COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 58 of 64

High Courts06 Feb 2012Dismissed

Sajibul Islam @ Shazibul Islam Vs Ms. Lutfa Begum and Another

Gauhati High Court · (2012) 2 GLD 759

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 208, 209Penal Code, 1860 (IPC) — Section 201, 207, 209, 312, 313

High Courts04 Feb 2012

Nilima Enterprise and Anr. Vs Union of India and Ors.

Gauhati High Court · (2012) 2 GLR 516

High Courts04 Feb 2012

Ruma Kar @ Dey & Ors. Vs Kajal Kumar Dey

Gauhati High Court · (2012) 3 GLT 650

Penal Code, 1860 (IPC) — Section 294, 406, 418, 420, 506Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts04 Feb 2012

Bimalendu Gupta, Son of Late Biswanath Gupta Resident of B-103, Arunudoi Residency, Sahid Dilip Huzuri Path, Sarumotoria, Dispur, Assam Vs Union of India, Represented By The Secretary To The Government of India, Ministry of Home Affairs (Department of Personnel and Administratie Reforms) North Block, New Delhi – 1

Gauhati High Court · (2012) 02 GAU CK 0091

High Courts04 Feb 2012Dismissed

Samsul Hoque and others Vs Upendra Ch. Nath and another

Gauhati High Court · (2012) 2 GLD 405

Criminal Procedure Code, 1973 (CrPC) — Section 202, 257, 438, 482Penal Code, 1860 (IPC) — Section 147, 149, 307, 384, 395

High Courts04 Feb 2012Allowed

Sri. Naren Chandra Medhi Vs Md. Mamtaz Ali and Another

Gauhati High Court · (2012) 2 GLD 766

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 97, Order 21 Rule 98Specific Relief Act, 1963 — Section 6

High Courts04 Feb 2012

Abdul Alim (Md.) Vs State of Assam

Gauhati High Court · (2012) 6 GLR 268 : (2012) 2 GLT 236

Criminal Procedure Code, 1973 — Section 164(4)Criminal Procedure Code, 1973 (CrPC) — Section 164(4)Penal Code, 1860 — Section 304 PartII

High Courts03 Feb 2012

Shri Kh. Morung Maring Vs The State of Manipur

Gauhati High Court · (2012) 02 GAU CK 0112

Executive Business Rules — Rule 28Manipur (Hill Areas) District Councils (inserted under 3rd Amendment Act) Act, 2008 — Section 29A, 9Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3, 3(2)

High Courts03 Feb 2012Allowed

Haren Das and Others Vs The State of Assam.

Gauhati High Court · (2012) CriLJ 1467

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

High Courts02 Feb 2012Dismissed

Sri. Jiauddin Ahmed and Others Vs State of Assam and Others

Gauhati High Court · (2012) 2 GLD 752

Constitution of India, 1950 — Article 14

High Courts02 Feb 2012Dismissed

Sri Atul Deka Vs State of Assam and another

Gauhati High Court · (2012) 2 GLD 508

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1)(b), 195(1)(b)(ii), 340Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

High Courts02 Feb 2012

Union of India & Ors. Vs Manab Deka

Gauhati High Court · (2012) 4 GLT 279

Central Reserve Police Force Act, 1949 — Section 10, 10, 11, 11, 12, 12

High Courts02 Feb 2012Allowed

Md. Nabab Ali Vs Assam State Co-operative Agricultural and Rural Development Bank Ltd. and Others Sri Ahiruddin Ahmed Vs State of Assam and others

Gauhati High Court · (2012) 135 FLR 183 : (2012) 2 GLD 574

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 25F

High Courts02 Feb 2012

Ripak Das Vs State of Assam

Gauhati High Court · (2012) 2 GLT 137

Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401

High Courts01 Feb 2012Dismissed

Union of India and Others Vs Amar Kumar Singh

Gauhati High Court · (2012) 2 GLT 863

Constitution of India, 1950 — Article 226, 311, 311(2)

High Courts01 Feb 2012Allowed

Sri Pradip Rauth Vs The State of Tripura

Gauhati High Court · (2012) 02 GAU CK 0082

Evidence Act, 1872 — Section 30

High Courts01 Feb 2012

Shri Laishram Sharat Singh, Smt. Laishram(O) Amuleima Devi, Shri Laishram Manoj Singh and Shri Laishram Chan Singh Vs Smt. Laishram (O) Nomita Devi

Gauhati High Court · (2012) 02 GAU CK 0065

High Courts01 Feb 2012

The State of Manipur Vs Code No. 45039 Luis Topno

Gauhati High Court · (2012) 02 GAU CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 70, 71, 72Penal Code, 1860 (IPC) — Section 302, 34

High Courts01 Feb 2012

Gopen Roy & Ors. Vs State of Assam

Gauhati High Court · (2012) 2 GLT 203

Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 — Section 394

High Courts31 Jan 2012

Konthoujam Paka Singh Vs State of Manipur & Ors.

Gauhati High Court · (2012) 1 GLT 431