COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 431 of 1,245

High Courts30 Aug 2013

Md. Moinul Haque and Others Vs The State of Assam and Mustt. Ajufa Begum

Gauhati High Court · (2013) 4 GLT 1038

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1)(a), 2(c), 2(d)Penal Code, 1860 (IPC) — Section 120B, 143, 304, 395, 397

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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

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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

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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

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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

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High Courts30 Aug 2013

Babulal Bairowa Vs State of Assam

Gauhati High Court · (2014) 1 GLD 259 : (2013) 5 GLT 103

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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

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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

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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

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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

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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

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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

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High Courts29 Aug 2013

Life Insurance Corporation of India Vs Hafizuddin Ahmed

Gauhati High Court · (2014) 1 GLD 278

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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

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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

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High Courts26 Aug 2013Dismissed

Mukut Sarma Vs State of Assam and Others

Gauhati High Court · (2014) 1 GLD 196 : (2013) 5 GLT 512

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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

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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

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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

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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

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