High Courts03 Apr 2012Dismissed
Afsar Ali (MD.) Vs State of Assam
Gauhati High Court · (2013) 1 DMC 104 : (2012) 3 GLT 1
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B, 4
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 45 of 64
High Courts03 Apr 2012
Chairman, Child Welfare Committee, Abhoynagar and Anr. Vs Madan Mohan Saha and Anr.
Gauhati High Court · (2013) 1 GLR 579
Constitution of India, 1950 — Article 227, 227Hindu Adoptions and Maintenance Act, 1956 — Section 9(4), 9(4)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 41
High Courts03 Apr 2012
Sengo Taipodia and Anr. Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2013) 3 GLR 24
Constitution of India, 1950 — Article 226, 226
High Courts03 Apr 2012Dismissed
Sh. M.C. Lalengliana Vs The State of Mizoram
Gauhati High Court · (2012) 04 GAU CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 341, 376(2), 511
High Courts03 Apr 2012
Shri Gautam Saha and Smti. Nilima Saha Vs Sri Haradhan Saha
Gauhati High Court · (2012) 2 GLD 709 : (2012) 3 GLT 196
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts03 Apr 2012Dismissed
Subed Ali and Others Vs State of Assam
Gauhati High Court · (2012) 3 GLT 157
Penal Code, 1860 (IPC) — Section 147, 302, 34, 341
High Courts03 Apr 2012
Hussain Ahmed Mazumder (MD.) and Another Vs State of Assam
Gauhati High Court · (2012) 3 GLT 70
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts03 Apr 2012
Shri Anowar Ali and Smti. Joydhan Bibi Vs Smt. Jola Bibi and Others
Gauhati High Court · (2012) 2 GLD 667 : (2012) 2 GLT 985
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 131, 227Supreme Court Rules, 1966 — Rule 8
High Courts03 Apr 2012
Teli Raja Vs Bamang Takio
Gauhati High Court · (2012) 5 GLT 68
Arunachal Pradesh (Land Records and Settlement) Act, 2000 — Section 12
High Courts03 Apr 2012Dismissed
Pratap Chandra Nath @ Pratap Ranjan Nath Vs State of Assam
Gauhati High Court · (2012) 2 GLT 1088
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts02 Apr 2012Allowed
Shri Thakur Dhan Debnath Vs Md. Dhanu Miah and The Oriental Insurance Company Ltd., Divisional Office, Central Road, Agartala, West Tripura The Oriental Insurance Company Ltd. Vs Shri Thakur Dhan Debnath and Md. Dhanu Miah
Gauhati High Court · (2012) 04 GAU CK 0092
Evidence Act, 1872 — Section 165Motor Vehicles Act, 1988 — Section 166
High Courts02 Apr 2012
All Assam I.M.F.L.Retailers''Ass Ociation & Anr. Vs State of Assam & Ors.
Gauhati High Court · (2012) 4 GLT 308
Assam Excise Act, 1910 — Section 25, 25, 36(2)(j), 36(2)(j)Assam Excise Rules, 1945 — Rule 244, 244
High Courts02 Apr 2012Allowed
Smt. Ningombam (O) Leima Devi Vs State of Manipur
Gauhati High Court · (2012) CriLJ 2146
Arms Act, 1959 — Section 12, 25(1C), 8(c)Constitution of India, 1950 — Article 21, 22, 22(3)(b), 22(5)
High Courts02 Apr 2012
Jorkhu Sahu, Son of Manu Sahu, Mouza and P.S.Mariani, District - Jorhat, Assam Vs Sate of Assam
Gauhati High Court · (2012) 04 GAU CK 0059
High Courts30 Mar 2012
Gobardhan Chandhak Vs State of Assam and Another
Gauhati High Court · (2012) 3 GLD 123 : (2012) 2 GLT 942
Constitution of India, 1950 — Article 228Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 120b, 23, 24, 34
High Courts30 Mar 2012
Raju Sukram Vs State of Assam
Gauhati High Court · (2012) 2 GLT 919
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 34, 342
High Courts30 Mar 2012Allowed
Sri Priyatosh Kapali Vs The State of Tripura
Gauhati High Court · (2012) 03 GAU CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324
High Courts30 Mar 2012
Abdul Salam Vs State of Assam
Gauhati High Court · (2012) 3 GLR 119
Criminal Procedure Code, 1973 — Section 173, 190, 2(d)Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 2(d)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(i), 36(A), 36(D)
High Courts30 Mar 2012Allowed
Shri Narendra Singh Rathore Vs The Union of India
Gauhati High Court · (2012) 3 GLT 225
Constitution of India, 1950 — Article 14, 162, 309
High Courts30 Mar 2012
Sri Manas Mukherjee, S/o.Late Santosh Kumar Mukherjee, A resident of Pyari Babur Bagan, West Joynagar, Agartala, P.O.Agartala, PS- West Agartala, District – West Tripura, Pin-799001 Vs State of Tripura to be represented by the Chief Secretary to the Government of Tripura, New secretariat Complex, P.O.Kunjaban, PS – East Agartala, District – West Tripura, Pin-799006.
Gauhati High Court · (2012) 5 GLR 630