High Courts01 Jun 2012Allowed
Ngangomindubala Devi Vs State of Manipur and Others
Gauhati High Court · (2012) 4 GLT 449
National Security Act, 1980 — Section 11(4), 3(2), 8
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 486 of 1,245
High Courts01 Jun 2012Allowed
Shri Manabendra Sarma and Others Vs The State of Assam Sri Mukut Ranjan Sarma and Others Vs The State of Assam
Gauhati High Court · (2012) 06 GAU CK 0040
High Courts01 Jun 2012
Smti Duter Padu Vs Sri Gadam Ete
Gauhati High Court · (2012) 06 GAU CK 0039
Representation of the People Act, 1951 — Section 100, 100(1)(d)(iii), 100(1)(iii), 100(d), 100(d)(iii)
High Courts01 Jun 2012Dismissed
Arinbdam Das (Dr.) and Others Vs State of Assam and Others
Gauhati High Court · (2012) 5 GLT 436
Constitution of India, 1950 — Article 16(4)
High Courts01 Jun 2012
Mizanur Rahman Vs State of Assam and Others
Gauhati High Court · (2013) 2 GLT 866
High Courts31 May 2012Allowed
Thiyam Imocha @ Mocha Singh Vs District Magistrate, Imphal West District and Others
Gauhati High Court · (2012) 3 GLT 362
Constitution of India, 1950 — Article 14, 19, 21, 22, 22(3)(b)Criminal Procedure Code, 1973 (CrPC) — Section 161Customs Act, 1962 — Section 108
High Courts30 May 2012Dismissed
The State of Tripura and Another Vs Sri Anil Chakraborty and Others The State of Tripura and Others Vs Sri Hiralal Das and Others
Gauhati High Court · (2012) 05 GAU CK 0099
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5)
High Courts30 May 2012Dismissed
The State of Tripura Vs M/S H.R.S. Agency and Union of India
Gauhati High Court · (2012) 193 ECR 445 : (2012) 52 VST 350
Central Sales Tax Act, 1956 — Section 2(b), 2(f), 6, 6A, 6A(1)Constitution of India, 1950 — Article 226Tripura Value Added Tax Act, 2004 — Section 16, 19, 24, 25, 26
High Courts30 May 2012Dismissed
Sri Anil Chandra Sen and Lance Naik Swapan Kar Vs The State of Tripura
Gauhati High Court · (2013) 2 GLT 1076
Constitution of India, 1950 — Article 14, 226
High Courts30 May 2012Dismissed
Punna Duwara and Others Vs State of Assam
Gauhati High Court · (2012) 3 GLT 332
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 May 2012
Md. Ismail Hussain Vs State of Assam
Gauhati High Court · (2013) 1 SCT 412 : (2013) 2 SLJ 210
High Courts30 May 2012
Gurumayum Nabakumar Vs District Magistrate, Thoubal & Ors.
Gauhati High Court · (2012) 3 GLT 619
High Courts30 May 2012Dismissed
The State of Tripura Vs Smt. Sulekha Sarkar and Others
Gauhati High Court · AIR 2012 Guw 159
Constitution of India, 1950 — Article 21, 226, 32
High Courts30 May 2012Dismissed
Sri Harendra Chandra Nath and Smt. Anita Pal (Ghosh (Ms. Mistu Ghosh and Anita Pal(Ghosh), Ms. Tanu Ghosh and Anita Pal(Ghosh) Vs The State of Tripura
Gauhati High Court · (2012) 3 GLD 571 : (2013) 2 GLT 1094
High Courts29 May 2012Allowed
Deepak Paul and Another Vs State of Assam
Gauhati High Court · (2013) 1 GLD 95 : (2012) 5 GLT 902
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 2(ia), 7
High Courts29 May 2012Allowed
Namita Devi and Another Vs Durgeswar Sarma Baruah
Gauhati High Court · (2013) 1 GLD 93 : (2012) 5 GLT 817
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 295(A), 342, 380, 384, 406
High Courts29 May 2012
Vijay Kumar Sharma Vs Bulbul Sharma
Gauhati High Court · (2013) 1 DMC 40 : (2012) 3 GLT 337
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 397, 482Penal Code, 1860 (IPC) — Section 405, 406, 498A
High Courts29 May 2012Allowed
Nibaran Chandra Nath Vs kumud Chandra Nath and Others
Gauhati High Court · (2012) 3 GLT 354
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 11, 3(f), 3(G), 5(1)(a)Civil Procedure Code, 1908 (CPC) — Section 18Transfer of Property Act, 1882 — Section 106, 108, 108(G), 111(a)
High Courts29 May 2012
Lal Singh and Ors. Vs State of Nagaland and Ors.
Gauhati High Court · (2012) 5 GLR 878
Nagaland Livestock and Poultry Contagious Disease Act, 1980 — Section 24, 24, 6, 6
High Courts29 May 2012
State of Assam Vs Konokeswar Patowary Constable of A.P.T.F.Camp, Salakati, P.O. & P.S.Basugaon, Distict-Kokrajhar, Assam
Gauhati High Court · (2012) 05 GAU CK 0074