HCMONTHLY CASE LAW ARCHIVE
Read 360 LawLens analyses of Gauhati High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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Respondent No. 1, a Senior Accounts Assistant, submitted an application for voluntary retirement (VRS) on 20 December 2021, addressed to the Treasury Officer.
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The petitioner, a retired Headmaster of F.A. Memorial High School in Dhubri District, applied to be President of the School Management Development Committee (SMDC).
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The petitioners, who had been promoted to Charge Mechanic on 15 January 2014, sought the benefit of a 13 May 2010 notification merging specified posts, including Charge Mechanic, into the post of Junior Engineer (Elec...
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The petitioners applied for passports under the Tatkal Scheme. Following adverse police verification reports identifying four FIRs concerning petitioner no. 1 and one FIR concerning petitioner no. 2, the Regional Pass...
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The petitioner challenged the opinion dated 28 February 2023 of Foreigners Tribunal No. 4, Goalpara, which declared her a foreigner who entered India after 25 March 1971.
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The petitioner was awarded a PWD contract for construction of the North Lakhimpur By-pass and entered into a Memorandum of Understanding (MoU) with respondent No. 6, Khushi Constructions, on 11 January 2021 to underta...
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The petitioners appealed against a Single Judge’s judgment declaring them encroachers of land in Lutumai Reserve Forest.
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The petitioner challenged the Foreigners Tribunal, Jorhat’s opinion dated 26 May 2023 declaring her a foreigner who entered India after 25 March 1971.
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The petitioners participated in a recruitment process for Statistical Assistants in the Social Welfare Department and were placed in the select list.
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The appellant was convicted under Section 376AB IPC and Section 6 of the POCSO Act for sexually assaulting a child aged five years and ten months, and sentenced to 20 years’ rigorous imprisonment and a fine.
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The petitioner challenged, under Article 226 of the Constitution, a Foreigners’ Tribunal opinion declaring him a foreigner of the post-25 March 1971 stream.
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The petitioner challenged the opinion dated 22.04.2022 of the Foreigners Tribunal, 5th, Goalpara, which declared her a foreigner who entered India after 25.03.1971.
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Respondent No. 2, the petitioner’s wife, alleged that she had married the petitioner approximately two and a half years earlier according to Hindu rites and that, while the marriage subsisted, the petitioner married B...
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The appellant was prosecuted for allegedly enticing and forcibly taking a 14-year-old schoolgirl to his house on 1 April 2019, sexually assaulting her, and thereafter leaving her on the verandah.
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On 16 February 2022, the petitioner, a police officer posted at Lailapur Police Post, intercepted a truck carrying 125 bags—approximately 10,000 kg—of suspected Burmese supari at Lailapur Check Point, Assam, and appre...
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), read with Article 227 of the Constitution, seeking quashing of M.R. (D.V.) Case No. 115/2025 pending before the Civil Judge...
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The petitioner, a teacher from Arunachal Pradesh, had earlier lodged Paltan Bazar P.S. Case No. 97/2023 alleging rape, blackmail, criminal intimidation and related offences against Chandan Pathak, the brother of Respo...
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The review petitioner sought review under Order XLVII Rule 1 read with Section 114 of the Code of Civil Procedure of the Gauhati High Court’s judgment dated 10.06.2026 in FAO No. 62/2025.
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Special (NDPS) Case No. 21/2026 arising from Nilambazar P.S. Case No. 132/2025, registered under Sections 22(C)/29 of th...
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On 16.02.2022, police intercepted truck No. AS-01/NC-4189 at Lailapur Check Point carrying 125 bags, totalling approximately 10,000 kg, of suspected Burmese supari. The petitioner was then posted at Lailapur Police Po...
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The appellant was prosecuted under Section 376 IPC for allegedly raping the prosecutrix on 25 January 2008 after taking her to a field with the assistance of co-accused Pankaj Kalita.
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The appellant challenged the judgment and order dated 22 January 2024 and sentence dated 25 January 2024 passed by the Special Judge, Goalpara, under the POCSO Act. He was convicted under Section 376 IPC read with Sec...
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The Central Bank of India initiated proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”) against the borrower, Sri Rajkumar Shah,...
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On 4 January 2015, the deceased, aged 48 years and unmarried, was riding his motorcycle towards Banderdewa when an oil tanker, allegedly driven rashly and negligently, struck the motorcycle from behind and ran over hi...
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Daniel Topno, a tea-tribe leader, was murdered by unknown persons on 27 September 2000 while returning home by bicycle. An FIR was registered at Gohpur Police Station under Section 302 IPC.
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The Ministry of Petroleum and Natural Gas acquired the right of user over the respondent’s land under the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (“P&MP Act”) for laying the B...
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The 32 petitioners claimed long-standing occupation of different parcels of Government land in 9/6 Koilamari Revenue Village and Borbil Revenue Village under North Lakhimpur Revenue Circle, Lakhimpur District.
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On 18 October 2022, police intercepted an i20 vehicle bearing registration no. AS-01-AR-2221 at Dillai Tiniali, Karbi Anglong, and allegedly recovered 29,800 YABA tablets from the dickey and music box of the vehicle.
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Two minor girls, aged approximately 14 and 16 years, were found hanging from a tree in Singimari jungle on 11 June 2021.
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The appellant, a registered contractor of the Military Engineering Services, was awarded Contract No. GE/TEZ/55 of 1982–83. Disputes arose regarding execution of the contract and were referred to arbitration. The arbi...
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The appellant was prosecuted for allegedly entering the house of the deceased, Bhakta Bahadur Chetry, and assaulting him with a brick and a tube-well iron lever, resulting in his death.
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The petitioner, an Assam Police Constable appointed on 4 January 1994, was implicated in Agia P.S. Case No. 17/2017 concerning an alleged robbery by persons wearing police uniforms. He was arrested on 6 February 2017,...
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On 1 May 2005, the deceased, Sibu Tanti, was allegedly assaulted near the houses of the appellant and Defence Witness No. 1. The prosecution case was that the appellant struck Sibu on the head with an axe, while other...
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The petitioners were Muster Roll Workers under the Kaliabor Rural Road Division, PWD, engaged on 13 August 1991 and 1 January 1992 respectively. Their services were regularized with effect from 20 July 2005. Their ser...
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The petitioner, an association of Guwahati city-bus owners holding valid stage-carriage permits, challenged the Regional Transport Authority’s decision to designate Routes 23 and 36 as “Green Routes” and phase out die...
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On 22.10.2007, the claimant, Shyamal Kumar Dey, was allegedly hit from behind by vehicle No. NL-02-D-3633 while he was near Tinkonia, Kali Mandir, Tinsukia. His right hand was seriously injured when it came under the...
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A reference was made by the Superintendent of Police (Border), Kamrup (M), against Jiarul Sheikh before Foreigners Tribunal No. 4, Kamrup (M), in F.T. Case No. 1078/2017.
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The respondent-landlord instituted Title Suit No. 232/2015 before the Munsiff No. 1, Dibrugarh, seeking recovery of khas possession and arrear rent, alleging that the petitioner-tenant had defaulted in payment of mont...
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The petitioner, wife of Late Hema Konwar, challenged the order dated 30.06.2018 accepting her husband’s application for voluntary retirement and the communication dated 15.05.2023 rejecting or not entertaining her req...
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The appellant was prosecuted in Special (POCSO) Case No. 142/2019 for allegedly taking the informant’s minor daughter to Delhi, confining her there, and sexually exploiting her.
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The appellant was prosecuted in connection with Noonmati P.S. Case No. 161/2005 arising from an FIR lodged by the victim’s mother, alleging that the victim had been abducted in a vehicle while proceeding to school and...
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The appellant, a GST-registered private company carrying on business in Jorhat, Assam, was selected for audit under Section 65 of the Assam Goods and Services Tax Act, 2017 (“AGST Act”) for FY 2018–2019.
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M/s Numaligarh Refinery Ltd. (“NRL”) transported petroleum products from Numaligarh Sidings to Kartarsinghwala, Bijwasan and Hisar under 248 railway receipts issued between 11 July 2007 and 14 March 2008. Freight was...
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The twelve petitioners’ lands in Bongaigaon District were acquired under the National Highways Act, 1956 for the East-West Corridor Project and widening of National Highway No. 31.
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The Central Government undertook the East-West Corridor Project for construction of a four-lane National Highway No. 31, with the National Highways Authority of India (NHAI) as the executing agency. The petitioner’s l...
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The petitioner claimed possession of land situated at Government Dag No. 194, Revenue Village Gotaimari, Mouza Silabandha, Naduar Revenue Circle, Sonitpur, Assam, where he had constructed a house and other structures/...
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Petitioner No. 1 was a co-pattadar in land measuring 1 Katha 3 Chattak covered by Dag No. 283 and Patta No. 120 at Tarapur Part-V, Cachar, Assam. The co-pattadars entered into an agreement for sale of the land with Pe...
