High Courts24 Mar 2011Dismissed
Sri Kingkumani Sharma and Others Vs The State of Assam and Sri Pinku Chandra Nath, C/o. Paresh Chandra Nath
Gauhati High Court · (2011) 5 GLH 493
Constitution of India, 1950 — Article 14, 16, 226, 309
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 546 of 1,245
High Courts24 Mar 2011
National Insurance Company Limited Vs Smti. Lalnunthari, Md. Alim Uddin and Sh. Vanlalsiama
Gauhati High Court · (2011) 3 GLR 715
Motor Vehicles Act, 1988 — Section 166
High Courts24 Mar 2011
Sahabuddin Ali Vs State of Assam
Gauhati High Court · (2011) 6 GLR 307
Penal Code, 1860 — Section 376Penal Code, 1860 (IPC) — Section 376
High Courts24 Mar 2011Dismissed
Mohipal Tanti Vs State of Assam
Gauhati High Court · (2011) 5 GLR 809
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Mar 2011Dismissed
The New India Assurance Company Limited Vs Smti. Vanrampari (L) and Shri Andrew L. Tochawng
Gauhati High Court · (2013) 2 ACC 75 : (2013) ACJ 74 : (2011) 4 GLR 706 : (2011) 4 TAC 134
High Courts23 Mar 2011
Smti. Lalthazuali Pautu Vs Smti Roneihtluangi
Gauhati High Court · (2011) 03 GAU CK 0105
High Courts23 Mar 2011Allowed
Sh. Zomuanthanga, Luangmual (Remna run tlang) and Others Vs Sh. Rinthanga and Others
Gauhati High Court · (2011) 03 GAU CK 0079
High Courts23 Mar 2011Dismissed
Abhiram Lohar Vs State of Assam
Gauhati High Court · (2011) 5 GLR 626
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Mar 2011Dismissed
Sujit Kishan Vs State of Assam
Gauhati High Court · (2011) 3 GLR 654
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Mar 2011
Sri Ajit Boruah and Others Vs State of Assam
Gauhati High Court · (2011) 03 GAU CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts22 Mar 2011Dismissed
Allan W Kharkongor Vs The State of Meghalaya and Others
Gauhati High Court · (2012) 3 GLT 474
Assam Re-organisation (Meghalaya) Act, 1969 — Section 3Meghalaya Transfer of Land (Regulation) Act, 1971 — Section 3Meghalaya Transfer of Land (Regulation) Rules, 1974 — Rule 6(1)
High Courts22 Mar 2011Dismissed
Sri Amitabha Deb Barma Vs The State of Tripura
Gauhati High Court · (2011) CriLJ 2765
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 364A
High Courts22 Mar 2011Allowed
Mr. Hosal Tsukru, Chairman Vs Mr. R. Sopu Angami, Chiechama and The State of Nagaland
Gauhati High Court · (2011) 03 GAU CK 0037
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Mar 2011
Smti. Ira Bhatta Vs Sri Sushil Chandra Das
Gauhati High Court · (2011) 3 GLR 886
Constitution of India, 1950 — Article 227
High Courts22 Mar 2011
Sri Joy Kanta Dihingia Vs The State of Assam
Gauhati High Court · (2011) CriLJ 2475 : (2011) 3 GLR 871
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 428
High Courts21 Mar 2011
Birbal Kairi Vs State of Assam
Gauhati High Court · (2011) 03 GAU CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 320
High Courts21 Mar 2011Dismissed
State of Arunachal Pradesh and Others Vs Food Corporation of India and Others
Gauhati High Court · (2011) 2 GLT 705
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 131, 202, 202(3), 203, 226
High Courts21 Mar 2011
Phalu Karmakar @ Ganesh Bhumij Vs State of Assam
Gauhati High Court · (2011) 5 GLR 807
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 377
High Courts18 Mar 2011Allowed
Krishna Kanta Khodal and Another Vs State of Assam
Gauhati High Court · (2011) 2 GLT 308
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27, 34, 8Penal Code, 1860 (IPC) — Section 302, 34, 364, 365
High Courts18 Mar 2011Dismissed
The Balchakram Megong Baldak Development Committee Vs The State of Meghalaya and Others
Gauhati High Court · (2011) 03 GAU CK 0109
Constitution of India, 1950 — Article 21, 226Land Acquisition Act, 1894 — Section 4, 6Meghalaya Public Premises (Eviction of Unauthorised Occupants) Act, 1980 — Section 4