COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 49 of 64

High Courts16 Mar 2012Dismissed

Smt. Bandana Patra and Others Vs State of Tripura

Gauhati High Court · (2012) 2 GLD 538

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 109, 302, 326, 34, 498(A)

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High Courts16 Mar 2012Allowed

Smti. Dipika Saikia and Others Vs Mrinaljyoti Bordoloi

Gauhati High Court · (2013) 1 GLD 255

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 270, 273, 34

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High Courts15 Mar 2012Dismissed

Sri Phol Singh Jhara Vs State of Tripura

Gauhati High Court · (2012) 2 GLD 590

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 304

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High Courts15 Mar 2012Allowed

Sri Utpal Roy Barman Vs Sri Kiriti Roy Barman and Smti. Prava Roy Barman

Gauhati High Court · AIR 2012 Guw 91 : (2012) 3 GLT 298

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 96Limitation Act, 1963 — Section 5

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High Courts15 Mar 2012

Sri Samir Sutradhar, Son of Shri Ramesh Sutradhar, R/o 1 No.Lazum Viner Mill Bazar, PO- Margherita, District: Tinsukia, (Assam) PIN-786181 Vs State of Assam

Gauhati High Court · (2012) 03 GAU CK 0069

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High Courts15 Mar 2012Allowed

National Insurance Company Ltd. Vs Deba Kumar Ojah and Another

Gauhati High Court · (2013) 1 ACC 209 : (2012) 2 TAC 705

Workmens Compensation Act, 1923 — Section 4(1)(c)(ii)

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High Courts14 Mar 2012Dismissed

Shri Rodingliana Vs The State of Mizoram

Gauhati High Court · (2012) 03 GAU CK 0106

Central Civil Services (Conduct) Rules, 1964 — Rule 22, 3Constitution of India, 1950 — Article 14

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High Courts14 Mar 2012Dismissed

Bapuram Bora and Others Vs Anil Bora and Others

Gauhati High Court · AIR 2012 Guw 104 : (2012) 3 GLD 469 : (2012) 5 GLT 379

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 49Specific Relief Act, 1963 — Section 34

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High Courts14 Mar 2012

Piyush Chamaria Vs Hemanta Jitani and Others

Gauhati High Court · (2012) CriLJ 2306

Criminal Procedure Code, 1973 (CrPC) — Section 482, 97Hindu Minority and Guardianship Act, 1956 — Section 4(a), 4(b), 4(c), 6Penal Code, 1860 (IPC) — Section 120(B), 339, 34, 340, 361

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High Courts14 Mar 2012Dismissed

State of Tripura and Others Vs Joydeb Lodh and Others

Gauhati High Court · (2012) 135 FLR 181 : (2012) 2 GLD 572 : (2012) 3 GLT 256

Motor Vehicles Act, 1988 — Section 2(30)Workmens Compensation Act, 1923 — Section 30, 4, 4A

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High Courts14 Mar 2012Allowed

Smt. Sanchita Dhar and Others Vs Sri Halaram Reang and The National Insurance Company Ltd.

Gauhati High Court · (2012) 2 GLD 341 : (2012) 3 TAC 752

Motor Vehicles Act, 1988 — Section 140, 166, 173, 92A

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High Courts13 Mar 2012

Sri Manik Chandra Hazarika Vs Sri Bibhison Pegu and Another

Gauhati High Court · (2012) 3 GLD 106

Criminal Procedure Code, 1973 (CrPC) — Section 173(2)(i), 2(x), 202, 239, 244Penal Code, 1860 (IPC) — Section 294, 325, 34, 342, 379

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High Courts13 Mar 2012

Sri Rabi Sarkar Vs The State of Tripura

Gauhati High Court · (2012) 03 GAU CK 0094

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High Courts13 Mar 2012Dismissed

Lakshman Gupta and Another Vs Hemendra Lal Baruah and Another

Gauhati High Court · (2012) 3 GLT 150

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 155(2), 156(1), 202Penal Code, 1860 (IPC) — Section 34, 420, 468

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High Courts13 Mar 2012

Bhadra Singh & Ors. Vs State of Assam

Gauhati High Court · (2012) 6 GLR 76 : (2012) 4 GLT 240

Assam Forest Regulations, 1891 — Section 41, 41

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High Courts13 Mar 2012

J. Lalrinpuia (C/No. 168) Vs The State of Mizoram

Gauhati High Court · (2012) 03 GAU CK 0060

Constitution of India, 1950 — Article 226

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High Courts13 Mar 2012

Muslim Ali and Others Vs Ashok Leyland Finance Ltd. Now "Indusind Bank Ltd." and Others

Gauhati High Court · (2012) 2 GLD 553 : (2012) 5 GLT 184

Arbitration and Conciliation Act, 1996 — Section 10, 11, 20, 25(C), 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 10, Order 6 Rule 4Constitution of India, 1950 — Article 227

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High Courts13 Mar 2012