COURT ARCHIVE

Gauhati High Court judgments, 2010

873 judgments · page 9 of 44

High Courts28 Sept 2010

Pallab Das Vs State of Tripura

Gauhati High Court · (2011) 2 GLR 661 : (2011) 1 GLT 85

Civil Procedure Code Amendment Act, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 114, 354, 376, 376(2)

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High Courts28 Sept 2010Allowed

Akhil Das Vs State of Assam

Gauhati High Court · (2011) 1 GLR 657

Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7

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High Courts28 Sept 2010Allowed

Samir K.R. Misra Vs State of Assam

Gauhati High Court · (2011) 1 GLR 637

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 52, 53

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High Courts28 Sept 2010Allowed

Ashok Kumar Roy Pradhani Vs Kalyani Bhadra and Others

Gauhati High Court · (2011) 2 GLR 233

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 14Constitution of India, 1950 — Article 142

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High Courts27 Sept 2010

State of Manipur and Others Vs C. Peter Ngahanyui and Others

Gauhati High Court · (2011) 1 GLR 75

Administrative Tribunals Act, 1985 — Section 21All India Services (Discipline and Appeal) Rules, 1969 — Rule 9

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High Courts27 Sept 2010

Sanjib Kalita Vs Bharat Sanchar Nigam Limited & Ors.

Gauhati High Court · (2010) 5 GLT 436

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High Courts27 Sept 2010Allowed

Naru Debbarma Vs State of Tripura

Gauhati High Court · (2011) 1 GLR 66

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 16, 16(2), 2Penal Code, 1860 (IPC) — Section 201, 302, 34, 364

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High Courts27 Sept 2010

Amir Ali (Md.) & Ors. Vs Member, Motoraccidents Claims Tribunal & Ors.

Gauhati High Court · (2011) 4 GLT 800

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High Courts27 Sept 2010Allowed

Rajesh Kurmi Vs State of Assam

Gauhati High Court · (2011) 3 GLR 216

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts24 Sept 2010Dismissed

Pojom Padu Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2011) 2 GLR 163

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High Courts24 Sept 2010Dismissed

Subal Kumar Dey Vs State of Tripura and Another

Gauhati High Court · (2011) 1 GLR 585

Constitution of India, 1950 — Article 136, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 132, 184, 197, 199, 218Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Sept 2010

Subal Kumar Dey and Others Vs Public Prosecutor, West Tripura District and Others

Gauhati High Court · (2010) 1 Crimes 790 : (2010) 4 GLT 933

Constitution of India, 1950 — Article 136, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 132, 184, 197, 199(2), 199(4)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Sept 2010

Nagaland Pwd Field Workers Association Vs State of Nagaland & Ors.

Gauhati High Court · (2010) 5 GLT 506

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High Courts24 Sept 2010Allowed

Musstt. Rebun Nessa Vs Musstt. Bibi Ayesha and Others

Gauhati High Court · AIR 2011 Guw 36 : (2011) 2 DMC 116

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3Succession Act, 1925 — Section 384

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High Courts23 Sept 2010Dismissed

Shri Chandra Prakash Agarwal and Another Vs Prithvi Tea Company Pvt. Ltd. and Another

Gauhati High Court · (2011) 4 Crimes 257

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 482Penal Code, 1860 (IPC) — Section 34, 406, 418, 420

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High Courts23 Sept 2010Allowed

Mihir Datta Vs State of Tripura and Another

Gauhati High Court · (2011) 2 GLT 414

Central Civil Services (Pension) Act — Section 9(2)Central Civil Services (Pension) Rules, 1972 — Rule 71, 9, 9(2)

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High Courts22 Sept 2010Allowed

On the death of appellant Tileswar Saikia, his legal heirs (Smti. Gulapi Saikia (wife) and Others) Vs On the death of Respondent No. 1, Smti. Motimai Begum, her legal heirs (Md. Abdul Rashid, Runu Begum, Rezia Begum and Jesina Begum) and Others

Gauhati High Court · (2010) 09 GAU CK 0076

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, 100Limitation Act, 1963 — Article 59, 91, 95Specific Relief Act, 1963 — Section 31, 35, 39, 41

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High Courts22 Sept 2010

Ngamkholun Haokip Alias Ng Haokip Vs State of Manipur and Anr.

Gauhati High Court · (2013) 2 GLR 442

Prevention of Corruption Act, 1988 — Section 17, 17

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High Courts22 Sept 2010

Shri Goutam Sengupta Vs The State of Tripura

Gauhati High Court · (2010) 09 GAU CK 0020

Constitution of India, 1950 — Article 21, 226, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 34, 409

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High Courts21 Sept 2010Allowed

Bhaskarjyoti Sarma and Others Vs State of Assam and Others

Gauhati High Court · (2010) 4 GLT 992

Assam Land and Revenue Regulation, 1886 — Rule 18(2)Constitution of India, 1950 — Article 252General Clauses Act, 1897 — Section 6

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