COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 484 of 1,245

High Courts06 Jun 2012Dismissed

Sri Dhwajendra Chandra Roy Vs State of Assam and others

Gauhati High Court · (2012) 06 GAU CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 477A

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High Courts06 Jun 2012Allowed

Sri Billal Miah and Others Vs The State of Tripura

Gauhati High Court · (2012) 3 GLD 560

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 374(2)Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 109, 149, 306, 307, 324

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High Courts06 Jun 2012Allowed

Sri Sagar Chakraborty and Smt. Dipali Chakraborty Vs The State of Tripura and Others

Gauhati High Court · (2013) 2 DMC 523

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 482Hindu Marriage Act, 1955 — Section 10, 13(1)(i)(a)

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High Courts06 Jun 2012Allowed

Md. Moinul Haque Vs The State of Assam

Gauhati High Court · (2012) CriLJ 3996

Arms Act, 1959 — Section 25(1)(a)

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High Courts05 Jun 2012Dismissed

The Chief Secretary, Government of Manipur and Others Vs Smt. Naorem Ongbi Rashmani Devi and Others

Gauhati High Court · AIR 2012 Guw 113

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 41Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25

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High Courts05 Jun 2012Allowed

Shri Ratul Dutta Vs The State of Assam

Gauhati High Court · (2012) 06 GAU CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 366, 366(A)

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High Courts05 Jun 2012Allowed

Shri Dwijendra Nath Deka Vs The Union of India and others

Gauhati High Court · (2012) 3 GLD 670

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High Courts05 Jun 2012Dismissed

Zakir Hussain Vs The State of Assam

Gauhati High Court · (2012) 06 GAU CK 0122

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High Courts05 Jun 2012

Dev Prasad Sharma Vs State of Assam

Gauhati High Court · (2012) 06 GAU CK 0114

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High Courts05 Jun 2012Allowed

Shri Jugal Borah and others Vs The State of Assam and others

Gauhati High Court · (2012) 06 GAU CK 0107

Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2), 17(3), 18(5)

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High Courts05 Jun 2012

Chitta Ranjan Ghosh Vs State of Assam

Gauhati High Court · (2012) 3 GLT 607

Prevention of Food Adulteration Act, 1954 — Section 16, 16, 7, 7

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High Courts05 Jun 2012Allowed

Shri Bijay Kumar Choudhury, Ex-Constable No. 860721653 of E/61 Bn. Vs The Union of India and The Commandant, E/61 Bn. Central Reserved Police Force, C/o 99 APO

Gauhati High Court · (2012) 06 GAU CK 0068

Central Reserve Police Force Act, 1949 — Section 11(1), 12(1)Constitution of India, 1950 — Article 226

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High Courts05 Jun 2012Dismissed

Smti Kuntala Deka Vs The Gauhati University

Gauhati High Court · (2012) 06 GAU CK 0060

Constitution of India, 1950 — Article 39

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High Courts05 Jun 2012

Sri Swapan Choudhury Vs The State of Assam and Sri Milan Bhattacharjee

Gauhati High Court · (2012) 06 GAU CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146, 397, 397(1)Specific Relief Act, 1963 — Section 5, 6

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High Courts05 Jun 2012Allowed

Shri Prasanta Goswami Vs State of Assam

Gauhati High Court · (2012) 06 GAU CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 120(B), 314, 354, 384Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(c), 13(1)(d), 13(1)(d)(ii)(iii), 13(2)

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High Courts05 Jun 2012Allowed