High Courts11 Jun 2012
Tulan Chandra Kakoty Vs Laburam Laskar & Ors.
Gauhati High Court · (2012) 5 GLR 71 : (2012) 4 GLT 817
Civil Procedure Code, 1908 — Order 5 Rule 1Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 31 of 64
High Courts11 Jun 2012Allowed
Godavari Devi Sharma and Others Vs United India Insurance Company Ltd. and Others
Gauhati High Court · (2012) 4 GLT 516
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts11 Jun 2012
Phuholi Sema Vs Nagaland Public Service Commission and Ors.
Gauhati High Court · (2012) 5 GLR 21
High Courts11 Jun 2012Dismissed
Md. Islam Uddin Vs State of Assam and Others
Gauhati High Court · (2012) 06 GAU CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts08 Jun 2012Dismissed
Sri Hari Madhab Alias Madhab Tripura Vs The State of Tripura
Gauhati High Court · (2012) 4 GLT 647
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313, 374Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376, 457
High Courts08 Jun 2012Dismissed
The workmen of Halmira Tea Estate Vs The Management of Halmira Tea Estate, P.O. Golaghat, Dist. Golaghat, Assam and The President Officer, Labour Court, Dibrugarh
Gauhati High Court · (2012) 4 LLJ 640 : (2012) LLR 1036
High Courts08 Jun 2012Dismissed
Mr. Nawab Nurul Islam Vs The State of Assam and Others
Gauhati High Court · (2012) 06 GAU CK 0127
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Jun 2012
Moina Gogoi Vs State of Assam
Gauhati High Court · (2012) 6 GLR 703 : (2012) 4 GLT 302
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 — Section 147, 148, 302, 304 Part I, 447
High Courts08 Jun 2012
Ahallya Bala Das & Anr. Vs Subrata Roy & Anr.
Gauhati High Court · (2012) 4 GLT 1049
High Courts08 Jun 2012Allowed
Sri Simal @ Maru Datta Vs The State of Tripura
Gauhati High Court · (2012) 3 GLD 522
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(5), 222Penal Code, 1860 (IPC) — Section 11, 354, 376, 376(1), 511
High Courts08 Jun 2012Allowed
Sri Chandra Mohan Barman Vs The State of Tripura
Gauhati High Court · (2012) 06 GAU CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 222(1), 233(2), 313Evidence Act, 1872 — Section 113A, 113B, 21(b)Hindu Succession Act, 1956 — Section 3(c)
High Courts08 Jun 2012Dismissed
Dy. Chief Engineer(Construction), N.F. Railway, Agartala Vs Sri Uttam Sutradhar
Gauhati High Court · (2012) 06 GAU CK 0029
Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(1)(A)
High Courts08 Jun 2012
Smt. Amita Ghosh Vs The State of Tripura
Gauhati High Court · (2013) 1 GLD 363
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 360, 360(4), 361Penal Code, 1860 (IPC) — Section 379, 411Probation of Offenders Act, 1958 — Section 4, 4(1), 6
High Courts07 Jun 2012
Md.Mudasir Hussain Vs State of Assam
Gauhati High Court · (2012) 06 GAU CK 0112
High Courts07 Jun 2012Dismissed
Md. Abdul Rahim Vs The Union of India and The State of Assam
Gauhati High Court · AIR 2012 Guw 153
Constitution of India, 1950 — Article 226
High Courts07 Jun 2012
Krishna Bordoloi Vs The State of Assam
Gauhati High Court · (2012) CriLJ 4099
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 375, 376, 442, 448, 506
High Courts06 Jun 2012
Sri Biswajit Biswas, S/0 Sri Bimal Ch. Biswas of Chikan Khil(Dimatali), P.S. P.R. Bari, District-South Tripura Vs The State of Tripura
Gauhati High Court · (2012) CriLJ 3688 : (2012) 3 GLD 574
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374, 391Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 64Penal Code, 1860 (IPC) — Section 376, 511
High Courts06 Jun 2012
Sri Binay Debnath Vs The State of Tripura.
Gauhati High Court · (2012) 4 GLT 640
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 65, 66Penal Code, 1860 (IPC) — Section 34, 361, 366
High Courts06 Jun 2012Allowed
Sri Amitabha Chakma Vs The State of Tripura
Gauhati High Court · (2012) 3 GLD 578
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 364
High Courts06 Jun 2012Dismissed
Sri Monmohan Deka Vs Assam State Higher Secondary School(Govt. and Provincialised) Demonstrator Association, The State of Assam and All Assam Higher Secondary Teachers and Employees Association Sri Mangalsing Pegu Vs The State of Assam and Others
Gauhati High Court · (2012) 06 GAU CK 0131
Assam Secondary Education (Provincialisation) Act, 1977 — Section 2, 2(v), 2(vi), 3, 3(3)Constitution of India, 1950 — Article 30