High Courts16 Mar 2011
Shri H.C. Rinmuana Vs The State of Mizoram
Gauhati High Court · (2011) 03 GAU CK 0023
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 548 of 1,245
High Courts16 Mar 2011
The New India Assurance Insurance Company Ltd. Vs Smti Lalhmangahi (L) and Shri V. Sanglawma
Gauhati High Court · (2011) 2 TAC 756
Motor Vehicles Act, 1988 — Section 173
High Courts15 Mar 2011
Shri Rima Taipodia Vs The State of Arunachal Pradesh, The Arunachal Pradesh Public Service Commission (APPSC) and The Secretary (Personnel), Government of Arunachal Pradesh
Gauhati High Court · (2011) 03 GAU CK 0112
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts15 Mar 2011
RNT Plantations Limited (Owner-Lukwah Tea Estate) Vs Union of India and Others
Gauhati High Court · (2011) 270 ELT 353
Central Excise Rules, 1944 — Rule 2, 2BCentral Excises and Salt Act, 1944 — Section 35B(4), 35E(4)
High Courts15 Mar 2011Allowed
Jyothy Laboratories Ltd. Vs State of Assam
Gauhati High Court · (2011) 03 GAU CK 0107
Assam Value Added Tax Act, 2003 — Section 105, 36
High Courts15 Mar 2011Dismissed
Shri Chitta Ranjan Debburman Vs The Union of India (UOI)
Gauhati High Court · (2011) 03 GAU CK 0066
Central Reserve Police Force Act, 1949 — Section 10, 16, 16(2)Central Reserve Police Force Rules, 1955 — Rule 27, 31
High Courts15 Mar 2011Allowed
Sri Rima Taipodia Vs The State of Arunachal Pradesh and The Aruanchal Pradesh Public Service Commission (APPSC)
Gauhati High Court · (2011) 3 GLT 320
Constitution of India, 1950 — Article 14, 16, 16(1), 311(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2Tourism Development Corporation (Conduct, Discipline and Appeal) Rules, 1978 — Rule 31
High Courts15 Mar 2011Allowed
Pabitra Kumar Das Vs State of Assam and Others
Gauhati High Court · (2011) 5 GLR 594 : (2011) 3 GLT 118
Constitution of India, 1950 — Article 226
High Courts15 Mar 2011Dismissed
Commissioner of Central Excise Vs Jellalpore Tea Estate
Gauhati High Court · (2011) 268 ELT 14
Central Excises and Salt Act, 1944 — Section 11A, 35E, 35E(2), 35G
High Courts15 Mar 2011
Rajshree Tea and Industries (P) Ltd. Vs The Union of India (UOI) Vs The Assistant Commissioner and Superintendent, Central Excise, Range
Gauhati High Court · (2011) 268 ELT 488 : (2011) 2 GLT 475
Central Excises and Salt Act, 1944 — Section 11A, 11AAFinance Act, 2003 — Section 157
High Courts14 Mar 2011Dismissed
The State of Tripura Vs Shri Apu Pal
Gauhati High Court · (2011) 2 DMC 489 : (2011) 3 GLR 776 : (2011) 2 GLT 240
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378(4)Evidence Act, 1872 — Section 113, 113A, 32Penal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Mar 2011
Punaisaikia Vs State of Assam
Gauhati High Court · (2012) 2 GLR 434
Penal Code, 1860 — Section 326, 341Penal Code, 1860 (IPC) — Section 326, 341
High Courts11 Mar 2011
The New India Assurance Co. Ltd. Vs Smti. Dri Langshiang and Shri Balwinder Singh
Gauhati High Court · (2011) 3 GLR 810 : (2011) 2 TAC 760
Motor Vehicles Act, 1988 — Section 170, 173
High Courts11 Mar 2011Dismissed
Boa Penji Vs State Bank of India and Others
Gauhati High Court · (2011) 4 GLR 710 : (2011) 3 GLT 476
High Courts10 Mar 2011Allowed
Rathindra Chakraborty Vs State of Assam
Gauhati High Court · (2011) 2 GLT 304
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts10 Mar 2011
Mrs. Usha Rani Goswami and Others Vs The State of Assam and Others
Gauhati High Court · (2011) 4 GLR 392 : (2011) 2 GLT 51
High Courts10 Mar 2011
Sh.Lalropuia Hmar Vs State of Mizoram & Ors.
Gauhati High Court · (2012) 5 GLR 269 : (2012) 3 GLT 530
High Courts10 Mar 2011Dismissed
Sri Ana Miah Vs State of Tripura
Gauhati High Court · (2011) 03 GAU CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 122, 427Penal Code, 1860 (IPC) — Section 302, 323, 325, 34, 341
High Courts10 Mar 2011Allowed
Management of M/s. Steelsworth Pvt. Ltd. Vs State of Assam and Others
Gauhati High Court · (2012) 132 FLR 246
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 10
High Courts10 Mar 2011Allowed
Smt. Afsana Begum Llasker Vs Fulen Ahmed Lasker
Gauhati High Court · (2011) 03 GAU CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 125