COURT ARCHIVE

Gauhati High Court judgments, 2010

873 judgments · page 10 of 44

High Courts21 Sept 2010Dismissed

Kh. Nil Bir Singh Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 129 FLR 646 : (2011) 1 GLT 742

Central Reserve Police Force Act, 1949 — Section 11, 11(1), 9Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 226

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High Courts21 Sept 2010

Braja Saikia Vs State of Assam

Gauhati High Court · (2010) 09 GAU CK 0014

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High Courts21 Sept 2010Allowed

Environment Protection Committee Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 1 EFLT 326

Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 2, 24Constitution of India, 1950 — Article 21, 32, 47, 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 20, 21, 94

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High Courts18 Sept 2010Allowed

Sri Ranjit Kr. Bhattacharjee Vs The State of Tripura

Gauhati High Court · (2010) 09 GAU CK 0079

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High Courts18 Sept 2010

Jyotirmoy Deb Burman Vs National Aviation Co. of India Ltd.

Gauhati High Court · (2011) 1 GLR 83

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 6 Rule 17, 34Companies Act, 1956 — Section 391, 394Limitation Act, 1963 — Article 3, 18, 18(1)

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High Courts17 Sept 2010Allowed

Deoraj Goala and Another Vs The State of Assam

Gauhati High Court · (2011) CriLJ 817

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 109, 201, 302, 34

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High Courts17 Sept 2010Dismissed

Hasim Mia (Md.) Vs Ashraf Ali Haji (Md.) and Others

Gauhati High Court · (2011) 1 GLT 259

Evidence Act, 1872 — Section 67, 68, 71, 73Manipur Land Revenue and Land Reforms Act, 1960 — Section 151, 152, 152, 153, 154

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High Courts17 Sept 2010Dismissed

Koireng (N) Salam (O) Sosim Vs State of Manipur and Others

Gauhati High Court · (2011) 3 GLR 196 : (2011) 1 GLT 337

Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(3)

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High Courts16 Sept 2010Dismissed

Thadou Tribe Council North East India and Another Vs State of Manipur and Others

Gauhati High Court · (2011) 1 GLT 363

Constitution of India, 1950 — Article 226, 341, 342, 366(24), 366(25)

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High Courts16 Sept 2010

Commissioner of Income Tax Vs Meghalaya Steels Ltd.

Gauhati High Court · (2011) 241 CTR 384 : (2011) 1 GLR 275 : (2011) 332 ITR 91

Income Tax Act, 1961 — Section 80IB, 80IB(1)

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High Courts16 Sept 2010Allowed

Shah Alam and Another Vs State of Assam

Gauhati High Court · (2011) 1 GLR 664

Penal Code, 1860 (IPC) — Section 302, 34, 502

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High Courts16 Sept 2010Dismissed

District and Sessions Judge and Another Vs Shilabhadra Sinha and Another

Gauhati High Court · (2011) 1 GLR 379

Constitution of India, 1950 — Article 19(1), 19(2)Right to Information Act, 2005 — Section 10, 2, 8, 8(1), 8(3)

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High Courts15 Sept 2010

Sipi Bagang and Ors. Vs State of Arunachal Pradesh and Ors.

Gauhati High Court · (2012) 2 GLR 180

Constitution of India, 1950 — Article 226, 226

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High Courts15 Sept 2010

Union of India (UOI) Vs Bharat Trading Co.

Gauhati High Court · (2011) 2 GLR 274 : (2011) 2 TAC 639

Railway Claims Tribunal Act, 1987 — Section 23

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High Courts15 Sept 2010Allowed

K. Zujamo Ovung Vs State of Nagaland and Another

Gauhati High Court · (2011) 2 GLT 455

Nagaland Government Service Conduct Rules, 1968 — Rule 4Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 14, 20, 27, 7, 9(2)

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High Courts15 Sept 2010Allowed

Kzujamo Ovung Vs State of Nagaland and Another

Gauhati High Court · (2011) 2 GLR 680

Nagaland Government Service Conduct Rules, 1968 — Rule 4(1)Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 14, 20, 27, 7, 9(2)

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High Courts14 Sept 2010Dismissed

Prasanta Kumar Ganguli Vs State Bank of India and Others

Gauhati High Court · (2011) 2 LLJ 633

Constitution of India, 1950 — Article 226

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High Courts14 Sept 2010Dismissed

Markio Tado and Ors Vs Takam Sorang

Gauhati High Court · (2011) 2 GLR 137 : (2011) 2 GLT 208

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11Representation of the People Act, 1951 — Section 117, 123(8), 81, 82, 83

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High Courts14 Sept 2010Dismissed

Dacha Bagang Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2011) 2 GLR 76

Constitution of India, 1950 — Article 311

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High Courts14 Sept 2010Allowed

Jogesh Morang Vs State of Assam

Gauhati High Court · (2011) 1 GLR 652

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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