COURT ARCHIVE

Gauhati High Court judgments, 2011

975 judgments · page 29 of 49

High Courts24 May 2011Dismissed

Rekibuddin Ahmed and Others Vs State of Assam and Others

Gauhati High Court · (2011) 3 GLT 326

Assam Pharmacist Services Rules, 1986 — Rule 2, 26, 5, 6Assam Women (Reservation of Vacancies in Services and Posts) Rules, 2005 — Rule 13(2), 24Constitution of India, 1950 — Article 309

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High Courts24 May 2011Allowed

Shri Ali Ahmed Mazumdar Vs The State of Assam and Others

Gauhati High Court · (2011) 3 GLT 396

Assam Panchayat Act, 1994 — Section 15, 15(1), 17(3)

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High Courts24 May 2011

Westwell Natural Resources Pvt. Ltd. Vs State of Tripura and Others

Gauhati High Court · (2011) 4 GLR 181(1)

Air (Prevention and Control of Pollution) (Amendment) Act, 1987 — Section 9Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 21(1)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 3, 4, 5, 5(1), 6

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High Courts24 May 2011Dismissed

Ladhuram Champalal and Others Vs State of Assam and Others

Gauhati High Court · (2011) 4 GLT 514 : (2011) 43 VST 227

Assam Entry Tax Act, 2008 — Section 3, 3(4Assam Value Added Tax Act, 2003 — Section 17Constitution of India, 1950 — Article 14, 304

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High Courts21 May 2011Allowed

CIT Vs Williamson Tea (Assam) Ltd.

Gauhati High Court · (2011) 05 GAU CK 0040

Income Tax Act, 1961 — Section 260ALimitation Act, 1963 — Section 5

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High Courts20 May 2011Allowed

Shri Ratneswar Saikia Vs Smt Kalpana Saikia

Gauhati High Court · (2011) 05 GAU CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 12, 13

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High Courts20 May 2011

Sapam Rishikanta Singh Vs State of Manipur and Ors.

Gauhati High Court · (2012) 4 GLR 467

Constitution of India, 1950 — Article 22(5), 22(5)National Security Act, 1980 — Section 3(2), 3(2)

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High Courts20 May 2011Dismissed

Haren Borah Vs State of Assam

Gauhati High Court · (2011) 3 GLT 44

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376

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High Courts20 May 2011Allowed

Sri Anil Das Vs State of Assam

Gauhati High Court · (2012) 2 Crimes 347 : (2011) 5 GLR 504

Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 5

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High Courts20 May 2011