High Courts17 Mar 2011Dismissed
Alifuddin Vs State of Assam
Gauhati High Court · (2011) 2 GLT 435
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 39 of 49
High Courts17 Mar 2011Dismissed
Shri Motilal Tayeng, Naik, PTC and Shri Rakesh Kr. Jha, Constable Vs The State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 03 GAU CK 0047
High Courts17 Mar 2011
Kamakhya Plastics (P) Ltd. Vs The State of Assam and Others
Gauhati High Court · (2011) 03 GAU CK 0024
Assam General Sales Tax Act, 1993 — Section 9, 9(3)Constitution of India, 1950 — Article 226, 366
High Courts17 Mar 2011
Shri Nitya Bharali Vs The State of Assam
Gauhati High Court · (2011) 3 GLR 917 : (2011) 2 GLT 250
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 300, 302, 304, 307
High Courts17 Mar 2011Dismissed
Smti Chandramati Devi Vs Shri Rajib Bora, Commissioner and Secretary to the Govt. of Assam, Home Department, Shri Pratik Hazela, District Magistrate/Deputy Commissioner and Shri Ratul Mahanta, Sub-Divisional Magistrate
Gauhati High Court · (2011) 5 GLR 775
Assam Requisition and Control of Vehicles Act, 1968 — Section 5Constitution of India, 1950 — Article 136, 226Contempt of Courts Act, 1971 — Section 19
High Courts17 Mar 2011
Shri Gopal Goraik Vs The State of Assam
Gauhati High Court · (2011) 2 GLT 425
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 313(2), 313(3), 313(4)Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2011Allowed
Sri Biplab Chakraborty, Smt. Maya Chakraborty and Smt. Sima Chakraborty Vs The State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 32, 32(1)
High Courts16 Mar 2011
Sri Khokan Debbarma Vs The State of Tripura and Smt. Chinu Chakma
Gauhati High Court · (2011) CriLJ 2988 : (2011) 2 GLT 431
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 407, 408, 409Penal Code, 1860 (IPC) — Section 306, 498A
High Courts16 Mar 2011
Shri H.C. Rinmuana Vs The State of Mizoram
Gauhati High Court · (2011) 03 GAU CK 0023
High Courts16 Mar 2011
The New India Assurance Insurance Company Ltd. Vs Smti Lalhmangahi (L) and Shri V. Sanglawma
Gauhati High Court · (2011) 2 TAC 756
Motor Vehicles Act, 1988 — Section 173
High Courts15 Mar 2011
Shri Rima Taipodia Vs The State of Arunachal Pradesh, The Arunachal Pradesh Public Service Commission (APPSC) and The Secretary (Personnel), Government of Arunachal Pradesh
Gauhati High Court · (2011) 03 GAU CK 0112
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts15 Mar 2011
RNT Plantations Limited (Owner-Lukwah Tea Estate) Vs Union of India and Others
Gauhati High Court · (2011) 270 ELT 353
Central Excise Rules, 1944 — Rule 2, 2BCentral Excises and Salt Act, 1944 — Section 35B(4), 35E(4)
High Courts15 Mar 2011Allowed
Jyothy Laboratories Ltd. Vs State of Assam
Gauhati High Court · (2011) 03 GAU CK 0107
Assam Value Added Tax Act, 2003 — Section 105, 36
High Courts15 Mar 2011Dismissed
Shri Chitta Ranjan Debburman Vs The Union of India (UOI)
Gauhati High Court · (2011) 03 GAU CK 0066
Central Reserve Police Force Act, 1949 — Section 10, 16, 16(2)Central Reserve Police Force Rules, 1955 — Rule 27, 31
High Courts15 Mar 2011Allowed
Sri Rima Taipodia Vs The State of Arunachal Pradesh and The Aruanchal Pradesh Public Service Commission (APPSC)
Gauhati High Court · (2011) 3 GLT 320
Constitution of India, 1950 — Article 14, 16, 16(1), 311(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2Tourism Development Corporation (Conduct, Discipline and Appeal) Rules, 1978 — Rule 31
High Courts15 Mar 2011Allowed
Pabitra Kumar Das Vs State of Assam and Others
Gauhati High Court · (2011) 5 GLR 594 : (2011) 3 GLT 118
Constitution of India, 1950 — Article 226
High Courts15 Mar 2011Dismissed
Commissioner of Central Excise Vs Jellalpore Tea Estate
Gauhati High Court · (2011) 268 ELT 14
Central Excises and Salt Act, 1944 — Section 11A, 35E, 35E(2), 35G
High Courts15 Mar 2011
Rajshree Tea and Industries (P) Ltd. Vs The Union of India (UOI) Vs The Assistant Commissioner and Superintendent, Central Excise, Range
Gauhati High Court · (2011) 268 ELT 488 : (2011) 2 GLT 475
Central Excises and Salt Act, 1944 — Section 11A, 11AAFinance Act, 2003 — Section 157
High Courts14 Mar 2011Dismissed
The State of Tripura Vs Shri Apu Pal
Gauhati High Court · (2011) 2 DMC 489 : (2011) 3 GLR 776 : (2011) 2 GLT 240
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378(4)Evidence Act, 1872 — Section 113, 113A, 32Penal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Mar 2011
Punaisaikia Vs State of Assam
Gauhati High Court · (2012) 2 GLR 434
Penal Code, 1860 — Section 326, 341Penal Code, 1860 (IPC) — Section 326, 341