HCMONTHLY CASE LAW ARCHIVE
Read 15 LawLens analyses of Gauhati High Court judgments published in February 2026, covering key rulings, legal principles and case law.
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![Authority must consider settlement amount re-fixation and revenue remission for delayed possession and natural calamities.. Ratan Biswas v. Assam Fisheries Development Corporation Ltd. and Ors. [WP(C)/4052/2025 (2026:GAU-AS:2916)]. Gauhati High Court. LawLens](/stories/thumbnails/authority-must-consider-settlement-amount-re-fixation-and-revenue-remission-for-delayed-po-17a567e1fafb4f5d81bf7409d95d1af7.webp)
The petitioner was the successful bidder for the settlement of Samaguri Beel fishery for a seven-year term (2022-2029) at a total amount of Rs. 2,18,27,862.30
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![Pre-determined mindset and procedural bias in disciplinary proceedings vitiate show cause notices and subsequent termination.. Md. Mizanul Hoque v. State of Assam and 3 Ors. [WP(C)/2888/2024 (2026:GAU-AS:2830)]. Gauhati High Court. LawLens](/stories/thumbnails/pre-determined-mindset-and-procedural-bias-in-disciplinary-proceedings-vitiate-show-cause--329f3a0bff624033af5b2b9fed1ec1c5.webp)
The petitioner, a police personnel, was arrested on 11.08.2023 in connection with ACB P.S. Case No. 60/2023 under Section 120B IPC and Section 7 of the Prevention of Corruption Act, 1988
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![Administrative Delimitation and Transfer of Villages Challenged on Grounds of Public Inconvenience Lack Merit.. Monomohan Nath Laskar & Ors. v. The State of Assam & Ors. [PIL 25/2023]. Gauhati High Court. LawLens](/stories/thumbnails/administrative-delimitation-and-transfer-of-villages-challenged-on-grounds-of-public-incon-596c386b1092412aa88e8e187325e420.webp)
The petitioners, residents of five villages (Dudhpur Part-II, Mahadebpur, Gonirgram Part-I, Gonirgram Part-III, and Sirpur Part II) in the Cachar district of Assam, challenged a Government Notification dated 31.12.2022
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![Medical reimbursement is limited to textually authorized benefits; silent or non-enumerated treatments/devices are not enforceable rights.. Udipta Mech v. The Union of India & Ors. [2026:GAHC:3]. Gauhati High Court. LawLens](/stories/thumbnails/medical-reimbursement-is-limited-to-textually-authorized-benefits-silent-or-non-enumerated-6fb92923ea3b4abfbc3e66beb95fcb69.webp)
The petitioner, a Senior Engineer at Oil India Limited (OIL), was diagnosed with Sensorineural Hearing Loss (SNHL) and Tinnitus
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The applicants were arrested on 29.01.2026 following the interception of their vehicle by police on NH-27.
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![### Registrar Cannot Annul Cooperative Elections Without Demonstrating Material Impact of Alleged Irregularities on the Outcome. Ayesha Sultana Choudhury v. The State of Assam and 18 Ors. [WA/340/2024; 2026:GAU-AS:2646-DB]. Gauhati High Court. LawLens](/stories/thumbnails/registrar-cannot-annul-cooperative-elections-without-demonstrating-material-impact-of-alle-e42907c0dbeb412b9a0578dbfd5ed5ed.webp)
The Zonal Joint Registrar appointed a "One-man Committee" to manage the Meherpur-Krishnapur Cooperative Society Ltd. and conduct elections for a new Board of Directors.
3 MIN READ→
![### Non-compliance with mandatory arrest procedures under BNSS renders arrest illegal, overriding Section 37 NDPS Act rigours.. Sebul Hussein Laskar v. The State of Assam [2026:GAU-AS:2769]. Gauhati High Court. LawLens](/stories/thumbnails/non-compliance-with-mandatory-arrest-procedures-under-bnss-renders-arrest-illegal-overridi-b85676411f7e4d98bb3ddf644eb8d29e.webp)
The Petitioner was arrested on June 9, 2025, in connection with Silchar P.S. Case No. 603/2025 involving the seizure of approximately 18.915 kg (150,000 tablets) of suspected Yaba tablets—a commercial quantity—hidden...
