High Courts22 Aug 2012
Sri Babul Roy Vs The Bodoland Territorial Council and Others
Gauhati High Court · (2012) 5 GLT 138 : (2013) 1 LLJ 198
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 471 of 1,245
High Courts22 Aug 2012
Universal Pipes (P.) Ltd. Vs State of Assam and Others
Gauhati High Court · (2013) 59 VST 472
Assam Value Added Tax Act, 2003 — Section 105, 2(2)
High Courts22 Aug 2012
Sri Jatin Boruah and Others Vs State of Assam and Others
Gauhati High Court · (2012) 08 GAU CK 0048
High Courts22 Aug 2012Dismissed
Abul Kalam Azad Vs Khaimala Khatun (Mustt.)
Gauhati High Court · (2013) 2 GLT 479
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(1), 397(2), 397(3)
High Courts21 Aug 2012
Marto Ete and Ors. Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2012) 6 GLR 42
Constitution of India, 1950 — Article 243ZD, 243ZD
High Courts17 Aug 2012
Ringu Radhe Vs Vijaya Bank and Ors.
Gauhati High Court · (2012) 6 GLR 21
Constitution of India, 1950 — Article 226, 226
High Courts17 Aug 2012
North Lakhimpur Bengali Association @ Bengali Association @ Natya Mandir Vs Kamal Kumar Changkakoti and Anr.
Gauhati High Court · (2013) 2 GLR 158
Civil Procedure Code, 1908 — Order 6 Rule 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts17 Aug 2012
Nkklam Teji Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2013) 1 GLR 829
High Courts17 Aug 2012Allowed
M/s Kalpataru Agro Forest Enterprise and Shri Moloy Deb, Manager of M/s Kalpataru Agro Forest Enterprise Vs Union of India
Gauhati High Court · (2013) 2 ACC 384 : AIR 2013 Guw 30
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 2(38), 30, 32, 32(a), 71(1)(b)
High Courts17 Aug 2012Dismissed
Gajen Das and Others Vs Legal Heirs of Ramani Kalita
Gauhati High Court · (2012) 5 GLT 647
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 18 Rule 4(2), Order 7 Rule 14, Order 7 Rule 14(1)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 137, 138
High Courts16 Aug 2012Allowed
Durgeswar Bordoloi Vs Trishnagaon Khowa and Another
Gauhati High Court · (2013) 1 GLT 296
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 14 Rule 1(5), Order 15 Rule 1, Order 17 Rule 2Hindu Marriage Act, 1955 — Section 7
High Courts16 Aug 2012
Tame Nguba Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2012) 6 GLR 40
Criminal Procedure Code, 1973 — Section 154Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts16 Aug 2012Dismissed
Padam Bahadur Rana Vs National Insurance Company
Gauhati High Court · (2013) 1 ACC 685 : (2013) 1 GLT 792
Motor Vehicles Act, 1988 — Section 149, 163A, 163A, 166
High Courts16 Aug 2012
Ruhul Amin (Md.) Vs State of Assam and Others
Gauhati High Court · (2013) 4 GLT 376
High Courts14 Aug 2012
Jyoti Pran Kumar Vs State of Assam
Gauhati High Court · (2012) 5 GLT 659
Penal Code, 1860 (IPC) — Section 304, 307, 323, 34, 498AProbation of Offenders Act, 1958 — Section 4
High Courts14 Aug 2012Dismissed
Sri Cheniram Bhuyan Vs State of Assam
Gauhati High Court · (2012) 08 GAU CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 357APenal Code, 1860 (IPC) — Section 302, 324
High Courts13 Aug 2012Dismissed
Buildworth Pvt. Ltd. Vs Labour Court, Assam, Guwahati and Others
Gauhati High Court · (2013) 1 LLJ 96
Industrial Disputes Act, 1947 — Section 33, 33(1)(a), 33A
High Courts13 Aug 2012Dismissed
Mannan Ali (Md.) Vs State of Assam
Gauhati High Court · (2013) 3 GLT 1
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)(f)
High Courts10 Aug 2012
Chief Electoral Officer and Another Vs Chief Information Commissioner, Meghalaya Information Commission and Another
Gauhati High Court · (2013) 4 GLT 1
Constitution of India, 1950 — Article 226, 324, 329(b)Representation of the People Act, 1951 — Section 100(1), 83(1)Right to Information Act, 2005 — Section 18, 18(3), 19(1), 19(2), 2(f)