COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 57 of 64

High Courts09 Feb 2012Dismissed

Panna Lal Bhansali Vs Axis Bank Ltd. and Others

Gauhati High Court · (2012) 3 BC 443

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 14, 17Transfer of Property Act, 1882 — Section 53, 53A, 56

High Courts09 Feb 2012

Abdul Khalek Vs State of Assam

Gauhati High Court · (2012) 3 GLD 185

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(1), 511

High Courts09 Feb 2012Allowed

Smt. Kongrailatpam (N) Roji Devi Vs The State of Manipur and Union of India

Gauhati High Court · (2012) 02 GAU CK 0022

National Security Act, 1980 — Section 17, 3(2), 3(3)

High Courts08 Feb 2012Allowed

Mangeswari Debbarma and Others Vs Pradip Chandrapaul and Another

Gauhati High Court · (2012) 2 GLD 350 : (2012) 2 GLT 828

Motor Vehicles Act, 1988 — Section 171

High Courts08 Feb 2012

Shri Meghnath @ Meghu Kanda and Shri Rajendra @ Kutu Mahapatra Vs The State of Tripura

Gauhati High Court · (2012) 5 GLT 47

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 222Penal Code, 1860 (IPC) — Section 3, 34, 363, 366, 446

High Courts08 Feb 2012

Sri Dr. Kh. Kaminibabu Singh, Sr. Eye-Specialist, SP/NPCB Vs The State of Manipur and Others

Gauhati High Court · (2012) 02 GAU CK 0021

High Courts07 Feb 2012Allowed

Commissioner of Income Tax, Guwahati -1, Saikia Commercial Complex, Sree Nagar, G.S. Road, Guwahati-781005 Vs Shri Jawahar Bhattacharjee

Gauhati High Court · (2012) 247 CTR 473 : (2012) 2 GLD 379 : (2012) 341 ITR 434 : (2012) 209 TAXMAN 174 : (2012) 48 VST 214

Assam General Sales Tax Act, 1993 — Section 263, 263(1), 36Income Tax Act, 1922 — Section 33BIncome Tax Act, 1961 — Section 256(2), 263, 54F

High Courts07 Feb 2012

Mizanor Rahman Vs State of Assam and others

Gauhati High Court · (2012) 2 GLD 390

Constitution of India, 1950 — Article 14, 16

High Courts07 Feb 2012Dismissed

Shri Aswini Kumar Das Vs Government of Assam and others

Gauhati High Court · (2012) 2 GLD 393

High Courts07 Feb 2012Dismissed

Commissioner of Income Tax Vs I. Tech Electronics

Gauhati High Court · (2012) 248 CTR 108 : (2012) 341 ITR 533

Income Tax Act, 1961 — Section 260A, 263, 80IC, 80IC(2), 80IC(3)

High Courts07 Feb 2012

Sri Dharmendra Patowary Vs State of Assam and Others

Gauhati High Court · (2012) 2 GLD 746

Constitution of India, 1950 — Article 226

High Courts07 Feb 2012Dismissed

Smti. Rumi Gogoi (Hazarika) Vs State of Assam and Others

Gauhati High Court · (2012) 2 GLD 720

Constitution of India, 1950 — Article 14, 16, 226, 309National Council for Teacher Education Act, 1993 — Section 12, 32Right of Children to Free and Compulsory Education Act, 2009 — Section 2(n), 23, 23(2)

High Courts06 Feb 2012Allowed

Shri Ajit Kr. Goswami and another Vs State of Assam and others

Gauhati High Court · (2012) 2 GLD 514

Constitution of India, 1950 — Article 311

High Courts06 Feb 2012

Orbit Taring Vs Deputy Commissioner, Pasighat

Gauhati High Court · (2012) 3 GLT 943

High Courts06 Feb 2012Allowed

Smt. Khangenbam (N) Salam (Ongbi) Priya Devi Vs The State of Manipur and The Union of India

Gauhati High Court · (2012) 02 GAU CK 0083

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8Unlawful Activities (Prevention) Act, 1967 — Section 17, 20

High Courts06 Feb 2012

Brahmaputra Iron and Steel Company Pvt. Ltd. (M/s) and Another Vs Premchand Tolaram Bafna Charitable Trust and Another

Gauhati High Court · (2012) 4 GLT 495

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 482

High Courts06 Feb 2012

Amar Nath Kumar & Ors. Vs Mrinal Kantikhullar & Ors.

Gauhati High Court · (2012) 1 GLT 716

Civil Procedure Code, 1908 — Section 54Civil Procedure Code, 1908 (CPC) — Section 54

High Courts06 Feb 2012

Sri Dulu Ranjan Roy, S/O.Late Gopendra Lal Roy, R/O.Village : Dohabora Chowk, P.O.Jorhat, Pin Code – 785001 District : Jorhat, Assam. Vs State of Assam, Represented By The Commissioner and Secretary to The Government of Assam, Education (Secondary) Department, Dispur, Guwahati – 6

Gauhati High Court · (2012) 02 GAU CK 0066

High Courts06 Feb 2012Allowed

Shri Arjun Majumder Vs The State of Tripura

Gauhati High Court · (2012) 02 GAU CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 154(2), 156(3), 173(2), 395, 397

High Courts06 Feb 2012

Sri Paritosh Saha Vs The State of Tripura

Gauhati High Court · (2012) 02 GAU CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A