High Courts12 Mar 2014Dismissed
Oriental Insurance Co. Ltd. Vs M/s. Silk Point, a proprietorial concern of Sri Nipul Das and The Branch Manager, Punjab National Bank
Gauhati High Court · (2014) 3 ACC 478 : (2015) ACJ 1909 : AIR 2014 Guw 73
COURT ARCHIVE
Gauhati High Court judgments, 2014
599 judgments · page 23 of 30
High Courts12 Mar 2014
Nandalal Das and Another Vs State of Assam and Others
Gauhati High Court · (2014) 2 GLT 198
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120A, 121A, 380, 409, 411
High Courts12 Mar 2014Allowed
Satipada Saha Vs Sadhana Ray
Gauhati High Court · (2014) 3 GLD 576 : (2014) 2 GLT 602
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 26, Order 26 Rule 9, 75, 75(b)Constitution of India, 1950 — Article 227
High Courts11 Mar 2014
Bipin Chandra Das Vs The State of Assam
Gauhati High Court · (2014) LabIC 4310
Constitution of India, 1950 — Article 14, 16
High Courts11 Mar 2014Allowed
Md. Alam and Md. Murad Ahmed Vs Dr. Ambica Prasad
Gauhati High Court · (2014) 4 GLT 962
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 110, 111
High Courts11 Mar 2014
Tashir Ali (Md.) Vs State of Assam and Others
Gauhati High Court · (2014) 3 GLD 434 : (2014) 2 GLT 202
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(c)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts11 Mar 2014Disposed Off
Sri Mukunda Kumar Roy and Others Vs The State of Assam
Gauhati High Court · (2014) 03 GAU CK 0045
High Courts11 Mar 2014
Shilpi Acharjee Vs Union of India
Gauhati High Court · (2015) 1 GLD 500 : (2014) 4 GLT 12
Penal Code, 1860 (IPC) — Section 302, 325, 34, 342
High Courts11 Mar 2014Disposed Off
Wahedur Rahman Vs State of Assam
Gauhati High Court · AIR 2014 Guw 152 : (2014) 2 GLT 412
Assam Agricultural Produce Market Act, 1972 — Section 11(2), 13, 3, 3(17), 3(9)
High Courts11 Mar 2014Allowed
Ibunagosana Singha Vs State of Assam
Gauhati High Court · (2014) 3 GLD 588 : (2014) 2 GLT 564
High Courts06 Mar 2014Dismissed
Mohet Hojai Vs Union of India
Gauhati High Court · (2014) 3 GLT 122
National Investigation Agency Act, 2008 — Section 10, 11, 14, 14(2), 19Penal Code, 1860 (IPC) — Section 120(B), 121, 121(A), 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)
High Courts06 Mar 2014Dismissed
Smti. Manjita Rani Basumatary and Others Vs The State of Assam and Others
Gauhati High Court · (2014) 3 GLD 736 : (2014) 2 GLT 477 : (2014) 2 LLN 446
Constitution of India, 1950 - Article 226
High Courts06 Mar 2014Dismissed
Shri Chakra Bharali Vs The Union of India, The Indian Oil Corporation Limited, The Indian Oil Corporation Limited, Bandra (East), Mumbai, The Indian Oil Corporation Limited, Ulubari, Guwahati and Shri Gokul Dutta
Gauhati High Court · (2014) 2 LLN 171
High Courts06 Mar 2014
Shri Nani Gopal Palit Vs The State Bank of India
Gauhati High Court · (2014) 2 GLD 59 : (2014) 2 GLT 560
High Courts06 Mar 2014Allowed
Ganesh Ch. Hazarika Vs United Bank of India
Gauhati High Court · (2014) 3 GLD 387 : (2014) 2 GLT 475
Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2014
Hindustan Unilever Ltd. Vs Commissioner of C. Ex., Dibrugarh
Gauhati High Court · (2015) 315 ELT 398
Central Excises and Salt Act, 1944 — Section 35GLimitation Act, 1963 — Section 5
High Courts05 Mar 2014
Mr. Kollol Kumar Dutta Vs The Union of India and The National Insurance Company Ltd.
Gauhati High Court · (2014) 03 GAU CK 0063
High Courts05 Mar 2014Allowed
Union of India Vs Musstt. Amala Begum and Others
Gauhati High Court · (2014) 3 ACC 182 : (2014) 3 GLD 337 : (2014) 2 GLT 508
Motor Vehicles Act, 1988 - Section 140 166 168 95
High Courts05 Mar 2014
Tsalipi Sangtam and Another Vs State of Nagaland and Others
Gauhati High Court · (2014) 3 GLD 195 : (2014) 2 GLT 275 : (2014) LabIC 3723
Constitution of India, 1950 — Article 14, 21
High Courts05 Mar 2014
M/s. Hindustan Unilever Ltd. Vs Commissioner of Central Excise
Gauhati High Court · (2015) 320 ELT 262
Central Excises and Salt Act, 1944 - Section 35GLimitation Act, 1963 - Section 5