COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 37 of 64

High Courts18 May 2012Allowed

Smt. N. Mari (L) Vs Shri Joseph

Gauhati High Court · (2012) 05 GAU CK 0005

Lakher Autonomous District (Inheritance of Property) Act, 1982 — Section 10, 6(2), 7, 9Mara Autonomous District Council (Salaries, Allowances and Pensions of Members) Rules, 2003 — Rule 14

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High Courts18 May 2012

Sri Robo Kanta Boro @ Hunu Boro Vs State of Assam

Gauhati High Court · (2013) 1 GLD 28

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376

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High Courts17 May 2012Allowed

Hav. Zothanzuala Advance Headquarter, 4th IR Battalion Luangpawl, Mamit District, Mizoram Vs State of Mizoram and Others

Gauhati High Court · (2012) 05 GAU CK 0097

Constitution of India, 1950 — Article 226

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High Courts17 May 2012

Suprava Banik, W/O Lt.Nani Gopal Banik Vs Bimala Devi Boxi, W/O Lt.Bhanwarilal Boxi.Proprietor, Anandamal Bhanwarilal a proprietory firm dealing with sale of cloths, East Bazar, Karimganj, PO-Karimganj Bazar, 788711, PS & Dist.-Karimganj, Assam

Gauhati High Court · (2012) 05 GAU CK 0026

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High Courts17 May 2012Allowed

Mega Electricals Dihang Edutech Infrastructure Private Limited (M/s) and Others Vs State of Assam and Others

Gauhati High Court · (2013) 1 BC 115 : (2012) 4 GLT 723

Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 10, 13, 5, 6, 7

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High Courts16 May 2012Dismissed

Haridev Chandra Das Vs Joymati Das

Gauhati High Court · (2013) 1 DMC 152 : (2012) 4 GLT 664

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 23

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High Courts16 May 2012

Sh. H. Lianzela Vs The State of Mizoram, The Mizoram Public Service Commission and Shri Lalfakzuala, Addl. Deputy Commissioner, Serchhip District, Serchhip.Aizawl

Gauhati High Court · (2012) 2 GLD 690

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High Courts16 May 2012

Jayanta Kumar Bhattacharjee Vs Union of India and Others

Gauhati High Court · (2012) 5 GLT 662

Constitution of India, 1950 — Article 14, 226

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High Courts15 May 2012

Lalhlimpuii and Others Vs The Union of India and Others

Gauhati High Court · (2012) 05 GAU CK 0096

Constitution of India, 1950 — Article 226

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High Courts15 May 2012Dismissed

Nuralam Vs State of Assam

Gauhati High Court · (2012) 3 GLD 267 : (2012) 3 GLT 66

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 373, 376, 396, 417

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High Courts15 May 2012

Suprava Banik, Widow of late Nani Gopal Banik Vs Sri Vijoy Chand Golcha, Son of late Chhanganmal Golcha, 176 Jamunalal Bazar (Bajaj Street) Calcutta, West Bengal

Gauhati High Court · (2012) 05 GAU CK 0064

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High Courts14 May 2012

On the death of Md.Kutan Mia, his legal heirs, impleaded as appellant Nos.1 to 7 vide order dated 19th January, 2012 passed by this Court in Misc.Case No.3458/2011, 1.Jiaur Rahman (son), 2.Zia Alom (son), 3.Sajul Alom (son), 4.Mrs.Darjina Begum (wife), 5.Mrs.Kamala Begum, 6.Pamela Begum, 7.Chamina Yasmin Vs Biswajit Paul, Son of Shri Ranjit Paul, Resident of Lakhipur, Ph.Kalain, PS- Katigorah, District- Cachar

Gauhati High Court · (2012) 05 GAU CK 0065

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High Courts14 May 2012Dismissed

On the death of the Hazarat Ali, his legal heir Md. Fakaruddin Ali Ahmed Vs On the death of Jamiruddin his heirs and legal representatives- Abdul Razzak and Others and On the death of Abdul Mannan his heirs and legal representatives- Md. Nazmul Hussain Khanom (Anjel) and Others

Gauhati High Court · (2012) 05 GAU CK 0045

Evidence Act, 1872 — Section 61, 62, 63, 64, 65

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High Courts14 May 2012

On the death of Sudhir Chandra Sharma, his legal heir : Sri Supreo Sharma (son), Village-Topkhana, P.O.Narainpur, P.S.Shrispur, District-Hailakandi, Assam Vs Sushanta Kumar Sharma, S/o late Sushil Kumar Sharma, Village-Topkhana, P.O.Narainpur, P.S.Shrispur, District-Hailakandi, Assam

Gauhati High Court · (2012) 05 GAU CK 0025

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High Courts11 May 2012Allowed

Hriday Lal Kaipeng Vs State of Tripura

Gauhati High Court · (2012) CriLJ 3653 : (2012) 3 GLD 542

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34

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High Courts10 May 2012Dismissed

Shri Sankar Kal Vs Sri Sunil Kumar Saha and National Insurance Company Ltd.

Gauhati High Court · (2012) 134 FLR 503 : (2012) 3 GLD 610 : (2012) 3 GLT 345 : (2012) 4 LLJ 629 : (2012) LLR 1060

Criminal Procedure Code, 1973 (CrPC) — Section 174Employees Compensation Act, 1923 — Section 3, 3(1)

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High Courts10 May 2012

Abdul Mannan & Ors. Vs State of Assam

Gauhati High Court · (2012) 4 GLT 220

Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401

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High Courts10 May 2012Dismissed

Babu Sena Moitee Vs State of Assam

Gauhati High Court · (2012) 3 GLT 63

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

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High Courts10 May 2012Allowed

Md. Abdul Matin Vs The State of Assam

Gauhati High Court · (2012) 05 GAU CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 354, 376, 457, 509, 511

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High Courts10 May 2012Dismissed

Rohidas Miura Vs State of Assam

Gauhati High Court · (2012) 3 GLT 87

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

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