COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 534 of 1,245

High Courts20 Jun 2011Dismissed

Premananda Namasudra Vs State of Tripura State of Tripura Vs Naba Kumar Debbarma, Biswa Dayal Jamatia and Premananda Namasudra

Gauhati High Court · (2011) 4 GLT 1

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 300, 313

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High Courts17 Jun 2011Dismissed

Paromita Chakraborty and Another Vs Union of India and Others

Gauhati High Court · (2011) 3 GLT 600

Constitution of India, 1950 — Article 12, 14, 16, 21, 226

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High Courts17 Jun 2011Allowed

Dr. Shri Lakhan Kma and Shri Sisir Kumar Das and Prof. Shri David Reid Syiemlieh Vs The Union of India (UOI)

Gauhati High Court · (2011) 5 GLR 868 : (2011) 3 GLT 250

Constitution of India, 1950 — Article 14, 21, 244(2), 342, 366(2)Income Tax Act, 1961 — Section 10, 10(26), 142Khasi Hills Autonomous District (Khasi Social Custom of Lineage) Act, 1997 — Section 2, 3, 5

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High Courts17 Jun 2011Dismissed

Brajalal Deb and Others Vs State of Tripura and Others

Gauhati High Court · (2011) 4 GLR 103

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 323, 326, 34

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High Courts17 Jun 2011

Rongsennungla & Ors. Vs State of Nagaland & Ors.

Gauhati High Court · (2011) 5 GLT 768

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High Courts16 Jun 2011Allowed

Meghalaya Commercial Truck Owners and Operator Association Vs State of Meghalaya and Others

Gauhati High Court · (2011) 4 GLT 611

Central Motor Vehicles Rules, 1989 — Rule 93, 93(4)Motor Vehicles Act, 1988 — Section 110, 110(1), 110(3), 113, 113(1)

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High Courts16 Jun 2011Dismissed

Shiva Jatan Thakur (Dr.) Vs Union of India and Others

Gauhati High Court · (2011) 3 GLT 813

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 4, 482, 561AInformation Technology Act, 2000 — Section 43, 43A, 44, 45, 46

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High Courts16 Jun 2011

Kshetrimayum Ibohal Singh Vs Ibemhal Devi & Ors.

Gauhati High Court · (2012) 6 GLR 680 : (2011) 5 GLT 680

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High Courts16 Jun 2011Dismissed

Basit (MD.) and Another Vs State of Assam and Ors

Gauhati High Court · (2012) 1 DMC 774

Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401, 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 18, 19, 2

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High Courts15 Jun 2011Allowed

Sanjay Sarkar and State of Nagaland and Another

Gauhati High Court · (2011) 06 GAU CK 0088

Industrial Disputes Act, 1947 — Section 10(1), 10A, 12, 12(1), 12(2)

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High Courts15 Jun 2011

Ruhin @ Rahim Debbarma Vs State of Tripura

Gauhati High Court · (2011) 5 GLR 568 : (2011) 4 GLT 676

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5), 313Penal Code, 1860 (IPC) — Section 318, 375, 376, 376(1), 417

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High Courts14 Jun 2011Allowed

Amalendu Dev Assistant Manager E/M Drilling Division NEEPCO Ltd. Vs NEEPCO Ltd.

Gauhati High Court · (2011) 4 GLT 564

Constitution of India, 1950 — Article 226North Eastern Electric Power Corporation Limited Conduct, Discipline and Appeal Rules — Rule 27, 28, 37, 4, 5(5)

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High Courts14 Jun 2011Dismissed