CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 434 of 1,245

High Courts02 Aug 2013Disposed Off

Sri Bircha Kurmi Vs State of Assam

Gauhati High Court · (2014) 1 GLD 1 : (2013) 4 GLT 1017

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts02 Aug 2013Allowed

Union of India and Others Vs Mukesh Kumar Jha

Gauhati High Court · (2014) 1 GLD 97 : (2013) 4 GLT 729

Army Act, 1950 — Section 4, 4(1), 4(1)(4), 21, 71, 71(a), 71(b), 71(c), 71(d), 71(e), 71(f), 71(g), 71(h), 71(i), 71(j), 71(k), 71(l)Armed Forces Tribunal Act, 2007 — Section 2, 2(1)(i), 14, 15, 50Administrative Tribunals Act, 1985 — Section 2(a), 14, 19
Read judgment
High Courts02 Aug 2013Allowed

The Union of India, The Secretary, Ministry of Road Transport and Highways, The Secretary, Boarder Roads Development Board and The Director General Vs Mohammed Ansari

Gauhati High Court · (2014) 1 GLD 108 : (2013) LabIC 3517

Administrative Tribunals Act, 1985 — Section 2(a), 14, 19Armed Forces Tribunals Act, 2007 — Section 2, 2(1)(i), 14, 15, 50Army Act, 1950 — Section 4, 4(1), 4(1)(4), 21, 71, 71(a), 71(b), 71(c), 71(d), 71(e), 71(f), 71(g), 71(h), 71(i), 71(j), 71(k), 71(l)
Read judgment