High Courts01 Mar 2012Dismissed
Md. Mozidur Rahman Akand @ Mozidur Rahman Vs Union of India and others
Gauhati High Court · (2012) 2 GLD 301
Constitution of India, 1950 — Article 226Foreigners Act, 1946 — Section 9
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 501 of 1,245
High Courts01 Mar 2012Dismissed
Sri Ashish Deb and Another Vs M/s. Dixit Wine Shop
Gauhati High Court · (2012) 2 GLD 451
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 405, 415, 418
High Courts01 Mar 2012Allowed
Richungnunga and Others Vs Union of India and Others
Gauhati High Court · AIR 2012 Guw 110
Constitution of India, 1950 — Article 226
High Courts01 Mar 2012
Puranmal Agarwal Vs State of Assam and Another
Gauhati High Court · (2012) 3 GLT 122
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 506
High Courts01 Mar 2012Allowed
Smti Khumbongmayum Ongbi Ichan Devi Vs The State of Manipur and The Union of India
Gauhati High Court · (2012) 03 GAU CK 0074
Arms Act, 1959 — Section 20, 25B(1)National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 121A, 307, 326, 34
High Courts01 Mar 2012
Shri Chadiram Narah Vs State of Assam and Others
Gauhati High Court · (2012) 2 GLD 648
High Courts01 Mar 2012Allowed
Smti Angom (Ningol)Chanthoi Devi Vs The State of Manipur and The Union of India
Gauhati High Court · (2012) 03 GAU CK 0013
National Security Act, 1980 — Section 17, 3(2)
High Courts01 Mar 2012Allowed
Smt. Ningthoujam Ningol Romabati Devi (now in Manipur Central Jail, Imphal under the provisions of N.S.A. 1980) Vs The State of Manipur and The Union of India
Gauhati High Court · (2012) 03 GAU CK 0003
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 34, 364A
High Courts29 Feb 2012
Shri Bhoirore Mech C/O Shri Parimal Roy Vs The Union of India, The Director General, Central Industrial Security force and The Chief Airport Security Officer and The Deputy Commandant, Central Industrial Security Force Unit, ASG, Agartala Airport
Gauhati High Court · (2012) 2 GLD 660 : (2012) 5 GLT 177
Central Industrial Security Force Act, 1968 — Section 15, 15Central Industrial Security Force Rules, 1969 — Rule 72, 72(1)Constitution of India, 1950 — Article 226
High Courts29 Feb 2012
State of Mizoram and Ors. Vs Lalmuankima
Gauhati High Court · (2012) 4 GLR 167
High Courts29 Feb 2012
Banti Talukdar & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2012) 6 GLR 471 : (2012) 3 GLT 524
High Courts29 Feb 2012
Smti. Thagimai Deka and Others Vs Sri Rajendra Nath Lalung and Others
Gauhati High Court · (2012) 2 GLD 634 : (2012) 4 GLT 509
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17, 17(1)(b), 49Transfer of Property Act, 1882 — Section 54, 60, 67
High Courts29 Feb 2012Dismissed
Md. Sahed Ali Vs Ms. Mahela Begum
Gauhati High Court · (2013) 1 Crimes 89 : (2012) 2 GLD 469
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts29 Feb 2012
Nili Kalita (Subject Teacher, Zoology, Kharupetia H.S.School, Darrang), W/o.Sri Rabin Deka, Resident of Mangaldoi Town (Tamulipara), PO & PS.Mangaldoi, Dist : Darrang (Assam) Vs State of Assam, represented by the Commissioner and Secretary to the Govt.of Assam, Department of Education, Dispur, Guwahati-6.
Gauhati High Court · (2012) 02 GAU CK 0034
High Courts29 Feb 2012
Commissioner of Income Tax Vs Jawahar Bhattacharjee
Gauhati High Court · (2012) 249 CTR 529 : (2012) 342 ITR 74
Income Tax Act, 1961 — Section 143(3), 260A, 263, 54F
High Courts29 Feb 2012
Commissioner of Income Tax Vs Parasmal Jain
Gauhati High Court · (2012) 02 GAU CK 0019
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 260A, 263
High Courts29 Feb 2012Dismissed
Sahed Ali (Md.) Vs Mahela Begum
Gauhati High Court · (2013) 3 GLT 14
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts28 Feb 2012Allowed
United India Insurance Co. Ltd. Vs Smt. Vanlalmani and Another
Gauhati High Court · (2012) 4 TAC 47
Motor Vehicles Act, 1988 — Section 147(1), 173
High Courts28 Feb 2012Allowed
Sri Supratim Sadhanidar Vs State of Assam
Gauhati High Court · (2012) 2 GLD 440
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 376, 420, 493, 90
High Courts28 Feb 2012Dismissed
Sri Kant Sharma Vs Angelous D. Topno
Gauhati High Court · (2012) 2 GLD 432
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 403, 405, 415, 420