COURT ARCHIVE

Gauhati High Court judgments, 2011

975 judgments · page 17 of 49

High Courts19 Aug 2011

Commissioner of Cus. and C. Ex., Shillong Vs Dharampal Satyapal Ltd.

Gauhati High Court · (2012) 275 ELT 71 : (2012) 1 GLD 233

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excises and Salt Act, 1944 — Section 35G, 35LCustoms Act, 1962 — Section 129C, 129D(5)

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High Courts19 Aug 2011

Tulyadhar Baruah Vs State of Assam

Gauhati High Court · (2012) 1 GLR 936

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High Courts19 Aug 2011

Chawas Lyngdoh Vs Jaintia Hills Autonomous District Council & Ors.

Gauhati High Court · (2012) 2 GLT 230

United Khasi Jaintia Hills Autonomous District Council (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 3, 3

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High Courts19 Aug 2011

Akram Ali @ Akram Uddin Vs State of Assam

Gauhati High Court · (2011) 08 GAU CK 0041

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High Courts19 Aug 2011

Shri Horise Sangtam Vs The State of Nagaland and Others

Gauhati High Court · (2011) 08 GAU CK 0024

Nagaland Liquor Total Prohibition Act, 1989 — Section 44

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High Courts16 Aug 2011

Faizur Rahman Chaudhury, S/O.Late Asab Ali Chaudhury Vs State of Assam

Gauhati High Court · (2011) 08 GAU CK 0042

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High Courts12 Aug 2011

Shri Makanmi Kengoo and Others Vs Union of India (UOI) and Assam Rifles Public School

Gauhati High Court · (2011) 4 GLT 718

Constitution of India, 1950 — Article 12, 226

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High Courts12 Aug 2011

Union of India & Ors. Vs Pradeep Rajbhar

Gauhati High Court · (2011) 5 GLT 361

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High Courts12 Aug 2011

Monica Kansuan Nee Debbarma Vs State of Tripura and Anr.

Gauhati High Court · (2011) 6 GLR 151 : (2011) 5 GLT 41

Constitution of India, 1950 — Article 341(2), 341(2), 342(2), 342(2)Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 — Rule 5(2)(d), 5(2)(d)

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High Courts12 Aug 2011

Hastimal Chaplot Vs State of Rajasthan

Gauhati High Court · (2012) 1 Crimes 473

Criminal Procedure Code, 1973 — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts12 Aug 2011

Kanailal Textiles Vs State of Tripura & Ors.

Gauhati High Court · (2011) 4 GLT 980

Tripura Value Added Tax Act, 2004 — Section 67, 67, 80, 80

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High Courts12 Aug 2011Dismissed

Titan Dey and Others Vs State of Tripura

Gauhati High Court · (2011) 4 GLT 527

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 222, 222(2), 313Evidence Act, 1872 — Section 9

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High Courts12 Aug 2011Allowed

High Court Bar Association, Manipur and Ors Vs State of Manipur and Others

Gauhati High Court · (2011) 4 GLR 355(1)

Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3)Penal Code, 1860 (IPC) — Section 323, 34, 357

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High Courts11 Aug 2011Allowed

Sri Lakhiram Tai and another Vs Union of India and others

Gauhati High Court · (2011) 08 GAU CK 0060

Central Civil Services (Conduct) Rules, 1964 — Rule 21, 3Constitution of India, 1950 — Article 226

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High Courts11 Aug 2011

Garomari Meen S.S.Limited, PO- Sutarpara, Via- Matia, PS- Matia Vs State of Assam

Gauhati High Court · (2011) 08 GAU CK 0054

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High Courts11 Aug 2011Dismissed

Monoranjan Sarkar Vs State of Tripura

Gauhati High Court · (2011) 4 GLT 399

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 149, 302, 34

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High Courts11 Aug 2011Allowed

The New India Assurance Company Ltd. Vs Anwara Begam and Others

Gauhati High Court · (2011) 08 GAU CK 0006

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 30(2), 42

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High Courts11 Aug 2011Dismissed

Shri Milon Rai Vs Smt. Pabitra Rani Rai and The State of Mizoram

Gauhati High Court · (2011) 08 GAU CK 0004

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High Courts11 Aug 2011Dismissed

Shri Uttam Sutradhar Vs State of Tripura

Gauhati High Court · (2012) 1 GLD 634

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 415, 417, 493, 90

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High Courts10 Aug 2011Allowed

Md. Rahamat Ali Vs Mst. Jairunnessa

Gauhati High Court · (2011) 08 GAU CK 0067

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 2Penal Code, 1860 (IPC) — Section 120B, 218, 347

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