High Courts01 Oct 2010Allowed
Narayan Debnath Vs State of Tripura
Gauhati High Court · (2011) 1 GLT 524
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 366, 366A, 376(1), 376(2)
COURT ARCHIVE
Gauhati High Court judgments, 2010
873 judgments · page 8 of 44
High Courts01 Oct 2010
Ratan Kantikar Vs State of Tripura
Gauhati High Court · (2010) 5 GLT 618
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts01 Oct 2010
State of Tripura Vs Pradesh Roy and Another
Gauhati High Court · (2011) 1 GLR 59
Criminal Procedure Code, 1973 (CrPC) — Section 157(1)Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 304, 306, 498A
High Courts01 Oct 2010Dismissed
Managing Committee of Zoo Road Vidyapith M.E. School Vs State of Assam and Others
Gauhati High Court · (2011) 6 GLR 829
High Courts30 Sept 2010Allowed
Sri Tapan Kumar Saha and Others Vs The State of Tripura and Others
Gauhati High Court · (2011) 4 GLR 69
Constitution of India, 1950 — Article 226
High Courts30 Sept 2010Dismissed
Pratap Dandapat and Others Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 1 GLT 573
High Courts30 Sept 2010
Gopal Deb Vs State of Tripura
Gauhati High Court · (2011) 1 GLR 581
Penal Code, 1860 (IPC) — Section 354, 436, 448
High Courts29 Sept 2010
Smt. Niharbala Paul and Another Vs State of Tripura and Others
Gauhati High Court · (2011) 38 VST 65
Constitution of India, 1950 — Article 226Tripura Value Added Tax Act, 2004 — Section 2(8), 24(3), 25(4), 75A
High Courts29 Sept 2010Allowed
Pradip Das and Others Vs Bidal Sarkar and Another
Gauhati High Court · (2011) 1 GLR 605
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 320, 325, 341
High Courts29 Sept 2010
National Insurance Co. Ltd. Vs Sh. F. Lalvena
Gauhati High Court · (2011) 1 GLR 387 : (2011) 3 TAC 344
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts29 Sept 2010Allowed
Smt. Popi Chakraborty and Others Vs Punjab National Bank and Others
Gauhati High Court · AIR 2011 Guw 19 : (2011) 3 GLR 268
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(3A), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8
High Courts29 Sept 2010
Shankar Nath Tiwari (Dr.) Vs Tripura University & Ors.
Gauhati High Court · (2013) 1 GLR 40 : (2011) 5 GLT 196
Tripura University Act, 2006 — Section 18(3), 18(3), 18(4), 18(4), 18(5)
High Courts29 Sept 2010
Thangjam Merina Devi & Ors.State of Manipur & Ors. Vs State of Manipur & Ors.
Gauhati High Court · (2010) 5 GLT 702
High Courts29 Sept 2010
Partha Sarathi Roy Vs State of Tripura
Gauhati High Court · (2010) 5 GLT 299
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 — Section 326, 34
High Courts29 Sept 2010Dismissed
Sri Amar Das Vs Smti Rita Paul
Gauhati High Court · (2011) 2 TAC 406
Motor Vehicles Act, 1988 — Section 173
High Courts29 Sept 2010
Sarada Bricks Industries Vs The State of Tripura
Gauhati High Court · (2011) 42 VST 485
Constitution of India, 1950 — Article 226
High Courts29 Sept 2010Dismissed
Shri Rabishankar Debnath Vs State of Tripura and Others
Gauhati High Court · (2012) 1 GLD 223
Constitution of India, 1950 — Article 226Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991 — Section 2, 5, 7
High Courts29 Sept 2010Allowed
Manu Bricks Industries Vs The State of Tripura
Gauhati High Court · (2011) 40 VST 342
Constitution of India, 1950 — Article 226Tripura Value Added Tax Act, 2004 — Section 15, 15(1), 2(32), 2(35), 5
High Courts29 Sept 2010Allowed
K. Dhananjoy Singh and Others Vs State of Manipur and Another
Gauhati High Court · (2011) 2 GLT 510
Constitution of India, 1950 — Article 226, 227
High Courts28 Sept 2010Allowed
Kamal Gogoi Vs State of Assam
Gauhati High Court · (2011) 3 Crimes 494
Penal Code, 1860 (IPC) — Section 307, 333, 34, 352, 353