High Courts07 Feb 2012Dismissed
Shri Aswini Kumar Das Vs Government of Assam and others
Gauhati High Court · (2012) 2 GLD 393
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 506 of 1,245
High Courts07 Feb 2012Dismissed
Commissioner of Income Tax Vs I. Tech Electronics
Gauhati High Court · (2012) 248 CTR 108 : (2012) 341 ITR 533
Income Tax Act, 1961 — Section 260A, 263, 80IC, 80IC(2), 80IC(3)
High Courts07 Feb 2012
Sri Dharmendra Patowary Vs State of Assam and Others
Gauhati High Court · (2012) 2 GLD 746
Constitution of India, 1950 — Article 226
High Courts07 Feb 2012Dismissed
Smti. Rumi Gogoi (Hazarika) Vs State of Assam and Others
Gauhati High Court · (2012) 2 GLD 720
Constitution of India, 1950 — Article 14, 16, 226, 309National Council for Teacher Education Act, 1993 — Section 12, 32Right of Children to Free and Compulsory Education Act, 2009 — Section 2(n), 23, 23(2)
High Courts06 Feb 2012Allowed
Shri Ajit Kr. Goswami and another Vs State of Assam and others
Gauhati High Court · (2012) 2 GLD 514
Constitution of India, 1950 — Article 311
High Courts06 Feb 2012
Orbit Taring Vs Deputy Commissioner, Pasighat
Gauhati High Court · (2012) 3 GLT 943
High Courts06 Feb 2012Allowed
Smt. Khangenbam (N) Salam (Ongbi) Priya Devi Vs The State of Manipur and The Union of India
Gauhati High Court · (2012) 02 GAU CK 0083
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8Unlawful Activities (Prevention) Act, 1967 — Section 17, 20
High Courts06 Feb 2012
Brahmaputra Iron and Steel Company Pvt. Ltd. (M/s) and Another Vs Premchand Tolaram Bafna Charitable Trust and Another
Gauhati High Court · (2012) 4 GLT 495
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 482
High Courts06 Feb 2012
Amar Nath Kumar & Ors. Vs Mrinal Kantikhullar & Ors.
Gauhati High Court · (2012) 1 GLT 716
Civil Procedure Code, 1908 — Section 54Civil Procedure Code, 1908 (CPC) — Section 54
High Courts06 Feb 2012
Sri Dulu Ranjan Roy, S/O.Late Gopendra Lal Roy, R/O.Village : Dohabora Chowk, P.O.Jorhat, Pin Code – 785001 District : Jorhat, Assam. Vs State of Assam, Represented By The Commissioner and Secretary to The Government of Assam, Education (Secondary) Department, Dispur, Guwahati – 6
Gauhati High Court · (2012) 02 GAU CK 0066
High Courts06 Feb 2012Allowed
Shri Arjun Majumder Vs The State of Tripura
Gauhati High Court · (2012) 02 GAU CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 154(2), 156(3), 173(2), 395, 397
High Courts06 Feb 2012
Sri Paritosh Saha Vs The State of Tripura
Gauhati High Court · (2012) 02 GAU CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts06 Feb 2012Dismissed
Sajibul Islam @ Shazibul Islam Vs Ms. Lutfa Begum and Another
Gauhati High Court · (2012) 2 GLD 759
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 208, 209Penal Code, 1860 (IPC) — Section 201, 207, 209, 312, 313
High Courts04 Feb 2012
Nilima Enterprise and Anr. Vs Union of India and Ors.
Gauhati High Court · (2012) 2 GLR 516
High Courts04 Feb 2012
Ruma Kar @ Dey & Ors. Vs Kajal Kumar Dey
Gauhati High Court · (2012) 3 GLT 650
Penal Code, 1860 (IPC) — Section 294, 406, 418, 420, 506Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Feb 2012
Bimalendu Gupta, Son of Late Biswanath Gupta Resident of B-103, Arunudoi Residency, Sahid Dilip Huzuri Path, Sarumotoria, Dispur, Assam Vs Union of India, Represented By The Secretary To The Government of India, Ministry of Home Affairs (Department of Personnel and Administratie Reforms) North Block, New Delhi – 1
Gauhati High Court · (2012) 02 GAU CK 0091
High Courts04 Feb 2012Dismissed
Samsul Hoque and others Vs Upendra Ch. Nath and another
Gauhati High Court · (2012) 2 GLD 405
Criminal Procedure Code, 1973 (CrPC) — Section 202, 257, 438, 482Penal Code, 1860 (IPC) — Section 147, 149, 307, 384, 395
High Courts04 Feb 2012Allowed
Sri. Naren Chandra Medhi Vs Md. Mamtaz Ali and Another
Gauhati High Court · (2012) 2 GLD 766
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 21, Order 21 Rule 97, Order 21 Rule 98Specific Relief Act, 1963 — Section 6
High Courts04 Feb 2012
Abdul Alim (Md.) Vs State of Assam
Gauhati High Court · (2012) 6 GLR 268 : (2012) 2 GLT 236
Criminal Procedure Code, 1973 — Section 164(4)Criminal Procedure Code, 1973 (CrPC) — Section 164(4)Penal Code, 1860 — Section 304 PartII
High Courts03 Feb 2012
Shri Kh. Morung Maring Vs The State of Manipur
Gauhati High Court · (2012) 02 GAU CK 0112
Executive Business Rules — Rule 28Manipur (Hill Areas) District Councils (inserted under 3rd Amendment Act) Act, 2008 — Section 29A, 9Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3, 3(2)