High Courts17 Nov 2011Allowed
The State of Tripura Vs Shri Sanjoy Deb Barma
Gauhati High Court · (2011) 11 GAU CK 0059
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Motor Vehicles Act, 1988 — Section 113, 87
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 7 of 49
High Courts17 Nov 2011Dismissed
U Bernard Kurbah Marbisu Village, Marbisu Sirdarship East Khasi Hills District Meghalaya Substituted in place of the petitioner by his legal heir and Smti. Joan Krissilda Rani Vs Ka Bernadette Mary Kurbah and Ka Resetta Mary Kurbah Both of Rilbong Shillong, East Khasi Hills District Meghalaya
Gauhati High Court · (2012) 1 GLD 440
Assam High Court (Jurisdiction Over District Courts) Order, 1954 — Order 6Evidence Act, 1872 — Section 58
High Courts17 Nov 2011Allowed
Sri Manik Konwar Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 203
Assam Panchayat (Financial) Rules, 2002 — Rule 47(10), 47(9)Assam Panchayat Act, 1994 — Section 105, 105(4), 105(6), 109(6), 137Constitution of India, 1950 — Article 226
High Courts17 Nov 2011
Lalramdinthara Vs State of Mizoram & Ors.
Gauhati High Court · (2011) 5 GLT 792
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14
High Courts17 Nov 2011
State of Arunachal Pradesh and Others Vs Buishi Yada Motors
Gauhati High Court · (2012) 49 VST 418
Central Sales Tax Act, 1956 — Section 8(5), 8(5)(b)Constitution of India, 1950 — Article 19(1)(g), 226, 301, 304
High Courts16 Nov 2011
Oriental Insurance Co. Ltd. Vs Md. Abdul Karim and Others
Gauhati High Court · (2012) 1 GLD 527
Motor Vehicles Act, 1988 — Section 166, 170, 173
High Courts16 Nov 2011
Smti Swarnabala Debbarma and Another Vs Shri Goutam Saha and Others
Gauhati High Court · (2012) ACJ 2524 : (2012) 1 GLD 349 : (2012) 3 TAC 825
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304, 326
High Courts16 Nov 2011Dismissed
Sri Rakhal Debnath Vs Smti Anima Debnath
Gauhati High Court · (2011) 11 GAU CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(A)
High Courts16 Nov 2011
Bajaj Allianz General Insurance Co.Ltd. Vs Smrita Saikia & Anr.
Gauhati High Court · (2011) 5 GLT 563
Motor Vehicles Act, 1988 — Section 165, 165, 166, 166
High Courts16 Nov 2011
Sri Swarup Kanti Dey Vs Sri P.K. Mishra
Gauhati High Court · (2011) 11 GAU CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 397, 401Penal Code, 1860 (IPC) — Section 143, 149, 447, 506Prevention of Corruption Act, 1988 — Section 7
High Courts15 Nov 2011
Sri Abani Mohan Das Vs State of Tripura
Gauhati High Court · (2012) CriLJ 3433 : (2012) 1 GLD 733
Arms Act, 1959 — Section 25, 26, 27, 28Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Explosive Substances Act, 1908 — Section 3, 4, 5, 6
High Courts15 Nov 2011Dismissed
Sri Khagesh Chakraborty Vs Smt. Subhra Chakraborty and Sri Rakesh Chakraborty (Respondent No. 2 is represented by his mother i.e. respondent No. 1)
Gauhati High Court · (2012) 2 DMC 463
Family Courts Act, 1984 — Section 19(4)
High Courts15 Nov 2011Allowed
Smti Lodorin D Marak Vs The Union of India and Others
Gauhati High Court · (2011) 11 GAU CK 0049
Constitution of India, 1950 — Article 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 5
High Courts15 Nov 2011Dismissed
Sri Subrata Kar Vs The State of Tripura
Gauhati High Court · (2011) 11 GAU CK 0026
Tripura State Rifles (Discipline, Control, Service Conditions etc.) Rules, 1986 — Rule 46Tripura State Rifles (Recruitment) Rules, 1984 — Rule 15Tripura State Rifles Act, 1983 — Section 10
High Courts15 Nov 2011Dismissed
Kalipada Shil Vs Ananda Sarkar, Chetan Sarkar and Kumari Priti Choudhury
Gauhati High Court · (2011) 11 GAU CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 251Forest Act, 1927 — Section 26(1)
High Courts14 Nov 2011Allowed
The Union of India and Others Vs Sri Govind Nath, G.S. 1589, DVR MT
Gauhati High Court · (2011) 11 GAU CK 0058
High Courts11 Nov 2011
Sri Paritosh Debnath and Anr Vs State of Assam
Gauhati High Court · (2012) 1 GLD 505
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 379
High Courts09 Nov 2011Allowed
Sri Bimal Das and Others Vs The State of Tripura
Gauhati High Court · (2011) 11 GAU CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 164, 164(5), 195, 195(1)Penal Code, 1860 (IPC) — Section 191, 193, 194, 195, 196
High Courts09 Nov 2011Allowed
Thokchom Jadumani Singh Vs State of Manipur and Another
Gauhati High Court · (2012) 3 GLT 136
Constitution of India, 1950 — Article 20, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155(2), 156, 156(1)Penal Code, 1860 (IPC) — Section 108, 121, 121A, 34, 406
High Courts08 Nov 2011
Smt. Minati Das and Others Vs State of Tripura and Others
Gauhati High Court · (2012) 133 FLR 1067 : (2012) 1 GLD 687
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(2), 10(7)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304