HCMONTHLY CASE LAW ARCHIVE
Read 202 LawLens analyses of Gauhati High Court judgments published in May 2026, covering key rulings, legal principles and case law.
← BACK TO GAUHATI COURT REPORTPERMANENT MONTHLY EDITIONS
On April 14, 2011, Angshuman Borah sustained grievous injuries resulting in permanent disability (80% loss of earning capacity) after the motorcycle he was riding as a pillion was driven negligently by respondent No....
2 MIN READ→
The appellant (husband) and respondent (wife) married in 1996 and had two children
2 MIN READ→
The accused-applicant was arrested on December 10, 2025, following a police intercept at Gadhowa Chapari. Search and seizure resulted in the recovery of 14.6 grams of suspected heroin, 16604.4 grams of syrup containin...
2 MIN READ→
Respondent No. 1 booked a consignment of 3,760 quintals of rice from Tilda to New Guwahati
2 MIN READ→
The parties married on 21.01.2016 following a long-term love affair, despite initial opposition from the respondent-husband’s parents
2 MIN READ→
The respondent’s late husband, proprietor of M/S SR Engineering Construction, was awarded a contract in 1987-88 by the appellants. Disputes arose regarding non-payment for completed work.
3 MIN READ→
The Health Family Welfare Department of Assam was bifurcated on 05.05.2022 into two departments: (i) Health Family Welfare (HFW) and (ii) Medical Education Research Department (MERD)
2 MIN READ→
The respondent (plaintiff) purchased land measuring 1B-2K-5L under Dag No. 784 via a registered sale deed dated 14.05.1996 from the proforma defendant
3 MIN READ→
The plaintiff (respondent) filed a title suit (TS 15/2010) seeking eviction, recovery of possession, and arrear rents, claiming that the the defendant (appellant) was a tenant who defaulted on rent since January 2009.
2 MIN READ→
The five petitioners served as Muster Roll workers in various divisions of the Irrigation Department, Government of Assam, with appointment dates ranging from 1982 to 1987
2 MIN READ→
The petitioner, an occupier of Government land in Village Morogdola Non-K, Assam, possessed 162 rubber trees on land acquired by the State for a Broad Gauge Railway Line project under the Land Acquisition Act, 1894 (L...
2 MIN READ→
Mosharraf Hussain (petitioner in 4498/2024) was appointed as a Social Science teacher at Kalapakani Sakatun Nessa M.E. Madrassa in 2008
2 MIN READ→
A reference was made by the Superintendent of Police (B), Morigaon, against the petitioner, leading to F.T. Case No. 07/2017
2 MIN READ→
The petitioner challenged an opinion dated 30.07.2019 passed by the Foreigners Tribunal No. III, Barpeta, which declared her a foreigner post-25.03.1971
3 MIN READ→
The petitioner, Sukuron Nesa, challenged an opinion dated 09.08.2019 passed by the Foreigners Tribunal No. 2nd, Dhubri, which declared her a foreigner post-25.03.1971.
2 MIN READ→
A reference was made by the Superintendent of Police (B), Bongaigaon, against the petitioner, suspecting him to be a foreigner
2 MIN READ→
The petitioner was the subject of a reference made by the Superintendent of Police (B), Nagaon, questioning her citizenship (F.T. Case No. 1184/2011)
2 MIN READ→
The respondent’s son, Satyajit Das, was a workman who died in a motor vehicle accident on October 19, 2019, while in the course of employment
2 MIN READ→
The informant (prosecutrix) alleged that the appellant, a BSF Jawan, engaged in a love affair with her for two years and committed sexual intercourse on the false promise of marriage
3 MIN READ→
The Chief Executive Officer, Morigaon Zilla Parishad, issued a tender notice on 05.06.2025 for the settlement of the Moirabari Bi-Weekly Market for the financial year 2025-2026
2 MIN READ→
The Petitioner, a Lot Mandal (Land Record Assistant), was subjected to departmental proceedings (DP No. 11/2018) following allegations of demanding and receiving a bribe
2 MIN READ→
The accused-petitioner was arrested in connection with Nilambazar P.S. Case No. 86/2025 under Sections 126(2)/127(2)/74/75/76/64 of the Bharatiya Nyaya Sanhita (BNS), 2023, following an FIR alleging the rape of a 47-y...
2 MIN READ→
The petitioner was declared a foreigner who entered India post-March 25, 1971, by the Foreigners’ Tribunal, Jorhat, via an ex parte opinion dated March 13, 2021
3 MIN READ→
The petitioner, a Professor and former Director of the Gauhati University Institute of Distance and Open Learning (GUIDOL), was removed from service via an order dated 06.10.2021.
