High Courts30 Mar 2012Dismissed
Mr. Kirba Lomi and Another Vs State of A.P. and Others
Gauhati High Court · (2012) 3 GLD 299
Constitution of India, 1950 — Article 14, 154, 16, 162, 163
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 46 of 64
High Courts30 Mar 2012Dismissed
Kirbalomi and Another Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2012) 5 GLT 524
Constitution of India, 1950 — Article 14, 154, 16, 162, 163
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, D 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 & Ors.
Gauhati High Court · (2012) 03 GAU CK 0008
High Courts30 Mar 2012Dismissed
Tapan Kumar Das and Others Vs The Tripura Gramin Bank and Others
Gauhati High Court · (2012) 2 GLD 835 : (2013) 4 GLT 129
High Courts29 Mar 2012
Samir Bhattacharjee and Another Vs Ganeswar Boro and Others
Gauhati High Court · (2013) 4 GLT 39
Motor Vehicles Act, 1988 — Section 173
High Courts29 Mar 2012Dismissed
Sabiba Begum Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLD 287
High Courts29 Mar 2012
Shri Kalicharan Koiborta @ Kandura and Another Vs State of Assam
Gauhati High Court · (2012) 3 GLD 27
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Mar 2012
Purnima Dey, Wife of Late Mantu Dey, Resident of Rajabari Tokolai, P.S. & District- Jorhat, Assam Vs State of Assam
Gauhati High Court · (2012) 03 GAU CK 0086
High Courts29 Mar 2012
The Chief/Senior Project Manager, Bhageeratha Engineering Limited, 2nd Floor Ngama Building, Bawngkawn Lunglei Road, Aizawl Vs Smt. Vanlaldiki, Prop. M/s Vanlaldiki Cement Centre, Chanmari, Ramhlun Road, Aizawl and Shri M.H. Kapa
Gauhati High Court · AIR 2012 Guw 135 : (2013) 2 BC 186
High Courts29 Mar 2012Dismissed
Shri Mihir Singha Roy Vs The State of Tripura and Others
Gauhati High Court · (2012) 03 GAU CK 0056
High Courts29 Mar 2012Allowed
Abdul Latif Vs Mustt. Hazera Khatun and Others
Gauhati High Court · (2012) 3 GLD 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 67
High Courts28 Mar 2012Allowed
Sukhendu Bikash Lashkar Vs Narayan Chandra Bhowmik
Gauhati High Court · AIR 2012 Guw 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 6 Rule 17, Order 7 Rule 3, 151, 152Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 31
High Courts28 Mar 2012
Shri Khagen Panging Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLD 111 : (2013) 2 GLT 753
Assam Panchayat Act, 1994 — Section 105, 105(1), 106, 106(1), 109
High Courts28 Mar 2012Dismissed
Sri Muslim Ali Vs The Gauhati University and Others
Gauhati High Court · (2012) 3 GLD 132 : (2013) 2 GLT 872
Constitution of India, 1950 — Article 226
High Courts28 Mar 2012
Smt. Kanan Bala Choudhury Vs Smt. Kabita Das (Choudhury) and The State of Tripura
Gauhati High Court · (2012) CriLJ 2290 : (2013) 2 Crimes 106 : (2012) 2 GLD 702
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Adoptions and Maintenance Act, 1956 — Section 20
High Courts27 Mar 2012Allowed
Sri. Babul Kumar Das, Retired In-charge Chief Engineer (Agri) Vs The State of Tripura
Gauhati High Court · (2012) 03 GAU CK 0108
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14Tripura Civil Services (Conduct) Rules, 1988 — Rule 3
High Courts27 Mar 2012Allowed
Smt. Mandira Nandi Vs Dilip Kumar Baruah
Gauhati High Court · (2012) CriLJ 2567 : (2012) 3 GLD 462
Criminal Procedure Code, 1973 (CrPC) — Section 202, 357Penal Code, 1860 (IPC) — Section 147, 323, 325, 34, 342
High Courts27 Mar 2012
Ainul Haque Laskar @ Katai Vs State of Assam
Gauhati High Court · (2012) 03 GAU CK 0065
High Courts27 Mar 2012Allowed
Pratap Sil and Others Vs Banesh Sil
Gauhati High Court · (2012) 3 GLD 243 : (2012) 3 GLT 467
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178, 179, 179Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120(B), 405, 406, 420, 498(A)
High Courts27 Mar 2012
Smt. Bulbul Sharma Vs Vijoy Kumar Sharma
Gauhati High Court · AIR 2012 Guw 99
Hindu Marriage Act, 1955 — Section 13, 13(1)(b), 13(1)(ia)