High Courts14 Mar 2011Dismissed
Sri Prabir Chandra Dey Vs The State of Tripura and Sri Sekhar Deb Sarkar, A.S.I of Police (UB)
Gauhati High Court · (2011) 3 GLR 867
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 40 of 49
High Courts14 Mar 2011
S.Shangreikhai & Ors. Vs Union of India & Ors.
Gauhati High Court · AIR 2011 Guw 171
Constitution of India, 1950 — Article 21, 21
High Courts11 Mar 2011
The New India Assurance Co. Ltd. Vs Smti. Dri Langshiang and Shri Balwinder Singh
Gauhati High Court · (2011) 3 GLR 810 : (2011) 2 TAC 760
Motor Vehicles Act, 1988 — Section 170, 173
High Courts11 Mar 2011Dismissed
Boa Penji Vs State Bank of India and Others
Gauhati High Court · (2011) 4 GLR 710 : (2011) 3 GLT 476
High Courts10 Mar 2011Allowed
Rathindra Chakraborty Vs State of Assam
Gauhati High Court · (2011) 2 GLT 304
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts10 Mar 2011
Mrs. Usha Rani Goswami and Others Vs The State of Assam and Others
Gauhati High Court · (2011) 4 GLR 392 : (2011) 2 GLT 51
High Courts10 Mar 2011
Sh.Lalropuia Hmar Vs State of Mizoram & Ors.
Gauhati High Court · (2012) 5 GLR 269 : (2012) 3 GLT 530
High Courts10 Mar 2011Dismissed
Sri Ana Miah Vs State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 122, 427Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 341
High Courts10 Mar 2011Allowed
Management of M/s. Steelsworth Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2012) 132 FLR 246
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 10
High Courts10 Mar 2011Allowed
Smt. Afsana Begum Llasker Vs Fulen Ahmed Lasker
Gauhati High Court · (2011) 03 GAU CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Mar 2011
Masaraf Ali Vs State of Assam
Gauhati High Court · (2011) 2 GLT 990
Penal Code, 1860 — Section 302, 326Penal Code, 1860 (IPC) — Section 302, 326
High Courts09 Mar 2011
Makarand Patankar Vs Sujit Saha and Another
Gauhati High Court · (2011) 4 BC 346
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 155(1), 156(1), 200, 473Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 141, 141, 142
High Courts09 Mar 2011
Smt. Thansiami Vs Lalruatkima and Others
Gauhati High Court · AIR 2011 Guw 97
Civil Procedure Code, 1908 (CPC) — Section 100Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 10, 109(10), 109(5), 6, 7
High Courts08 Mar 2011Allowed
Sri Dipak Bardhan Vs Sri Pranab Debnath and Others
Gauhati High Court · (2011) 3 GLR 23 : (2011) 3 GLT 83 : (2011) 3 TAC 28
Motor Vehicles Act, 1988 — Section 166, 168
High Courts08 Mar 2011Dismissed
The New India Assurance Company Ltd. Vs Smt. Rekha Paul and Smt. Shilarani Ghosh
Gauhati High Court · (2011) 3 GLR 1 : (2011) 3 GLT 53
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts08 Mar 2011
Union of India (UOI) and Others Vs Smt. Ngurthankhumi
Gauhati High Court · (2011) 03 GAU CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313(1)Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Mar 2011
Sh. Rohmingthanga Vs The State of Mizoram
Gauhati High Court · (2011) 03 GAU CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Mar 2011Dismissed
Sarah Lalmuankimi Vs The State of Mizoram and Others
Gauhati High Court · (2011) 03 GAU CK 0074
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)
High Courts08 Mar 2011
Habibullah Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLR 623
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 3, 10, 10CConstitution of India, 1950 — Article 226
High Courts07 Mar 2011
United Bank of India Vs Sri Ganesh Chandra Konwar
Gauhati High Court · (2011) 4 GLR 870 : (2011) 3 GLT 415
United Bank of India (Employees) Pension Regulations, 1995 — Regulation 14, 28, 29, 32