3 MIN READ→
The petitioner was declared a foreigner who entered India post-25.03.1971 by an ex parte opinion dated 13.03.2021 passed by the Foreigners’ Tribunal (FT), Jorhat
2 MIN READ→
The petitioner, an Assistant Teacher since 2010, challenged the Select List dated 12.03.2024 and the subsequent promotion of Respondent No. 7 to the post of Headmistress of Barkola High School.
2 MIN READ→
The petitioner, Sahar Vanu Nessa, challenged an order dated 13.03.2019 passed by the Foreigner’s Tribunal No. 7, Barpeta, which declared her a foreigner post-25.03.1971
2 MIN READ→
The seven petitioners were formerly employees of the Assam State Minor Irrigation Development Corporation (ASMIDC). Upon the closure of ASMIDC in 2003, they were absorbed into the Irrigation Department, Government of...
2 MIN READ→
The Appellant was convicted under Section 302 of the IPC by the Sessions Judge, Barpeta, for the alleged murder of his wife, Farida Khatun
2 MIN READ→
The original petitioner, Gurmeet Singh, filed this writ petition in 2014 alleging "third-degree torture" and custodial violence by police officials (Respondents 7 and 9) following his remand.
2 MIN READ→
The petitioner (plaintiff) filed a Title Suit (No. 01/2021) seeking a declaration of right, title, and interest over suit land, eviction of the respondent, and cancellation of an agreement
2 MIN READ→
The petitioner challenged an order dated 20.05.2019 passed by the Foreigners Tribunal No. 11, Barpeta, which declared her a foreigner post-25.03.1971
2 MIN READ→
The Petitioner, a registered Class I-C Contractor, participated in a tender floated by Respondent No. 4 for the construction of irrigation channels and related structures under the CADWM Programme (2016–17)
2 MIN READ→
The Petitioner management declared a lockout from 07.12.2010 to 08.03.2012 following a series of agitational programs, "go-slow" tactics, and a violent incident on 04.12.2010 where workers allegedly barred entries to...
2 MIN READ→
The Petitioner applied for a Rural Retail Outlet dealership under Group-1 (owners/long-term lessees) following an advertisement by Indian Oil Corporation (IOC).
2 MIN READ→
The petitioner was appointed as an Assistant Teacher at Pub Amlokhi A.S. Ahmedia L.P. School in 1999 and subsequently as Headmistress in 2000.
2 MIN READ→
The petitioners own Sonarie Tea Estate under K.P. Patta No. 1
2 MIN READ→
The petitioner was appointed as a Section Teacher at Naba Milan ME Madrassa in 1992, joining on January 1, 1993
2 MIN READ→
The Petitioner, serving as the Registrar of the Industrial Tribunal, Guwahati, challenged a government communication dated 20.01.2023.
3 MIN READ→
The petitioner is a partnership firm registered under the Central Goods and Services Tax (CGST) Act, 2017
2 MIN READ→
The petitioner was appointed as an Assistant Teacher at Borborooah Tea Estate L.P. School in 2009.
2 MIN READ→
The appellant and the deceased were police colleagues stationed at 12th APBN Camp and on the night of 27/09/2017, they engaged in a quarrel while playing cards.
2 MIN READ→
The plaintiff (Deena Nath Baruah) agreed to sell 12 Bighas of land to defendant Nos. 1 and 2 at a rate of ₹8,000 per Bigha, receiving an advance of ₹55,000
3 MIN READ→
The appellant was convicted by the Special Judge, Bongaigaon, under Section 376(3) IPC read with Section 4 of the POCSO Act and sentenced to 20 years of rigorous imprisonment.
2 MIN READ→
The petitioners, five successful candidates in a written examination held on 15.09.2022 for the post of Chief Law Assistant under a 60% Departmental Promotion quota, challenged the wholesale cancellation of the recrui...
2 MIN READ→
The Superintendent of Police (B), Barpeta, referred the petitioner to the Foreigners Tribunal No. 7th, Barpeta, leading to FT Case No. 295/2016
3 MIN READ→
The petitioner challenged the judgment dated 28.02.2019 passed by the Foreigners' Tribunal No. 5, Darrang, which declared her a foreign national of the post-25.03.1971 stream
2 MIN READ→
The petitioner was referred to the Foreigners’ Tribunal No. 10, Doboka, Nagaon, following an inquiry where police suspected her of being a foreign national who entered India illegally after March 25, 1971
2 MIN READ→
The Petitioner, a registered Class I-C Contractor, was awarded a work order on 03.01.2018 for the construction of a Brick Lined Field Channel and Earthen F.C. under the CADWM Programme for the year 2016–17 at an appro...
2 MIN READ→
The Petitioner challenged an order dated 21.07.2018 passed by the Foreigners Tribunal No. 4, Darrang, Mangaldai, which declared him a foreigner entering India post-25.03.1971
2 MIN READ→
The petitioners (accused) challenged an order dated 26.04.2022 passed by the Special Tribunal (Land Grabbing), Goalpara, which declared them "land grabbers" under the Assam Land Grabbing (Prohibition) Act, 2010.
