High Courts13 Apr 2011
Badung Debbarma Vs Tripura Tribal Areas Autonomous District Council and Anr.
Gauhati High Court · (2011) 5 GLR 182
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 34 of 49
High Courts13 Apr 2011Dismissed
Smti. Aparna Chakraborty Vs Shri. Nayan Bhowmick
Gauhati High Court · (2011) 5 GLR 791
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 23(1)
High Courts13 Apr 2011Allowed
Sri Manilal Sarkar and Sri Manab Sarkar Vs The State of Tripura
Gauhati High Court · (2011) 3 GLT 580
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts13 Apr 2011Dismissed
Sri Francis Dkhar Founder and Ex-Secretary Managing Committee St. Mary''s RCLP School Vs The State of Meghalaya and Others
Gauhati High Court · (2011) 04 GAU CK 0029
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
High Courts13 Apr 2011
Shri Bijendra Ch. Datta Majumder Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 04 GAU CK 0026
High Courts13 Apr 2011Dismissed
Maibam Somorendro Meetei and Others Vs Manipur University and Others
Gauhati High Court · (2011) 4 GLR 220
High Courts12 Apr 2011Dismissed
Gourab Datta Vs Arundhuti Majumder (Datta)
Gauhati High Court · (2011) 4 GLR 819
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
High Courts12 Apr 2011
Sri Swapan Chandra Ghosh and Sree Palli Vs Smt. Sebika Ghosh (Debnath) and P.O. Lalsingmura
Gauhati High Court · (2011) 04 GAU CK 0045
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts12 Apr 2011
Bishurai Debbarma @ Bisrai Debbarma @ Bisu Debbarma Vs State of Tripura
Gauhati High Court · (2011) 3 GLT 572
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 207A, 311, 540Evidence Act, 1872 — Section 165, 60, 64, 91
High Courts11 Apr 2011Dismissed
Shri Sushil Kumar Gupta Vs The Union of India (UOI)
Gauhati High Court · (2011) 5 GLR 785
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 120B
High Courts11 Apr 2011
Meghalaya Commercial Truck Owners and Operator Association Vs State of Meghalaya
Gauhati High Court · (2011) 5 GLR 798
Central Motor Vehicles Rules, 1989 — Rule 4(1), 93(4)Motor Vehicles Act, 1988 — Section 110, 110(1), 113, 113(1), 138
High Courts11 Apr 2011Allowed
Sri Babu Singh Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 338
High Courts08 Apr 2011Dismissed
Anil Chandra Sarkar Vs The Union of India (UOI) and The State of Tripura The Secretary to the, Government of Tripura, Political Department
Gauhati High Court · (2011) 3 GLR 720
Constitution of India, 1950 — Article 226
High Courts08 Apr 2011
Sri Rajib Debnath Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts08 Apr 2011Allowed
Shri Saikat Debbarma Vs The State of Tripura and Sri Bijan Roy, Superintendent of Press The State of Tripura Vs Sri Bijan Roy, Superintendent of Press, Tripura Public Service Commission and Shri Saikat Debbarma
Gauhati High Court · (2011) 04 GAU CK 0027
Constitution of India, 1950 — Article 16(1)
High Courts08 Apr 2011Allowed
Tripura Jute Mills Officers Association and Others Vs State of Tripura and Others
Gauhati High Court · (2011) 2 GLT 571
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts07 Apr 2011Dismissed
Akbar Ali and Another Vs Moslem Uddin Mandal and Another
Gauhati High Court · (2011) 4 GLR 562 : (2011) 3 GLT 730
Assam Land and Revenue Regulation, 1886 — Section 154Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts07 Apr 2011
Mohibulhussain Vs Kamrujzaman and Another
Gauhati High Court · (2011) 4 GLR 547
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 34, 428, 448
High Courts07 Apr 2011Dismissed
Ratneswar Gogoi Vs Madhab Goswami
Gauhati High Court · (2011) 4 GLR 514
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146
High Courts07 Apr 2011Dismissed
Ms Lalrohlui, Proprietor, North East Supplier Group Vs The Chief Secretary, to the Government of Mizoram, The Secretary/Commissioner, to the Government of Mizoram, Social Welfare Department, The Director, Social Welfare Department, Mizoram and Rocilliz Drug and Cosmetic Store
Gauhati High Court · (2011) 04 GAU CK 0070
Constitution of India, 1950 — Article 14