High Courts23 Jul 2012Dismissed
Pabitra Kalita Vs Rashmita Dutta (Kalita)
Gauhati High Court · (2012) 4 GLT 602
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 24 of 64
High Courts23 Jul 2012Dismissed
On the death of the appellant, Mustt. Anowara Bewa, the following legal heirs are impleaded as appellant Nos. 1(a) to 1(g) vide order dated 23rd May, 2011 passed by this Court in Misc. Case No. 2308/2010:- (Md. Anowar Hussain (son) and Others) Vs Md. Azizul Haque and Others
Gauhati High Court · (2012) 07 GAU CK 0061
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts23 Jul 2012
Mahabir Tea Estate (P) Ltd. and Others Vs Union of India and Others
Gauhati High Court · (2012) 5 GLT 12
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(b), 5, 6, 7A
High Courts23 Jul 2012
Sri Jogen Chandra Thakuria Vs The State of Assam and Others
Gauhati High Court · (2013) LabIC 116
Constitution of India, 1950 — Article 226
High Courts23 Jul 2012
M/s. Mekhilipara Tea Company Ltd. Vs The Regional Provident Fund Commissioner, Agartala
Gauhati High Court · (2013) 136 FLR 1108 : (2013) 1 GLD 199
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(b), 5, 6, 6A, 6C
High Courts20 Jul 2012Dismissed
Pravati Debnath Vs Narayan Banik and Another
Gauhati High Court · (2012) 5 GLT 589
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 313, 378, 378(4)Penal Code, 1860 (IPC) — Section 378, 379
High Courts20 Jul 2012Dismissed
Utpal Debbarma and Another Vs State of Tripura
Gauhati High Court · (2012) 5 GLT 582
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 196, 439
High Courts20 Jul 2012Allowed
Sri Ramhari Dakua Vs Sri Folu Kanti Paul and Another
Gauhati High Court · (2013) 1 GLD 134 : (2013) 2 GLT 399
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts20 Jul 2012Dismissed
Partha Sharathi Baidya and Another Vs State of Tripura
Gauhati High Court · (2012) 4 GLT 770
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 146, 161, 173, 195, 196Government of India Act, 1935 — Section 224
High Courts20 Jul 2012Allowed
Smti. Bhabani Debnath and Others etc. Vs The State of Tripura
Gauhati High Court · (2012) CriLJ 4426
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 107, 109, 294, 305, 306
High Courts20 Jul 2012
Halla Dhar Das Vs State of Assam
Gauhati High Court · (2012) 4 GLT 583
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(1)Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
High Courts20 Jul 2012Allowed
Ishwar Food Products Private Limited Vs The Union of India and others
Gauhati High Court · (2013) 1 GLD 340
Constitution of India, 1950 — Article 226
High Courts20 Jul 2012
Habib Ali Vs The State of Assam
Gauhati High Court · (2012) 4 GLT 577
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427
High Courts20 Jul 2012Dismissed
Sri Sukumar Mondal and Others Vs Bapuji Samabai Krishi Pam, represented by the then Chairman and Others
Gauhati High Court · (2013) 1 GLT 354
Civil Procedure Code, 1908 (CPC) — Section 100, 80Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts20 Jul 2012Dismissed
State of Tripura Vs Siddik Miah and Another
Gauhati High Court · (2012) 5 GLT 597
Criminal Procedure Code, 1973 (CrPC) — Section 164(5), 378Evidence Act, 1872 — Section 113A, 113B, 114APenal Code, 1860 (IPC) — Section 323, 375, 376, 376(1)
High Courts20 Jul 2012Allowed
Nemai Chandra Saha Vs Dilipdey and Another
Gauhati High Court · (2013) ACJ 1754 : (2013) 2 GLT 440
Evidence Act, 1872 — Section 165Motor Vehicles Act, 1988 — Section 173
High Courts19 Jul 2012Allowed
Sri Sajal Sarkar @ Sajal Malakar Vs The State of Assam
Gauhati High Court · (2012) 07 GAU CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Jul 2012
Sri Rajendra Prasad Hansaria Vs Sri Praveen Jain
Gauhati High Court · (2012) 5 GLT 710
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(1), 156(3), 190Penal Code, 1860 (IPC) — Section 304, 304A
High Courts19 Jul 2012
Marwari Maternity Hospital Vs Sri Praveen Jain
Gauhati High Court · (2013) CriLJ 307 : (2012) 4 GLT 617
Constitution of India, 1950 — Article 20(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 397, 482Penal Code, 1860 (IPC) — Section 304, 304A
High Courts19 Jul 2012Dismissed
Dhansiri Valley Project Oil and Natural Gas Commission Workers'' Association (D.V.P.O.N.G.C. Workers'' Association) and Shri Pradip Kumar Saikia, President of D.V.P. ONGC Workers'' Association Vs Oil and Natural Gas Corporation Ltd. and Others Oil and Natural Gas Corporation Ltd. (ONGC) Vs Union of India and The General Secretary, ONGC, DVP Workers'' Association, ONGC, Dhansiri Valley Project, Jorhat
Gauhati High Court · (2012) 07 GAU CK 0069
Industrial Disputes Act, 1947 — Section 2