2 MIN READ→
The petitioner, an agent for the "Prior Group Company," filed an application under Section 482 r/w Section 401 of the Cr.P.C. to quash GR Case No. 249/2012 (Tinsukia PS Case No. 106/2012)
2 MIN READ→
The appellant was convicted under Section 302 of the IPC by the Trial Court for allegedly pouring kerosene on his wife and setting her on fire on 31.08.2017
2 MIN READ→
The petitioners were appointed through a selection process to the Fish Farmers Development Agency (FFDA), initially a Central Sector/Centrally Sponsored Scheme
2 MIN READ→
The petitioner, a Constable (GD) in the Sashastra Seema Bal (SSB), was dismissed from service on 17.06.2019 following a summary court trial for overstaying sanctioned leave by 126 days.
2 MIN READ→
The Appellant was accused of enticing a minor girl (the victim) by misrepresenting his identity as "Ayan Jain"
2 MIN READ→
The petitioner is the widow of Late Gautam Nath, a Constable in the CRPF since 1999.
2 MIN READ→
The petitioner, a cement company, transported clinker via railway from Salchapara to Falakata
2 MIN READ→
The petitioner, a bakery unit, applied for a financial grant-in-aid for technology upgradation and expansion under the National Mission on Food Processing (NMFP) Scheme on 26.03.2014
2 MIN READ→
The petitioners, a registered contracting firm and its proprietor, were allotted work related to the Bowalguri ITI COVID Care Centre in Morigaon district via a work order dated 20.05.2021
2 MIN READ→
The petitioner, Khalek @ Raphik Ali, challenged an order dated 21.01.2019 passed by the Foreigners Tribunal No. 5, Tezpur, which declared him a foreigner post-25.03.1971
2 MIN READ→
The petitioner was referred to the Foreigners Tribunal-III, Barpeta, by the Superintendent of Police (B), Barpeta, culminating in F.T. Case No. 1192(III)/2013
2 MIN READ→
The NIA appealed an order dated 22.06.2021 by the Special Judge, NIA, which discharged the four respondents of offences under Sections 120B, 143, 147, 148, 149, 326, 307, 333, 353, and 427 of the IPC, and Section 16 o...
3 MIN READ→
The Appellants, Sukur Ali and Najir Hussain, were convicted by the Special Judge (POCSO), Kokrajhar, for the gang rape of a minor (PW2) under Section 376D IPC and Section 6 of the POCSO Act
3 MIN READ→
The four appellants were convicted by the Sessions Judge, Karbi Anglong, under Sections 302/34 of the IPC for the murder of the complainant's father.
2 MIN READ→
The petitioner was appointed as a Library Assistant at Janapriya College in 2006
2 MIN READ→
The petitioner, Ranjit Das, challenged the judgment dated 07.07.2018 passed by the Foreigners Tribunal No. 4th, Cachar at Silchar, which declared him a foreigner who entered India illegally after 25.03.1971.
2 MIN READ→
The appellant was convicted by the Special Judge (POCSO), Barpeta, for aggravated penetrative sexual assault under Section 6 of the POCSO Act and Section 376(AB) of the IPC involving a 9-year-old victim
2 MIN READ→
The petitioner, Rabia Khatun, challenged the opinion of the Foreigners’ Tribunal No. 7, Barpeta, dated 13.03.2019, which declared her a foreigner post-25.03.1971.
2 MIN READ→
The Appellants (Sanjib and Sasanka Mazumdar) were convicted by the Special Judge, POCSO, Golaghat, for the alleged sexual assault and rape of a 12-year-old girl in 2020.
2 MIN READ→
The petitioner was referred to the Foreigners Tribunal No. 2, Bongaigaon, by the Superintendent of Police (B), Bongaigaon, to determine her citizenship status
2 MIN READ→
The appellant was convicted by the Special Judge (POCSO), Barpeta, under Section 6 of the POCSO Act for the aggravated penetrative sexual assault of a 4½-year-old girl
2 MIN READ→
The petitioner, Shajiran @ Saziran Bewa, challenged an opinion dated 26.06.2018 passed by the Foreigners Tribunal-5th, Barpeta, which declared her a foreigner who entered Assam after 25.03.1971
2 MIN READ→
On October 16, 2005, a workman named Dukhiram Lohar fell into an open Rotervane machine at the Jalan Nagar South Tea Estate Factory and died instantly
2 MIN READ→
The petitioner applied for the post of Constable (GD) and other positions in the Central Armed Police Forces (CAPFs) pursuant to an advertisement dated 05.09.2024
2 MIN READ→
The petitioner applied for the post of Constable (GD) in the CAPFs and other services pursuant to an advertisement dated 05.09.2024. He successfully cleared the Computer Based Test and Physical Efficiency/Standard Tests
2 MIN READ→
The petitioner applied for the post of Constable (GD) in the CAPFs, SSF, and Rifleman (GD) in Assam Rifles and Sepoy in NCB Examination-2025 following an advertisement dated 05.09.2024
2 MIN READ→
The Petitioner, an officer at the Bank of Maharashtra, was transferred from the Guwahati Zone to the Dehradun Zone on 08.08.2024
3 MIN READ→
The complainant, Ganesh Majumdar, filed a case under Section 138 of the Negotiable Instruments Act against Sreekanta Pathak for the dishonor of two cheques totaling Rs. 10,00,000/- due to "insufficient funds"
2 MIN READ→
The petitioner union initially raised industrial demands in July 1989 and engaged in a strike in April 1991.