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The 75 petitioners claimed to have been residing for a considerable period on different portions of Government land situated at 9/6 Koilamari Revenue Village, North Lakhimpur Revenue Circle, Lakhimpur, Assam. They cha...
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The 23 petitioners claimed that their predecessors’ lands in Mayerchar Part-I (Shialmari), under Lakhipur Revenue Circle and South Salmara Revenue Circle, were lost to river erosion during the 1970s–1990s, rendering t...
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The petitioner, the mother-in-law of respondent no. 2, sought quashing under Section 482 CrPC of: (i) Raha P.S. Case No. 299/2020 and the resulting charge-sheet under Section 498A IPC; (ii) Raha P.S. Case No. 159/2021...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Tezpur P.S. Case No. 446/2026, corresponding to G.R. Case No. 1041/2026, registered under Sectio...
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The petitioner, a businessman running a footwear shop, maintained Current Account No. 10190000521713 with Bandhan Bank, Chalantapara Branch, Bongaigaon.
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The appellant, a pillion rider, sustained grievous injuries in an accident on 20 March 2015 involving motorcycle No. AS-12-H-4885, owned and ridden by Respondent No. 2 and insured by ICICI Lombard Motor Insurance Co....
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The deceased, Samadul Alam Hoque, died in a motor-vehicle accident on 30 September 2013 near Universal Oil Depot on National Highway 37, under Dergaon Police Station.
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The petitioner sought quashing under Section 482 Cr.P.C. of (i) Raha P.S. Case No. 299/2020 and the corresponding charge-sheet and PRC Case No. 237/2021 under Section 498A IPC; (ii) Raha P.S. Case No. 159/2021 and PRC...
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A reference was made by the Superintendent of Police (Border), Nagaon, alleging that the petitioner was a foreigner, resulting in F.T. Case No. 3279/2011 before Foreigners Tribunal No. 1, Nagaon.
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The petitioner, Vijayraj Singh Thakur, sought pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Tezpur P.S. Case No. 446/2026, corresponding to G.R. Case No. 1041/20...
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The prosecution alleged that Apurba Kalita and Bijit Kalita took the 17-year-old victim on a motorcycle to an isolated location, where Bijit sexually assaulted her after she was allegedly given intoxicating chocolates...
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The petitioners, sons and legal successors of Late Jabar Ali @ Jafar Ali, claimed ownership over two plots measuring 1 Bigha and 4 Kathas, originally covered by Dag No. 229, Khatian No. 74, and subsequently recorded u...
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The petitioner challenged the judgment and opinion dated 22 August 2019 of the Foreigners Tribunal No. 2, Kamrup (Rural), Boko, in BFT Case No. 4053/2016, which declared him a foreigner who had entered India after 25...
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The Railway authorities issued a Notice Inviting Bid dated 11.12.2025 for construction work under a two-bid system.
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Tezpur P.S. Case No. 446/2026, registered under Sections 316(2), 318(4), 336(3), 338, 340(2) and...
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The appellant was prosecuted for allegedly taking a 10-year-old girl, his neighbour, into a bamboo grove on 19 August 2021 and committing penetrative sexual assault upon her.
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The petitioner’s father, Md. Azizur Rahman, was taken by a police team led by respondent no. 6 during the intervening night of 6–7 July 2012 in connection with cases arising from a local group clash.
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The parties married on 21.11.1996 and had a son born on 02.03.1998. They began living separately from 13.08.2009, and their marriage was dissolved by the Family Court on 09.02.2016.
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The petitioner, Sri Abhishek Chomal, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Tezpur P.S. Case No. 446/2026, arising out of G.R. Case No. 1041/2...
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The appellant was prosecuted for allegedly committing penetrative sexual assault on a seven-year-old girl, his relative, on 19 August 2019 after luring her to his house on the promise of chocolates. The victim returne...
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The petitioner challenged the opinion dated 28 October 2019 passed by the Foreigners Tribunal–XI, Barpeta, in Bpt/11th F.T. Case No. 1468/2017, declaring him a foreigner who entered India post-1971.
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The appellant was prosecuted in POCSO Case No. 43/2021 for allegedly entering the informant’s house area and repeatedly sexually assaulting his minor daughter, aged approximately 10 years, on or about 19.08.2021. The...
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ONGC issued a Notice Inviting Tender dated 16 May 2025 for an annual rate contract concerning construction of drill sites and other civil works for the Jorhat Asset for three years.
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On 13 December 2024, the petitioner’s husband, Jay Prakash Adhikari, was travelling in an auto-rickshaw bearing registration no. AS-10/BC-2004 when another vehicle, bearing registration no. AS-10/E-3313, allegedly dri...
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Respondent No. 2, Anupam Choudhury, filed a complaint alleging that news reports published on 30 and 31 May 2019 falsely implicated him in irregularities concerning public construction projects and damaged his reputat...
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On 08.08.2017 at approximately 7:30 p.m., the deceased was allegedly assaulted near his residence by the seven appellants with sharp weapons, including daos, bhojalis and swords. His wife, sister-in-law and son, exami...
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The appellant was prosecuted for allegedly dragging the victim, then stated to be 12 years old, into a paddy field and committing penetrative sexual assault upon her on 18 November 2020.
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On 9 October 2009, a VDP Secretary informed Rupahihat Police Station by telephone that a male and female teacher had been assaulted with a sharp weapon; the information was recorded as GD Entry No. 204.
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The appellants, Bibhuti Bhushan Goswami and Prasenjit Sharma, filed an application under Section 276 of the Indian Succession Act, 1925, seeking probate of an unregistered Will dated 10.12.2022 executed by Late Chaya...
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The respondent-contractor was awarded a PMGSY road-construction and maintenance contract valued at ₹3,09,48,000, with a nine-month completion period.
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The appellant was convicted by the Special Judge (POCSO), Golaghat, in Special POCSO Case No. 50/2021 arising from Dergaon P.S. Case No. 188/2021, and was sentenced under Section 363 IPC and Section 6 of the Protectio...
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An incident concerning payment of bonus occurred at Monabari Tea Estate on 24 September 2005 and allegedly involved police firing.
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The petitioner, a technically qualified railway contractor, participated in a tender for Integrated Housekeeping Services of Brahmaputra Mail and NE Express at Coaching Depot, Kamakhya, North East Frontier Railway. Th...
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The State of Assam and its PWD officers filed an application under Order XLI Rule 27 read with Section 151 of the Code of Civil Procedure, 1908, in their pending Regular First Appeal against the judgment and decree da...
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The petitioners, residents of Charuabakhra Jungle Block, Dhubri, challenged the rejection of their applications for settlement of land comprised in Dag No. 1/70/117, Revenue Village Charuabakhra Jungle Block, Chapar R...
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The appellant, informant and father of the deceased, challenged the judgment dated 15 December 2018 of the Additional Sessions Judge, Barpeta, acquitting respondent no. 2, Mir Hussain, of offences under Sections 302 a...
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The petitioner maintained Current Account No. 39134083704 with the State Bank of India, Dhupdhara Branch. Since November 2025, the account was placed under a complete debit freeze.
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The petitioners, Khatangpani Tea Estate and one of its co-owners, challenged the payment by Oil India Limited (“OIL”) of rehabilitation/surface compensation to Respondent No. 4 in relation to approximately 40 bighas o...
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The appellant, a registered taxable person engaged in wholesale and distribution of cellular phones, challenged a show-cause notice dated 29.11.2024 issued under Section 73(1) of the Central Goods and Services Tax Act...
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The respondent was appointed as Vice Principal, designated as Principal Grade-II, at Kendriya Vidyalaya, BSF, Gokul Nagar, Tripura, on 10 November 2023, subject to a two-year probation extendable by one year under the...
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The appellant was convicted by the Sessions Judge, Jorhat, in Sessions Case No. 169(J-J)/2014 for murdering his brother, Samra Sawtal, by striking him with a naga dao while the deceased was sleeping at home.
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The petitioners, officers of the Extension Wing of the Nagaland Land Resources Development Department, challenged the constitutional validity of Schedule II of the Nagaland Land Resources Development (Services) Rules,...
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The petitioner claimed ownership of 0.0268 hectares of land at Nahorjan, Mouza-Borjan, Karbi Anglong, covered by Dag No. 70 and Periodic Khiraj Patta No. 30.
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The twenty petitioners, claiming to belong to the Doji-Kena Clan, instituted a writ petition under Article 226 of the Constitution on the assertion that they shared a common cause of action.
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The petitioner, a Class I contractor, executed a National Highway project under an agreement dated 8 December 2010 with the Assam PWD, NH Works. The contract was completed on 30 October 2020.
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The petitioner challenged the opinion dated 30 November 2019 of the Foreigners Tribunal No. 2, Dhubri, in FT Case No. 679/F/15, arising from Police Reference Case No. 1023/1998, declaring her a foreign national enteri...
