COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 29 of 64

High Courts20 Jun 2012

Dinomoni Singh, S/o.Sri Gunamoni Singh, Vill.- Ramnagar, Tarapur, PS – Silchar -3, Dist.Cachar. Vs State of Assam represented by the Commissioner and the Secretary to the Govt.of Assam, Transport Department, Dispur.

Gauhati High Court · (2012) 06 GAU CK 0077

High Courts20 Jun 2012

Mongsajal Mog Vs State of Tripura

Gauhati High Court · (2013) 1 GLR 663

Penal Code, 1860 — Section 302, 448Penal Code, 1860 (IPC) — Section 302, 448

High Courts20 Jun 2012

Mogjul Ali and Others (MD.) Vs State of Assam

Gauhati High Court · (2012) 4 GLT 677

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

High Courts19 Jun 2012

Radha Raman Debnath and Others Vs Uttam Bal

Gauhati High Court · (2013) 2 GLD 268 : (2013) 3 GLT 220

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)

High Courts19 Jun 2012Dismissed

Sri Kulagam Pegu Vs The Union of India and Others

Gauhati High Court · (2012) 06 GAU CK 0136

Central Reserve Police Force Act, 1949 — Section 10(m)Penal Code, 1860 (IPC) — Section 395, 397

High Courts19 Jun 2012Dismissed

M/s North Eastern Chemicals Vs The State of Assam

Gauhati High Court · (2012) 06 GAU CK 0135

Assam General Sales Tax Act, 1993 — Section 17(4)

High Courts19 Jun 2012

Sri Bichitra Gogoi, S/o Sri Chandra Gogoi, resident of village-Nalkata PO- Bagalijan, District: Lakhimpur, Assam Vs Assam State Electricity Board, Duly represented by its Chairman, Bijuli bhawan, Paltan Bazar, Guwahati-1

Gauhati High Court · (2012) 06 GAU CK 0111

High Courts19 Jun 2012

Salam (O) Th.Lilabati Devi Vs State of Manipur & Ors.

Gauhati High Court · (2012) 3 GLT 855

High Courts19 Jun 2012Allowed

Taorem Ongbi Kenika Devi Vs State of Manipur and Others

Gauhati High Court · (2012) 4 GLT 455

Arms Act, 1959 — Section 25(1C)Constitution of India, 1950 — Article 22(5)Explosive Substances Act, 1908 — Section 5

High Courts18 Jun 2012

R.C.Tobacco Co.(P.) Ltd. Vs Union of India and Ors.(And Another Cases)

Gauhati High Court · (2012) 6 GLR 494

Finance Act, 2003 — Section 154, 154

High Courts18 Jun 2012

Makhan Ch.Rai & Anr. Vs State of Assam

Gauhati High Court · (2012) 3 GLT 578

Penal Code, 1860 — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34

High Courts18 Jun 2012

Samad Ali @ Samat Ali Vs Union of India and Others

Gauhati High Court · (2012) 5 GLT 162

High Courts15 Jun 2012Allowed

Jahurakhatun Vs Union of India and Others

Gauhati High Court · (2012) 4 GLT 523

Illegal Migrants (determination By Tribunals) Act, 1983 — Section 3(1)(c)

High Courts15 Jun 2012Allowed

Sri Paban Chandra Das Vs The Indian Oil Corporation Ltd. and The Manager Incharge, Dharmanagar Depot, Assam Oil Division, Dharmanagar, Tripura

Gauhati High Court · (2012) 3 GLD 675 : (2012) 5 GLT 264

Criminal Procedure Code, 1973 (CrPC) — Section 164

High Courts15 Jun 2012

Sikander Karmakar Vs State of Assam

Gauhati High Court · (2012) 3 GLT 601

Penal Code, 1860 — Section 302, 376Penal Code, 1860 (IPC) — Section 302, 376

High Courts15 Jun 2012

Sanjoy Gangaram Vs State of Assam

Gauhati High Court · (2012) 3 GLT 644

Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302

High Courts15 Jun 2012Dismissed

Workmen of Heeleakah Tea Estate Vs Management of Heeleakah Tea Estate, Jorhat and Another

Gauhati High Court · (2013) 137 FLR 30 : (2013) 1 GLD 136 : (2012) 5 GLT 148 : (2013) 1 LLN 163

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 7

High Courts15 Jun 2012Dismissed

Tirtha Nath Das Vs State of Assam and Others

Gauhati High Court · (2012) 5 GLT 153

Constitution of India, 1950 — Article 226

High Courts14 Jun 2012Allowed

Smt. Fakrun Nessa Choudhury Vs The State of Assam and Others

Gauhati High Court · (2012) 5 GLT 107

Assam Panchayat Act, 1994 — Section 13(1), 15, 15(1), 16, 17Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 15

High Courts14 Jun 2012

Shri Depon Saikia Vs State of Assam

Gauhati High Court · (2013) CriLJ 402

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304