On 21 July 2014, Rajesh Boro was driving Zylo vehicle No. AS-01-AW-3229 when, while attempting to avoid a pedestrian at Barimakha Chowk, the vehicle went off the road and he sustained serious injuries.
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The petitioners, claiming to be the legal heirs and joint owners of land measuring 1 Katha 17 Lessas covered by Dag No. 400 and Patta No. 108 at Lakadubi, Kamrup, Assam, challenged the compensation assessed for the la...
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The 26 petitioners challenged the exclusion of their names from the electoral roll for Polling Station No. 211 under the 125 Patharkandi Legislative Assembly Constituency, Sribhumi District, although their names had a...
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The petitioners challenged the freezing of their bank accounts by Respondent Nos. 5–11, pursuant to instructions issued by the Assam and Uttar Pradesh Nodal Cyber Cell Officers, Respondent Nos. 3 and 4.
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The petitioner contested for Ward Member from Ward No. 6 of 45 No. Bhalukdubi Gaon Panchayat and was declared elected on 7 May 2025 after securing 234 votes
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The petitioner, registered owner of Maruti Omni Van No. AS-01-AU-9012, stated that his vehicle was requisitioned by the respondent authorities for transportation and law-and-order duties from 1 January 2015 to 30 June...
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The petitioner, Dilip Paul, an elementary-school teacher, challenged an order issued by the District Commissioner, Hojai, transferring him from Bankim Chandra Adarsha Pathsala to Abdul Kalam Azad Maqtab.
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The Divisional Forest Officer, Karbi Anglong East Division, issued a mining permit on 29 December 2021 in favour of the Executive Engineer, PWD Kohora Road Division (Respondent No. 18), for extraction of specified qua...
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The petitioner, a teacher, challenged the transfer order dated 20 June 2024 issued by the District Commissioner, Hojai, transferring him from Swahid Choudhury LP to Tengatoli LPS.
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Late Hemo Hazarika was struck by motorcycle No. AS-02/L-0493 on 7 March 2015 while returning from Rongamati Mandir and pulling a handcart on NH-37. He sustained serious injuries, was treated at different hospitals, an...
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The respondents’ lands in Silgur-II, Nunsuri, Bindasora, Tablabagh, Malsury and Devasora villages of Lunglei District were acquired for construction of the Indo-Bangladesh border fencing for the benefit of the appella...
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The petitioner, a teacher serving at Dighaljar MKB, challenged the transfer order dated 20 June 2024 issued by the District Commissioner, Hojai, transferring him to Dakhin Mikirpara LP.
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The petitioner, a teacher serving at Thikadar Basti B.C. ME School, challenged the order dated 19 July 2024 issued by the District Commissioner, Hojai, transferring him to Nehru Azad A.D. L.P. School, Jugijan, Hojai.
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The appellants held prospecting licences granted by the State of Arunachal Pradesh for exploration of graphite. Their licences were initially granted in 2014, renewed in 2018, and remained valid until 29.05.2019.
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The accused was prosecuted in connection with the disappearance and death of a minor girl whose body was recovered from a jungle at Pub Nandapur on 27.02.2020.
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The connected appeals concerned Muster Roll and Work-Charged employees of the State of Assam who had been engaged before 01.04.1993, served continuously for several decades, received regular pay scales, increments, re...
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The petitioner challenged the opinion dated 26 April 2018 of the Foreigners Tribunal, Kamrup (Rural) No. 1, Guwahati, in GFT(R) Case No. 1436/2017, whereby he was declared a foreigner who had entered Assam on or after...
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The petitioners were the Chief Editor and Printer/Publisher, respectively, of Asomiya Pratidin.
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The petitioner, a retired truck driver, claimed to have joined the Public Works Department on 19 May 1994 and to have been brought into the regular establishment by office order dated 24 February 2011 against the vaca...
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The petitioner claimed to be the unmarried and dependent daughter of late Saukat Ali, a retired Sub-Divisional Agriculture Officer, and late Azima Begum, a retired Supervisor in the Social Welfare Department, Governme...
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The petitioner, a medical professional earning income from salary and profession, filed returns for Assessment Years (AYs) 2017–18 and 2018–19. While filing his return for AY 2019–20, he became aware of the presumptiv...
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The petitioner challenged a Notice dated 28 February 2024 issued by the Additional Secretary and Revenue Officer, Dima Hasao Autonomous Council, directing him to vacate land in excess of 3 bighas 5 kathas on the alleg...
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The complainant and the revision petitioner were acquainted.
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The petitioner, a teacher serving at Dakhin Doboka P. Adarsha LPS, challenged an order dated 20 June 2024 by which the District Commissioner, Hojai, transferred him to Balipathar Jurapukhuri LPS.