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Late Anu Ullah Sk died in a motor vehicle accident on 15 April 2015 when Truck No. AS-01/G-5931 allegedly struck his motorcycle from behind while he was proceeding towards Lakhipur.
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The petitioner-Trust purchased land measuring 4 Bighas 3 Kathas from the respondent and his two brothers under a registered sale deed for a total consideration of ₹1,15,00,000.
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The petitioner, a Constable (General Duty) in the Sashastra Seema Bal (SSB), was posted at the 15th Battalion, Kajalgaon. On 16 October 2017, while allegedly performing sentry duty, he fired 27 rounds from his INSAS r...
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The petitioner, M/S Assam Steel Enterprise, succeeded before an arbitral tribunal, which by award dated 18 January 2025 directed BSNL and its officers to pay ₹77,47,660 with interest at 12% per annum.
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The petitioner, a Process Server in the district judiciary, was compulsorily retired pursuant to disciplinary proceedings initiated on 10 December 2025.
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The petitioner, a Rifleman (General Duty) enrolled in the Assam Rifles on 1 August 2005, was discharged from service on 18 September 2019 after incurring four “Red Ink Entries” during his service career.
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The petitioner, an Assam Police Service officer serving as Additional Superintendent of Police (Crime), Hojai, was present during a police raid conducted on 01.07.2025 pursuant to a special drive against illegal cattl...
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The plaintiff claimed ownership and possession over 2 bighas of land covered by Dag No. 274, acquired by his predecessors through registered Sale Deed No. 1515 dated 20 April 1964 and Sale Deed No. 3576 dated 26 Septe...
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On 21 July 2010, at about 11:00 p.m., a Tata 207 DI vehicle bearing registration No. AS-19C/1501, carrying 11 labourers, collided with truck No. AS-01P/9354. The husband of respondent No. 1 sustained fatal injuries an...
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The claim arose from a road accident on 21 July 2010 at approximately 11:00 p.m., involving a Tata 207 DI bearing registration No. AS-19-C/1501, carrying 11 labourers, and another truck bearing registration No. AS-01-...
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On 21 July 2010, a TATA 207 DI carrying 11 labourers was involved in a collision with truck No. AS-01-P-9354. The claimant’s husband, who was travelling in the TATA 207 DI, sustained fatal injuries and died at the spot.
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On 21 July 2010, a Tata 207 DI vehicle bearing registration No. AS-19-C/1501, carrying 11 labourers, collided with truck No. AS-01-P/9354. The claimant’s husband, Dilip Mandal, sustained fatal injuries and died at the...
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The petitioner was engaged as a Block Technology Manager under the Centrally Sponsored Scheme for “Support to State Extension Programmes for Extension Reforms” (CSS-ATMA) on 6 July 2013 and joined on 11 July 2013.
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A reference was made by the Superintendent of Police (Border), Morigaon, against the petitioner before Foreigners Tribunal No. 1, Morigaon, in F.T. (C) No. 503/2008.
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The appellant was convicted by the Additional Sessions Judge-cum-Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No. 65/2019 arising from Nazira P.S. Case No. 277/2019, for aggravated penetrative sexual assa...
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The petitioner operated a stone-crusher unit under Registration No. NKD/STONE CRUSHER/150 of 2024.
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The petitioners, shareholders of Rongpur Cooperative Society Ltd., challenged the Registrar of Cooperative Societies’ order dated 10 July 2026, by which the Managing Committee/Board of Directors of the Society was rei...
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The petitioners, claiming to be erosion-affected and landless, occupied separate portions of Government land measuring approximately 1 Katha 5 Lechas each in Dag No. 97, Ulubari, Guwahati, after relying on unregistere...
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The respondent instituted C.R. Case No. 1171C/2019 under Section 420 of the Indian Penal Code, 1860, alleging that he had advanced a loan of ₹9,00,000 to the petitioner under a notarised Deed of Agreement dated 15 Jun...
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The petitioners, who are related to respondent No. 2, were involved in a dispute concerning title and possession over land at Bheluguri, Hojai. The petitioners claimed inheritance and possession through their father,...
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A reference was made by the Superintendent of Police (Border), Nagaon, against Md. Izzat Ali, initiating F.T. Case No. 389/2016 arising out of Police Reference “D” Case No. 2965/1998.
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The petitioner, Nizora Projects Pvt. Ltd., was registered under the Central Goods and Services Tax Act, 2017 and the Assam Goods and Services Tax Act, 2017, bearing GST Registration No. 18AAICNI229P1Z0, and was engage...
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The petitioner, a trader in second-hand used cars and a registered taxpayer under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18AGLPH6680G2Z1.
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The petitioner, M/s SRD Groups, a partnership firm registered under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18ABXFS2948F1ZH and was represented by its authorised partner.
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The appellant, Shahanur Bhuyan, was married to Helmina Ahmed for approximately five years. The prosecution alleged that he subjected her to cruelty and harassment in connection with repeated dowry demands, including d...
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The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
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The petitioner-plaintiff instituted Title Suit No. 13/2022 seeking declaration of right, title and interest, recovery of khas possession, permanent injunction, cancellation of mutation and consequential reliefs concer...
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Rama Kanta Deb died after being struck by motorcycle No. AS-10-C-9023.
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The petitioner, a registered contractor with the Water Resources Department, Assam, was awarded work under the scheme for protection of the Brahmaputra dyke from erosion in the Dikhowmukh–Mukaloni/Rupahimukh area.
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The petitioner, co-owner of Toyota Innova bearing registration No. AS-01-FG-8421, claimed that the respondent authorities had hired and used the vehicle for official purposes during 2023–2025, but had failed to pay ou...
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The petitioner, the registered owner of vehicle bearing registration No. AS-25-CC-5905, hired out his vehicle to the respondent authorities for law-and-order/public-service duties during the period from 1 January 2024...
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On 17 September 2013, Khirod Chetia was walking on the left side of the Tingrai–Tengakhat PWD Road when motorcycle No. AS-06-G-5794, allegedly driven rashly and negligently by Bhakti Nath Gogoi, struck him from behind...
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On 6 July 2010, Nirmal Talukdar was travelling as a pillion rider on motorcycle No. AS-01-AC-7454, driven by Partha Pratim Talukdar. Near SBI Beltola Branch, the motorcycle attempted to overtake an unknown motorcycle;...
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On 23 December 2015, Lachit Kalita was hit by motorcycle No. AS-01-BU-6307, driven by Azahar Ali, near Manasha Mandir on GMCH Road, Guwahati.
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The petitioners challenged the Select List dated 21 November 2025 for recruitment to the posts of Public Prosecutor, Additional Public Prosecutor and Assistant Public Prosecutor under the Assam State Prosecution Servi...
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The opposite party No. 2, Diya Chhetri, alleged that petitioner No. 1, Nitesh Sony, became acquainted with her through Instagram, performed marriage rituals with her on 2 February 2023, and thereafter maintained a phy...
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The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
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The petitioners and Respondent Nos. 8–11 were elected members of the 5 No. Baruajhar Gaon Panchayat.
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The two writ petitions concerned promotion in the Assam Fisheries Department and were heard together as they raised common questions of fact and law.
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The petitioner challenged a notice dated 16.05.2024 issued by the Executive Officer of the Lakhipur Municipal Board directing him and two others to remove their shop/godown within two days, failing which demolition wa...
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On 22.07.2026, acting on source information, police intercepted a red Maruti Bolero allegedly transporting narcotic drugs concealed in soap cases.
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The plaintiff, Mozuammel Haque, alleged that he had agreed to sell 4 kathas 1 lecha of land to Defendant No. 1 for ₹23,000, subject to payment of the balance consideration within three months. According to him, the ba...
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On 23 January 2011, Thuleswar Das was driving a Maruti Alto bearing registration No. AS-12G-0871 from Bokakhat towards Tezpur on National Highway 37, accompanied by his son, Respondent No. 3. Near Panbari, a bus beari...
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The petitioner, a registered contractor under the Water Resources Department, was awarded work by work order dated 16 October 2018 for closing a breach and restoring flood damage to the left bank of the river Kumatia...
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The claim arose from a road accident on 21 July 2010 at approximately 11:00 p.m., involving a Tata 207 DI bearing registration No. AS-19-C/1501, carrying 11 labourers, and another truck bearing registration No. AS-01-...
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On 21 July 2010, a TATA 207 DI carrying 11 labourers was involved in a collision with truck No. AS-01-P-9354. The claimant’s husband, who was travelling in the TATA 207 DI, sustained fatal injuries and died at the spot.
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On 23 January 2011, Thuleswar Das was driving a Maruti Alto bearing registration No. AS-12G-0871 from Bokakhat towards Tezpur on National Highway 37, accompanied by his son, Respondent No. 3. Near Panbari, a bus beari...
