High Courts26 Aug 2011Allowed
Smti. Pallabi Kakoti Vs State of Assam
Gauhati High Court · (2012) 1 GLD 707
Criminal Procedure Code, 1973 (CrPC) — Section 438, 82, 83Penal Code, 1860 (IPC) — Section 406, 420
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 16 of 49
High Courts26 Aug 2011Dismissed
Sohbar Sirdarship Elaka represented by the Present Sirdar Shri Iaishah Singh Japang Vs State of Meghalaya and Others
Gauhati High Court · (2011) 08 GAU CK 0077
Constitution of India, 1950 — Article 226, 294
High Courts26 Aug 2011
Lalthahluna, K. Vanlalhruaia and Vanlalhruaia Vs State of Mizoram and Others
Gauhati High Court · (2011) 08 GAU CK 0076
Constitution of India, 1950 — Article 311(2)
High Courts26 Aug 2011
Sri Debasish Sarkar Vs The State of Tripura
Gauhati High Court · (2011) 4 GLT 549
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts26 Aug 2011
Sushanta Sarma, S/o Shri Chandra Kanta Sarma of Coldharpur,P.S.Kailasahar Vs State of Agartala
Gauhati High Court · (2011) 5 GLT 151
Criminal Procedure Code, 1973 — Section 161Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 — Section 148, 149, 304 Part II
High Courts26 Aug 2011
Priyanka Parashar Vs State of Nagaland and anr
Gauhati High Court · (2012) 3 GLR 232
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 120(B), 182, 405, 409, 465
High Courts26 Aug 2011
Priyanka Parashar Vs State of Nagaland & Anr.
Gauhati High Court · (2011) 5 GLT 203
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 120(B), 181, 405, 409, 465
High Courts26 Aug 2011
Labina Sangma Vs Garo Hills Autonomous
Gauhati High Court · (2011) 08 GAU CK 0034
High Courts25 Aug 2011Dismissed
Smt. Yumnam Ongbi Lembi Leima Vs The State of Manipur and The Union of India
Gauhati High Court · (2011) 08 GAU CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 12(4), 13UA(P), 3(1), 3(4)Penal Code, 1860 (IPC) — Section 302, 34, 386
High Courts25 Aug 2011Allowed
Shri Tluangcheuva Vs The State of Mizoram
Gauhati High Court · (2011) 08 GAU CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts25 Aug 2011
Indian Institute of Art History Vs State of Assam
Gauhati High Court · (2011) 08 GAU CK 0035
High Courts25 Aug 2011Dismissed
Sri Mintu Muhuri and Smt. Lila Talukdar Vs The State of Tripura
Gauhati High Court · (2011) 08 GAU CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 107, 109, 306, 354, 376
High Courts25 Aug 2011Allowed
Shri T.L. Angami Vs The State of Nagaland and Others
Gauhati High Court · (2011) 08 GAU CK 0022
High Courts24 Aug 2011
Sh. M.C. Lalengliana Vs The State of Mizoram
Gauhati High Court · (2011) 08 GAU CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 173, 211, 212, 313Penal Code, 1860 (IPC) — Section 34, 376(2), 511
High Courts24 Aug 2011Allowed
State of Manipur and Others Vs Soukhojam Haokip and Others
Gauhati High Court · (2011) 4 GLT 519
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 56, 57, 58General Clauses Act, 1897 — Section 27
High Courts24 Aug 2011Dismissed
Shri Kevisikho Iralu and Others Vs The State of Nagaland and Others
Gauhati High Court · (2011) 08 GAU CK 0018
Constitution of India, 1950 — Article 15(4), 15(5), 16(4), 29, 30
High Courts24 Aug 2011Dismissed
Naga United/Inavi Village and Mr. Honito Yeptho, G.B. Vs The State of Nagaland and Others
Gauhati High Court · (2011) 08 GAU CK 0017
Constitution of India, 1950 — Article 371ATraditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2
High Courts23 Aug 2011
Sri Panna Lal Paul Vs The State of Tripura
Gauhati High Court · (2011) 08 GAU CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 279, 337, 338, 427, 447
High Courts23 Aug 2011
Principal Seat Mukunda Madhab Bora Vs Kuldip Das
Gauhati High Court · (2012) 4 GLT 14
Negotiable Instruments Act, 1881 — Section 138Negotiable Instruments Act, 1881 (NI) — Section 138