High Courts20 Jan 2012Dismissed
Anmol India Ltd. Vs Coal India Limited
Gauhati High Court · (2012) 283 ELT 330 : (2013) 22 GSTR 148
Central Excises and Salt Act, 1944 — Section 11(B), 5A, 5A(1)
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 61 of 64
High Courts20 Jan 2012
Sri Gobinda Swargiary Vs State of Assam
Gauhati High Court · (2012) 1 GLD 926
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357A, 378(2)Penal Code, 1860 (IPC) — Section 300, 302, 34, 341
High Courts20 Jan 2012
Sri Binod Karmakar Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 913
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 357AEvidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 34
High Courts20 Jan 2012
Sahidul Khan, S/o Sorhab Khan, Vill Kalahbhanga, Bidyapara, PO Kalahbhanga, PS Sorbhogh, Dist- Barpeta (Assam) (in Jail) Vs State of Assam
Gauhati High Court · (2012) 01 GAU CK 0093
High Courts20 Jan 2012
Sahidul Khan Vs State of Assam
Gauhati High Court · (2012) 3 GLR 747
Evidence Act, 1872 — Section 154, 154
High Courts20 Jan 2012
Umesh Barman Superintendent of Police(Communication), Assam Police Radio Organisation, Message Contral Centre, Dispur, Guwahati-6. Vs State of Assam, represented by the Chief Secretary to the Govt.of Assam, Dispur, Guwahati-6.
Gauhati High Court · (2012) 01 GAU CK 0026
High Courts20 Jan 2012
Smt. Sampa Banik (Chakraborty) Vs Shri Gautam Chakraborty
Gauhati High Court · (2012) 01 GAU CK 0020
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts20 Jan 2012Dismissed
Sri Haridhan Biswas Vs State of Tripura
Gauhati High Court · (2012) 01 GAU CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 401Penal Code, 1860 (IPC) — Section 279, 304A
High Courts19 Jan 2012Allowed
G.D. Tie UP Pvt. Ltd Vs State of Assam and Others
Gauhati High Court · (2012) 2 GLT 851
Land Acquisition Act, 1894 — Section 11, 11A, 18, 3(b), 30Wild Life (Protection) Act, 1972 — Section 35(1)
High Courts19 Jan 2012
Bhim Ram, Son of Rajnety Ram, Resident of village-Sonpar, P.S.Rajpur,District Boxer Vs State of Assam
Gauhati High Court · (2012) 01 GAU CK 0092
High Courts19 Jan 2012
Ramesh Bharali, S/o late Jauti Bharali, Vill.Ramdia, P.S.Hajo, Dist.Kamrup Vs Ramesh Deka
Gauhati High Court · (2012) 01 GAU CK 0091
High Courts19 Jan 2012
Mona Urang (In Jail) Vs State of Assam
Gauhati High Court · (2012) 01 GAU CK 0084
High Courts19 Jan 2012
Malati Deb & Ors. Vs Hasina Khatun & Ors.
Gauhati High Court · (2012) 3 GLT 697
Civil Procedure Code, 1908 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Jan 2012
Ramesh Bharali, S/o Late Jauti Bharali, Vill.Ramdia, P.S.Hajo, Dist.Kamrup Vs Ramesh Deka
Gauhati High Court · (2012) 2 GLR 529
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts19 Jan 2012
Nazir Ahmed Barbhuiya, S/O Lt.Mukadar Ali Barbhuiya Vs Moulavi Kutub Uddin Barbhuiya, S/O Lt.Idris Ali Barbhuiya
Gauhati High Court · (2012) 01 GAU CK 0068
High Courts19 Jan 2012
Bhim Ram & Ors. Vs State of Assam
Gauhati High Court · (2012) 4 GLR 573 : (2012) 1 GLT 416
High Courts19 Jan 2012
Dharampal Satyapal Ltd. Vs Commissioner of Customs and Central Excise
Gauhati High Court · (2013) 19 GSTR 97
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 11A, 14, 5AFinance Act, 2001 — Section 136
High Courts19 Jan 2012
Muktar Hussain (MD.) Vs Indian Oil Corporation Ltd. and Ors
Gauhati High Court · (2012) 3 GLT 267
High Courts19 Jan 2012
Srinvas Reddy Voladri, S/o Somi Reddy, P.O.Chinanemila, Mandal: Nootankal, Dist.Nalganda, Andhra Pradesh Vs Union of India, Represented by the General Manager (Personnel), N.F.Railway, Maligaon
Gauhati High Court · (2012) 1 GLT 701
Constitution of India, 1950 — Article 226, 226
High Courts19 Jan 2012
Ganesh Karmakar Vs State of Assam
Gauhati High Court · (2012) 6 GLR 487 : (2012) 1 GLT 410
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302