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
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 518 of 1,245
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
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
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