High Courts25 Nov 2010Allowed
Shri Camrus Zaman Ghafoor Pariat Vs Union of India (UOI)
Gauhati High Court · (2011) 4 GLR 16 : (2011) 1 GLT 33
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 34, 61, 62, 63
COURT ARCHIVE
Gauhati High Court judgments, 2010
873 judgments · page 4 of 44
High Courts24 Nov 2010Dismissed
New India Assurance Co. Ltd. Vs R. Sangkhuma and Another
Gauhati High Court · (2011) 2 GLR 254
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts24 Nov 2010Dismissed
Sri Rashi Charan Deb Barma Vs The State of Tripura
Gauhati High Court · (2010) 11 GAU CK 0048
Penal Code, 1860 (IPC) — Section 409
High Courts24 Nov 2010
Lalramnghaka & Anr. Vs State of Mizoram & Anr.
Gauhati High Court · (2010) 5 GLT 628
Criminal Procedure Code, 1973 — Section 233, 313Criminal Procedure Code, 1973 (CrPC) — Section 233, 313
High Courts23 Nov 2010Dismissed
Smt. Lalnunmawii Vs National Insurance Co. Ltd. and Sri C. Rohira
Gauhati High Court · (2010) 11 GAU CK 0063
Administrative Tribunals Act, 1985 — Section 22(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 114, 34Motor Vehicles Act, 1988 — Section 163A
High Courts23 Nov 2010
Dhiren Bora Vs State of Assam
Gauhati High Court · (2012) 2 GLR 203
Penal Code, 1860 — Section 34, 353Penal Code, 1860 (IPC) — Section 34, 353
High Courts23 Nov 2010
Paramananda Taye Vs Dibrugarh University & Ors.
Gauhati High Court · (2010) 5 GLT 284
Dibrugarh University Act, 1965 — Section 18(a), 18(a), 18(j), 18(j)
High Courts23 Nov 2010Dismissed
Shri Ashok Kr. Majumder Vs The State of Tripura and The State Bank of India
Gauhati High Court · (2010) 11 GAU CK 0033
High Courts23 Nov 2010
Oriental Insurance Co. Ltd. Vs Ms. Lalmalsawmi Ralte (L) and Others
Gauhati High Court · (2010) 11 GAU CK 0029
Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 170, 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts23 Nov 2010Dismissed
State Panchayat Election Commission and Others Vs Haripada Shil and Others
Gauhati High Court · (2011) 1 GLT 55
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 6 Rule 7, Order 7 Rule 11Limitation Act, 1963 — Section 4Tripura Panchayat (Conduct of Election) Rules, 1993 — Rule 70
High Courts23 Nov 2010Dismissed
Oriental Insurance Co. Ltd. Vs Ranjit Roy
Gauhati High Court · (2011) 2 TAC 854
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts22 Nov 2010
Byomkesh Paul Vs The Union of India (UOI), The State of Tripura, The Secretary to the Government of India and The Secretary to the Government of Tripura, Political Department
Gauhati High Court · (2010) 11 GAU CK 0066
High Courts22 Nov 2010
Sonitpur Dhatri Sewa Samity Vs Director of Health Services, Assam
Gauhati High Court · (2010) 11 GAU CK 0050
High Courts22 Nov 2010
Golaghat Nirman Mohila Gut (NGO) and Anr. Vs State of Assam and Ors.
Gauhati High Court · (2012) 1 GLR 440
Constitution of India, 1950 — Article 226, 226
High Courts19 Nov 2010
State of Tripura and Others Vs Subal Kumar Dey
Gauhati High Court · (2011) 5 GLR 553 : (2011) 1 GLT 290
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1, Order 47 Rule 2, 114Constitution of India, 1950 — Article 137, 145
High Courts19 Nov 2010
Surendra Singh Vs Union of India (UOI)
Gauhati High Court · (2010) 11 GAU CK 0062
Assam Rifles Act, 1941 — Section 7, 8Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 18, 19
High Courts19 Nov 2010
Dikhow Meen Samabai Samiti Ltd. Vs Assam Fisheries Development Corporation Ltd. & Ors.
Gauhati High Court · (2011) 5 GLT 548
Constitution of India, 1950 — Article 226, 226
High Courts19 Nov 2010
Oriental Insurance Co. Ltd. and Another Vs Binoy Bhusan Roy and Others
Gauhati High Court · (2011) 1 GLT 9 : (2011) 3 LLJ 451 : (2011) 4 TAC 316
Motor Vehicles Act, 1988 — Section 147Penal Code, 1860 (IPC) — Section 279, 338Workmens Compensation Act, 1923 — Section 10, 17, 2, 30, 3A
High Courts18 Nov 2010
Laxminath Chakma Vs State of Tripura
Gauhati High Court · (2010) 5 GLT 665
Criminal Procedure Code, 1973 — Section 427(1), 482Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 482
High Courts18 Nov 2010Allowed
Mafisuddin Khadim Vs National Insurance Company Ltd.
Gauhati High Court · (2011) 2 TAC 396
Motor Vehicles Act, 1988 — Section 163A, 165, 165(1), 166, 2