High Courts05 Jan 2012
Union of India & Anr. Vs Raj Karan Jain & Anr.
Gauhati High Court · (2012) 4 GLR 655 : (2012) 2 GLT 302
Land Acquisition Act, 1894 — Section 18, 18
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 64 of 64
High Courts05 Jan 2012
Santanu Kumar Jamatia Vs Land Acquisition Controller, Agartala
Gauhati High Court · (2012) 4 GLR 25 : (2012) 3 GLT 488
Land Acquisition Act, 1894 — Section 51A, 51A
High Courts05 Jan 2012
Bhanu Rani Debbarma & Ors. Vs Ranjit Debbarma & Anr.
Gauhati High Court · (2012) 2 GLT 295
Motor Vehicles Act, 1988 — Section 166, 166
High Courts04 Jan 2012
Smti. Phulu Goswami Vs State of Assam and another
Gauhati High Court · (2012) 2 GLD 293
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 482Penal Code, 1860 (IPC) — Section 120B, 406, 411, 414, 420
High Courts04 Jan 2012Dismissed
Rukiya Khatun and Another Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 827
High Courts04 Jan 2012
Joynil Ali, Nashiyat Ali, Both are sons of Late Nazir Ali, Resident of Village- Hatemtola, PO- Ganesh Kowari (Via Sipajhar), PS & Mouza- Sipajhar, Di Vs Mohammad Ali, Son of Late Muluk Shah Shaikh, Resident of Village- Hatemtola, PO- Ganesh Kowari (Via Sipajhar), PS & Mouza- Sipajhar, Dist.- Darrang (
Gauhati High Court · (2012) 01 GAU CK 0071
High Courts04 Jan 2012
Mijanur Rahman Vs State of Assam
Gauhati High Court · (2012) 4 GLR 913 : (2012) 1 GLT 498
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts04 Jan 2012
Dharampal Satyapal Limited, Having its Registered Office at 1171, S.P.Mukherjee Marg, New Delhi - 110 006 Vs Union of India, through Revenue Secretary to the Govt.of India, Ministry of Finance (Department of Revenue) North Block, New Delhi.
Gauhati High Court · (2012) 2 GLR 887
Central Excise Rules, 2002 — Rule 6, 6Central Excises and Salt Act, 1944 — Section 11(A)(B), 11(A)(B)Constitution of India, 1950 — Article 19(1)(g), 19(1)(g), 226, 226
High Courts04 Jan 2012
Md. Samsul Sheikh and Others Vs State of Assam
Gauhati High Court · (2012) 3 GLD 218
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(2), 323, 324
High Courts03 Jan 2012Dismissed
M/s. New India Assurance Co. Ltd. Vs Ellorinda R. Sangma and Others
Gauhati High Court · (2012) 2 TAC 404
Motor Vehicles Act, 1988 — Section 166
High Courts03 Jan 2012
Sri Dharmeswar Bora, Son of Late Khagendra Nath Bora, Resident of Saru Abhoyapuria Gaon, Tengakhat, Dibrugarh Vs State of Assam, represented by the Commissioner and Secretary, Education Department, Dispur
Gauhati High Court · (2012) 01 GAU CK 0085
High Courts03 Jan 2012
Balmukund Agarwal, Son of Shri Raghubir Prasad Agarwal, Resident of Tarun Villa Chalianagar, P.S.Tinsukia, District – Tinsukia, Assam, At present Shankar Netralaya, Beltola, Guwahati. Vs Sunita Agarwal, Wife of Dr.Balmukund Agarwal, Daughter of Shri Durga Dutt Singhi, Resident of Jail Road, C/o Sunita Dental Clinic, P.O. & P.S.Jorhat, District – Jorhat, Assam.
Gauhati High Court · (2012) 01 GAU CK 0045
High Courts03 Jan 2012
Dharmeswar Bora, Son of Late Khagendra Nath Bora, Resident of Saru Abhoyapuria Gaon, Tengakhat, Dibrugarh. Vs State of Assam, represented by the Commissioner and Secretary, Education Department, Dispur.
Gauhati High Court · (2012) 2 GLR 909 : (2012) 1 GLT 455
Assam Secondary Education (Provincialisation) Act, 1977 — Section 2(ii), 2(ii)Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 13(7), 13(7)Assam Services (Pension) Rules, 1969 — Rule 31, 31, 32, 32, 36, 36
High Courts03 Jan 2012Allowed
The Union of India and others Vs Md. Irfan Ali
Gauhati High Court · (2012) 134 FLR 817 : (2012) 2 GLD 233
Central Reserve Police Force Act, 1949 — Section 10, 10(m), 11, 11(1), 9Constitution of India, 1950 — Article 226
High Courts01 Jan 2012
Hira Maji Vs State of Assam
Gauhati High Court · (2012) 4 GLT 970
Criminal Procedure Code, 1973 — Section 357ACriminal Procedure Code, 1973 (CrPC) — Section 357APenal Code, 1860 — Section 302
High Courts01 Jan 2012
Likheswar Chutia Vs State of Assam
Gauhati High Court · (2012) 3 GLT 749
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302