2 MIN READ→
The predecessor-in-interest of the petitioners, Krishna Kumar Borah, an Executive Engineer at ONGC, took a life insurance policy (No. 444061449) on 23.12.2010 with a sum assured of Rs. 20,00,000.
2 MIN READ→
The deceased, Sarat Bora, died in a motor vehicle accident on 10.10.2017 when he was knocked down by a motorcycle bearing registration No. AS-21-F-4610.
2 MIN READ→
The appellant was appointed as a Finance & Accounts Officer on a contractual basis in 2002 under the Axom Sarba Siksha Abhiyan Mission
2 MIN READ→
The Appellants (plaintiffs) filed Title Suit No. 149/2023 for declaration of title, cancellation of a sale deed, and permanent injunction regarding a plot of land measuring 2 Kathas 10 Lechas ("Schedule A"), which is...
3 MIN READ→
The Petitioner, an MSME, was issued a Development Order Certificate on 12.12.2023 and an Amended Certificate on 13.08.2024 by Respondent No. 1 (OIL) following the supply of control line products.
2 MIN READ→
The appellant, an Associate Professor and former in-charge Principal of Cachar College, filed a defamation suit (Money Suit No. 8/2017) seeking ₹1 crore in damages against the respondent, a retired Principal and advoc...
2 MIN READ→
The petitioners own Sonarie Tea Estate under a periodic patta (K.P. Patta No. 1) in Sivasagar district
2 MIN READ→
The Petitioner provided machineries for a project awarded by NTPC (Respondent No. 1) to M/S SPML Infra Limited (Respondent No. 2).
2 MIN READ→
The three appellants and the deceased, all coworkers from Bihar, resided together in a single rented room in Salakati, Assam.
2 MIN READ→
The petitioner, a proprietor of a security service business, held a GST registration under the CGST/SGST Acts since 2018
2 MIN READ→
The petitioner applied for the post of Constable (GD) in the Central Armed Police Forces (CAPFs) pursuant to an advertisement dated 05.09.2024
2 MIN READ→
The Petitioner, owner of a Tata Sumo Gold (Registration No. AS-02/U-6082), provided his vehicle on hire to the Office of the Superintendent of Police, Hojai, starting in May 2019.
2 MIN READ→
The petitioner, a works contract service provider, was served a demand notice for Service Tax dues for the FY 2014-15
2 MIN READ→
A reference was made by the Superintendent of Police (B), Barpeta, against the petitioner, Sufia Khatun, questioning her citizenship
3 MIN READ→
The petitioner, a 70-year-old widow, runs an optical shop, "Nisa Optics," originally established by her late husband, a tenant under Shri Hemen Das
2 MIN READ→
The petitioners, a childless married couple, adopted a male child born on January 5, 2018, to Proforma Respondent No. 6, an unmarried mother
3 MIN READ→
The petitioner, Amela Khatun, challenged the opinion dated 22.02.2019 passed by the Foreigners’ Tribunal, Bongaigaon No. 2, which declared her a foreigner of the post-25.03.1971 stream
2 MIN READ→
The petitioner challenged an order dated 13.08.2025 passed by the Foreigners Tribunal No. 7th, Tezpur, Sonitpur, which refused to vacate an ex parte order dated 16.04.2024 (erroneously referred to as 20.04.2025 in the...
2 MIN READ→
The petitioner, Nur Alom, challenged an opinion dated 30.03.2019 passed by the Foreigners Tribunal No. 2nd, Barpeta, which declared him a foreigner post-25.03.1971
2 MIN READ→
The Petitioner, Motiur Rahman Laskar, originally filed Criminal Petition No. 461/2017 challenging orders passed by the Sessions Judge, Hailakandi, regarding the custody (zimma) of an elephant and its calf.
2 MIN READ→
The petitioners (Union of India/Central Silk Board) challenged a common judgment dated 06.06.2023 passed by the Central Administrative Tribunal (CAT), Guwahati Bench.
2 MIN READ→
The petitioner, Insan Ali, was referred to the Foreigners’ Tribunal No. 5th, Morigaon, by the Superintendent of Police (B), Morigaon, on suspicion of having entered India (Assam) after the cutoff date of March 25, 1971
3 MIN READ→
The petitioner, owning "Hotel Dynasty" in Guwahati, has been a consumer of the respondent (APDCL) since 1984.
