High Courts28 Apr 2011
Tapan Majumder Vs State of Tripura and Another
Gauhati High Court · (2011) 5 GLR 745
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 541 of 1,245
High Courts28 Apr 2011
Sri Rana Sinha @ Sujit Sinha Vs The State of Tripura, Sri Dipangshu Ranjan Mazumder and Sri Tapan @ Parah Tapan Mazumder
Gauhati High Court · (2011) 2 GLT 610
Assam High Court Order, 1958 — Article 6Constitution of India, 1950 — Article 142, 20, 21, 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 319, 482
High Courts28 Apr 2011Allowed
Debeswar Bhuyan Vs State of Assam
Gauhati High Court · (2012) CriLJ 274 : (2012) 3 Crimes 677
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 302, 84
High Courts28 Apr 2011Dismissed
Dr. Sudhangshu Kr. Bhattacharjee, Retired Reader and Others Vs The State of Tripura
Gauhati High Court · (2011) 04 GAU CK 0010
Constitution of India, 1950 — Article 16Tripura State Civil Services (Revised Pay) (Amendment) Rules, 1999 — Rule 12, 2
High Courts28 Apr 2011Dismissed
Mrs. Manashree Das Vs State of Assam and The Gauhati University
Gauhati High Court · (2011) 4 GLR 798 : (2011) 4 GLT 228
Constitution of India, 1950 — Article 226
High Courts27 Apr 2011Allowed
Tapan Kumar Saha Vs State of Tripura
Gauhati High Court · (2011) 4 GLR 557 : (2011) 4 GLT 578
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts27 Apr 2011Dismissed
Dibas Sangma Vs Union of India (UOI), The Deputy Inspector General, BSF and The Commandant, 5 Bn. BSF
Gauhati High Court · (2011) 04 GAU CK 0068
Border Security Force Act, 1968 — Section 19, 57
High Courts27 Apr 2011
Shri Jose Pullan @ Joseph P Vs Smti Uma Jasrasaria @ Agarwal Proprietor of Kojani''s Dhankheti
Gauhati High Court · (2011) 4 GLR 9
Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 420
High Courts27 Apr 2011Allowed
Sri Indradev Yadav and Sri Ramanand Paswan Vs State of Assam
Gauhati High Court · (2011) 4 GLR 807 : (2011) 3 GLT 96
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 411Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 9B
High Courts27 Apr 2011Allowed
Biswajit Som Vs State of Tripura and Others
Gauhati High Court · (2011) 3 GLT 860
High Courts27 Apr 2011
Shri Khokan Malakar Vs The State of Tripura
Gauhati High Court · (2011) 3 GLT 413
Penal Code, 1860 (IPC) — Section 326
High Courts26 Apr 2011
First Leasing Company of India Limited Vs State of Assam
Gauhati High Court · (2011) 04 GAU CK 0069
High Courts26 Apr 2011Allowed
Heisnam Gokulchandra Singh Vs State of Manipur and Another
Gauhati High Court · (2011) 3 GLT 605
Civil Procedure Code, 1908 (CPC) — Section 10(1)Constitution of India, 1950 — Article 226, 227, 309
High Courts25 Apr 2011Dismissed
Jeet and Jeet Glass and Chem. P. Ltd. Vs The State of Assam and Others
Gauhati High Court · (2011) 04 GAU CK 0078
Constitution of India, 1950 — Article 14, 226Industries (Development and Regulation) Act, 1951 — Section 29B
High Courts25 Apr 2011Dismissed
The State of Tripura Vs Sri Biswajit Debnath and Sri Bipul Roy
Gauhati High Court · (2011) 4 GLR 679
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts25 Apr 2011
Smt. Ratna Sen (Sarkar) Vs Sri Apan Sen (Constable)
Gauhati High Court · (2011) 4 GLR 601
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 307, 326, 498A
High Courts21 Apr 2011
Maya Dolo Vs Vijoy Tachang and Ors.
Gauhati High Court · (2012) 5 GLR 532
Civil Procedure Code, 1908 — Order 47 Rule 1Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 226
High Courts21 Apr 2011
Md. Anwar Ali, Mustt. Misma Khatoon, Shri Abdus Salam and Shri Abdul Kalam Vs The State of Assam and The Union of India (UOI)
Gauhati High Court · (2011) 4 GLR 169
High Courts21 Apr 2011
Dulal Mandal and Others Vs State of Assam
Gauhati High Court · (2011) 4 GLR 527
Criminal Procedure Code, 1973 (CrPC) — Section 2, 240, 244, 245, 313Prevention of Food Adulteration Act, 1954 — Section 16, 16(A), 17, 17(1), 17(2)
High Courts21 Apr 2011Allowed
Legal Heirs of Ram Sundar Prasad Verma Vs Moni Devi Verma
Gauhati High Court · (2011) 3 GLT 447
Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 276, 63, 89