High Courts13 May 2011Dismissed
Badan Medhi and Others Vs Pramila Kalita (Smt.) and Others
Gauhati High Court · (2011) 3 GLT 740
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Limitation Act, 1963 — Section 5
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 539 of 1,245
High Courts13 May 2011Dismissed
Shri Tushar Kanti Mazumdar Vs The State of Assam and Others
Gauhati High Court · (2011) 4 GLT 114
Assam General Sales Tax Act, 1993 — Section 44(1), 44(3)
High Courts13 May 2011
Akhil Kumar Sarma Vs State of Assam and Others
Gauhati High Court · (2011) 6 GLR 899
High Courts12 May 2011
Rualkhumi Vs Lalvuani & Ors.
Gauhati High Court · (2011) 5 GLT 291
Civil Procedure Code, 1908 — Order 41 Rule 31, 100Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100
High Courts12 May 2011Dismissed
Loitongbam Manimohon Singh Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLT 819
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 3(3)
High Courts11 May 2011
Chitrawati Patgiri and Others Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLT 334
Constitution of India, 1950 — Article 226
High Courts11 May 2011Allowed
Kanchan Deb Vs State of Tripura
Gauhati High Court · (2011) 05 GAU CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376, 376(1), 417, 420
High Courts11 May 2011
Shri Tapan Das and Others Vs Tripura Renewable Energy Development Agency, The State of Tripura and The Secretary to the Government of Tripura, Finance Department
Gauhati High Court · (2011) 05 GAU CK 0029
Constitution of India, 1950 — Article 14, 16DFPRT Rules, 2007 — Rule 19
High Courts10 May 2011Dismissed
Ashok Kumar Agarwal Vs Adhunik Cement Ltd.
Gauhati High Court · (2011) 164 CompCas 413 : (2011) 3 CompLJ 628 : (2011) 108 SCL 156
Companies Act, 1956 — Section 433, 433(1), 434
High Courts10 May 2011Dismissed
Sri Tridib Dutta Choudhury Vs Sri Pinak Bhattacharjee
Gauhati High Court · (2011) 4 GLR 541
Criminal Procedure Code, 1973 (CrPC) — Section 200, 296(2), 320, 320(9), 397(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 144, 145, 145
High Courts10 May 2011
Tialkhama Vs State of Mizoram
Gauhati High Court · (2011) 5 GLT 135
Penal Code, 1860 — Section 376Penal Code, 1860 (IPC) — Section 376
High Courts10 May 2011
Sri Manik Lal Sarkar Vs The State of Tripura and Others
Gauhati High Court · (2011) 05 GAU CK 0043
High Courts10 May 2011
Sri Kanu Ranjan Paul Vs The State of Tripura and Others
Gauhati High Court · (2011) 05 GAU CK 0038
High Courts10 May 2011
Smti Rekha Devi Vs The State of Assam
Gauhati High Court · (2011) 05 GAU CK 0037
High Courts10 May 2011Allowed
Shri Biman Ghosh and Shri Haripada Ghosh Vs The State of Assam
Gauhati High Court · (2011) 4 GLT 129
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts06 May 2011Dismissed
Mega Electricals Vs Assam State Electricity Board and Others
Gauhati High Court · (2011) 4 GLR 518
Constitution of India, 1950 — Article 14, 226
High Courts06 May 2011Dismissed
Sri Manabendra Chakraborty Vs The State of Tripura and Others
Gauhati High Court · (2011) 4 GLR 673 : (2011) 4 GLT 418
Central Civil Services (Pension) Rules, 1972 — Rule 48A(1), 48A(2)
High Courts05 May 2011Allowed
A.R.N.V. Chemicals Pvt. Ltd. Vs State of Assam
Gauhati High Court · (2013) 57 VST 415
Assam General Sales Tax Act, 1993 — Section 2(22)
High Courts05 May 2011Dismissed
Shri Bimalendu Roy, represented by his Attorney Holder, Shri A.S. Choudhury Vs State of Mizoram and Others
Gauhati High Court · (2011) 4 GLR 584
Constitution of India, 1950 — Article 226Mizoram Sales of Forest Produce Mahal Rules, 2002 — Rule 20(3), 22(3)
High Courts04 May 2011Dismissed
Sahabul Hussain Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 4 GLT 100