High Courts26 Sept 2012Dismissed
Jiten Lohar Vs State of Assam
Gauhati High Court · (2013) 1 GLD 420 : (2012) 5 GLT 892
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 465 of 1,245
High Courts26 Sept 2012
Prodip Das Vs State of Assam
Gauhati High Court · (2013) 1 GLD 456 : (2012) 5 GLT 390
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts26 Sept 2012
Sri Subhash Sarma Vs State of Assam and Others
Gauhati High Court · (2013) 1 GLD 466
Constitution of India, 1950 — Article 226
High Courts25 Sept 2012Dismissed
Kalpana Datta Vs State of Tripura
Gauhati High Court · (2013) 1 GLD 648 : (2013) 1 GLT 529
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 106, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 106, 201, 300, 302, 302
High Courts24 Sept 2012
Sri Aminur Rahman and Another Vs Miss. Sahida Khatun
Gauhati High Court · (2013) 1 GLD 589
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 200, 257, 401Penal Code, 1860 (IPC) — Section 217, 34, 352, 354, 384
High Courts21 Sept 2012
Phagu Rajwar and Another Vs State of Assam
Gauhati High Court · (2012) 5 GLT 372
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 2012Allowed
Jiten Borah Vs Union of India and Others
Gauhati High Court · (2012) 5 GLT 347
Constitution of India, 1950 — Article 226
High Courts21 Sept 2012
Papu Munda Vs State of Assam
Gauhati High Court · (2013) 1 GLT 247
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts21 Sept 2012
Intaz Ali Vs State of Assam
Gauhati High Court · (2012) 5 GLT 513
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 357(A), 357APenal Code, 1860 (IPC) — Section 302
High Courts21 Sept 2012
Shiv Steels Vs State of Assam and Others
Gauhati High Court · (2013) 57 VST 312
Assam General Sales Tax Act, 1993 — Section 19, 21
High Courts21 Sept 2012Allowed
Jahan Lagun Vs State of Assam
Gauhati High Court · (2012) 5 GLT 519
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357APenal Code, 1860 (IPC) — Section 302
High Courts21 Sept 2012Dismissed
Deba Rajkhowa Vs State of Assam
Gauhati High Court · (2012) 5 GLT 831
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts21 Sept 2012Dismissed
Swagata Ghosh and Another Vs State of Meghalaya and Others
Gauhati High Court · (2012) 5 GLT 941
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts21 Sept 2012Dismissed
Krishok Bonuwa Krishipam Samabai Samity Ltd. Vs Marangi Ltd. and Others
Gauhati High Court · (2013) 1 GLT 285
Assam Co-operative Societies Act, 1949 — Section 27, 63, 85Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 8 Rule 8, 96Transfer of Property Act, 1882 — Section 10
High Courts21 Sept 2012Allowed
Shweta Kapoor and Another Vs State Bank of India and Others
Gauhati High Court · (2013) 1 GLT 315
Constitution of India, 1950 — Article 12, 226
High Courts21 Sept 2012Dismissed
Guru Kirpa Associates Pvt. Ltd. (M/s.) and Another Vs Coal India Ltd. and Others
Gauhati High Court · (2013) 3 GLT 299
High Courts19 Sept 2012Dismissed
Manik Das Vs Subal Chandra Dhar and Others
Gauhati High Court · AIR 2013 Guw 68
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Sept 2012Dismissed
Manik Das Vs Haripada Shil and Others
Gauhati High Court · AIR 2013 Guw 37
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Sept 2012Dismissed
Manik Das Vs Dilip Biswas
Gauhati High Court · AIR 2013 Guw 1
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Sept 2012Allowed
Hindustan Unilever Limited and Another Vs State of Assam and Others
Gauhati High Court · (2013) 1 GLD 436 : (2013) 2 GLT 604
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c), 12(4), 2(k), 7, 7AIndustrial Employment (Standing Orders) Act, 1946 — Section 3