High Courts28 Apr 2011Dismissed
Tapan Biswas and Another Vs The State of Tripura and Others
Gauhati High Court · (2011) 04 GAU CK 0059
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 32 of 49
High Courts28 Apr 2011
United India Insurance Co. Ltd. Vs Smt. K. Lalsawmi, Smt. Lalremsiami and Lalsiamliana (Minor) represented by Smt. Lalremsiami
Gauhati High Court · (2011) 04 GAU CK 0041
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts28 Apr 2011
Sudhir Chandra Debbarma Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0040
High Courts28 Apr 2011
Smt. Maya Debbarma Vs State of Tripura and Others
Gauhati High Court · (2011) 04 GAU CK 0039
High Courts28 Apr 2011Dismissed
Shri Wetelum Yun Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 04 GAU CK 0038
High Courts28 Apr 2011Dismissed
Md. Abdul Hasen Vs The State of Assam
Gauhati High Court · (2011) 4 GLR 1
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 313, 376, 376(1), 417, 493
High Courts28 Apr 2011
Binita Sarkar (Das) and Another Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 588
Constitution of India, 1950 — Article 16, 226
High Courts28 Apr 2011
Tapan Majumder Vs State of Tripura and Another
Gauhati High Court · (2011) 5 GLR 745
High Courts28 Apr 2011
Sri Rana Sinha @ Sujit Sinha Vs The State of Tripura, Sri Dipangshu Ranjan Mazumder and Sri Tapan @ Parah Tapan Mazumder
Gauhati High Court · (2011) 2 GLT 610
Assam High Court Order, 1958 — Article 6Constitution of India, 1950 — Article 142, 20, 21, 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 319, 482
High Courts28 Apr 2011Allowed
Debeswar Bhuyan Vs State of Assam
Gauhati High Court · (2012) CriLJ 274 : (2012) 3 Crimes 677
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 302, 84
High Courts28 Apr 2011Dismissed
Dr. Sudhangshu Kr. Bhattacharjee, Retired Reader and Others Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0010
Constitution of India, 1950 — Article 16Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 12, 2
High Courts28 Apr 2011Dismissed
Mrs. Manashree Das Vs State of Assam and The Gauhati University
Gauhati High Court · (2011) 4 GLR 798 : (2011) 4 GLT 228
Constitution of India, 1950 — Article 226
High Courts27 Apr 2011Allowed
Tapan Kumar Saha Vs State of Tripura
Gauhati High Court · (2011) 4 GLR 557 : (2011) 4 GLT 578
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts27 Apr 2011Dismissed
Dibas Sangma Vs Union of India (UOI), The Deputy Inspector General, BSF and The Commandant, 5 Bn. BSF
Gauhati High Court · (2011) 04 GAU CK 0068
Border Security Force Act, 1968 — Section 19, 57
High Courts27 Apr 2011
Shri Jose Pullan @ Joseph P Vs Smti Uma Jasrasaria @ Agarwal Proprietor of Kojani''s Dhankheti
Gauhati High Court · (2011) 4 GLR 9
Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 420
High Courts27 Apr 2011Allowed
Sri Indradev Yadav and Sri Ramanand Paswan Vs State of Assam
Gauhati High Court · (2011) 4 GLR 807 : (2011) 3 GLT 96
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 411Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 9B
High Courts27 Apr 2011Allowed
Biswajit Som Vs State of Tripura and Others
Gauhati High Court · (2011) 3 GLT 860
High Courts27 Apr 2011
Shri Khokan Malakar Vs The State of Tripura
Gauhati High Court · (2011) 3 GLT 413
Penal Code, 1860 (IPC) — Section 326
High Courts26 Apr 2011
First Leasing Company of India Limited Vs State of Assam
Gauhati High Court · (2011) 04 GAU CK 0069
High Courts26 Apr 2011Allowed
Heisnam Gokulchandra Singh Vs State of Manipur and Another
Gauhati High Court · (2011) 3 GLT 605
Civil Procedure Code, 1908 (CPC) — Section 10(1)Constitution of India, 1950 — Article 226, 227, 309