High Courts31 May 2011
S.R. DAS and Sons Vs State of Tripura and Others
Gauhati High Court · (2012) 47 VST 298
Central Sales Tax Act, 1956 — Section 6A, 7, 7(3A)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 537 of 1,245
High Courts30 May 2011Allowed
Sri Bapi Adhikari Vs The State of Tripura
Gauhati High Court · (2011) 05 GAU CK 0052
Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 7AJuvenile Justice (Care and Protection of Children) Act, 2000 — Section 15Penal Code, 1860 (IPC) — Section 302, 34, 364
High Courts30 May 2011
Dinesh Kumar Prajapati Vs Union of India and Ors.
Gauhati High Court · (2012) 3 GLR 875
High Courts30 May 2011Dismissed
Sri Rana Prasad Das Vs The State of Tripura
Gauhati High Court · (2011) 3 GLT 184
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24, 30Penal Code, 1860 (IPC) — Section 201, 302
High Courts30 May 2011Allowed
Basant Singhania Vs Dilip Singhania
Gauhati High Court · (2011) 3 GLT 469
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, Order 9 Rule 7, 10, 114
High Courts27 May 2011
Subansiri Koiborta Meen Palan Self Help Group Vs The Commissioner and Secretary to the Govt. of Assam, Forest Department and Others
Gauhati High Court · (2011) 05 GAU CK 0068
Assam Land and Revenue Regulation, 1886 — Regulation 155, 16Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21Forest Act, 1927 — Section 20, 25, 3, 3(4), 3(7)
High Courts27 May 2011Allowed
Commissioner of Income Tax Vs Williamson Tea (Assam) Ltd.
Gauhati High Court · (2012) 346 ITR 428
Income Tax Act, 1961 — Section 260ALimitation Act, 1963 — Section 5
High Courts27 May 2011
Kongkham Birkumar Singh Vs District Magistrate, Imphal and Ors.
Gauhati High Court · (2012) 1 GLR 142
National Security Act, 1980 — Section 3(2), 3(2)
High Courts26 May 2011
Dr. Sushil Agarwalla and Others Vs State of Assam Dr. Chandra Kumar Das and Others Vs State of Assam and Others Dr. Nayem Raja Vs State of Assam and National Rural Health Mission
Gauhati High Court · (2011) 3 GLT 126
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1997 — Rule 15, 4(3), 4(4), 5, 7Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 2006 — Rule 10, 5D, 6, 7(2)Assam Medical Colleges (Regulation of Admission to the Post Graduate Course (Amendment) Rules, 2010 — Rule 2
High Courts26 May 2011
Dharampal Satyapal Ltd. and Anr. Vs Union of India and Ors.
Gauhati High Court · (2013) 2 GLR 323
High Courts26 May 2011
Md. Rustom Ali Vs The State of Assam and The Union of India (UOI)
Gauhati High Court · (2011) 3 GLT 684
Foreigners Act, 1946 — Section 14A, 3, 9
High Courts26 May 2011
Chandra Kumar Singh Vs State of Assam
Gauhati High Court · (2012) 1 GLT 49
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 42(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(2)
High Courts25 May 2011
Asha Agarwal and Another Vs Ravindra and Co. and Another
Gauhati High Court · (2011) 48 PTC 409
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 20Partnership Act, 1932 — Section 32, 4Specific Relief Act, 1963 — Section 41
High Courts24 May 2011
Sampa Karmakar Vs Sanjib Karmakar
Gauhati High Court · (2011) 3 DMC 640
Constitution of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 12, 13, 13(1)
High Courts24 May 2011Dismissed
Shri Kushal Chandra Hazarika, District Transport Officer Vs The State of Assam, Shri Bipulananda Pathak, District Transport Officer and Shri J.C. Handique, Pool Officer, Transport Pool Shri Bipulananda Pathak Vs The State of Assam and Shri Joy Chandra Handique
Gauhati High Court · (2011) 05 GAU CK 0066
Assam Administrative Tribunal Act, 1977 — Section 4, 9Assam Financial Rules — Rule 145Constitution of India, 1950 — Article 226
High Courts24 May 2011Dismissed
Rekibuddin Ahmed and Others Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLT 326
Assam Pharmacist Services Rules, 1986 — Rule 2, 26, 5, 6Assam Women (Reservation of Vacancies in Services and Posts) Rules, 2005 — Rule 13(2), 24Constitution of India, 1950 — Article 309
High Courts24 May 2011Allowed
Shri Ali Ahmed Mazumdar Vs The State of Assam and Others
Gauhati High Court · (2011) 3 GLT 396
Assam Panchayat Act, 1994 — Section 15, 15(1), 17(3)
High Courts24 May 2011
Westwell Natural Resources Pvt. Ltd. Vs State of Tripura and Others
Gauhati High Court · (2011) 4 GLR 181(1)
Air (Prevention and Control of Pollution) (Amendment) Act, 1987 — Section 9Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 21(1)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 3, 4, 5, 5(1), 6
High Courts24 May 2011Dismissed
Ladhuram Champalal and Others Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLT 514 : (2011) 43 VST 227
Assam Entry Tax Act, 2008 — Section 3, 3(4Assam Value Added Tax Act, 2003 — Section 17Constitution of India, 1950 — Article 14, 304
High Courts21 May 2011Allowed
CIT Vs Williamson Tea (Assam) Ltd.
Gauhati High Court · (2011) 05 GAU CK 0040
Income Tax Act, 1961 — Section 260ALimitation Act, 1963 — Section 5