High Courts18 Feb 2014
B. Daniala and Others Vs State of Mizoram and Others
Gauhati High Court · (2015) 2 GLD 517 : (2014) 5 GLT 427
COURT ARCHIVE
Gauhati High Court judgments, 2014
599 judgments · page 26 of 30
High Courts18 Feb 2014
Sri. Prahlad Chandra Nath Vs The Indian Oil Corporation Ltd., (Assam Oil Division), Digboi
Gauhati High Court · (2014) LabIC 2151
Banking Regulation Act, 1949 — Section 45
High Courts18 Feb 2014Dismissed
Sri. Rakesh Phukan Vs Smt. Juri Boruah
Gauhati High Court · AIR 2014 Guw 68 : (2014) 3 DMC 292
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)(i-b), 9
High Courts17 Feb 2014Dismissed
Mominur Islam Vs The State of Assam and Others
Gauhati High Court · (2014) 02 GAU CK 0068
Constitution of India, 1950 - Article 226
High Courts17 Feb 2014
Arup Kr. Barua Vs G.K. Choudhury
Gauhati High Court · (2015) 1 GLD 452 : (2014) 4 GLT 301
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Factories Act, 1948 — Section 2(k), 2(k)(iii), 2(m), 92, 95
High Courts14 Feb 2014
Jahanara Begum Vs Rustom Ali Bhuyan
Gauhati High Court · (2015) 1 DMC 151 : (2015) 1 GLD 431 : (2014) 4 GLT 334
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 127, 354Family Courts Act, 1984 — Section 10(2), 19(4)
High Courts14 Feb 2014Allowed
Md. Iqubal Hussain, Musstt. Roushan Ara Begum and Md. Akram Hussain Vs The State of Assam and Musstt. Salma Begum
Gauhati High Court · (2014) CriLJ 2099 : (2014) 3 DMC 116 : (2014) 3 GLD 379 : (2014) 4 GLT 526 : (2014) 2 GLT 462
Criminal Procedure Code, 1973 (CrPC) - Section 177 178 178(c) 407Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 34 406 498-A
High Courts14 Feb 2014
Chabi Bhoralee @ Chabbi Bhoralee Vs State of Assam and Another
Gauhati High Court · (2014) 3 BC 121 : (2014) 2 GLD 622 : (2014) 1 GLT 900
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts14 Feb 2014Dismissed
Sudhir Chandra Saha Vs Rumpa Saha
Gauhati High Court · (2014) 2 DMC 789 : (2014) 3 GLD 332 : (2014) 2 GLT 651
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(c), 179, 397(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 313, 34, 406, 498, 498-A
High Courts14 Feb 2014Disposed Off
New India Assurance Co. Ltd. Vs Smt. Rina Kumal and Another
Gauhati High Court · (2014) 2 ACC 895 : (2015) ACJ 274 : (2014) 3 GLT 696
High Courts14 Feb 2014Allowed
Sri Jayanta Baruah and Sadhin Printers Vs Sri Dilip Baruah
Gauhati High Court · (2014) CriLJ 3349 : (2015) 1 Crimes 689 : (2014) 3 GLD 409 : (2014) 2 GLT 93 : (2014) 4 RCR(Criminal) 910
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34 499 500Press and Registration of Books Act, 1867 - Section 1 20 3 5 5(1)
High Courts14 Feb 2014Allowed
Sri Pran Jyoti Bhuyan Vs The Sate of Assam and Sri Ashok Kr. Narzary
Gauhati High Court · (2014) 2 BC 676 : (2014) CriLJ 2103 : (2014) 2 GLD 628 : (2014) 1 GLT 887
Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 415 420
High Courts13 Feb 2014Allowed
United India Insurance Co. Ltd. Vs Pratima Basak
Gauhati High Court · (2014) 2 ACC 889 : (2015) ACJ 756 : (2014) 3 GLT 692
High Courts12 Feb 2014
Mubarak Hussain (Md.) Vs Subham Planners Pvt. Ltd. (M/s.)
Gauhati High Court · (2014) 1 GLT 876
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 19, Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 3
High Courts12 Feb 2014
Bhupendra Goswami Vs Union of India
Gauhati High Court · (2014) 3 GLT 480
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 141, 227
High Courts12 Feb 2014Dismissed
M/s. R.D. Constructions Vs State of Assam and Others
Gauhati High Court · AIR 2014 Guw 78 : (2014) 4 BC 318
High Courts12 Feb 2014
Lutfor Rahman Akand Vs State of Assam
Gauhati High Court · (2014) 4 GLT 48
Constitution of India, 1950 — Article 226
High Courts12 Feb 2014Disposed Off
Mustt. Kulsum Begum @ Bibi, Md. Izazur Ali, Miss Rehena Begum and Miss Rashida Begum Vs The Union of India, The State of Assam, The Superintendent of Police (B) and The Officer-in-charge, Mikirbheta P.S.
Gauhati High Court · (2014) 02 GAU CK 0012
Citizenship Act, 1955 — Section 3Foreigners Act, 1946 — Section 2(a)
High Courts11 Feb 2014
Md. Sahidur Rahman Vs The State of Assam and Another
Gauhati High Court · AIR 2014 Guw 49 : (2014) 1 GLD 489 : (2014) 2 GLT 138
High Courts11 Feb 2014
Runumi Gogoi Vs State of Assam and Others
Gauhati High Court · (2014) 2 GLD 636 : (2014) 1 GLT 792
Commission for Protection of Child Rights Act, 2005 — Section 17, 17, 17(1), 18, 18Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 85, 85(5)