2 MIN READ→
The petitioner, an employee of the Assam Power Generation Corporation Ltd. (APGCL), retired on March 31, 2016.
2 MIN READ→
An industrial dispute arose in Mahakali Tea Estate following a notice to change service conditions and discontinue pensionary benefits for retired staff effective 15.09.2020.
2 MIN READ→
The Appellants (a newspaper and its management) challenged an ex-parte ad-interim injunction order dated 11.02.2026 passed by the Civil Judge (Senior Division) No. 1, Kamrup (M)
3 MIN READ→
The petitioner was appointed temporarily as a Grade-IV employee at Paschim Bonbhag Higher Secondary School on March 1, 1991, against a leave vacancy.
2 MIN READ→
The petitioners were arrested on 26.02.2026 in connection with Jakhalabandha P.S. Case No. 21/2025 under Sections 22, 25, and 29 of the NDPS Act, 1985, following the recovery of commercial quantities of contraband
3 MIN READ→
The petitioner, Ananta Tanti, was convicted by the Assistant Sessions Judge, Golaghat, under Sections 341, 326, and 307 of the IPC for attacking Keshab Karmakar (PW2) with a 'kalam kotari' (machete-like weapon) on 30....
3 MIN READ→
The petitioner (M/S Gauripur Coop Fishery) and Respondent No. 8 (M/S Geramari GP MSS Ltd.) both bid for the settlement of "Group No.1/87 Dharnad Brahmaputra Part-I and Satkuri Nadi Fishery" for a 7-year term.
2 MIN READ→
The petitioners applied for the post of Mandals following a September 1998 advertisement
3 MIN READ→
The petitioner, Montosh Paul, filed a writ petition alleging continuous harassment of himself and his family at the instance of Respondent No. 8 (then a Member of Legislative Assembly)
2 MIN READ→
The petitioner, an employee of the Assam Power Generation Corporation Ltd. (APGCL), retired on March 31, 2016.
2 MIN READ→
The petitioner, Ashraful Alam, claimed to be a lease-holder of a 2-Katha plot (Dag No. 2140) under the "Muchi Koborsthan Committee" and had sub-let the premises to M/s Excel Engineers Innovations India Pvt. Ltd.
2 MIN READ→
The petitioner challenged an opinion dated 29.06.2019 passed by the Foreigners’ Tribunal-II, Lakhimpur, which declared her a foreigner of the post-25.03.1971 stream
2 MIN READ→
The Superintendent of Police (Border), Kamrup, made a reference against the petitioner, suspecting her to be a foreigner.
3 MIN READ→
The petitioner, Miyar Ali, was referred to the Foreigners Tribunal No. 4, Darrang, under the Foreigners Act, 1946, to determine his citizenship.
3 MIN READ→
The petitioner, a government contractor registered under the GST regime, challenged a Summary of Order dated 30.04.2024 issued under Section 73 of the Assam Goods and Services Tax (AGST) Act, 2017
2 MIN READ→
The petitioner was appointed as an Assistant Librarian at Jamunamukh College on 03.12.2010, joining on 10.12.2010.
2 MIN READ→
The 15 appellants applied for graduate and post-graduate teacher positions in Assam following an advertisement dated 26-12-2023
2 MIN READ→
The petitioner, an illiterate resident of Golaghat, Assam, was declared a foreigner of the post-25.03.1971 stream via an ex parte opinion dated 12.05.2010 by the Foreigners Tribunal (FT), Golaghat.
2 MIN READ→
The Petitioner was accused of raping the daughter of Respondent No. 2 on 10.03.2025
3 MIN READ→
The petitioner, a Railway official (promoted to Senior Assistant Financial Advisor/Vigilance Officer), vacated his allotted Type-II government accommodation on 22.09.2007 to move into his own private residence
2 MIN READ→
The petitioner applied for the post of Constable GD in CAPFs following a recruitment notice dated 05.09.2024.
2 MIN READ→
The petitioner purchased land in Dharapur Revenue Village in 2016 and 2023, where a G+4 RCC building stood, originally constructed by a predecessor in 2006.
2 MIN READ→
The Petitioner, an industrial unit, expanded its operations under the North East Industrial and Investment Promotion Policy, 2007 (NEIIPP) and commenced commercial production on 29.03.2017
2 MIN READ→
The petitioners, owners of a 10-bedded lodging house, challenged a show-cause notice dated 31.08.2018 and a subsequent assessment order dated 31.01.2019 passed under Section 45A of the Employees’ State Insurance Act,...
2 MIN READ→
The Petitioner, a registered contractor for the Assam Police, was awarded three work orders on 16.02.2021 for the construction of light vehicle, heavy vehicle, and store room garages at the MT Branch, Police Reserve,...