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On 21 July 2010, at about 11:00 p.m., a Tata 207 DI vehicle bearing registration No. AS-19C/1501, carrying 11 labourers, collided with truck No. AS-01P/9354. The husband of respondent No. 1 sustained fatal injuries an...
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On 21 July 2010, a Tata 207 DI vehicle bearing registration No. AS-19-C/1501, carrying 11 labourers, collided with truck No. AS-01-P/9354. The claimant’s husband, Dilip Mandal, sustained fatal injuries and died at the...
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The petitioner operated a stone-crusher unit under Registration No. NKD/STONE CRUSHER/150 of 2024.
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The petitioner, a Process Server in the district judiciary, was compulsorily retired pursuant to disciplinary proceedings initiated on 10 December 2025.
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The petitioners, shareholders of Rongpur Cooperative Society Ltd., challenged the Registrar of Cooperative Societies’ order dated 10 July 2026, by which the Managing Committee/Board of Directors of the Society was rei...
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The petitioners, claiming to be erosion-affected and landless, occupied separate portions of Government land measuring approximately 1 Katha 5 Lechas each in Dag No. 97, Ulubari, Guwahati, after relying on unregistere...
4 MIN READ→
The petitioners challenged the Select List dated 21 November 2025 for recruitment to the posts of Public Prosecutor, Additional Public Prosecutor and Assistant Public Prosecutor under the Assam State Prosecution Servi...
4 MIN READ→
The petitioners and Respondent Nos. 8–11 were elected members of the 5 No. Baruajhar Gaon Panchayat.
3 MIN READ→
The petitioner, a registered contractor under the Water Resources Department, was awarded work by work order dated 16 October 2018 for closing a breach and restoring flood damage to the left bank of the river Kumatia...
2 MIN READ→
The petitioner, the registered owner of vehicle bearing registration No. AS-25-CC-5905, hired out his vehicle to the respondent authorities for law-and-order/public-service duties during the period from 1 January 2024...
2 MIN READ→
The appellant, Shahanur Bhuyan, was married to Helmina Ahmed for approximately five years. The prosecution alleged that he subjected her to cruelty and harassment in connection with repeated dowry demands, including d...
4 MIN READ→
The petitioner, M/S Assam Steel Enterprise, succeeded before an arbitral tribunal, which by award dated 18 January 2025 directed BSNL and its officers to pay ₹77,47,660 with interest at 12% per annum.
3 MIN READ→
The petitioner was engaged as a Block Technology Manager under the Centrally Sponsored Scheme for “Support to State Extension Programmes for Extension Reforms” (CSS-ATMA) on 6 July 2013 and joined on 11 July 2013.
4 MIN READ→
The petitioner, a Constable (General Duty) in the Sashastra Seema Bal (SSB), was posted at the 15th Battalion, Kajalgaon. On 16 October 2017, while allegedly performing sentry duty, he fired 27 rounds from his INSAS r...
5 MIN READ→
A reference was made by the Superintendent of Police (Border), Morigaon, against the petitioner before Foreigners Tribunal No. 1, Morigaon, in F.T. (C) No. 503/2008.
4 MIN READ→
The plaintiff claimed ownership and possession over 2 bighas of land covered by Dag No. 274, acquired by his predecessors through registered Sale Deed No. 1515 dated 20 April 1964 and Sale Deed No. 3576 dated 26 Septe...
3 MIN READ→
The appellant was convicted by the Additional Sessions Judge-cum-Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No. 65/2019 arising from Nazira P.S. Case No. 277/2019, for aggravated penetrative sexual assa...
4 MIN READ→
A reference was made by the Superintendent of Police (Border), Nagaon, against Md. Izzat Ali, initiating F.T. Case No. 389/2016 arising out of Police Reference “D” Case No. 2965/1998.
4 MIN READ→
The petitioner, an Assam Police Service officer serving as Additional Superintendent of Police (Crime), Hojai, was present during a police raid conducted on 01.07.2025 pursuant to a special drive against illegal cattl...
3 MIN READ→
The petitioner challenged a notice dated 16.05.2024 issued by the Executive Officer of the Lakhipur Municipal Board directing him and two others to remove their shop/godown within two days, failing which demolition wa...
2 MIN READ→
The respondent instituted C.R. Case No. 1171C/2019 under Section 420 of the Indian Penal Code, 1860, alleging that he had advanced a loan of ₹9,00,000 to the petitioner under a notarised Deed of Agreement dated 15 Jun...
2 MIN READ→
Late Anu Ullah Sk died in a motor vehicle accident on 15 April 2015 when Truck No. AS-01/G-5931 allegedly struck his motorcycle from behind while he was proceeding towards Lakhipur.
3 MIN READ→
The petitioner, M/s SRD Groups, a partnership firm registered under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18ABXFS2948F1ZH and was represented by its authorised partner.
3 MIN READ→
The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
3 MIN READ→
The petitioner-plaintiff instituted Title Suit No. 13/2022 seeking declaration of right, title and interest, recovery of khas possession, permanent injunction, cancellation of mutation and consequential reliefs concer...
3 MIN READ→
Rama Kanta Deb died after being struck by motorcycle No. AS-10-C-9023.
3 MIN READ→
The petitioner, a registered contractor with the Water Resources Department, Assam, was awarded work under the scheme for protection of the Brahmaputra dyke from erosion in the Dikhowmukh–Mukaloni/Rupahimukh area.
2 MIN READ→
The petitioner, co-owner of Toyota Innova bearing registration No. AS-01-FG-8421, claimed that the respondent authorities had hired and used the vehicle for official purposes during 2023–2025, but had failed to pay ou...
2 MIN READ→
On 6 July 2010, Nirmal Talukdar was travelling as a pillion rider on motorcycle No. AS-01-AC-7454, driven by Partha Pratim Talukdar. Near SBI Beltola Branch, the motorcycle attempted to overtake an unknown motorcycle;...
4 MIN READ→
On 23 December 2015, Lachit Kalita was hit by motorcycle No. AS-01-BU-6307, driven by Azahar Ali, near Manasha Mandir on GMCH Road, Guwahati.
3 MIN READ→
The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
3 MIN READ→
The opposite party No. 2, Diya Chhetri, alleged that petitioner No. 1, Nitesh Sony, became acquainted with her through Instagram, performed marriage rituals with her on 2 February 2023, and thereafter maintained a phy...
3 MIN READ→
On 22.07.2026, acting on source information, police intercepted a red Maruti Bolero allegedly transporting narcotic drugs concealed in soap cases.
3 MIN READ→
The two writ petitions concerned promotion in the Assam Fisheries Department and were heard together as they raised common questions of fact and law.
4 MIN READ→
The petitioner, a trader in second-hand used cars and a registered taxpayer under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18AGLPH6680G2Z1.
3 MIN READ→
The plaintiff, Mozuammel Haque, alleged that he had agreed to sell 4 kathas 1 lecha of land to Defendant No. 1 for ₹23,000, subject to payment of the balance consideration within three months. According to him, the ba...
4 MIN READ→
The respondents instituted a suit concerning 8 Bighas 17 Lechas of land covered by Periodic Patta No. 45 at Karikhana Bilgaon, Lanka Mouza, Nagaon, claiming ownership through Surendra Sangma, who died in 1976 leaving...
3 MIN READ→
The petitioner, Nizora Projects Pvt. Ltd., was registered under the Central Goods and Services Tax Act, 2017 and the Assam Goods and Services Tax Act, 2017, bearing GST Registration No. 18AAICNI229P1Z0, and was engage...
3 MIN READ→
The petitioner-Trust purchased land measuring 4 Bighas 3 Kathas from the respondent and his two brothers under a registered sale deed for a total consideration of ₹1,15,00,000.
3 MIN READ→
The petitioner, a Rifleman (General Duty) enrolled in the Assam Rifles on 1 August 2005, was discharged from service on 18 September 2019 after incurring four “Red Ink Entries” during his service career.
3 MIN READ→
The petitioner challenged the Settlement Order dated 16 December 2024 by which the No. 15/65 Gerua Kamarpota Fishery was settled in favour of Respondent No. 5, M/s Simlitola Toplakhowa Min Samabay Samittee Ltd.
3 MIN READ→
The petitioners underwent two years of apprenticeship training in the Boiler Attendant trade at IOCL’s Guwahati Refinery from 11 February 2022 to 11 February 2024 under the Apprentices Act, 1961/1973. Their provisiona...
3 MIN READ→
Late Gopal Dey Choudhury owned 10 lechas of land and was survived by four daughters and one son, Jayanta Dey Choudhury.
3 MIN READ→
Poritosh Biswas was travelling as a pillion rider on motorcycle No. AS-07-M-1301, driven by Srimanta Das, when he sustained injuries in a motor accident on 13.03.2019.
