High Courts29 Jun 2011Dismissed
National Insurance Company Ltd. Vs Union of India (UOI) and Shri Gurdeep Singh
Gauhati High Court · (2011) 06 GAU CK 0016
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 533 of 1,245
High Courts28 Jun 2011Allowed
Smti N. Losa Vs The State of Nagaland
Gauhati High Court · (2011) 06 GAU CK 0079
High Courts28 Jun 2011
K.C.B. Poddar Vs The State of Tripura and The Senior Divisional Retail Sales Manager, Indian Oil Corporation Ltd.
Gauhati High Court · (2011) 06 GAU CK 0021
High Courts28 Jun 2011Allowed
Sri Krishna Kanta Paul Vs Sri Nanda Dulal Paul, Shri Shyam Dulal Paul, Shri Gautam Paul and Shri Uttam Paul
Gauhati High Court · (2011) 5 GLR 509
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 18 Rule 4Constitution of India, 1950 — Article 227
High Courts28 Jun 2011Dismissed
Shri M.S. Dawngliana Vs District Collector
Gauhati High Court · (2011) 06 GAU CK 0015
Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 18, 4, 54
High Courts28 Jun 2011
Pangsangliba Imchen Vs State of Nagaland and Others
Gauhati High Court · (2011) 5 GLR 622
Constitution of India, 1950 — Article 14, 16
High Courts27 Jun 2011
Oil and Natural Gas Corporation Ltd. & Ors. Vs Munindranath Mishra
Gauhati High Court · (2011) 5 GLT 395
Oil and Natural Gas Commission (Recruitment and Promotions) Regulations, 1980 — Regulation 75(2)(g), 75(2)(g)
High Courts27 Jun 2011Dismissed
Jiten Kalita Vs Assam State Election Commission and Others
Gauhati High Court · (2011) 4 GLT 590
Assam Panchayat (Constitution) Rules, 1960 — Rule 44(7)Assam Panchayat Act, 1994 — Section 127, 129Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2, Order 12 Rule 6
High Courts24 Jun 2011
Upendra Sarma Vs Pranati Baishya
Gauhati High Court · (2013) 1 GLR 22
Criminal Procedure Code, 1973 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7, 7
High Courts24 Jun 2011
National Hydro Electric Power Co.Ltd. Vs State of Manipur & Ors.
Gauhati High Court · (2012) 6 GLR 219 : (2011) 5 GLT 388
High Courts23 Jun 2011Allowed
Sayed Moktabor Rahman Vs Union of India and Others
Gauhati High Court · (2011) 4 GLR 246
Railway Establishment Code — Rule 225, 225(4)Railway Establishment Regulation — Regulation 225(1)
High Courts23 Jun 2011
Er. Hotokhu Achumi and Others Vs The State of Nagaland and Others
Gauhati High Court · (2011) 3 GLT 800
Nagaland Engineering Services Rules, 1997 — Rule 17, 17(2), 17(3), 17(5), 8
High Courts23 Jun 2011
Bobby Waikhom Vs Accountant General (A&E), Manipur & Ors.
Gauhati High Court · (2012) 4 GLR 431 : (2011) 5 GLT 381
High Courts23 Jun 2011Dismissed
Anom Apang Vs Smt. Geeta Singh
Gauhati High Court · (2012) 1 DMC 433 : (2012) 1 JCR 162
Constitution of India, 1950 — Article 366Hindu Marriage Act, 1955 — Section 12, 13(1), 13A, 13B, 2
High Courts22 Jun 2011Allowed
Padmeswar Gogoi Vs State of Assam
Gauhati High Court · (2011) 4 GLR 212
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Jun 2011Dismissed
Sri Pronab Dutta Vs Sri Narayan Majumder and The State of Tripura
Gauhati High Court · (2011) 06 GAU CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 313, 372Penal Code, 1860 (IPC) — Section 120B, 362, 364, 468
High Courts22 Jun 2011
H.R.S. Agency Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 5 GLR 646
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(5)Central Sales Tax Act, 1956 — Section 3(3), 6A(1), 7(2), 7(2)(A), 7(3)Central Sales Tax Rules, 1957 — Rule 4(1), 4(2)
High Courts21 Jun 2011
Shri P. Aheshe Sema Vs The State of Nagaland and Others
Gauhati High Court · (2011) 06 GAU CK 0070
High Courts21 Jun 2011Dismissed
Om Prakash Vs Central Bureau of Investigation and Another
Gauhati High Court · (2011) 3 GLT 554
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 173, 401, 482Penal Code, 1860 (IPC) — Section 120B, 201, 420, 468, 471
High Courts21 Jun 2011Dismissed
Smti Zavekholu Epao and Smti Phuholi Sumi Vs The State of Nagaland
Gauhati High Court · (2011) 06 GAU CK 0026
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173(5), 173(6)Penal Code, 1860 (IPC) — Section 119, 120(B), 199, 403, 409