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
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 519 of 1,245
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
Minara Khatun Vs State of Assam
Gauhati High Court · (2012) 1 GLT 145
Penal Code, 1860 — Section 302Penal Code, 1860 (IPC) — Section 302
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 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 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