High Courts10 May 2012
Chandra Maya and Others Vs Union of India and Others
Gauhati High Court · (2012) 5 GLT 10
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 489 of 1,245
High Courts10 May 2012
Md. Sunu Ali and Md. Hasim Ali Vs State of Assam
Gauhati High Court · (2012) 05 GAU CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 394
High Courts09 May 2012Dismissed
Lakhan Rajgarh Vs State of Assam
Gauhati High Court · (2012) 3 GLT 40
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts09 May 2012
Ala Uddin Laskar Vs The State of Assam
Gauhati High Court · (2012) 05 GAU CK 0050
Penal Code, 1860 (IPC) — Section 354, 447
High Courts09 May 2012
The Direct Recruit SDO/Assistant Engineers Union, Works and Housing Department and Others Vs State of Nagaland and Others
Gauhati High Court · (2013) 1 GLD 45
Constitution of India, 1950 — Article 14, 16, 226, 226(3)
High Courts09 May 2012Dismissed
Sri Anjan Barman Choudhury Vs Sri Ranjan Barman Choudhury and Sri Sunil Ch. Sarkar
Gauhati High Court · (2012) 05 GAU CK 0033
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 44
High Courts09 May 2012Dismissed
Sultanul Arifin Ahmed Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLD 32 : (2012) 3 GLT 397
Constitution of India, 1950 — Article 226
High Courts09 May 2012
Direct Recruit SDO/Assistant Engineers Union, Works and Housing Department, Kohima and Others Vs State of Nagaland and Others
Gauhati High Court · (2012) 4 GLT 404
Constitution of India, 1950 — Article 14, 16, 226, 226(3)
High Courts09 May 2012
Rajen Robidas Vs The State of Assam
Gauhati High Court · (2012) 05 GAU CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 May 2012Allowed
Ganesh Chetry and Another Vs State of Assam
Gauhati High Court · (2012) 3 GLD 379 : (2012) 3 GLT 401
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 53, 55
High Courts08 May 2012Allowed
Arun Roy Vs Union of India and Others
Gauhati High Court · (2012) 3 GLD 276 : (2012) 3 GLT 406
Constitution of India, 1950 — Article 12, 14
High Courts08 May 2012Allowed
Shri Vivek Sudhakar Chittewan Vs Shri Mukut Mehta
Gauhati High Court · (2013) 1 GLD 166
Criminal Procedure Code, 1973 (CrPC) — Section 173, 192, 200, 201, 202Penal Code, 1860 (IPC) — Section 120B, 201, 216, 34, 420
High Courts07 May 2012
Shri Henry Abraham and Smti Sara Abraham Vs Mriganka Bharali
Gauhati High Court · (2012) 05 GAU CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 311, 315(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
High Courts07 May 2012Dismissed
Md. Abdul Matin Vs The State of Assam
Gauhati High Court · (2012) 3 GLD 36
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(1), 448
High Courts07 May 2012
Sri Prodip Sen Gupta, S/o.Shri Sunil Ranjan Sen Gupta, R/O.Natun Para, College Road, P.O. & P.S.– Bongaigaon, Dist – Bongaigaon, Assam, Pin No.783380, At Present Working As Section Engineer Tool Road/Work Shop, New Bongaigaon, Railway Work Shop, P.O.New Bongaigaon, Dist – Bongaigaon, Assam. Vs Union of India, Represented By General Manager, N.F.Railway, Head Quarter, P.O.Maligaon, Guwahati – 781011, District – Kamrup, Assam.
Gauhati High Court · (2012) 05 GAU CK 0032
High Courts07 May 2012Dismissed
Shri Nirmal Kanti Roy Barman alias Barman Roy, Shri Partha Roy Barman and Smt. Chhanda Laskar(Roy Barman) Vs Shri Mrinal Kanti Roy Barman alias Barman Roy
Gauhati High Court · (2012) 05 GAU CK 0031
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts07 May 2012
Mazibur Rahman Vs Salma Jesmin and Others
Gauhati High Court · (2012) 3 GLD 54 : (2012) 2 GLT 907
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Representation of the People Act, 1951 — Section 100, 100(1)(d), 100(1)(d), 100(1)(d)(iii), 100(1)(d)(iv)
High Courts07 May 2012
Rusna Begum Vs State of Assam
Gauhati High Court · (2012) 3 GLT 27
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 May 2012Dismissed
Smt Jibontara Ghatowar Vs Sri Sunil Rajkonwar
Gauhati High Court · (2012) 3 GLD 333
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 100, 100(1), 100(1)(d), 100(1)(d)(i), 100(1)(d)(iv)
High Courts06 May 2012
Manmohan Deka & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2012) 4 GLT 250
Assam Secondary Education (Provincialisation) Act, 1977 — Section 3(3), 3(3)Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 24, 24