3 MIN READ→
On 14.02.2010, the appellant was driving Maruti Car No. AS-01-AB-9837 on National Highway No. 52 near Aulachowka when an incoming Indica Car No. AS-01-AJ-7741 collided head-on with his vehicle, causing him injuries.
2 MIN READ→
The appellants, legal heirs of Late Baliram Kumar, claimed ownership over land covered by Dag No. 411 of N.K.P. No. 5 under Katain No. 105.
2 MIN READ→
On 9 May 2005, the deceased, Lakhiram Karmakar, was travelling as a pillion rider on motorcycle No. AS-06-D-8652 when it collided with truck No. ASW-0826 at Dibrugarh.
3 MIN READ→
M/S HD Associates, a partnership firm carrying on business as “Detailing Bull,” challenged a demand-cum-show-cause notice dated 14.08.2025 issued by the Assistant Director, DGGI, Guwahati, concerning financial years 2...
4 MIN READ→
The petitioner challenged Order-in-Original No. 70/ST/ADJ/ACD/2024-25 dated 28 June 2024, by which the adjudicating authority confirmed a service-tax demand of ₹17,64,358, along with interest and penalties, for the pe...
3 MIN READ→
Late Adiram Patia owned 7 Bighas 14 Lechas of land covered by P.P. No. 6, Dag No. 32/353/334.
2 MIN READ→
On 20.11.2021, the ten-year-old differently abled victim was left at the appellant’s house while her parents and brother visited a doctor. The appellant, who was her neighbour, allegedly subjected her to sexual assault.
2 MIN READ→
The petitioner, a tea-manufacturing company registered under the Assam Value Added Tax Act, 2003 (“the Act”), filed returns for the assessment year 2014–15. Pursuant to scrutiny assessment, an assessment order dated 2...
3 MIN READ→
On 17 September 2013, Khirod Chetia was walking on the left side of the Tingrai–Tengakhat PWD Road when motorcycle No. AS-06-G-5794, allegedly driven rashly and negligently by Bhakti Nath Gogoi, struck him from behind...
3 MIN READ→
The petitioners, who are related to respondent No. 2, were involved in a dispute concerning title and possession over land at Bheluguri, Hojai. The petitioners claimed inheritance and possession through their father,...
3 MIN READ→
The petitioner challenged the Settlement Order dated 16 December 2024 by which the No. 15/65 Gerua Kamarpota Fishery was settled in favour of Respondent No. 5, M/s Simlitola Toplakhowa Min Samabay Samittee Ltd.
3 MIN READ→
The petitioner, a registered contractor with the Water Resources Department, Assam, was awarded work under the scheme for protection of the Brahmaputra dyke from erosion in the Dikhowmukh–Mukaloni/Rupahimukh area.
2 MIN READ→
The petitioner, co-owner of Toyota Innova bearing registration No. AS-01-FG-8421, claimed that the respondent authorities had hired and used the vehicle for official purposes during 2023–2025, but had failed to pay ou...
2 MIN READ→
On 23 December 2015, Lachit Kalita was hit by motorcycle No. AS-01-BU-6307, driven by Azahar Ali, near Manasha Mandir on GMCH Road, Guwahati.
3 MIN READ→
The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
3 MIN READ→
On 6 July 2010, Nirmal Talukdar was travelling as a pillion rider on motorcycle No. AS-01-AC-7454, driven by Partha Pratim Talukdar. Near SBI Beltola Branch, the motorcycle attempted to overtake an unknown motorcycle;...
4 MIN READ→
The opposite party No. 2, Diya Chhetri, alleged that petitioner No. 1, Nitesh Sony, became acquainted with her through Instagram, performed marriage rituals with her on 2 February 2023, and thereafter maintained a phy...
3 MIN READ→
The two writ petitions concerned promotion in the Assam Fisheries Department and were heard together as they raised common questions of fact and law.
4 MIN READ→
The plaintiff, Mozuammel Haque, alleged that he had agreed to sell 4 kathas 1 lecha of land to Defendant No. 1 for ₹23,000, subject to payment of the balance consideration within three months. According to him, the ba...
4 MIN READ→
The petitioners, who are related to respondent No. 2, were involved in a dispute concerning title and possession over land at Bheluguri, Hojai. The petitioners claimed inheritance and possession through their father,...
3 MIN READ→
Late Anu Ullah Sk died in a motor vehicle accident on 15 April 2015 when Truck No. AS-01/G-5931 allegedly struck his motorcycle from behind while he was proceeding towards Lakhipur.
3 MIN READ→
On 22.07.2026, acting on source information, police intercepted a red Maruti Bolero allegedly transporting narcotic drugs concealed in soap cases.
3 MIN READ→
Rama Kanta Deb died after being struck by motorcycle No. AS-10-C-9023.
3 MIN READ→
M/S HD Associates, a partnership firm carrying on business as “Detailing Bull,” challenged a demand-cum-show-cause notice dated 14.08.2025 issued by the Assistant Director, DGGI, Guwahati, concerning financial years 2...
4 MIN READ→
The petitioner-plaintiff instituted Title Suit No. 13/2022 seeking declaration of right, title and interest, recovery of khas possession, permanent injunction, cancellation of mutation and consequential reliefs concer...
3 MIN READ→
The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
3 MIN READ→
The petitioners underwent two years of apprenticeship training in the Boiler Attendant trade at IOCL’s Guwahati Refinery from 11 February 2022 to 11 February 2024 under the Apprentices Act, 1961/1973. Their provisiona...
3 MIN READ→
Late Gopal Dey Choudhury owned 10 lechas of land and was survived by four daughters and one son, Jayanta Dey Choudhury.
3 MIN READ→
Poritosh Biswas was travelling as a pillion rider on motorcycle No. AS-07-M-1301, driven by Srimanta Das, when he sustained injuries in a motor accident on 13.03.2019.
3 MIN READ→
On 14.02.2010, the appellant was driving Maruti Car No. AS-01-AB-9837 on National Highway No. 52 near Aulachowka when an incoming Indica Car No. AS-01-AJ-7741 collided head-on with his vehicle, causing him injuries.
2 MIN READ→
The appellants, legal heirs of Late Baliram Kumar, claimed ownership over land covered by Dag No. 411 of N.K.P. No. 5 under Katain No. 105.
2 MIN READ→
On 9 May 2005, the deceased, Lakhiram Karmakar, was travelling as a pillion rider on motorcycle No. AS-06-D-8652 when it collided with truck No. ASW-0826 at Dibrugarh.
3 MIN READ→
The petitioner challenged Order-in-Original No. 70/ST/ADJ/ACD/2024-25 dated 28 June 2024, by which the adjudicating authority confirmed a service-tax demand of ₹17,64,358, along with interest and penalties, for the pe...
3 MIN READ→
The respondents instituted a suit concerning 8 Bighas 17 Lechas of land covered by Periodic Patta No. 45 at Karikhana Bilgaon, Lanka Mouza, Nagaon, claiming ownership through Surendra Sangma, who died in 1976 leaving...
3 MIN READ→
Late Adiram Patia owned 7 Bighas 14 Lechas of land covered by P.P. No. 6, Dag No. 32/353/334.
2 MIN READ→
On 20.11.2021, the ten-year-old differently abled victim was left at the appellant’s house while her parents and brother visited a doctor. The appellant, who was her neighbour, allegedly subjected her to sexual assault.
2 MIN READ→
On 17 September 2013, Khirod Chetia was walking on the left side of the Tingrai–Tengakhat PWD Road when motorcycle No. AS-06-G-5794, allegedly driven rashly and negligently by Bhakti Nath Gogoi, struck him from behind...
3 MIN READ→
The petitioner, a tea-manufacturing company registered under the Assam Value Added Tax Act, 2003 (“the Act”), filed returns for the assessment year 2014–15. Pursuant to scrutiny assessment, an assessment order dated 2...
3 MIN READ→
The petitioner, M/s SRD Groups, a partnership firm registered under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18ABXFS2948F1ZH and was represented by its authorised partner.
3 MIN READ→
The petitioner, Nizora Projects Pvt. Ltd., was registered under the Central Goods and Services Tax Act, 2017 and the Assam Goods and Services Tax Act, 2017, bearing GST Registration No. 18AAICNI229P1Z0, and was engage...
3 MIN READ→
The petitioner, a trader in second-hand used cars and a registered taxpayer under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18AGLPH6680G2Z1.
3 MIN READ→
The petitioner, a Rifleman (General Duty) enrolled in the Assam Rifles on 1 August 2005, was discharged from service on 18 September 2019 after incurring four “Red Ink Entries” during his service career.
3 MIN READ→
The petitioner-Trust purchased land measuring 4 Bighas 3 Kathas from the respondent and his two brothers under a registered sale deed for a total consideration of ₹1,15,00,000.
3 MIN READ→
The two writ petitions concerned promotion in the Assam Fisheries Department and were heard together as they raised common questions of fact and law.
