High Courts08 Nov 2012
State of Assam and Others Vs Muslim Ali (Md.)
Gauhati High Court · (2013) 2 GLT 945
Mines and Minerals (Development and Regulation) Act, 1957 — Section 3(e), 4, 9
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 460 of 1,245
High Courts08 Nov 2012Allowed
Ashok Bhattacharjee Vs State of Assam and Others
Gauhati High Court · (2013) 137 FLR 600 : (2013) 1 GLD 620 : (2013) 1 GLT 400
Industrial Disputes Act, 1947 — Section 10, 31, 31(1), 33, 33(2)(b)
High Courts08 Nov 2012Dismissed
Old United Enterprise (M/s) and Others Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2013) 1 GLT 446
Constitution of India, 1950 — Article 226
High Courts08 Nov 2012Dismissed
Abdul Hannan (MD.) and Others Vs Central Bureau of Investigation and Others
Gauhati High Court · (2013) 2 GLT 61
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 419, 420, 468Penal Code, 1860 (IPC) — Section 120B, 34, 419, 420, 468
High Courts08 Nov 2012Dismissed
Prabin Kumar Saikia Vs State of Assam and Others
Gauhati High Court · (2013) 2 GLD 600 : (2013) 2 GLT 524
High Courts07 Nov 2012
Tete Making Vs State of Manipur and Ors.
Gauhati High Court · (2013) 2 GLR 853
National Security Act, 1980 — Section 3, 3
High Courts07 Nov 2012
Rita Monideuri @ Rita Deuri Vs State of Assam and Another
Gauhati High Court · (2013) 1 GLT 557
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376, 376(2), 415, 417
High Courts02 Nov 2012
Imran Kuan Vs State of Manipur and Ors.
Gauhati High Court · (2013) 2 GLR 585
National Security Act, 1980 — Section 3, 3
High Courts02 Nov 2012
Henel Kipgen Vs State of Manipur and Ors.
Gauhati High Court · (2013) 2 GLR 581
National Security Act, 1980 — Section 3, 3
High Courts02 Nov 2012
Sanglura Sailo (Now Dead) Vs C. Lalrampari
Gauhati High Court · (2013) 2 GLT 274
Registration Act, 1908 — Section 17, 17(1)(b), 23, 25Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts01 Nov 2012Allowed
Sh. L. Th. Buangpui Vs State of Mizoram and Others
Gauhati High Court · (2013) 2 GLT 199
Constitution of India, 1950 — Article 226, 311(2)
High Courts01 Nov 2012Allowed
Arti Agarwal (Goenka) Vs Amit Goenka
Gauhati High Court · (2013) 1 DMC 803 : (2013) 1 GLT 454
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts31 Oct 2012
Dilip Singhania Vs Basant Singhania
Gauhati High Court · (2013) 1 GLT 950
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 1, Order 9 Rule 9, Order 9 Rule 9(2)Constitution of India, 1950 — Article 227
High Courts30 Oct 2012Dismissed
Binod Rai Vs State of Meghalaya
Gauhati High Court · (2013) CriLJ 497 : (2013) 1 GLT 209
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118, 145Penal Code, 1860 (IPC) — Section 307, 320, 325, 326
High Courts30 Oct 2012Allowed
Ravindra Shetty and Another Vs Narayan Ghosh and Others
Gauhati High Court · (2013) 1 GLT 736
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 107, 109, 120B, 403, 405
High Courts30 Oct 2012Dismissed
Shiv Kumar Agarwal Vs State of Meghalaya and Others
Gauhati High Court · (2013) CriLJ 421 : (2013) 2 GLT 741 : (2013) 1 GLT 335 : (2013) 3 RCR(Criminal) 142
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(4), 173, 173(2), 196(1A)Penal Code, 1860 (IPC) — Section 155, 155(4), 196(IA), 199, 199(1)
High Courts19 Oct 2012Dismissed
Dambarudhar Pathak Vs Union of India and Others
Gauhati High Court · (2013) 3 GLT 662
High Courts19 Oct 2012Allowed
Sujata Deb (Gupta) Vs State of Tripura and Another
Gauhati High Court · (2013) 1 GLD 632 : (2013) 2 GLT 377
Evidence Act, 1872 — Section 165Motor Vehicles Act, 1988 — Section 146, 158, 158(6), 160, 166(1)Penal Code, 1860 (IPC) — Section 279, 338, 429
High Courts19 Oct 2012Allowed
Management of North Eastern Carrying Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Gauhati High Court · (2013) 137 FLR 606 : (2013) 1 GLD 527 : (2013) 3 GLT 412 : (2013) 1 GLT 368
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21Industrial Disputes Act, 1947 — Section 18(1)
High Courts19 Oct 2012Dismissed
Kiran Shakya (MRS.) Vs Union of India and Others
Gauhati High Court · (2013) 2 GLT 878