High Courts30 Aug 2013Dismissed
Sri Gopal Das Vs The Union of India and Others
Gauhati High Court · (2013) 08 GAU CK 0072
Citizenship Act, 1955 — Section 6A(1)(d)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106, 5
COURT ARCHIVE
Gauhati High Court judgments, 2013
684 judgments · page 10 of 35
High Courts30 Aug 2013Allowed
Smti. Tara Devi and Others Vs The State of Assam, The Collector and The Sub-Deputy Collector
Gauhati High Court · (2013) 5 GLT 10
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 30, Order 21 Rule 31, Order 21 Rule 32, Order 21 Rule 34Constitution of India, 1950 — Article 226
High Courts30 Aug 2013Dismissed
Jeleka Begum Vs The Union of India, The State of Assam, The Superintendent of Police (B) and The Officer-in-Charge
Gauhati High Court · (2013) 08 GAU CK 0060
Citizenship Act, 1955 — Section 6A(1)(d)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106
High Courts30 Aug 2013
Chandan Deb Nath Vs State of Assam
Gauhati High Court · (2014) 1 DMC 208 : (2014) 1 GLD 273 : (2013) 4 GLT 1001
High Courts30 Aug 2013
Babulal Bairowa Vs State of Assam
Gauhati High Court · (2014) 1 GLD 259 : (2013) 5 GLT 103
High Courts30 Aug 2013
Sri Gopal Saha Vs Sri Uttam Saha
Gauhati High Court · (2013) 4 GLT 990
Civil Procedure Code, 1908 (CPC) — Section 91Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 133
High Courts30 Aug 2013Disposed Off
Md. Maznoo Hussain, Sri Damador Sarma and Sri Mintu Sarma Vs State of Assam and Others
Gauhati High Court · (2013) 08 GAU CK 0033
Constitution of India, 1950 — Article 16(4A), 226, 309
High Courts30 Aug 2013
Dinesh Sabar, Bikram Sabar, Babudhan Sabar and Pran Sabar Vs The State of Assam
Gauhati High Court · (2013) 4 GLT 1007
Penal Code, 1860 (IPC) — Section 322, 34, 341
High Courts30 Aug 2013Dismissed
Mustt. Khatoon Nessa and Others Vs The Union of India, The State of Assam and The Superintendent of Police(B)
Gauhati High Court · (2013) 08 GAU CK 0019
Citizenship Act, 1955 — Section 6A(1)(d)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106
High Courts30 Aug 2013
Soleman Khan Vs Md. Abdul Naser and Baharul Khan
Gauhati High Court · (2013) 5 GLT 192
Criminal Procedure Code, 1973 (CrPC) — Section 372, 378, 397, 399, 399(2)Penal Code, 1860 (IPC) — Section 500
High Courts29 Aug 2013Dismissed
Workman Sri Abdul Khalik Majumdar Vs Management of Panitola Tea Estate and State of Assam
Gauhati High Court · (2013) 08 GAU CK 0081
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A
High Courts29 Aug 2013Dismissed
Sri Sanjib Tanti Vs The State of Assam
Gauhati High Court · (2013) 4 GLT 998
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6, 8Penal Code, 1860 (IPC) — Section 300, 302
High Courts29 Aug 2013
Life Insurance Corporation of India Vs Hafizuddin Ahmed
Gauhati High Court · (2014) 1 GLD 278
High Courts27 Aug 2013
Alimuddin Barbhuiyan Safiruddin Barbhuiyan Vs The State of Assam
Gauhati High Court · (2013) 08 GAU CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 357A, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts27 Aug 2013
State of Assam Vs Shri Monindra Suklabaidya, Shri Chandan Suklabaidya and Shri Rana Suklabaidya
Gauhati High Court · (2014) 1 GLD 126 : (2013) 5 GLT 13
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2), 294, 313, 357AEvidence Act, 1872 — Section 157, 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 149, 300, 302, 304
High Courts26 Aug 2013Dismissed
Mukut Sarma Vs State of Assam and Others
Gauhati High Court · (2014) 1 GLD 196 : (2013) 5 GLT 512
High Courts26 Aug 2013
Md. Naser Ali Vs The State of Assam
Gauhati High Court · (2013) 08 GAU CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 357APenal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2013Dismissed
Sri Dilip Nath Vs State of Assam
Gauhati High Court · (2014) 2 CCR 238 : (2013) 4 GLT 1010
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Aug 2013
Tongani Tea Company Limited Vs Rossell India Limited
Gauhati High Court · AIR 2014 Guw 41 : (2013) 4 GLT 767
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Transfer of Property Act, 1882 — Section 53A
High Courts23 Aug 2013Disposed Off
Sri Kiran Chandra Baishya Vs Food Corporation of India, FCI, New Delhi, The Managing Director, FCI, New Delhi, The Zonal Manager, FCI, Guwahati and Sr. Regional Manager, FCI, Guwahati
Gauhati High Court · (2013) 08 GAU CK 0065