4 MIN READ→
The petitioner-Trust purchased land measuring 4 Bighas 3 Kathas from the respondent and his two brothers under a registered sale deed for a total consideration of ₹1,15,00,000.
3 MIN READ→
The petitioners, who are related to respondent No. 2, were involved in a dispute concerning title and possession over land at Bheluguri, Hojai. The petitioners claimed inheritance and possession through their father,...
3 MIN READ→
The petitioner’s deceased father, Dibakar Sarmah, had mortgaged land and obtained a loan of ₹2,80,000 from the Assam Financial Corporation in 1993.
3 MIN READ→
The petitioner, a Rifleman (General Duty) enrolled in the Assam Rifles on 1 August 2005, was discharged from service on 18 September 2019 after incurring four “Red Ink Entries” during his service career.
3 MIN READ→
Late Anu Ullah Sk died in a motor vehicle accident on 15 April 2015 when Truck No. AS-01/G-5931 allegedly struck his motorcycle from behind while he was proceeding towards Lakhipur.
3 MIN READ→
The petitioner, co-owner of Toyota Innova bearing registration No. AS-01-FG-8421, claimed that the respondent authorities had hired and used the vehicle for official purposes during 2023–2025, but had failed to pay ou...
2 MIN READ→
The petitioner, a registered contractor with the Water Resources Department, Assam, was awarded work under the scheme for protection of the Brahmaputra dyke from erosion in the Dikhowmukh–Mukaloni/Rupahimukh area.
2 MIN READ→
The plaintiff, Mozuammel Haque, alleged that he had agreed to sell 4 kathas 1 lecha of land to Defendant No. 1 for ₹23,000, subject to payment of the balance consideration within three months. According to him, the ba...
4 MIN READ→
The petitioners participated in the Assam Public Service Commission’s Combined Competitive Examination, 2013, whose final result was published on 12.05.2015.
3 MIN READ→
The opposite party No. 2, Diya Chhetri, alleged that petitioner No. 1, Nitesh Sony, became acquainted with her through Instagram, performed marriage rituals with her on 2 February 2023, and thereafter maintained a phy...
3 MIN READ→
On 22.07.2026, acting on source information, police intercepted a red Maruti Bolero allegedly transporting narcotic drugs concealed in soap cases.
3 MIN READ→
On 23 December 2015, Lachit Kalita was hit by motorcycle No. AS-01-BU-6307, driven by Azahar Ali, near Manasha Mandir on GMCH Road, Guwahati.
3 MIN READ→
The petitioner challenged the Settlement Order dated 16 December 2024 by which the No. 15/65 Gerua Kamarpota Fishery was settled in favour of Respondent No. 5, M/s Simlitola Toplakhowa Min Samabay Samittee Ltd.
3 MIN READ→
The petitioner, a tea-manufacturing company registered under the Assam Value Added Tax Act, 2003 (“the Act”), filed returns for the assessment year 2014–15. Pursuant to scrutiny assessment, an assessment order dated 2...
3 MIN READ→
The petitioner, a trader in second-hand used cars and a registered taxpayer under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18AGLPH6680G2Z1.
3 MIN READ→
Rama Kanta Deb died after being struck by motorcycle No. AS-10-C-9023.
3 MIN READ→
The petitioner, M/s SRD Groups, a partnership firm registered under the CGST Act, 2017 and the AGST Act, 2017, held GST Registration No. 18ABXFS2948F1ZH and was represented by its authorised partner.
3 MIN READ→
The petitioner, Nizora Projects Pvt. Ltd., was registered under the Central Goods and Services Tax Act, 2017 and the Assam Goods and Services Tax Act, 2017, bearing GST Registration No. 18AAICNI229P1Z0, and was engage...
3 MIN READ→
The petitioner, a partnership firm conducting business as “Detailing Bull,” challenged a demand-cum-show-cause notice dated 14 August 2025 issued by the Assistant Director, DGGI, Guwahati, concerning financial years 2...
4 MIN READ→
On 6 July 2010, Nirmal Talukdar was travelling as a pillion rider on motorcycle No. AS-01-AC-7454, driven by Partha Pratim Talukdar. Near SBI Beltola Branch, the motorcycle attempted to overtake an unknown motorcycle;...
4 MIN READ→
The petitioners underwent two years of apprenticeship training in the Boiler Attendant trade at IOCL’s Guwahati Refinery from 11 February 2022 to 11 February 2024 under the Apprentices Act, 1961/1973. Their provisiona...
3 MIN READ→
The petitioner-plaintiff instituted Title Suit No. 13/2022 seeking declaration of right, title and interest, recovery of khas possession, permanent injunction, cancellation of mutation and consequential reliefs concer...
3 MIN READ→
The petitioner challenged Order-in-Original No. 70/ST/ADJ/ACD/2024-25 dated 28 June 2024, by which the adjudicating authority confirmed a service-tax demand of ₹17,64,358, along with interest and penalties, for the pe...
3 MIN READ→
On 17 September 2013, Khirod Chetia was walking on the left side of the Tingrai–Tengakhat PWD Road when motorcycle No. AS-06-G-5794, allegedly driven rashly and negligently by Bhakti Nath Gogoi, struck him from behind...
3 MIN READ→
M/s Flamingo Breweries Pvt. Ltd., an IMFL bonded wholesale warehouse, filed its income-tax return for Assessment Year 2016–17 declaring income of ₹8,01,508.
4 MIN READ→
The petitioner, a Scheduled Caste candidate, was initially appointed as a Grade-IV Peon in the establishment of the Deputy Commissioner, Nalbari, under the Assam Public Services (Appointment of Family Members of Perso...
3 MIN READ→
The North East Frontier Railway issued Notice Inviting Tender No. Mech-LMG-ET-14-2025-26 for a ten-year BOOT contract relating to the establishment and operation of a mechanized laundry at Badarpur and associated line...
4 MIN READ→
On 02.04.2018, Abdul Mannan Akand was riding his motorcycle from Chenga towards Barpeta when a Tata Star Bus bearing Registration No. AS-01-FC-4588, allegedly driven rashly and negligently, collided head-on with his m...
3 MIN READ→
The petitioner’s predecessor claimed rights over 4 Bighas of land covered by old Dag No. 205 under a 99-year lease deed dated 16 March 1966, followed by mutation in his favour.
3 MIN READ→
A show-cause notice dated 10 July 2024 was issued to the petitioner, an Assistant Battalion Sub-Inspector in the 27th Assam Police Battalion, alleging that he had used the names of several police personnel to issue fa...
3 MIN READ→
The petitioner, a Constable (GD) in the 58th Battalion of the CRPF, was found absent from the Unit Headquarters on 13 May 2014 and remained unauthorisedly absent for 68 days, from 14 May to 20 July 2014.
3 MIN READ→
The appellant, a Deputy Superintendent of Excise, alleged that the respondent, a police officer, had sexually and emotionally exploited her and subsequently lodged a false FIR against her and others in retaliation for...
4 MIN READ→
The appellant was convicted by the Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No. 50/2021, arising from Demow P.S. Case No. 192/2021, and sentenced to five years’ rigorous imprisonment with a fine of ₹5...
4 MIN READ→
The petitioner, an industrial unit, claimed a 3% Central Interest Subsidy under the North East Industrial Policy, 2007 and the scheme framed thereunder.
3 MIN READ→
Respondent No. 2, a married woman with two children, alleged that the petitioner enticed and threatened her with a promise of marriage, took her to his residence, confined her for approximately 15 days, and repeatedly...
4 MIN READ→
The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
4 MIN READ→
The petitioner joined the Food Corporation of India (“FCI”) as an Assistant Manager on 12.05.1997, was regularised as Assistant General Manager (Technical), and was promoted as Deputy General Manager (General) on 25.0...
4 MIN READ→
The appellant was convicted by the Assistant Sessions Judge, Karbi Anglong, Diphu, in Sessions Case No. 36/2021 under Section 376 IPC and sentenced to 10 years’ rigorous imprisonment and a fine of ₹10,000, with a defa...
4 MIN READ→
The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
4 MIN READ→
The petitioner challenged, under Article 226 of the Constitution, the ex parte opinion dated 19 July 1991 passed by the Illegal Migrants (Determination) Tribunal, Dibrugarh, in Case No. DDT 7/89/325-326, declaring him...
4 MIN READ→
The petitioners challenged the non-release of compensation for land covered by various dag and patta numbers situated at Village Borpara, Boko Revenue Circle, Kamrup, Assam, and also challenged the notice dated 9 June...
3 MIN READ→
The petitioner, a contract worker, maintained Savings Bank Account No. 505118210004021 with Bank of India, Morigaon Branch.
2 MIN READ→
The petitioner, a Child Development Project Officer in the Government of Arunachal Pradesh, was deputed to the Food Corporation of India (FCI) as Assistant General Manager/Area Manager from 2011.