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The petitioner, a teacher serving at Uttar Hojai Nimna Buniadi School, challenged an order dated 22 June 2024 by which the District Commissioner, Hojai, transferred him to Changmaji Abdul Kadir Laskar LP School.
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On 28 November 2016, Ashan Ali was travelling as a passenger in tourist bus No. AS-15/C-6269 from Tinsukia towards Barpeta when the bus met with an accident at Bezkuchi on National Highway No. 31 due to the rash and n...
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The 74 petitioners claimed to have been residing in 1 No. Boginadi PGR Revenue Village and 2 No. Boginadi PGR Revenue Village, Lakhimpur, since 1983 after being rendered homeless and landless during disturbances conne...
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The five petitioners approached the Gauhati High Court alleging that elections to the Silchar Municipal Corporation had not been conducted within the constitutionally and statutorily prescribed period.
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The petitioner claimed to have been in possession of approximately 2 Bighas 3 Kathas of Government land covered by Dag No. 312 (new)/Dag No. 11 (old), Patta No. 168 (new), at Chirakuta Part-I under Chapar Revenue Circ...
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The defendant claimed ownership of land measuring 1 Katha 17 Lechas at Khanapara, Guwahati, on which he had constructed an incomplete G+3 building.
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The Assam Irrigation Department issued a Notice Inviting Tender on 06.02.2026 for a flood mitigation project.
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The petitioner, a widow residing at Anandanagar, Dhubri, alleged that her deceased husband’s brother and his sons were threatening and harassing her and her children with the object of forcibly occupying the family’s...
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The Assam Cricket Association and its Chief Executive Officer challenged, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the order dated 21 March 2025 passed by the Sub-Divisional Judicial Magistra...
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Mangal Paik, who had worked with the deceased child’s father and stayed at the family’s house on 16.12.2018, was present when the child’s parents left for work on 17.12.2018. The five-year-old victim subsequently went...
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Respondent No. 2, Sahanaz Choudhury, filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”) before the Chief Judicial Magistrate, Sribhumi, alleging mental torture...
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The appellant challenged his conviction under Section 302 IPC by the Additional Sessions Judge, FTC No. 3, Kamrup (M), Guwahati, in Sessions Case No. 131/2016.
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The petitioner, a Post Graduate Teacher in a Government Higher Secondary School, was initially appointed as a Subject Teacher in Assamese under Regulation 3(f) of the Assam Public Service Commission (Limitation of Fun...
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The petitioner challenged the action of the Nalbari Municipal Board and its Chairman in deleting his name from the municipal records relating to Holding No. 6, Ward No. 2, and recording Respondent No. 4 as the present...
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Tezpore Tea Company Ltd., now Dhunseri Tea and Industries Ltd., owned Bahipukhuri Tea Estate. In proceedings under the Assam Fixation of Ceiling on Land Holdings Act, 1956, an area of 277 bighas 2 kathas 3 lechas was...
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On 5 September 2009, the victim, referred to as “X”, visited Lily Medical Hall to consult the petitioner, a doctor, regarding irregular menstruation.
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On 09.01.2025, acting on intelligence regarding transportation of narcotic substances, a police and BSF team intercepted the appellant near Katigorah on NH-06 at about 8:30 p.m. and allegedly recovered 34 soap cases c...
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The petitioner, a retired Deputy Chief Engineer of N.F. Railway, challenged the FIR, prosecution sanction, charge-sheet, and order framing charges in Special Case No. 04/2023 pending before the Special Judge, CBI, Assam.
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The victim, a minor girl employed as a domestic worker, left home after being induced by Jahanuddin, who represented himself as “Raju Das,” promised to marry her, and obtained her personal and educational documents.
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The petitioner, a tax consultant operating under the proprietorship name “M/s Sharma and Associates,” challenged the sealing of his office premises by the Assam State GST authorities under Section 67(4) of the Assam G...
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The appellant was convicted under Section 302 of the Indian Penal Code and sentenced to life imprisonment with a fine of ₹10,000 by the Sessions Judge, Charaideo, in Sessions (CHA) Case No. 74/2018, by judgment dated...
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The four petitioners claimed rights through their predecessors over land measuring 2 Kathas and 1 Lessa covered by Dag No. 947 (old)/473 (new) at Adabari Part-II, Dhubri, supported by historical Chithas and a Kutcha P...
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The Chief Engineer, Public Works Department (Roads), Assam issued a tender notice dated 17 October 2025 comprising two packages under the ASOM MALA project.
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The appellant challenged the judgment dated 14.03.2022 of the Special Judge, Nalbari, in Special (P) Case No. 15 of 2019.
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The respondent-claimant, aged 28 years, sustained grievous injuries, including amputation of his right hand, when the bus bearing registration No. AS-01-GC-0266, insured by the appellant, collided with another vehicle...
