High Courts27 Mar 2012Dismissed
Sri Ratan Singh Dahotia and Others Vs Shri Girish Ch. Sharma and Others
Gauhati High Court · (2012) 3 GLD 159
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 497 of 1,245
High Courts26 Mar 2012
Giasuddin Vs State of Assam
Gauhati High Court · (2012) 3 GLD 357 : (2012) 2 GLT 842
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)(a), 313(1)(b), 313(4), 314Penal Code, 1860 (IPC) — Section 279, 302, 304A, 427
High Courts26 Mar 2012
National Insurance Co. Ltd. Vs Md. Nur Hussain and Others
Gauhati High Court · (2012) 135 FLR 978 : (2012) 3 GLD 167
Workmens Compensation Act, 1923 — Section 4(1), 4(1)b
High Courts26 Mar 2012Dismissed
Shri Utpal Sutradhar Vs The Union of India and Shri Hitesh Medhi
Gauhati High Court · (2012) 03 GAU CK 0025
Administrative Tribunals Act, 1985 — Section 19, 21, 21(3)Constitution of India, 1950 — Article 226, 227
High Courts23 Mar 2012
Jyotshna Begum Vs State of Assam and others.
Gauhati High Court · (2012) 03 GAU CK 0087
High Courts23 Mar 2012Dismissed
Manidipa Bhowmik Vs Mihir Datta
Gauhati High Court · (2013) 1 DMC 66 : (2012) 3 GLT 201
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 18 Rule 3, Order 18 Rule 3A, Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Evidence Act, 1872 — Section 67, 68
High Courts23 Mar 2012
Aisha Khatun (Musstt.) and Anr Vs State of Assam and Anr
Gauhati High Court · (2012) 3 GLD 457 : (2012) 3 GLT 101
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 43Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1)(A), 23(2)
High Courts23 Mar 2012Dismissed
Smti Manidipa Bhowmik Vs Sri Mihir Datta
Gauhati High Court · (2012) 2 GLD 863
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 18 Rule 3, Order 18 Rule 3A, Order 41 Rule 33, Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Evidence Act, 1872 — Section 67, 68
High Courts22 Mar 2012Allowed
Rupeshwar Tanti Vs The State of Assam
Gauhati High Court · (2012) CriLJ 2549 : (2012) 3 GLD 440
Penal Code, 1860 (IPC) — Section 376
High Courts21 Mar 2012
Smt. Maya Bhattacharjee Vs Sri Nityananda Das, Shri Ranjit Das and The Oriental Insurance Company Ltd.
Gauhati High Court · (2012) 03 GAU CK 0107
Motor Vehicles Act, 1988 — Section 173
High Courts21 Mar 2012Dismissed
Sri Sailendra Mohon Ghosh and Others Vs Sri Bhakta Prahallad Ghost
Gauhati High Court · (2012) 3 GLD 452
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Evidence Act, 1872 — Section 63, 65, 74(1)
High Courts21 Mar 2012Dismissed
Senior Manager, Kellyden Tea Estate Vs Presiding Officer, Labour Court, Assam and Another
Gauhati High Court · (2012) 135 FLR 963 : (2012) 3 GLD 144 : (2012) 3 GLT 48
Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2), 33(2)(b)Penal Code, 1860 (IPC) — Section 323, 376, 447
High Courts21 Mar 2012Dismissed
Sri Biswanath Ghosh, Smt. Lagaajita Ghosh (Minor) and Sri Saikat Ghosh (Minor), The minor appellant Nos. 2 and 3 are represented by their father, i.e. natural guardian and next friend, Sri Biswanath Ghosh, the appellant No. 1. Vs Sri Kankan Dhar and The Divisional Manager, The Oriental Insurance Company Limited
Gauhati High Court · (2012) 03 GAU CK 0059
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts21 Mar 2012
Md.Hasmat Ali, S/o.Late Saja Seikh Vs State of Assam
Gauhati High Court · (2012) 03 GAU CK 0048
High Courts21 Mar 2012Dismissed
Sailendra Mohan Ghosh and Others Vs Bhaktaprahallad Ghosh
Gauhati High Court · (2012) 3 GLT 82
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Evidence Act, 1872 — Section 63, 65, 74(1)
High Courts21 Mar 2012
Shri Bhakta Debbarma Vs State of Tripura and Others
Gauhati High Court · (2012) 2 GLD 917
Constitution of India, 1950 — Article 226
High Courts21 Mar 2012Dismissed
Pawan Industries Vs State of Assam and Others
Gauhati High Court · (2013) 58 VST 281
Assam Value Added Tax Act, 2003 — Section 10, 12, 12(iii), 5(2)(a)(ii), 7Central Sales Tax Act, 1956 — Section 5(1)Constitution of India, 1950 — Article 269
High Courts21 Mar 2012
Sri Krishnakanta Nag Vs The State of Tripura.
Gauhati High Court · (2012) CriLJ 2179 : (2012) 2 GLD 713
Criminal Procedure Code, 1973 (CrPC) — Section 155, 156(3), 173(2), 198(1), 2Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts21 Mar 2012Dismissed
Sri Kusum Chandra Deb Barma Vs Shri Sunil Chandra Debnath, Shri Paresh Chandra Deb Barma and Sri Sudhi Debnath
Gauhati High Court · AIR 2012 Guw 88
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9Tripura Land Revenue and Land Reforms Act, 1960 — Section 187
High Courts21 Mar 2012Dismissed
Debnarayan Shah Vs State of Assam
Gauhati High Court · (2012) 3 GLD 235 : (2012) 2 GLT 933
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 14A, 16, 7