High Courts25 Jan 2011Allowed
Sushil Chandra Majumder Vs State Bank of India and Others
Gauhati High Court · (2011) 2 GLT 72
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 47 of 49
High Courts25 Jan 2011Dismissed
Nepal Das and Madhubala Das Vs Adhiti Deori, Benu Deori and Padma Deori
Gauhati High Court · (2011) 2 GLT 336
Civil Procedure Code Amendment Act, 2002 — Order 11 Rule 12, Order 12 Rule 3A, Order 12 Rule 6, Order 13 Rule 1(1), Order 6 Rule 2(1)Evidence Act, 1872 — Section 91, 92
High Courts25 Jan 2011
Debdas Roy Chowdhury Vs State of Tripura and Others
Gauhati High Court · (2011) 2 GLT 530
High Courts24 Jan 2011Allowed
Pandu Mura Vs State of Assam
Gauhati High Court · (2011) 4 GLR 472
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 302
High Courts24 Jan 2011
Milo Chutia Vs State of Assam
Gauhati High Court · (2012) 1 GLR 148
Penal Code, 1860 — Section 302, 304Penal Code, 1860 (IPC) — Section 302, 304
High Courts24 Jan 2011Allowed
Bharat Press Vs State of Assam and Others
Gauhati High Court · (2011) 5 GLR 738 : (2011) 1 GLT 600
Assam Value Added Tax Act, 2003 — Section 105, 9Central Sales Tax Act, 1956 — Section 5
High Courts21 Jan 2011Allowed
Raunak Agency and Proprietor Shri Manoj S. Singh Vs State of Mizoram
Gauhati High Court · AIR 2011 Guw 53 : (2011) 2 GLR 655
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226
High Courts21 Jan 2011Dismissed
The Gauhati Municipal Corporation Vs Institute of Child Health and Mother Welfare and The State of Assam
Gauhati High Court · (2011) 01 GAU CK 0035
High Courts21 Jan 2011
Polofield Sanmilita Unnayan Parishad Vs The State of Assam and Others
Gauhati High Court · (2011) 01 GAU CK 0030
High Courts21 Jan 2011Allowed
Rockpo Dabu Lewi Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2012) 3 GLT 241
Criminal Procedure Code, 1973 (CrPC) — Section 145, 195, 340Penal Code, 1860 (IPC) — Section 172, 174
High Courts19 Jan 2011Allowed
Alphonse A. Sangma Vs Roynath D. Sangma and Others
Gauhati High Court · (2011) 3 GLR 657 : (2011) 2 GLT 80
Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 17, 19, 19(2), 20, 22Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 1, 142, 153, 162, 163
High Courts19 Jan 2011
Mechi Gao Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2011) 5 GLR 44
Constitution of India, 1950 — Article 14, 14, 16, 16, 226
High Courts19 Jan 2011Allowed
Simon Joseph Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 2 DMC 188 : (2011) 1 GLT 421
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(2)Penal Code, 1860 (IPC) — Section 120B, 302, 366, 497, 498
High Courts19 Jan 2011
Thandu Mia (Md.) and Others Vs State of Assam
Gauhati High Court · (2011) 2 GLR 479 : (2011) 1 GLT 773
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts18 Jan 2011Allowed
National Insurance Co. Ltd. Vs Lakhindra Das and Another
Gauhati High Court · (2011) 3 TAC 310
Workmens Compensation Act, 1923 — Section 2, 4, 4(1), 4A, 4A(1)
High Courts18 Jan 2011
Deba Kumar Dutta and Others Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLT 387
Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978 — Section 4, 5Constitution of India, 1950 — Article 16(4)(A)
High Courts18 Jan 2011
Tapan Kumar Das Purkayastha Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2011) LLR 735
High Courts18 Jan 2011
Sri Samiran Shil alias Samir Shil Vs The State of Tripura
Gauhati High Court · (2011) 2 GLT 445
High Courts14 Jan 2011Allowed
Jitendra Malakar Vs The State of Tripura
Gauhati High Court · (2011) CriLJ 1955
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 60Penal Code, 1860 (IPC) — Section 326, 34
High Courts14 Jan 2011Dismissed
Sanjoy alias Sanjit Naha Vs State of Tripura
Gauhati High Court · (2011) CriLJ 1273 : (2011) 5 GLR 750
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 326