COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 479 of 1,245

High Courts13 Jul 2012

Mahendra Rai and Ors. Vs Silvina Kharkongor

Gauhati High Court · (2013) 2 GLR 610

Civil Procedure Code, 1908 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115Khasi Syemship (Administration of Justice) Order, 1950 — Rule 27, 27

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High Courts07 Jul 2012Dismissed

United India Insurance Company Ltd. Vs Uma Kalai (Debbarma) and Others

Gauhati High Court · (2013) ACJ 1550 : (2013) 2 GLT 284

Motor Vehicles Act, 1988 — Section 11, 166, 173

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High Courts06 Jul 2012

Land Acquisition Collector Dhalai District Vs Shri Hamendra Sharma and Another

Gauhati High Court · (2013) 1 GLD 404 : (2013) 2 GLT 1050

Constitution of India, 1950 — Article 258Land Acquisition Act, 1894 — Section 4, 6Legal Services Authorities Act, 1987 — Section 19, 20

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High Courts02 Jul 2012Allowed

North Eastern Electric Power Corporation Ltd. Vs Ngurthanmawia and Others

Gauhati High Court · (2013) 2 GLT 1102

Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 41

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High Courts30 Jun 2012

Sona Miah (MD.) and Another Vs State of Tripura

Gauhati High Court · (2013) 1 GLD 357 : (2012) 5 GLT 702

Criminal Procedure Code, 1973 (CrPC) — Section 324, 354(3), 360, 360(4), 361Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 4

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High Courts30 Jun 2012Allowed

Jitendra Shome Vs State of Tripura

Gauhati High Court · (2013) 1 DMC 295

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 113A, 145, 155Penal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts29 Jun 2012Dismissed

Sukhinder Singh Vs State of Meghalaya and Another

Gauhati High Court · (2012) 4 GLT 499

Criminal Procedure Code, 1973 (CrPC) — Section 362, 451Penal Code, 1860 (IPC) — Section 393

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High Courts29 Jun 2012Dismissed

Abdul Rahman Seikh Vs Sri Rajib Borah, Sri Mukut Bhattacharya and Md. Jainuddin Ansari

Gauhati High Court · (2013) 2 GLT 1123

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 151Partnership Act, 1932 — Section 69, 69(1)(2), 69(3)Specific Relief Act, 1963 — Section 14(1)(c), 41(e)

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High Courts29 Jun 2012

M/s Jaypee Rewa Cement, 218, Sreemanta Market, at Road, Guwahati-781001 Vs Union of India

Gauhati High Court · (2013) 1 ACC 438 : (2012) 5 GLT 134

Railways Act, 1989 — Section 74, 75(b)

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High Courts29 Jun 2012Dismissed

Muzaffar Alam Sekendar Vs State of Tripura and Others

Gauhati High Court · AIR 2013 Guw 104 : (2013) 1 GLD 396 : (2013) 1 GLT 769

General Clauses Act, 1897 — Section 11, 13Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Jun 2012

Sri. Bacha Babu Singh Vs M/s. Steel Worth (Pvt.) Ltd. and Others

Gauhati High Court · (2013) 1 GLD 192 : (2013) 1 GLT 469

Companies Act, 1956 — Section 630Industrial Disputes Act, 1947 — Section 33

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High Courts28 Jun 2012Allowed

Management of The Food Corporation of India Vs General Secretary, Food Corporation of India Mazdoor Sangha and Another

Gauhati High Court · (2013) 136 FLR 1100 : (2013) 1 GLD 169 : (2013) 2 GLT 1115 : (2012) 4 GLT 786

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 25(f)

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High Courts28 Jun 2012

Railtrack Concrete Production (P) Ltd. Vs C.C. and C. Ex., Guwahati

Gauhati High Court · (2012) 286 ELT 30 : (2013) 18 GSTR 461

Central Excises and Salt Act, 1944 — Section 35B, 35C, 35G, 5A

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High Courts28 Jun 2012Allowed

Dr. Bhabatosh Kumar Roy Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLD 204

Constitution of India, 1950 — Article 162, 309

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High Courts28 Jun 2012Allowed

Rajarshi Bhattacharjee Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2013) 1 GLD 67 : (2012) 5 GLT 594

Constitution of India, 1950 — Article 311Pharmacy Act, 1948 — Section 32B

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High Courts28 Jun 2012

Union of India and Others Vs Ramashankar Gupta and Others

Gauhati High Court · (2013) 1 GLD 109 : (2012) 4 GLT 532

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 320(8)Penal Code, 1860 (IPC) — Section 494

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High Courts28 Jun 2012

Shri Adhir Barman and Others Vs State of Assam and Others

Gauhati High Court · (2013) 1 GLD 33

Constitution of India, 1950 — Article 14, 16, 226

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High Courts27 Jun 2012Dismissed

Sri Pratap Sinha Vs Sarma and Company

Gauhati High Court · (2013) 1 GLD 86

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 165

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High Courts26 Jun 2012

Mrs. Barasha Borah Bordoloi and Shri Dharani Bordoloi Vs State of Assam and Shri Diganta Borah

Gauhati High Court · (2012) 06 GAU CK 0152

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 397, 482Penal Code, 1860 (IPC) — Section 120B, 353, 384, 385, 389

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High Courts26 Jun 2012

Sri Sarbananda Sonowal Vs Central Bureau of Investigation and Adseshwar Konwar, the then Inspector of police, Ugarli Police Station under Dibrugarh Police Station Sri Dibyahash Goswami Vs Central Bureau of Investigation. (C.B.I.)

Gauhati High Court · (2012) 3 GLD 661

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 319, 397Penal Code, 1860 (IPC) — Section 120(B), 302, 506

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