High Courts01 Mar 2013
Sushma Das and Others Vs State of Tripura
Gauhati High Court · (2013) 3 GLD 16 : (2013) 2 GLT 1037
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 438Penal Code, 1860 (IPC) — Section 201, 312, 313, 376, 417
COURT ARCHIVE
Gauhati High Court judgments, 2013
684 judgments · page 29 of 35
High Courts28 Feb 2013Dismissed
M/s. Kamladityya Construction Private Limited Vs The Union of India, National Institute of Technology and Director, National Institute of Technology
Gauhati High Court · AIR 2013 Guw 162 : (2014) 1 BC 264
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts27 Feb 2013
Ranjit Urang and Another Vs State of Tripura
Gauhati High Court · (2013) 3 GLD 92 : (2013) 2 GLT 964
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts26 Feb 2013Dismissed
Indraban Chakma @ Bijimua Vs State of Tripura
Gauhati High Court · (2013) 3 GLD 62 : (2013) 2 GLT 1058
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts25 Feb 2013Allowed
Benzir Rahman and Another Vs State of Assam and Others
Gauhati High Court · (2013) 2 GLT 1002
Constitution of India, 1950 — Article 226
High Courts22 Feb 2013Partly Allowed
The New India Assurance Co. Ltd. Vs Sri Rammani Rupini and Others
Gauhati High Court · (2013) 2 GLD 692
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 304(A), 338
High Courts22 Feb 2013
Kamal Hazarika Vs State of Assam
Gauhati High Court · (2013) 2 GLT 953
Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts22 Feb 2013
Mrigendra Singh Vs Union of India
Gauhati High Court · (2014) 3 GLT 314
Armed Forces Tribunal Act, 2007 — Section 3(o), 14, 14(1), 19, 30, 30(1), 30(2), 31, 31(1), 31(2)Evidence Act, 1862 — Section 3, 83, 83(c), 86, 123, 124, 145Code Of Civil Procedure, 1908 — Section 115, Order 47 Rule 1
High Courts22 Feb 2013
Rina Garh Vs State of Assam
Gauhati High Court · (2013) 3 GLD 357 : (2013) 2 GLT 719
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 34
High Courts22 Feb 2013Allowed
Partha Dey Vs State of Tripura
Gauhati High Court · (2013) CriLJ 2101 : (2013) 2 GLD 687 : (2013) 2 GLT 773
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 304B, 306, 354, 448, 498A
High Courts22 Feb 2013Dismissed
Smt. Tapasi Rani Das Vs Sajal Das and Others
Gauhati High Court · AIR 2013 Guw 100 : (2013) 2 GLD 629
Limitation Act, 1963 — Article 65
High Courts22 Feb 2013Allowed
The Sub-Divisional Magistrate and Others Vs Sri Dilip Kr. Modak and Others Sri Dilip Kr. Modak and Others Vs The Sub-Divisional Magistrate and Others
Gauhati High Court · (2013) 2 GLD 822
High Courts22 Feb 2013Dismissed
Abdul Kalam Vs Mustt. Khaimala Khatun
Gauhati High Court · (2013) 2 GLD 855
High Courts22 Feb 2013
Sri Nomal Baruah and Others Vs Md. Zamatul Islam and Another
Gauhati High Court · (2013) 3 GLD 378
High Courts20 Feb 2013
Abdul Kadir, S/o Late Tamjid Ali Choudhury, Vill : Jungal Block, Ps : Kamunamukh, Dist : Nowgong, Assam Vs State of Assam
Gauhati High Court · (2013) 02 GAU CK 0044
High Courts20 Feb 2013
Md. Mofidul Islam, Son of Md. Taiyab Ali Mollah, R/o Village : Panikheti, Ps – Bagnan, District : Goalpara, Assam Vs State of Assam
Gauhati High Court · (2013) 02 GAU CK 0033
High Courts19 Feb 2013Dismissed
Nazir Uddin and Others Vs The State of Assam, The Union of India, The Foreigners Registration Officer and The Superintendent of Police
Gauhati High Court · AIR 2013 Guw 152
Arbitration and Conciliation Act, 1996 — Section 34Central Excises and Salt Act, 1944 — Section 35, 35A, 35B, 35EE, 35GCitizenship Act, 1955 — Section 18, 6(A)(3), 6A, 6A(6)(b)
High Courts19 Feb 2013
Sudhir Ranjan Chanda Vs Uma Dutta
Gauhati High Court · (2013) 4 GLT 177
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 29, Order 9 Rule 4Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 51
High Courts19 Feb 2013Partly Allowed
ICICI Lombard General Insurance Co. Ltd. Vs Debkumar Debbarma
Gauhati High Court · (2014) ACJ 1299
High Courts14 Feb 2013Allowed
Darshan Singh Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2013) 2 GLT 685
Constitution of India, 1950 — Article 226