COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 450 of 1,245

High Courts19 Feb 2013

Sudhir Ranjan Chanda Vs Uma Dutta

Gauhati High Court · (2013) 4 GLT 177

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 29, Order 9 Rule 4Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 51

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High Courts19 Feb 2013Partly Allowed

ICICI Lombard General Insurance Co. Ltd. Vs Debkumar Debbarma

Gauhati High Court · (2014) ACJ 1299

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High Courts14 Feb 2013Allowed

Darshan Singh Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2013) 2 GLT 685

Constitution of India, 1950 — Article 226

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High Courts13 Feb 2013

Gogen Kr. Das Vs The State of Assam

Gauhati High Court · (2013) 02 GAU CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 389(2), 428Penal Code, 1860 (IPC) — Section 375, 376, 448, 511

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High Courts13 Feb 2013Dismissed

Sakat Ali Vs The State of Assam

Gauhati High Court · (2013) 3 GLD 354

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High Courts13 Feb 2013Allowed

H. Khamba (Constable) Vs State of Manipur and Others

Gauhati High Court · (2013) LabIC 1192

Constitution of India, 1950 — Article 14, 19, 21

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High Courts12 Feb 2013Disposed Off

N.E. Trade and Transport Vs Food Corporation of India and Others

Gauhati High Court · AIR 2013 Guw 173 : (2013) 3 GLT 32

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High Courts12 Feb 2013

Nameirakpam Thoibi Devi Vs State of Manipur and Ors.

Gauhati High Court · (2013) 3 GLR 43

Constitution of India, 1950 — Article 23, 23

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High Courts12 Feb 2013Allowed

Bheduki Buragohain Vs State of Assam and Others

Gauhati High Court · (2013) 2 GLT 370

Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 366A

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High Courts11 Feb 2013Dismissed

State of Tripura Vs Riyaj Ullah (Md.)

Gauhati High Court · (2013) 2 GLD 372 : (2013) 3 GLT 207

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(5), 313Penal Code, 1860 (IPC) — Section 164, 375, 376, 376(1), 457

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High Courts08 Feb 2013Disposed Off

Dhirendra Chandra Das Vs Anil Sarkar and Another

Gauhati High Court · (2013) 2 GLD 450 : (2013) 3 GLT 379

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 338, 427

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High Courts08 Feb 2013

Sapam Tomba Singh Vs Sapam(O) Bhanu Devi and Ors.

Gauhati High Court · (2013) 3 GLR 52

Family Courts Act, 1984 — Section 19(2), 19(2)

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High Courts08 Feb 2013Dismissed

Sri Utpal Prasad and Others Vs The Gauhati High Court and Others

Gauhati High Court · (2013) LabIC 3533

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High Courts08 Feb 2013Dismissed

Ravi Dahiya Vs Registrar (Judicial)-cum-In Charge, Recruitment Cell, Gauhati High Court, Guwahati, The Gauhati High Court and The State of Tripura

Gauhati High Court · (2013) 2 GLD 378 : (2013) 2 GLT 330 : (2013) LabIC 1601 : (2013) LabIC 1600

Constitution of India, 1950 — Article 21, 234, 309

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High Courts08 Feb 2013

Jaharul Haque (Md.) and Others Vs State of Assam

Gauhati High Court · (2013) 4 GLT 84

Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 193, 209, 227Penal Code, 1860 (IPC) — Section 147, 148, 324, 448

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High Courts07 Feb 2013

Mustt. Halima Khatoon Vs State of Assam and Others

Gauhati High Court · (2013) 2 GLD 1

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High Courts07 Feb 2013

Tayenjam Herojit Singh and Others Vs State of Manipur and Others

Gauhati High Court · (2013) 2 GLT 131

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 16(4)Right of Children to Free and Compulsory Education Act, 2009 — Section 18, 2, 2(f), 23, 23(1)

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High Courts07 Feb 2013