COURT ARCHIVE

Gauhati High Court judgments, 2011

975 judgments · page 33 of 49

High Courts25 Apr 2011Dismissed

Jeet and Jeet Glass and Chem. P. Ltd. Vs The State of Assam and Others

Gauhati High Court · (2011) 04 GAU CK 0078

Constitution of India, 1950 — Article 14, 226Industries (Development and Regulation) Act, 1951 — Section 29B

High Courts25 Apr 2011Dismissed

The State of Tripura Vs Sri Biswajit Debnath and Sri Bipul Roy

Gauhati High Court · (2011) 4 GLR 679

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

High Courts25 Apr 2011

Smt. Ratna Sen (Sarkar) Vs Sri Apan Sen (Constable)

Gauhati High Court · (2011) 4 GLR 601

Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 307, 326, 498A

High Courts21 Apr 2011

Maya Dolo Vs Vijoy Tachang and Ors.

Gauhati High Court · (2012) 5 GLR 532

Civil Procedure Code, 1908 — Order 47 Rule 1Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 226

High Courts21 Apr 2011

Md. Anwar Ali, Mustt. Misma Khatoon, Shri Abdus Salam and Shri Abdul Kalam Vs The State of Assam and The Union of India (UOI)

Gauhati High Court · (2011) 4 GLR 169

High Courts21 Apr 2011

Dulal Mandal and Others Vs State of Assam

Gauhati High Court · (2011) 4 GLR 527

Criminal Procedure Code, 1973 (CrPC) — Section 2, 240, 244, 245, 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(A), 17, 17(1), 17(2)

High Courts21 Apr 2011Allowed

Legal Heirs of Ram Sundar Prasad Verma Vs Moni Devi Verma

Gauhati High Court · (2011) 3 GLT 447

Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 276, 63, 89

High Courts20 Apr 2011Allowed

Dani Belo Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2011) 4 GLR 143 : (2011) 2 GLT 686

Constitution of India, 1950 — Article 14, 16, 162, 226, 309

High Courts20 Apr 2011

Pranita Das and Anr. Vs State of Assam and Ors.

Gauhati High Court · (2011) 5 GLR 352

High Courts20 Apr 2011Allowed

Sri Gadam Ete Vs Smti. Duter Padu

Gauhati High Court · (2011) 4 GLR 227

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A

High Courts20 Apr 2011Dismissed

Altaf Hussain @ Alta Hussain Vs The State of Assam

Gauhati High Court · (2011) 3 GLT 443

Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Evidence Act, 1872 — Section 138, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 29

High Courts19 Apr 2011Dismissed

Swadesh Ch. Saha Vs State of Tripura and Others

Gauhati High Court · (2011) 4 GLR 36 : (2011) 4 GLT 36

Constitution of India, 1950 — Article 14, 226

High Courts19 Apr 2011Allowed

Dipak Sarkar Vs Ratan Das and Others

Gauhati High Court · (2011) 4 GLT 414

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 47 Rule 1, 25Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 168, 169(1)

High Courts19 Apr 2011Dismissed

Smt. Purnalaxmi Debbarma Vs Sri Shyamacharan Debbarma

Gauhati High Court · (2011) 4 GLR 221

Tripura Agricultural Indebtedness Relief Act, 1979 — Section 13, 14, 2, 3

High Courts19 Apr 2011

Sri Mahadananda Talukdar Vs The State Of Assam Vs The Deputy Commissioner and Executive Director, District Rural Development Agency and The Project Director, District Rural Development Agency

Gauhati High Court · (2011) 130 FLR 833 : (2011) 4 GLR 234

High Courts19 Apr 2011Dismissed

Sri Krishna Das @ Krishna Barman, Sri Pranab Das @ Pranab Barman, Sri Ranjit Das @ Ranjit Barman and Sri Tapan Das @ Tapan Barman Vs The State of Assam

Gauhati High Court · (2011) 5 GLR 613

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

High Courts19 Apr 2011

Sri Montu Kalita and Smti. Nilima Kalita Vs State of Assam

Gauhati High Court · (2011) 04 GAU CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 109, 34, 375, 376, 376(2)

High Courts18 Apr 2011Allowed

Kiutaliu and Others Vs Union of India and Others

Gauhati High Court · (2011) 6 GLR 873

Arms Act, 1959 — Section 25(1B), 27(IB)Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 357

High Courts18 Apr 2011Allowed

Gauri Kanta Borah Vs State of Assam

Gauhati High Court · (2011) 4 GLT 615

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 473Penal Code, 1860 (IPC) — Section 323, 342, 448

High Courts13 Apr 2011Dismissed

Sri Uttam Deb Vs State of Tripura

Gauhati High Court · (2012) 1 Crimes 92

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113, 113(B)Penal Code, 1860 (IPC) — Section 304, 304(B), 34, 498(A)