2 MIN READ→
The petitioner, a small-scale industry, filed three writ petitions claiming unpaid dues for materials supplied under the MGNREGA scheme to various Development Blocks in Darrang District, Assam
2 MIN READ→
The petitioner, Sikhamoni Saikia, filed a writ petition under Article 226 of the Constitution seeking a direction to the police to arrest her husband (Respondent No. 4) and recover a minor girl
2 MIN READ→
The Petitioner, a private engineering firm, was awarded two contracts for road widening and improvement under the SOPD 2019-20.
2 MIN READ→
The petitioner applied for the post of Constable (GD) in the Central Armed Police Forces (CAPF). Having cleared the written, physical efficiency, and physical standard tests, he was declared unfit during the Detailed...
2 MIN READ→
The Respondent (APDCL) issued a Notice Inviting Tender (NIT) dated 11.09.2025 for a dedicated 33 kV feeder construction project
2 MIN READ→
The petitioners (Anwar Hussain, Abdul Sukkur, Isfaq Hussain, and Taj Hussain) were named in an FIR dated 19.07.2012 regarding a violent clash that resulted in two deaths
2 MIN READ→
The petitioner was referred to the Foreigners’ Tribunal, Kamrup (M) 2nd, Guwahati (FT Case No. 87 of 2018), on suspicion of being a post-1971 illegal immigrant.
2 MIN READ→
The petitioner Bank maintained two accounts for "Virtous Payment Solutions LLP" and "Wonder Enterprises"
2 MIN READ→
The Appellants claim title to the "Schedule A" property through a registered Will (2015) executed by Late Subhadra Medhi, which is currently subject to a pending Probate Suit
3 MIN READ→
The petitioner, the senior-most teacher at Sarthebari Higher Secondary School (appointed 19 teacher in 1992), challenged an order dated 21.06.2025 which rejected his appointment as In-charge Principal.
2 MIN READ→
The petitioners, members of a charitable society, sought to quash Charge Sheet No. 154/2024 and an order of cognizance dated 11.07.2024 for offences under Sections 120(B)/200/420/294/506/34 of the IPC
2 MIN READ→
The petitioner, a transport service provider, was granted GST registration on March 7, 2022
2 MIN READ→
On August 10, 2019, Gokul Haloi died after being struck by an overspeeding vehicle (AS-25-AC-0672)
2 MIN READ→
The petitioner is a life convict who had completed 19 years, 6 months, and 1 day of actual imprisonment and 25 years, 11 months, and 29 days including remission as of April 2025.
2 MIN READ→
The petitioners (Union of India/Central Silk Board) challenged a common judgment dated 06.06.2023 passed by the Central Administrative Tribunal (CAT), Guwahati Bench.
2 MIN READ→
The three appellants were convicted by the Additional Sessions Judge (FTC), Cachar, Silchar, under Sections 302 and 201 of the IPC for the murder of Tapash Das
2 MIN READ→
The Petitioner challenged an order dated 24.06.2019 passed by the Foreigners Tribunal No. 3rd, Morigaon in F.T. Case No. 10/2015, which declared him a foreigner post-25.03.1971
2 MIN READ→
The applicant (AFD) is an international funding agency that provides financial support for the Assam Project on Forest and Biodiversity Conservation (APFBC Phase-II).
2 MIN READ→
The petitioner was enrolled as a Constable (General Duty) in the CRPF on 19-03-2012.
2 MIN READ→
The Petitioner, a registered Class-I contractor, was allotted various contractual works by the Respondent Authorities (specifically Respondent No. 4) for construction and maintenance at CRPF camps in Kokrajhar District
2 MIN READ→
The petitioner (Keshab Gogoi) and Respondent No. 2 (Nitul Medhi) entered into a partnership agreement on September 15, 2019, for contractual work.
3 MIN READ→
The respondents (plaintiffs) filed Title Suit No. 276/2012 seeking a declaration of right, title, interest, and recovery of possession of immovable property
2 MIN READ→
The petitioner, an OBC (Non-Creamy Layer) candidate who completed a 24-month Apprenticeship Training at Indian Oil Corporation Ltd. (IOCL), challenged the rejection of his candidature for the post of Junior Engineerin...
2 MIN READ→
The petitioner, a B.Sc. graduate and OBC (Non-Creamy Layer) candidate, completed a 24-month Apprenticeship Training as a Boiler Attendant with the respondent, Indian Oil Corporation Ltd. (IOCL).
2 MIN READ→
The Appellants (Sonamukhi and her son Arjun) challenged a judgment dated 04.10.2024 by the District Judge, Kamrup (M) in a succession case regarding the debts and securities of late Madan Basfore (d. 21.09.2016).
2 MIN READ→
The petitioners, residents of Dima Hasao district, challenged the constitutional validity of the "Constitution of N.C. Hills Autonomous Council (42nd Amendment) Act, 2017".
