High Courts29 Jul 2011
Musstt. Anowara Begum Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 58
Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 399
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 20 of 49
High Courts29 Jul 2011
Mustt. Achuran Begum and Another Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 251
High Courts29 Jul 2011
Phijam (Ningol) Pheiroijam (On-Gbi) Ritachanu Vs Union of India & Ors.
Gauhati High Court · (2011) 5 GLT 498
Constitution of India, 1950 — Article 21, 21
High Courts29 Jul 2011
Muij Uddin Mahmud Vs State of Assam
Gauhati High Court · (2012) 5 GLR 490
Constitution of India, 1950 — Article 15, 15, 16, 16
High Courts29 Jul 2011Dismissed
N(O) Leima Devi Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLT 775
Constitution of India, 1950 — Article 22, 22(3), 22(5)National Security Act, 1980 — Section 3(2), 3(4), 3(5)
High Courts28 Jul 2011Allowed
Maibam (Ongbi) Indira Devi Vs District Magistrate, Imphal West District, Manipur and Others
Gauhati High Court · (2011) 3 GLT 797
Arms Act, 1959 — Section 25(IB)National Security Act, 1980 — Section 3(2), 3(3), 3(4), 5(A)Unlawful Activities (Prevention) Act, 1967 — Section 17, 20
High Courts28 Jul 2011
Yubaraj Kalita Vs State of Assam (And Other Cases)
Gauhati High Court · (2012) 1 GLR 293
Penal Code, 1860 — Section 34, 364APenal Code, 1860 (IPC) — Section 34, 364A
High Courts28 Jul 2011
Jibangshu Paul Vs National Investigation Agency
Gauhati High Court · (2011) 3 GLT 615
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 173(8) , 190(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36
High Courts28 Jul 2011
Bangla Bagti Vs State of Assam
Gauhati High Court · (2012) 1 GLR 115 : (2012) 1 GLT 193
Criminal Procedure Code, 1973 — Section 313, 329Criminal Procedure Code, 1973 (CrPC) — Section 313, 329Penal Code, 1860 — Section 302
High Courts28 Jul 2011Allowed
Musstt. Wahida Rahman Vs Sri Jiten Kumar Deka and Another
Gauhati High Court · (2012) 1 GLD 273
Criminal Procedure Code, 1973 (CrPC) — Section 234, 256, 256(1), 311, 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Jul 2011
Jagdish Prasad Agarwalla Vs Upendra Singh and Others
Gauhati High Court · (2012) 1 GLD 51 : (2012) 1 TAC 208
High Courts27 Jul 2011Allowed
Shalimar Chemical Works Limited Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 8 : (2012) 50 VST 253
Assam Value Added Tax Act, 2003 — Section 105
High Courts27 Jul 2011Dismissed
Thingujam Dilip Singh Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLT 788
Constitution of India, 1950 — Article 22, 22(3)National Security Act, 1980 — Section 3(2)
High Courts27 Jul 2011
Ali Hussain & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2011) 5 GLT 404
Constitution of India, 1950 — Article 226, 226
High Courts27 Jul 2011
Apongo Ovung & Ors. Vs State of Nagaland & Ors.
Gauhati High Court · (2013) 2 GLR 259 : (2011) 4 GLT 823
Nagaland Village and Area Council Act, 1978 — Section 17, 17
High Courts27 Jul 2011Allowed
S.S. Photographic Lab Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2011) 44 VST 39
Constitution of India, 1950 — Article 366, 366(12), 366(29A)
High Courts26 Jul 2011Dismissed
Shri Bhupen Bharali and Others Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 289
Assam Junior Forest Service Rules, 2005 — Rule 7(23)Constitution of India, 1950 — Article 14, 15, 226, 309
High Courts26 Jul 2011
Dipak Tumung @ Piling Vs State of Assam
Gauhati High Court · (2011) 5 GLT 343
Penal Code, 1860 — Section 376Penal Code, 1860 (IPC) — Section 376
High Courts26 Jul 2011Allowed
Sri Jayanta Sarkar Vs The State of Tripura
Gauhati High Court · (2011) 07 GAU CK 0024
Constitution of India, 1950 — Article 226
High Courts26 Jul 2011
Sri Narayan Chandra Paul Vs The State of Tripura, Agartala to be served on the Government Advocate, Gauhati high court, The Commissioner cum-secretary to the, Department of Power, The Executive Engineer (Electrical), Transmission Division, Government of Tripura and The District Magistrate and Collector
Gauhati High Court · (2011) ELR 1472 : (2011) 6 GLR 522
Arbitration and Conciliation Act, 1996 — Section 34Electricity Act, 1910 — Section 18(3), 19, 52