High Courts03 Feb 2012Allowed
Haren Das and Others Vs The State of Assam.
Gauhati High Court · (2012) CriLJ 1467
Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 507 of 1,245
High Courts02 Feb 2012Dismissed
Sri. Jiauddin Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (2012) 2 GLD 752
Constitution of India, 1950 — Article 14
High Courts02 Feb 2012Dismissed
Sri Atul Deka Vs State of Assam and another
Gauhati High Court · (2012) 2 GLD 508
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1)(b), 195(1)(b)(ii), 340Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts02 Feb 2012
Union of India & Ors. Vs Manab Deka
Gauhati High Court · (2012) 4 GLT 279
Central Reserve Police Force Act, 1949 — Section 10, 10, 11, 11, 12, 12
High Courts02 Feb 2012Allowed
Md. Nabab Ali Vs Assam State Co-operative Agricultural and Rural Development Bank Ltd. and Others Sri Ahiruddin Ahmed Vs State of Assam and others
Gauhati High Court · (2012) 135 FLR 183 : (2012) 2 GLD 574
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 25F
High Courts02 Feb 2012
Ripak Das Vs State of Assam
Gauhati High Court · (2012) 2 GLT 137
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts01 Feb 2012Dismissed
Union of India and Others Vs Amar Kumar Singh
Gauhati High Court · (2012) 2 GLT 863
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts01 Feb 2012Allowed
Sri Pradip Rauth Vs The State of Tripura
Gauhati High Court · (2012) 02 GAU CK 0082
Evidence Act, 1872 — Section 30
High Courts01 Feb 2012
Shri Laishram Sharat Singh, Smt. Laishram(O) Amuleima Devi, Shri Laishram Manoj Singh and Shri Laishram Chan Singh Vs Smt. Laishram (O) Nomita Devi
Gauhati High Court · (2012) 02 GAU CK 0065
High Courts01 Feb 2012
The State of Manipur Vs Code No. 45039 Luis Topno
Gauhati High Court · (2012) 02 GAU CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 70, 71, 72Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Feb 2012
Gopen Roy & Ors. Vs State of Assam
Gauhati High Court · (2012) 2 GLT 203
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 — Section 394
High Courts31 Jan 2012
Konthoujam Paka Singh Vs State of Manipur & Ors.
Gauhati High Court · (2012) 1 GLT 431
High Courts31 Jan 2012
Kanak Chandra Nath & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2012) 1 GLT 728
Assam Secondary Education (Provincialised) Service Rules, 2003 — Rule 14(4)(i), 14(4)(i)
High Courts30 Jan 2012Dismissed
Sri Sagar Samrat Gupta Vs State of Assam
Gauhati High Court · (2012) 2 GLD 497
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 468, 471
High Courts30 Jan 2012
Akal Mia Vs State of Assam
Gauhati High Court · (2012) 3 GLT 385
Criminal Procedure Code, 1973 (CrPC) — Section 279, 313Penal Code, 1860 (IPC) — Section 279, 304(A), 304A
High Courts30 Jan 2012Allowed
M/s. Omega Printers and Publishers Pvt. Ltd. and Another Vs Union of India and Others
Gauhati High Court · AIR 2012 Guw 53
Constitution of India, 1950 — Article 14, 19, 19(1)(a), 19(2), 226
High Courts30 Jan 2012Dismissed
Mahendra Nath Das Vs Union of India and Others
Gauhati High Court · (2012) 3 GLD 411
Constitution of India, 1950 — Article 134, 14, 142, 161, 19Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354, 354(3), 367(5), 401Penal Code, 1860 (IPC) — Section 302
High Courts30 Jan 2012
W.Rabi Singh Vs State of Manipur & Ors.
Gauhati High Court · (2012) 1 GLT 435
Limitation Act, 1963 — Section 5, 5
High Courts30 Jan 2012
Joy Prakash Gupta and Another Vs G.M., NF Railway, Assam and Another
Gauhati High Court · (2012) 2 GLD 533
Criminal Procedure Code, 1973 (CrPC) — Section 313Railway Property (Unlawful Possession) Act, 1966 — Section 3(a), 4Railway Property (Unlawful Possession) Amendment Act, 2012 — Section 3(a), 4
High Courts30 Jan 2012Allowed
State of Tripura Vs Tapas Deb Choudhury
Gauhati High Court · (2012) 134 FLR 849
Fatal Accidents Act, 1855 — Section 1A