COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 15 of 64

High Courts07 Sept 2012Allowed

Smt. Laishram Shama Devi Vs The State of Manipur and Others

Gauhati High Court · (2013) CriLJ 25

Arms Act, 1959 — Section 25(1C), 25(1C)AConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 226

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High Courts07 Sept 2012Dismissed

Piarun Nessa Tapadar, Member Group No. 3 Vs Nizam Uddin Mazumdar and Others

Gauhati High Court · (2012) 09 GAU CK 0092

Assam Panchayat Act, 1994 — Section 15, 15(1)General Clauses Act, 1897 — Section 9

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High Courts07 Sept 2012Dismissed

Union of India Vs Shri Biplab Roy Choudhury UDC Sewak Road, Po: Salugara Dist: Jalpaiguri: 735101 and Others

Gauhati High Court · (2012) 09 GAU CK 0063

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High Courts07 Sept 2012Dismissed

Murari Mohan Ray and Another Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLD 594 : (2012) 5 GLT 294

Constitution of India, 1950 — Article 226

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High Courts07 Sept 2012Allowed

Philip Vanlalmawia John Vs State of Mizoram and Others

Gauhati High Court · (2013) 2 ARBLR 530 : (2012) 5 GLT 757

Arbitration and Conciliation Act, 1996 — Section 16, 2(e), 21, 3, 34Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts07 Sept 2012

M/S Utkal Galvanizers Ltd. Vs The State of Arunachal Pradesh and Others

Gauhati High Court · AIR 2013 Guw 72 : (2013) 3 BC 307 : (2013) 1 GLD 550 : (2012) 5 GLT 775

Constitution of India, 1950 — Article 12, 14, 226

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High Courts07 Sept 2012Allowed

Fukan Rabha and Others Vs State of Assam and Others

Gauhati High Court · (2012) 5 GLT 482

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11, 11A, 12, 12National Highways Act, 1956 — Section 3A(3)

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High Courts06 Sept 2012

Sri Dhaniram Das Vs The State of Assam

Gauhati High Court · (2012) 09 GAU CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302

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High Courts06 Sept 2012Allowed

Shri Naren Deka Vs The State of Assam

Gauhati High Court · (2012) 5 GLT 18

Arms Act, 1959 — Section 27, 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

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High Courts06 Sept 2012Allowed

Sri Kujendra Doley Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLD 581

Constitution of India, 1950 — Article 311

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High Courts06 Sept 2012

Bhuban Baruah Vs State of Assam

Gauhati High Court · (2013) 2 GLT 617

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(2)

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High Courts05 Sept 2012Dismissed

State of Tripura and Another Vs Ashok Debbarma @ Achak Debbarma and Another

Gauhati High Court · (2012) 5 GLT 209

Arms Act, 1959 — Section 2(c), 2(e), 2(h)(ii), 2(i), 27(3)Constitution of India, 1950 — Article 136, 14, 19, 19(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 232, 235(2), 313

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High Courts04 Sept 2012