High Courts25 Jul 2012
Wangjam Tombi Devi Name Vs State of Manipur & Ors.
Gauhati High Court · (2012) 4 GLT 802
Manipur Panchayati Raj (Election) Rules, 1995 — Rule 105, 105Manipur Panchayati Raj Act, 1994 — Section 13, 13, 15, 15, 16, 16
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 476 of 1,245
High Courts25 Jul 2012
Sri Dilip Kr. Das Vs The State of Assam and Others
Gauhati High Court · (2012) 07 GAU CK 0038
Constitution of India, 1950 — Article 226
High Courts25 Jul 2012
Md. Golam Ali Vs The State of Assam
Gauhati High Court · (2012) 07 GAU CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337, 338, 427
High Courts25 Jul 2012
Bhola Satnami Vs State of Assam
Gauhati High Court · (2012) 5 GLT 292
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 394, 395, 397, 412
High Courts24 Jul 2012Dismissed
Sri Nirendra Ch. Das Vs Smti. Jugomaya Nath and Others
Gauhati High Court · (2012) 07 GAU CK 0077
High Courts24 Jul 2012Dismissed
Smt. Jina Gohain Vs Shri Puspadhar Baruah, Smti. Nirada Gogoi, Sri Siba Nath Sharma and Sri Nilokanta Gohain
Gauhati High Court · (2012) 07 GAU CK 0074
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Criminal Procedure Code, 1973 (CrPC) — Section 141, 145Evidence Act, 1872 — Section 67
High Courts24 Jul 2012Dismissed
Brahmaputra Valley Construction and Suppliers Vs Oil and Natural Gas Corpn. Ltd. and Others
Gauhati High Court · (2012) 53 VST 401
Assam Value Added Tax Act, 2003 — Section 2(27), 2(43)Constitution of India, 1950 — Article 336(29A)(d), 366, 366(29A), 366(29A)(d)Finance Act, 1994 — Section 65(105)
High Courts23 Jul 2012Allowed
Ismail Ali and Others Vs State of Assam
Gauhati High Court · (2012) 07 GAU CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 149Penal Code, 1860 (IPC) — Section 148, 30, 307, 324, 326
High Courts23 Jul 2012Allowed
Md. Anarul Hussain Vs The State of Assam
Gauhati High Court · (2012) 07 GAU CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 302, 306
High Courts23 Jul 2012
Sayra Begum Laskar and Another (Musstt) Vs State of Assam and Another
Gauhati High Court · (2013) 1 GLD 324 : (2012) 4 GLT 605
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 197, 197(1)Penal Code, 1860 (IPC) — Section 167, 197, 34, 407, 409
High Courts23 Jul 2012Dismissed
Pabitra Kalita Vs Rashmita Dutta (Kalita)
Gauhati High Court · (2012) 4 GLT 602
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts23 Jul 2012Dismissed
On the death of the appellant, Mustt. Anowara Bewa, the following legal heirs are impleaded as appellant Nos. 1(a) to 1(g) vide order dated 23rd May, 2011 passed by this Court in Misc. Case No. 2308/2010:- (Md. Anowar Hussain (son) and Others) Vs Md. Azizul Haque and Others
Gauhati High Court · (2012) 07 GAU CK 0061
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts23 Jul 2012
Mahabir Tea Estate (P) Ltd. and Others Vs Union of India and Others
Gauhati High Court · (2012) 5 GLT 12
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(b), 5, 6, 7A
High Courts23 Jul 2012
Sri Jogen Chandra Thakuria Vs The State of Assam and Others
Gauhati High Court · (2013) LabIC 116
Constitution of India, 1950 — Article 226
High Courts23 Jul 2012
M/s. Mekhilipara Tea Company Ltd. Vs The Regional Provident Fund Commissioner, Agartala
Gauhati High Court · (2013) 136 FLR 1108 : (2013) 1 GLD 199
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(b), 5, 6, 6A, 6C
High Courts20 Jul 2012Dismissed
Pravati Debnath Vs Narayan Banik and Another
Gauhati High Court · (2012) 5 GLT 589
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 313, 378, 378(4)Penal Code, 1860 (IPC) — Section 378, 379
High Courts20 Jul 2012Dismissed
Utpal Debbarma and Another Vs State of Tripura
Gauhati High Court · (2012) 5 GLT 582
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 196, 439
High Courts20 Jul 2012Allowed
Sri Ramhari Dakua Vs Sri Folu Kanti Paul and Another
Gauhati High Court · (2013) 1 GLD 134 : (2013) 2 GLT 399
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts20 Jul 2012Dismissed
Partha Sharathi Baidya and Another Vs State of Tripura
Gauhati High Court · (2012) 4 GLT 770
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 146, 161, 173, 195, 196Government of India Act, 1935 — Section 224
High Courts20 Jul 2012Allowed
Smti. Bhabani Debnath and Others etc. Vs The State of Tripura
Gauhati High Court · (2012) CriLJ 4426
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 107, 109, 294, 305, 306