High Courts31 Mar 2011
J.K. Industries Ltd. and Another Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLR 642
Assam General Sales Tax Act, 1993 — Section 3(1), 44, 44(1), 44(3), 57
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 545 of 1,245
High Courts31 Mar 2011
Kshetrimayum Jitendra Singh Vs State of Manipur and Others
Gauhati High Court · (2011) 4 GLR 326
Central Service (Pension) Rules, 1972 — Rule 69Constitution of India, 1950 — Article 309
High Courts31 Mar 2011
National Insurance Co. Ltd. Vs Sh. Lalbiakzuala and Sh. Lawmliana Tochhawng
Gauhati High Court · (2011) 03 GAU CK 0018
Motor Vehicles Act, 1988 — Section 165(1), 166, 173
High Courts31 Mar 2011Allowed
The State of Tripura Vs Shri Koushik Roy
Gauhati High Court · (2011) 3 GLR 738
Limitation Act, 1963 — Section 2, 5
High Courts31 Mar 2011Dismissed
Syiem of Hima Nongstoin Vs Khasi Hills Autonomous District Council and Others
Gauhati High Court · (2012) 3 GLT 251
Constitution of India, 1950 — Article 226
High Courts30 Mar 2011
Sri Pradip Paul Vs The State of Tripura
Gauhati High Court · (2011) 5 GLR 814 : (2011) 41 VST 386
Arunachal Pradesh Goods Act — Section 47(A)Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 226, 246(1), 265, 269, 286
High Courts30 Mar 2011
T.R. Freight Movers Vs The State of Tripura
Gauhati High Court · (2011) 41 VST 513
Constitution of India, 1950 — Article 14, 19(1), 226, 246, 246(2)Tripura Sales Tax Act, 1976 — Section 10, 13, 13A, 2, 21Tripura Sales Tax Rules, 1976 — Rule 46A, 63A, 64A, 64A(5), 64A(6)
High Courts30 Mar 2011
HLS Asia Limited Vs The State of Tripura and Oil and Natural Gas Corporation Ltd.
Gauhati High Court · (2011) 3 GLT 512 : (2011) 41 VST 341
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226, 269, 286, 366, 366(29A)Motor Vehicles Act, 1939 — Section 85A, 91(1), 91(2)
High Courts30 Mar 2011Disposed Off
Sri Samir Ghosh Vs The State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0038
Constitution of India, 1950 — Article 226
High Courts29 Mar 2011Dismissed
Smti. Laxmi Devi Prajapat Vs The Union of India (UOI)
Gauhati High Court · (2011) 03 GAU CK 0117
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts29 Mar 2011Dismissed
Shri Dhiraj Chandra Roy Vs The Assam Minirities Development Board and Others
Gauhati High Court · (2011) 4 GLT 147
Constitution of India, 1950 — Article 12, 226
High Courts29 Mar 2011Dismissed
Shri Basab Bhattacharjee Vs The State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 311, 311AEvidence Act, 1872 — Section 45Identification of Prisoners Act, 1920 — Section 5
High Courts29 Mar 2011Allowed
The Union of India (UOI) Vs The Secretary to the Government of Mizoram, Revenue Department and Others
Gauhati High Court · (2011) 03 GAU CK 0033
Land Acquisition Act, 1894 — Section 18, 20, 23(2), 28, 4
High Courts29 Mar 2011
Dr. Umesh Barman, Superintendent of Police Communication, Assam Police Radio Organisation, Message Control Centre Vs The State of Assam and Others
Gauhati High Court · (2011) 03 GAU CK 0027
High Courts29 Mar 2011
Hijam Tikendrajit Singh Vs State of Manipur & Ors.
Gauhati High Court · (2011) 5 GLT 552
Constitution of India, 1950 — Article 226, 226
High Courts25 Mar 2011Allowed
National Insurance Company Limited Vs Smti. F. Lalthanpuii, Md. Alim Uddin and Sh. Vanlalsiama
Gauhati High Court · AIR 2011 Guw 160 : (2011) 3 GLT 69
Motor Vehicles Act, 1988 — Section 166, 173
High Courts25 Mar 2011
Jolly Biswas Sharma Vs Arun Sharma
Gauhati High Court · (2011) 2 GLT 835
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ia), 13(1)(ib), 13(1)(ib)
High Courts25 Mar 2011Allowed
The New India Assurance Company Limited Vs Shri. B. Lalrosanga and Smti. C. Lalbiaksangi
Gauhati High Court · (2012) ACJ 2172 : (2011) 4 GLR 366
Motor Vehicles Act, 1988 — Section 163A, 171
High Courts25 Mar 2011
Sri Upendra Debbarma @ Gablong Vs The State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0062
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts25 Mar 2011Allowed
State of Mizoram and Others Vs Sanglawma
Gauhati High Court · AIR 2011 Guw 178 : (2011) 4 GLR 376
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 14 Rule 2(2), 80