High Courts07 Jan 2012
Sri Pravat Giri Vs State of Tripura
Gauhati High Court · (2012) 01 GAU CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 511 of 1,245
High Courts07 Jan 2012Dismissed
Sri Taher Hossain Vs State of Tripura
Gauhati High Court · (2012) 01 GAU CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 323
High Courts06 Jan 2012Allowed
Mrs. Mallika Kalita Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 878 : (2012) 4 GLT 461
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Jan 2012Dismissed
Dharampal Satyapal Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 883 : (2012) 47 VST 431
Assam Value Added Tax Act, 2003 — Section 40, 79Constitution of India, 1950 — Article 136, 226
High Courts06 Jan 2012Dismissed
Sri Gopal Debnath Vs State of Tripura
Gauhati High Court · (2012) 01 GAU CK 0058
Penal Code, 1860 (IPC) — Section 494, 495
High Courts06 Jan 2012Dismissed
Smt. Rupa Majumder Vs State of Tripura and Sri Shib Sankar Majumder
Gauhati High Court · (2012) 01 GAU CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 313, 372Penal Code, 1860 (IPC) — Section 323, 427, 448, 498(A), 506
High Courts06 Jan 2012
Shyamali Deb Roy, Wife of Sri Arijit Dey, Daughter of Sri Dipak Ranjan Deb Roy, Resident of 31st Bn.S.S.B.Mathiajuri, P.O.Gosaigaon, District – Kokrajhar, Assam Vs Sri Arijit Dey, Son of Sri Amalendu Bhusan Dey, Resident of Langai Road, Karimganj Town, P.O. & P.S.Karimganj, District Karimganj (Assam).
Gauhati High Court · (2012) 01 GAU CK 0036
High Courts05 Jan 2012Allowed
Anup Trade and Transport Pvt. Ltd. Vs The Food Corporation of India and Others
Gauhati High Court · (2012) 1 GLD 888
Constitution of India, 1950 — Article 14, 19(1), 21
High Courts05 Jan 2012
Premier Roller Flour Mill (M/S) & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2013) 2 GLR 927 : (2012) 4 GLT 335
High Courts05 Jan 2012
Bhanu Rani Debbarma & Ors. Vs Ranjit Debbarma & Anr.
Gauhati High Court · (2012) 2 GLT 295
Motor Vehicles Act, 1988 — Section 166, 166
High Courts04 Jan 2012
Smti. Phulu Goswami Vs State of Assam and another
Gauhati High Court · (2012) 2 GLD 293
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 482Penal Code, 1860 (IPC) — Section 120B, 406, 411, 414, 420
High Courts04 Jan 2012Dismissed
Rukiya Khatun and Another Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 827
High Courts04 Jan 2012
Mijanur Rahman Vs State of Assam
Gauhati High Court · (2012) 4 GLR 913 : (2012) 1 GLT 498
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts04 Jan 2012
Md. Samsul Sheikh and Others Vs State of Assam
Gauhati High Court · (2012) 3 GLD 218
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 304(2), 323, 324
High Courts03 Jan 2012Dismissed
M/s. New India Assurance Co. Ltd. Vs Ellorinda R. Sangma and Others
Gauhati High Court · (2012) 2 TAC 404
Motor Vehicles Act, 1988 — Section 166
High Courts03 Jan 2012Allowed
The Union of India and others Vs Md. Irfan Ali
Gauhati High Court · (2012) 134 FLR 817 : (2012) 2 GLD 233
Central Reserve Police Force Act, 1949 — Section 10, 10(m), 11, 11(1), 9Constitution of India, 1950 — Article 226
High Courts01 Jan 2012
Hira Maji Vs State of Assam
Gauhati High Court · (2012) 4 GLT 970
Criminal Procedure Code, 1973 — Section 357ACriminal Procedure Code, 1973 (CrPC) — Section 357APenal Code, 1860 — Section 302
High Courts01 Jan 2012
Likheswar Chutia Vs State of Assam
Gauhati High Court · (2012) 3 GLT 749
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts23 Dec 2011
Junali Gogoi Vs Girin Buragohain
Gauhati High Court · (2012) 2 GLR 627
Penal Code, 1860 — Section 494Penal Code, 1860 (IPC) — Section 494