High Courts07 Mar 2012Allowed
Shri Boa Penji Vs State Bank of India
Gauhati High Court · (2012) 03 GAU CK 0062
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 500 of 1,245
High Courts07 Mar 2012Allowed
Dr. Sujay Das Vs State of Tripura and Others
Gauhati High Court · (2012) 2 GLD 550 : (2012) 5 GLT 464
High Courts07 Mar 2012Allowed
Shri Ginzakham Vaiphei @ Ginkham Vaiphei Vs The State of Manipur, The Secretary/Commissioner (Revenu), Government of Manipur, The Deputy Commissioner, Churachandpur, Government of Manipur and The Sub-Divisional Officer, Churachandpur, Manipur
Gauhati High Court · (2012) 03 GAU CK 0044
Constitution of India, 1950 — Article 226Manipur Land Revenue and Land Reform Rules, 1961 — Rule 18Manipur Land Revenue and Land Reforms Act, 1960 — Section 15
High Courts07 Mar 2012
Shri Shekhar Chandra Poddar Vs The State of Tripura
Gauhati High Court · (2012) 03 GAU CK 0024
Arbitration Act, 1940 — Section 30, 35, 39
High Courts06 Mar 2012Disposed Off
Sunil Chandra Dey and Partner Vs Food Corporation of India and Others
Gauhati High Court · (2013) 60 VST 491
Constitution of India, 1950 — Article 286, 366(29A)Tripura Value Added Tax Act, 2004 — Section 4(3)
High Courts06 Mar 2012Allowed
Commissioner of Income Tax Vs Williamson Tea (Assam) Ltd.
Gauhati High Court · (2012) 346 ITR 436
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 260A, 260A(2A)Limitation Act, 1963 — Section 5
High Courts06 Mar 2012
Shri Vishal Agarwal Vs State of Assam and Another
Gauhati High Court · (2012) 3 GLD 430
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306, 323, 352, 498A
High Courts06 Mar 2012
Sri Kinkar Sarkar Vs The State of Tripura
Gauhati High Court · (2012) 03 GAU CK 0096
High Courts06 Mar 2012Dismissed
Mohd. Tazimuddin Ahmed Vs Union of India and Others
Gauhati High Court · (2012) 3 GLD 190
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 164, 173Penal Code, 1860 (IPC) — Section 120(B), 409, 467, 471
High Courts06 Mar 2012
Sri Santosh Kumar Tiwari Vs The State of Tripura
Gauhati High Court · (2012) 03 GAU CK 0061
High Courts05 Mar 2012
Sri Jagannath Das Vs State of Assam
Gauhati High Court · (2012) 2 GLD 654
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 483Penal Code, 1860 (IPC) — Section 376(1), 417
High Courts05 Mar 2012Allowed
Sri Abir Baran Shyam and Others Vs State of Assam and Others
Gauhati High Court · (2012) 2 GLD 629
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276
High Courts05 Mar 2012Dismissed
Bula Sarkar Vs State of Assam and Another
Gauhati High Court · (2012) 3 GLD 175 : (2012) 2 GLT 937
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 34, 349, 350, 351, 352
High Courts04 Mar 2012Dismissed
Momina Begum Vs Union of India and Others
Gauhati High Court · (2013) 2 GLT 807
Constitution of India, 1950 — Article 14, 15(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 323, 34, 354, 375, 376
High Courts03 Mar 2012Allowed
Sri Shankar Debnath and Another Vs State of Tripura
Gauhati High Court · (2012) 3 GLD 402
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts03 Mar 2012
Vanlalauva Vs State of Mizoram
Gauhati High Court · (2012) CriLJ 2565
Criminal Procedure Code, 1973 (CrPC) — Section 238, 240, 313Penal Code, 1860 (IPC) — Section 380, 457
High Courts02 Mar 2012Dismissed
M/s. Telemats India (P) Limited and Others Vs The Central Bureau of Investigation
Gauhati High Court · (2012) 2 GLD 618
Criminal Procedure Code, 1973 (CrPC) — Section 173, 226, 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts02 Mar 2012
Shri Kalyanraman Ganesh Vs The Central Bureau of Investigation (CBI)
Gauhati High Court · (2012) 2 GLD 564
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 226, 227, 228Penal Code, 1860 (IPC) — Section 120, 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19
High Courts02 Mar 2012Allowed
Shri Rakesh G Momin Vs The State of Meghalaya
Gauhati High Court · (2012) 03 GAU CK 0071
Constitution of India, 1950 — Article 14, 226Meghalaya Kerosene (Licensing and Distribution) Control Order, 1988 — Order 10, Order 9
High Courts02 Mar 2012
Sri Balkrishna Tripathi and others Vs State of Assam and others
Gauhati High Court · (2012) 2 GLD 443
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 34, 379, 387