High Courts21 Dec 2012Allowed
Alima Begum Vs Abdul Kadir
Gauhati High Court · (2017) 1 GauLR 712
Criminal Procedure Code, 1973 (CrPC) - Section 125Muslim Women (Protection Of Rights On Divorce) Act, 1986 - Section 3(1)(a), Section 4
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,138 judgments · page 1 of 57
High Courts21 Dec 2012Dismissed
Premlal Jambekar Vs State of Tripura
Gauhati High Court · (2013) 4 GLT 190
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 113A, 113B, 114APenal Code, 1860 (IPC) — Section 342, 375, 376, 376(2)(f), 506
High Courts21 Dec 2012Allowed
Mousami Das Vs State of Tripura
Gauhati High Court · (2013) 4 GLT 172
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Penal Code, 1860 (IPC) — Section 302, 304(B), 304B, 306, 34
High Courts21 Dec 2012Allowed
Brijesh Pandey and Others Vs State of Tripura and Another
Gauhati High Court · (2013) 3 GLT 502
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(1), 156(3), 161
High Courts21 Dec 2012Dismissed
National Institute of Rural Development and Another Vs Subhas Chandra Srivastava (Dr.), Professor and Others
Gauhati High Court · (2013) 2 GLT 491
Constitution of India, 1950 — Article 226
High Courts21 Dec 2012Dismissed
Union of India and Another Vs Madhurya Kumar Gogoi
Gauhati High Court · (2013) 2 GLT 401
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Dec 2012Allowed
Sushil Choudhury Vs State of Tripura and Others
Gauhati High Court · (2013) 2 GLD 680 : (2013) 3 GLT 221
Constitution of India, 1950 — Article 14, 19(1), 19(1)(a)
High Courts21 Dec 2012Dismissed
Sri Prabir Chakraborty Vs Sri Samir Chakraborty and Others
Gauhati High Court · (2013) 2 GLD 664
Evidence Act, 1872 — Section 45, 47, 67, 68, 73Succession Act, 1925 — Section 213, 276, 57, 59, 63
High Courts21 Dec 2012
Chandan Tripura and Others Vs State of Tripura
Gauhati High Court · (2013) 4 GLT 56
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144, 161Penal Code, 1860 (IPC) — Section 141, 146, 148, 149, 307
High Courts20 Dec 2012
Allan W. Kharkongor Vs State of Meghalaya and Others
Gauhati High Court · (2013) 4 GLT 218
Assam Re-organisation (Meghalaya) Act, 1969 — Section 3Constitution of India, 1950 — Article 244(2), 244A, 275(1)Income Tax Act, 1961 — Section 10, 10(26)
High Courts20 Dec 2012Dismissed
Rabi Mohan Tripura Vs State of Tripura and Others
Gauhati High Court · (2013) 2 GLD 306 : (2013) 2 GLT 267
High Courts19 Dec 2012Dismissed
Union of India Vs Sajeda Bibi (Musstt.)
Gauhati High Court · (2013) 3 GLT 165
Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 123, 123(c), 124(A)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts19 Dec 2012Dismissed
State of Tripura and Others Vs Himangshu Bikash Saha
Gauhati High Court · (2013) 2 GLT 757
Arbitration and Conciliation Act, 1996 — Section 33, 34, 37, 37(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A
High Courts19 Dec 2012Dismissed
Indranil Talukdar Vs State of Assam and Another
Gauhati High Court · (2013) 2 GLT 111
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Evidence Act, 1872 — Section 101, 114Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139
High Courts19 Dec 2012
Uttam Kumar Saha Vs Haradhan Saha and Others
Gauhati High Court · (2013) 2 GLD 287 : (2013) 2 GLT 925
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3, Order 22 Rule 10, Order 30 Rule 4Constitution of India, 1950 — Article 226, 227
High Courts18 Dec 2012
Kajal Datta @ Ujjal Vs State of Tripura
Gauhati High Court · (2013) 4 GLT 122
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 107, 109, 306, 307, 326
High Courts18 Dec 2012
Mahendra Nath Mudoi and Others Vs State of Assam and Others
Gauhati High Court · (2013) 3 GLT 141
Assam Secondary Education (Provincialisation) Act, 1977 — Section 2(i), 2(v), 2(vi), 3, 3(2)Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 309
High Courts18 Dec 2012Allowed
Swapan Bhowmick and Others Vs State of Assam
Gauhati High Court · (2013) 2 DMC 118 : (2013) 2 GLT 20 : (2013) 1 GLT 415
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 304B, 34, 498(A)
High Courts18 Dec 2012Dismissed
Sandip Roy Vs State of Tripura
Gauhati High Court · (2013) 2 DMC 276 : (2013) 2 GLD 277 : (2013) 1 GLT 745
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 304B, 498A
High Courts18 Dec 2012Dismissed
Santi Rani Debnath and Another Vs Anil Chandra Saha and Others
Gauhati High Court · (2013) 138 FLR 435 : (2013) 2 GLT 745 : (2013) 3 LLJ 202 : (2013) LLR 946
Employees Compensation Act, 1923 — Section 3Workmens Compensation Act, 1923 — Section 3, 3(1), 30