High Courts30 May 2012Dismissed
Punna Duwara and Others Vs State of Assam
Gauhati High Court · (2012) 3 GLT 332
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 35 of 64
High Courts30 May 2012
Md. Ismail Hussain Vs State of Assam
Gauhati High Court · (2013) 1 SCT 412 : (2013) 2 SLJ 210
High Courts30 May 2012
Gurumayum Nabakumar Vs District Magistrate, Thoubal & Ors.
Gauhati High Court · (2012) 3 GLT 619
High Courts30 May 2012Dismissed
The State of Tripura Vs Smt. Sulekha Sarkar and Others
Gauhati High Court · AIR 2012 Guw 159
Constitution of India, 1950 — Article 21, 226, 32
High Courts30 May 2012Dismissed
Sri Harendra Chandra Nath and Smt. Anita Pal (Ghosh (Ms. Mistu Ghosh and Anita Pal(Ghosh), Ms. Tanu Ghosh and Anita Pal(Ghosh) Vs The State of Tripura
Gauhati High Court · (2012) 3 GLD 571 : (2013) 2 GLT 1094
High Courts29 May 2012Allowed
Deepak Paul and Another Vs State of Assam
Gauhati High Court · (2013) 1 GLD 95 : (2012) 5 GLT 902
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 2(ia), 7
High Courts29 May 2012Allowed
Namita Devi and Another Vs Durgeswar Sarma Baruah
Gauhati High Court · (2013) 1 GLD 93 : (2012) 5 GLT 817
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 295(A), 342, 380, 384, 406
High Courts29 May 2012
Vijay Kumar Sharma Vs Bulbul Sharma
Gauhati High Court · (2013) 1 DMC 40 : (2012) 3 GLT 337
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 397, 482Penal Code, 1860 (IPC) — Section 405, 406, 498A
High Courts29 May 2012Allowed
Nibaran Chandra Nath Vs kumud Chandra Nath and Others
Gauhati High Court · (2012) 3 GLT 354
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 11, 3(f), 3(G), 5(1)(a)Civil Procedure Code, 1908 (CPC) — Section 18Transfer of Property Act, 1882 — Section 106, 108, 108(G), 111(a)
High Courts29 May 2012
Lal Singh and Ors. Vs State of Nagaland and Ors.
Gauhati High Court · (2012) 5 GLR 878
Nagaland Livestock and Poultry Contagious Disease Act, 1980 — Section 24, 24, 6, 6
High Courts29 May 2012
State of Assam Vs Konokeswar Patowary Constable of A.P.T.F.Camp, Salakati, P.O. & P.S.Basugaon, Distict-Kokrajhar, Assam
Gauhati High Court · (2012) 05 GAU CK 0074
High Courts29 May 2012
Sri Rubul Sonowal, S/o.Late Dharmeswar Sonowal, Village-Laina Dhulijan, P.O & P.S- Makum, District-Tinsukia, Assam Vs Sri Arup Kr.Sonowal, S/o.Sri Tankeswar Sonowal, Village Makum, P.O & P.S.Makum, District-Tinsukia, Assam.
Gauhati High Court · (2012) 05 GAU CK 0073
High Courts29 May 2012Allowed
Kalpana Bala Dey and Others Vs Union of India and Others
Gauhati High Court · (2013) 2 GLT 252
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)
High Courts28 May 2012
Md.Mahar Ali, Son of Kashan Ali, Village – Bashbari, P.O.Manikpur, Dist.Bongaigaon Vs State of Assam
Gauhati High Court · (2013) 2 GLR 185
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 — Section 498A
High Courts28 May 2012Dismissed
Chutu Modi Vs State of Assam
Gauhati High Court · (2012) 3 GLT 321
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts25 May 2012
Padma Kantabora Vs Food Corporation of India & Ors.
Gauhati High Court · (2012) 6 GLR 279 : (2012) 4 GLT 231
Food Corporation of India Staff Regulations, 1971 — Regulation 50, 50
High Courts25 May 2012
Legal Heirs of Palungbam Hitler Singh & Ors. Vs Angom Ashok Singh
Gauhati High Court · (2012) 3 GLT 844
Civil Procedure Code, 1908 — Order 6 Rule 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 91, 91