HCMONTHLY CASE LAW ARCHIVE
Read 53 LawLens analyses of Gauhati High Court judgments published in October 2026, covering key rulings, legal principles and case law.
← BACK TO GAUHATI COURT REPORTPERMANENT MONTHLY EDITIONS
Petitioners 1–4, stated to be joint owners of a plot in Goalpara, agreed to sell it to petitioner 5 and applied online for the notified public service “Composite Land Sale Transfer” on 17 February 2026.
3 MIN READ→
The respondent-wife sought divorce under Section 13 of the Hindu Marriage Act, 1955, alleging that the appellant-husband had abused her, suspected her of infidelity because she worked with male colleagues, assaulted h...
2 MIN READ→
The petitioner was appointed as an Assistant Jailor on an ad hoc basis under Regulation 3F of the Assam Public Service Commission (Limitation of Functions) Regulation, 1951, on 22 September 1994.
2 MIN READ→
The petitioner held a Future Generali Cancer Protect Plan with a sum assured of ₹20 lakh. The annual premium due on 15 June 2024 was not paid within the 30-day grace period, and the policy lapsed on 16 July 2024.
3 MIN READ→
The petitioner, a Professor at the Omeo Kumar Das Institute of Social Change and Development (the Institute), sought superannuation at 65, relying on the State Cabinet decision of 19 September 2012 and notification of...
3 MIN READ→
The petitioner claimed that his family had possessed a 1 Bigha 1 Katha plot of Government land for more than five decades.
2 MIN READ→
Rashmi Lekha Katakiya Das died in a 2011 road accident when the Scorpio in which she was travelling collided with a truck parked on National Highway 37 without parking lights.
2 MIN READ→
The petitioner challenged a Foreigners Tribunal opinion dated 10 October 2018 declaring him a foreigner who had entered India after 25 March 1971.
3 MIN READ→
Respondent No. 2 alleged that, after her marriage to petitioner No. 1, he abused and assaulted her, while members of his family demanded dowry and instigated him to mistreat her.
3 MIN READ→
The appellant was charged under Section 354A(i) IPC and Section 10 of the POCSO Act for allegedly touching the breasts and arms of a nine-year-old girl while teaching her piano.
2 MIN READ→
The petitioner challenged the Foreigners Tribunal No. 1, Barpeta’s opinion dated 20 August 2018 declaring her a foreigner who entered Assam after 25 March 1971.
2 MIN READ→
A Foreigners Tribunal declared the petitioner a foreigner who entered India after 25 March 1971.
2 MIN READ→
The petitioner challenged the Foreigners Tribunal’s opinion dated 3 March 2020 declaring her a foreigner who entered India after 25 March 1971.
2 MIN READ→
On 17 September 2013, Raju Bora was travelling with goods in a mini truck that had no registration number.
2 MIN READ→
Biren Kalita died from injuries sustained when the motorcycle on which he was a pillion rider was struck by a Tata Magic on 6 March 2016.
2 MIN READ→
The petitioner applied to re-issue his passport after its pages were exhausted.
3 MIN READ→
The petitioner challenged a Foreigners Tribunal opinion dated 22 October 2018 declaring him a foreigner who entered Assam from Bangladesh on or after 25 March 1971.
3 MIN READ→
The appellant was convicted under Section 302 IPC for the strangulation death of his three-year-old nephew, whose body was found in a cowshed.
2 MIN READ→
Following the death of singer Zubeen Garg in Singapore, an investigation was initiated and a charge sheet filed against seven accused, including Amritprava Mahanta (A-4), alleging offences under Sections 3(6), 3(7), 3...
3 MIN READ→
The appellant was convicted under Section 302 IPC for allegedly striking Anil Reba Singh on the head with an axe on 16 May 2020; the deceased died on 29 May 2020.
3 MIN READ→
The respondent, a CRPF Constable appointed in 2004, faced disciplinary proceedings after verification raised suspicion that the educational certificate used to obtain his appointment was fake.
3 MIN READ→
The complainant alleged that she and the petitioner had been in a relationship since 2017–2018, lived together as husband and wife, and had a sexual relationship during which she became pregnant several times.
2 MIN READ→
The petitioner, a Head Constable (UB), was charged with gross negligence of duty while assigned to night-patrolling and naka-checking duty.
2 MIN READ→
The petitioner, an Assistant Engineer with the Assam Urban Water Supply and Sewerage Board, claimed eligibility for promotion to Assistant Executive Engineer after completing the five-year qualifying service prescribe...
2 MIN READ→
On 14 September 2010, Md. Amsher Ali was travelling in a trailer carrying jute and jute sticks, attached to a tractor, as a labourer engaged in loading and unloading the produce. The tractor struck an electric post, c...
2 MIN READ→
Respondent No. 5 complained to the Guwahati Municipal Corporation (GMC) that unauthorized construction had been undertaken on a plot at Sahar Ulubari Part-I without an NOC or building permit.
2 MIN READ→
The petitioner challenged the rejection of her technical bid for settlement of an IMFL retail off-licence shop.
