High Courts14 Jun 2012
Shri Bhatka Karmakar @ Nagen Vs State of Assam
Gauhati High Court · (2012) 06 GAU CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 30 of 64
High Courts14 Jun 2012Dismissed
Smt. K. Thansiami Vs The State of Mizoram and Others
Gauhati High Court · (2012) 06 GAU CK 0141
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Constitution of India, 1950 — Article 227
High Courts14 Jun 2012
Mozidur Rahman Akond (Md.) Vs Union of India & Ors.
Gauhati High Court · (2012) 4 GLT 387
High Courts14 Jun 2012Allowed
Shri Sashankar Roy and Another Vs State of Assam
Gauhati High Court · (2012) 06 GAU CK 0102
Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts14 Jun 2012
Mofidul Islam Vs Musstt Morshida Begum
Gauhati High Court · (2012) 06 GAU CK 0048
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 482
High Courts14 Jun 2012Dismissed
R.T. Asang Jamir @ R. Tsudensangba Jamir and Others Vs State of Nagaland and Others
Gauhati High Court · (2012) 4 GLT 690
Constitution of India, 1950 — Article 14, 16
High Courts14 Jun 2012Dismissed
North Eastern Coal Fields Coal India Ltd., Black Diamond Towers, G.S. Road, Guwahati. and The Chief General Manager, North Eastern Coalfields, Coal India Limited, Guwahati-5 Vs The Union of India, The Presiding Officer, Industrial Tribunal, Guwahati and Smt. Sharmila Choudhury C/o P.K. Ghosh, 8 No. Bye Lane, (Sub Lane-5), Lachit Nagar, Guwahati-781007
Gauhati High Court · (2012) 06 GAU CK 0027
Industrial Disputes Act, 1947 — Section 2(s), 25B, 25F
High Courts14 Jun 2012Allowed
Smti Basanti Gogoi Buragohain Vs Sri Sushil Kumar Agarwal and Others
Gauhati High Court · (2013) 1 GLD 5
Motor Vehicles Act, 1988 — Section 158, 166, 173Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts13 Jun 2012Dismissed
Divisional Manager, United India Insurance Company Ltd., Bongaigaon Vs Jasmina Khatun and Others
Gauhati High Court · (2013) 1 ACC 343 : (2012) 4 GLT 588
Employees Compensation Act, 1923 — Section 30Workmens Compensation Act, 1923 — Section 3
High Courts13 Jun 2012Dismissed
Sri Kanailal Bhattacharjee Vs Smti. Bhajana Biswas, C/O Sri Bidhan Biswas and The State of Tripura
Gauhati High Court · (2013) 1 BC 190 : (2012) CriLJ 4158 : (2012) 3 GLD 552
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 378(4), 4(2), 473General Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 5
High Courts13 Jun 2012
Rugnu Mura Vs State of Assam
Gauhati High Court · (2012) 3 GLT 583
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts13 Jun 2012Dismissed
Gauranga Mandal and Others Vs Debadas Sarkar
Gauhati High Court · (2012) 5 GLT 144
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 10, Order 16 Rule 12, Order 16 Rule 1A, 151Constitution of India, 1950 — Article 227
High Courts13 Jun 2012Dismissed
Moimona Nessa Bewa and Others Vs Hachina Khatun
Gauhati High Court · (2012) 4 GLT 705
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 115, 151, 152Constitution of India, 1950 — Article 227
High Courts13 Jun 2012Allowed
National Insurance Co. Ltd. Vs Mahananda Das and Another
Gauhati High Court · (2012) 4 GLT 709
Motor Vehicles Act, 1988 — Section 146(1), 147, 147(1), 147(1)(b), 147(b)Workmens Compensation Act, 1923 — Section 30
High Courts12 Jun 2012Dismissed
Shri Anadhir Ranjan Paul Vs State of Assam and Others
Gauhati High Court · (2013) 1 GLD 177
Evidence Act, 1872 — Section 3
High Courts12 Jun 2012Allowed
Shri Shatrudhan Upadhaya Vs Union of India and North Eastern Hill University, Shillong
Gauhati High Court · (2012) 06 GAU CK 0140
Constitution of India, 1950 — Article 14, 226
High Courts12 Jun 2012
Rashendra Shil & Ors. Vs Pradip Kanti Shil & Ors.
Gauhati High Court · (2012) 4 GLT 1056
Civil Procedure Code, 1908 — Order 41 Rule 27, Order 41 Rule 28Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28
High Courts12 Jun 2012Dismissed
Sri Ranjit Sarkar Vs Sri Sandip Das and Another
Gauhati High Court · (2012) 3 GLD 513
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(C), 25, 41, 42, 42(1)
High Courts11 Jun 2012Allowed
National Insurance Company Ltd. Vs Suman paul and Others
Gauhati High Court · (2013) 1 ACC 115 : (2013) 136 FLR 621 : (2012) 4 GLT 520
Penal Code, 1860 (IPC) — Section 279, 304A, 338, 427Workmens Compensation Act, 1923 — Section 30, 4, 4(1), 4A(3)