High Courts07 Mar 2011
Dwijen Sinha and Ors. Vs Tripura Jute Mills Ltd.and Ors.
Gauhati High Court · (2012) 2 GLR 92
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 41 of 49
High Courts07 Mar 2011Allowed
S. Yanger AO Vs State of Nagaland and Others
Gauhati High Court · (2011) 4 GLR 303
Penal Code, 1860 (IPC) — Section 392, 409
High Courts07 Mar 2011Dismissed
Smt. Vanthangi (L) Vs The State of Mizoram and Others
Gauhati High Court · (2011) 4 GLR 396
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115Limitation Act, 1963 — Section 5
High Courts04 Mar 2011Dismissed
Haren Saikia Vs State of Assam and Others
Gauhati High Court · (2011) 2 GLT 167
Penal Code, 1860 (IPC) — Section 341, 379
High Courts04 Mar 2011Allowed
Madan Malakar Vs The State of Tripura
Gauhati High Court · (2011) 5 GLR 696 : (2011) 3 GLT 167
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 161(3), 162, 164Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 326, 448
High Courts03 Mar 2011Dismissed
Abhiram Gogoi Vs Rashmi Rekha Gogoi
Gauhati High Court · (2011) 3 DMC 140 : (2011) 4 GLR 276
Hindu Adoptions and Maintenance Act, 1956 — Section 18Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 21, 3
High Courts03 Mar 2011Allowed
Maharam Ali and Others Vs Smt. Indra Devi Jamatia, Smt. Bishnukumari Jamatia, Sri Bikin Jamatia and Sri Salsrang Jamatia
Gauhati High Court · (2011) 03 GAU CK 0102
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3)Constitution of India, 1950 — Article 227
High Courts03 Mar 2011Allowed
The Commissioner Cum Secretary, Department, The Chief Engineer (Power), Eastern Electrical Zone, Department of Power, Govt., The Superintendent Engineer (Power), A.P. Electrical Department of Power, and The Executive Engineer Deomali Electric Division, Department of Power Vs T.C. Syndicate
Gauhati High Court · (2011) 3 GLR 827 : (2011) 2 GLT 12
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 48Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 18 Rule 14, Order 18 Rule 4, Order 27 Rule 3, Order 27 Rule 5A
High Courts03 Mar 2011Allowed
Sri. Naren Talukdar @ Narendra Chandra Talukdar and Others Vs The Publication Board and The State of Assam
Gauhati High Court · (2011) 4 GLR 129
Constitution of India, 1950 — Article 311Publication Board Rules — Rule 5, 5(1), 6, 7, 8
High Courts03 Mar 2011Allowed
Tajadoley and Others Vs State of Assam
Gauhati High Court · (2011) 2 DMC 622 : (2011) 2 GLT 232
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 34, 498A
High Courts03 Mar 2011
Shri Jiwan Chandra Pant Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 03 GAU CK 0040
High Courts03 Mar 2011
Lalsangliana Hnamte and Others Vs Union of India and Others
Gauhati High Court · (2011) 03 GAU CK 0034
Constitution of India, 1950 — Article 226
High Courts03 Mar 2011Allowed
Sri. Dharmendra Gogoi and Sri. Chakra Bora Vs State of Assam
Gauhati High Court · (2011) 4 GLR 604 : (2011) 2 GLT 595
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376(2), 392
High Courts02 Mar 2011Dismissed
Union of India (UOI) and Another Vs Bholirai
Gauhati High Court · (2011) 4 GLR 380 : (2011) 2 GLT 601
Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 166, 168, 173, 92A, 95(1)
High Courts01 Mar 2011Dismissed
Md Makrub Khan @ Md Junu Khan Vs Manuj Kumar Sarmah, The State of Assam and The Sivasagar Municipal Board
Gauhati High Court · (2011) 3 GLR 15
Constitution of India, 1950 — Article 226
High Courts01 Mar 2011Dismissed
Md Mosaid Ali Laskar Vs The State of Assam and Others
Gauhati High Court · (2011) 6 GLR 794
High Courts01 Mar 2011
Swapan Chanda and Others Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 03 GAU CK 0095
Constitution of India, 1950 — Article 226
High Courts01 Mar 2011Dismissed
Smti Madhuchanda Dutta, Lecturer, Deptt. of Sociology, Manohari Devi Kanoi Girls College Vs The State of Assam
Gauhati High Court · (2011) 03 GAU CK 0085
High Courts01 Mar 2011
Shri Sandeep Kumar Patel Vs Shri Pulinder Singh and Others
Gauhati High Court · (2011) 03 GAU CK 0075
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 491
High Courts01 Mar 2011Dismissed
Nur Mahammad Vs Nekibul hussain khan, The Deputy Commissioner, The Sub-Divisional Officer-Cum-Returning Officer of Panchayat Election and The Extra Assistant Commissioner-Cum- Assistant Returning Officer of Panchayat Election
Gauhati High Court · (2011) 3 GLT 501
Assam Panchayat Act, 1994 — Section 129Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 83, 83(1)