High Courts14 Sept 2012Allowed
All Nagaland PWD (R and B) and (H) Work Charged Employees Association Vs State of Nagaland and Others
Gauhati High Court · (2013) 3 GLT 201
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 13 of 64
High Courts14 Sept 2012Allowed
Smt. Keruupfeu Vs State of Nagaland and Others
Gauhati High Court · (2013) 2 GLT 651 : (2013) LabIC 1507
High Courts14 Sept 2012Dismissed
Caroline Pala Vs State of Meghalaya and Others
Gauhati High Court · AIR 2013 Guw 48 : (2013) 3 BC 461 : (2012) 5 GLT 468
Constitution of India, 1950 — Article 226
High Courts14 Sept 2012Allowed
Ka Riverretta Diengdoh Vs Ka Trially Sararymbai and Another
Gauhati High Court · AIR 2013 Guw 24 : (2012) 5 GLT 453
Succession Act, 1925 — Section 222, 223, 224, 225, 226
High Courts14 Sept 2012Dismissed
Dilip Kumar Das Vs State of Tripura
Gauhati High Court · (2013) 1 GLD 228 : (2012) 5 GLT 698
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)(f)
High Courts14 Sept 2012Allowed
Ayaz Ali, Reaz Uddin Both sons of late Nazar Ali, Samsul Hoque and Reaz Uddin Son of late Abdul Mazid Vs The State of Assam
Gauhati High Court · (2013) 1 GLT 582
Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149
High Courts14 Sept 2012Dismissed
J. Shamarlin Khardewsaw Vs State of Meghalaya and Others
Gauhati High Court · (2012) 5 GLT 561
High Courts14 Sept 2012
Dhan Tripura and Another Vs State of Assam
Gauhati High Court · (2013) 1 GLD 502 : (2012) 5 GLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 323, 34
High Courts14 Sept 2012Dismissed
Salam Shangai Singh Vs Manipur State Cooperative Bank Ltd. and Others
Gauhati High Court · (2013) 2 GLT 339
Constitution of India, 1950 — Article 12, 226
High Courts14 Sept 2012Allowed
Tsusola Yimchunger Vs State of Nagaland and Others
Gauhati High Court · (2013) 2 GLT 565
Constitution of India, 1950 — Article 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4
High Courts14 Sept 2012
Centre for Youth and Social Action (CYSA) and Another Vs State of Nagaland and Others
Gauhati High Court · (2013) 2 GLT 1030
High Courts13 Sept 2012Allowed
Dulal Roy Vs State of Assam
Gauhati High Court · (2013) 3 GLT 58 : (2012) 5 GLT 427
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 227, 228Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468
High Courts13 Sept 2012Allowed
Sri Kaloram Patar and Others Vs Ghana Hira and Others
Gauhati High Court · (2012) 09 GAU CK 0110
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151, 152
High Courts13 Sept 2012Dismissed
Shri Bimal Soren @ Dukani Vs State of Assam
Gauhati High Court · (2012) 09 GAU CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts13 Sept 2012Allowed
Barun Debbarma Vs State of Tripura
Gauhati High Court · (2013) 1 GLD 217 : (2012) 5 GLT 551
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 134, 145, 154
High Courts13 Sept 2012Allowed
Miss Rajashree Khound Vs The State of Assam and Others
Gauhati High Court · (2012) 09 GAU CK 0072
Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(1), 30, 33, 39
High Courts13 Sept 2012Allowed
Sri Madhab Roy Vs The State of Assam and Others
Gauhati High Court · (2013) 2 GLT 886
Constitution of India, 1950 — Article 226
High Courts13 Sept 2012
Prasanta Roy and Others Vs State of Assam
Gauhati High Court · (2013) 1 GLD 509 : (2012) 5 GLT 76
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 313(1b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b)(ii)(C)Penal Code, 1860 (IPC) — Section 170, 171
High Courts12 Sept 2012Allowed
Shri Sukhendu Sekhar Deb alias Sukhendu Sekhar Dey Vs Shri Arun Kumar Bist and Others
Gauhati High Court · (2012) 09 GAU CK 0109
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 21, 148A, 151Constitution of India, 1950 — Article 227
High Courts12 Sept 2012Allowed
Shri Kalyan Kr. Sarma Vs The State of Assam
Gauhati High Court · (2013) 1 GLT 141
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120(B), 143, 147, 352, 379