2 MIN READ→
Rongpur Gaon Panchayat and its President challenged the Assistant Settlement Officer’s order dated 22 July 2026 cancelling an occupation certificate issued on 3 February 2026 for 10 kathas of Government Khas land.
2 MIN READ→
The petitioner, an APDCL officer, had served at several postings, including the Central Stores Division, Silchar.
2 MIN READ→
The petitioner, a Divisional Forest Officer, was arrested on 19 May 2026 in connection with an ACB case and was placed under suspension by an order dated 21 May 2026, stated to take effect from 19 May 2026 pending the...
2 MIN READ→
The respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging that the petitioner had issued three cheques of ₹5,00,000 each towards repayment of money advanced for an IMFL shop...
2 MIN READ→
The claimant was injured while travelling as a labourer in a trailer carrying jute and jute sticks, attached to a tractor. The tractor driver moved to the left and struck an electric post; a live wire fell on the vehi...
2 MIN READ→
On 25 November 2014, the claimant was injured in an accident involving a passenger bus and later underwent amputation of his right leg below the knee.
2 MIN READ→
The petitioner challenged a Foreigners Tribunal opinion dated 19 May 2017 declaring her a foreigner who entered India after 25 March 1971.
2 MIN READ→
On 14 September 2010, the claimant was travelling as a labourer in a trailer carrying jute and jute sticks, attached to a tractor.
2 MIN READ→
The petitioner, a Grade-IV employee/Peon of the Assam State Warehousing Corporation (ASWC), had served for approximately 25 years, largely within Kamrup (Metro).
2 MIN READ→
Petitioner No. 3 was granted an IMFL “ON” licence in 2011. After entering into a partnership with Petitioner No. 2, the licence was transferred to Petitioner No. 1, the partnership firm, on 5 September 2023.
2 MIN READ→
The appellant challenged his conviction under Section 4 of the POCSO Act and Section 377 IPC by the Special Judge (POCSO), Kamrup (Metro), in Sessions Case No. 256/2018.
2 MIN READ→
The appellant was convicted by the Sessions Judge, Sivasagar, under Sections 302 and 201 IPC for allegedly killing her 38-day-old daughter and disposing of the body in the Dikhow River.
2 MIN READ→
The petitioner challenged the opinion of Foreigners Tribunal No. 7, Barpeta, which declared him a foreigner of the post-25 March 1971 stream.
2 MIN READ→
The petitioners occupied 3 Bighas, 2 Kathas and 8 Lechas in Dag No. 15, West Dhani Ram Pather Kisamat, Hojai Mouza, and had applied for settlement in 1990.
2 MIN READ→
The appellants, the wife and four children of Nurul Amin Ahmed, sought compensation under Section 166 of the Motor Vehicles Act, 1988, after his death in a motor vehicle accident on 4 July 2014. The deceased was a per...
2 MIN READ→
The petitioner, a proposed purchaser, stated that the six joint owners of a 2-katha-8.5-lessa plot agreed to sell the property and applied online for the notified service “Composite Land Sale Transfer” on 18 December...
2 MIN READ→
The petitioner contested the 2025 Panchayat election for Member of 4 No. Palhazi Ward, received 691 valid votes, and lost to respondent No. 5, who received 798 votes.
2 MIN READ→
The petitioner was elected as a Ward Member of Ward No. 7 of 25-Gutipara Gaon Panchayat in the 2025 Panchayat election.
2 MIN READ→
The appellant was charged with murdering his wife, Bijay Laxmi Konwar, and was convicted under Section 302 of the Indian Penal Code (IPC). The Sessions Court sentenced him to life imprisonment and imposed a fine. In t...
2 MIN READ→
The petitioner, an Indian Oil Corporation General Manager accused in a corruption case, sought relief under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against the Special Judge’s order refusing to re...
2 MIN READ→
The petitioner sought review of the Gauhati High Court’s judgment dated 10 February 2025 in MFA No. 27 of 2016, which had set aside the Railway Claims Tribunal’s award and remanded the matter for reconsideration of th...
2 MIN READ→
The petitioner applied under the EWS category for the post of Junior Engineer (Civil) pursuant to APSC Advertisement No. 03/2020. At document verification, he produced an Income and Asset Certificate issued by the com...
3 MIN READ→
The respondents, engaged by Assam Petrochemicals Ltd. for construction work at Namrup, subcontracted part of the work to the petitioner under a work order dated 18 May 2018.
2 MIN READ→
The petitioner held a savings account with the State Bank of India’s Tikrikilla Branch. The Bank froze the account after receiving a complaint from Ahmedabad City Karaj Police Station concerning an alleged fraudulent...
2 MIN READ→
The petitioner, a Deputy Superintendent of Police in the Directorate of Vigilance and Anti-Corruption, Assam, was entrusted with Regular Enquiry No. 21(4) of 2017 into alleged disproportionate assets of a public servant.
2 MIN READ→
The petitioner, widow of Late Prafulla Bora, sought Compassionate Family Pension (CFP) after her husband died in service on 21 November 2024, leaving her and their two minor children as dependants. He had served as a...
2 MIN READ→