High Courts17 Oct 2011
J.Sangwo Janger Vs Union of India and Ors.
Gauhati High Court · (2012) 1 GLR 336
National Security Act, 1980 — Section 3(3), 3(3)
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 10 of 49
High Courts14 Oct 2011Allowed
Shri Gellong Sangma and Smti Grenilla Marak Vs Garo Hill Autonomous District Council and Others
Gauhati High Court · (2011) 10 GAU CK 0031
High Courts13 Oct 2011Dismissed
The Divisional Manager The Oriental Insurance Company Ltd. Divisional Office Dimapur, Nagaland Vs Shri Hekikhe Jakha Sumi, Shri L. Phutovi Sema and Shri Ranjit Dungdung C/o L. Phutovi Sema
Gauhati High Court · (2011) 10 GAU CK 0001
Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173
High Courts12 Oct 2011Dismissed
The Divisional Manager The Oriental Insurance Co. Ltd. Dimapur, Nagaland Vs Shri Theming Yimchunger, Shri H. Ramjit Yimchunger, Shri J. Changkija 1st NAP Chumukedima Dimapur, Nagaland and Shri H. Khomkhiumong Yim Tuensang Town Tuensang, Nagaland
Gauhati High Court · (2011) 10 GAU CK 0030
Motor Vehicles Act, 1988 — Section 140, 149(2), 166, 170
High Courts12 Oct 2011Dismissed
Shri Chumsumo Lotha Vs The State of Nagaland
Gauhati High Court · (2011) 10 GAU CK 0027
Constitution of India, 1950 — Article 226
High Courts11 Oct 2011
Shri Yognedra Kumar Maheshwari Vs The Registrar of Companies, Union of India (UOI) and M/s. DSSE Contact Ltd.
Gauhati High Court · (2011) 10 GAU CK 0005
Companies Act, 1956 — Section 162(1), 166, 220(3), 255, 258
High Courts10 Oct 2011Allowed
Sri Dipankar Das Vs Sri Chandra Mohan Jha and The State of Meghalaya
Gauhati High Court · (2011) 10 GAU CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts30 Sept 2011Dismissed
Shri Deepak Kumar Ghosh Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 755
High Courts30 Sept 2011
Arat Marak Vs On The Death of Sole Balbila @ Mailani Sangma
Gauhati High Court · (2012) 2 GLR 789 : (2012) 2 GLT 323
High Courts30 Sept 2011
Dwik Lyngdoh, Son of (L) Easting Shanpru Vs State of Meghalaya
Gauhati High Court · (2011) 09 GAU CK 0078
High Courts30 Sept 2011
The Managing Committee of New Hindi Secondary School Vs Sri Hiralal Chakraborty, Director of School Education and Sri K.R. Majumder, Inspector of Schools
Gauhati High Court · (2011) 09 GAU CK 0038
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12, 14, 15, 15(1), 15(2)Limitation Act, 1963 — Section 17, 5
High Courts30 Sept 2011
Abdul Rahim & Ors. Vs Abdul Hamid (Md.) & Ors.
Gauhati High Court · (2012) 1 GLT 515
Civil Procedure Code, 1908 — Order 47 Rule 1, 115Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115
High Courts30 Sept 2011Allowed
Smt. Sila Banik Vs The State of Tripura and Others
Gauhati High Court · (2011) 09 GAU CK 0023
General Financial Rules, 2005 — Rule 79
High Courts30 Sept 2011
The Managing Committee of New Hindi Secondary School Vs Sri Banamali Sinha, I.A.S. and Sri Sahadeb Das, Director of School Education, Govt. of Tripura
Gauhati High Court · (2011) 09 GAU CK 0019
Contempt of Courts Act, 1971 — Section 12, 15, 15(1), 2, 20Grant-in-Aid Rules, 2005 — Rule 10
High Courts30 Sept 2011Dismissed
Sri Shibaprasad Das Vs Oriental Insurance Co. and others
Gauhati High Court · (2012) 2 GLD 209
High Courts30 Sept 2011Allowed
Ramesh Sabbar Vs State of Assam
Gauhati High Court · (2012) 1 GLD 322
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 313Penal Code, 1860 (IPC) — Section 302, 304, 305, 307, 325
High Courts30 Sept 2011
Managing Committee New Hindi High Secondary School Vs Sri Banamali Sinha, IAS and Sri Sahadeb Das, Director of School Education, Government of Tripura
Gauhati High Court · (2011) 09 GAU CK 0008
Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 12, 14, 15, 15(1), 15(2)Grant-in-Aid Rules, 2005 — Rule 10
High Courts29 Sept 2011Dismissed
Insab Ali and Others Vs Jamiran Bewa and Others
Gauhati High Court · (2012) 1 GLD 285
Assam (Temporarily Settled Areas) Tenancy Act, 1971 — Section 4(2), 5, 54, 6, 66Assam Land and Revenue Regulation, 1886 — Section 147, 154, 154(1)Assam Land Holding Act, 1974 — Section 4(2)
High Courts29 Sept 2011Dismissed
Dipak Das @ Baidya Vs State of Assam
Gauhati High Court · (2012) 1 GLD 388 : (2011) 6 GLR 502
Criminal Procedure Code, 1973 (CrPC) — Section 216, 313Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts29 Sept 2011Allowed
State of Mizoram and Others Vs Smt. Biakkungi
Gauhati High Court · (2012) 1 GLD 54
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(2), Order 9 Rule 13, 151