High Courts18 Mar 2011
Dharampal Satyapal Limited Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 03 GAU CK 0080
Central Excises and Salt Act, 1944 — Section 38AFinance Act, 2003 — Section 154
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 547 of 1,245
High Courts18 Mar 2011
Shri Nuney Tayang (Attorney Holder) Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 03 GAU CK 0063
Arunachal Pradesh (Land Records and Settlement) Act, 2000 — Section 10, 15, 20, 4, 4(2)Assam Forest Regulations, 1891 — Section 10, 11, 11(3), 12, 13Balipara, Tirap, Sadiya Frontier Tract Jhum Land Regulation, 1947 — Section 4
High Courts18 Mar 2011Dismissed
M.S. Freight Carriers (India) Private Limited Vs Union of India (UOI)
Gauhati High Court · (2011) 3 GLR 906
Arbitration Act, 1940 — Section 37Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), Order 47 Rule 1, Order 47 Rule 1(2), 114, 115
High Courts18 Mar 2011Dismissed
Gitima Das Vs Jitendra Nath Das
Gauhati High Court · (2012) 2 DMC 139 : (2011) 4 GLR 256
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407, 482Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts18 Mar 2011Dismissed
Balchakram Megong Baldak Vs State of Meghalaya and Others
Gauhati High Court · (2011) 2 GLT 298
Constitution of India, 1950 — Article 21, 226Land Acquisition Act, 1894 — Section 4, 6
High Courts18 Mar 2011Dismissed
Rana Construction and Engineer (R) Ltd. Vs Union of India and Others
Gauhati High Court · (2011) 6 GLR 744
High Courts18 Mar 2011Allowed
Shri Krishno Kanta Borooah Vs The State of Meghalaya
Gauhati High Court · (2011) 5 GLR 584
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 16, 21
High Courts18 Mar 2011Dismissed
The Director General, Boarder Roads Organisation and Others Vs GS - 161752 OVSR
Gauhati High Court · (2011) 3 GLT 431
Constitution of India, 1950 — Article 148, 309
High Courts18 Mar 2011
Fortuna Agro Plantations Ltd. Vs State of Tripura and Others
Gauhati High Court · (2011) 03 GAU CK 0006
High Courts17 Mar 2011
Universal Pipes (P) Ltd. Vs The State of Assam
Gauhati High Court · (2011) 3 GLR 501
Assam General Sales Tax Act, 1993 — Section 9, 9(3)Constitution of India, 1950 — Article 226, 366
High Courts17 Mar 2011Allowed
Rajiv Gandhi Indian Institute of Management Vs Dr. Sadhana Tyagi and The Union of India (UOI)
Gauhati High Court · (2011) 03 GAU CK 0099
High Courts17 Mar 2011Allowed
Shri Anjala Debbarma Vs The State of Tripura
Gauhati High Court · (2011) 4 GLR 204
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts17 Mar 2011Dismissed
Alifuddin Vs State of Assam
Gauhati High Court · (2011) 2 GLT 435
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts17 Mar 2011Dismissed
Shri Motilal Tayeng, Naik, PTC and Shri Rakesh Kr. Jha, Constable Vs The State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 03 GAU CK 0047
High Courts17 Mar 2011
Kamakhya Plastics (P) Ltd. Vs The State of Assam and Others
Gauhati High Court · (2011) 03 GAU CK 0024
Assam General Sales Tax Act, 1993 — Section 9, 9(3)Constitution of India, 1950 — Article 226, 366
High Courts17 Mar 2011
Shri Nitya Bharali Vs The State of Assam
Gauhati High Court · (2011) 3 GLR 917 : (2011) 2 GLT 250
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 109, 300, 302, 304, 307
High Courts17 Mar 2011Dismissed
Smti Chandramati Devi Vs Shri Rajib Bora, Commissioner and Secretary to the Govt. of Assam, Home Department, Shri Pratik Hazela, District Magistrate/Deputy Commissioner and Shri Ratul Mahanta, Sub-Divisional Magistrate
Gauhati High Court · (2011) 5 GLR 775
Assam Requisition and Control of Vehicles Act, 1968 — Section 5Constitution of India, 1950 — Article 136, 226Contempt of Courts Act, 1971 — Section 19
High Courts17 Mar 2011
Shri Gopal Goraik Vs The State of Assam
Gauhati High Court · (2011) 2 GLT 425
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 313(2), 313(3), 313(4)Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2011Allowed
Sri Biplab Chakraborty, Smt. Maya Chakraborty and Smt. Sima Chakraborty Vs The State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 32, 32(1)
High Courts16 Mar 2011
Sri Khokan Debbarma Vs The State of Tripura and Smt. Chinu Chakma
Gauhati High Court · (2011) CriLJ 2988 : (2011) 2 GLT 431
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 407, 408, 409Penal Code, 1860 (IPC) — Section 306, 498A