High Courts04 May 2011
Mr. Singhmuaka Vs The State of Mizoram and Others
Gauhati High Court · (2011) 05 GAU CK 0056
Constitution of India, 1950 — Article 300A
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 540 of 1,245
High Courts03 May 2011Allowed
Dharnad Brahmaputra Part 1 and Satakuri Nodi Fishery Co-operative Society Ltd. Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 535
Assam Fisheries Rules, 1953 — Rule 12, 12(8)
High Courts03 May 2011Dismissed
Sri. Pradip Nath Vs Smt. Reena Nath
Gauhati High Court · (2012) 1 DMC 365 : (2011) 4 GLR 4
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 366
High Courts02 May 2011
The State of Mizoram Vs Sh. Lalremruata and Sh. Lalfakmawia
Gauhati High Court · (2011) 05 GAU CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173Penal Code, 1860 (IPC) — Section 376
High Courts02 May 2011Dismissed
Shri Sephal Debnath Vs Smt. Anita Biswas
Gauhati High Court · (2011) 4 GLT 329
Hindu Marriage Act, 1955 — Section 13(1), 8, 9Penal Code, 1860 (IPC) — Section 498A
High Courts02 May 2011Dismissed
California Pacific Trading Corporation Vs Kitply Industries Ltd.
Gauhati High Court · (2011) 3 CompLJ 518 : (2011) 3 GLT 485
Civil Procedure Code, 1908 (CPC) — Section 113, 13, 19, 2(5), 2(6)Companies Act, 1956 — Section 433, 434(1), 439Contract Act, 1872 — Section 17, 73
High Courts29 Apr 2011Dismissed
State of Tripura and Others Vs Puranjoynath and Others
Gauhati High Court · (2011) 4 GLT 619
Constitution of India, 1950 — Article 14, 16, 162, 311
High Courts29 Apr 2011Dismissed
The Union of India (UOI) Vs Sri. Nirmal Bhattacharya
Gauhati High Court · (2011) 04 GAU CK 0080
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 27(1), 27(4), 27(7)Constitution of India, 1950 — Article 226
High Courts29 Apr 2011Allowed
Sri. Bipul Kr. Dey, Sri. Haradhan Dey and Sri. Ramu Dey Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 411Penal Code, 1860 (IPC) — Section 302, 326, 34, 447
High Courts29 Apr 2011Allowed
Shri Ramsingh Rajput Vs The State of Assam
Gauhati High Court · (2011) 4 GLR 812 : (2011) 4 GLT 123
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts29 Apr 2011
North Eastern Electric Power Corporation Ltd. Vs Texmaco Ltd.
Gauhati High Court · (2011) 4 GLR 570 : (2011) 3 GLT 830
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 20Constitution of India, 1950 — Article 137
High Courts28 Apr 2011Allowed
G. Sree Kumar Vs Sri Tushar Bhadra
Gauhati High Court · (2011) 4 GLR 743 : (2011) 4 GLT 119
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts28 Apr 2011Dismissed
Tripura Government Stenographers Association and Smt. Namita Majumder Vs State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0067
Constitution of India, 1950 — Article 309
High Courts28 Apr 2011Dismissed
Tapan Biswas and Another Vs The State of Tripura and Others
Gauhati High Court · (2011) 04 GAU CK 0059
High Courts28 Apr 2011
United India Insurance Co. Ltd. Vs Smt. K. Lalsawmi, Smt. Lalremsiami and Lalsiamliana (Minor) represented by Smt. Lalremsiami
Gauhati High Court · (2011) 04 GAU CK 0041
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts28 Apr 2011
Sudhir Chandra Debbarma Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0040
High Courts28 Apr 2011
Smt. Maya Debbarma Vs State of Tripura and Others
Gauhati High Court · (2011) 04 GAU CK 0039
High Courts28 Apr 2011Dismissed
Shri Wetelum Yun Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 04 GAU CK 0038
High Courts28 Apr 2011Dismissed
Md. Abdul Hasen Vs The State of Assam
Gauhati High Court · (2011) 4 GLR 1
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 313, 376, 376(1), 417, 493
High Courts28 Apr 2011
Binita Sarkar (Das) and Another Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLR 588
Constitution of India, 1950 — Article 16, 226