High Courts05 Apr 2012Allowed
Sri Swadesh Ch. Saha Vs The Secretary, Public Works Department and Others
Gauhati High Court · (2013) 1 GLD 159
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 44 of 64
High Courts05 Apr 2012Allowed
Haneswar Deka (D) through Legal Heirs and Others Vs Maneshwar Deka (D) through Legal Heirs and Others
Gauhati High Court · (2012) 3 GLD 391
Evidence Act, 1872 — Section 68Limitation Act, 1963 — Section 5, 8Succession Act, 1925 — Section 2, 264, 295, 299, 63
High Courts05 Apr 2012
Gayatri Kumari Vs Arjun Kumar, S/o- Late Kanti Ram Kumar, Resident of Gotanagar, Guwahati-33, P.S.Jalukbari, Dist.Kamrup, Assam
Gauhati High Court · (2012) 04 GAU CK 0058
High Courts05 Apr 2012
Tarun Chandra Goswami, Son of Late Bipin Chandra Goswami, Resident of Town Bantow, P.O.Khelmati, District- Lakhimpur, Assam Vs Central Bureau of Investigation
Gauhati High Court · (2012) 04 GAU CK 0048
High Courts05 Apr 2012
Ranjit Kumar Roy and Others Vs Tripura Gramin Bank and Others
Gauhati High Court · (2013) 1 GLD 151 : (2013) 1 GLT 761
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Apr 2012Dismissed
Sri Dharmendra Choudhury and Another Vs The Gauhati Municipal Corporation and Another
Gauhati High Court · (2012) 3 GLD 80
High Courts05 Apr 2012Allowed
Altaf Ali M.D. and Another Vs State of Assam and Others
Gauhati High Court · (2013) 1 ACC 406 : (2012) 3 GLD 371 : (2012) 2 GLT 787
Constitution of India, 1950 — Article 21, 226
High Courts05 Apr 2012Allowed
Swadesh Ch. Saha Vs Secretary, Public Works Department and Ors
Gauhati High Court · (2013) 2 GLT 212
Constitution of India, 1950 — Article 226
High Courts04 Apr 2012Allowed
Commissioner of Taxes, Assam Vs Dhanani Shoes Ltd. and Another
Gauhati High Court · (2012) 54 VST 241
Assam Value Added Tax Act, 2003 — Section 40, 46(2)(b), 74, 74(1), 74(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts04 Apr 2012Allowed
Deputy Commissioner, Navodaya Vidyalaya Samiti, Shillong and Anr Vs Hemraj
Gauhati High Court · (2012) 3 GLT 258
High Courts04 Apr 2012Dismissed
Sri Pradip Das Vs State of Assam
Gauhati High Court · (2012) 3 GLD 376
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts04 Apr 2012
A.S.Elias, aged about 38 years, S/o A.S.Womani of Sinakeithel Village P.O.Lamlong, P.S.Litan, Ukhrul District, Manipur Vs State of Manipur through the Chief Secretary to the Government of Manipur
Gauhati High Court · (2012) 4 GLR 203
High Courts04 Apr 2012
Sri Pranjal Pratim Dutta, S/o Sri Gunaram Dutta, Paramedical Training Institute, Six-Mile, Guwahati-22, Dist.-Kamrup (Assam) Vs State of Assam Represented by the Additional Public Prosecutor, Assam
Gauhati High Court · (2012) 4 GLR 182
Negotiable Instruments Act, 1881 — Section 138Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Apr 2012
Chandra Kumar Singha Vs Arun Kumar Singh & Ors.
Gauhati High Court · (2012) 4 GLT 290
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 8, 8
High Courts04 Apr 2012
Sri Parimal Moitra S/O.Late Pranballab Moitra Resident of village Guabari Under Gossaigaon Police Station In the district of Kokrajhar Within the State of Assam Vs State of Assam
Gauhati High Court · (2012) 04 GAU CK 0049
High Courts04 Apr 2012
Dhiren Talukdar and Others Vs State of Assam and Others
Gauhati High Court · (2012) 5 GLT 167
Constitution of India, 1950 — Article 14, 16, 309
High Courts04 Apr 2012Dismissed
Shri Ranjit Kumar Sarkar and Others Vs Shri Hiralal Sarkar and Others
Gauhati High Court · (2012) 2 GLD 842
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 18, Order 41 Rule 25, 151Criminal Procedure Code, 1973 (CrPC) — Section 144Limitation Act, 1963 — Section 27
High Courts03 Apr 2012
Sh. Lalzarliana Sailo Vs Shri Zanenga Now Dead and Substituted by his Son, Thangdingliana, Chandmari, Aizawl
Gauhati High Court · (2012) 04 GAU CK 0091
High Courts03 Apr 2012
Ashok Patra @ Tanti Vs State of Assam
Gauhati High Court · (2012) 3 GLT 90
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts03 Apr 2012Dismissed
Mohendra Phukan Vs State of Assam
Gauhati High Court · (2012) 3 GLT 129
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302, 304, 325, 34