COURT ARCHIVE

Gauhati High Court judgments, 2014

599 judgments · page 27 of 30

High Courts11 Feb 2014Allowed

Smt. Kusum Medhi Vs The National Insurance Co. Ltd. Smt. Sailada Das Vs Sri Nihar Ranjan Das, The National Insurance Co. Ltd. and Smt. Chandrabati Baruah and The National Insurance Co. Ltd.

Gauhati High Court · (2015) ACJ 1255

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High Courts11 Feb 2014Dismissed

No. 796468-G Corporal Kundan Singh Suman CLK GD Vs The Union of India and Others

Gauhati High Court · (2014) 02 GAU CK 0011

Air Force Act, 1950 - Section 161(1) 161(2) 70 71Constitution of India, 1950 - Article 227Penal Code, 1860 (IPC) - Section 354

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High Courts11 Feb 2014Dismissed

Ramsingh Hasan Rajbhor and Others Vs Sri Kalyan Kar Purkayastha and Others

Gauhati High Court · (2014) 5 GLT 577

Assam (Temporarily Settled Areas) Tenancy Act, 1971 - Section 3(17)Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22 145Evidence Act, 1872 - Section 116

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High Courts10 Feb 2014Allowed

Small Industries Development Bank of India ( SIDBI) Vs The North Eastern I. and T. Co. Ltd.

Gauhati High Court · (2014) 02 GAU CK 0065

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 47 Rule 1, 151Companies Act, 1956 — Section 190, 264(2), 266(1)(a), 266(i)(b)(iii), 284

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High Courts10 Feb 2014Partly Allowed

Manoj Jadav @ Yadav Vs State of Assam

Gauhati High Court · (2014) 3 GLD 413 : (2014) 2 GLT 116

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 366(A), 375, 376, 376(1)

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High Courts07 Feb 2014Allowed

Tolaram Bafna Artificial Limb and Caliper Centre, Premchand Tolaram Bafna Charitable Trust, Acharya Tulsi Orthopaedic Hospital and Sri Subhkaran Jain (Bafna) Vs The State of Assam and Narayana Hrudayalaya Pvt. Ltd.

Gauhati High Court · (2014) 1 GLD 393 : (2014) 1 GLT 837

Constitution of India, 1950 - Article 14 21 226 227 299

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High Courts07 Feb 2014Dismissed

Md. Luthfur Rehman Barbhuiya Vs The Kachari Maszid

Gauhati High Court · (2014) 5 GLT 259

Assam Non-Agricultural Urban Areas Tenancy Act, 1955 - Section 2 2(c) 3 5Evidence Act, 1872 - Section 114(g)

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High Courts07 Feb 2014Allowed

Sri Siba @ Subha Buragohain Vs Sri Mukhya Buragohain

Gauhati High Court · (2014) 02 GAU CK 0026

Civil Procedure Code, 1908 (CPC) - Order 17 Rule 1, Order 18 Rule 4 105 26 96

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High Courts06 Feb 2014

T. Wati AO Vs State of Nagaland and Others

Gauhati High Court · (2014) 3 GLD 199 : (2014) 2 GLT 121

Constitution of India, 1950 — Article 14, 16, 309

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High Courts06 Feb 2014

A. Obangmenla Jamir Vs State of Nagaland and Others

Gauhati High Court · (2014) 3 GLD 186 : (2014) 2 GLT 266

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 408, 409, 467, 468

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High Courts06 Feb 2014Dismissed

Jogneswar Sut Vs Central Bureau of Investigation

Gauhati High Court · (2015) 1 GLD 225 : (2014) 3 GLT 269

Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 120(B), 420, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(2), 13(1)(b), 13(1)(c), 13(1)(d), 13(2)

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High Courts06 Feb 2014Dismissed

Sri Binoy Bhusan Choudhury, his legal heirs Smt. Mira Choudhury and Others Vs Smt. Rekha Rani Deb and Others

Gauhati High Court · AIR 2014 Guw 50

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 32 Rule 1, Order 32 Rule 15, Order 32 Rule 4, Order 41 Rule 27Evidence Act, 1872 - Section 85Mental Health Act, 1987 - Section 50

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High Courts06 Feb 2014Dismissed