High Courts16 May 2011Dismissed
Sri Arunjyoti Dutta Vs Smt. Rupali Buragohain
Gauhati High Court · (2011) 3 DMC 166
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 30 of 49
High Courts16 May 2011Dismissed
Sri Pradip Dutta Vs Smt. Parinita Dutta Hazarika
Gauhati High Court · (2011) 4 GLT 406
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 May 2011Allowed
Sri Anath Giri Vs State of Tripura
Gauhati High Court · (2011) 3 GLT 589
Penal Code, 1860 (IPC) — Section 376, 376(1), 417
High Courts13 May 2011
Milan Kumar Debbarma Vs State of Tripura and Others
Gauhati High Court · (2011) 4 GLT 691
High Courts13 May 2011
Hindustan Paper Corporation Ltd. & Ors. Vs Nongstoin Hardware Manufacturing Industry & Ors.
Gauhati High Court · (2011) 4 GLT 977
Civil Procedure Code, 1908 — Order 21 Rule 1Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts13 May 2011Dismissed
Badan Medhi and Others Vs Pramila Kalita (Smt.) and Others
Gauhati High Court · (2011) 3 GLT 740
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Limitation Act, 1963 — Section 5
High Courts13 May 2011Dismissed
Shri Tushar Kanti Mazumdar Vs The State of Assam and Others
Gauhati High Court · (2011) 4 GLT 114
Assam General Sales Tax Act, 1993 — Section 44(1), 44(3)
High Courts13 May 2011
Akhil Kumar Sarma Vs State of Assam and Others
Gauhati High Court · (2011) 6 GLR 899
High Courts12 May 2011
Rualkhumi Vs Lalvuani & Ors.
Gauhati High Court · (2011) 5 GLT 291
Civil Procedure Code, 1908 — Order 41 Rule 31, 100Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts12 May 2011Dismissed
Loitongbam Manimohon Singh Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLT 819
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts11 May 2011
Chitrawati Patgiri and Others Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLT 334
Constitution of India, 1950 — Article 226
High Courts11 May 2011Allowed
Kanchan Deb Vs State of Tripura
Gauhati High Court · (2011) 05 GAU CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376, 376(1), 417, 420
High Courts11 May 2011
Shri Tapan Das and Others Vs Tripura Renewable Energy Development Agency, The State of Tripura and The Secretary to the Government of Tripura, Finance Department
Gauhati High Court · (2011) 05 GAU CK 0029
Constitution of India, 1950 — Article 14, 16DFPRT Rules, 2007 — Rule 19
High Courts10 May 2011Dismissed
Ashok Kumar Agarwal Vs Adhunik Cement Ltd.
Gauhati High Court · (2011) 164 CompCas 413 : (2011) 3 CompLJ 628 : (2011) 108 SCL 156
Companies Act, 1956 — Section 433, 433(1), 434
High Courts10 May 2011Dismissed
Sri Tridib Dutta Choudhury Vs Sri Pinak Bhattacharjee
Gauhati High Court · (2011) 4 GLR 541
Criminal Procedure Code, 1973 (CrPC) — Section 200, 296(2), 320, 320(9), 397(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 144, 145, 145
High Courts10 May 2011
Tialkhama Vs State of Mizoram
Gauhati High Court · (2011) 5 GLT 135
Penal Code, 1860 — Section 376Penal Code, 1860 (IPC) — Section 376
High Courts10 May 2011
Sri Manik Lal Sarkar Vs The State of Tripura and Others
Gauhati High Court · (2011) 05 GAU CK 0043
High Courts10 May 2011
Sri Kanu Ranjan Paul Vs The State of Tripura and Others
Gauhati High Court · (2011) 05 GAU CK 0038
High Courts10 May 2011
Smti Rekha Devi Vs The State of Assam
Gauhati High Court · (2011) 05 GAU CK 0037
High Courts10 May 2011Allowed
Shri Biman Ghosh and Shri Haripada Ghosh Vs The State of Assam
Gauhati High Court · (2011) 4 GLT 129
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9