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The petitioner, proprietor of M/s Rhino Metals, challenged the Demand-cum-Show Cause Notice dated 04.10.2025 issued by the Assistant Commissioner of State Tax under Section 74 of the Assam Goods and Services Tax Act,...
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On 21 August 2021, after an examination at Moridhol College, Nandita Saikia was travelling towards Dhemaji with PW-2 Kasmina Dutta as a pillion rider on a motorcycle driven by PW-1 Deba Dutta. The accused allegedly fo...
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The petitioner’s daughter was raped on 02.05.2018, leading to registration of Kalghachia P.S. Case No. 347/2018 under Section 4 of the POCSO Act and prosecution in Special POCSO Case No. 30/2018.
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The three petitioners, residents of Hojai, Assam, challenged the inaction of the Deputy Commissioner, Hojai, in not renewing their firearm licences.
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The petitioners were Assam-based manufacturers of Calcined Petroleum Coke and Electrode Carbon Paste, for which Raw Petroleum Coke (RPC) was the principal raw material.
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The petitioner alleged that, despite submitting a complaint/FIR dated 6 April 2026 before the Basistha Police Station, the police neither registered an FIR nor conducted an investigation, prompting him to invoke the w...
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The petitioners in the connected writ petitions were engaged between 2007 and 2010 in the Computer Science & Information Technology and Biotechnology/Molecular Biology & Biotechnology Departments of the erstwhile Cott...
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The petitioner’s deceased husband, Late Hari Narayan Rajbongshi, was appointed as a Sub-Inspector (Border) under the Additional Prevention of Infiltration of Foreigners (P.I.F.) Scheme in 1991 and served in the Assam...
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The petitioner, a Senior Superintendent at IIT Guwahati, applied pursuant to the internal advertisement dated 5 January 2022 for four unreserved posts of Assistant Registrar.
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The petitioners sought quashing of the FIR, charge-sheet, and criminal proceedings in PR Case No. 115/2019 pending before the Sub-Divisional Judicial Magistrate, Hatsingimari.
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The petitioners, Subordinate Engineers (Grade-II), retired from APDCL service on 31.03.2014 and 31.12.2014, respectively. During their service, they had received two yearly increments from 10.04.1989 to 31.08.2013 due...
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The appellants were appointed as lecturers at Maibang Degree College during 2000–2001 on a temporary basis and consolidated remuneration, with their continuance subject to satisfactory performance.
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The petitioner, proprietor of R.S.R. Fashion Enterprise, operated a cyber café and book stall and maintained Current Account No. 258638296403 with IndusInd Bank, Amingaon Branch.
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M/S Abala Auto Agency, a proprietorship firm, challenged the Order-in-Original dated 10 October 2025, by which tax of ₹1,58,64,297, along with applicable interest and penalty, was adjudged for the financial years 2017...
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The petitioner and respondent married on 16 August 2011, and a daughter was born to them on 10 July 2014.
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The petitioner, a practising advocate, maintained Savings Bank Account No. 30968448585 with the State Bank of India, Dhubri Branch, for personal and professional transactions.
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The petitioners in both writ petitions were engaged in farming and trading ornamental fish, principally Channa stewartii, Channa bleheri and Channa aurantimaculata.
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The respondents/plaintiffs instituted Title Suit No. 15/2025 before the Civil Judge (Senior Division), Tinsukia, concerning their alleged rights in the scheduled properties and challenging acts relating to a deed of d...
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M/s North East Petrochemicals challenged the Order-in-Original dated 29 December 2025, by which tax of ₹7,21,64,532, along with applicable interest and penalty, was adjudged for the financial years 2018–19 to 2022–23.
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The petitioners were in possession of land situated at Dag No. 286, Village Nidanpur Part II, under Lakhipur Revenue Circle, Goalpara, Assam, pursuant to “Abantan Patra” issued in their favour on 04.04.2007.
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The petitioner, an Assistant Director in the Food, Public Distribution and Consumer Affairs Department, Government of Assam, was transferred from Morigaon to Margherita on 18 September 2024 and released from his Morig...
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Basparam Brahma died in a motor-vehicle accident on 17 May 2021 while riding his motorcycle towards Baghmara Bazar.
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The respondents’ predecessor instituted Title Suit No. 2/1989, later renumbered as Title Suit No. 249/2006, seeking declaration of title, recovery of possession and permanent injunction over approximately 10 lechas of...
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Respondent No. 4, a part-time Local Correspondent of the petitioner newspaper establishment, claimed post-retirement dues calculated under the Majithia Wage Board recommendations with effect from November 2011.
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The petitioners, representing officers and supervisors of the erstwhile Cachar Paper Mill of Hindustan Paper Corporation Limited, sought a direction to the Union of India to deposit and disburse outstanding provident-...
