COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 509 of 1,245

High Courts24 Jan 2012

The Union of India Vs Smt. Paramani Marak

Gauhati High Court · (2012) 2 GLD 830

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 153Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1A), 23(2)

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High Courts23 Jan 2012Dismissed

Md. Abdul Rehman Shekh Vs Shri Mukut Bhattacharya

Gauhati High Court · (2012) 2 GLD 400

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 195, 200, 244Penal Code, 1860 (IPC) — Section 181, 182, 199, 204, 405

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High Courts23 Jan 2012Dismissed

Smti Rekha Barooah Vs Sri Jitendra Kumar Baruah

Gauhati High Court · (2012) 2 GLD 493

Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17

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High Courts23 Jan 2012Allowed

Nongthombam Tejmani Singh and Others Vs Manipur Public Service Commission and Others

Gauhati High Court · (2013) 2 GLT 836

Constitution of India, 1950 — Article 14, 142, 16, 309Income Tax Act, 1922 — Section 14(2)(a), 14(2)(c), 16(1)(a), 16(1)(b), 24Indian Medical Council Act, 1956 — Section 13, 21(1), 21(1)(p), 3, 3(h)

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High Courts20 Jan 2012Dismissed

Anmol India Ltd. Vs Coal India Limited

Gauhati High Court · (2012) 283 ELT 330 : (2013) 22 GSTR 148

Central Excises and Salt Act, 1944 — Section 11(B), 5A, 5A(1)

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High Courts20 Jan 2012

Sri Gobinda Swargiary Vs State of Assam

Gauhati High Court · (2012) 1 GLD 926

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357A, 378(2)Penal Code, 1860 (IPC) — Section 300, 302, 34, 341

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High Courts20 Jan 2012

Sri Binod Karmakar Vs State of Assam and Others

Gauhati High Court · (2012) 1 GLD 913

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 357AEvidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 34

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High Courts20 Jan 2012

Sahidul Khan Vs State of Assam

Gauhati High Court · (2012) 3 GLR 747

Evidence Act, 1872 — Section 154, 154

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High Courts20 Jan 2012

Smt. Sampa Banik (Chakraborty) Vs Shri Gautam Chakraborty

Gauhati High Court · (2012) 01 GAU CK 0020

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401

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High Courts20 Jan 2012Dismissed

Sri Haridhan Biswas Vs State of Tripura

Gauhati High Court · (2012) 01 GAU CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 401Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts19 Jan 2012

Nazir Ahmed Barbhuiya, S/O Lt.Mukadar Ali Barbhuiya Vs Moulavi Kutub Uddin Barbhuiya, S/O Lt.Idris Ali Barbhuiya

Gauhati High Court · (2012) 01 GAU CK 0068

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High Courts19 Jan 2012

Bhim Ram & Ors. Vs State of Assam

Gauhati High Court · (2012) 4 GLR 573 : (2012) 1 GLT 416

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High Courts19 Jan 2012

Muktar Hussain (MD.) Vs Indian Oil Corporation Ltd. and Ors

Gauhati High Court · (2012) 3 GLT 267

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High Courts19 Jan 2012

Mona Urang & Ors. Vs State of Assam

Gauhati High Court · (2012) 1 GLT 491

Criminal Procedure Code, 1973 — Section 357ACriminal Procedure Code, 1973 (CrPC) — Section 357APenal Code, 1860 — Section 302, 34

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High Courts18 Jan 2012Allowed

Smt. Suchandra Ghosh Vs Sri Kankan Dhar and Branch Manager, The Oriental Insurance Co. Ltd.

Gauhati High Court · (2012) 01 GAU CK 0077

Motor Vehicles Act, 1988 — Section 166, 168

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High Courts18 Jan 2012Allowed

Sri Ratan Ghosh Vs Sri Kankan Dhar and Branch Manager, The Oriental Insurance Co. Ltd.

Gauhati High Court · (2012) 01 GAU CK 0061

Motor Vehicles Act, 1988 — Section 166, 168

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High Courts18 Jan 2012Dismissed

Sri Ashim Chakraborty Vs Dr. Sri Ashok Chakraborty and Agartala Municipal Council

Gauhati High Court · (2012) 1 GLD 809

Constitution of India, 1950 — Article 226

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High Courts17 Jan 2012

Rina Sutradhar Vs Prasenjit Saha And Ors.

Gauhati High Court · (2012) 4 GLR 6

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High Courts17 Jan 2012Allowed

Smt. Sundari Tripura Vs Smt. Ulapi Debbarma and National Insurance Company Ltd.

Gauhati High Court · (2012) 1 GLD 815 : (2012) 5 GLT 449 : (2012) 3 TAC 926

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Motor Vehicles Act, 1988 — Section 140, 163A, 166

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High Courts17 Jan 2012

Smt. Bishnupriya Sutradhar Vs Shri Nipendra Sutradhar

Gauhati High Court · (2012) CriLJ 1796

Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 498A

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