High Courts16 Jan 2012
State of Tripura Vs Shyamal Ghosh
Gauhati High Court · (2012) 4 GLR 64 : (2012) 4 GLT 288
Penal Code, 1860 — Section 468Penal Code, 1860 (IPC) — Section 468
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 510 of 1,245
High Courts16 Jan 2012
Shri Bhaba Ranjan Sarkar Represented by his father Shri Swapan Sarkar Vs The State of Tripura
Gauhati High Court · (2012) 1 GLD 817
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 149, 300, 307, 326, 33
High Courts16 Jan 2012Allowed
Sri Sanjit Debnath Vs The State of Tripura
Gauhati High Court · (2012) 01 GAU CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 279, 304A
High Courts13 Jan 2012Allowed
Shri Khupkhohao Kilong Vs The State of Manipur, Government of Manipur, The Chief Engineer, Manipur State Rural Roads Development Agency MSRRDA), Government of Manipur and Shri Khasim Vashum, Special Class Contractor of the Public Works Department, Government of Manipur
Gauhati High Court · (2012) 01 GAU CK 0106
Constitution of India, 1950 — Article 12, 136, 14, 226, 32
High Courts13 Jan 2012Allowed
Shri Chingakham John Singh @ Chingkhuba Vs The District Magistrate, Imphal West District, Manipur, The State of Manipur and The Union of India
Gauhati High Court · (2012) 01 GAU CK 0103
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3(2), 3(3)
High Courts13 Jan 2012Allowed
Shri Salam Chandra Singh Vs The District Magistrate, Imphal West District, Manipur, The State of Manipur and The Union of India
Gauhati High Court · (2012) 01 GAU CK 0086
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3(2)
High Courts13 Jan 2012Allowed
Shri Thokchom Nanao Singh Vs The District Magistrate, Imphal West District, Manipur, The State of Manipur and The Union of India
Gauhati High Court · (2012) 01 GAU CK 0056
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3(2), 3(3)
High Courts13 Jan 2012
Jayanta Kumar Lodh Vs Prasanta Kumar Lodh
Gauhati High Court · (2012) 3 GLR 9
Civil Procedure Code, 1908 — Order 6 Rule 17Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts11 Jan 2012Dismissed
Shri Mouli Bhusan Bhattacharjee Vs Sri Chitta Ranjan Debnath and Others
Gauhati High Court · (2012) 01 GAU CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313, 378Penal Code, 1860 (IPC) — Section 143, 149, 453, 506
High Courts11 Jan 2012
Sri. Torang Munda and Another Vs State of Assam
Gauhati High Court · (2012) 2 GLD 734
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 2, 313, 357, 357APenal Code, 1860 (IPC) — Section 141, 147, 148, 149, 249
High Courts11 Jan 2012
Sri Ram Narayan Singh, alias Ram Narayan Katariya alias Ram Narayan Vs Sri Haradhan Chandra Das and The Branch Manager, United India Insurance Company Ltd.
Gauhati High Court · (2012) 01 GAU CK 0030
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jan 2012Dismissed
Smt. Subudini Kar and Another Vs Smti. Sabitri Rani Deb
Gauhati High Court · (2012) 1 GLD 872
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 48, 53, 53A, 54
High Courts10 Jan 2012
Sri Ramlal Chouhan and Others Vs State of Assam
Gauhati High Court · (2012) 1 GLD 935
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 395
High Courts10 Jan 2012Allowed
Anurag Agarwal Vs State of Assam and Others
Gauhati High Court · (2012) 3 GLT 163
Constitution of India, 1950 — Article 226
High Courts10 Jan 2012
Shri Lalfamkima Vs The State of Aizawl
Gauhati High Court · (2012) 1 GLD 463
Penal Code, 1860 (IPC) — Section 341, 376(2)
High Courts10 Jan 2012
Okram Kala Singh & Anr. Vs Okram Achou Singh & Ors.
Gauhati High Court · (2012) 1 GLT 465
Civil Procedure Code, 1908 — Order 8 Rule 9Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts10 Jan 2012
Shri Dulu Kakati Vs State of Assam
Gauhati High Court · (2012) 2 GLD 291
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 326, 448
High Courts10 Jan 2012
Jayanandan Prasad & Anr. Vs State of Assam
Gauhati High Court · (2012) 1 GLT 426
Criminal Procedure Code, 1973 — Section 439Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 36(4)
High Courts10 Jan 2012
Suman Majumder Vs State of Tripura
Gauhati High Court · (2012) 2 GLT 57
Citizenship Act, 1955 — Section 17, 17Foreigners Act, 1946 — Section 14, 14Penal Code, 1860 — Section 420, 468, 471
High Courts10 Jan 2012
Nabadishwar Roy and Others Vs State of Assam
Gauhati High Court · (2012) 1 GLD 900
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 326