2 MIN READ→
The Petitioner (husband) and Respondent No. 2 (wife) married in 2013 and have a minor daughter.
2 MIN READ→
On June 11, 2009, police conducted a raid at a house near a fish market in Dibrugarh based on source information
2 MIN READ→
The Gauhati High Court initiated suo moto contempt proceedings against Shri Rohini Kumar Das, the then DFO of Dhemaji, based on observations made in a judgment dated 08.12.2023 in WP(C) No. 5728/2021.
2 MIN READ→
The Petitioner Union, representing marine vessel crews, claimed its members were directly employed by the Inland Waterways Authority of India (IWAI) on a contingency basis for perennial work
2 MIN READ→
The petitioner, an Armed Branch Constable in the Assam Police, was arrested on September 15, 2024, in connection with Bongaigaon P.S. Case No. 318/2024 under Sections 331(3)/75(2)/127(2) of the BNS, 2023, read with Se...
2 MIN READ→
The Petitioners (Kiran Khaklary and Baburam Basumatary) and Private Respondents No. 7 & 8 (Biswanath Wary and Mina Barman) were selected through a Central Selection Board (CSB) process and appointed as Junior Assistan...
3 MIN READ→
The petitioner, a Sub-Inspector in the Assam Police, was issued a show-cause notice on 01-07-2013 for unauthorized absence from duty and failure to attend a mandatory training course.
3 MIN READ→
The Appellants were accused of participating in a criminal conspiracy during 1996-2000 involving Allahabad Bank officials (B.C. Thakur and B.K. Debnath) at the Dhekorgorah Branch.
2 MIN READ→
The Appellant was convicted by the Special Judge (POCSO), Karbi Anglong, under Section 6 of the POCSO Act for the alleged sexual assault of a 14-year-old minor
2 MIN READ→
The petitioner, a Constable in the 152 Bn. of the CRPF, was dismissed from service on 11-12-2014 following a Departmental Proceeding
2 MIN READ→
The petitioner was engaged as an Anganwadi Worker at 201 No. Batua Anganwadi Center on an honorary basis in 2007.
2 MIN READ→
The petitioners and respondent No. 6 were recruited as Modeler-4 (Anatomy) at Jorhat Medical College & Hospital via an advertisement dated 12-04-2010.
2 MIN READ→
The petitioner was appointed as a Stipendiary Teacher at No. 499 Duhalia L.P. School on 20.11.1999 following a selection process by the Sub-Divisional Level Selection Board
2 MIN READ→
The Respondent (plaintiff) filed a suit for recovery of possession and eviction against the Appellant (defendant) regarding a premises situated within Gombhira Tea Estate
2 MIN READ→
The Petitioner, a partnership firm and registered vendor with Indian Oil Corporation Limited (IOCL) for over two decades, was awarded a contract in July 2022 for civil works at the LPG Bottling Plant in Dimapur.
3 MIN READ→
The Petitioner, an entrepreneur providing vehicles for hire, owned three vehicles (Scorpio, Innova, and Tata Sumo) which were requisitioned/hired by the Assam Police Commissionerate at various intervals between 01.01....
2 MIN READ→
The Petitioner, a proprietorship firm dealing in stationery and sports materials, supplied various goods to the Additional Chief Medical Health Officer (FW), Darrang (Respondent No. 3) during the financial years 2020–...
2 MIN READ→
The Petitioner, Ramesh Saikia, challenged a tender notice dated 27.02.2026 issued by the Mariani Municipal Board for the renovation/upgradation of Zone-II, Hengul.
2 MIN READ→
The Petitioner challenged a tender notice dated 27.02.2026 issued by the Mariani Municipal Board for road renovation works
2 MIN READ→
The Petitioner, a registered government contractor, was awarded a work order on 12.09.2017 for road construction in Baksa District for an amount of Rs. 99,96,570/-
2 MIN READ→
The petitioner, a registered "Small Enterprise" under the MSME Development Act, 2006, supplied UPVC pipes to the Public Health Engineering (PHE) Department of Assam.
3 MIN READ→
The petitioner, Safiya Khatun, sought a rehabilitation grant/ex-gratia compensation of ₹4,00,000/- following the death of her two-year-old granddaughter, Afrina Begum, who died by drowning in a pond on September 3, 2024
2 MIN READ→
Following an incident on March 20, 2007, involving an unlawful assembly of approximately 1,500 workers who allegedly vandalized property and injured the Manager at Borjan Tea Estate, eleven workmen were charge-sheeted...
2 MIN READ→
The petitioner (Rahom Ali), respondent No. 5 (Azahar Ali), and respondent No. 6 (Abdur Rashid) were Science Teachers at Badla Rangapani High School, appointed in 2006, 1996, and 1999 respectively.
