High Courts20 May 2011Allowed
Shri Ratneswar Saikia Vs Smt Kalpana Saikia
Gauhati High Court · (2011) 05 GAU CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 12, 13
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 538 of 1,245
High Courts20 May 2011
Sapam Rishikanta Singh Vs State of Manipur and Ors.
Gauhati High Court · (2012) 4 GLR 467
Constitution of India, 1950 — Article 22(5), 22(5)National Security Act, 1980 — Section 3(2), 3(2)
High Courts20 May 2011Dismissed
Haren Borah Vs State of Assam
Gauhati High Court · (2011) 3 GLT 44
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376
High Courts20 May 2011Allowed
Sri Anil Das Vs State of Assam
Gauhati High Court · (2012) 2 Crimes 347 : (2011) 5 GLR 504
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts20 May 2011
Shri James Moran Vs The State of Assam
Gauhati High Court · (2011) 3 GLT 60
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 366, 366A, 375, 376, 415
High Courts20 May 2011Dismissed
Jainal Haque Vs State of Assam
Gauhati High Court · (2011) 3 GLT 749
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 458, 506
High Courts19 May 2011Allowed
Sukalyan Dey Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLT 411
Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 2006 — Rule 4, 4(2), 4(3), 7, 7(2)
High Courts19 May 2011
Union of India Vs S.M. Enterprises
Gauhati High Court · (2013) 3 GLR 92
Railway Claims Tribunal Act, 1987 — Section 13, 13
High Courts19 May 2011Dismissed
Shri Uma Kanta Mili Vs Punjab National Bank and Others
Gauhati High Court · (2012) 1 LLJ 193
Constitution of India, 1950 — Article 226
High Courts19 May 2011Dismissed
Lalawmpuia Vs The State of Mizoram
Gauhati High Court · (2011) 05 GAU CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts18 May 2011
Nemichand Gangwall Vs Assam State Electricity Board & Anr.
Gauhati High Court · (2011) 5 GLT 63
Electricity Act, 1979 — Section 24(1), 24(1)
High Courts18 May 2011Dismissed
Union of India (UOI) Vs Md. Esa Ali
Gauhati High Court · (2011) 3 GLT 100
High Courts18 May 2011
National Insurance Co. Ltd. Vs Santosh Kumar Singh and Another
Gauhati High Court · (2012) 2 LLJ 441
Motor Vehicles Act, 1988 — Section 4Workmens Compensation Act, 1923 — Section 4(1)
High Courts16 May 2011Dismissed
Smti. Watijungla Vs State of Nagaland and Others
Gauhati High Court · (2011) 05 GAU CK 0061
Constitution of India, 1950 — Article 226
High Courts16 May 2011
Smti Tania Kar Vs Dr. Avijit Roy, Deputy Director, Directorate of Health Services, Port Blair
Gauhati High Court · (2011) 05 GAU CK 0047
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 294Family Courts Act, 1984 — Section 14, 15, 17
High Courts16 May 2011Dismissed
Sri Arunjyoti Dutta Vs Smt. Rupali Buragohain
Gauhati High Court · (2011) 3 DMC 166
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts16 May 2011Dismissed
Sri Pradip Dutta Vs Smt. Parinita Dutta Hazarika
Gauhati High Court · (2011) 4 GLT 406
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 May 2011Allowed
Sri Anath Giri Vs State of Tripura
Gauhati High Court · (2011) 3 GLT 589
Penal Code, 1860 (IPC) — Section 376, 376(1), 417
High Courts13 May 2011
Milan Kumar Debbarma Vs State of Tripura and Others
Gauhati High Court · (2011) 4 GLT 691
High Courts13 May 2011
Hindustan Paper Corporation Ltd. & Ors. Vs Nongstoin Hardware Manufacturing Industry & Ors.
Gauhati High Court · (2011) 4 GLT 977
Civil Procedure Code, 1908 — Order 21 Rule 1Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1