High Courts19 Jul 2011Allowed
Smt. Hema Chhetri (L) Vs Smt. Pompha Chhetri, Dinthar Veng and Smt. Mala Chhetri
Gauhati High Court · (2011) 07 GAU CK 0054
Succession Act, 1925 — Section 372
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 22 of 49
High Courts19 Jul 2011
Tekatemjen & Ors. Vs Martemjen & Anr
Gauhati High Court · (2011) 4 GLT 779
Rules for Administration of Justice and Police in the Naga Hills District, 1937 — Rule 29, 29, 31, 31, 34, 34
High Courts19 Jul 2011
Principal Secretary to the Government of Nagaland and Ors. Vs Keniyuo Solo
Gauhati High Court · (2012) 4 GLR 531
High Courts19 Jul 2011
Sh. M.C. Lalthankima Vs The State of Mizoram and Others
Gauhati High Court · (2011) 07 GAU CK 0029
High Courts19 Jul 2011
Principal Secretary, Home Department, Nagaland & Ors. Vs Keniyuo Solo
Gauhati High Court · (2011) 4 GLT 761
Constitution of India, 1950 — Article 227, 227
High Courts18 Jul 2011
Hatkhoneng Vs State of Manipur & Anr.
Gauhati High Court · (2012) 1 GLR 348 : (2012) 1 GLT 139 : (2011) 5 GLT 233
National Security Act, 1980 — Section 3(3), 3(3)
High Courts18 Jul 2011Allowed
Moirangthem Ibomcha Singh Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLT 782
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3), 8Unlawful Activities (Prevention) Act, 1967 — Section 16, 17, 20
High Courts15 Jul 2011Dismissed
Sri Pinaki Samanta Vs The State of Tripura and Sri Rabindra Debbarma
Gauhati High Court · (2011) 07 GAU CK 0048
Armed Forces (Special Powers) Act, 1958 — Section 6Arms Act, 1959 — Section 27Central Excise Rules, 1944 — Rule 226, 53, 64, 66, 67
High Courts14 Jul 2011
Oriental Insurance Co.Ltd, Dimapur Vs Nehumbemo Patton & Ors.
Gauhati High Court · (2011) 5 GLT 284
Motor Vehicles Act, 1988 — Section 163A, 163A, 173, 173
High Courts14 Jul 2011Allowed
Udaimanik Jamatia Vs State of Tripura
Gauhati High Court · (2011) 4 GLT 731
Evidence Act, 1872 — Section 114, 24, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 341, 364A
High Courts13 Jul 2011Dismissed
Sri Rakhal Ch. Das Vs Sri Promode Ch. Das, Smt. Niharibala Das, Smt. Gita Das and Sri Sankar Das
Gauhati High Court · (2011) 4 GLT 141
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65
High Courts13 Jul 2011Allowed
Sri Premtosh Barua Vs The State of Tripura and Smt. Gopa Barua
Gauhati High Court · (2011) 4 GLT 167
High Courts12 Jul 2011Allowed
Narayan Deb Roy Vs State Of Tripura and Others
Gauhati High Court · (2011) 4 GLR 110
Tripura Sales Tax Act, 1976 — Section 29(5), 32(1), 32(2)
High Courts12 Jul 2011
Dinesh Mittal Vs Sitaram Mittal & Ors.
Gauhati High Court · (2011) 5 GLT 495
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 120B, 34, 415, 420, 468
High Courts08 Jul 2011
Superintendent of Police/CBI/SPE/Silchar Vs Shri T.Z. Konyak and Others
Gauhati High Court · (2012) 1 GLD 572
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts07 Jul 2011Dismissed
Sri Yatra Mohan Sarkar Vs Smt. Mrinalini Dey and Others
Gauhati High Court · (2011) 4 GLT 151
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9
High Courts07 Jul 2011
Nagaland Builders Pvt.Ltd. Vs State of Nagaland & Ors.
Gauhati High Court · (2011) 5 GLT 467
Constitution of India, 1950 — Article 226, 226
High Courts06 Jul 2011Dismissed
Dr. Malavika Desai Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 07 GAU CK 0040
High Courts06 Jul 2011Allowed
Shri Riknen Marak Vs The State of Meghalaya and Others
Gauhati High Court · (2011) 07 GAU CK 0031
Constitution of India, 1950 — Article 21, 226, 32
High Courts05 Jul 2011Dismissed
Sri Premdas Dahiya, Sri Ravi Nair and Ms. M.K. Sharada Vs Dr. Dayasish Chakma
Gauhati High Court · (2011) 3 GLT 735
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2), 115, 35A(2)Constitution of India, 1950 — Article 226, 227