COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 531 of 1,245

High Courts20 Jul 2011Allowed

Shri Hermon Ryngskai Vs Jaintia Hills Autonomous and Others

Gauhati High Court · (2011) 07 GAU CK 0001

Constitution of India, 1950 — Article 226United Khasi and Jaintia Hills Autonomous District (Appointment and Succession of Chiefs and Headmen) Act, 1959 — Section 3, 7, 7(2)

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High Courts19 Jul 2011Allowed

Ackruti Security Plates Private Limited, Sri Kamal Matalia, Sri Rajendra Shah and Sri Kamlesh Shah Vs The State of Tripura and Others

Gauhati High Court · (2011) 5 GLR 662 : (2011) 3 GLT 695

Constitution of India, 1950 — Article 14Delegation of Financial Powers Rules, 1978 — Rule 22

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High Courts19 Jul 2011Allowed

Smt. Hema Chhetri (L) Vs Smt. Pompha Chhetri, Dinthar Veng and Smt. Mala Chhetri

Gauhati High Court · (2011) 07 GAU CK 0054

Succession Act, 1925 — Section 372

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High Courts19 Jul 2011

Tekatemjen & Ors. Vs Martemjen & Anr

Gauhati High Court · (2011) 4 GLT 779

Rules for Administration of Justice and Police in the Naga Hills District, 1937 — Rule 29, 29, 31, 31, 34, 34

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High Courts19 Jul 2011

Principal Secretary to the Government of Nagaland and Ors. Vs Keniyuo Solo

Gauhati High Court · (2012) 4 GLR 531

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High Courts19 Jul 2011

Sh. M.C. Lalthankima Vs The State of Mizoram and Others

Gauhati High Court · (2011) 07 GAU CK 0029

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High Courts19 Jul 2011

Principal Secretary, Home Department, Nagaland & Ors. Vs Keniyuo Solo

Gauhati High Court · (2011) 4 GLT 761

Constitution of India, 1950 — Article 227, 227

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High Courts18 Jul 2011

Hatkhoneng Vs State of Manipur & Anr.

Gauhati High Court · (2012) 1 GLR 348 : (2012) 1 GLT 139 : (2011) 5 GLT 233

National Security Act, 1980 — Section 3(3), 3(3)

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High Courts18 Jul 2011Allowed

Moirangthem Ibomcha Singh Vs State of Manipur and Others

Gauhati High Court · (2011) 3 GLT 782

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3), 8Unlawful Activities (Prevention) Act, 1967 — Section 16, 17, 20

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High Courts15 Jul 2011Dismissed

Sri Pinaki Samanta Vs The State of Tripura and Sri Rabindra Debbarma

Gauhati High Court · (2011) 07 GAU CK 0048

Armed Forces (Special Powers) Act, 1958 — Section 6Arms Act, 1959 — Section 27Central Excise Rules, 1944 — Rule 226, 53, 64, 66, 67

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High Courts14 Jul 2011

Oriental Insurance Co.Ltd, Dimapur Vs Nehumbemo Patton & Ors.

Gauhati High Court · (2011) 5 GLT 284

Motor Vehicles Act, 1988 — Section 163A, 163A, 173, 173

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High Courts14 Jul 2011Allowed

Udaimanik Jamatia Vs State of Tripura

Gauhati High Court · (2011) 4 GLT 731

Evidence Act, 1872 — Section 114, 24, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 341, 364A

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High Courts13 Jul 2011Dismissed

Sri Rakhal Ch. Das Vs Sri Promode Ch. Das, Smt. Niharibala Das, Smt. Gita Das and Sri Sankar Das

Gauhati High Court · (2011) 4 GLT 141

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65

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High Courts13 Jul 2011Allowed

Sri Premtosh Barua Vs The State of Tripura and Smt. Gopa Barua

Gauhati High Court · (2011) 4 GLT 167

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High Courts12 Jul 2011Allowed

Narayan Deb Roy Vs State Of Tripura and Others

Gauhati High Court · (2011) 4 GLR 110

Tripura Sales Tax Act, 1976 — Section 29(5), 32(1), 32(2)

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High Courts12 Jul 2011

Dinesh Mittal Vs Sitaram Mittal & Ors.

Gauhati High Court · (2011) 5 GLT 495

Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 120B, 34, 415, 420, 468

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High Courts08 Jul 2011

Superintendent of Police/CBI/SPE/Silchar Vs Shri T.Z. Konyak and Others

Gauhati High Court · (2012) 1 GLD 572

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts07 Jul 2011Dismissed

Sri Yatra Mohan Sarkar Vs Smt. Mrinalini Dey and Others

Gauhati High Court · (2011) 4 GLT 151

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(1), Order 26 Rule 10(2), Order 26 Rule 10(3), Order 26 Rule 9

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High Courts07 Jul 2011

Nagaland Builders Pvt.Ltd. Vs State of Nagaland & Ors.

Gauhati High Court · (2011) 5 GLT 467

Constitution of India, 1950 — Article 226, 226

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High Courts06 Jul 2011Dismissed

Dr. Malavika Desai Vs Union of India (UOI) and Others

Gauhati High Court · (2011) 07 GAU CK 0040

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