High Courts08 Nov 2011Dismissed
Sri Jitendra Pal Vs Smt. Rita De
Gauhati High Court · (2011) 11 GAU CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 8 of 49
High Courts08 Nov 2011
Dwijdas Chakraborty Vs State of Tripura and Ors.
Gauhati High Court · (2012) 3 GLR 855
High Courts08 Nov 2011
Sri Dhirendra Chandra Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2012) 1 GLD 514
Constitution of India, 1950 — Article 226
High Courts04 Nov 2011Allowed
Haiparai Jamatia Vs The State of Tripura
Gauhati High Court · (2011) 11 GAU CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 325, 34, 376, 457
High Courts04 Nov 2011Dismissed
Shri Pudusul Luho and Others Vs State of Nagaland and Others
Gauhati High Court · (2012) 1 GLD 65 : (2012) 3 GLT 482
Constitution of India, 1950 — Article 14, 16, 162, 309
High Courts04 Nov 2011
Miss Purnima Dey and Another Vs Union of India and Others
Gauhati High Court · (2012) 1 GLD 666
Constitution of India, 1950 — Article 12, 14, 15, 19(1), 21Penal Code, 1860 (IPC) — Section 201, 304A, 34, 376, 376(2)Tripura Commission for Women Act, 1993 — Section 11(1), 11(1)(C), 2C
High Courts04 Nov 2011
Ramlal Pashi & Ors. Vs State of Assam
Gauhati High Court · (2011) 5 GLT 142
Penal Code, 1860 — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Nov 2011
Gouch Ali and Others Vs State of Tripura
Gauhati High Court · (2011) 11 GAU CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts03 Nov 2011
Sri Sunil Kangaria Vs State of Assam
Gauhati High Court · (2012) 1 GLD 111
Criminal Procedure Code, 1973 (CrPC) — Section 164, 374(2)Penal Code, 1860 (IPC) — Section 354, 376, 451, 511
High Courts03 Nov 2011Allowed
Sri Hemen Roy Vs State of Assam
Gauhati High Court · (2012) 1 GLD 219
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374, 482Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 366A, 376
High Courts02 Nov 2011
Balwant Singh Vs Union of India & Ors.
Gauhati High Court · (2011) 5 GLT 640
Assam Rifles Act, 1941 — Section 4(3), 4(3)
High Courts01 Nov 2011Dismissed
Mrs. Purabi Kalita Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 300
Constitution of India, 1950 — Article 226
High Courts01 Nov 2011
Smt Anjali Das Vs Sri Manindra Das
Gauhati High Court · (2011) 11 GAU CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 470, 493, 506
High Courts01 Nov 2011
Dipal Kumar Biswas Vs State of Assam
Gauhati High Court · (2012) 2 GLR 856 : (2012) 3 GLT 501
Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2)
High Courts01 Nov 2011Allowed
Shri Samir Das Vs State of Assam
Gauhati High Court · (2012) 1 GLD 179
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16, 7
High Courts31 Oct 2011Dismissed
Sri Khanindra Deka Vs Union of India and Others
Gauhati High Court · (2012) 1 GLD 299
Constitution of India, 1950 — Article 226
High Courts27 Oct 2011
John Pajeellard K.Marak Vs State of Meghalaya & Ors.
Gauhati High Court · (2011) 5 GLT 423
High Courts25 Oct 2011Allowed
Shri Bikash Paul Chowdhury,Executive Enginner, PHE,Forest Colony, Shillong,East Khasi Hills District,Meghalaya Vs Shri Kyrshan lamare Represented by the Chief Secretary to the Govt. of Meghalaya, Shillong, Commissioner and Secretary,To the Govt. of Meghalaya,Public Health Engineering Department,Shillong and Chief Engineer,PHE Department, Meghalaya, Shillong
Gauhati High Court · (2011) 10 GAU CK 0026
High Courts25 Oct 2011
Bizari Veneer and Saw Mills Ltd. Vs Union of India and Ors.
Gauhati High Court · (2012) 3 GLR 883
Constitution of India, 1950 — Article 226, 226
High Courts25 Oct 2011
Riju Prasad Sarma & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2012) 1 GLT 66
Constitution of India, 1950 — Article 246, 246, 254(2), 254(2), 31A