High Courts14 Feb 2011Allowed
Sri. Kanhailal Guwalla Vs State of Assam
Gauhati High Court · (2011) 3 GLR 820
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 44 of 49
High Courts14 Feb 2011Allowed
Md. Abdul Latif Vs State of Assam
Gauhati High Court · (2011) 3 GLR 894
Criminal Procedure Code, 1973 (CrPC) — Section 233(1)Penal Code, 1860 (IPC) — Section 201, 302
High Courts14 Feb 2011Dismissed
Mohd. Makrub Khan @ Mohd. Junu Khan Vs Manuj Kumar Sarmah and Others
Gauhati High Court · (2011) 4 BC 184
Constitution of India, 1950 — Article 226
High Courts14 Feb 2011Allowed
Rofiqul Islam Vs State of Assam
Gauhati High Court · (2011) 3 GLR 745 : (2011) 3 GLT 841
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(3), 229, 313Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts11 Feb 2011
Khwairakpam Ongbi Jamuna Devi Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 3 GLR 605
Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 12(1), 3, 3(2)Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 20
High Courts11 Feb 2011Dismissed
Duyu Sambyo and Others Vs Secretary, (Panchayat Raj), Government of Arunachal Pradesh and Others
Gauhati High Court · (2011) 4 GLR 181
Arunachal Pradesh Panchayat Raj Act, 1997 — Section 423, 55, 63, 63(2)Assam Panchayat Act, 1994 — Section 43(1)Constitution of India, 1950 — Article 55
High Courts11 Feb 2011Dismissed
Candid Drug Distributors Vs Wanbury Ltd.
Gauhati High Court · (2011) 1 GLT 545
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 16, 17, 19Contract Act, 1872 — Section 27, 28
High Courts11 Feb 2011Dismissed
Sri. (Dr.) Asham Borang Vs The State of Arunachal Pradesh
Gauhati High Court · (2011) 02 GAU CK 0026
Arunachal Pradesh Forest Department Scientist (Group A) Recruitment Rules, 1991 — Rule 8.1Constitution of India, 1950 — Article 309
High Courts10 Feb 2011Dismissed
Legal Heirs of (Hazi) Md. Yasin Ali Laskar and Others Vs Sibani Paul and Others
Gauhati High Court · (2011) 4 BC 299 : (2011) 2 GLT 506
Assam Alienation of Land (Regulation) Act, 1980 — Section 4Registration Act, 1908 — Section 17, 23, 24, 25, 26Transfer of Property Act, 1882 — Section 54
High Courts10 Feb 2011
Sri Janardhan Chakraborty, Sri Krishnadhan Das, Sri Jatan Sukladas and Sri Ratan Sukladas Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 326
High Courts10 Feb 2011
Sri Debashish Chakraborty alias Kallol and Others Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 145, 148, 149, 302
High Courts10 Feb 2011
Sh. Lalchhuanawma Vs The State of Mizoram and Others
Gauhati High Court · (2011) 02 GAU CK 0013
High Courts10 Feb 2011Dismissed
Sri Tarani Reang and Sri Rati Chandra Reang Vs Sri Dhanbabu Reang
Gauhati High Court · (2011) 4 GLT 367
Evidence Act, 1872 — Section 35Tripura Land Revenue and Land Reforms Act, 1960 — Section 11, 14, 15, 43, 98Tripura Land Revenue and Land Reforms Rules, 1961 — Rule 5, 6
High Courts10 Feb 2011Allowed
Pinak Sarkar Vs State of Tripura
Gauhati High Court · (2012) 2 DMC 432
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Hindu Marriage Act, 1955 — Section 11, 16, 5, 5(i)Penal Code, 1860 (IPC) — Section 304B, 34, 494, 498(A), 498A
High Courts10 Feb 2011
Mrs. Nilakshi Mili (Medak), C/o Shri Dipak Medak Vs The State of Assam and Others
Gauhati High Court · (2011) 02 GAU CK 0001
Constitution of India, 1950 — Article 226
High Courts09 Feb 2011
Sri Chittaranjan Roy Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 313, 41Penal Code, 1860 (IPC) — Section 366, 376(1), 420
High Courts09 Feb 2011Allowed
Sirazun Nessa Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLT 751
Assam Civil Services (Conduct) Rules, 1965 — Rule 26Assam Services (Pension) Rules, 1969 — Rule 143, 143(1), 143(2), 9Constitution of India, 1950 — Article 19
High Courts09 Feb 2011Allowed
Shri Bajlu Miah, Son Late Manu Miah of Naraura Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0025
Penal Code, 1860 (IPC) — Section 279, 338, 427
High Courts07 Feb 2011Allowed
Sri Madhu Sudhan Sarkar Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 337
High Courts07 Feb 2011Dismissed
Sri Amar Singh Chetri Vs The State of Assam
Gauhati High Court · (2011) 1 GLT 655