High Courts27 Mar 2012Dismissed
Sri Ratan Singh Dahotia and Others Vs Shri Girish Ch. Sharma and Others
Gauhati High Court · (2012) 3 GLD 159
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 47 of 64
High Courts26 Mar 2012
Giasuddin Vs State of Assam
Gauhati High Court · (2012) 3 GLD 357 : (2012) 2 GLT 842
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)(a), 313(1)(b), 313(4), 314Penal Code, 1860 (IPC) — Section 279, 302, 304A, 427
High Courts26 Mar 2012
National Insurance Co. Ltd. Vs Md. Nur Hussain and Others
Gauhati High Court · (2012) 135 FLR 978 : (2012) 3 GLD 167
Workmens Compensation Act, 1923 — Section 4(1), 4(1)b
High Courts26 Mar 2012Dismissed
Shri Utpal Sutradhar Vs The Union of India and Shri Hitesh Medhi
Gauhati High Court · (2012) 03 GAU CK 0025
Administrative Tribunals Act, 1985 — Section 19, 21, 21(3)Constitution of India, 1950 — Article 226, 227
High Courts23 Mar 2012
Jyotshna Begum Vs State of Assam and others.
Gauhati High Court · (2012) 03 GAU CK 0087
High Courts23 Mar 2012
Sachidar Buragohain, S/o Late Goipal Buragohain & Ors. Vs State of Assam
Gauhati High Court · (2012) 03 GAU CK 0081
High Courts23 Mar 2012
Sachidar Buragohain, S/O Late Goipal Buragohain Vs State of Assam
Gauhati High Court · (2012) 03 GAU CK 0049
High Courts23 Mar 2012Dismissed
Manidipa Bhowmik Vs Mihir Datta
Gauhati High Court · (2013) 1 DMC 66 : (2012) 3 GLT 201
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 18 Rule 3, Order 18 Rule 3A, Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Evidence Act, 1872 — Section 67, 68
High Courts23 Mar 2012
Aisha Khatun (Musstt.) and Anr Vs State of Assam and Anr
Gauhati High Court · (2012) 3 GLD 457 : (2012) 3 GLT 101
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 43Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1)(A), 23(2)
High Courts23 Mar 2012Dismissed
Smti Manidipa Bhowmik Vs Sri Mihir Datta
Gauhati High Court · (2012) 2 GLD 863
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 18 Rule 3, Order 18 Rule 3A, Order 41 Rule 33, Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Evidence Act, 1872 — Section 67, 68
High Courts22 Mar 2012Allowed
Rupeshwar Tanti Vs The State of Assam
Gauhati High Court · (2012) CriLJ 2549 : (2012) 3 GLD 440
Penal Code, 1860 (IPC) — Section 376
High Courts22 Mar 2012
Chitta Ranjan Purkayastha Sub Inspector of Police, Golokganj Police Station, S/o Lt.Harendra Ch.Purkayastha PO & P.S.Golokganj Dist-Dhubri (Assam) Vs State of Assam, Represented by the P.P.Assam
Gauhati High Court · (2012) 03 GAU CK 0076
High Courts22 Mar 2012
Chitta Ranjan Purkayastha Sub Inspector of Police, Golokganj Police Station, S/o Lt.Harendra Ch.Purkayastha PO & P.S.Golokganj Dist-Dhubri (Assam) Vs State of Assam, Represented by the P.P.Assam & Anr.
Gauhati High Court · (2012) 4 GLR 873
Criminal Procedure Code, 1973 — Section 100(5), 165, 197, 200Criminal Procedure Code, 1973 (CrPC) — Section 100(5), 165, 197, 200Penal Code, 1860 — Section 171(E), 408, 420, 468, 506
High Courts21 Mar 2012
Smt. Maya Bhattacharjee Vs Sri Nityananda Das, Shri Ranjit Das and The Oriental Insurance Company Ltd.
Gauhati High Court · (2012) 03 GAU CK 0107
Motor Vehicles Act, 1988 — Section 173
High Courts21 Mar 2012Dismissed
Sri Sailendra Mohon Ghosh and Others Vs Sri Bhakta Prahallad Ghost
Gauhati High Court · (2012) 3 GLD 452
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Evidence Act, 1872 — Section 63, 65, 74(1)
High Courts21 Mar 2012Dismissed
Senior Manager, Kellyden Tea Estate Vs Presiding Officer, Labour Court, Assam and Another
Gauhati High Court · (2012) 135 FLR 963 : (2012) 3 GLD 144 : (2012) 3 GLT 48
Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2), 33(2)(b)Penal Code, 1860 (IPC) — Section 323, 376, 447
High Courts21 Mar 2012Dismissed
Sri Biswanath Ghosh, Smt. Lagaajita Ghosh (Minor) and Sri Saikat Ghosh (Minor), The minor appellant Nos. 2 and 3 are represented by their father, i.e. natural guardian and next friend, Sri Biswanath Ghosh, the appellant No. 1. Vs Sri Kankan Dhar and The Divisional Manager, The Oriental Insurance Company Limited
Gauhati High Court · (2012) 03 GAU CK 0059
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts21 Mar 2012
Md.Hasmat Ali, S/o.Late Saja Seikh Vs State of Assam
Gauhati High Court · (2012) 03 GAU CK 0048
High Courts21 Mar 2012Dismissed
Sailendra Mohan Ghosh and Others Vs Bhaktaprahallad Ghosh
Gauhati High Court · (2012) 3 GLT 82
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Evidence Act, 1872 — Section 63, 65, 74(1)
High Courts21 Mar 2012
Shri Bhakta Debbarma Vs State of Tripura and Others
Gauhati High Court · (2012) 2 GLD 917
Constitution of India, 1950 — Article 226