High Courts17 Jul 2012Dismissed
Sri Uday Narayan Jha Vs Sri Kumedeswar Medhi, Sri Prabhat Ch. Medhi, Sri Tiken Medhi and Sri Biken Medhi
Gauhati High Court · (2012) 07 GAU CK 0089
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 26 of 64
High Courts17 Jul 2012Allowed
Shri Biren Chautal Vs The State of Assam
Gauhati High Court · (2012) 07 GAU CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts17 Jul 2012
Smti Aparna Dev Vs Smti Monisha Sen Das
Gauhati High Court · (2012) 07 GAU CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts17 Jul 2012
Sri Gobinda Upadhyaya and Ors Vs Government of Assam
Gauhati High Court · (2012) 5 GLT 634
Constitution of India, 1950 — Article 14, 19, 21
High Courts17 Jul 2012
Shri Dilip Kumar Saha and others Vs Shri Pradyut Kumar Choudhury.
Gauhati High Court · (2012) 4 GLT 539
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 155(2), 156(1), 202Penal Code, 1860 (IPC) — Section 143, 294, 34, 427, 447
High Courts16 Jul 2012
Nantu Majumder & Anr Agartala Vs State of Tripura
Gauhati High Court · (2012) 4 GLT 1138
Penal Code, 1860 — Section 376(2)(g)Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts16 Jul 2012Dismissed
Sri Laxmipat Choraria and Md. Imdad Vs Shri Chittaranjan Patowary
Gauhati High Court · (2013) 1 GLD 285 : (2013) 1 GLT 672 : (2012) 5 GLT 30
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 190, 195, 195(1)(b)(ii)Penal Code, 1860 (IPC) — Section 468, 471, 476
High Courts16 Jul 2012
Sri Sasanka Kumar Paul Vs The Assam Co-operative Apex Bank Ltd.
Gauhati High Court · (2012) 07 GAU CK 0040
High Courts16 Jul 2012
Md. Samsul Haque Vs The State of Assam
Gauhati High Court · (2012) 07 GAU CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Penal Code, 1860 (IPC) — Section 323, 341, 379, 428
High Courts16 Jul 2012Allowed
Kanu Debnath Vs State of Tripura
Gauhati High Court · (2013) 1 GLD 371 : (2012) 5 GLT 322
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
High Courts13 Jul 2012
Mahendra Rai and Ors. Vs Silvina Kharkongor
Gauhati High Court · (2013) 2 GLR 610
Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Khasi Syemship (Administration of Justice) Order, 1950 — Rule 27, 27
High Courts07 Jul 2012Dismissed
United India Insurance Company Ltd. Vs Uma Kalai (Debbarma) and Others
Gauhati High Court · (2013) ACJ 1550 : (2013) 2 GLT 284
Motor Vehicles Act, 1988 — Section 11, 166, 173
High Courts06 Jul 2012
Land Acquisition Collector Dhalai District Vs Shri Hamendra Sharma and Another
Gauhati High Court · (2013) 1 GLD 404 : (2013) 2 GLT 1050
Constitution of India, 1950 — Article 258Land Acquisition Act, 1894 — Section 4, 6Legal Services Authorities Act, 1987 — Section 19, 20
High Courts02 Jul 2012Allowed
North Eastern Electric Power Corporation Ltd. Vs Ngurthanmawia and Others
Gauhati High Court · (2013) 2 GLT 1102
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 41
High Courts30 Jun 2012
Sona Miah (MD.) and Another Vs State of Tripura
Gauhati High Court · (2013) 1 GLD 357 : (2012) 5 GLT 702
Criminal Procedure Code, 1973 (CrPC) — Section 324, 354(3), 360, 360(4), 361Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 4
High Courts30 Jun 2012Allowed
Jitendra Shome Vs State of Tripura
Gauhati High Court · (2013) 1 DMC 295
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 113A, 145, 155Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts29 Jun 2012Dismissed
Sukhinder Singh Vs State of Meghalaya and Another
Gauhati High Court · (2012) 4 GLT 499
Criminal Procedure Code, 1973 (CrPC) — Section 362, 451Penal Code, 1860 (IPC) — Section 393
High Courts29 Jun 2012Dismissed
Abdul Rahman Seikh Vs Sri Rajib Borah, Sri Mukut Bhattacharya and Md. Jainuddin Ansari
Gauhati High Court · (2013) 2 GLT 1123
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 151Partnership Act, 1932 — Section 69, 69(1)(2), 69(3)Specific Relief Act, 1963 — Section 14(1)(c), 41(e)
High Courts29 Jun 2012
M/s Jaypee Rewa Cement, 218, Sreemanta Market, at Road, Guwahati-781001 Vs Union of India
Gauhati High Court · (2013) 1 ACC 438 : (2012) 5 GLT 134
Railways Act, 1989 — Section 74, 75(b)
High Courts29 Jun 2012Dismissed
Muzaffar Alam Sekendar Vs State of Tripura and Others
Gauhati High Court · AIR 2013 Guw 104 : (2013) 1 GLD 396 : (2013) 1 GLT 769
General Clauses Act, 1897 — Section 11, 13Negotiable Instruments Act, 1881 (NI) — Section 138