CourtKutchehry.com

COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 475 of 1,245

High Courts27 Jul 2012

Sunil Nath Vs State of Assam

Gauhati High Court · (2012) 4 GLT 592

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4)Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 7
Read judgment
High Courts27 Jul 2012Allowed

Sh. Lalremruata Vs State of Mizoram

Gauhati High Court · (2012) 3 Crimes 544 : (2013) 1 GLD 379

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 97
Read judgment
High Courts27 Jul 2012

Sukumar Roy and Another Vs State of Assam

Gauhati High Court · (2013) 1 Crimes 573 : (2012) 5 GLT 244

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 7
Read judgment
High Courts26 Jul 2012Allowed

On the death of Krishnadhan Karmakar, his legal representative- Shri Binoy Bhusan Dutta and Others Vs On the death of Anil Ch. Modak, his legal heirs (Renu Bala Modak, On the death of Renu Bala Modak, her legal heirs (i) Sri Ashim ranjan Modak and (ii) Smti. Namika Modak @ Bhowmick, (b) Sri Ashim Ranjan Modak, Late Anil Ranjan Modak and (c) Smti. Nomita Bhowmik and Others

Gauhati High Court · (2012) 07 GAU CK 0090

Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 20(2), 3
Read judgment