High Courts24 Jan 2013
R. Lalchhuanawma Vs State of Mizoram and Others
Gauhati High Court · (2013) LabIC 2356
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 453 of 1,245
High Courts22 Jan 2013
President, Indian Council of Agricultural Research and Others Vs Dr. Sarveshwar Dayal
Gauhati High Court · (2013) LabIC 1832
Penal Code, 1860 (IPC) — Section 323, 34, 341, 506
High Courts21 Jan 2013Dismissed
I. Imliyatet Longkumer and Others Vs State of Nagaland and Others
Gauhati High Court · (2013) 2 GLT 638
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 23, 23(1), 23(2), 26
High Courts18 Jan 2013Dismissed
Dr. J. Suresh Babu Vs Chingsubam Rajeshwor Singh and Others
Gauhati High Court · (2013) CriLJ 1908
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19, 19(1)
High Courts18 Jan 2013
Medda Tripura and Others Vs State of Tripura
Gauhati High Court · (2013) 4 GLT 622
High Courts17 Jan 2013
Shib Sundar Mazumder and Another Vs State of Tripura
Gauhati High Court · (2013) 2 GLD 615 : (2013) 2 GLT 424
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 109, 306, 34, 498A
High Courts17 Jan 2013
Sh. R. Lalduatpuia Vs State of Mizoram
Gauhati High Court · (2013) CriLJ 2272
Penal Code, 1860 (IPC) — Section 376(2)(g), 506
High Courts16 Jan 2013
Naoroibam Sanajaoba Singh Vs District Magistrate, Imphal and Others
Gauhati High Court · (2013) CriLJ 1288
High Courts16 Jan 2013
Yensenbam Romeo Singh Vs State of Manipur and Ors.
Gauhati High Court · (2013) 2 GLR 608
High Courts16 Jan 2013Allowed
Lalmuanzuala and Others Vs State of Mizoram
Gauhati High Court · (2013) CriLJ 2666 : (2013) 1 Crimes 451 : (2013) 2 GLD 150 : (2013) 2 GLT 300
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 482
High Courts16 Jan 2013
Narayan Chandra Banik Vs Siddartha Sankar Ray and Ors.
Gauhati High Court · (2013) 2 GLR 522
High Courts11 Jan 2013Dismissed
Debashish Bhattacharjee Vs Vijaya Bank And Ors
Gauhati High Court · (2013) 01 GAU CK 0064
Indian Penal Code, 1860 — Section 409Constitution Of India, 1950 — Article 14, 19, 21
High Courts11 Jan 2013Allowed
Smt. Puja Sarkar and Another Vs The Oriental Insurance Co. Ltd. and Another
Gauhati High Court · (2014) 2 ACC 540 : (2013) 2 GLD 362
High Courts11 Jan 2013
Manik Miah Vs State of Tripura
Gauhati High Court · (2013) CriLJ 1899 : (2013) 2 GLD 650 : (2013) 2 GLT 658
Arms Act, 1959 — Section 25, 25(1)(a), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 222, 313, 357, 357(3)Penal Code, 1860 (IPC) — Section 325, 326, 335, 344, 345
High Courts11 Jan 2013
Prabhat Das and Others Vs State of Tripura and Others
Gauhati High Court · (2013) CriLJ 1712 : (2013) 2 GLD 634 : (2013) 3 GLT 196
Arms Act, 1959 — Section 25(1B)(a), 3Criminal Procedure Code, 1973 (CrPC) — Section 320, 401, 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts11 Jan 2013
Atikul Islam Vs State of Tripura
Gauhati High Court · (2013) CriLJ 1374 : (2013) 2 DMC 317 : (2013) 2 GLD 657 : (2013) 2 GLT 585
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts11 Jan 2013
Enrita N. Marak Vs State of Meghalaya and Others
Gauhati High Court · (2013) 3 Crimes 104
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 121A, 302
High Courts10 Jan 2013
Human Elephant Learning Programme (Help) Vs State of Assam and Ors.
Gauhati High Court · (2013) 2 GLR 493
High Courts10 Jan 2013
Paokhothang Khongsai Vs State of Manipur and Ors.
Gauhati High Court · (2013) 2 GLR 18
Manipur Land Revenue and Land Reforms Act, 1960 — Section 14, 14
High Courts10 Jan 2013
Hemo Kanta Deka and Others Vs Assam Board of Revenue and Others
Gauhati High Court · (2013) 2 GLD 10 : (2013) 4 GLT 33
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34