HCMONTHLY CASE LAW ARCHIVE
Read 75 LawLens analyses of Gauhati High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The petitioner, Aminul Hoque, challenged an opinion dated 28.02.2019 passed by the Foreigners Tribunal No. 4, Kamrup (M), which declared him a foreigner.
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The petitioner, a Chief Manager at Brahmaputra Valley Fertilizer Corporation Limited (BVFCL), was served a memorandum of charges on 24.04.2024 alleging solicitation of money
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The seven petitioners own periodic patta lands in Village Garal, Kamrup Metropolitan District
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The petitioner, proprietor of M/s Fama Marketing, challenged a Provisional Attachment Order (PAO) dated 30.03.2026 issued by the Directorate of Enforcement (ED)
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The petitioner, Samiran Nessa, was referred to the Foreigners Tribunal Number-6, Barpeta, after the Electoral Registration Officer doubted her citizenship during a 1997 local verification where she failed to produce d...
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The petitioner, a proprietor of a pharmacy, held GST registration since September 2021
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Four life convicts (petitioners) challenged the decisions of the State Level Review Board ("Review Board") regarding their premature release under Section 432 of the CrPC (now Section 473 of the BNSS).
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On February 10, 2022, police intercepted two trucks allegedly carrying illegal "Burmese Supari" (areca nuts) intended to evade state taxes through a criminal conspiracy
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On January 15, 2017, the victim, a 12-year-old girl, was returning home from a local Madrassa on a bicycle with her younger sister.
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The Petitioner, proprietor of M/S Kaziranga Medicos, sought to participate in an online E-Tender (dated 04.10.2024) issued by the Additional Director of CGHS for the supply of allopathic medicines
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The Petitioners, shareholders of Sonabarighat GPSS Ltd. (the Society), challenged an order dated 03.10.2023 passed by the Assistant Registrar of Cooperative Societies (Respondent No. 4)
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Four life convicts filed writ petitions challenging the State Level Review Board’s decisions to defer or refuse their premature release under Section 432 of the CrPC (now Section 473 BNSS). All petitioners had served...
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The Petitioner, a businessman and transporter, maintains a Savings Account with the Union Bank of India, Mirza Branch
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The petitioner, a private limited company operating a rice mill, was registered under the CGST/SGST Act w.e.f. 31.05.2023
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The petitioner, a registered taxpayer under the CGST/SGST Act, 2017, had his registration cancelled by the Proper Officer on 19.11.2025 via Form GST REG-19 for failure to file returns for six continuous months
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The petitioner, a registered druggist, was served a demand for excess Input Tax Credit (ITC) for F.Y. 2020-21. An Order-in-Original was passed on 03.01.2025 confirming a demand of ₹90,948/- plus penalty and interest
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Respondent No. 2 filed a complaint before the Additional District Magistrate (ADM), Hailakandi, alleging that the petitioner (a purported tenant) had ceased paying rent and was attempting to grab land via "large scale...
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The petitioner, Hasina Begum, challenged an opinion dated 15.06.2018 (sic) by the Foreigners Tribunal, Kamrup (Rural) No. 1, which declared her a foreigner of the post-25.03.1971 stream
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The petitioner challenged the opinion of the Foreigners Tribunal-5th, Morigaon, dated 28.03.2017, which declared him a foreigner of the post-25.03.1971 stream
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The petitioners challenged a consequential order dated 18.06.2026 issued by the Guwahati Metropolitan Development Authority (GMDA), which scheduled the demolition of their brick boundary wall and house at Dharapur for...
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The appellant, Hemlata Kalita, filed an application under Section 276 of the Indian Succession Act, 1925, seeking probate of a registered Will dated 07.03.2011 executed by her late father, Manik Kalita.
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The Petitioner, Registrar of the Labour Court, Guwahati, challenged a Notification dated 11.03.2026 that transferred her to Dibrugarh and moved Respondent No. 5 to Guwahati.
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The deceased, Arup Kalita, went missing on the night of 19.05.2010 after having dinner at PW-12’s house
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The respondents (petitioners below) sought probate of a registered Will dated 17.04.2010 executed by late Jotai Thakur, who died on 04.05.2010
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The petitioners, tenants of a ground-floor shop in Guwahati under a lease agreement with Respondents 3 and 4, alleged that an iron kiosk and a brick wall were illegally erected in front of their shop, blocking ingress...
