COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 456 of 1,245

High Courts18 Dec 2012Dismissed

Santi Rani Debnath and Another Vs Anil Chandra Saha and Others

Gauhati High Court · (2013) 138 FLR 435 : (2013) 2 GLT 745 : (2013) 3 LLJ 202 : (2013) LLR 946

Employees Compensation Act, 1923 — Section 3Workmens Compensation Act, 1923 — Section 3, 3(1), 30

High Courts17 Dec 2012Dismissed

Nagaland Public Service Commission and Another Vs Phuholi Sema and Others

Gauhati High Court · (2013) 2 GLT 572

Constitution of India, 1950 — Article 12, 315, 317, 317(2), 318Penal Code, 1860 (IPC) — Section 120(B), 199, 403, 409, 464

High Courts17 Dec 2012Dismissed

Haren Saikia Vs State of Assam and Others

Gauhati High Court · (2013) 2 GLT 123

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

High Courts17 Dec 2012Allowed

Pranab Kumar Saha Vs State of Tripura and Others

Gauhati High Court · (2013) 2 GLT 761

Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 9, 96

High Courts17 Dec 2012

Mega Electricals (M/s.) and Others Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2013) 4 GLT 202

Constitution of India, 1950 — Article 12, 14, 16, 226

High Courts14 Dec 2012Allowed

Bidyut Buragohain Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLT 943

High Courts14 Dec 2012

Director, Central Inland Fisheries Research Institute (CIFRI) and Another Vs Ashok Biswas

Gauhati High Court · (2013) 2 GLT 292

Constitution of India, 1950 — Article 226

High Courts14 Dec 2012Dismissed

Union of India Vs Sailendra Kumar Singh

Gauhati High Court · (2013) 2 GLT 193

Constitution of India, 1950 — Article 226, 311, 311(2)

High Courts14 Dec 2012Dismissed

Abdul Barek (Md.) Vs State of Assam and Others

Gauhati High Court · (2013) 2 GLT 311

Constitution of India, 1950 — Article 226

High Courts14 Dec 2012Dismissed

Lalremsiami and Another Vs Principal Chief Conservator of Forest and Others

Gauhati High Court · (2013) 4 GLT 227

Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 304(A), 304A, 427, 447

High Courts13 Dec 2012Allowed

Nripen Chandra Mahanta Vs Union of India and Others

Gauhati High Court · (2013) 3 GLT 687

Constitution of India, 1950 — Article 226

High Courts13 Dec 2012

Pranjal Nath Acharjee Vs Union of India and Others

Gauhati High Court · (2013) 2 GLT 287

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 10(iv)

High Courts13 Dec 2012

Sri Manoranjan Roy Vs Sri Umesh Kumar

Gauhati High Court · (2013) 2 GLD 546

Constitution of India, 1950 — Article 226

High Courts12 Dec 2012

Guwahati Carbon Ltd. and Another Vs State of Assam and Others

Gauhati High Court · (2013) 58 VST 412

Central Excises and Salt Act, 1944 — Section 14, 14(ia), 14(iii), 15(a)

High Courts12 Dec 2012Dismissed

Rama Mukherjee (Bhowmik) (Dr.) Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLT 279

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(c), Order 43 Rule 1(r), Order 43 Rule 1(r)Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 11

High Courts11 Dec 2012Dismissed

Nirmal Nath (Dr.) Vs Vineeta Dowarah (Dr.)

Gauhati High Court · (2013) 2 GLT 623

Hindu Marriage Act, 1955 — Section 13, 13(1)(ia), 28

High Courts11 Dec 2012

Abdul Kadir and another Vs The Central Assam Electricity Distribution Company Ltd. Sri Drona Hazarika and others Vs Assam State Electricity Board and others Md. Abdul Kadir and 22 others Vs The State of Assam and others Dhirendra Chandra Nath Vs The Assam Power Distribution Company Ltd. and others

Gauhati High Court · (2013) 2 GLD 502 : (2013) 2 LLJ 171

Constitution of India, 1950 — Article 12, 14, 16, 226, 39(d)

High Courts11 Dec 2012Dismissed

Dr. Rama Mukherjee (Bhowmik) Vs The State of Assam and Smti. Mitra Mukherjee @ Ratna Mukherjee

Gauhati High Court · (2012) 12 GAU CK 0032

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(c), Order 43 Rule 1(r), Order 7 Rule 11Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 11

High Courts11 Dec 2012Dismissed

Debi Prasad More and Another Vs Isa (Md.)

Gauhati High Court · (2013) 2 GLT 218

High Courts11 Dec 2012

Dainik Janambhumi Vs State of Assam and Others

Gauhati High Court · (2013) 58 VST 519

Assam Value Added Tax Act, 2003 — Section 105, 7, 8