High Courts13 Dec 2011Dismissed
Smt. Jibontara Ghatowar Vs Shri Sunil Rajkonwar
Gauhati High Court · (2012) 1 GLD 838
Representation of the People Act, 1951 — Section 117, 81, 82, 86
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 514 of 1,245
High Courts13 Dec 2011
Sri. Himangsu Choudhury and Smt. Bani Choudhury Vs Sri. Sushil Kumar Agarwal and National Insurance Company Ltd.
Gauhati High Court · (2011) 12 GAU CK 0018
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts12 Dec 2011Dismissed
Sri Prabin Chandra Boro Vs State of Assam and others
Gauhati High Court · (2012) 2 GLD 220
Constitution of India, 1950 — Article 136
High Courts09 Dec 2011Allowed
Shri Imkongkumzuk, Joint Director, Directorate of Sericulture/ Nagaland, Kohima Vs State of Nagaland and Others
Gauhati High Court · (2012) 2 GLD 609 : (2012) 5 GLT 572
Constitution of India, 1950 — Article 14
High Courts09 Dec 2011Dismissed
Sri Sanjit Dey Vs Sri Soumesh Bhowmik, Sri Tapas Saha, New India Assurance Company Limited and Oriental Insurance Company Limited, Udaipur Branch, South Tripura
Gauhati High Court · (2011) 12 GAU CK 0071
Motor Vehicles Act, 1988 — Section 166, 173
High Courts09 Dec 2011
Ratan Lal Banik Vs State of Tripura
Gauhati High Court · (2012) 2 GLR 896 : (2012) 2 GLT 252
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts09 Dec 2011Dismissed
Union of India and Others Vs Rai Mohan Mallik and Others
Gauhati High Court · (2011) 12 GAU CK 0017
Constitution of India, 1950 — Article 141, 142, 227Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(1A)
High Courts09 Dec 2011Allowed
Md. Farid Khan Vs State of Tripura
Gauhati High Court · (2012) 1 GLD 342
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Evidence Act, 1872 — Section 145, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 34, 489A, 489B, 489C
High Courts08 Dec 2011Allowed
K.L. Thariktha Vs State Of Manipur and Others
Gauhati High Court · (2013) 1 ACC 390 : (2012) 2 GLT 977
Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 121, 121A, 307, 34
High Courts08 Dec 2011
Adhar Barman and Ors. Vs State of Assam and Ors.
Gauhati High Court · (2012) 5 GLR 247
High Courts08 Dec 2011Dismissed
Sri Subash Das and Another Vs State of Tripura
Gauhati High Court · (2012) 1 GLD 354
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 137, 227Criminal Procedure Code, 1973 (CrPC) — Section 31, 361A, 362, 369, 427(1)
High Courts08 Dec 2011Allowed
Md. Abdul Aziz Vs State of Assam
Gauhati High Court · (2012) 1 GLD 530
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 392, 448, 457, 506
High Courts08 Dec 2011Dismissed
Sri Sarat Deka Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 851
Assam Panchayat Act, 1994 — Section 10, 15, 15(1), 16, 17Constitution of India, 1950 — Article 226
High Courts07 Dec 2011Allowed
Dr. Ruby Jose Vs Pradip Chandra Trivedi
Gauhati High Court · (2012) 1 GLD 691
Constitution of India, 1950 — Article 21, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 202, 482Penal Code, 1860 (IPC) — Section 304A, 336
High Courts07 Dec 2011Dismissed
Sri Pravash Singha Vs Smt. Mita Singha
Gauhati High Court · (2011) 12 GAU CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts07 Dec 2011
Akhtar Hussain Laskar Vs State of Assam
Gauhati High Court · (2012) 5 GLR 292
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22(c)
High Courts07 Dec 2011
Sadhan Bhattacharjee Vs State of Tripura
Gauhati High Court · (2012) 2 GLR 621
Criminal Procedure Code, 1973 — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 — Section 279
High Courts07 Dec 2011
Abdul Gani Vs State of Assam & Ors.
Gauhati High Court · (2012) 6 GLR 664 : (2012) 4 GLT 1
High Courts07 Dec 2011
Saraf Uddin Barbhuiya Vs State of Assam and Ors.
Gauhati High Court · (2012) 2 GLR 617
High Courts07 Dec 2011
Manik Debnath and Ors. Vs State of Tripura
Gauhati High Court · (2012) 2 GLR 743
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 — Section 304, 326, 448