High Courts06 May 2011Dismissed
Mega Electricals Vs Assam State Electricity Board and Others
Gauhati High Court · (2011) 4 GLR 518
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 31 of 49
High Courts06 May 2011Dismissed
Sri Manabendra Chakraborty Vs The State of Tripura and Others
Gauhati High Court · (2011) 4 GLR 673 : (2011) 4 GLT 418
Central Civil Services (Pension) Rules, 1972 — Rule 48A(1), 48A(2)
High Courts05 May 2011Allowed
A.R.N.V. Chemicals Pvt. Ltd. Vs State of Assam
Gauhati High Court · (2013) 57 VST 415
Assam General Sales Tax Act, 1993 — Section 2(22)
High Courts05 May 2011Dismissed
Shri Bimalendu Roy, represented by his Attorney Holder, Shri A.S. Choudhury Vs State of Mizoram and Others
Gauhati High Court · (2011) 4 GLR 584
Constitution of India, 1950 — Article 226Mizoram Sales of Forest Produce Mahal Rules, 2002 — Rule 20(3), 22(3)
High Courts05 May 2011
Shri Nikunja Debnath Vs Tripura Gramin Bank and Others
Gauhati High Court · (2011) 05 GAU CK 0006
Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 5
High Courts04 May 2011Dismissed
Sahabul Hussain Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 4 GLT 100
High Courts04 May 2011
Mr. Singhmuaka Vs The State of Mizoram and Others
Gauhati High Court · (2011) 05 GAU CK 0056
Constitution of India, 1950 — Article 300A
High Courts03 May 2011
Fajar Ali (Md.) & Anr. Vs State of Tripura
Gauhati High Court · (2012) 1 GLR 662 : (2011) 2 GLT 972
Penal Code, 1860 — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 May 2011Allowed
Dharnad Brahmaputra Part 1 and Satakuri Nodi Fishery Co-operative Society Ltd. Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 535
Assam Fisheries Rules, 1953 — Rule 12, 12(8)
High Courts03 May 2011Dismissed
Sri. Pradip Nath Vs Smt. Reena Nath
Gauhati High Court · (2012) 1 DMC 365 : (2011) 4 GLR 4
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 366
High Courts02 May 2011
The State of Mizoram Vs Sh. Lalremruata and Sh. Lalfakmawia
Gauhati High Court · (2011) 05 GAU CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173Penal Code, 1860 (IPC) — Section 376
High Courts02 May 2011Dismissed
Shri Sephal Debnath Vs Smt. Anita Biswas
Gauhati High Court · (2011) 4 GLT 329
Hindu Marriage Act, 1955 — Section 13(1), 8, 9Penal Code, 1860 (IPC) — Section 498A
High Courts02 May 2011Dismissed
California Pacific Trading Corporation Vs Kitply Industries Ltd.
Gauhati High Court · (2011) 3 CompLJ 518 : (2011) 3 GLT 485
Civil Procedure Code, 1908 (CPC) — Section 113, 13, 19, 2(5), 2(6)Companies Act, 1956 — Section 433, 434(1), 439Contract Act, 1872 — Section 17, 73
High Courts29 Apr 2011Dismissed
State of Tripura and Others Vs Puranjoynath and Others
Gauhati High Court · (2011) 4 GLT 619
Constitution of India, 1950 — Article 14, 16, 162, 311
High Courts29 Apr 2011Dismissed
The Union of India (UOI) Vs Sri. Nirmal Bhattacharya
Gauhati High Court · (2011) 04 GAU CK 0080
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 27(1), 27(4), 27(7)Constitution of India, 1950 — Article 226
High Courts29 Apr 2011Allowed
Sri. Bipul Kr. Dey, Sri. Haradhan Dey and Sri. Ramu Dey Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 411Penal Code, 1860 (IPC) — Section 302, 326, 34, 447
High Courts29 Apr 2011Allowed
Shri Ramsingh Rajput Vs The State of Assam
Gauhati High Court · (2011) 4 GLR 812 : (2011) 4 GLT 123
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts29 Apr 2011
North Eastern Electric Power Corporation Ltd. Vs Texmaco Ltd.
Gauhati High Court · (2011) 4 GLR 570 : (2011) 3 GLT 830
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 20Constitution of India, 1950 — Article 137
High Courts28 Apr 2011Allowed
G. Sree Kumar Vs Sri Tushar Bhadra
Gauhati High Court · (2011) 4 GLR 743 : (2011) 4 GLT 119
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts28 Apr 2011Dismissed
Tripura Government Stenographers Association and Smt. Namita Majumder Vs State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0067
Constitution of India, 1950 — Article 309