High Courts16 Dec 2010Dismissed
Amir Hussain and Another Vs Union of India (UOI)
Gauhati High Court · (2010) 12 GAU CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313, 432, 482Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3
COURT ARCHIVE
Gauhati High Court judgments, 2010
873 judgments · page 2 of 44
High Courts15 Dec 2010
Principal Seat Jahangir Alom & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2011) 5 GLT 454
Assam Panchayat Act, 1994 — Section 123(2), 123(2), 19, 19, 22, 22
High Courts15 Dec 2010Dismissed
Sri Judhisthir Banik, Sri Sadhan Banik and Smti Swadeshi Banik Vs The State of Tripura
Gauhati High Court · (2010) 12 GAU CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Dec 2010Dismissed
Sarada Mohan Das and Others Vs Dharma Sarma @ Dharmian Sarma and Others
Gauhati High Court · (2011) 3 GLR 31
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts13 Dec 2010Dismissed
Shri Rakhal Guha Vs The State of Tripura
Gauhati High Court · (2011) 2 GLR 476
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts13 Dec 2010Allowed
Shri H. Lalengmawia, MCS, Joint Director (Admn), Urban Development and Poverty Alleviation Department Vs The State of Mizoram
Gauhati High Court · (2010) 12 GAU CK 0022
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 29Constitution of India, 1950 — Article 226
High Courts10 Dec 2010
Dharampal Satyapal Limited and Others Vs Union of India (UOI) and Another
Gauhati High Court · (2011) 1 GLT 625
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(1), 3(3), 3(4)Central Excise Rules, 1944 — Rule 10, 173G, 9
High Courts10 Dec 2010Dismissed
Pranoy Kanti Das and Others Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 458 : (2011) 1 GLT 517
Assam Elementary Education (Provincialisation) Rules, 1977 — Rule 3, 3(1)
High Courts09 Dec 2010Dismissed
Surendra Chandra Paul Vs Sunil Chandra Paul and Others
Gauhati High Court · AIR 2011 Guw 88 : (2011) 3 BC 524
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(2), 4(3)Limitation Act, 1963 — Article 65
High Courts08 Dec 2010Dismissed
Surat Sarkar and Others Vs State of Tripura and Others
Gauhati High Court · (2011) 2 GLR 810 : (2011) 1 GLT 192
Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)Educational Rules — Rule 2Pharmacy Act, 1948 — Section 10, 10(1), 10(2), 31, 32
High Courts08 Dec 2010Dismissed
Matilal Debnath @ Shanta Debnath Vs State of Tripura
Gauhati High Court · (2011) 1 GLT 156
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Dec 2010
Sahid Debbarma Vs State of Tripura
Gauhati High Court · (2010) 12 GAU CK 0012
Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 7APenal Code, 1860 (IPC) — Section 302
High Courts07 Dec 2010Dismissed
Mandira Das Sarma Vs State of Assam and Others
Gauhati High Court · (2010) 12 GAU CK 0045
High Courts07 Dec 2010Allowed
Pravash Das Vs Divisional Manager, Oriental Insurance Company Ltd. and Others
Gauhati High Court · (2011) 3 GLT 427
Motor Vehicles Act, 1988 — Section 166
High Courts07 Dec 2010
R.C.Tobacco Company Private Ltd.Jain & Anr. Vs Union of India & Ors.
Gauhati High Court · (2010) 5 GLT 778
Finance Act, 2003 — Section 154, 154
High Courts07 Dec 2010
Sh. Zodinpuia Vs The State of Mizoram and Others
Gauhati High Court · (2010) 12 GAU CK 0021
Constitution of India, 1950 — Article 226Mizoram Middle Schools and High Schools (Provincialisation) Rules, 1994 — Rule 3, 6
High Courts07 Dec 2010
Chittaranjan Das Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 448 : (2011) 1 GLT 1
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 5
High Courts07 Dec 2010Dismissed
Sonaram Baruah and Another Vs Assam State Electricity Board and Others
Gauhati High Court · (2011) 2 GLR 630
Electricity Act, 2003 — Section 68
High Courts03 Dec 2010Allowed
Debajit Deka Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLT 581
High Courts03 Dec 2010Allowed
Shri Binayak Dutta Vs The State of Meghalaya and Others
Gauhati High Court · (2011) 2 GLR 248 : (2011) 2 GLT 316