High Courts17 Jun 2011Dismissed
Paromita Chakraborty and Another Vs Union of India and Others
Gauhati High Court · (2011) 3 GLT 600
Constitution of India, 1950 — Article 12, 14, 16, 21, 226
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 25 of 49
High Courts17 Jun 2011Allowed
Dr. Shri Lakhan Kma and Shri Sisir Kumar Das and Prof. Shri David Reid Syiemlieh Vs The Union of India (UOI)
Gauhati High Court · (2011) 5 GLR 868 : (2011) 3 GLT 250
Constitution of India, 1950 — Article 14, 21, 244(2), 342, 366(2)Income Tax Act, 1961 — Section 10, 10(26), 142Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997 — Section 2, 3, 5
High Courts17 Jun 2011Dismissed
Brajalal Deb and Others Vs State of Tripura and Others
Gauhati High Court · (2011) 4 GLR 103
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 323, 326, 34
High Courts17 Jun 2011
Rongsennungla & Ors. Vs State of Nagaland & Ors.
Gauhati High Court · (2011) 5 GLT 768
High Courts16 Jun 2011Allowed
Meghalaya Commercial Truck Owners and Operator Association Vs State of Meghalaya and Others
Gauhati High Court · (2011) 4 GLT 611
Central Motor Vehicles Rules, 1989 — Rule 93, 93(4)Motor Vehicles Act, 1988 — Section 110, 110(1), 110(3), 113, 113(1)
High Courts16 Jun 2011Dismissed
Shiva Jatan Thakur (Dr.) Vs Union of India and Others
Gauhati High Court · (2011) 3 GLT 813
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 4, 482, 561AInformation Technology Act, 2000 — Section 43, 43A, 44, 45, 46
High Courts16 Jun 2011
Kshetrimayum Ibohal Singh Vs Ibemhal Devi & Ors.
Gauhati High Court · (2012) 6 GLR 680 : (2011) 5 GLT 680
High Courts16 Jun 2011Dismissed
Basit (MD.) and Another Vs State of Assam and Ors
Gauhati High Court · (2012) 1 DMC 774
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 18, 19, 2
High Courts15 Jun 2011Allowed
Sanjay Sarkar and State of Nagaland and Another
Gauhati High Court · (2011) 06 GAU CK 0088
Industrial Disputes Act, 1947 — Section 10(1), 10A, 12, 12(1), 12(2)
High Courts15 Jun 2011
Ruhin @ Rahim Debbarma Vs State of Tripura
Gauhati High Court · (2011) 5 GLR 568 : (2011) 4 GLT 676
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5), 313Penal Code, 1860 (IPC) — Section 318, 375, 376, 376(1), 417
High Courts15 Jun 2011
Biswajit Dhar and Others Vs Chinu Rani Dhar
Gauhati High Court · (2011) 3 GLT 269
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(4), Order 4 Rule 1(1), Order 4 Rule 1(2), Order 43 Rule 1, Order 7 Rule 1Court Fees Act, 1870 — Section 19HCriminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Jun 2011Allowed
Amalendu Dev Assistant Manager E/M Drilling Division NEEPCO Ltd. Vs NEEPCO Ltd.
Gauhati High Court · (2011) 4 GLT 564
Constitution of India, 1950 — Article 226North Eastern Electric Power Corporation Limited Conduct, Discipline and Appeal Rules — Rule 27, 28, 37, 4, 5(5)
High Courts14 Jun 2011Dismissed
Sri Tadar Appa Assistant Director (Officiating) and Smti Mala Linggi, Sports Officer, Directorate of Sports and Youth Affairs Vs The State of Arunachal Pradesh and Sri Gumnya Karbak The State of Arunachal Pradesh Vs Sri Gumnya Karbak, Sri Tadar Appa Assistant Director (Officiating), Directorate of Sports and Youth Affairs and Smti Mala Linggi, Sports Officer, Directorate of Sports and Youth Affairs
Gauhati High Court · (2011) 06 GAU CK 0065
High Courts14 Jun 2011
Union of India Vs Amba Industries
Gauhati High Court · (2013) 2 GLR 727
Railway Claims Tribunal Act, 1987 — Section 23, 23
High Courts14 Jun 2011Dismissed
State of Tripura Vs Krishna Pada Das and Others
Gauhati High Court · (2011) 3 GLT 745
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Penal Code, 1860 (IPC) — Section 120B, 307, 34, 498A
High Courts14 Jun 2011Dismissed
Winmaxx Management Service Pvt. Ltd. (M/S.) Vs UCO Bank and Another
Gauhati High Court · (2011) 4 GLT 509
Constitution of India, 1950 — Article 12
High Courts13 Jun 2011Dismissed
Director General, Indian Council of Agricultural Research and Another Vs Suresh Malik
Gauhati High Court · (2011) 131 FLR 982
High Courts13 Jun 2011Dismissed
The State of Tripura Vs Sri Narayan Das, Hiralal Show, Pradip Das and Biswa Das
Gauhati High Court · (2011) 06 GAU CK 0027
Penal Code, 1860 (IPC) — Section 302, 307, 325, 34, 364
High Courts13 Jun 2011Dismissed
The State of Tripura Vs Sri Keshab Debnath
Gauhati High Court · (2011) 06 GAU CK 0022
Penal Code, 1860 (IPC) — Section 302
High Courts10 Jun 2011Allowed
Greater Lew Polo Welfare Association and Sri. Morris Mylliemngap Vs State of Meghalaya and Others Shri H. Nongrum Vs State of Meghalaya, Meghalaya Urban Development Authority and The Deputy Commissioner, The Shillong Municipal Board Smti. Nani Bala Dey Vs Secretary, Meghalaya Urban Development Authority, Deputy Commissioner and State of Meghalaya
Gauhati High Court · (2011) 3 GLT 214
Constitution of India, 1950 — Article 21, 245, 254(2)Criminal Procedure Code, 1973 (CrPC) — Section 4, 5Meghalaya Town and Country Planning (Constitution and Authority) Rules, 1973 — Rule 14, 31