High Courts13 Feb 2012
State of Tripura and Ors. Vs Pranesh Chakraborty
Gauhati High Court · (2012) 5 GLR 51
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 56 of 64
High Courts13 Feb 2012
State of Tripura and Anr. Vs Samita Saha and Ors.(And other canes)
Gauhati High Court · (2012) 4 GLR 192
High Courts13 Feb 2012
Anil Kumar Bharali S/o Late Bhagaban Bharali Vill-Batahghuli, Panjabari, P.S.Noonmati, Guwahati, District-Kamrup Vs State of Assam, represented by the Commissioner and Special Secretary to the Govt.of Assam, Public Works Department (PWD), Dispur, Guwahati-6
Gauhati High Court · (2012) 02 GAU CK 0089
High Courts13 Feb 2012
Maran Ghosh Vs State of Tripura and Others
Gauhati High Court · AIR 2012 Guw 86
Constitution of India, 1950 — Article 226
High Courts13 Feb 2012
Jonaram Bora Vs State of Assam
Gauhati High Court · (2012) 3 GLT 279
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts13 Feb 2012Dismissed
State of Tripura and Others Vs Sri Prangobinda Das
Gauhati High Court · (2012) 2 GLD 823 : (2012) 5 GLT 315
Constitution of India, 1950 — Article 21, 226, 47
High Courts10 Feb 2012
Sri Mukul Ch. Bordoloi and others Vs State of Assam and others
Gauhati High Court · (2012) 2 GLD 330
High Courts10 Feb 2012
Sadek Ali (Md.) Vs State of Assam & Ors.
Gauhati High Court · (2012) 2 GLT 67
Foreigners Act, 1946 — Section 9, 9
High Courts10 Feb 2012
Md. Jamal Uddin Vs Union of India and Others
Gauhati High Court · (2012) 2 GLD 526
Citizenship Act, 1955 — Section 6A(1)(d)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106
High Courts10 Feb 2012
Pujan Goala, Son of Late Anjani Goala Vs State of Assam
Gauhati High Court · (2012) 02 GAU CK 0090
High Courts10 Feb 2012
Shri Jhutan Dey Vs The State of Tripura
Gauhati High Court · (2012) 02 GAU CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 251, 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts10 Feb 2012Allowed
Shri Shankar Biswas Vs State of Tripura
Gauhati High Court · (2012) 2 GLD 904 : (2012) 4 GLT 466
Criminal Procedure Code, 1973 (CrPC) — Section 161, 193, 294, 294(1), 313Evidence Act, 1872 — Section 145, 19, 27, 32(1), 4Penal Code, 1860 (IPC) — Section 161, 420, 5
High Courts09 Feb 2012
Sri Padumi Das and Others Vs Bibhashree Dass
Gauhati High Court · (2012) 2 GLD 757
Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 2(d), 200, 204Penal Code, 1860 (IPC) — Section 34, 406
High Courts09 Feb 2012Allowed
Md. Abdul Ali and Etc. Vs The State of Tripura
Gauhati High Court · (2012) CriLJ 1944 : (2012) 2 GLD 787
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts09 Feb 2012
Md. Makbul Hussain Vs State of Assam and another
Gauhati High Court · (2012) 2 GLD 446
Criminal Procedure Code, 1973 (CrPC) — Section 244(1), 249, 482Penal Code, 1860 (IPC) — Section 380
High Courts09 Feb 2012
Sri Gobinda Deb Roy @ Gopal Deb Ray Vs The New India Assurance Company Ltd., Agartala Branch, Hariganga Basak Road, Agartala, Dist - West Tripura and Smt. Sakti Rani Natta
Gauhati High Court · (2012) 02 GAU CK 0113
High Courts09 Feb 2012Allowed
Shri Ingudam Bipin Singh Vs The District Magistrate, Imphal East, Govt. of Manipur and The State of Manipur
Gauhati High Court · (2012) 02 GAU CK 0109
Constitution of India, 1950 — Article 21, 22, 22(2)National Security Act, 1980 — Section 16UA(P)A, 3, 3(2), 8Penal Code, 1860 (IPC) — Section 265, 34, 365, 368
High Courts09 Feb 2012
Bongaigaon Concrete Industries (P.) Ltd. Vs State of Assam and Ors.
Gauhati High Court · (2013) 1 GLR 795
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Feb 2012Allowed
Sri Debananda Bora and Others Vs State of Assam
Gauhati High Court · (2012) 2 GLD 816
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 201, 302, 34