COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 494 of 1,245

High Courts17 Apr 2012Allowed

Shri Durjoy Chakraborty Vs The State of Tripura

Gauhati High Court · (2012) 2 GLD 694

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 397, 401Evidence Act, 1872 — Section 114A

High Courts12 Apr 2012Dismissed

Md. Motleb Ali Vs State of Assam

Gauhati High Court · (2012) 3 GLD 261

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 161, 162, 313Penal Code, 1860 (IPC) — Section 302, 34

High Courts12 Apr 2012Dismissed

Sapam Jiten Singh and Others Vs Manipur Public Service Commission, Imphal and Another

Gauhati High Court · (2012) 2 GLT 893

Constitution of India, 1950 — Article 14, 16, 226

High Courts11 Apr 2012

Rantu Boro @ Rahul Boro and Others Vs State of Assam

Gauhati High Court · (2012) 3 GLT 304

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 302, 34, 379

High Courts11 Apr 2012

Abdul Rashid Vs State of Assam

Gauhati High Court · (2012) 3 GLT 678

Penal Code, 1860 — Section 395Penal Code, 1860 (IPC) — Section 395

High Courts11 Apr 2012Dismissed

Shri Debasish Saha Vs State of Assam and Others

Gauhati High Court · (2012) 3 GLD 366

High Courts10 Apr 2012Dismissed

Kiran Kakati Vs State of Assam and Others

Gauhati High Court · (2012) 3 GLD 65 : (2012) 2 GLT 952

Assam Co-operative Societies Act, 1949 — Section 39(B)(1), 80(3)

High Courts10 Apr 2012

Abdul Kayyum and Others Vs State of Assam

Gauhati High Court · (2013) 2 Crimes 416 : (2012) 3 GLD 352 : (2012) 3 GLT 416

Criminal Procedure Code, 1973 (CrPC) — Section 161, 212Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149

High Courts10 Apr 2012Allowed

Sri Nakul Kumar Nath @ Maina Vs State of Tripura

Gauhati High Court · (2012) 2 GLD 879

Criminal Procedure Code, 1973 (CrPC) — Section 161, 232Evidence Act, 1872 — Section 17, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 380, 457

High Courts09 Apr 2012

N.Lanu Vs State of Nagaland & Ors.

Gauhati High Court · (2012) 4 GLR 773 : (2012) 3 GLT 788

Constitution of India, 1950 — Article 226, 226

High Courts05 Apr 2012Allowed

Sri Swadesh Ch. Saha Vs The Secretary, Public Works Department and Others

Gauhati High Court · (2013) 1 GLD 159

Constitution of India, 1950 — Article 226

High Courts05 Apr 2012Allowed

Haneswar Deka (D) through Legal Heirs and Others Vs Maneshwar Deka (D) through Legal Heirs and Others

Gauhati High Court · (2012) 3 GLD 391

Evidence Act, 1872 — Section 68Limitation Act, 1963 — Section 5, 8Succession Act, 1925 — Section 2, 264, 295, 299, 63

High Courts05 Apr 2012

Ranjit Kumar Roy and Others Vs Tripura Gramin Bank and Others

Gauhati High Court · (2013) 1 GLD 151 : (2013) 1 GLT 761

Constitution of India, 1950 — Article 14, 16, 226

High Courts05 Apr 2012Dismissed

Sri Dharmendra Choudhury and Another Vs The Gauhati Municipal Corporation and Another

Gauhati High Court · (2012) 3 GLD 80

High Courts05 Apr 2012Allowed

Altaf Ali M.D. and Another Vs State of Assam and Others

Gauhati High Court · (2013) 1 ACC 406 : (2012) 3 GLD 371 : (2012) 2 GLT 787

Constitution of India, 1950 — Article 21, 226

High Courts05 Apr 2012Allowed

Swadesh Ch. Saha Vs Secretary, Public Works Department and Ors

Gauhati High Court · (2013) 2 GLT 212

Constitution of India, 1950 — Article 226

High Courts04 Apr 2012Allowed

Commissioner of Taxes, Assam Vs Dhanani Shoes Ltd. and Another

Gauhati High Court · (2012) 54 VST 241

Assam Value Added Tax Act, 2003 — Section 40, 46(2)(b), 74, 74(1), 74(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

High Courts04 Apr 2012Allowed

Deputy Commissioner, Navodaya Vidyalaya Samiti, Shillong and Anr Vs Hemraj

Gauhati High Court · (2012) 3 GLT 258

High Courts04 Apr 2012Dismissed

Sri Pradip Das Vs State of Assam

Gauhati High Court · (2012) 3 GLD 376

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34

High Courts04 Apr 2012

Chandra Kumar Singha Vs Arun Kumar Singh & Ors.

Gauhati High Court · (2012) 4 GLT 290

Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 8, 8