COURT ARCHIVE

Gauhati High Court judgments, 2010

873 judgments · page 5 of 44

High Courts18 Nov 2010Allowed

Ram Sankar Bhattacharjee Vs Gauhati High Court and Others

Gauhati High Court · (2011) 1 GLT 204

Constitution of India, 1950 — Article 14, 226, 227, 229(1), 229(2)Gauhati High Court (Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 37

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High Courts16 Nov 2010Dismissed

Mandira Begum (Deka) Vs State of Assam

Gauhati High Court · (2011) 1 GLR 630

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 164, 164(1), 164(4)Penal Code, 1860 (IPC) — Section 366

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High Courts16 Nov 2010Allowed

Shri Roynath D Sangma Elected from 18 Batabari GDC Constitutency and Others Vs State of Meghalaya and Garo Hills Autonomous

Gauhati High Court · (2011) 2 GLR 12 : (2011) 2 GLT 35

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 36(5)Constitution of India, 1950 — Article 256, 257, 355, 356, 356(1)Rules of Executive Business of the Government of the State of Meghalaya — Rule 17

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High Courts15 Nov 2010Dismissed

Chandra Dhar Dev Sarma Vs State of Assam and Others

Gauhati High Court · (2011) 128 FLR 445

Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(F)Constitution of India, 1950 — Article 226

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High Courts15 Nov 2010Dismissed

Kanak Chandra Nath Vs State of Assam and Others

Gauhati High Court · (2011) 128 FLR 447

Constitution of India, 1950 — Article 142, 226

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High Courts15 Nov 2010

Dehi Ram Baruah Vs Regional Manager, UCO Bank and Others

Gauhati High Court · (2011) 128 FLR 451 : (2011) 6 GLR 806 : (2011) 3 LLJ 200 : (2011) LLR 480

Constitution of India, 1950 — Article 226

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High Courts15 Nov 2010Allowed

Board of Trustees for The Port of Kolkata Vs Official Liquidator, Guwahati

Gauhati High Court · (2011) 6 GLR 617

Companies Act, 1956 — Section 456, 456(2), 529A, 535Major Port Trusts Act, 1963 — Section 48, 48(1), 49, 49(1), 51

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High Courts12 Nov 2010

Goodricke Group Ltd. and Another Vs Mahmud Hasan Sultan and Another

Gauhati High Court · (2011) 165 CompCas 92 : (2011) 3 GLR 250

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 19, 20

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High Courts12 Nov 2010Dismissed

Dr. Joy Kumar Singh Vs The State of Assam

Gauhati High Court · (2010) 11 GAU CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 29, 76(2)

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High Courts12 Nov 2010Dismissed

Syed Alam Vs The State of Assam

Gauhati High Court · (2011) 2 GLR 525

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 29, 76(2)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 53, 53A, 53A(2), 64, 65(1)

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High Courts11 Nov 2010Dismissed