High Courts21 Feb 2012
The State of Mizoram and Others Vs Sh. C. Ngura and Smt. Lalhnawli
Gauhati High Court · (2012) 02 GAU CK 0120
Mizoram Civil Courts Act, 2005 — Section 17(2)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 503 of 1,245
High Courts21 Feb 2012Dismissed
The Land Acquisition Collector, Dhalai District, Ambassa, Dhalai Vs Smti. Manju Rani Shil
Gauhati High Court · (2012) 02 GAU CK 0116
Land Acquisition Act, 1894 — Section 4, 54, 6
High Courts21 Feb 2012Dismissed
Anil Orang @ Babu Vs State of Assam
Gauhati High Court · (2012) 2 GLD 464 : (2012) 2 GLT 1124
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302
High Courts21 Feb 2012Allowed
M/s. Tirual Bortimon Tea Estate Pvt. Ltd. and another Vs Shri Tipeswar Gogoi and others
Gauhati High Court · (2012) 2 GLD 407
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts21 Feb 2012Dismissed
Hamidur Rahman Vs Mosstt. Anisa Begum
Gauhati High Court · (2012) 2 GLD 411
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 397, 397(3), 399(3)Penal Code, 1860 (IPC) — Section 498A
High Courts21 Feb 2012Dismissed
Alvish Dungdung (in jail) Vs State of Assam
Gauhati High Court · (2012) 2 GLD 471
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
High Courts21 Feb 2012Dismissed
Shri Jogeshwar Gogoi Vs State of Assam
Gauhati High Court · (2012) 2 GLD 476
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 300, 302
High Courts21 Feb 2012Dismissed
Md. Lechu Miah Vs The State of Tripura and Others
Gauhati High Court · (2012) 2 GLD 362
Tripura Panchayats (Administration) Rules, 1994 — Rule 3, 4, 5, 6Tripura Panchayats (Election of Office Bearers) Rules, 1994 — Rule 27, 27(3)Tripura Panchayats Act, 1993 — Section 128, 16, 16(3), 23, 23(2)
High Courts17 Feb 2012
Kamada Das and Ors. Vs State of Assam
Gauhati High Court · (2012) 4 GLR 372
Penal Code, 1860 — Section 143, 427Penal Code, 1860 (IPC) — Section 143, 427
High Courts17 Feb 2012
Deboshree Acharjee alias Namita Acharjee, Daughter of Late Pulin Behari Acharjee, Resident of Howraghat Bazar, P.O.Howraghat, Dist.Karbi Anglong, Assam Vs State of Assam, (Represented by the Chief Secretary to the Government of Assam),Dispur, Guwahati, Assam
Gauhati High Court · (2012) 02 GAU CK 0085
High Courts17 Feb 2012
Sh. M. S. Dawngzela Vs The State of Mizoram
Gauhati High Court · (2012) 02 GAU CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts17 Feb 2012
Dr. Ningthoujam Omita Devi Vs The Regional Institute of Medical Sciences and The State of Manipur
Gauhati High Court · (2012) 02 GAU CK 0074
High Courts17 Feb 2012Dismissed
Bhabani Gogoi Vs State of Assam
Gauhati High Court · (2012) 3 GLT 292
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 341
High Courts17 Feb 2012Dismissed
Shri Farid Ahmed Vs Managing Committee of Islamia Secondary School and Others
Gauhati High Court · (2012) 2 GLD 484
Constitution of India, 1950 — Article 226, 32
High Courts16 Feb 2012Allowed
Sri Avijit Majumder Vs Sri Krishna Chandra Paul and National Insurance Company Ltd.
Gauhati High Court · (2012) 02 GAU CK 0118
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 338
High Courts16 Feb 2012Allowed
Shri Konsam Inaocha Singh @ Jack Konsam @ JK Vs The District Magistrate, Imphal East, Government of Manipur, The State of Manipur
Gauhati High Court · (2012) 02 GAU CK 0117
Constitution of India, 1950 — Article 21, 22(2)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 3
High Courts16 Feb 2012
Sri Monoranjan Debbarma Vs Smt. Sandha Rani Debnath and Divisional Manager, National Insurance Co. Ltd.
Gauhati High Court · (2012) 02 GAU CK 0114
Motor Vehicles Act, 1988 — Section 173
High Courts16 Feb 2012
Sonoram Chakma & Ors. Vs State of Arunachal Pradesh & Ors.
Gauhati High Court · (2012) 2 GLT 23
Assam Forest Regulations, 1891 — Regulation 72C, 72C, 73, 73Constitution of India, 1950 — Article 21, 21
High Courts16 Feb 2012Allowed
Shri Chirom Herojit Meitei Vs The District Magistrate, Imphal East, Government of Manipur, The State of Manipur
Gauhati High Court · (2012) 02 GAU CK 0092
Constitution of India, 1950 — Article 22, 22(5), 226, 227National Security Act, 1980 — Section 3(1), 3(2), 8Penal Code, 1860 (IPC) — Section 3