High Courts03 Mar 2011Allowed
Sri. Dharmendra Gogoi and Sri. Chakra Bora Vs State of Assam
Gauhati High Court · (2011) 4 GLR 604 : (2011) 2 GLT 595
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376(2), 392
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 550 of 1,245
High Courts02 Mar 2011Dismissed
Union of India (UOI) and Another Vs Bholirai
Gauhati High Court · (2011) 4 GLR 380 : (2011) 2 GLT 601
Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 166, 168, 173, 92A, 95(1)
High Courts01 Mar 2011Dismissed
Md Makrub Khan @ Md Junu Khan Vs Manuj Kumar Sarmah, The State of Assam and The Sivasagar Municipal Board
Gauhati High Court · (2011) 3 GLR 15
Constitution of India, 1950 — Article 226
High Courts01 Mar 2011Dismissed
Md Mosaid Ali Laskar Vs The State of Assam and Others
Gauhati High Court · (2011) 6 GLR 794
High Courts01 Mar 2011
Swapan Chanda and Others Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 03 GAU CK 0095
Constitution of India, 1950 — Article 226
High Courts01 Mar 2011Dismissed
Smti Madhuchanda Dutta, Lecturer, Deptt. of Sociology, Manohari Devi Kanoi Girls College Vs The State of Assam
Gauhati High Court · (2011) 03 GAU CK 0085
High Courts01 Mar 2011
Shri Sandeep Kumar Patel Vs Shri Pulinder Singh and Others
Gauhati High Court · (2011) 03 GAU CK 0075
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 491
High Courts01 Mar 2011Dismissed
Nur Mahammad Vs Nekibul hussain khan, The Deputy Commissioner, The Sub-Divisional Officer-Cum-Returning Officer of Panchayat Election and The Extra Assistant Commissioner-Cum- Assistant Returning Officer of Panchayat Election
Gauhati High Court · (2011) 3 GLT 501
Assam Panchayat Act, 1994 — Section 129Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 83, 83(1)
High Courts01 Mar 2011Dismissed
Shujata Barman Vs The State of Assam and Others
Gauhati High Court · (2011) 3 GLR 881
Constitution of India, 1950 — Article 14
High Courts01 Mar 2011Allowed
Ngultuolien Vs State of Manipur and Others
Gauhati High Court · (2011) 2 GLT 587
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)
High Courts01 Mar 2011Allowed
Bhuyankhat Tea Company Private Limited Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 105 CLA 240 : (2011) 163 CompCas 316 : (2011) 3 CompLJ 647 : (2011) 5 GLR 677 : (2011) 2 GLT 533
Companies Act, 1956 — Section 17, 211(3A), 391, 391(1), 391(2)
High Courts28 Feb 2011Allowed
Starline Agency Vs Nabajit Das and Others
Gauhati High Court · (2011) 40 VST 452
Assam Value Added Tax Act, 2003 — Section 2(56), 2(57), 20, 20(2)Constitution of India, 1950 — Article 226, 3General Clauses Act, 1897 — Section 8
High Courts25 Feb 2011Dismissed
Tilendra Sonowal Vs Md Alauddin Laskar
Gauhati High Court · (2011) 02 GAU CK 0067
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 197, 319, 397Penal Code, 1860 (IPC) — Section 34, 419, 420, 427, 465
High Courts25 Feb 2011Dismissed
Abdul Latif Vs State of Assam
Gauhati High Court · (2011) 3 GLR 201 : (2011) 2 GLT 220
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 448
High Courts25 Feb 2011Allowed
Limatola Vs State of Nagaland and Others
Gauhati High Court · (2011) 5 GLR 512 : (2011) 2 GLT 554
High Courts25 Feb 2011
Smt. Tagar Hazarika Vs Smt. Monmi Hazarika and Sri Sonpona Hazarika
Gauhati High Court · (2011) 02 GAU CK 0024
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts25 Feb 2011Dismissed
Kartik Chandra Dutta and Others Vs State Of Assam
Gauhati High Court · (2011) 02 GAU CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 17, 2Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts25 Feb 2011
State of Meghalaya Vs Rajkhowa Commission of Inquiry and Anr.
Gauhati High Court · (2011) 6 GLR 284
Constitution of India, 1950 — Article 226, 226
High Courts24 Feb 2011Allowed
Oil and Natural Gas Corporation Ltd. Vs Bansidhar Badridas Modi (P.) Ltd.
Gauhati High Court · (2011) 4 GLR 237
Land Acquisition Act, 1894 — Section 11, 12, 17, 18, 23
High Courts24 Feb 2011Allowed
Starline Agency, A Proprietorship Firm of Smt. Subhashree Deka Das Vs Sri Nabajit Das, Proprietor of N.D. Enterprise, The State of Assam and The Purchase Board /Departmental Purchase Committee
Gauhati High Court · (2011) 1 GLT 710 : (2011) 40 VST 452
Assam Value Added Tax Rules, 2005 — Rule 13(13)Constitution of India, 1950 — Article 226, 3General Clauses Act, 1897 — Section 8