High Courts01 Aug 2013
Shri Babul Deka Vs The State of Assam
Gauhati High Court · (2013) 08 GAU CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376
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Gauhati High Court judgments
24,891 judgments · page 435 of 1,245
High Courts01 Aug 2013
Sri Kartik Ch. Singh Vs State of Assam
Gauhati High Court · (2014) 1 GLD 46 : (2013) 4 GLT 511
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 325
High Courts31 Jul 2013Allowed
Sarumai Sarmah and Others Vs Makhan Chandra Khatoniar and Others
Gauhati High Court · AIR 2013 Guw 175
High Courts31 Jul 2013
Parul Rabha and Another Vs State of Assam
Gauhati High Court · (2014) 1 GLD 60 : (2013) 4 GLT 746
High Courts31 Jul 2013
Umesh Chandra Kalita and Others Vs Union of India and Others
Gauhati High Court · (2014) 1 GLD 237 : (2013) 4 GLT 918
High Courts30 Jul 2013
National Mining Company Ltd. Vs Union of India
Gauhati High Court · (2013) 295 ELT 497 : (2014) 45 GST 596
High Courts29 Jul 2013Allowed
State of Nagaland Vs Thilixu ''B''
Gauhati High Court · (2014) 2 GLT 829
High Courts25 Jul 2013Dismissed
Sri Bubaneswar Choudhury and Others Vs Assam State Transport Corporation, The Managing Director and The Accounts Officer
Gauhati High Court · (2013) 07 GAU CK 0041
Constitution of India, 1950 — Article 226
High Courts25 Jul 2013
Anowar Hussain Vs Union of India and Others
Gauhati High Court · (2014) 1 GLD 171 : (2013) 5 GLT 147
High Courts25 Jul 2013
M/s. Brahmaputra Realtors Pvt. Ltd. Vs M/s. G.G. Transport (P) Ltd. and Others
Gauhati High Court · (2014) 1 GLD 296
Arbitration and Conciliation Act, 1996 — Section 11, 17, 37(1)(a), 42, 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 22 Rule 10, Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14(1)(a)
High Courts25 Jul 2013Disposed Off
M/s. Southern Assam Drug Dealers Association Vs The Union of India and Others
Gauhati High Court · (2014) 1 GLD 169
Constitution of India, 1950 — Article 226
High Courts24 Jul 2013Disposed Off
The Union of India, The Director General of EME, The Estt. Officer and The Commandant Vs Shri Brij Nandan Sharma
Gauhati High Court · (2013) 4 LLN 602
Administrative Tribunals Act, 1985 — Section 22(f)Constitution of India, 1950 — Article 14, 16
High Courts24 Jul 2013Allowed
Sri Surajit Neog Vs M/s. Jainex India Ltd., Sri Rama Sankar Singh and The Divisional Manager, National Insurance Company Ltd.
Gauhati High Court · (2013) 07 GAU CK 0039
Motor Vehicles Act, 1988 — Section 166
High Courts24 Jul 2013Disposed Off
Patkai Coal Products Pvt. Ltd. Vs Commissioner of Income Tax
Gauhati High Court · (2014) 1 GLD 219 : (2013) 356 ITR 528
High Courts24 Jul 2013Disposed Off
Smt. Geeta Apang @ Singh Vs The State of Arunachal Pradesh and The Director of School Education
Gauhati High Court · (2013) 07 GAU CK 0023
Constitution of India, 1950 — Article 226
High Courts24 Jul 2013Allowed
Shri Umesh Chandra Dutta Vs The State of Assam and Others
Gauhati High Court · (2013) 07 GAU CK 0011
Assam Secondary Education (Provincialisation) Act, 1977 — Section 2(ii)Constitution of India, 1950 — Article 226
High Courts23 Jul 2013Disposed Off
Sri Mayur Bordoloi Vs The State of Assam
Gauhati High Court · (2014) 1 GLD 75 : (2013) 5 GLT 23
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 498A
High Courts23 Jul 2013Dismissed
Bimal Mitra, Jyostna Mitra, Shyamal Mitra and Mamoni Mitra Vs Ashalata Mitra (Baishya)
Gauhati High Court · (2013) CriLJ 4110 : (2014) 1 DMC 81 : (2014) 1 GLD 73 : (2013) 4 GLT 1138
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21