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![Telephonic intimation of arrest to family fulfills statutory requirements under Sections 36 and 48 of BNSS.. Abdul Kalam v. The Union of India (NCB) [2026:GAU-AS:2768]. Gauhati High Court. LawLens](/stories/thumbnails/telephonic-intimation-of-arrest-to-family-fulfills-statutory-requirements-under-sections-3-3975cf9518d748a49022aba87b6147cb.webp)
The applicant was arrested on 14.07.2025 following an NCB operation that intercepted a vehicle at Nazirakhat Toll Plaza
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![An appellate court cannot uphold a non-existent trial court judgment previously set aside and remanded.. Sibo Prasad Choudhury and 5 Ors v. Bicky Khan and 2 Ors [Crl.Rev.P./87/2015]. Gauhati High Court. LawLens](/stories/thumbnails/an-appellate-court-cannot-uphold-a-non-existent-trial-court-judgment-previously-set-aside--3e3e37143f95440fb844ca3568707d12.webp)
The respondent-informant filed an FIR in 2007 alleging that the petitioners (police personnel) assaulted her son, Biki Khan.
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![Bail granted under UA(P)A where no prima facie material exists to connect seized cash to terrorist activities.. Imdadul Hoque Sarkar Alias Emdadul Hoque Sarkar v. The State of Assam [Bail Appln./458/2026 (2026:GAU-AS:2774)]. Gauhati High Court. LawLens](/stories/thumbnails/bail-granted-under-ua-p-a-where-no-prima-facie-material-exists-to-connect-seized-cash-to-t-e7131416499a42d9806ecce83eb2a98b.webp)
The Accused Applicant was arrested on 29.01.2026 following a police interception of a vehicle on NH-27.
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The applicant, Dianur Islam, was arrested on 29.01.2026 in connection with Basistha P.S. Case No. 42/2026
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![FAILED RELATIONSHIP BETWEEN CONSENTING ADULTS LACKS CRIMINALITY HARBOURRED BY FALSE PROMISE OF MARRIAGE.. Kaushik Das v. The State of Assam [AB/163/2026]. Gauhati High Court. LawLens](/stories/thumbnails/failed-relationship-between-consenting-adults-lacks-criminality-harbourred-by-false-promis-62ec357fc7c74fd6b3be21479e48983b.webp)
The accused-applicant sought pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, in connection with allegations of sexual exploitation under the false promise of marriage.
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![Judgment cannot be upheld if it was previously set aside and rendered non-existent in law.. Sibo Prasad Choudhury and 5 Ors. v. Bicky Khan and 2 Ors. [Crl.Rev.P./87/2015]. Gauhati High Court. LawLens](/stories/thumbnails/judgment-cannot-be-upheld-if-it-was-previously-set-aside-and-rendered-non-existent-in-law-9274692cf36a4afa95eacabe5c4405a0.webp)
The respondent no. 2 filed an FIR in 2007 alleging that the petitioners (police personnel) assaulted her son, Biki Khan
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The petitioner, Prafulla Kalita, was appointed as a teacher at Sonaram Sarma Balya Bidyapith ME School on 01.01.1995
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![Sole Eyewitness Testimony Inspiring Confidence Sufficient to Sustain Conviction for Murder Under Section 302 IPC. Prava Rani Basumatary v. The State of Assam [Crl.A./102/2022 (2026:GAU-AS:2697-DB)]. Gauhati High Court. LawLens](/stories/thumbnails/sole-eyewitness-testimony-inspiring-confidence-sufficient-to-sustain-conviction-for-murder-f32da5a9786f41d4aa23b0c18a08b5ac.webp)
On August 1, 2012, at approximately 6:30 A.M., the deceased, Janaki Basumatary, was intercepted by the appellant, Prava Rani Basumatary, while walking toward a field near Bhakatpara Muga Farm
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