High Courts12 Sept 2011
Smti Meyikumla Vs The State of Nagaland and Others
Gauhati High Court · (2011) 09 GAU CK 0042
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 14 of 49
High Courts09 Sept 2011
Smti. Anjali Roy Choudhury represented by her constituted Attorney Sri Surendra Chakraborty Vs Sri Naresh Chandra Paul, Sri Haripada Roy and Shri Sukumar Paul
Gauhati High Court · (2011) 09 GAU CK 0101
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts09 Sept 2011Allowed
Smt. Anjali Debnath Vs The State of Tripura and Others
Gauhati High Court · (2011) 09 GAU CK 0090
Civil Procedure Code, 1908 (CPC) — Section 100, 96Hindu Marriage Act, 1955 — Section 5, 7
High Courts09 Sept 2011Allowed
Bubul Gogoi @ Sushen Gogoi Vs State of Assam
Gauhati High Court · (2012) CriLJ 1684 : (2012) 1 GLD 97 : (2011) 4 GLT 759
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Constitution of India, 1950 — Article 39ACriminal Procedure Code, 1973 (CrPC) — Section 304
High Courts09 Sept 2011
Sri Narayan Ch. Misra Vs The State of Tripura, The Superintendent of police and The Director General of Police Government
Gauhati High Court · (2011) 09 GAU CK 0052
Penal Code, 1860 (IPC) — Section 406, 409
High Courts09 Sept 2011
Director General of Police, Government of Tripura, Superintendent of Police and Sub-Divisional Police Officer Vs Smti. Bijoya Das
Gauhati High Court · (2011) 09 GAU CK 0047
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 27 Rule 1, 100, 79, 80Constitution of India, 1950 — Article 300
High Courts09 Sept 2011
Shri Tapash Kanti Dey @ T.K. Dey Vs Smti. Anjali Deb Dey
Gauhati High Court · (2011) 09 GAU CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 128, 431Family Courts Act, 1984 — Section 19(4)
High Courts09 Sept 2011Dismissed
Smt. Maya Chakraborty Vs Sri Samarjit Bhowmik, District Magistrate and Collector and Sri Sanjoy Chakraborty, Sub-Divisional Magistrate (Revenue Officer)
Gauhati High Court · (2011) 09 GAU CK 0044
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12Tripura Municipal Act, 1994 — Section 3, 4, 7
High Courts09 Sept 2011Allowed
Mathew Lalnunpuia Vs State of Assam
Gauhati High Court · (2011) 4 GLT 687
Arms Act, 1959 — Section 25(1A)Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts08 Sept 2011
Dwarika Prasad Vs State of Assam
Gauhati High Court · (2012) CriLJ 1935
Prevention of Food Adulteration Act, 1954 — Section 10(7), 10(7), 13(2, 13(2), 16
High Courts08 Sept 2011Dismissed
Kusumbala Tarun Das Vs Union of India and Others
Gauhati High Court · (2011) 4 GLT 481
Constitution of India, 1950 — Article 14, 161, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 320(4), 330(2), 335(1)Penal Code, 1860 (IPC) — Section 302, 324, 448
High Courts07 Sept 2011
Standerly R. Lyngkhoi Vs State of Meghalaya
Gauhati High Court · (2012) 1 GLD 337
Constitution of India, 1950 — Article 14, 19(1), 226Meghalaya Prevention of Gambling Act, 1970 — Section 13, 13(2)
High Courts07 Sept 2011Allowed
Sri Dulal Deka Vs The Assam Public Service Commission and Smt. Juri Devi, Jagirod Railway High School
Gauhati High Court · (2011) 4 GLT 649
High Courts07 Sept 2011Allowed
Miss Antarleena Bhattacharjee, represented by her natural guardian and next friend father Sri Ashok Bhattacharjee Vs The State of Tripura and Others
Gauhati High Court · (2011) 09 GAU CK 0089
High Courts07 Sept 2011
Rechena Parbin Vs Gauhati High Court and Ors.
Gauhati High Court · (2012) 4 GLR 559
Constitution of India, 1950 — Article 226, 226
High Courts07 Sept 2011
Indian Instruments Manufacturing Company Vs State of Mizoram, represented by the Commissioner & Secretary to the Govt.of Mizoram
Gauhati High Court · (2011) 09 GAU CK 0073
High Courts07 Sept 2011
Ramesh Sahu & Anr. Vs State of Assam
Gauhati High Court · (2011) 5 GLT 108
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c)
High Courts06 Sept 2011
Binuly Saikia Patowary Vs State of Assam and ors.
Gauhati High Court · (2012) 3 GLR 425
High Courts06 Sept 2011Dismissed
Union of India (UOI) Vs Shri Shankar Debnath
Gauhati High Court · (2011) 4 GLT 628
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 24, 25, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 35, 53, 54