COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 485 of 1,245

High Courts05 Jun 2012Allowed

Shri Pawan Kumar Patodia Vs Vijoy Kumar Bhutoria, M/s Hindustan Lever Ltd. and Messrs Chokesey Bhargava and Co. Registrar''s and Share Transfer Agents, Brook Bond India Limited

Gauhati High Court · (2012) 06 GAU CK 0012

Companies Act, 1956 — Section 108, 108B, 110, 111Limitation Act, 1963 — Section 21, 22, 6, 6(1)Securities Contracts (Regulation) Act, 1956 — Section 9

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High Courts04 Jun 2012

Smt. Mrinali Barua Patgiri Vs Jayanta Kumar Patgiri

Gauhati High Court · AIR 2012 Guw 170 : (2013) 1 DMC 403

Criminal Procedure Code, 1973 (CrPC) — Section 125, 406Hindu Marriage Act, 1955 — Section 13, 15, 25

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High Courts04 Jun 2012

Standard Finance (P) Ltd. Vs State of Assam and others.

Gauhati High Court · (2012) 6 GLR 459

Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 120(B), 34, 379, 406, 420

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High Courts04 Jun 2012

Shri Bhupen Das Vs State of Assam

Gauhati High Court · (2012) 06 GAU CK 0064

Penal Code, 1860 (IPC) — Section 307, 320, 324, 326, 447

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High Courts04 Jun 2012

Sri Chandra Mohan Sharma, Ifs Vs The Union of India and others

Gauhati High Court · (2012) 5 GLT 356

All India Services Act, 1951 — Section 2Constitution of India, 1950 — Article 244(2), 244ARight to Information Act, 2005 — Section 7(b)(vii)

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High Courts04 Jun 2012

M/s K.K. Enterprise Vs The Union of India and The Indian Institute of Technology

Gauhati High Court · AIR 2012 Guw 151

General Conditions of Contract 2001 — Clause 8

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High Courts04 Jun 2012

Sri Ganga Ram Phukan Vs The State of Assam and others

Gauhati High Court · (2013) 1 GLD 74

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High Courts03 Jun 2012Dismissed

Sri Sudip Debnath Vs Union of India and Others

Gauhati High Court · (2013) 1 GLD 383

Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)

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High Courts02 Jun 2012Allowed

Shri Goutam Prasadi Vs The State of Tripura.

Gauhati High Court · (2012) 3 GLD 626

Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 208, 209, 226Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 415, 417

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High Courts02 Jun 2012

Sri Paresh Deb Barma Vs The State of Tripura

Gauhati High Court · (2012) 06 GAU CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts02 Jun 2012Dismissed

Sri Sudip Debnath Vs Union of India

Gauhati High Court · (2012) 4 GLT 637

Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)

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High Courts02 Jun 2012Dismissed

Md. Sona Mian Vs Shri Kebal Kanti Nandi and Shri Kshitish Chandra Nandi

Gauhati High Court · (2012) 06 GAU CK 0056

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 100, 109, 110Constitution of India, 1950 — Article 133(1)(a)Specific Relief Act, 1963 — Section 34

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High Courts02 Jun 2012

Shri Soumitra Ghosh and 3 Ors Vs The State of Tripura and Anr

Gauhati High Court · (2012) 06 GAU CK 0055

Constitution of India, 1950 — Article 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 161, 168Hindu Marriage Act, 1955 — Section 12(1)(b)

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High Courts02 Jun 2012