High Courts19 Jan 2012
Mona Urang & Ors. Vs State of Assam
Gauhati High Court · (2012) 1 GLT 491
Criminal Procedure Code, 1973 — Section 357ACriminal Procedure Code, 1973 (CrPC) — Section 357APenal Code, 1860 — Section 302, 34
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 62 of 64
High Courts18 Jan 2012Allowed
Smt. Suchandra Ghosh Vs Sri Kankan Dhar and Branch Manager, The Oriental Insurance Co. Ltd.
Gauhati High Court · (2012) 01 GAU CK 0077
Motor Vehicles Act, 1988 — Section 166, 168
High Courts18 Jan 2012Allowed
Sri Ratan Ghosh Vs Sri Kankan Dhar and Branch Manager, The Oriental Insurance Co. Ltd.
Gauhati High Court · (2012) 01 GAU CK 0061
Motor Vehicles Act, 1988 — Section 166, 168
High Courts18 Jan 2012Dismissed
Sri Ashim Chakraborty Vs Dr. Sri Ashok Chakraborty and Agartala Municipal Council
Gauhati High Court · (2012) 1 GLD 809
Constitution of India, 1950 — Article 226
High Courts17 Jan 2012Allowed
Smt. Sundari Tripura Vs Smt. Ulapi Debbarma and National Insurance Company Ltd.
Gauhati High Court · (2012) 1 GLD 815 : (2012) 5 GLT 449 : (2012) 3 TAC 926
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts17 Jan 2012
Smt. Bishnupriya Sutradhar Vs Shri Nipendra Sutradhar
Gauhati High Court · (2012) CriLJ 1796
Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 498A
High Courts16 Jan 2012
State of Tripura Vs Shyamal Ghosh
Gauhati High Court · (2012) 4 GLR 64 : (2012) 4 GLT 288
Penal Code, 1860 — Section 468Penal Code, 1860 (IPC) — Section 468
High Courts16 Jan 2012
Shri Bhaba Ranjan Sarkar Represented by his father Shri Swapan Sarkar Vs The State of Tripura
Gauhati High Court · (2012) 1 GLD 817
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 149, 300, 307, 326, 33
High Courts16 Jan 2012Allowed
Sri Sanjit Debnath Vs The State of Tripura
Gauhati High Court · (2012) 01 GAU CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Jan 2012Allowed
Mr. Singong Kamei Paokingei Vs Mr. M.K. Guikhenang
Gauhati High Court · (2012) 01 GAU CK 0107
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Limitation Act, 1963 — Article 107, 124
High Courts13 Jan 2012Allowed
Shri Khupkhohao Kilong Vs The State of Manipur, Government of Manipur, The Chief Engineer, Manipur State Rural Roads Development Agency MSRRDA), Government of Manipur and Shri Khasim Vashum, Special Class Contractor of the Public Works Department, Government of Manipur
Gauhati High Court · (2012) 01 GAU CK 0106
Constitution of India, 1950 — Article 12, 136, 14, 226, 32
High Courts13 Jan 2012Allowed
Shri Chingakham John Singh @ Chingkhuba Vs The District Magistrate, Imphal West District, Manipur, The State of Manipur and The Union of India
Gauhati High Court · (2012) 01 GAU CK 0103
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3(2), 3(3)
High Courts13 Jan 2012Allowed
Shri Salam Chandra Singh Vs The District Magistrate, Imphal West District, Manipur, The State of Manipur and The Union of India
Gauhati High Court · (2012) 01 GAU CK 0086
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3(2)
High Courts13 Jan 2012Allowed
Shri Thokchom Nanao Singh Vs The District Magistrate, Imphal West District, Manipur, The State of Manipur and The Union of India
Gauhati High Court · (2012) 01 GAU CK 0056
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3(2), 3(3)
High Courts13 Jan 2012
Jayanta Kumar Lodh Vs Prasanta Kumar Lodh
Gauhati High Court · (2012) 3 GLR 9
Civil Procedure Code, 1908 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts11 Jan 2012Dismissed
Shri Mouli Bhusan Bhattacharjee Vs Sri Chitta Ranjan Debnath and Others
Gauhati High Court · (2012) 01 GAU CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 378Penal Code, 1860 (IPC) — Section 143, 149, 453, 506
High Courts11 Jan 2012
Sri. Torang Munda and Another Vs State of Assam
Gauhati High Court · (2012) 2 GLD 734
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 2, 313, 357, 357APenal Code, 1860 (IPC) — Section 141, 147, 148, 149, 249
High Courts11 Jan 2012
Sri Ram Narayan Singh, alias Ram Narayan Katariya alias Ram Narayan Vs Sri Haradhan Chandra Das and The Branch Manager, United India Insurance Company Ltd.
Gauhati High Court · (2012) 01 GAU CK 0030
Motor Vehicles Act, 1988 — Section 173
High Courts11 Jan 2012
Union of India Represented by the General Manager (Personnel), N.F.Railway, Maligaon, Guwahati- 781011. Vs Jagadish Das, Son of Late Akalu Das, Resident of Quarter No.110-B, Loco Colony, Station Road, Rangia.
Gauhati High Court · (2012) 2 GLT 158