4 MIN READ→
A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
4 MIN READ→
The petitioner was a registered valuer and had been engaged by Axis Bank as a service provider for valuation of non-agricultural properties under an agreement dated 30 May 2019, renewed in 2022.
3 MIN READ→
The petitioner filed a complaint under Sections 499, 500 and 501 of the Indian Penal Code against her brother-in-law, alleging that he made defamatory statements questioning the paternity of her minor daughter and imp...
4 MIN READ→
The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
3 MIN READ→
The respondents instituted a suit concerning 8 Bighas 17 Lechas of land covered by Periodic Patta No. 45 at Karikhana Bilgaon, Lanka Mouza, Nagaon, claiming ownership through Surendra Sangma, who died in 1976 leaving...
3 MIN READ→
Late Adiram Patia owned 7 Bighas 14 Lechas of land covered by P.P. No. 6, Dag No. 32/353/334.
2 MIN READ→
The petitioner was an employee of Assam Co-operative Sugar Mills Ltd. (“the Mill”), whose production ceased on 31.05.1996 and which was subsequently taken over by the State Government. The Mill was later closed and it...
4 MIN READ→
Late Saddam Hussain was employed as a handyman/cleaner on truck No. WB-23-8470. On 28.01.2013, while the truck was travelling from Bharampur to Krishnanagar, it met with an accident at Panighata Bridge, resulting in h...
2 MIN READ→
The petitioner, an intended purchaser, entered into an agreement for sale concerning 2 Kathas 10 Lessas of land covered by Dag No. 88, Patta No. 176, at Village Paka Betbari, Barpeta District.
3 MIN READ→
The petitioner, an intended purchaser, entered into an agreement for sale concerning 2 Kathas 10 Lessas of land covered by Dag No. 652, Patta No. 176, at Village Paka Betbari, Barpeta Revenue Circle, Assam.
3 MIN READ→
The petitioners, Afsana Furniture and its sole proprietor, challenged the sealing of their shop and factory and the seizure of furniture from their business premises by the authorities.
3 MIN READ→
The petitioner, enrolled in the Assam Rifles in 1990, was promoted to Havildar/GD in 2003 and Warrant Officer/GD in 2011. He had sustained a ballistic brain injury during an anti-insurgency operation in 2009, which wa...
4 MIN READ→
The claimant, Dipen Chandra Das, was travelling as a pillion rider on a motorcycle on 24 November 2014 when an Indigo car, registration no. AS-12-L-6713, allegedly driven rashly and negligently, collided with the moto...
4 MIN READ→
The petitioners, a brother and sister, claimed ownership of land covered by Dag No. 233 under K.P. Patta No. 33, measuring approximately 1 Katha 5 Lechas, over which they had constructed an RCC building assessed by th...
4 MIN READ→
On 14.08.2016 at approximately 9:00 p.m., late Dhani Ram Gogoi was walking beside the road when he was struck by a vehicle. He sustained injuries and subsequently died. His wife lodged an FIR, on the basis of which Di...
3 MIN READ→
The petitioners were engaged by the Assam Power Distribution Company Limited (APDCL) on a contractual/outsourced basis as Meter Readers and Bill Clerks and had rendered service for several years.
4 MIN READ→
The appellant owned 4 Bigha 2 Katha 7 Lecha of land at Salbari, Bongaigaon, Assam. The State acquired 1 Bigha 1 Katha 5 Lecha for construction of a broad-gauge railway line between New Maynaguri and Jogighopa.
3 MIN READ→
M/s Ankur Business (P) Ltd. booked consignments of refined salt from Chirai Station under Railway Receipts Nos. 220466 and 220468 dated 12 July 2005 for delivery at New Guwahati.
3 MIN READ→
The appellant challenged the judgment dated 7 December 2024 of the Special Judge (POCSO), Dhemaji, convicting him under Section 376(1) IPC and sentencing him to 25 years’ rigorous imprisonment with a fine of ₹30,000,...
4 MIN READ→
On 16 January 2023, a Maruti Swift allegedly driven by the appellant collided with a parked auto-rickshaw at Nalanihola Panchali, resulting in the death of its driver, Krishna Mili.
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Late Gopal Dey Choudhury owned 10 lechas of land and was survived by four daughters and one son, Jayanta Dey Choudhury.
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Poritosh Biswas was travelling as a pillion rider on motorcycle No. AS-07-M-1301, driven by Srimanta Das, when he sustained injuries in a motor accident on 13.03.2019.
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On 14.02.2010, the appellant was driving Maruti Car No. AS-01-AB-9837 on National Highway No. 52 near Aulachowka when an incoming Indica Car No. AS-01-AJ-7741 collided head-on with his vehicle, causing him injuries.
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The appellants, legal heirs of Late Baliram Kumar, claimed ownership over land covered by Dag No. 411 of N.K.P. No. 5 under Katain No. 105.
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On 9 May 2005, the deceased, Lakhiram Karmakar, was travelling as a pillion rider on motorcycle No. AS-06-D-8652 when it collided with truck No. ASW-0826 at Dibrugarh.
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On 20.11.2021, the ten-year-old differently abled victim was left at the appellant’s house while her parents and brother visited a doctor. The appellant, who was her neighbour, allegedly subjected her to sexual assault.
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On 7 April 2018, Girish Thakuria died after being struck by a Maruti Omni Van allegedly driven rashly and negligently by respondent No. 3 at Fancy Bazar, Guwahati.
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Late Saddam Hussain was employed as a handyman/cleaner on truck No. WB-23-8470. On 28.01.2013, while the truck was travelling from Bharampur to Krishnanagar, it met with an accident at Panighata Bridge, resulting in h...
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The petitioner, an intended purchaser, entered into an agreement for sale concerning 2 Kathas 10 Lessas of land covered by Dag No. 88, Patta No. 176, at Village Paka Betbari, Barpeta District.
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The petitioner, an intended purchaser, entered into an agreement for sale concerning 2 Kathas 10 Lessas of land covered by Dag No. 652, Patta No. 176, at Village Paka Betbari, Barpeta Revenue Circle, Assam.
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The petitioner, enrolled in the Assam Rifles in 1990, was promoted to Havildar/GD in 2003 and Warrant Officer/GD in 2011. He had sustained a ballistic brain injury during an anti-insurgency operation in 2009, which wa...
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On 7 April 2018, Girish Thakuria died after being struck by a Maruti Omni Van allegedly driven rashly and negligently by respondent No. 3 at Fancy Bazar, Guwahati.
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On 16 January 2023, a Maruti Swift allegedly driven by the appellant collided with a parked auto-rickshaw at Nalanihola Panchali, resulting in the death of its driver, Krishna Mili.
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The claimant, Dipen Chandra Das, was travelling as a pillion rider on a motorcycle on 24 November 2014 when an Indigo car, registration no. AS-12-L-6713, allegedly driven rashly and negligently, collided with the moto...
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Late Gopal Dey Choudhury owned 10 lechas of land and was survived by four daughters and one son, Jayanta Dey Choudhury.
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On 9 May 2005, the deceased, Lakhiram Karmakar, was travelling as a pillion rider on motorcycle No. AS-06-D-8652 when it collided with truck No. ASW-0826 at Dibrugarh.
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On 14.02.2010, the appellant was driving Maruti Car No. AS-01-AB-9837 on National Highway No. 52 near Aulachowka when an incoming Indica Car No. AS-01-AJ-7741 collided head-on with his vehicle, causing him injuries.
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On 20.11.2021, the ten-year-old differently abled victim was left at the appellant’s house while her parents and brother visited a doctor. The appellant, who was her neighbour, allegedly subjected her to sexual assault.
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Poritosh Biswas was travelling as a pillion rider on motorcycle No. AS-07-M-1301, driven by Srimanta Das, when he sustained injuries in a motor accident on 13.03.2019.
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Late Adiram Patia owned 7 Bighas 14 Lechas of land covered by P.P. No. 6, Dag No. 32/353/334.
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The appellants, legal heirs of Late Baliram Kumar, claimed ownership over land covered by Dag No. 411 of N.K.P. No. 5 under Katain No. 105.
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The petitioners, a brother and sister, claimed ownership of land covered by Dag No. 233 under K.P. Patta No. 33, measuring approximately 1 Katha 5 Lechas, over which they had constructed an RCC building assessed by th...
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The respondents instituted a suit concerning 8 Bighas 17 Lechas of land covered by Periodic Patta No. 45 at Karikhana Bilgaon, Lanka Mouza, Nagaon, claiming ownership through Surendra Sangma, who died in 1976 leaving...
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On 02.04.2018, Abdul Mannan Akand was riding his motorcycle from Chenga towards Barpeta when a Tata Star Bus bearing Registration No. AS-01-FC-4588, allegedly driven rashly and negligently, collided head-on with his m...
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The appellant, a Deputy Superintendent of Excise, alleged that the respondent, a police officer, had sexually and emotionally exploited her and subsequently lodged a false FIR against her and others in retaliation for...
