COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 3 of 64

High Courts11 Dec 2012Dismissed

Dr. Rama Mukherjee (Bhowmik) Vs The State of Assam and Smti. Mitra Mukherjee @ Ratna Mukherjee

Gauhati High Court · (2012) 12 GAU CK 0032

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(c), Order 43 Rule 1(r), Order 7 Rule 11Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 11

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High Courts11 Dec 2012Dismissed

Debi Prasad More and Another Vs Isa (Md.)

Gauhati High Court · (2013) 2 GLT 218

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High Courts11 Dec 2012

Dainik Janambhumi Vs State of Assam and Others

Gauhati High Court · (2013) 58 VST 519

Assam Value Added Tax Act, 2003 — Section 105, 7, 8

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High Courts11 Dec 2012Allowed

Tripura Bamboo Sticks Products Trade Cottage Industries Union and Another Vs State of Tripura and Others

Gauhati High Court · AIR 2013 Guw 87 : (2013) 2 GLT 729

Forest Act, 1927 — Section 2(4), 2(4)(a), 2(6), 2(7), 33(1)(b)(B)Income Tax Act, 1961 — Section 32A, 80I

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High Courts07 Dec 2012

Ex. Rfn Manku Pradhan Vs Union of India and Others

Gauhati High Court · (2013) 4 GLT 28

Constitution of India, 1950 — Article 226, 32

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High Courts07 Dec 2012

Smti. Jayenti Pertin and Shri Makhan Lal Nath Vs The State of Arunachal Pradesh

Gauhati High Court · (2012) 12 GAU CK 0045

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High Courts07 Dec 2012

Smti. Chubayangla Longkumer Selection Grade Lecturer (SGL), Fazl Ali College, Mokokchung, Nagaland and Shri. Imliwati Imchen, Selection Grade Lecturer (SGL), Fazl Ali College, Mokokchung, Nagaland Vs The State of Nagaland and Others

Gauhati High Court · (2012) 12 GAU CK 0033

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High Courts07 Dec 2012Allowed

Pradip Debnath Vs State of Assam

Gauhati High Court · (2013) 2 GLD 301 : (2013) 1 GLT 803

Criminal Procedure Code, 1973 (CrPC) — Section 102, 293, 313, 374Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 489(B), 489(C), 489B, 489C

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High Courts07 Dec 2012Dismissed

Jhakal Gorh Vs State of Assam

Gauhati High Court · (2013) 1 GLT 505

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts07 Dec 2012Dismissed

Arup Kumar Chakraborty Vs Union of India and Others

Gauhati High Court · (2013) 2 GLT 785 : (2013) 3 LLJ 93

Constitution of India, 1950 — Article 226

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High Courts06 Dec 2012

Krishna Hazarika Vs State of Assam

Gauhati High Court · (2013) 1 GLT 380

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 27, 8Penal Code, 1860 (IPC) — Section 201, 302

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High Courts06 Dec 2012

Punyo Tangu Vs State of Arunachal Pradesh and Ors.

Gauhati High Court · (2013) 2 GLR 502

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High Courts06 Dec 2012Dismissed

Ruman Baruah Vs State of Assam

Gauhati High Court · (2013) 2 GLD 486 : (2013) 1 GLT 426

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

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High Courts06 Dec 2012

Jeetendra Bahadur Singh Vs Union of India and Others

Gauhati High Court · (2013) 1 GLT 784

Constitution of India, 1950 — Article 126, 226

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High Courts06 Dec 2012Disposed Off

Dulal Sutradhar Vs Union of India and Others

Gauhati High Court · (2013) 2 GLT 936

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High Courts03 Dec 2012Dismissed

Munindra Hazarika @ Kolia Vs State of Assam

Gauhati High Court · (2013) 1 GLT 78

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

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High Courts03 Dec 2012Dismissed

Biswajit Bhowmick Vs State of Assam

Gauhati High Court · (2013) 1 GLT 88

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 45Penal Code, 1860 (IPC) — Section 299, 300, 302, 34

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High Courts30 Nov 2012Allowed

Namita Goswami and Others Vs Hiralal Debnath

Gauhati High Court · (2013) 2 GLT 297

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 195Motor Vehicles Act, 1988 — Section 166, 169, 169(2)

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High Courts30 Nov 2012

Harekrishna Dalai Vs Sushila Das

Gauhati High Court · (2012) 11 GAU CK 0036

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High Courts30 Nov 2012Dismissed

Syed Basit Doley@ Budheswar Doley Vs Union of India and Others

Gauhati High Court · (2013) 1 GLT 488

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133(6), 133A, 133B, 142(1), 142(2)

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