HCMONTHLY CASE LAW ARCHIVE
Read 21 LawLens analyses of Gauhati High Court judgments published in March 2026, covering key rulings, legal principles and case law.
← BACK TO GAUHATI COURT REPORTPERMANENT MONTHLY EDITIONS
The petitioner and Respondent No. 7 (R-7) were elected as Members of the No. 2 Fekamari Anchalik Panchayat, after which R-7 was elected as President.
2 MIN READ→
In 2012, the Alitangani Osmania Higher Secondary School advertised two Grade-IV vacancies.
2 MIN READ→
The dispute involves compensation for land degradation caused by open-cast coal mining by North Eastern Coalfields (the Company) in the Ledo area, Assam.
3 MIN READ→
The dispute concerns compensation for land degradation caused by open-cast coal mining operations by North Eastern Coalfields (the "Petitioner-Company") in the Ledo area of Assam.
3 MIN READ→
The petitioners (plaintiffs) instituted Title Suit No. 37/2006 for eviction and perpetual injunction against the respondents (defendants)
3 MIN READ→
On March 9, 2015, the victim (aged 13-14) and her cousin were intercepted by miscreants while returning from a ration shop in Sunaicherra
2 MIN READ→
On March 9, 2015, the minor victim (aged 13-14) and her cousin (PW-4) were returning from a ration shop in Karimganj when they were accosted by three/four individuals
3 MIN READ→
The Plaintiff (Respondent) filed a suit seeking eviction and recovery of arrear rents, claiming absolute ownership of a plot (0B-1K-0L) in Dibrugarh, purchased from Borbari Land Development Corporation.
2 MIN READ→
The victim (PW1) alleged that in December 2018, while visiting the residence of her uncle (the appellant) in Tinsukia, he committed rape on her multiple times
2 MIN READ→
The Petitioner (husband) challenged the final order dated 30.05.2025 passed by the Family Court, Barpeta, in a proceeding under Section 125 CrPC
3 MIN READ→
The Petitioner participated in a tender for "Bulk LPG Transportation Contract by Road for the State of Assam & Meghalaya" issued by the Indian Oil Corporation Limited (IOCL).
3 MIN READ→
The petitioner, a Science Graduate with a Diploma in Elementary Education (D.El.Ed.), was appointed as a Graduate Science Teacher by the School Managing Committee of Kochua Gaon M.E. Madrassa on February 11, 2008
3 MIN READ→
The petitioners, as legal heirs of late Matilal Bhar, claim ownership of land measuring 2 bighas 14 kathas 12 lechas in Cachar, Assam
2 MIN READ→
The plaintiffs (respondents herein) filed a suit for confirmation of possession and specific performance of a contract based on a registered sale agreement dated 07.01.2008.
3 MIN READ→
The appellant sought probate of a Will dated 12.08.2008, allegedly executed by Late Surendra Gosai, who died on 08.06.2011.
3 MIN READ→
The petitioner was arrested on 08.08.2025 in connection with Pengaree P.S. Case No. 21/2025, registered under Sections 64(2)(f) and 62 of the Bharatiya Nyaya Sanhita (BNS), 2023, read with Section 10 of the POCSO Act.
2 MIN READ→
The private respondent (Parinita Borah) filed a writ petition [WP(C) 4041/2019] claiming seniority and entitlement to provincialisation as an Assistant Professor at Harhi College, alleging she was appointed in 2003, e...
3 MIN READ→
The private respondent (Parinita Borah) filed a writ petition, WP(C) 4041/2019, claiming that despite being senior to the appellant (Pratima Chetia), her service as an Assistant Professor was not provincialized.
2 MIN READ→
The respondent-workman was initially appointed by the petitioner (APEDA) in September 1998 on a contractual basis for specific periods
2 MIN READ→
The petitioner, a Duftry at Srimanta Sankardeva University of Health Science, challenged an order dated 18.12.2021 passed by the Assam State Commission for Women (ASCW) in Case No. ASCW/53/2021.
2 MIN READ→
The accused-applicant, Mukesh Jalan, Director of Sadguru Engineers & Allied Services Pvt. Ltd., was the main contractor for a 4-lane highway project.
2 MIN READ→