COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 487 of 1,245
High Courts29 May 2012Allowed
Kalpana Bala Dey and Others Vs Union of India and Others
Gauhati High Court · (2013) 2 GLT 252
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)
High Courts28 May 2012
Md.Mahar Ali, Son of Kashan Ali, Village – Bashbari, P.O.Manikpur, Dist.Bongaigaon Vs State of Assam
Gauhati High Court · (2013) 2 GLR 185
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 — Section 498A
High Courts28 May 2012Dismissed
Chutu Modi Vs State of Assam
Gauhati High Court · (2012) 3 GLT 321
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts25 May 2012
Padma Kantabora Vs Food Corporation of India & Ors.
Gauhati High Court · (2012) 6 GLR 279 : (2012) 4 GLT 231
Food Corporation of India Staff Regulations, 1971 — Regulation 50, 50
High Courts25 May 2012
Legal Heirs of Palungbam Hitler Singh & Ors. Vs Angom Ashok Singh
Gauhati High Court · (2012) 3 GLT 844
Civil Procedure Code, 1908 — Order 6 Rule 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 91, 91
High Courts25 May 2012Dismissed
Sahab Uddin (MD.) and Others Vs State of Assam
Gauhati High Court · (2012) 3 GLT 440
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 105Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(xi), 2(xi)(a), 2(xi)(b), 2(xiv), 20(b)
High Courts24 May 2012
Khejur Boro @ Basumatary Vs State of Assam
Gauhati High Court · (2012) 6 GLR 431 : (2012) 3 GLT 786
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts24 May 2012
Bapdhan Bordoloi Vs State of Assam
Gauhati High Court · (2012) 3 GLT 388
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 320, 325, 326, 85
High Courts24 May 2012Dismissed
Sri Ram Tossa Vs The State of Assam
Gauhati High Court · (2012) 3 GLD 697
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 313(1)(a), 313(1)(b), 314Evidence Act, 1872 — Section 145, 157, 21, 24, 24Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 May 2012
Sashanka Hajong Vs State of Assam
Gauhati High Court · (2013) 1 GLD 142
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)(b), 313(b)Penal Code, 1860 (IPC) — Section 302
High Courts23 May 2012
State of Arunachal Pradesh and Others Vs Takam Pate and Others
Gauhati High Court · (2013) 1 GLD 269 : (2012) 5 GLT 330
Constitution of India, 1950 — Article 12, 14, 16, 166(3), 309
High Courts23 May 2012
Jaya Jawal Singh (MRS.) Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2013) 1 GLD 260 : (2012) 3 GLT 31
Constitution of India, 1950 — Article 226, 309
High Courts23 May 2012
Razak (MD.) and Others Vs Central Bureau of Investigation (CBI)
Gauhati High Court · (2012) 3 GLT 312
Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)(i), 313Penal Code, 1860 (IPC) — Section 121, 121A, 302, 307, 326
High Courts23 May 2012
Sashi Hazarika Wife of Shri Atul Rajkhowa, resident of Rojadhap, Ward No.13, P.O. & P.S.Sonari, Dist-Sibsagar, Assam, Pin.-785690 Vs State of Assam, represented by the Secretary to the Government of Assam, Education (Secondary) Department, Dispur, Guwahati-6.
Gauhati High Court · (2012) 05 GAU CK 0070
High Courts23 May 2012
Ganesh Mura at Fishi at Biren Vs State of Assam
Gauhati High Court · (2012) 3 GLT 422
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 May 2012Dismissed
Purbanchal Banijya Vikash Pvt. Ltd. Vs Assam Tourism Development Corporation Ltd. and Others
Gauhati High Court · (2012) 3 GLT 76
Constitution of India, 1950 — Article 226
High Courts21 May 2012
Sri Parchuram Madhua and Another Vs State of Assam
Gauhati High Court · (2013) 1 GLD 144
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 201, 302, 304, 34