High Courts19 Apr 2012Dismissed
Sri. Arup Kumar Mazumdar and Another Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLD 100
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 43 of 64
High Courts19 Apr 2012Dismissed
Smti Bhulu Rani Dey (Das) Vs Sri Rabi Dey
Gauhati High Court · AIR 2012 Guw 128 : (2012) 2 GLD 851
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)(ia), 13B
High Courts18 Apr 2012Dismissed
Haradhan Gope Vs The State of Tripura
Gauhati High Court · (2012) 04 GAU CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 161, 251, 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 330, 338Probation of Offenders Act, 1958 — Section 4
High Courts18 Apr 2012Dismissed
Smt. Anjana Gupta, Sri Sayantan Gupta and Smt. Kanak Prava Gupta Vs Union of India
Gauhati High Court · (2012) 04 GAU CK 0093
Motor Vehicles Act, 1988 — Section 166, 173
High Courts17 Apr 2012
Smt. Anuwara Khatoon and Others Vs Mukniak Co-operative Society Limited, P.O. and P.S. Khowai, West Tripura District. (owner of the bus No. TR-01-1355), The Divisional Manager, National Insurance Company Ltd. Agartala Branch, 42 Akhaura Road, Agartala, P.S. West Agartala, West Tripura District (insurer of the bus No. TR-01-1355) and Ali Miah
Gauhati High Court · (2013) 1 ACC 127 : (2012) 2 GLD 677 : (2012) 5 GLT 121
Motor Vehicles Act, 1988 — Section 140, 166, 173Workmens Compensation Act, 1923 — Section 92A
High Courts17 Apr 2012Allowed
Shri Durjoy Chakraborty Vs The State of Tripura
Gauhati High Court · (2012) 2 GLD 694
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 397, 401Evidence Act, 1872 — Section 114A
High Courts12 Apr 2012Dismissed
Md. Motleb Ali Vs State of Assam
Gauhati High Court · (2012) 3 GLD 261
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 161, 162, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Apr 2012Dismissed
Sapam Jiten Singh and Others Vs Manipur Public Service Commission, Imphal and Another
Gauhati High Court · (2012) 2 GLT 893
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Apr 2012
Rantu Boro @ Rahul Boro and Others Vs State of Assam
Gauhati High Court · (2012) 3 GLT 304
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302, 34, 379
High Courts11 Apr 2012
Jayanta Saha S/o.Late Amrit Lal Saha R/o.Village & P.O.Hatthuba, Dist.North 24 Paragans, West Bengal, presently Residing at Vilage Panerihat, P.O. & P.S.Panerihat, Dist.Udalguri, BTAD, Pin- 784523 Vs Bank of India Represented by the Zonal Manager Guwahati, H.R.Department, Saikia Commercial Complex, Shreenagar, G.S.Road, Guwahati-781005
Gauhati High Court · (2012) 4 GLR 67
Constitution of India, 1950 — Article 226, 226Police Act, 1861 — Section 7(d), 7(d)
High Courts11 Apr 2012
Hasen Ali S/o, Late Md.Mofiz Uddin Ali @ Mofiz Uddin @ Mofiz Uddin Sk, R/o.Vill No.1 Podumoni (Itabata), Sorupather, P.O. & P.S.Sorupather, District – Golaghar, Assam. Vs Union of India, represented by the Ministry of Home Affairs, New Delhi-1
Gauhati High Court · (2012) 04 GAU CK 0063
High Courts11 Apr 2012
Abdul Rashid Vs State of Assam
Gauhati High Court · (2012) 3 GLT 678
Penal Code, 1860 — Section 395Penal Code, 1860 (IPC) — Section 395
High Courts11 Apr 2012
Chanchal Shah Vs Sri Ajit Kumar Barua
Gauhati High Court · (2012) 04 GAU CK 0047
High Courts11 Apr 2012Dismissed
Shri Debasish Saha Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLD 366
High Courts10 Apr 2012Dismissed
Kiran Kakati Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLD 65 : (2012) 2 GLT 952
Assam Co-operative Societies Act, 1949 — Section 39(B)(1), 80(3)
High Courts10 Apr 2012
Abdul Kayyum and Others Vs State of Assam
Gauhati High Court · (2013) 2 Crimes 416 : (2012) 3 GLD 352 : (2012) 3 GLT 416
Criminal Procedure Code, 1973 (CrPC) — Section 161, 212Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149
High Courts10 Apr 2012Allowed
Sri Nakul Kumar Nath @ Maina Vs State of Tripura
Gauhati High Court · (2012) 2 GLD 879
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232Evidence Act, 1872 — Section 17, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 380, 457
High Courts10 Apr 2012
Sri Jinendra Kumar Barjatya, Son of Late Sohanlal Barjatya, R/o Ganeshguri, Janaki Path, Dispur, P.S.Dispur, Guwahati, Vs State of Assam
Gauhati High Court · (2012) 04 GAU CK 0062
High Courts09 Apr 2012
N.Lanu Vs State of Nagaland & Ors.
Gauhati High Court · (2012) 4 GLR 773 : (2012) 3 GLT 788
Constitution of India, 1950 — Article 226, 226