High Courts25 Oct 2011
Minara Khatun Vs State of Assam
Gauhati High Court · (2012) 1 GLT 145
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments, 2011
975 judgments · page 9 of 49
High Courts25 Oct 2011
Bikendra Hajong & Ors. Vs State of Meghalaya & Ors.
Gauhati High Court · (2011) 5 GLT 363
High Courts25 Oct 2011
Yumnam Thoibi @Sanathoi Singh Vs District Magistrate, Imphal West & Ors.
Gauhati High Court · (2012) 2 GLT 31
National Security Act, 1980 — Section 3(3), 3(3)
High Courts24 Oct 2011
Suraj Kumar Chakma Vs State of Assam and Ors.
Gauhati High Court · (2013) 3 GLR 368
Regulation for B.A., TDC 1 + 1 + 1 Pattern (2003-04) — Regulation 12(a), 12(h)
High Courts21 Oct 2011Allowed
Shri Ajay Kumar Singh Army No. 5454012 L Hav/Clerk Vs Shri Kyrshan lamare Taliang, PO Jowai District Jaintia Hills, Meghalaya and Others
Gauhati High Court · (2011) 10 GAU CK 0032
High Courts21 Oct 2011Allowed
Smti Wimmijane Passah and Others Etc.Etc. Vs The State of Meghalaya and Others
Gauhati High Court · (2011) 10 GAU CK 0029
Constitution of India, 1950 — Article 14, 16
High Courts21 Oct 2011Dismissed
Narpat Singh Vs The Company Law Board Principal Seat, New Delhi and Others
Gauhati High Court · (2011) 110 SCL 363
Companies Act, 1956 — Section 10F, 397, 398, 402, 405Constitution of India, 1950 — Article 226, 226(1), 226(2), 32
High Courts21 Oct 2011
Fineson Pojar & Ors. Vs State of Nagaland & Ors.
Gauhati High Court · (2012) 1 GLT 338
High Courts21 Oct 2011Allowed
Rosemary Dzuvichu, C/o. Naga Mothers'' Association Cradle Ridge, Seithogei Kohima, Nagaland and Abeiu Meru, C/o. Naga Mothers'' Association Cradle Ridge, Seithogei Kohima, Nagaland Vs The State of Nagaland
Gauhati High Court · (2011) 10 GAU CK 0016
Constitution of India, 1950 — Article 226, 243, 243K, 9(2)Nagaland Municipal (First Amendment) Act, 2006 — Section 10, 23ANagaland Municipal Council Act, 2001 — Section 2, 24, 25A, 83, 83(1)
High Courts21 Oct 2011Dismissed
The Divisional Manager The Oriental Insurance Co. Ltd. Dimapur, Nagaland Vs Smti. Moina Rai @ Moina Devi, Shri Bhrigunath Mali and Shri Munna Kumar Singh
Gauhati High Court · (2011) 10 GAU CK 0014
Motor Vehicles Act, 1988 — Section 14(2), 140, 149, 149(2), 166
High Courts21 Oct 2011Dismissed
The Cantonment Board Shillong Vs Shri Vijay Raj Shah, Shri Gauri Shankar Chaudhury and Md. Zalaroa
Gauhati High Court · (2012) 2 GLT 1074
Cantonments Act, 2006 — Section 27, 27(2), 27(4), 28, 28(1)Cantonments Electoral Rules, 2007 — Rule 10, 13, 14, 16(4), 17
High Courts21 Oct 2011Allowed
Smti Ksiar Massar Vs The Chairman, Meghalaya Energy Corporation Ltd., Shillong and Others
Gauhati High Court · (2011) 10 GAU CK 0003
Constitution of India, 1950 — Article 226
High Courts20 Oct 2011
Yumnam Rajen Singh Vs District Magistrate, Imphal West & Ors.
Gauhati High Court · (2011) 5 GLT 88
National Security Act, 1980 — Section 3(3), 3(3)
High Courts20 Oct 2011
Rosan Rhi Alias Rosu Vs State of Nagaland and ors
Gauhati High Court · (2012) 3 GLR 156
National Security Act, 1980 — Section 3(1)(2), 3(1)(2)
High Courts20 Oct 2011
Mr. Prasanta Kumar Mazumdar Vs The State of Nagaland
Gauhati High Court · (2011) 10 GAU CK 0017
High Courts20 Oct 2011
Roshan Rhi @ Rosu Vs State of Nagaland & Ors.
Gauhati High Court · (2011) 5 GLT 333
National Security Act, 1980 — Section 3(3), 3(3)
High Courts20 Oct 2011Allowed
Indra Marshal Power Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 122
Constitution of India, 1950 — Article 14, 19, 19(1)
High Courts19 Oct 2011
Poorvanchal Caterers Vs Union of India and Ors.
Gauhati High Court · (2012) 2 GLR 60 : (2012) 1 GLT 327
Constitution of India, 1950 — Article 226, 226
High Courts18 Oct 2011
Workers'' Union, Nagaland Pulp and Paper Co.Ltd. Vs Nagaland Pulp and Paper Company Ltd.and ors.
Gauhati High Court · (2012) 3 GLR 220