High Courts09 Mar 2011
Masaraf Ali Vs State of Assam
Gauhati High Court · (2011) 2 GLT 990
Penal Code, 1860 — Section 302, 326Penal Code, 1860 (IPC) — Section 302, 326
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 549 of 1,245
High Courts09 Mar 2011
Makarand Patankar Vs Sujit Saha and Another
Gauhati High Court · (2011) 4 BC 346
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 155(1), 156(1), 200, 473Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 141, 141, 142
High Courts09 Mar 2011
Smt. Thansiami Vs Lalruatkima and Others
Gauhati High Court · AIR 2011 Guw 97
Civil Procedure Code, 1908 (CPC) — Section 100Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 — Rule 10, 109(10), 109(5), 6, 7
High Courts08 Mar 2011Allowed
Sri Dipak Bardhan Vs Sri Pranab Debnath and Others
Gauhati High Court · (2011) 3 GLR 23 : (2011) 3 GLT 83 : (2011) 3 TAC 28
Motor Vehicles Act, 1988 — Section 166, 168
High Courts08 Mar 2011Dismissed
The New India Assurance Company Ltd. Vs Smt. Rekha Paul and Smt. Shilarani Ghosh
Gauhati High Court · (2011) 3 GLR 1 : (2011) 3 GLT 53
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts08 Mar 2011
Union of India (UOI) and Others Vs Smt. Ngurthankhumi
Gauhati High Court · (2011) 03 GAU CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313(1)Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Mar 2011
Sh. Rohmingthanga Vs The State of Mizoram
Gauhati High Court · (2011) 03 GAU CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1)Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Mar 2011Dismissed
Sarah Lalmuankimi Vs The State of Mizoram and Others
Gauhati High Court · (2011) 03 GAU CK 0074
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)
High Courts08 Mar 2011
Habibullah Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLR 623
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 3, 10, 10CConstitution of India, 1950 — Article 226
High Courts07 Mar 2011
United Bank of India Vs Sri Ganesh Chandra Konwar
Gauhati High Court · (2011) 4 GLR 870 : (2011) 3 GLT 415
United Bank of India (Employees) Pension Regulations, 1995 — Regulation 14, 28, 29, 32
High Courts07 Mar 2011
Dwijen Sinha and Ors. Vs Tripura Jute Mills Ltd.and Ors.
Gauhati High Court · (2012) 2 GLR 92
High Courts07 Mar 2011Allowed
S. Yanger AO Vs State of Nagaland and Others
Gauhati High Court · (2011) 4 GLR 303
Penal Code, 1860 (IPC) — Section 392, 409
High Courts07 Mar 2011Dismissed
Smt. Vanthangi (L) Vs The State of Mizoram and Others
Gauhati High Court · (2011) 4 GLR 396
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115Limitation Act, 1963 — Section 5
High Courts04 Mar 2011Dismissed
Haren Saikia Vs State of Assam and Others
Gauhati High Court · (2011) 2 GLT 167
Penal Code, 1860 (IPC) — Section 341, 379
High Courts04 Mar 2011Allowed
Madan Malakar Vs The State of Tripura
Gauhati High Court · (2011) 5 GLR 696 : (2011) 3 GLT 167
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 161(3), 162, 164Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 326, 448
High Courts03 Mar 2011Allowed
Maharam Ali and Others Vs Smt. Indra Devi Jamatia, Smt. Bishnukumari Jamatia, Sri Bikin Jamatia and Sri Salsrang Jamatia
Gauhati High Court · (2011) 03 GAU CK 0102
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3)Constitution of India, 1950 — Article 227
High Courts03 Mar 2011Allowed
The Commissioner Cum Secretary, Department, The Chief Engineer (Power), Eastern Electrical Zone, Department of Power, Govt., The Superintendent Engineer (Power), A.P. Electrical Department of Power, and The Executive Engineer Deomali Electric Division, Department of Power Vs T.C. Syndicate
Gauhati High Court · (2011) 3 GLR 827 : (2011) 2 GLT 12
Assam Frontier (Administration of Justice) Regulations, 1945 — Regulation 48Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 18 Rule 14, Order 18 Rule 4, Order 27 Rule 3, Order 27 Rule 5A
High Courts03 Mar 2011Allowed
Sri. Naren Talukdar @ Narendra Chandra Talukdar and Others Vs The Publication Board and The State of Assam
Gauhati High Court · (2011) 4 GLR 129
Constitution of India, 1950 — Article 311Publication Board Rules — Rule 5, 5(1), 6, 7, 8
High Courts03 Mar 2011Allowed
Tajadoley and Others Vs State of Assam
Gauhati High Court · (2011) 2 DMC 622 : (2011) 2 GLT 232
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 34, 498A
High Courts03 Mar 2011
Shri Jiwan Chandra Pant Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 03 GAU CK 0040