High Courts16 Feb 2012Allowed
Sri Avijit Majumder Vs Sri Krishna Chandra Paul and National Insurance Company Ltd.
Gauhati High Court · (2012) 02 GAU CK 0118
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 338
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 55 of 64
High Courts16 Feb 2012Allowed
Shri Konsam Inaocha Singh @ Jack Konsam @ JK Vs The District Magistrate, Imphal East, Government of Manipur, The State of Manipur
Gauhati High Court · (2012) 02 GAU CK 0117
Constitution of India, 1950 — Article 21, 22(2)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 3
High Courts16 Feb 2012
Sri Monoranjan Debbarma Vs Smt. Sandha Rani Debnath and Divisional Manager, National Insurance Co. Ltd.
Gauhati High Court · (2012) 02 GAU CK 0114
Motor Vehicles Act, 1988 — Section 173
High Courts16 Feb 2012
Sonoram Chakma & Ors. Vs State of Arunachal Pradesh & Ors.
Gauhati High Court · (2012) 2 GLT 23
Assam Forest Regulations, 1891 — Regulation 72C, 72C, 73, 73Constitution of India, 1950 — Article 21, 21
High Courts16 Feb 2012Allowed
Shri Chirom Herojit Meitei Vs The District Magistrate, Imphal East, Government of Manipur, The State of Manipur
Gauhati High Court · (2012) 02 GAU CK 0092
Constitution of India, 1950 — Article 22, 22(5), 226, 227National Security Act, 1980 — Section 3(1), 3(2), 8Penal Code, 1860 (IPC) — Section 3
High Courts16 Feb 2012Dismissed
Shri Manik Kalita and another Vs State of Assam and another
Gauhati High Court · (2012) 2 GLD 356
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(3), 482Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 149, 153(A)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(x), 3(ix), 3(x)
High Courts16 Feb 2012Allowed
Shri Niranjan Kumar Agarwala Vs State of Assam
Gauhati High Court · (2012) 2 GLD 460
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 14, 14A, 16, 19
High Courts15 Feb 2012
Nabam Vivek Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2012) 4 GLR 8
Constitution of India, 1950 — Article 226, 226
High Courts15 Feb 2012
Monoranjan Phukan @ Puna, Son of Shri Nabin Phukan, Resident of Village – Balijan Naharani, P.O.- Panitola, P.S.– Tinsukia, Dist – Tinsukia, Assam Vs State of Assam
Gauhati High Court · (2012) 02 GAU CK 0069
High Courts15 Feb 2012
Amal Das Vs State of Tripura
Gauhati High Court · (2012) 1 GLT 660
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 — Section 279, 338
High Courts15 Feb 2012Dismissed
Manik Das Baishnav Vs State of Tripura.
Gauhati High Court · (2012) CriLJ 1954 : (2012) 2 GLD 640
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 24, 25, 376, 376(1), 415
High Courts14 Feb 2012Allowed
Oriental Insurance Co. Ltd. Vs Biswajit Deb and Another
Gauhati High Court · (2013) 1 ACC 564 : (2013) ACJ 1923 : (2012) 2 GLD 776 : (2012) 4 GLT 431 : (2012) 3 GLT 458 : (2012) 4 LLJ 169
Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144Workmens Compensation Act, 1923 — Section 1(1)(g), 12, 17, 2(1)(1), 30
High Courts14 Feb 2012
Bidhan Ch.Baruah MBBS, DCP, S/o of Lt.Banesh Ch.Baruah Baruah Clinical Laboratory A.T.Road, Jorhat-785001 Assam Vs G.L.Publications Ltd.
Gauhati High Court · (2012) 6 GLR 115
Civil Procedure Code, 1908 — Order 41 Rule 1, 96Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96
High Courts14 Feb 2012
Sri Malay Das Vs The State of Tripura
Gauhati High Court · (2012) 2 GLD 321
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 376, 456, 457, 511
High Courts14 Feb 2012
Sri Dulal Pal, Sri Dilip Pal and Sri Pradip Pal Vs The State of Tripura
Gauhati High Court · (2012) 02 GAU CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 149, 302, 304, 323
High Courts14 Feb 2012
Md.Rahman Ali, Son of Danesh Hazi Vs State of Assam
Gauhati High Court · (2012) 02 GAU CK 0068
High Courts14 Feb 2012Allowed
Shri Mahesh Agarwalla Vs State of Assam
Gauhati High Court · (2012) 2 GLD 435
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts14 Feb 2012
In Re: Official Liquidator
Gauhati High Court · (2012) 108 CLA 70 : (2012) 172 CompCas 559
Companies Act, 1956 — Section 454, 481
High Courts13 Feb 2012Allowed
Commissioner of Income Tax Vs B and A Plantation and Industries Ltd. and Another
Gauhati High Court · (2012) 248 CTR 187 : (2012) 346 ITR 43
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 154, 155, 253(1)
High Courts13 Feb 2012Dismissed
Sri Jhantu Chandra Shil Vs The Indian Airlines, Agartala Head Office and New India Assurance Co. Ltd. Agartala Branch, Agartala, District-West Tripura
Gauhati High Court · (2012) 02 GAU CK 0115
Motor Vehicles Act, 1988 — Section 166