COURT ARCHIVE

Gauhati High Court judgments, 2011

975 judgments · page 48 of 49

High Courts14 Jan 2011Dismissed

Sukhen Sarkar Vs Rakhal Chandra Sarkar

Gauhati High Court · AIR 2011 Guw 56 : (2011) 2 GLT 782

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 58, 59

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High Courts14 Jan 2011

Sanjoy @ Sanjit Naha Vs State of Tripura

Gauhati High Court · (2011) 1 GLT 684

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 326

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High Courts14 Jan 2011Dismissed

H.V.S. Construction Materials Pvt. Ltd. Vs State of Manipur and Another

Gauhati High Court · (2011) 1 GLT 611

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 147Penal Code, 1860 (IPC) — Section 148, 149, 325, 427, 436

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High Courts13 Jan 2011

Krishna Gopal Debnath Vs State of Tripura and Others

Gauhati High Court · (2011) 2 GLT 176

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(5)(C)

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High Courts13 Jan 2011Allowed

Gaipuidun Rongmei Vs State of Manipur and Others

Gauhati High Court · (2011) 3 GLR 167

Constitution of India, 1950 — Article 162, 309, 73Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3, 3(1), 3(2), 3(3), 3(4)

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High Courts13 Jan 2011Dismissed

Oriental Insurance Co. Ltd. Review Vs A.J. Thomas

Gauhati High Court · (2011) 4 GLR 289

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Motor Vehicles Act, 1988 — Section 147, 163(A), 166

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High Courts12 Jan 2011Dismissed

Executive Director, Cachar Paper Mill of The Hindustan Paper Corporation Ltd. Vs Presiding Officer, Industrial Tribunal, Silchar and Others

Gauhati High Court · (2011) 4 GLR 213 : (2011) 4 GLT 344

Industrial Disputes Act, 1947 — Section 10, 12(4), 12(6), 22, 23

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High Courts12 Jan 2011Dismissed

Ramvao Shimray and Others Vs State of Manipur and Others

Gauhati High Court · (2011) 4 GLT 755

Constitution of India, 1950 — Article 226Manipur (Hill Areas) District Councils (Election of Members) Rules, 2009 — Rule 15(2)

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High Courts11 Jan 2011

Abdul Mannan Bhuyan and Others Vs The State of Assam and Others

Gauhati High Court · (2011) 01 GAU CK 0056

Assam Co-operative Societies Act, 1949 — Section 80Assam Co-operative Societies Rules, 1953 — Rule 26

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High Courts11 Jan 2011

Sri Sajal Ghosh Vs The State of Assam and Others

Gauhati High Court · (2011) 01 GAU CK 0051

Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5

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High Courts11 Jan 2011Dismissed

Sri Babul Das, Sri Prakash Das and Smti Khoki Das Vs The State of Tripura

Gauhati High Court · (2011) 2 GLR 689

Criminal Procedure Code, 1973 (CrPC) — Section 113, 174Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 113B

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High Courts11 Jan 2011

Smti Srutakriti Ghosh and Smti Jharna Datta Vs The State of Tripura and Others

Gauhati High Court · (2011) 3 GLR 911

Tripura Accounts Cum Administrative Training Rules, 1998 — Rule 10, 11, 3, 9

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High Courts11 Jan 2011

Somiron Nessa @ Noziron Bibi @ Somiron Bibi Vs The Union of India (UOI) and Others

Gauhati High Court · (2011) 01 GAU CK 0036

Passports (Entry into India) Act, 1920 — Section 3, 4

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High Courts11 Jan 2011

State of Arunachal Pradesh Vs Chechung Chuku and Another

Gauhati High Court · (2011) 2 GLR 587 : (2011) 1 GLT 669

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 324, 342, 352, 354, 452

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High Courts10 Jan 2011Dismissed

The State of Tripura Vs Smt. Dipmala Roy, Sri Rajulal Debbarma and Sri Nandagopal Noatia

Gauhati High Court · (2011) 01 GAU CK 0038

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High Courts10 Jan 2011Dismissed

Union of India (UOI) and Others Vs Ram Lakhan Sharma

Gauhati High Court · (2011) 3 GLT 281

CRPF Act, 1949 — Section 11(1)CRPF Rule, 1955 — Rule 27, 27(A)Penal Code, 1860 (IPC) — Section 376

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High Courts07 Jan 2011

Amar Singh and Others Vs State of Arunachal Pradesh and Others

Gauhati High Court · (2011) 1 GLT 427

Constitution of India, 1950 — Article 226

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High Courts07 Jan 2011Allowed

Ila Chakma Vs Bharat Sanchar Nigam Ltd. and Others

Gauhati High Court · (2011) 3 GLT 302

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 29A

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High Courts06 Jan 2011

Ranjali Devi Vs State of Assam and Ors.

Gauhati High Court · (2011) 5 GLR 128

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High Courts06 Jan 2011Allowed

Jalannagar Tea (P) Ltd. and Mancotta Tea Estate Vs The State of Assam and The Assam Chah Karmachari Sangha, Dibrugarh Circle

Gauhati High Court · (2011) 01 GAU CK 0034

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