High Courts06 Jul 2011Allowed
Shri Riknen Marak Vs The State of Meghalaya and Others
Gauhati High Court · (2011) 07 GAU CK 0031
Constitution of India, 1950 — Article 21, 226, 32
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 532 of 1,245
High Courts05 Jul 2011Dismissed
Sri Premdas Dahiya, Sri Ravi Nair and Ms. M.K. Sharada Vs Dr. Dayasish Chakma
Gauhati High Court · (2011) 3 GLT 735
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 1(2), 115, 35A(2)Constitution of India, 1950 — Article 226, 227
High Courts04 Jul 2011
Sri Ajit Chandra Choudhury Vs The State of Tripura and Others
Gauhati High Court · (2011) 07 GAU CK 0068
Central Civil Services (Leave Travel Concession) Rules, 1988 — Rule 6
High Courts04 Jul 2011
Hindustan Paper Corporation Limited and Nagaon Paper Mill Vs The State of Assam and Others
Gauhati High Court · (2011) 07 GAU CK 0066
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts01 Jul 2011Dismissed
Sri Rameswar Bora and Others Vs Late Mahar Ali Thr. his heirs and Legal Representatives
Gauhati High Court · (2012) 1 GLD 56
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 6 Rule 17, Order 7 Rule 3, 11, 151
High Courts01 Jul 2011
M. Londhoni Devi Vs National Investigation Agency
Gauhati High Court · (2011) 3 GLT 805
Constitution of India, 1950 — Article 20(1)Penal Code, 1860 (IPC) — Section 120(B), 121, 121(A), 122, 173Unlawful Activities (Prevention) Act, 1967 — Section 15, 16, 17, 18, 20
High Courts01 Jul 2011Allowed
Oriental Insurance Co. Ltd. Vs Homi Rai and Another
Gauhati High Court · (2011) 4 GLR 260(1)
Motor Vehicles Act, 1988 — Section 140, 146, 147, 150, 157
High Courts01 Jul 2011Allowed
Tankeshwar Das Vs State of Assam
Gauhati High Court · (2011) 4 GLT 604
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 313Penal Code, 1860 (IPC) — Section 376, 457
High Courts01 Jul 2011
Ajijur Rahman Vs Union of India and Ors.
Gauhati High Court · (2012) 4 GLR 136
Constitution of India, 1950 — Article 226, 226
High Courts01 Jul 2011
Shri. T. Tlangngaihthanga Vs State of Mizoram
Gauhati High Court · (2011) 07 GAU CK 0034
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(7)
High Courts01 Jul 2011Allowed
Rubu Opo Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 3 GLT 544
Constitution of India, 1950 — Article 226
High Courts30 Jun 2011Dismissed
Kabita Roy and Others Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 256(1)
High Courts30 Jun 2011Dismissed
Promothesh Ranjan Das (Dr.) Vs State of Assam
Gauhati High Court · (2011) 3 GLT 565
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(1), 155(2), 161, 482, 561APenal Code, 1860 (IPC) — Section 349, 350, 351, 354
High Courts30 Jun 2011Dismissed
Md. Aziz @ Md. Abdul Aziz, Ex. CT/GD Vs The Union of India (UOI)
Gauhati High Court · (2011) 06 GAU CK 0023
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 40(1)
High Courts30 Jun 2011
Shahadot Ali (Md.) Vs State of Assam & Ors.
Gauhati High Court · (2012) 1 GLT 561
Assam Non-Government College Management Rules, 2001 — Rule 2(g), 2(g)
High Courts29 Jun 2011
Lalrohlui Vs Chief Secretary to the Government of Mizoram and Ors.
Gauhati High Court · (2012) 2 GLR 247
High Courts29 Jun 2011Dismissed
Sanjay Todi Vs Sunita Todi
Gauhati High Court · (2011) 4 GLT 745
Hindu Marriage Act, 1955 — Section 13, 13(1), 28
High Courts29 Jun 2011
Commissioner of Central Excise Vs Pragbosimi Synthetics Ltd.
Gauhati High Court · (2011) 6 GLR 125
Finance Act, 2001 — Section 136, 136
High Courts29 Jun 2011Allowed
The Deputy Divisional Manager and The Director of Postal Services Vs Smt. Jharna Ghosh
Gauhati High Court · (2011) 06 GAU CK 0024
Legal Services Authorities Act, 1987 — Section 22C(4), 22C(5), 22C(6), 22C(7), 22C(8)