COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 544 of 1,245

High Courts06 Apr 2011Dismissed

Ranjit Kr. Pegu Vs Apurba Choudhury

Gauhati High Court · (2011) 3 GLT 331

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Apr 2011

Sri Krishna Bhatta Vs The State of Tripura

Gauhati High Court · (2011) 4 GLR 371

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High Courts06 Apr 2011Allowed

Shri Ranajoy Kanta Das Vs The State of Tripura

Gauhati High Court · (2011) 2 GLT 525

Delegation of Financial Powers Rules, 1978 — Rule 21

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High Courts05 Apr 2011Allowed

K.D.C. Bonded Warehouse (P.) Ltd. Vs State of Assam and Others

Gauhati High Court · (2011) 46 VST 292

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High Courts05 Apr 2011Allowed

Shri Jiban Chandra Chakraborty Vs The State of Tripura and Shri Abhijit Datta Gupta, Partner of Sarbamangala Retail Medicine Shop

Gauhati High Court · (2011) 4 GLR 857

Drugs and Cosmetics Rules, 1945 — Rule 64, 64(2)

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High Courts05 Apr 2011

Shri Maheswar Nath Vs State of Assam

Gauhati High Court · (2011) 3 GLT 380

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts05 Apr 2011

Pinku Rabidas Vs State of Assam

Gauhati High Court · (2011) 3 GLT 383

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 325, 326

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High Courts05 Apr 2011Dismissed

The State of Tripura Vs Sri Krishna Nag, Sri Mukunda Nag and Smt. Basana Nag

Gauhati High Court · (2011) 4 GLR 748

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 34, 498A

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High Courts05 Apr 2011

Nandlall and Sons Tea Industries Pvt. Ltd. Vs State of Assam and Others

Gauhati High Court · (2011) 3 GLT 439

Land Acquisition Act, 1894 — Section 4

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High Courts05 Apr 2011Dismissed

Yuvraj Kalita and Others Vs State of Assam and Others

Gauhati High Court · (2011) 3 GLT 761

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 364, 364A

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High Courts05 Apr 2011

Shri Suman Rajowar Vs The State of Assam

Gauhati High Court · (2011) CriLJ 2984 : (2011) 4 GLR 355 : (2011) 3 GLT 375

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts05 Apr 2011Dismissed

Md. Zakir Hussain Vs State of Assam

Gauhati High Court · (2011) 3 GLR 707 : (2011) 3 GLT 369

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302

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High Courts02 Apr 2011

Chandra Manik Debbarma Vs The State of Tripura

Gauhati High Court · (2011) 04 GAU CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts01 Apr 2011Dismissed

D.W.D. Pharmaceuticals Ltd. and Another Vs Commissioner of Taxes and Others

Gauhati High Court · (2011) 46 VST 396

Central Sales Tax Act, 1956 — Section 9(2)

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High Courts31 Mar 2011Dismissed

D.W.D. Pharmaceuticals Ltd. and Another Vs Commissioner of Taxes and Others

Gauhati High Court · (2011) 4 GLR 362

Assam General Sales Tax Act, 1993 — Section 17(4), 18(1), 8(1)Central Sales Tax Act, 1956 — Section 9(2)

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High Courts31 Mar 2011Allowed

Koko Lamkang Vs State of Nagaland and Others

Gauhati High Court · (2011) 2 GLT 700

Constitution of India, 1950 — Article 21National Security Act, 1980 — Section 3, 3(1), 3(2)Penal Code, 1860 (IPC) — Section 120(B), 34, 381, 411, 468

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High Courts31 Mar 2011Allowed

Manik Lal Deb Vs State of Tripura and Others

Gauhati High Court · (2011) 4 GLR 79 : (2011) 4 GLT 79

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16ACentral Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 16, 226

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High Courts31 Mar 2011Dismissed