High Courts19 Mar 2013Allowed
Basu Mati Debbarma Vs Anita Debbarma
Gauhati High Court · (2014) ACJ 1353
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 446 of 1,245
High Courts19 Mar 2013
Anil Sutradhar Vs State of Tripura
Gauhati High Court · (2013) CriLJ 2525 : (2013) 2 GLD 871 : (2013) 4 GLT 113
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts19 Mar 2013
Manoj Das Vs State of Assam
Gauhati High Court · (2013) 03 GAU CK 0069
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 18 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 165
High Courts19 Mar 2013
State of Tripura and Others Vs Shyam Lal Das
Gauhati High Court · (2013) 3 GLD 168 : (2013) 5 GLT 408
High Courts19 Mar 2013
Commissioner of Income Tax Vs Sonitpur Solvex Ltd.
Gauhati High Court · (2013) 258 CTR 420 : (2013) 3 GLD 513 : (2014) 2 GLT 98 : (2013) 352 ITR 305 : (2013) 215 TAXMAN 87
Income Tax Act, 1961 — Section 139, 142, 143, 143(3), 147
High Courts19 Mar 2013
Abdul Mannan Alias Mannan Miah Vs State of Tripura
Gauhati High Court · (2013) CriLJ 2499 : (2013) 2 GLD 891 : (2013) 4 GLT 147
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts19 Mar 2013Dismissed
Sajit Debnath @ Sanjit Debnath Vs State of Tripura
Gauhati High Court · (2013) 2 GLD 880 : (2013) 3 GLT 228
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 313, 374(2)Evidence Act, 1872 — Section 6, 74Penal Code, 1860 (IPC) — Section 366, 375, 376, 376(1), 506
High Courts19 Mar 2013
Shri Debasish Saha Vs State of Tripura
Gauhati High Court · (2013) CriLJ 2533 : (2013) 3 GLD 229 : (2013) 3 GLT 350
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 304(B), 498(A)
High Courts19 Mar 2013
Smt. Shikha Rani Dey and Sri Sujit Chakraborty and Others Vs The State of Tripura and Others
Gauhati High Court · (2013) 3 GLD 249
High Courts18 Mar 2013Disposed Off
Akheto Sumi Vs Union of India and Others
Gauhati High Court · (2013) CriLJ 3075 : (2013) 3 GLT 544
Arms Act, 1959 — Section 25(1)(A)Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 3, 5, 8
High Courts18 Mar 2013
Sri Benimadhab Bhowmic and Others Vs State of Tripura and Others
Gauhati High Court · (2013) 3 GLD 192 : (2013) 5 GLT 384
High Courts15 Mar 2013Allowed
Palatana Gram Panchayat and Others Vs State of Tripura and Others
Gauhati High Court · (2013) 2 GLD 868 : (2013) 3 GLT 560
High Courts14 Mar 2013Allowed
The State of Assam and Others Vs Ms. Anjali Thapa and Another
Gauhati High Court · (2013) 3 GLD 328
High Courts14 Mar 2013
State of Assam and Others Vs Smt. Shilla Paswan and Another
Gauhati High Court · (2013) 3 GLD 50
High Courts14 Mar 2013Disposed Off
State of Assam and Others Vs Rina Gowala and Another
Gauhati High Court · (2013) 4 GLT 670
High Courts14 Mar 2013
Md. Ahizal Hoque Vs The State of Assam
Gauhati High Court · (2013) 3 GLD 324
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
High Courts14 Mar 2013
Jogen Gorh Vs State of Assam
Gauhati High Court · (2013) 3 GLD 581 : (2013) 4 GLT 72
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 376, 376(2)(f)
High Courts13 Mar 2013Dismissed
Kishor Majumder and Another Vs State of Tripura
Gauhati High Court · (2013) 3 GLD 257 : (2013) 3 GLT 309
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 439, 439(2), 482Penal Code, 1860 (IPC) — Section 302, 34, 365