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The Respondent No. 3 filed an RTI application on 30.10.2017 with the Public Information Officer (PIO) of the Petitioner Bank seeking details regarding farmers granted loans under the Kisan Credit Card (KCC) Scheme fro...
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The appellants claimed long-term occupation of lands within various notified Reserve Forests (Barapani, Lutumai, Kaki, etc.) in Nagaon and Golaghat districts, asserting their predecessors were settled under the 'Taung...
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The Appellants claim to be long-term residents of villages within or near notified Reserve Forests (Barapani, Lutumai, Kaki, etc.) in Nagaon and Golaghat districts
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The petitioner was referred to the Foreigners Tribunal by the Superintendent of Police Border, Bongaigaon, under Reference No. BNGN/FT/1663/2003 on suspicion of being an illegal migrant
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The petitioner is the wife of Mohammed Najim Uddin Chowdhury, an Indian citizen working in Saudi Arabia whose passport (issued in 2016) was set to expire on 27.01.2026
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The petitioner (informant) challenged an order dated 03.04.2025 passed by the Sessions Judge, Cachar, Silchar, in a murder trial involving Sections 302 and 120B of the IPC.
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The petitioner, Md. Jakir Ali, challenged an opinion dated 09/05/2019 by the Foreigners Tribunal No. 2, Nalbari, which declared him a foreigner of the post-25/03/1971 stream
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The petitioner, a borrower of two loans (cash credit and housing loan) from Canara Bank, defaulted on his repayments following a medical crisis involving a brain tumor surgery in early 2024
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The appellants claim to be residents of villages within or near notified Reserve Forests (Barapani, Lutumai, Kaki, etc.) in Nagaon, Assam.
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The petitioner, a tenant in the house of respondent No. 5, filed a writ petition regarding the death of her minor daughter, Himashree Das
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The four petitioners claim to be landless persons whose predecessors-in-interest settled on a parcel of land in Village Sontushpur, Dhubri District, approximately fifty years ago
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The petitioner, an Assistant Engineer in the Panchayat & Rural Development Department, was arrested on 11.11.2025 in connection with ACB Police Station Case No. 58/2025 under Section 7(a) of the Prevention of Corrupti...
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The respondent filed two complaints against the petitioner under Section 138 of the Negotiable Instruments Act regarding the dishonor of two different cheques (CR Case Nos. 3044C/2010 and 3045C/2010).
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The petitioner’s family claimed continuous possession of a plot of land in North Lakhimpur for over 33 years, asserting it was covered under Touji Patta no. 31 & Dag no. 625.
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The petitioners claim to have been allotted 1-Bigha plots for homestead purposes in Village Charuabakhra Jungle Block, Dhubri, between 1987 and 2005
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The twelve petitioners claim that they or their predecessors were allotted 1-Bigha plots of homestead land in Charuabakhra Jungle Block, Dhubri, between 1987 and 2005
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The petitioners, sons of Late Amatulla Sk, claim continuous occupation of land measuring 1 Bigha 2 Kathas 5 Lessas and 4 Kathas 7 Lessas in Village Adabari Part-II, Dhubri.
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The petitioners, Yakub Ali and Jamser Ali, claim to be in continuous occupation of 6 Bighas 2 Kathas 10 Lessas of land in Dhubri District, Assam, based on an allotment order issued on April 16, 1976
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The appellants are a contractual labor union and individual workers who were engaged by ONGC through contractors prior to 2008 but were disengaged before April 1, 2012.
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The appellants are a contractual labor union and individual workers who were engaged by ONGC through contractors prior to June 24, 2008, but were disengaged before April 1, 2012
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The petitioner, while serving as Branch Manager at Latakandi Branch of Union Bank of India, was issued a Memorandum of Charge on 28.02.2014.
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The petitioners, representing employees of various Development Authorities in Assam, sought a writ of mandamus for the regular payment of monthly salaries, provincialization of services, and retirement benefits
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On November 29, 2008, Rajesh Dutta died in a motor vehicle accident when his Maruti car (AS-01-AD-5077) was struck head-on by a truck (AS-23-E-1694) near Sealkati T.E.