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The appellant was convicted by the Special Judge (POCSO), Sivasagar, in Special (POCSO) Case No. 50/2021, arising from Demow P.S. Case No. 192/2021, and sentenced to five years’ rigorous imprisonment with a fine of ₹5...
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The petitioner, an industrial unit, claimed a 3% Central Interest Subsidy under the North East Industrial Policy, 2007 and the scheme framed thereunder.
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Respondent No. 2, a married woman with two children, alleged that the petitioner enticed and threatened her with a promise of marriage, took her to his residence, confined her for approximately 15 days, and repeatedly...
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The petitioner, an Assistant Professor of Obstetrics and Gynaecology, admitted Junali Das at Jorhat Medical College and Hospital on 16 July 2017 with intrauterine foetal death. After the petitioner’s duty ended on 17...
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The petitioner joined the Food Corporation of India (“FCI”) as an Assistant Manager on 12.05.1997, was regularised as Assistant General Manager (Technical), and was promoted as Deputy General Manager (General) on 25.0...
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The petitioner, a Constable (GD) in the 58th Battalion of the CRPF, was found absent from the Unit Headquarters on 13 May 2014 and remained unauthorisedly absent for 68 days, from 14 May to 20 July 2014.
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The appellant was convicted by the Assistant Sessions Judge, Karbi Anglong, Diphu, in Sessions Case No. 36/2021 under Section 376 IPC and sentenced to 10 years’ rigorous imprisonment and a fine of ₹10,000, with a defa...
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The petitioner challenged, under Article 226 of the Constitution, the ex parte opinion dated 19 July 1991 passed by the Illegal Migrants (Determination) Tribunal, Dibrugarh, in Case No. DDT 7/89/325-326, declaring him...
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The petitioners challenged the non-release of compensation for land covered by various dag and patta numbers situated at Village Borpara, Boko Revenue Circle, Kamrup, Assam, and also challenged the notice dated 9 June...
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The petitioner, a contract worker, maintained Savings Bank Account No. 505118210004021 with Bank of India, Morigaon Branch.
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The petitioner, a Child Development Project Officer in the Government of Arunachal Pradesh, was deputed to the Food Corporation of India (FCI) as Assistant General Manager/Area Manager from 2011.
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A reference was made by the Superintendent of Police (B), Hojai, against Ahmed Hussain under the Foreigners Act, 1946, resulting in F.T./L. Case No. 1296/2016 before the Foreigners’ Tribunal, Nagaon Court No. 7, Hojai.
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The petitioner was a registered valuer and had been engaged by Axis Bank as a service provider for valuation of non-agricultural properties under an agreement dated 30 May 2019, renewed in 2022.
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The appellants were prosecuted for allegedly entering the deceased’s house on 23.06.2006, assaulting members of her family, abducting her on suspicion that she was a witch, and thereafter killing and burying her.
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The petitioners were engaged by the Assam Power Distribution Company Limited (APDCL) on a contractual/outsourced basis as Meter Readers and Bill Clerks and had rendered service for several years.
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A show-cause notice dated 10 July 2024 was issued to the petitioner, an Assistant Battalion Sub-Inspector in the 27th Assam Police Battalion, alleging that he had used the names of several police personnel to issue fa...
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The North East Frontier Railway issued Notice Inviting Tender No. Mech-LMG-ET-14-2025-26 dated 19 February 2026 for a ten-year BOOT contract involving the establishment and operation of a mechanized laundry at Badarpu...
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The petitioner was an employee of Assam Co-operative Sugar Mills Ltd. (“the Mill”), whose production ceased on 31.05.1996 and which was subsequently taken over by the State Government. The Mill was later closed and it...
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The petitioners, Afsana Furniture and its sole proprietor, challenged the sealing of their shop and factory and the seizure of furniture from their business premises by the authorities.
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The petitioners, a brother and sister, claimed ownership of land covered by Dag No. 233 under K.P. Patta No. 33, measuring approximately 1 Katha 5 Lechas, over which they had constructed an RCC building assessed by th...
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On 14.08.2016 at approximately 9:00 p.m., late Dhani Ram Gogoi was walking beside the road when he was struck by a vehicle. He sustained injuries and subsequently died. His wife lodged an FIR, on the basis of which Di...
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The respondents instituted a suit concerning 8 Bighas 17 Lechas of land covered by Periodic Patta No. 45 at Karikhana Bilgaon, Lanka Mouza, Nagaon, claiming ownership through Surendra Sangma, who died in 1976 leaving...
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The appellant owned 4 Bigha 2 Katha 7 Lecha of land at Salbari, Bongaigaon, Assam. The State acquired 1 Bigha 1 Katha 5 Lecha for construction of a broad-gauge railway line between New Maynaguri and Jogighopa.
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M/s Ankur Business (P) Ltd. booked consignments of refined salt from Chirai Station under Railway Receipts Nos. 220466 and 220468 dated 12 July 2005 for delivery at New Guwahati.
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The petitioner No. 1 owned three kathas of land covered by Dag No. 2920, K.P. Patta No. 1362, at Barsajai, Mouza Beltola, Dispur Revenue Circle, Kamrup (M).
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The petitioner, a Branch Manager of the State Bank of India at Goreswar Branch, was proceeded against departmentally on six charges concerning alleged unauthorised deposits into his joint account, diversion and misapp...
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The petitioner, associated with Ajitaaksh Ventures Private Limited, challenged the registration and investigation of four FIRs concerning alleged large-scale fraud and misappropriation in a Government of Assam skill-d...
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The petitioner alleged that his brother, Sunujit Sangyung, sustained grievous bullet injuries during police firing on protesters at Maibang Railway Station, Dima Hasao, on 25 January 2018; two protesters died and seve...
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The petitioner filed a complaint under Sections 499, 500 and 501 of the Indian Penal Code against her brother-in-law, alleging that he made defamatory statements questioning the paternity of her minor daughter and imp...
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The appellant challenged the judgment dated 7 December 2024 of the Special Judge (POCSO), Dhemaji, convicting him under Section 376(1) IPC and sentencing him to 25 years’ rigorous imprisonment with a fine of ₹30,000,...
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The petitioners claimed ownership of 2 Bighas 3 Lechas of land covered by Dag No. 916 (Old)/402 (New), Village No. 2, Japorigog Gaon, Beltola Mouza, Kamrup (Metro), originally belonging to Hafizan Nessa.
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The petitioner’s predecessor claimed rights over 4 Bighas of land covered by old Dag No. 205 under a 99-year lease deed dated 16 March 1966, followed by mutation in his favour.
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On 14.08.2016 at approximately 9:00 p.m., late Dhani Ram Gogoi was walking beside the road when he was struck by a vehicle. He sustained injuries and subsequently died. His wife lodged an FIR, on the basis of which Di...
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The petitioner’s predecessor claimed rights over 4 Bighas of land covered by old Dag No. 205 under a 99-year lease deed dated 16 March 1966, followed by mutation in his favour.
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The petitioners were engaged by the Assam Power Distribution Company Limited (APDCL) on a contractual/outsourced basis as Meter Readers and Bill Clerks and had rendered service for several years.
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The petitioners, Afsana Furniture and its sole proprietor, challenged the sealing of their shop and factory and the seizure of furniture from their business premises by the authorities.
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The petitioner was a registered valuer and had been engaged by Axis Bank as a service provider for valuation of non-agricultural properties under an agreement dated 30 May 2019, renewed in 2022.
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The petitioner was an employee of Assam Co-operative Sugar Mills Ltd. (“the Mill”), whose production ceased on 31.05.1996 and which was subsequently taken over by the State Government. The Mill was later closed and it...
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The appellant owned 4 Bigha 2 Katha 7 Lecha of land at Salbari, Bongaigaon, Assam. The State acquired 1 Bigha 1 Katha 5 Lecha for construction of a broad-gauge railway line between New Maynaguri and Jogighopa.
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The petitioners purchased, through an auction conducted under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”), a two-katha plot with an Assam-t...
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M/s Ankur Business (P) Ltd. booked consignments of refined salt from Chirai Station under Railway Receipts Nos. 220466 and 220468 dated 12 July 2005 for delivery at New Guwahati.
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On 02.04.2018, Abdul Mannan Akand was riding his motorcycle from Chenga towards Barpeta when a Tata Star Bus bearing Registration No. AS-01-FC-4588, allegedly driven rashly and negligently, collided head-on with his m...
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The petitioners and private respondents were appointed as Junior Assistants in the District Industries and Commerce Centre, Cachar, Silchar. The petitioners applied pursuant to an advertisement dated 17.01.2016, while...
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The North East Frontier Railway issued Notice Inviting Tender No. Mech-LMG-ET-14-2025-26 dated 19 February 2026 for a ten-year BOOT contract involving the establishment and operation of a mechanized laundry at Badarpu...
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