High Courts07 Dec 2011
Akhtar Hussain Laskar Vs State of Assam
Gauhati High Court · (2012) 5 GLR 292
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22(c)
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 4 of 49
High Courts07 Dec 2011
Sadhan Bhattacharjee Vs State of Tripura
Gauhati High Court · (2012) 2 GLR 621
Criminal Procedure Code, 1973 — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 — Section 279
High Courts07 Dec 2011
Abdul Gani Vs State of Assam & Ors.
Gauhati High Court · (2012) 6 GLR 664 : (2012) 4 GLT 1
High Courts07 Dec 2011
Saraf Uddin Barbhuiya Vs State of Assam and Ors.
Gauhati High Court · (2012) 2 GLR 617
High Courts07 Dec 2011
Manik Debnath and Ors. Vs State of Tripura
Gauhati High Court · (2012) 2 GLR 743
Criminal Procedure Code, 1973 — Section 313Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 — Section 304, 326, 448
High Courts07 Dec 2011Allowed
Mrs. Veineikim Haokip Vs State of Manipur and Others
Gauhati High Court · (2012) CriLJ 1336
Constitution of India, 1950 — Article 21, 22(3)Criminal Procedure Code, 1973 (CrPC) — Section 437National Security Act, 1980 — Section 3(2), 3(3), 8
High Courts07 Dec 2011Dismissed
Sri Parimal Biswas Vs Smt. Pakhi Dey(Biswas) and Miss Satarupa Biswas, Being represented by her mother Smt. Pakhi Dey (Biswas) as minor
Gauhati High Court · (2011) 12 GAU CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 125, 25, 397, 401Family Courts Act, 1984 — Section 19
High Courts07 Dec 2011
Sri Apu Bhattacharjee Vs The State of Tripura
Gauhati High Court · (2012) 2 GLT 838
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 397, 401Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts05 Dec 2011Dismissed
Sri Dipan Kanti Saha and another Vs State of Tripura and others
Gauhati High Court · (2012) 2 GLD 238
Constitution of India, 1950 — Article 14, 16
High Courts05 Dec 2011
Khutozhe Sema Vs State of Nagaland and Ors
Gauhati High Court · (2012) 2 GLT 1082
High Courts02 Dec 2011Allowed
Tourid Ali Vs State of Tripura and Others
Gauhati High Court · (2011) 1 GLD 709
Constitution of India, 1950 — Article 226Tripura Panchayats Act, 1993 — Section 10(2), 16, 16(2)
High Courts02 Dec 2011Allowed
Shri Kamal Singh Dugar Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 207
High Courts02 Dec 2011
Shri Lalmuanawma Vs The State of Mizoram, The Mizoram Public Service Commission and Shri Lalhmachhuana
Gauhati High Court · (2011) 12 GAU CK 0073
High Courts02 Dec 2011Dismissed
Smt. Dharitry Devi Vs Indian Oil Corporation Ltd. and Others
Gauhati High Court · (2012) 1 GLD 186
High Courts02 Dec 2011
Chingangbam Kunjo Singh and Ors. Vs State of Manipur and Ors.
Gauhati High Court · AIR 2012 Guw 78 : (2012) 1 GLR 516
Manipur Panchayati Raj Act, 1994 — Section 57(4), 57(4)
High Courts02 Dec 2011
Dudu Miah and Ors. Vs Utpal Deb and Ors.
Gauhati High Court · (2012) 2 GLR 23 : (2012) 1 GLT 523
Limitation Act, 1963 — Section 5, 5
High Courts02 Dec 2011Dismissed
Kushal Konwar Path Kalyan Kendra, Jail Road, Jorhat and Others Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 843
High Courts02 Dec 2011Allowed
Sri Santosh Kumar Agarwalla Vs Union of India and Others
Gauhati High Court · (2012) 1 GLD 846
Constitution of India, 1950 — Article 226
High Courts02 Dec 2011Dismissed
Dibakar Deka Vs Uttar Kampith Mahavidyalaya and Others
Gauhati High Court · (2012) 1 GLD 626
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 109, 110, 80Constitution of India, 1950 — Article 133(1)
High Courts01 Dec 2011Allowed
Smt. Thanmawii Vs Smt. Lalchhuangi and Others
Gauhati High Court · (2012) 1 GLD 280
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 7 Rule 11Limitation Act, 1963 — Article 59, 10, 11, 12, 13