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The Appellant was convicted by the Sessions Judge, Darrang, Mangaldai for an incident occurring on 01.01.2018, where his wife, Kamini Kheria, was found dead on their bed with multiple injuries
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The petitioner stood as a guarantor for a personal loan availed by one late Azahar Ali (the borrower) from the respondent-Bank
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The Animal Husbandry and Veterinary Department, Assam, invited tenders for construction works in Nalbari district under a two-bid system
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The petitioners challenged an order dated 01.09.2025 passed by the Additional Chief Judicial Magistrate, Dhubri, which impleaded them as accused persons under Section 319 of the Cr.P.C.
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The petitioner, a Head Teacher at Pub-Baralimari L.P. School, was entrusted with government funds (Rs. 1,64,000/-) for the construction of an additional classroom and toilet under the Sarva Siksha Abhiyan (SSA) Scheme
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The plaintiffs (legal heirs of Late Biswajit Singha) claimed title over land measuring 2 Kathas 7 Lechas based on a registered sale deed [Exhibit-2] dated 17.08.1994.
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The petitioner was a contractual Accredited Engineer under the Cachar Zilla Parishad since December 2010
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The appellant was accused of repeatedly raping the victim, aged approximately 17, over eight months by threatening her with a weapon (dao).
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On April 24, 2020, five gunmen in civil dress (later identified as police personnel) abducted the petitioner’s husband, Santosh Hojai, from his residence on the pretext of needing help with a vehicle.
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On April 16, 2017, the appellant was injured when his vehicle (AS-18-E-0418) collided with an offending vehicle (AS-18/D-7799) driven and owned by the respondents.
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The petitioner, a subject teacher at Kolaigaon H.S. School, challenged the selection and appointment of Respondent No. 5 as the school's Principal.
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The petitioner, proprietor of M/s. Purbashree Printing House, was charge-sheeted in connection with C.M.’s Vigilance Cell P.S. Case No. 09/2017.
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The petitioner joined the Economics Department of Nandalal Borgohain City College on 31.12.1996 as the second faculty member
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The respondents (parents of the deceased) filed a claim under Section 166 of the MV Act, 1988, following the death of their son, Partha Pal, in a motor accident on 07.12.2010 involving a Scorpio vehicle.
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The petitioner was appointed as an Assistant Teacher at Uttar Ghunimari L.P. School on 15.07.2004 and joined on 18.07.2004
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The petitioner, a victim of an acid attack allegedly committed by her husband on August 31, 2022, sustained grievous burn injuries and permanent facial disfigurement.
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The Plaintiff/Respondent (a Satra) leased land to the Defendant/Appellant (a Tea Estate) via a registered deed in 1985 for a 40-year term (1982–2021) at an annual rent of ₹8,554.
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The petitioner was declared a foreigner of the post-1971 stream via an ex parte opinion by the Foreigners Tribunal 3rd, Nagaon, on 10.05.2018.
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The petitioner applied for the post of Constable (GD) in the Central Armed Police Forces (CAPFs) pursuant to an advertisement dated 05.09.2024
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The petitioner, a Constable (GD) in the CRPF posted at Group Centre, Guwahati, challenged an impugned transfer order dated 22.12.2025, which transferred him to the 127-Battalion in West Bengal.
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Following a search and seizure operation on 08.01.2021 under Section 132 of the Income Tax Act, the Assessing Officer passed an order on 25.03.2022 treating Rs. 11,65,000/- as unexplained money under Section 69A.
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The petitioner, an Assistant Executive Engineer in the PWD (Roads), Assam, was implicated in a vigilance case (Vigilance P.S. Case No. 01/2024) regarding alleged irregularities in issuing work completion certificates
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The petitioner, Md. Azizul Hoque, is the Headmaster of Dakhin Kadamoni Pather L.P. School (Venture), established in 1996
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The plaintiffs (respondents) claimed to be occupancy tenants over the suit land based on a ‘Rioty Kutcha Khatian’ issued in 1967 in favor of their predecessors under the father of Defendant No. 1 (appellant).
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The petitioner, a private limited company registered under the CGST Act since 2017, received a Show-Cause Notice (SCN) dated 19.05.2025 seeking cancellation of its GST registration for alleged violations of Rule 10A (...
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The 609 petitioners completed a "Diploma in Medicine and Rural Health Care" (DMRHC) under the Assam Rural Health Regulatory Authority Act, 2004 (2004 Act), which authorized them as "Rural Health Practitioners" (RHPs)...
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The petitioner, an Unarmed Branch Constable in the Assam Police, was dismissed from service following a departmental enquiry into allegations of misconduct.
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