High Courts02 Sept 2011
Sevitao Vs State of Nagaland
Gauhati High Court · (2012) 1 GLD 293 : (2011) 4 GLT 644
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Penal Code, 1860 (IPC) — Section 364(A)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 525 of 1,245
High Courts02 Sept 2011Allowed
Larsen and Toubro Ltd and 1 Vs Union of India and Others
Gauhati High Court · (2011) 09 GAU CK 0011
Central Sales Tax Act, 1956 — Section 3, 4, 5, 5(3), 6Constitution of India, 1950 — Article 1, 226, 297Customs Act, 1962 — Section 2(21), 2(24), 2(27)
High Courts01 Sept 2011Allowed
Mr. Gagan Dutta Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 781
Assam Co-operative Societies Act, 1949 — Section 11, 13, 31, 31(3), 33(1)(d)
High Courts01 Sept 2011Dismissed
The State of Assam Vs Shri Dilip Kumar Sarma and Others Shri Dilip Kumar Sarma and Others Vs The State of Assam and Others
Gauhati High Court · (2011) 4 GLT 724
Constitution of India, 1950 — Article 226
High Courts01 Sept 2011Dismissed
M/s. Manilal Gupta and Company and Another Vs Union of India and Others
Gauhati High Court · (2012) 1 GLD 615
High Courts01 Sept 2011Dismissed
Shri Lakhi Goswami Vs State of Assam
Gauhati High Court · (2012) 1 GLD 607
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Sept 2011
Yumnam Ongbi Mary Jones Vs State of Manipur and Ors.
Gauhati High Court · (2012) 4 GLR 407
High Courts01 Sept 2011
Goodnight L. Syiemlieh Vs Khasi Hills Autonomous District Council
Gauhati High Court · (2013) 1 GLR 779
Khasi Hills Autonomous District (Nomination and Election of Syicm, Deputy Syicm and Headman of Langrin Syeimanship) Act, 2007 — Section 9, 9
High Courts01 Sept 2011Allowed
Khwairakpam Jeeten Singh @ Khomba @ Dene Vs District Magistrate, Imphal West District and Others
Gauhati High Court · (2011) 4 GLT 544
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 124AUnlawful Activities (Prevention) Act, 1967 — Section 10, 13, 19, 39
High Courts01 Sept 2011Dismissed
Bharat Das Vs State of Assam and Others
Gauhati High Court · (2012) 1 GLD 501
High Courts01 Sept 2011
Salehahmed (Md.) Vs State of Assam & Ors.
Gauhati High Court · (2011) 5 GLT 661
High Courts30 Aug 2011Allowed
Sri Mangal Debbarma Vs The State of Tripura
Gauhati High Court · (2011) 4 GLT 553
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34
High Courts30 Aug 2011Allowed
Bikash Ghosh and Another Vs State of Tripura
Gauhati High Court · (2012) 1 DMC 840
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 114, 32, 32(1)Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts26 Aug 2011Allowed
Smti. Pallabi Kakoti Vs State of Assam
Gauhati High Court · (2012) 1 GLD 707
Criminal Procedure Code, 1973 (CrPC) — Section 438, 82, 83Penal Code, 1860 (IPC) — Section 406, 420
High Courts26 Aug 2011Dismissed
Sohbar Sirdarship Elaka represented by the Present Sirdar Shri Iaishah Singh Japang Vs State of Meghalaya and Others
Gauhati High Court · (2011) 08 GAU CK 0077
Constitution of India, 1950 — Article 226, 294
High Courts26 Aug 2011
Lalthahluna, K. Vanlalhruaia and Vanlalhruaia Vs State of Mizoram and Others
Gauhati High Court · (2011) 08 GAU CK 0076
Constitution of India, 1950 — Article 311(2)
High Courts26 Aug 2011
Sri Debasish Sarkar Vs The State of Tripura
Gauhati High Court · (2011) 4 GLT 549
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts26 Aug 2011
Priyanka Parashar Vs State of Nagaland & Anr.
Gauhati High Court · (2011) 5 GLT 203
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 120(B), 181, 405, 409, 465
High Courts25 Aug 2011Dismissed
Smt. Yumnam Ongbi Lembi Leima Vs The State of Manipur and The Union of India
Gauhati High Court · (2011) 08 GAU CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 12(4), 13UA(P), 3(1), 3(4)Penal Code, 1860 (IPC) — Section 302, 34, 386