High Courts10 Sept 2012
Kokhang Wangson and Ors. Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2013) 2 GLR 540
Arunachal Pradesh Police (Discipline and Appeal) Rules, 1999 — Rule 18, 18
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 468 of 1,245
High Courts10 Sept 2012Allowed
Madhu Sarma and Others Vs Ajit Sarma
Gauhati High Court · (2013) 1 GLD 449 : (2012) 5 GLT 442
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146, 397, 399Specific Relief Act, 1963 — Section 5, 6
High Courts10 Sept 2012Dismissed
Ashringdaw Warisa @ Partha Warisa Vs National Investigation Agency and Others
Gauhati High Court · (2013) 2 GLT 1
Arms Act, 1959 — Section 25(1B)(A)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 141, 162, 73
High Courts10 Sept 2012
Pongdo Marak and Others Vs State of Meghalaya and Others
Gauhati High Court · (2013) 4 GLT 105
Constitution of India, 1950 — Article 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts07 Sept 2012Allowed
Smt. Laishram Shama Devi Vs The State of Manipur and Others
Gauhati High Court · (2013) CriLJ 25
Arms Act, 1959 — Section 25(1C), 25(1C)AConservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 226
High Courts07 Sept 2012Dismissed
Piarun Nessa Tapadar, Member Group No. 3 Vs Nizam Uddin Mazumdar and Others
Gauhati High Court · (2012) 09 GAU CK 0092
Assam Panchayat Act, 1994 — Section 15, 15(1)General Clauses Act, 1897 — Section 9
High Courts07 Sept 2012Dismissed
Union of India Vs Shri Biplab Roy Choudhury UDC Sewak Road, Po: Salugara Dist: Jalpaiguri: 735101 and Others
Gauhati High Court · (2012) 09 GAU CK 0063
High Courts07 Sept 2012Dismissed
Murari Mohan Ray and Another Vs State of Assam and Others
Gauhati High Court · (2013) 1 GLD 594 : (2012) 5 GLT 294
Constitution of India, 1950 — Article 226
High Courts07 Sept 2012Allowed
Philip Vanlalmawia John Vs State of Mizoram and Others
Gauhati High Court · (2013) 2 ARBLR 530 : (2012) 5 GLT 757
Arbitration and Conciliation Act, 1996 — Section 16, 2(e), 21, 3, 34Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Sept 2012
M/S Utkal Galvanizers Ltd. Vs The State of Arunachal Pradesh and Others
Gauhati High Court · AIR 2013 Guw 72 : (2013) 3 BC 307 : (2013) 1 GLD 550 : (2012) 5 GLT 775
Constitution of India, 1950 — Article 12, 14, 226
High Courts07 Sept 2012Allowed
Fukan Rabha and Others Vs State of Assam and Others
Gauhati High Court · (2012) 5 GLT 482
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11, 11A, 12, 12National Highways Act, 1956 — Section 3A(3)
High Courts06 Sept 2012
Sri Dhaniram Das Vs The State of Assam
Gauhati High Court · (2012) 09 GAU CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts06 Sept 2012Allowed
Shri Naren Deka Vs The State of Assam
Gauhati High Court · (2012) 5 GLT 18
Arms Act, 1959 — Section 27, 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts06 Sept 2012Allowed
Sri Kujendra Doley Vs State of Assam and Others
Gauhati High Court · (2013) 1 GLD 581
Constitution of India, 1950 — Article 311
High Courts06 Sept 2012
Bhuban Baruah Vs State of Assam
Gauhati High Court · (2013) 2 GLT 617
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(2)
High Courts05 Sept 2012Dismissed
State of Tripura and Another Vs Ashok Debbarma @ Achak Debbarma and Another
Gauhati High Court · (2012) 5 GLT 209
Arms Act, 1959 — Section 2(c), 2(e), 2(h)(ii), 2(i), 27(3)Constitution of India, 1950 — Article 136, 14, 19, 19(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 232, 235(2), 313
High Courts04 Sept 2012
Ngilyang Yami Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2013) 2 GLT 735
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228Penal Code, 1860 (IPC) — Section 302, 304, 31, 325, 34
High Courts04 Sept 2012
Dhajen Ch.Barman & Anr. Vs State of Assam
Gauhati High Court · (2012) 4 GLT 1091
Criminal Procedure Code, 1973 — Section 164, 313Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 — Section 201, 302, 34
High Courts04 Sept 2012
Sunu Lakra Vs State of Assam
Gauhati High Court · (2012) 4 GLT 946
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts04 Sept 2012
Sunil Karua Vs State of Assam
Gauhati High Court · (2012) 4 GLT 888
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302