High Courts26 Sept 2011
Chitta Sarkar Vs State of Tripura
Gauhati High Court · (2012) 1 GLT 184
Penal Code, 1860 — Section 279, 304APenal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 522 of 1,245
High Courts26 Sept 2011
Bidhu Bhushan Dutta (Dr.) Vs State of Assam
Gauhati High Court · (2012) 1 GLT 65
Criminal Procedure Code, 1973 — Section 205Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts26 Sept 2011Allowed
Sri Sajal Datta Vs State of Tripura
Gauhati High Court · (2011) 09 GAU CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 493
High Courts26 Sept 2011Dismissed
Shri Ranjit Singh Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 376
Assam Panchayat Act, 1994 — Section 15, 15(1), 15(2)
High Courts23 Sept 2011Dismissed
Smt. Bharati Boro Vs State Bank of India and Others
Gauhati High Court · (2012) 1 GLD 766
High Courts23 Sept 2011Allowed
Smt. Shilpa Khakholia Vs Union of India and Others
Gauhati High Court · (2012) 1 GLD 328
Constitution of India, 1950 — Article 226
High Courts23 Sept 2011
Neepco Limited & Ors. Vs Madan Owary
Gauhati High Court · (2011) 5 GLT 298
Contract Act, 1872 — Section 56, 56Specific Relief Act, 1963 — Section 16, 16, 20, 20Transfer of Property Act, 1882 — Section 54, 54
High Courts23 Sept 2011
Monomoti Bora Vs Haiderali (Md ) & Anr.
Gauhati High Court · (2012) 2 GLT 374
Criminal Procedure Code, 1973 — Section 320, 401, 482Criminal Procedure Code, 1973 (CrPC) — Section 320, 401, 482Negotiable Instruments Act, 1881 — Section 138
High Courts23 Sept 2011
New India Assurance Co. Ltd. Vs Smt. Sitra Kyrsian and Another
Gauhati High Court · (2013) ACJ 981 : (2012) 1 GLD 245 : (2012) 1 TAC 100
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 149(2), 96(2)
High Courts23 Sept 2011Dismissed
Shri Soutish Youroin Vs State of Meghalaya and others
Gauhati High Court · (2012) 1 GLD 561 : (2012) 3 GLT 432
General Clauses Act, 1897 — Section 16Meghalaya Interpretation and General Clauses Act, 1972 — Section 30
High Courts23 Sept 2011
Monomoti Bora Vs Pranjal Nath & Anr.
Gauhati High Court · (2012) 2 GLT 373
Criminal Procedure Code, 1973 — Section 401, 482Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Negotiable Instruments Act, 1881 — Section 138
High Courts22 Sept 2011Allowed
Rfn/ORL Savendra Singh Chauhan, (D.G. Secretariat) (The Directorate General Of Assam Rifles) Vs The Union of India (UOI)
Gauhati High Court · (2011) 09 GAU CK 0097
High Courts22 Sept 2011
Shri Paresh Chandra Barman Vs State of Tripura
Gauhati High Court · (2012) 1 GLD 640
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts22 Sept 2011
New India Assurance Company Vs Smt. Nazma Begum and Others
Gauhati High Court · (2011) 09 GAU CK 0041
Motor Vehicles Act, 1988 — Section 147(1), 166Workmens Compensation Act, 1923 — Section 147, 4
High Courts21 Sept 2011
Sri Ratan Lal Nath Vs Sri Badal Chowdhury, Smti. Paramita Livingstone and Sri Pradip Dutta Bhowmik
Gauhati High Court · (2011) 09 GAU CK 0034
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1(2)
High Courts21 Sept 2011
Shri Simmons Debbarma and Others Vs The State of Tripura and Others
Gauhati High Court · (2011) 09 GAU CK 0033
Constitution of India, 1950 — Article 14, 226
High Courts21 Sept 2011
Suren Ch. Mikir and Others Vs Smt. Jeuti Prabha Roy
Gauhati High Court · (2012) 1 GLD 308
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151
High Courts20 Sept 2011Dismissed
United India Insurance Co. Ltd. Vs Sri Ralli Tanti and Another
Gauhati High Court · (2013) 1 ACC 509 : (2012) 133 FLR 1071 : (2012) 1 GLD 310
Assam Factories Rules, 2005 — Rule 95Factories Act, 1948 — Section 88
High Courts20 Sept 2011
Prasanta Kumar Baruah & Anr. Vs Assam Public Service Commission & Ors.
Gauhati High Court · (2011) 5 GLT 412
Homeopathy (Minimum Standards of Education) Regulations, 1983 — Rule 6, 6
High Courts20 Sept 2011
Yumnam Ongbi Mary Jones Vs State of Manipur & Ors.
Gauhati High Court · (2011) 4 GLT 398
National Security Act, 1980 — Section 3, 3