High Courts20 Jun 2012Allowed
The Workman of Thanai Tea Estate Vs The Management of Thanai Tea Estate and Another
Gauhati High Court · (2013) 137 FLR 24 : (2013) 1 GLD 19
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 481 of 1,245
High Courts20 Jun 2012
Sri Bapan Mandal, S/o Sri Suranjan Mandal, Village-Hari Bhanga, PO- Lawkhowa, PS – Rupahihat, District: Nagaon, Assam Vs State of Assam, represented by the Secretary to the Government of Assam, Home Department, Dispur, Guwahati
Gauhati High Court · (2012) 06 GAU CK 0099
High Courts20 Jun 2012
Dinomoni Singh, S/o.Sri Gunamoni Singh, Vill.- Ramnagar, Tarapur, PS – Silchar -3, Dist.Cachar. Vs State of Assam represented by the Commissioner and the Secretary to the Govt.of Assam, Transport Department, Dispur.
Gauhati High Court · (2012) 06 GAU CK 0077
High Courts20 Jun 2012
Mogjul Ali and Others (MD.) Vs State of Assam
Gauhati High Court · (2012) 4 GLT 677
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts19 Jun 2012
Radha Raman Debnath and Others Vs Uttam Bal
Gauhati High Court · (2013) 2 GLD 268 : (2013) 3 GLT 220
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)
High Courts19 Jun 2012Dismissed
Sri Kulagam Pegu Vs The Union of India and Others
Gauhati High Court · (2012) 06 GAU CK 0136
Central Reserve Police Force Act, 1949 — Section 10(m)Penal Code, 1860 (IPC) — Section 395, 397
High Courts19 Jun 2012Dismissed
M/s North Eastern Chemicals Vs The State of Assam
Gauhati High Court · (2012) 06 GAU CK 0135
Assam General Sales Tax Act, 1993 — Section 17(4)
High Courts19 Jun 2012Allowed
Taorem Ongbi Kenika Devi Vs State of Manipur and Others
Gauhati High Court · (2012) 4 GLT 455
Arms Act, 1959 — Section 25(1C)Constitution of India, 1950 — Article 22(5)Explosive Substances Act, 1908 — Section 5
High Courts18 Jun 2012
R.C.Tobacco Co.(P.) Ltd. Vs Union of India and Ors.(And Another Cases)
Gauhati High Court · (2012) 6 GLR 494
Finance Act, 2003 — Section 154, 154
High Courts18 Jun 2012
Makhan Ch.Rai & Anr. Vs State of Assam
Gauhati High Court · (2012) 3 GLT 578
Penal Code, 1860 — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34
High Courts18 Jun 2012
Samad Ali @ Samat Ali Vs Union of India and Others
Gauhati High Court · (2012) 5 GLT 162
High Courts15 Jun 2012Allowed
Jahurakhatun Vs Union of India and Others
Gauhati High Court · (2012) 4 GLT 523
Illegal Migrants (determination By Tribunals) Act, 1983 — Section 3(1)(c)
High Courts15 Jun 2012
Sikander Karmakar Vs State of Assam
Gauhati High Court · (2012) 3 GLT 601
Penal Code, 1860 — Section 302, 376Penal Code, 1860 (IPC) — Section 302, 376
High Courts15 Jun 2012
Sanjoy Gangaram Vs State of Assam
Gauhati High Court · (2012) 3 GLT 644
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts15 Jun 2012Dismissed
Workmen of Heeleakah Tea Estate Vs Management of Heeleakah Tea Estate, Jorhat and Another
Gauhati High Court · (2013) 137 FLR 30 : (2013) 1 GLD 136 : (2012) 5 GLT 148 : (2013) 1 LLN 163
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 7
High Courts15 Jun 2012Dismissed
Tirtha Nath Das Vs State of Assam and Others
Gauhati High Court · (2012) 5 GLT 153
Constitution of India, 1950 — Article 226
High Courts14 Jun 2012Allowed
Smt. Fakrun Nessa Choudhury Vs The State of Assam and Others
Gauhati High Court · (2012) 5 GLT 107
Assam Panchayat Act, 1994 — Section 13(1), 15, 15(1), 16, 17Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 15
High Courts14 Jun 2012
Shri Depon Saikia Vs State of Assam
Gauhati High Court · (2013) CriLJ 402
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts14 Jun 2012
Shri Bhatka Karmakar @ Nagen Vs State of Assam
Gauhati High Court · (2012) 06 GAU CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts14 Jun 2012Dismissed
Smt. K. Thansiami Vs The State of Mizoram and Others
Gauhati High Court · (2012) 06 GAU CK 0141
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Constitution of India, 1950 — Article 227