High Courts10 Jun 2011Dismissed
Shri Anil Tanti Vs The State of Tripura
Gauhati High Court · (2011) 3 GLT 197
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 360, 361, 362, 366, 376
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 535 of 1,245
High Courts10 Jun 2011Allowed
Smt. Jayanti Paul and Others Vs Shri Ranadhir Chandra Dey, Shri Sunil Chandra Dey and Shri Bijoy Dey
Gauhati High Court · (2011) 3 GLT 262
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23, 51Guardians and Wards Act, 1890 — Section 4A
High Courts10 Jun 2011Allowed
Shri Bijayanta Paul Vs The State of Assam
Gauhati High Court · (2011) 06 GAU CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts09 Jun 2011Allowed
Shri Bialakbo Zeliang Vs The State of Nagaland and Others
Gauhati High Court · (2011) 4 GLT 372
Constitution of India, 1950 — Article 14, 16, 309
High Courts09 Jun 2011Dismissed
Md. Basit Vs State of Assam and others Md. Majid Vs Mustt. Wahida Begum and others
Gauhati High Court · (2012) 1 GLD 394
Criminal Procedure Code, 1973 (CrPC) — Section 12, 18, 19, 20, 200Protection of Women from Domestic Violence Act, 2005 — Section 12, 12(1), 2, 3
High Courts09 Jun 2011Dismissed
Naik Ibrar Khan Vs The Union of India (UOI)
Gauhati High Court · (2011) 3 GLT 401
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 226
High Courts09 Jun 2011
Sushil Agarwalla and Others Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLT 165
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 2006 — Rule 4(3)Assam Medical Colleges (Regulation of Admission to the Post Graduate Course (Amendment) Rules, 2010 — Rule 4(3)
High Courts09 Jun 2011Allowed
Surendranath Das Vs Assam State Electricity Board and Others
Gauhati High Court · (2011) 4 GLT 598
Constitution of India, 1950 — Article 51(A)(J)
High Courts09 Jun 2011Dismissed
Dizen Bezbaruah Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 4 GLT 422
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 16(3)Constitution of India, 1950 — Article 2, 226, 3, 311(2), 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
High Courts08 Jun 2011Dismissed
(Smt. Sangita Paul, Shri Suman Paul and Shri Bapan Paul), Shri Paritosh Paul and Shri Narayan Paul Vs Shri Sambhunath Banik
Gauhati High Court · (2011) 06 GAU CK 0063
Constitution of India, 1950 — Article 227Tripura Buildings (Lease and Rent Control) Act, 1975 — Section 12(2), 12(3)
High Courts08 Jun 2011Allowed
Sri Gopesh Debnath Vs The State of Tripura
Gauhati High Court · (2011) 06 GAU CK 0043
Penal Code, 1860 (IPC) — Section 375, 376
High Courts08 Jun 2011Dismissed
The State of Tripura Vs Sri Dilip Das
Gauhati High Court · (2011) 06 GAU CK 0006
Penal Code, 1860 (IPC) — Section 375, 376, 415, 417
High Courts07 Jun 2011Dismissed
Smti. Kmenlang Suiam, Proprietor of Thangskai Weighbridge, also known as Meghalaya Weighbridge Vs The State of Meghalaya and Others
Gauhati High Court · (2011) 06 GAU CK 0066
Constitution of India, 1950 — Article 14, 162, 21, 226Meghalaya Installation, , Maintenance and Operation of Weighbridges Rules, 2009 — Rule 3, 4, 5, 6, 7Motor Vehicles Act, 1988 — Section 138(2), 144
High Courts07 Jun 2011Dismissed
The Nagaland Pulp and Paper Company Ltd. Officers'' and Supervisors'' Association Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 3 GLT 255
Constitution of India, 1950 — Article 14HPCL Service Rules, 1975 — Rule 24
High Courts07 Jun 2011
Amrita Kurmi Vs Dibrugarh University, Dibrugarh
Gauhati High Court · (2013) 1 GLR 25
High Courts07 Jun 2011Allowed
C. Vanlalruata Vs Smt. C. Lalmawii (L) and Others
Gauhati High Court · (2011) 06 GAU CK 0025
High Courts06 Jun 2011
Smt. Sulekha Sarkar and Dilip Sarkar Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 06 GAU CK 0081
High Courts06 Jun 2011
Bimal Sarma & Anr. Vs State of Assam & Ors.
Gauhati High Court · (2012) 2 GLT 331
Constitution of India, 1950 — Article 15(3), 15(3), 16(1), 16(1)
High Courts06 Jun 2011Allowed
Helan Miah Vs The State of Tripura
Gauhati High Court · (2011) 5 GLR 549
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(I), 417, 493
High Courts06 Jun 2011Dismissed
Sri Uttam Malakar and Sri Tapan Das Vs The State of Tripura
Gauhati High Court · (2011) 5 GLR 546
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 354, 365, 511