High Courts02 May 2012Allowed
Sh. Lalramsanga Vs State of Mizoram
Gauhati High Court · (2012) 05 GAU CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 303, 304, 304
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 491 of 1,245
High Courts02 May 2012
Smith Zadingliani Vs Shri Thanzuala and Shri Lianchhuma
Gauhati High Court · (2012) 05 GAU CK 0035
High Courts02 May 2012
H. Chhawnthanga and Others Vs The State of Mizoram
Gauhati High Court · (2012) 05 GAU CK 0018
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 3(a), 4, 4(2)
High Courts02 May 2012Allowed
Sri Durgeswar Ray Vs The State of Assam and Others
Gauhati High Court · (2012) 3 GLD 350
Constitution of India, 1950 — Article 311Police Act, 1861 — Section 7
High Courts30 Apr 2012Dismissed
State of Tripura and Others Vs Joy Kali Radio Stores
Gauhati High Court · (2012) 53 VST 355
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 12(2), 34, 9
High Courts30 Apr 2012Allowed
Deuti Gogoi @ Jogesh Gogoi Vs State of Assam
Gauhati High Court · (2012) 3 GLT 106
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34, 376, 376(1), 376(2)(g), 448
High Courts30 Apr 2012
Obang Pankam and Ors. Vs Dogo Tarak and Ors.
Gauhati High Court · (2012) 4 GLR 827
High Courts30 Apr 2012Allowed
Sri Mrigen Kalita Vs The North East Regional Institute of Parliamentary Studies Training and Research and Others
Gauhati High Court · (2012) 3 GLD 383
Constitution of India, 1950 — Article 12Penal Code, 1860 (IPC) — Section 406, 407, 408, 420, 468
High Courts30 Apr 2012
Atul Borah Vs State of Assam
Gauhati High Court · (2012) 2 GLT 1110
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 448
High Courts30 Apr 2012
Sri Monya Taipodia and Others Vs State of Arunachal Pradesh and Others Shri Tade Debi Vs State of Arunachal Pradesh and Others State of Arunachal Pradesh and Others Vs Shri Tabia Chobin and Others
Gauhati High Court · (2012) 3 GLD 249 : (2013) 2 GLT 1011
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 18
High Courts30 Apr 2012Dismissed
Shri Kalimohan Sahaji and Shri Nilmohan Sahaji Vs State of Tripura and Shri Lalit Mohan Chakma
Gauhati High Court · (2012) 2 GLT 1116
Constitution of India, 1950 — Article 31B
High Courts30 Apr 2012Dismissed
Jiban Das Vs State of Tripura
Gauhati High Court · (2012) CriLJ 3237 : (2012) 3 GLD 531 : (2012) 2 GLT 1049
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Evidence Act, 1872 — Section 145, 32, 32(1)Penal Code, 1860 (IPC) — Section 109, 302, 378, 386(1)(a), 498(A)
High Courts30 Apr 2012
Mcleod Russel India Ltd. Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLD 4 : (2012) 2 GLT 806
Constitution of India, 1950 — Article 14, 20, 206, 207, 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2), 173, 173(2), 173(8)Penal Code, 1860 (IPC) — Section 302, 405, 408, 409, 420
High Courts30 Apr 2012
Sri Kanak Deka and Another Vs State of Assam and Another
Gauhati High Court · (2012) 3 GLD 51
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146(1), 482
High Courts27 Apr 2012Allowed
Haripada Paul Vs State of Tripura
Gauhati High Court · (2012) 5 GLT 734
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 342, 397, 401Penal Code, 1860 (IPC) — Section 279, 302, 304, 304(A), 337
High Courts27 Apr 2012Dismissed
Smt. Sandhya Devi Thapa and Shri Dalbahadur Thapa Vs Respondent: Smti. Anjali Singh Thapa and Others
Gauhati High Court · (2012) 04 GAU CK 0080
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10, 115
High Courts27 Apr 2012
Lorind Lalthannguri & Ors. Vs State of Mizoram & Ors.
Gauhati High Court · (2012) 4 GLT 362
High Courts27 Apr 2012
Shri Sehekaya Lyngdoh Vs Shri Planly Ryngkew and Others
Gauhati High Court · (2012) 3 GLD 602
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3
High Courts27 Apr 2012
M/s. North Eastern India Trust for Education and Development (NEITED) Vs Union of India and Others
Gauhati High Court · (2012) 3 GLD 343
Constitution of India, 1950 — Article 12, 14, 226Negotiable Instruments Act, 1881 (NI) — Section 138Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21
High Courts27 Apr 2012Dismissed
Smt. Putuli Begum and Others Vs Smt. Rehana Begum
Gauhati High Court · AIR 2012 Guw 124 : (2012) 5 GLT 367
Evidence Act, 1872 — Section 64, 65, 74, 76, 77Succession Act, 1925 — Section 383, 384, 65(C)