High Courts28 Jun 2011Allowed
Smti N. Losa Vs The State of Nagaland
Gauhati High Court · (2011) 06 GAU CK 0079
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 24 of 49
High Courts28 Jun 2011
K.C.B. Poddar Vs The State of Tripura and The Senior Divisional Retail Sales Manager, Indian Oil Corporation Ltd.
Gauhati High Court · (2011) 06 GAU CK 0021
High Courts28 Jun 2011Allowed
Sri Krishna Kanta Paul Vs Sri Nanda Dulal Paul, Shri Shyam Dulal Paul, Shri Gautam Paul and Shri Uttam Paul
Gauhati High Court · (2011) 5 GLR 509
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 18 Rule 4Constitution of India, 1950 — Article 227
High Courts28 Jun 2011Dismissed
Shri M.S. Dawngliana Vs District Collector
Gauhati High Court · (2011) 06 GAU CK 0015
Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 18, 4, 54
High Courts28 Jun 2011
Pangsangliba Imchen Vs State of Nagaland and Others
Gauhati High Court · (2011) 5 GLR 622
Constitution of India, 1950 — Article 14, 16
High Courts27 Jun 2011
Oil and Natural Gas Corporation Ltd. & Ors. Vs Munindranath Mishra
Gauhati High Court · (2011) 5 GLT 395
Oil and Natural Gas Commission (Recruitment and Promotions) Regulations, 1980 — Regulation 75(2)(g), 75(2)(g)
High Courts27 Jun 2011Dismissed
Jiten Kalita Vs Assam State Election Commission and Others
Gauhati High Court · (2011) 4 GLT 590
Assam Panchayat (Constitution) Rules, 1960 — Rule 44(7)Assam Panchayat Act, 1994 — Section 127, 129Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 12 Rule 6
High Courts24 Jun 2011
Upendra Sarma Vs Pranati Baishya
Gauhati High Court · (2013) 1 GLR 22
Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7, 7
High Courts24 Jun 2011
National Hydro Electric Power Co.Ltd. Vs State of Manipur & Ors.
Gauhati High Court · (2012) 6 GLR 219 : (2011) 5 GLT 388
High Courts23 Jun 2011Allowed
Sayed Moktabor Rahman Vs Union of India and Others
Gauhati High Court · (2011) 4 GLR 246
Railway Establishment Code — Rule 225, 225(4)Railway Establishment Regulation — Regulation 225(1)
High Courts23 Jun 2011
Er. Hotokhu Achumi and Others Vs The State of Nagaland and Others
Gauhati High Court · (2011) 3 GLT 800
Nagaland Engineering Services Rules, 1997 — Rule 17, 17(2), 17(3), 17(5), 8
High Courts23 Jun 2011
Bobby Waikhom Vs Accountant General (A&E), Manipur & Ors.
Gauhati High Court · (2012) 4 GLR 431 : (2011) 5 GLT 381
High Courts23 Jun 2011Dismissed
Anom Apang Vs Smt. Geeta Singh
Gauhati High Court · (2012) 1 DMC 433 : (2012) 1 JCR 162
Constitution of India, 1950 — Article 366Hindu Marriage Act, 1955 — Section 12, 13(1), 13A, 13B, 2
High Courts22 Jun 2011Allowed
Padmeswar Gogoi Vs State of Assam
Gauhati High Court · (2011) 4 GLR 212
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Jun 2011Dismissed
Sri Pronab Dutta Vs Sri Narayan Majumder and The State of Tripura
Gauhati High Court · (2011) 06 GAU CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 313, 372Penal Code, 1860 (IPC) — Section 120B, 362, 364, 468
High Courts22 Jun 2011
H.R.S. Agency Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 5 GLR 646
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5)Central Sales Tax Act, 1956 — Section 3(3), 6A(1), 7(2), 7(2)(A), 7(3)Central Sales Tax Rules, 1957 — Rule 4(1), 4(2)
High Courts21 Jun 2011
Shri P. Aheshe Sema Vs The State of Nagaland and Others
Gauhati High Court · (2011) 06 GAU CK 0070
High Courts21 Jun 2011Dismissed
Om Prakash Vs Central Bureau of Investigation and Another
Gauhati High Court · (2011) 3 GLT 554
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 173, 401, 482Penal Code, 1860 (IPC) — Section 120B, 201, 420, 468, 471
High Courts21 Jun 2011Dismissed
Smti Zavekholu Epao and Smti Phuholi Sumi Vs The State of Nagaland
Gauhati High Court · (2011) 06 GAU CK 0026
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173(5), 173(6)Penal Code, 1860 (IPC) — Section 119, 120(B), 199, 403, 409
High Courts20 Jun 2011Dismissed
Premananda Namasudra Vs State of Tripura State of Tripura Vs Naba Kumar Debbarma, Biswa Dayal Jamatia and Premananda Namasudra
Gauhati High Court · (2011) 4 GLT 1
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 300, 313