High Courts02 Jun 2012
Sri Paresh Deb Barma Vs The State of Tripura
Gauhati High Court · (2012) 06 GAU CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 34 of 64
High Courts02 Jun 2012Dismissed
Sri Sudip Debnath Vs Union of India
Gauhati High Court · (2012) 4 GLT 637
Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts02 Jun 2012Dismissed
Md. Sona Mian Vs Shri Kebal Kanti Nandi and Shri Kshitish Chandra Nandi
Gauhati High Court · (2012) 06 GAU CK 0056
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 100, 109, 110Constitution of India, 1950 — Article 133(1)(a)Specific Relief Act, 1963 — Section 34
High Courts02 Jun 2012
Shri Soumitra Ghosh and 3 Ors Vs The State of Tripura and Anr
Gauhati High Court · (2012) 06 GAU CK 0055
Constitution of India, 1950 — Article 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 161, 168Hindu Marriage Act, 1955 — Section 12(1)(b)
High Courts02 Jun 2012
Abul Hassan and Another Vs State of Tripura
Gauhati High Court · (2012) 4 GLT 630
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 374, 397Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 394
High Courts02 Jun 2012Allowed
Shri Madhu Sudhan Debnath Vs The State of Tripura
Gauhati High Court · (2012) 06 GAU CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 161, 251, 374, 386, 397Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts02 Jun 2012
Anjan Barman Choudhury Vs Ranjan Barman Choudhury and Another
Gauhati High Court · AIR 2013 Guw 42 : (2012) 5 GLT 340
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 44
High Courts02 Jun 2012Dismissed
State of Tripura and Another Vs Dr. Shyam Lal Das
Gauhati High Court · (2013) 1 GLD 214 : (2013) 4 GLT 144
High Courts02 Jun 2012Dismissed
Smt. Jahura Begum and Others Vs Smt. Rupjahan Begum and Others
Gauhati High Court · (2013) 1 GLD 667
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 17(a)(0)Transfer of Property Act, 1882 — Section 123, 129
High Courts01 Jun 2012
Shri Pankaj Kumar Nath Vs The State of Assam
Gauhati High Court · (2012) 06 GAU CK 0142
Essential Commodities Act, 1955 — Section 6A
High Courts01 Jun 2012Allowed
EX. CT/GD Pinku Kumar Paul Vs The Union of India and Others
Gauhati High Court · (2012) 06 GAU CK 0103
Central Reserve Police Force Act, 1949 — Section 10, 11, 9Constitution of India, 1950 — Article 226
High Courts01 Jun 2012Allowed
Ngangomindubala Devi Vs State of Manipur and Others
Gauhati High Court · (2012) 4 GLT 449
National Security Act, 1980 — Section 11(4), 3(2), 8
High Courts01 Jun 2012Allowed
Shri Manabendra Sarma and Others Vs The State of Assam Sri Mukut Ranjan Sarma and Others Vs The State of Assam
Gauhati High Court · (2012) 06 GAU CK 0040
High Courts01 Jun 2012
Smti Duter Padu Vs Sri Gadam Ete
Gauhati High Court · (2012) 06 GAU CK 0039
Representation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 100(1)(iii), 100(d), 100(d)(iii)
High Courts01 Jun 2012Dismissed
Arinbdam Das (Dr.) and Others Vs State of Assam and Others
Gauhati High Court · (2012) 5 GLT 436
Constitution of India, 1950 — Article 16(4)
High Courts01 Jun 2012
Mizanur Rahman Vs State of Assam and Others
Gauhati High Court · (2013) 2 GLT 866
High Courts31 May 2012Allowed
Thiyam Imocha @ Mocha Singh Vs District Magistrate, Imphal West District and Others
Gauhati High Court · (2012) 3 GLT 362
Constitution of India, 1950 — Article 14, 19, 21, 22, 22(3)(b)Criminal Procedure Code, 1973 (CrPC) — Section 161Customs Act, 1962 — Section 108
High Courts30 May 2012Dismissed
The State of Tripura and Another Vs Sri Anil Chakraborty and Others The State of Tripura and Others Vs Sri Hiralal Das and Others
Gauhati High Court · (2012) 05 GAU CK 0099
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5)
High Courts30 May 2012Dismissed
The State of Tripura Vs M/S H.R.S. Agency and Union of India
Gauhati High Court · (2012) 193 ECR 445 : (2012) 52 VST 350
Central Sales Tax Act, 1956 — Section 2(b), 2(f), 6, 6A, 6A(1)Constitution of India, 1950 — Article 226Tripura Value Added Tax Act, 2004 — Section 16, 19, 24, 25, 26
High Courts30 May 2012Dismissed
Sri Anil Chandra Sen and Lance Naik Swapan Kar Vs The State of Tripura
Gauhati High Court · (2013) 2 GLT 1076
Constitution of India, 1950 — Article 14, 226