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The petitioners approached the Gauhati High Court alleging inaction by the land-acquisition authorities in releasing compensation relating to Dag Nos. 1671 and 1676 of Patta No. 1, Village Saruthekerabari, Mouza Ranga...
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The petitioner challenged the opinion dated 16 July 2019 of the Foreigners Tribunal, Barpeta 11th, which declared him a foreigner belonging to the post-25 March 1971 stream.
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The petitioner claimed compensation for acquisition of 0.3880 hectares of land covered by Dag No. 33 of Annual Patta No. 241, Village Karagaon, Block No. 2, Borjan Taluk, District Karbi Anglong, Assam.
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Late Haraj Ali was employed as a driver by respondent No. 2, Rafiqul Mandal, to drive vehicle No. AS-15-C-3135 at a claimed monthly salary of ₹12,000; the owner, however, admitted in his written statement that the sal...
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The petitioner submitted an application under Section 6 of the Right to Information Act, 2005 (“RTI Act”) before the State Public Information Officer seeking information relating to 1484 No. Ambari Lower Primary Schoo...
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The respondent-plaintiff instituted Title Suit No. 57/2010 seeking specific performance of a registered agreement dated 26 April 2007, under which the defendant allegedly agreed to sell 1 katha 8 lechas of land for ₹2...
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The petitioner claimed that his late father owned land covered by Dag No. 564 and Periodic Patta No. 71 at Dadara, Kamrup, Assam, on which four residential houses had been constructed.
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The petitioner, authorised person of M/s Chandramas Bar and Restaurant, operated an IMFL on-bar-cum-restaurant known as “Cheers Crossroads” under Licence No. 11/2004–05 at R.P. Road, Dispur, Guwahati.
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The petitioner, authorised person of M/s Star Hotel, operating “T Sin Q Bar” under an IMFL on-bar-cum-restaurant licence, challenged the order dated 04.07.2026 passed by Respondent No. 3 suspending the licence “until...
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The petitioners challenged an eviction notice bearing No. Dis-47/2016-17/5084 issued in Eviction Case No. 04/16-17 concerning 2.68 Ares of Government land covered by Dag No. 1461 at No. 2 Maidamgaon, Beltola Mouza.
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The petitioner, a teacher at Sarvajanin HS Valika Vidyalaya, Tinsukia, challenged the Director of Secondary Education’s order dated 21.06.2024, by which respondent No. 4 was permitted to act as In-charge Principal ins...
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The appellant, a former Chief General Manager, Telecom, North-East Task Force, was intercepted at Guwahati Airport on 6 September 1997 while carrying cash of ₹25,31,200 in his baggage.
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The petitioner, an Upper Division Clerk in the Border Roads Organisation under the General Reserve Engineer Force, challenged the order dated 20 February 2025, by which he was denied one notional increment on his re-a...
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The petitioner held a Fair Price Shop licence in Cachar, Assam. His licence was cancelled by the Superintendent, Food and Civil Supplies and Consumer Affairs, Silchar, by order dated 11.05.2023 under Clause 15(2) of t...
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The petitioner, an apartment owner/resident in an RCC ground-plus-two-storey building constructed on land covered by Dag Nos. 327 and Periodic Patta No. 831 at Ulubari, Guwahati, challenged Order No. eCF 517123/3 date...
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The petitioner, a Language Teacher and Head Master of Dakhin Bisandai M.E. School, challenged the respondents’ order dated 16 October 2025 granting him provincialisation only prospectively from that date.
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The petitioner Society, a registered thrift and credit co-operative society with 9,416 members, challenged (i) the Deputy Registrar’s letter dated 4 November 2025 dissolving the Board of Directors allegedly elected at...
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The petitioner challenged the opinion dated 11 March 2019 of the Foreigners Tribunal–I, Tezpur, Sonitpur, in F.T. Case No. 8 of 2018, arising from Police Enquiry No. 263/2017, whereby she was declared a foreigner who...
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Hawkins Cookers Ltd. filed six revision petitions challenging the order dated 30 May 2024 passed by the Joint Commissioner of Taxes, Assam, concerning the VAT payable on sales of pressure cookers made prior to 2010.
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Indian Oil Corporation issued an advertisement dated 28 June 2023 inviting applications for Regular/Rural Retail Outlet Dealership, including a location on “SH-1 between Salkathoni Tea Estate to Titlagarh” in Charaide...
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Respondent No. 1, a senior citizen and the petitioners’ father/father-in-law, alleged that the petitioners subjected him to continuous harassment, intimidation and hostile behaviour, compelling him to leave his reside...
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Pursuant to the Staff Selection Commission’s advertisement dated 27 October 2022 for recruitment to Constable (General Duty) posts in the Central Armed Police Forces, the petitioner participated in the selection proce...
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