COURT ARCHIVE

Gauhati High Court judgments, 2012

1,280 judgments · page 59 of 64

High Courts31 Jan 2012

Sri Kanak Chandra Nath, Son of Late Nagendra Chandra Nath, Village Kalitapara, P.O.Bhulukadaba, District – Barpeta, Assam. Vs State of Assam, Represented by the Secretary to the Government of Assam, Department of Education (Secondary), Dispur, Guwahati-6.

Gauhati High Court · (2012) 01 GAU CK 0038

High Courts31 Jan 2012

Kanak Chandra Nath & Ors. Vs State of Assam & Ors.

Gauhati High Court · (2012) 1 GLT 728

Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 14(4)(i), 14(4)(i)

High Courts30 Jan 2012Dismissed

Sri Sagar Samrat Gupta Vs State of Assam

Gauhati High Court · (2012) 2 GLD 497

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 468, 471

High Courts30 Jan 2012

Akal Mia Vs State of Assam

Gauhati High Court · (2012) 3 GLT 385

Criminal Procedure Code, 1973 (CrPC) — Section 279, 313Penal Code, 1860 (IPC) — Section 279, 304(A), 304A

High Courts30 Jan 2012Allowed

M/s. Omega Printers and Publishers Pvt. Ltd. and Another Vs Union of India and Others

Gauhati High Court · AIR 2012 Guw 53

Constitution of India, 1950 — Article 14, 19, 19(1)(a), 19(2), 226

High Courts30 Jan 2012Dismissed

Mahendra Nath Das Vs Union of India and Others

Gauhati High Court · (2012) 3 GLD 411

Constitution of India, 1950 — Article 134, 14, 142, 161, 19Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354, 354(3), 367(5), 401Penal Code, 1860 (IPC) — Section 302

High Courts30 Jan 2012

W.Rabi Singh Vs State of Manipur & Ors.

Gauhati High Court · (2012) 1 GLT 435

Limitation Act, 1963 — Section 5, 5

High Courts30 Jan 2012

Joy Prakash Gupta and Another Vs G.M., NF Railway, Assam and Another

Gauhati High Court · (2012) 2 GLD 533

Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 4Railway Property (Unlawful Possession) Amendment Act, 2012 — Section 3(a), 4

High Courts30 Jan 2012Allowed

State of Tripura Vs Tapas Deb Choudhury

Gauhati High Court · (2012) 134 FLR 849

Fatal Accidents Act, 1855 — Section 1A

High Courts27 Jan 2012

Shawan Kasta Vs State of Assam

Gauhati High Court · (2012) 2 GLT 865

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(A), 357APenal Code, 1860 (IPC) — Section 302

High Courts27 Jan 2012

Budheswar Garh Vs State of Assam

Gauhati High Court · (2012) 3 GLT 281

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302

High Courts27 Jan 2012

Shri Krishna Shankar Mehta Vs State Central Bureau of Investigation

Gauhati High Court · (2012) 2 GLD 798

Contract Act, 1872 — Section 73Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106

High Courts27 Jan 2012

Yusuf Ali Vs Sahabuddin and Anr.

Gauhati High Court · (2012) 4 GLR 354

Penal Code, 1860 — Section 366Penal Code, 1860 (IPC) — Section 366

High Courts27 Jan 2012

Pintu Das, Son of Late Arun Das Resident of Philobari Udaypur Gaon, P.O.Gabharubheti, P.S.Doomdooma, district Tinsukia, Assam. Vs State of Assam

Gauhati High Court · (2012) 01 GAU CK 0064

High Courts27 Jan 2012Dismissed

Subal Rabha and etc. Vs The State of Assam and Others

Gauhati High Court · AIR 2012 Guw 62

Constitution of India, 1950 — Article 243C, 243R, 243R(1), 243R(2), 243S

High Courts27 Jan 2012

Sougaijam Rakesh Singh Vs National Investigation Agency

Gauhati High Court · (2012) 01 GAU CK 0042

High Courts27 Jan 2012

Sri Pintu Das, Son of Late Arun Das Resident of Philobari Udaypur Gaon, P.O.Gabharubheti, P.S.Doomdooma, district Tinsukia, Assam Vs State of Assam

Gauhati High Court · (2012) 01 GAU CK 0037

High Courts27 Jan 2012

Sri. Dwigendra Das Vs State of Assam

Gauhati High Court · (2012) 2 GLD 770

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357APenal Code, 1860 (IPC) — Section 302

High Courts25 Jan 2012Dismissed

The Urban Development Co-operative Bank Ltd. Vs Union of India and Others

Gauhati High Court · (2012) 1 GLD 902

Banking Regulation Act, 1949 — Section 22, 22(1)Constitution of India, 1950 — Article 226

High Courts25 Jan 2012

State of Tripura & Ors. Vs Bishnupada Biswas (Dr.) & Anr.

Gauhati High Court · (2012) 3 GLT 504