High Courts19 Oct 2010Allowed
Smti Bahunlang Sylliang Vs Smti Bih Syngkli and Smti Prestina Kharkongor
Gauhati High Court · (2011) 1 GLR 216
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 482
COURT ARCHIVE
Gauhati High Court judgments, 2010
873 judgments · page 7 of 44
High Courts12 Oct 2010Allowed
Rekha Rani Bharalua Vs Kabita Gogoi and Others
Gauhati High Court · (2011) 1 GLT 179
Assam Panchayat Act, 1994 — Section 129(B)Constitution of India, 1950 — Article 226, 227
High Courts12 Oct 2010
Golap Sena Sinha and Ors. Vs State of Meghalaya and Ors.
Gauhati High Court · (2013) 2 GLR 117
High Courts12 Oct 2010Allowed
Pulin Kumar Sarma and Others Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 763 : (2011) 1 GLT 276
Constitution of India, 1950 — Article 14, 16
High Courts11 Oct 2010
General Secy, Paltanbazar, Ghy Vs State of Assam and Ors.
Gauhati High Court · (2010) 10 GAU CK 0013
High Courts11 Oct 2010
State Transport Workers Association Vs The State of Assam rep by The Chief Secy., to The Govt. of Assam and Others
Gauhati High Court · (2010) 10 GAU CK 0006
High Courts11 Oct 2010Dismissed
Bolin Chandra Deuri Vs Union Bank of India and Others
Gauhati High Court · AIR 2011 Guw 24
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 14, 14(1)Transfer of Property Act, 1882 — Section 69, 69A
High Courts11 Oct 2010
Anabik Gupta and Others Vs Swapan Saha
Gauhati High Court · AIR 2011 Guw 100 : (2011) 3 GLR 523
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 4, Order 8 Rule 6A, 151Limitation Act, 1963 — Section 5
High Courts08 Oct 2010
Gegong Apang and Another Vs State of Arunachal Pradesh
Gauhati High Court · (2011) 3 GLR 125 : (2010) 4 GLT 914
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 406, 407, 439, 526Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 468
High Courts08 Oct 2010Allowed
RNB Minerals and Chemicals (P) Ltd. Vs The State of Meghalaya and Others
Gauhati High Court · (2010) 10 GAU CK 0011
Central Sales Tax Act, 1956 — Section 8(5)Meghalaya Value Added Tax Act, 2003 — Section 116
High Courts07 Oct 2010
New India Assurance Company Ltd. Vs Smt. Lalthianghlimi and Others
Gauhati High Court · (2011) 2 TAC 865
High Courts07 Oct 2010
Mani Kumar Subba Vs The State of Assam
Gauhati High Court · (2011) 3 GLR 207 : (2010) 4 GLT 910
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 438Penal Code, 1860 (IPC) — Section 120B, 211, 294, 34, 341
High Courts07 Oct 2010
Habung Yaming & Ors. Vs State of Arunachal Pradesh & Ors.
Gauhati High Court · (2012) 4 GLT 283
High Courts06 Oct 2010
Shri Dipak Ranjan Deb Vs The Central Bureau of Investigation
Gauhati High Court · (2011) 3 Crimes 226 : (2011) 3 GLT 89
Companies Act, 1956 — Section 267Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)
High Courts05 Oct 2010Dismissed
Dilip Debbarma Vs State of Tripura
Gauhati High Court · (2011) 1 GLR 682
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 11, 114, 134
High Courts05 Oct 2010Dismissed
Pomi Bora Vs Tulai Hazarika and Others
Gauhati High Court · (2011) 1 GLT 75
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 68, 69Penal Code, 1860 (IPC) — Section 447
High Courts05 Oct 2010Dismissed
Kameswar Deka Vs Gajen Deka and Others
Gauhati High Court · AIR 2011 Guw 39 : (2011) 2 GLR 217 : (2011) 2 GLT 486
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 144Specific Relief Act, 1963 — Section 6
High Courts03 Oct 2010
Shankar Prasad Dey Vs State of Assam and Another
Gauhati High Court · (2011) 3 GLR 213
Assam Requisition and Control of Vehicles Act, 1968 — Section 2, 3, 6Constitution of India, 1950 — Article 226
High Courts01 Oct 2010Allowed
Lokho Mao Vs State of Manipur and Others
Gauhati High Court · (2011) 2 GLT 131
Assam Police Manual — Rule 66, 66(11)Constitution of India, 1950 — Article 311(2)
High Courts01 Oct 2010Dismissed
Kiran Kakati Vs State of Assam and Others
Gauhati High Court · (2011) 1 GLR 716
Assam Co-operative Societies Act, 1949 — Section 13(3), 31(3), 39, 80, 80(3)