High Courts20 Sept 2011
Usha Rani Kalita Vs State of Assam & Anr.
Gauhati High Court · (2012) 1 GLT 585
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 13 of 49
High Courts20 Sept 2011Allowed
Gobinda Neogi Vs Smt. Jhuma Rani Saha.
Gauhati High Court · (2012) CriLJ 1897
Criminal Procedure Code, 1973 (CrPC) — Section 125, 293
High Courts20 Sept 2011
Nirod Nath Vs State of Assam
Gauhati High Court · (2011) 5 GLT 576
Essential Commodities Act, 1955 — Section 7, 7
High Courts20 Sept 2011
Biswajeet Dey & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2011) 5 GLT 751
High Courts19 Sept 2011Allowed
Mst. Salina Begam Vs The State Panchayat Election Commission, Office of the Principal Secretary, Public Works Department, The Block Development Officer and Mst. Hasina Begam
Gauhati High Court · (2011) 09 GAU CK 0035
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Tripura Panchayat (Conduct of Election) Rules, 1993 — Rule 71
High Courts19 Sept 2011Dismissed
Ajhar Ali and Others Vs Saidur Rahman @ Saidul Islam and Another
Gauhati High Court · (2011) 6 GLR 463 : (2012) 4 GLT 453
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13
High Courts16 Sept 2011
Deputy Commissioner, Ukhrul Vs Thongkhothang Baite & Anr.
Gauhati High Court · (2011) 4 GLT 335 : (2011) 4 GLT 867
High Courts16 Sept 2011
Sri Snigdhatanu Saha Vs The State of Tripura and The Medical Council of India
Gauhati High Court · AIR 2012 Guw 29
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 33
High Courts16 Sept 2011
Smti Sonu Vs The State of Tripura and Others
Gauhati High Court · (2011) 09 GAU CK 0046
Constitution of India, 1950 — Article 226
High Courts16 Sept 2011
The Oriental Insurance Company Ltd. Vs Sri Krishna Kumar Dey and Smt. Sabita Shil Bhowmik
Gauhati High Court · (2011) 09 GAU CK 0032
High Courts15 Sept 2011
Rahila Khatun Vs Jiban Krishna Paul
Gauhati High Court · (2011) 09 GAU CK 0075
High Courts15 Sept 2011
Klas Enterprises Vs State of Nagaland and Ors.
Gauhati High Court · (2013) 2 GLR 419
Constitution of India, 1950 — Article 226, 226
High Courts15 Sept 2011
Principal Seat Abdul Aziz & Ors. Vs State of Assam & Anr.
Gauhati High Court · (2011) 4 GLT 829
Criminal Procedure Code, 1973 — Section 193, 319Criminal Procedure Code, 1973 (CrPC) — Section 193, 319
High Courts14 Sept 2011Allowed
Sri Niranjan Khodal and Others Vs Sri Sukra Khodal
Gauhati High Court · (2012) 1 GLD 268 : (2012) 3 GLT 481
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(A)
High Courts14 Sept 2011
Medi Carrier Pvt. Ltd. Vs Commissioner of Taxes and Another
Gauhati High Court · (2012) 56 VST 339
Tripura Sales Tax Act, 1976 — Section 20(2)(b)
High Courts14 Sept 2011
All Manipur Government Arts & Culture Department Vs State of Manipur & Ors.
Gauhati High Court · (2011) 4 GLT 864
Constitution of India, 1950 — Article 226, 226
High Courts13 Sept 2011
Pratul Kumar Ganguly Vs State of Assam
Gauhati High Court · (2011) 09 GAU CK 0074
High Courts13 Sept 2011Allowed
Mr.Sabeituo Mechulho, Village Council Member (VCM) and Others Vs The State of Nagaland and Others
Gauhati High Court · (2011) 09 GAU CK 0064
Constitution of India, 1950 — Article 371ANagaland Village and Area Council Act, 1978 — Section 3, 4, 7, 8
High Courts13 Sept 2011
Dharma Oja alias Dharma Kanta Oja Vs Nanda Ram Oja
Gauhati High Court · (2011) 5 GLT 130
Civil Procedure Code, 1908 — Section 5Civil Procedure Code, 1908 (CPC) — Section 5
High Courts13 Sept 2011
Heralwa Village Council Vs The State of Nagaland and Others
Gauhati High Court · (2012) 1 GLD 254
Constitution of India, 1950 — Article 226Nagaland Village and Area Council Act, 1978 — Section 3