High Courts18 Oct 2012
P.P. Enterprise Vs Union of India
Gauhati High Court · (2013) 2 GLR 788
Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 7, 7
COURT ARCHIVE
Gauhati High Court judgments, 2012
1,280 judgments · page 8 of 64
High Courts18 Oct 2012Dismissed
Nanigopal Pal @ Gopal Pal and Others Vs State of Tripura
Gauhati High Court · (2013) 1 GLD 675 : (2013) 1 GLT 593
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313, 374Evidence Act, 1872 — Section 21, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 300, 302, 34
High Courts16 Oct 2012Dismissed
Rupjyoti Kalita Vs Rajib Hazarika and Others
Gauhati High Court · (2013) 1 GLD 416 : (2013) 2 GLT 395
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 104, 105, 19, 19(1)(a)
High Courts16 Oct 2012
Clement D. Sangma and Others Vs State of Meghalaya and Others
Gauhati High Court · (2013) LabIC 440
Constitution of India, 1950 — Article 226
High Courts15 Oct 2012Dismissed
Amit Lahkhowa Vs State of Assam
Gauhati High Court · (2012) 5 GLT 897
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357A, 84Penal Code, 1860 (IPC) — Section 300, 302
High Courts15 Oct 2012Allowed
Hewlett Packard India Sales Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2012) 56 VST 472
Assam Value Added Tax Act, 2003 — Section 59
High Courts15 Oct 2012Allowed
Malaya Saikia Vs Board of Trustees, ATPPF and PF Scheme and Others
Gauhati High Court · (2013) 1 GLD 472 : (2013) 1 GLT 461
High Courts15 Oct 2012Allowed
Jeleka Khatun (Mustt.) Vs State of Assam
Gauhati High Court · (2013) 1 GLT 150
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 307, 324, 326
High Courts15 Oct 2012Allowed
Akher Ali (Md.) and Others Vs State of Assam
Gauhati High Court · (2013) 1 GLT 202
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts15 Oct 2012Allowed
Dibrugarh Fishery Co-operative Society Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2013) 3 GLT 676
Constitution of India, 1950 — Article 14, 19, 229Contract Act, 1872 — Section 4, 7
High Courts12 Oct 2012
Md. Wajid and Anr. Vs Sk Md. Sadique and Ors.
Gauhati High Court · (2013) 3 GLR 174
Civil Procedure Code, 1908 — Section 10Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227, 227
High Courts12 Oct 2012
Rualhleia Vs State of Mizoram
Gauhati High Court · (2013) 1 GLR 45
Criminal Procedure Code, 1973 — Section 215, 216, 222, 232, 233Criminal Procedure Code, 1973 (CrPC) — Section 215, 216, 222, 232, 233Penal Code, 1860 — Section 376(1)
High Courts12 Oct 2012Dismissed
Shikharesh Chandra Roy Vs Antara Purkayastha
Gauhati High Court · (2013) 2 DMC 461 : (2013) 1 GLT 569
Family Courts Act, 1984 — Section 17Hindu Marriage Act, 1955 — Section 13, 25
High Courts12 Oct 2012Allowed
Biplab Kanti Haldar Vs State of Assam
Gauhati High Court · (2013) 1 GLD 538 : (2012) 5 GLT 874
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 14, 14(2), 16, 19, 7
High Courts11 Oct 2012Allowed
Sh. P.C. Zothansanga and Others Vs State of Mizoram and Another
Gauhati High Court · (2013) CriLJ 272 : (2013) 2 GLT 503
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 498(A), 498A
High Courts11 Oct 2012Allowed
Rajat Kanti Nag Vs Union of India and Others
Gauhati High Court · (2013) 1 GLD 534 : (2013) 1 GLT 441
High Courts11 Oct 2012Allowed
Sambhu Chakraborty Vs State of Tripura
Gauhati High Court · (2013) 2 GLD 330 : (2013) 2 GLT 442
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5)Evidence Act, 1872 — Section 65Penal Code, 1860 (IPC) — Section 109, 164(5), 366, 375, 376
High Courts10 Oct 2012
Pranab Iirishi Das and Ors. Vs State of Tripura
Gauhati High Court · (2013) 1 GLR 62
Penal Code, 1860 — Section 306, 498APenal Code, 1860 (IPC) — Section 306, 498A
High Courts10 Oct 2012
North Eastern Engineering Construction Company (Neecco) Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2013) 2 GLR 550
Constitution of India, 1950 — Article 226, 226
High Courts09 Oct 2012Dismissed
Biswajit Dey Vs State of Assam and Others
Gauhati High Court · (2013) 2 GLD 343 : (2013) 2 GLT 43
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2)Constitution of India, 1950 — Article 14, 217Criminal Procedure Code, 1973 (CrPC) — Section 125, 482