High Courts29 Mar 2011
Dr. Umesh Barman, Superintendent of Police Communication, Assam Police Radio Organisation, Message Control Centre Vs The State of Assam and Others
Gauhati High Court · (2011) 03 GAU CK 0027
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 37 of 49
High Courts29 Mar 2011
Hijam Tikendrajit Singh Vs State of Manipur & Ors.
Gauhati High Court · (2011) 5 GLT 552
Constitution of India, 1950 — Article 226, 226
High Courts25 Mar 2011Allowed
National Insurance Company Limited Vs Smti. F. Lalthanpuii, Md. Alim Uddin and Sh. Vanlalsiama
Gauhati High Court · AIR 2011 Guw 160 : (2011) 3 GLT 69
Motor Vehicles Act, 1988 — Section 166, 173
High Courts25 Mar 2011
Jolly Biswas Sharma Vs Arun Sharma
Gauhati High Court · (2011) 2 GLT 835
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ia), 13(1)(ib), 13(1)(ib)
High Courts25 Mar 2011Allowed
The New India Assurance Company Limited Vs Shri. B. Lalrosanga and Smti. C. Lalbiaksangi
Gauhati High Court · (2012) ACJ 2172 : (2011) 4 GLR 366
Motor Vehicles Act, 1988 — Section 163A, 171
High Courts25 Mar 2011
Sri Upendra Debbarma @ Gablong Vs The State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0062
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts25 Mar 2011Allowed
State of Mizoram and Others Vs Sanglawma
Gauhati High Court · AIR 2011 Guw 178 : (2011) 4 GLR 376
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 14 Rule 2(2), 80
High Courts24 Mar 2011Dismissed
Sri Kingkumani Sharma and Others Vs The State of Assam and Sri Pinku Chandra Nath, C/o. Paresh Chandra Nath
Gauhati High Court · (2011) 5 GLH 493
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts24 Mar 2011
National Insurance Company Limited Vs Smti. Lalnunthari, Md. Alim Uddin and Sh. Vanlalsiama
Gauhati High Court · (2011) 3 GLR 715
Motor Vehicles Act, 1988 — Section 166
High Courts24 Mar 2011
Sahabuddin Ali Vs State of Assam
Gauhati High Court · (2011) 6 GLR 307
Penal Code, 1860 — Section 376Penal Code, 1860 (IPC) — Section 376
High Courts24 Mar 2011Dismissed
Mohipal Tanti Vs State of Assam
Gauhati High Court · (2011) 5 GLR 809
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Mar 2011Dismissed
The New India Assurance Company Limited Vs Smti. Vanrampari (L) and Shri Andrew L. Tochawng
Gauhati High Court · (2013) 2 ACC 75 : (2013) ACJ 74 : (2011) 4 GLR 706 : (2011) 4 TAC 134
High Courts24 Mar 2011Allowed
Dr. Champak Kumar Talukdar and Others Vs The Assam Public Service Commission and Others Dr. Diganta Buragohain and Others Vs The State of Assam, The Assam Public Service Commission and Central Council of Homoeopathy Dr. Naba Krishna Deb Nath and Others Vs The Union of India and Others Dr. Asad Md. Abu Sayeed and Dr. Dipak Kumar Kalita Vs The Union of India
Gauhati High Court · (2011) 2 GLT 1
Assam Homeopathic Medicine Act, 1955 — Section 24, 24Assam Homoeopathy Rules, 1958 — Rule 26, 27, 28, 29, 30Homoeopathy Central Council Act, 1973 — Section 15(1), 15(2), 20, 33
High Courts23 Mar 2011
Smti. Lalthazuali Pautu Vs Smti Roneihtluangi
Gauhati High Court · (2011) 03 GAU CK 0105
High Courts23 Mar 2011Allowed
Sh. Zomuanthanga, Luangmual (Remna run tlang) and Others Vs Sh. Rinthanga and Others
Gauhati High Court · (2011) 03 GAU CK 0079
High Courts23 Mar 2011Dismissed
Abhiram Lohar Vs State of Assam
Gauhati High Court · (2011) 5 GLR 626
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Mar 2011Dismissed
Sujit Kishan Vs State of Assam
Gauhati High Court · (2011) 3 GLR 654
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Mar 2011
Sri Ajit Boruah and Others Vs State of Assam
Gauhati High Court · (2011) 03 GAU CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts22 Mar 2011Dismissed
Allan W Kharkongor Vs The State of Meghalaya and Others
Gauhati High Court · (2012) 3 GLT 474
Assam Re-organisation (Meghalaya) Act, 1969 — Section 3Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 3Meghalaya Transfer of Land (Regulation) Rules, 1974 — Rule 6(1)
High Courts22 Mar 2011Dismissed
Sri Amitabha Deb Barma Vs The State of Tripura
Gauhati High Court · (2011) CriLJ 2765
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 364A