High Courts01 Mar 2012
Shri Chadiram Narah Vs State of Assam and Others
Gauhati High Court · (2012) 2 GLD 648
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 52 of 64
High Courts01 Mar 2012Allowed
Smti Angom (Ningol)Chanthoi Devi Vs The State of Manipur and The Union of India
Gauhati High Court · (2012) 03 GAU CK 0013
National Security Act, 1980 — Section 17, 3(2)
High Courts01 Mar 2012Allowed
Smt. Ningthoujam Ningol Romabati Devi (now in Manipur Central Jail, Imphal under the provisions of N.S.A. 1980) Vs The State of Manipur and The Union of India
Gauhati High Court · (2012) 03 GAU CK 0003
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 34, 364A
High Courts29 Feb 2012
Shri Bhoirore Mech C/O Shri Parimal Roy Vs The Union of India, The Director General, Central Industrial Security force and The Chief Airport Security Officer and The Deputy Commandant, Central Industrial Security Force Unit, ASG, Agartala Airport
Gauhati High Court · (2012) 2 GLD 660 : (2012) 5 GLT 177
Central Industrial Security Force Act, 1968 — Section 15, 15Central Industrial Security Force Rules, 1969 — Rule 72, 72(1)Constitution of India, 1950 — Article 226
High Courts29 Feb 2012
State of Mizoram and Ors. Vs Lalmuankima
Gauhati High Court · (2012) 4 GLR 167
High Courts29 Feb 2012
Banti Talukdar & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2012) 6 GLR 471 : (2012) 3 GLT 524
High Courts29 Feb 2012
Smti. Thagimai Deka and Others Vs Sri Rajendra Nath Lalung and Others
Gauhati High Court · (2012) 2 GLD 634 : (2012) 4 GLT 509
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17, 17(1)(b), 49Transfer of Property Act, 1882 — Section 54, 60, 67
High Courts29 Feb 2012
Gitanjali Talukdar, W/o.Sri Mukul Talukdar, R/o.Basistha, Guwahati, Kamrup, Assam Vs State of Assam, represented by the Commissioner and Secretary to the Govt.of Assam, Education (Secondary) Department, Dispur, Guwahati
Gauhati High Court · (2012) 02 GAU CK 0041
High Courts29 Feb 2012Dismissed
Md. Sahed Ali Vs Ms. Mahela Begum
Gauhati High Court · (2013) 1 Crimes 89 : (2012) 2 GLD 469
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts29 Feb 2012
Nili Kalita (Subject Teacher, Zoology, Kharupetia H.S.School, Darrang), W/o.Sri Rabin Deka, Resident of Mangaldoi Town (Tamulipara), PO & PS.Mangaldoi, Dist : Darrang (Assam) Vs State of Assam, represented by the Commissioner and Secretary to the Govt.of Assam, Department of Education, Dispur, Guwahati-6.
Gauhati High Court · (2012) 02 GAU CK 0034
High Courts29 Feb 2012
Commissioner of Income Tax Vs Jawahar Bhattacharjee
Gauhati High Court · (2012) 249 CTR 529 : (2012) 342 ITR 74
Income Tax Act, 1961 — Section 143(3), 260A, 263, 54F
High Courts29 Feb 2012
Commissioner of Income Tax Vs Parasmal Jain
Gauhati High Court · (2012) 02 GAU CK 0019
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 260A, 263
High Courts29 Feb 2012Dismissed
Sahed Ali (Md.) Vs Mahela Begum
Gauhati High Court · (2013) 3 GLT 14
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts28 Feb 2012Allowed
United India Insurance Co. Ltd. Vs Smt. Vanlalmani and Another
Gauhati High Court · (2012) 4 TAC 47
Motor Vehicles Act, 1988 — Section 147(1), 173
High Courts28 Feb 2012Allowed
Sri Supratim Sadhanidar Vs State of Assam
Gauhati High Court · (2012) 2 GLD 440
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 376, 420, 493, 90
High Courts28 Feb 2012Dismissed
Sri Kant Sharma Vs Angelous D. Topno
Gauhati High Court · (2012) 2 GLD 432
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 403, 405, 415, 420
High Courts27 Feb 2012Dismissed
Shri Bhadra Surang Vs State of Assam
Gauhati High Court · (2012) 3 GLD 316
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
High Courts27 Feb 2012Dismissed
Shri Naba Kumar Doley Vs Sri Bharat Chandra Narah
Gauhati High Court · (2012) 2 GLD 306
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 15(4), Order 6 Rule 15(4), Order 6 Rule 16Representation of the People Act, 1951 — Section 100, 117, 123, 123(1), 123(1)(A)
High Courts27 Feb 2012
Atul Debbarma Vs State of Tripura
Gauhati High Court · (2012) 5 GLR 889
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A, 7A
High Courts27 Feb 2012Allowed
T Nengzakham Vs The State of Manipur and Others
Gauhati High Court · (2012) 02 GAU CK 0077
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 58