High Courts26 Jun 2012Dismissed
Shri Anil Barman Vs State of Assam and Others
Gauhati High Court · (2013) 1 GLD 180 : (2013) 2 GLT 1129
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 28 of 64
High Courts25 Jun 2012Allowed
Sri Hemanta Das, and Others Vs Sri Kiran Hazarika and Others
Gauhati High Court · (2012) 06 GAU CK 0134
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts25 Jun 2012
Aftab Uddin Borbhuiya Vs State of Assam
Gauhati High Court · (2012) 4 GLT 401
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 149, 436
High Courts25 Jun 2012
River Valley Tea Company Private Limited, a Company incorporated under the Companies Act, 1956, having its office at Bishmile, P.O.Chabua, District- Dibrugarh, Assam, being represented by its Director Shri Mahendra Kumar Agarwalla, son of Sri Parashuram Agarwalla Vs Assam Gas Company Limited, A Government of Assam undertaking and incorporated under the Companies Act, 1956, having its registered office at Duliajan, District-Dibrugarh, Assam
Gauhati High Court · (2012) 06 GAU CK 0110
High Courts25 Jun 2012
Rangamayee Choudhury Vs State of Tripura & Ors.
Gauhati High Court · (2013) 1 GLR 121 : (2012) 4 GLT 855
Tripura Land Revenue and Land Reforms Act, 1960 — Section 187, 187
High Courts22 Jun 2012Allowed
G.M. Telecommunication, BSNL, Agartala and others Vs Swapan Kumar Bhattacharyya
Gauhati High Court · AIR 2012 Guw 156
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 15, 19Telegraph Act, 1885 — Section 7B
High Courts22 Jun 2012
New India Assurance Co. Ltd. Vs Rup Mal Das and Others
Gauhati High Court · (2013) 2 GLT 118
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 166, 173
High Courts22 Jun 2012
Bhaben Nath, S/O- Late Jogen Nath, Village- Gegengaguri, P.S.- Dhekiajuli, District- Sonitpur, Assam Vs State of Assam
Gauhati High Court · (2012) 06 GAU CK 0109
High Courts22 Jun 2012
Chandrabhan Singh Vs Janaki Singh and Others
Gauhati High Court · (2013) 2 GLT 916
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts22 Jun 2012Dismissed
Shri Binod Kumar Bawri Vs Shri Walley Marbaniang, Syiem Raid, Raid Mawboh, Umroi, Ri-Bhoi District, Meghalaya. P. Bhardwaj, Deputy Secretary, Syiem of Mylliem, Mylliem Syiemship, Shillong, Ri-Bhoi District, Meghalaya and Rangbah Shnong, Umbir Village Dorbar, Umbir, Ri-Bhoi District, Meghalaya
Gauhati High Court · (2012) 06 GAU CK 0076
Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts22 Jun 2012Allowed
Smt. Mira Rabha Vs State of Assam and Others
Gauhati High Court · (2013) 1 GLD 25
High Courts22 Jun 2012Disposed Off
Monideepa Kar @ Monideepa Dey Vs Sanjib Dey
Gauhati High Court · (2013) 3 GLT 529
Hindu Marriage Act, 1955 — Section 13, 25
High Courts21 Jun 2012
Ranjit Kumar Sarma @ Ranjit Sarma Vs Eusuf Ali and Another
Gauhati High Court · (2012) 5 GLT 8
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)
High Courts21 Jun 2012
Smti. Hajera Begum Vs State of Tripura and Another
Gauhati High Court · (2012) 3 GLD 511 : (2013) 2 LLN 148 : (2013) 1 SCT 22
Constitution of India, 1950 — Article 226
High Courts20 Jun 2012Dismissed
Anup Kumar Roy and Others Vs State of Tripura and Others
Gauhati High Court · AIR 2012 Guw 163
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 1(a), 114Constitution of India, 1950 — Article 136, 136(1), 141, 226
High Courts20 Jun 2012
Smti J Tariang, Proprietor of Mechalaya Calcinates and Chemicals. Upper New Colony, Laitumkhrah, Shillong-793003, District-East Khasi Hills, Meghalaya Vs Shri Rajat Kumar, Director, Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, Government of India, New Delhi-110011, Shri P. Bhardwaj, Deputy Secretary, Government of India, Ministry of Commerce and Industry, Department of Industrial Policy and Promotion, Udyog Bhawan, New Delhi and Shri R.P. Singh, Secretary, Department of Industrial Policy and Promotion, Udyog Bhawan, New Delhi-110011
Gauhati High Court · (2012) 06 GAU CK 0150
High Courts20 Jun 2012
The State of Tripura Vs Md. Alfu Miah
Gauhati High Court · (2012) 06 GAU CK 0121
Constitution of India, 1950 — Article 21, 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378Penal Code, 1860 (IPC) — Section 376, 511
High Courts20 Jun 2012Allowed
The Workman of Thanai Tea Estate Vs The Management of Thanai Tea Estate and Another
Gauhati High Court · (2013) 137 FLR 24 : (2013) 1 GLD 19
Constitution of India, 1950 — Article 226, 227
High Courts20 Jun 2012
Sri Bapan Mandal, S/o Sri Suranjan Mandal, Village-Hari Bhanga, PO- Lawkhowa, PS – Rupahihat, District: Nagaon, Assam Vs State of Assam, represented by the Secretary to the Government of Assam, Home Department, Dispur, Guwahati
Gauhati High Court · (2012) 06 GAU CK 0099