High Courts25 Jan 2012
Bhupen Gogoi Vs State of Assam
Gauhati High Court · (2012) 3 GLT 689
Criminal Procedure Code, 1973 — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 60 of 64
High Courts25 Jan 2012Dismissed
Babul Baruah Vs State of Assam
Gauhati High Court · (2012) 1 GLD 921
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jan 2012
Arun Bora Vs State of Assam
Gauhati High Court · (2012) 1 GLT 572
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 2012
Bodoland Territorial Council Represented by the Secretary, BTC, Kokrajhar, Assam Vs Krishna Haloi S/o.Harkanta Haloi, R/o.Vill.Athiabari, PO.Athiabari, PS.Borbori, Dist.Baksa, BTAD.
Gauhati High Court · (2012) 5 GLR 328
Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts24 Jan 2012Allowed
Lokesh Malakar Vs State of Assam
Gauhati High Court · (2012) 3 GLT 290
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(XXIIIA), 22, 22(a), 42, 50
High Courts24 Jan 2012
Sri Gurupada Deb Vs State of Tripura
Gauhati High Court · (2012) 01 GAU CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374
High Courts24 Jan 2012
Suresh Rajbongshi and ors Vs State of Assam
Gauhati High Court · (2012) 3 GLR 371
Penal Code, 1860 — Section 201, 302, 34Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Jan 2012
Ajit Dhar Vs Commissioner/Secretary (T.D. & B.C.), Manipur & Ors.
Gauhati High Court · (2012) 2 GLT 361
High Courts24 Jan 2012
In Jail Suresh Rajbongshi Vs State of Assam
Gauhati High Court · (2012) 01 GAU CK 0066
High Courts24 Jan 2012
Abdul Sukkur Barbhuiya, S/o Late Haji Moin Uddin Barbhuiya, Vill.Chiporsangon Pt.III, P.S.-Algapur, Dist.-Hailakandi Vs State of Assam, to be represented by the Public Prosecutor, Assam
Gauhati High Court · (2012) 01 GAU CK 0065
High Courts24 Jan 2012
NC TELECOM Pvt.Ltd, having its office at 92/13/3, Dr B R Ambedkar Road, P.O.- New Barrackpore, Dist.- North 24 Parganas, Kolkata - 700 131 Vs Chief General Manager/NE-1/NETF, Bharat Sanchar Nigam Limited (BSNL), N N Burman Bldg., Panbazar, Guwahati- 781 001, Assam.
Gauhati High Court · (2012) 01 GAU CK 0028
High Courts24 Jan 2012
Sri Sishir Choudhury, Son of Sri Jogendra Nath Das, Resident of Chandmari, under Chandmari Police Station in the district of Kamrup,Assam. Vs State of Assam
Gauhati High Court · (2012) 4 GLR 356
Penal Code, 1860 — Section 365, 379Penal Code, 1860 (IPC) — Section 365, 379
High Courts24 Jan 2012
Suresh Rajbonshi & Anr. Vs State of Assam
Gauhati High Court · (2012) 1 GLT 708
Penal Code, 1860 — Section 201, 302Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Jan 2012
Shri Nitya Kalita Vs State of Assam
Gauhati High Court · (2012) 1 GLD 932
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 2012
The Union of India Vs Smt. Paramani Marak
Gauhati High Court · (2012) 2 GLD 830
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 153Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 23(2)
High Courts23 Jan 2012
Bharat Sanchar Nigam Ltd. & Ors. Vs Mardondor Khongwir & Anr.
Gauhati High Court · (2012) 2 GLT 42
High Courts23 Jan 2012
Satish Kumar, Force No.921110276, Constable/Driver, Central Reserve Police Force, Amerigog, Guwahati, Kamrup, Assam - Petitioner Vs Union of India, Represented by the Secretary, Ministry of Home Affairs, New Delhi
Gauhati High Court · (2012) 01 GAU CK 0067
High Courts23 Jan 2012Dismissed
Md. Abdul Rehman Shekh Vs Shri Mukut Bhattacharya
Gauhati High Court · (2012) 2 GLD 400
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 195, 200, 244Penal Code, 1860 (IPC) — Section 181, 182, 199, 204, 405
High Courts23 Jan 2012Dismissed
Smti Rekha Barooah Vs Sri Jitendra Kumar Baruah
Gauhati High Court · (2012) 2 GLD 493
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17
High Courts23 Jan 2012Allowed
Nongthombam Tejmani Singh and Others Vs Manipur Public Service Commission and Others
Gauhati High Court · (2013) 2 GLT 836
Constitution of India, 1950 — Article 14, 142, 16, 309Income Tax Act, 1922 — Section 14(2)(a), 14(2)(c), 16(1)(a), 16(1)(b), 24Indian Medical Council Act, 1956 — Section 13, 21(1), 21(1)(p), 3, 3(h)