High Courts25 Aug 2011Allowed
Shri Tluangcheuva Vs The State of Mizoram
Gauhati High Court · (2011) 08 GAU CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 526 of 1,245
High Courts25 Aug 2011
Indian Institute of Art History Vs State of Assam
Gauhati High Court · (2011) 08 GAU CK 0035
High Courts25 Aug 2011Dismissed
Sri Mintu Muhuri and Smt. Lila Talukdar Vs The State of Tripura
Gauhati High Court · (2011) 08 GAU CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 107, 109, 306, 354, 376
High Courts25 Aug 2011Allowed
Shri T.L. Angami Vs The State of Nagaland and Others
Gauhati High Court · (2011) 08 GAU CK 0022
High Courts24 Aug 2011
Sh. M.C. Lalengliana Vs The State of Mizoram
Gauhati High Court · (2011) 08 GAU CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 173, 211, 212, 313Penal Code, 1860 (IPC) — Section 34, 376(2), 511
High Courts24 Aug 2011Allowed
State of Manipur and Others Vs Soukhojam Haokip and Others
Gauhati High Court · (2011) 4 GLT 519
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 56, 57, 58General Clauses Act, 1897 — Section 27
High Courts24 Aug 2011Dismissed
Shri Kevisikho Iralu and Others Vs The State of Nagaland and Others
Gauhati High Court · (2011) 08 GAU CK 0018
Constitution of India, 1950 — Article 15(4), 15(5), 16(4), 29, 30
High Courts24 Aug 2011Dismissed
Naga United/Inavi Village and Mr. Honito Yeptho, G.B. Vs The State of Nagaland and Others
Gauhati High Court · (2011) 08 GAU CK 0017
Constitution of India, 1950 — Article 371ATraditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2
High Courts23 Aug 2011
Sri Panna Lal Paul Vs The State of Tripura
Gauhati High Court · (2011) 08 GAU CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 279, 337, 338, 427, 447
High Courts23 Aug 2011
Principal Seat Mukunda Madhab Bora Vs Kuldip Das
Gauhati High Court · (2012) 4 GLT 14
Negotiable Instruments Act, 1881 — Section 138Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Aug 2011
Commissioner of Cus. and C. Ex., Shillong Vs Dharampal Satyapal Ltd.
Gauhati High Court · (2012) 275 ELT 71 : (2012) 1 GLD 233
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excises and Salt Act, 1944 — Section 35G, 35LCustoms Act, 1962 — Section 129C, 129D(5)
High Courts19 Aug 2011
Chawas Lyngdoh Vs Jaintia Hills Autonomous District Council & Ors.
Gauhati High Court · (2012) 2 GLT 230
United Khasi Jaintia Hills Autonomous District Council (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 3, 3
High Courts19 Aug 2011
Shri Horise Sangtam Vs The State of Nagaland and Others
Gauhati High Court · (2011) 08 GAU CK 0024
Nagaland Liquor Total Prohibition Act, 1989 — Section 44
High Courts12 Aug 2011
Shri Makanmi Kengoo and Others Vs Union of India (UOI) and Assam Rifles Public School
Gauhati High Court · (2011) 4 GLT 718
Constitution of India, 1950 — Article 12, 226
High Courts12 Aug 2011
Union of India & Ors. Vs Pradeep Rajbhar
Gauhati High Court · (2011) 5 GLT 361
High Courts12 Aug 2011
Monica Kansuan Nee Debbarma Vs State of Tripura and Anr.
Gauhati High Court · (2011) 6 GLR 151 : (2011) 5 GLT 41
Constitution of India, 1950 — Article 341(2), 341(2), 342(2), 342(2)Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Rules, 1992 — Rule 5(2)(d), 5(2)(d)
High Courts12 Aug 2011
Hastimal Chaplot Vs State of Rajasthan
Gauhati High Court · (2012) 1 Crimes 473
Criminal Procedure Code, 1973 — Section 397Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts12 Aug 2011
Kanailal Textiles Vs State of Tripura & Ors.
Gauhati High Court · (2011) 4 GLT 980
Tripura Value Added Tax Act, 2004 — Section 67, 67, 80, 80
High Courts12 Aug 2011Dismissed
Titan Dey and Others Vs State of Tripura
Gauhati High Court · (2011) 4 GLT 527
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 222, 222(2), 313Evidence Act, 1872 — Section 9
High Courts12 Aug 2011Allowed
High Court Bar Association, Manipur and Ors Vs State of Manipur and Others
Gauhati High Court · (2011) 4 GLR 355(1)
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3)Penal Code, 1860 (IPC) — Section 323, 34, 357