3 MIN READ→
The original review petitioner, Bajranglal Modi, filed a title suit (T.S. No. 15/2008) for declaration and recovery of possession of land, claiming to be the adopted son of Late Meghraj Modi
3 MIN READ→
On June 12, 2025, police intercepted a vehicle (AS-11EC-5747) following a telephonic tip regarding narcotics transportation. A search led to the recovery of commercial quantities of prohibited substances
2 MIN READ→
The petitioner, Saif Uddin @ Md. Sarif Uddin, challenged the opinion dated 31.10.2016 passed by the Foreigners Tribunal No. 10th, Nagaon at Sankardev Nagar, Hojai, in F.T. (D) Case No. 209/2015.
3 MIN READ→
The Petitioner, a registered owner of several vehicles (buses, trucks, and SUVs), provided these vehicles to the State Respondents on hire between 2023 and 2025 for maintaining law and order in Kamrup District
2 MIN READ→
The petitioner is the registered owner of three Bolero vehicles (AS-25-BC-3934, AS-25-G-7213, and AS-25-CC-5036) which were hired by the Respondent authorities between 2023 and 2025 for maintaining law and order in Ka...
2 MIN READ→
The petitioner, Rasida Khatun, challenged the opinion of the Foreigners’ Tribunal, Barpeta 11th, dated 13.09.2018, which declared her a foreigner of the post-25.03.1971 stream
2 MIN READ→
Late Amal Saikia, a Railway employee, married Malati Saikia (Respondent No. 5) in 1987.
2 MIN READ→
The Petitioner, a vehicle-hire business owner, provided a Maruti Gypsy (Reg. No. AS-01-DR-4194) to the Respondent authorities for Government use during various periods between 2022 and 2024
2 MIN READ→
The Petitioner, a Small Scale Industry, filed three writ petitions claiming unpaid dues for materials supplied under the MGNREGA scheme to various Development Blocks (Pub-Mangaldai, Sipajhar, and Pachim-Mangaldai) in...
2 MIN READ→
The petitioner challenged an opinion dated 31.10.2018 by the Foreigners’ Tribunal No. 1, Bongaigaon, which declared him a foreigner of the post-25.03.1971 stream
2 MIN READ→
The petitioners (M/s Creation Advertising, M/s Edison International, and M/s Rhino Enterprise) are registered vendors of Indian Oil Corporation Ltd. (IOCL).
2 MIN READ→
The appellants (private individuals) were accused of entering into a criminal conspiracy with Branch Managers of Allahabad Bank, Dhekorgorah Branch, between 1996 and 2000
2 MIN READ→
The Petitioner, owner of three commercial vehicles (Innova, Crane, and Water Tanker), provided her vehicles to the Respondent authorities for maintaining law and order in Kamrup District between 2023 and 2025
2 MIN READ→
The respondent, an Assistant Grade-II Officer and Shed In-charge at an FCI godown in Silchar, was charged with causing a shortage of approximately 2,000 quintals of foodgrains between July and September 2010
2 MIN READ→
The Petitioner, a Grade-IV employee (Peon) in the Office of the District and Sessions Judge, Hailakandi, approached the High Court regarding two grievances.
2 MIN READ→
The Directorate of Revenue Intelligence (DRI) seized a truck (AS-26-C-9100) carrying 19,85,000 sticks of smuggled foreign-origin cigarettes
2 MIN READ→
The appellant was convicted under Section 302 of the IPC for the murder of his wife on 16.09.2017 at Bokpara Tea Estate
2 MIN READ→
The petitioner, Jibon Ali, challenged a 2019 opinion of the Foreigners’ Tribunal No. 2, Kamrup (Rural), which declared him a foreigner of the post-25.03.1971 stream.
2 MIN READ→
The Petitioner, a worker at Muttack Tea Estate, was issued a general notice on 02.11.2006 warning against the unauthorized occupation or construction on garden lands
2 MIN READ→
The Assam Fisheries Development Corporation (AFDC) issued an NIT on March 14, 2022, for the settlement of Godadhar Meen Mahal. The petitioner, as the highest bidder (H1), was offered the settlement on June 9, 2022, bu...
2 MIN READ→
The petitioner, a Land Record Assistant, was arrested on 14.06.2023 following an FIR alleging a bribe demand under Section 7(a) of the Prevention of Corruption Act
3 MIN READ→
The petitioner, an Inspector (Armed Battalion) in the Assam Police, was deployed as the Overall In-Charge of a recruitment venue for the 2018 Constable recruitment.
2 MIN READ→
The husbands of Respondent Nos. 1 and 2 (Late Pradip Dutta and Late Ghana Saikia) were appointed as Assistant Teachers in 1989 and served until their deaths in May and June 2015, respectively
2 MIN READ→
The petitioners and respondent Nos. 7 & 8 were selected through a Central Selection Board (CSB) process and appointed as Junior Assistants on a fixed-pay basis in February 2011
2 MIN READ→