CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 4 of 64

High Courts27 Nov 2012Allowed

Sh. Vabeiki Pachorana Vs State of Mizoram

Gauhati High Court · (2013) CriLJ 1596 : (2013) 1 Crimes 187 : (2013) 1 GLT 273

Criminal Procedure Code, 1973 (CrPC) — Section 313, 464(1)Penal Code, 1860 (IPC) — Section 302, 390, 392, 75
Read judgment
High Courts26 Nov 2012

Raju Sarkar and Another Vs State of Tripura

Gauhati High Court · (2013) 1 GLT 723

Criminal Procedure Code, 1973 (CrPC) — Section 313, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1)(g), 27, 52, 7AJuvenile Justice Act, 1986 — Section 27, 29
Read judgment
High Courts21 Nov 2012

Banamali Singha Vs State of Assam

Gauhati High Court · (2013) 1 GLT 103

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 313Evidence Act, 1872 — Section 145, 157, 21, 25, 27Penal Code, 1860 (IPC) — Section 302, 34, 379, 411
Read judgment
High Courts20 Nov 2012Allowed

A.S.E.B. and Others Vs M/s. Shanti Conductors (P) Ltd.

Gauhati High Court · (2013) 2 GLD 578

Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 1Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 10, 3, 4, 5, 6
Read judgment