High Courts10 Feb 2011
Mrs. Nilakshi Mili (Medak), C/o Shri Dipak Medak Vs The State of Assam and Others
Gauhati High Court · (2011) 02 GAU CK 0001
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 553 of 1,245
High Courts09 Feb 2011
Sri Chittaranjan Roy Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 313, 41Penal Code, 1860 (IPC) — Section 366, 376(1), 420
High Courts09 Feb 2011Allowed
Sirazun Nessa Vs State of Assam and Others
Gauhati High Court · (2011) 4 GLT 751
Assam Civil Services (Conduct) Rules, 1965 — Rule 26Assam Services (Pension) Rules, 1969 — Rule 143, 143(1), 143(2), 9Constitution of India, 1950 — Article 19
High Courts09 Feb 2011Allowed
Shri Bajlu Miah, Son Late Manu Miah of Naraura Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0025
Penal Code, 1860 (IPC) — Section 279, 338, 427
High Courts07 Feb 2011Allowed
Sri Madhu Sudhan Sarkar Vs The State of Tripura
Gauhati High Court · (2011) 02 GAU CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 337
High Courts07 Feb 2011Dismissed
Sri Amar Singh Chetri Vs The State of Assam
Gauhati High Court · (2011) 1 GLT 655
High Courts04 Feb 2011
Shiv Kumar Agarwala Vs State of Meghalaya and Others
Gauhati High Court · (2011) CriLJ 1999 : (2011) 2 GLT 205 : (2011) 3 RCR(Criminal) 880
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 196, 196(1A), 196(2), 468, 468(2)(C)Penal Code, 1860 (IPC) — Section 294, 323, 500, 505(2), 505(3)
High Courts04 Feb 2011Dismissed
Shri Chatur Singh Thapa Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 02 GAU CK 0061
Constitution of India, 1950 — Article 226
High Courts04 Feb 2011
Md. Muslemuddin Vs State of Assam
Gauhati High Court · (2011) 02 GAU CK 0042
Penal Code, 1860 (IPC) — Section 302, 304, 448
High Courts04 Feb 2011Allowed
Subodh Sarkar, Mantu Das, Dhanti Das and Habial Das Vs State of Assam
Gauhati High Court · (2011) 02 GAU CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 34
High Courts04 Feb 2011Dismissed
Umpyrchin @ Ampyrching Village, BPO Umkiang Vs The Jaintia Hills Autonomous District Council and Others
Gauhati High Court · (2011) 02 GAU CK 0033
Khasi Hills Autonomous District (Administration of Elaka) Act, 1991 — Section 2, 2(1), 3
High Courts04 Feb 2011Allowed
The Ex-MDCs Welfare Association Vs The State of Meghalaya and The Garo Hills Autonomous District Council
Gauhati High Court · (2011) 02 GAU CK 0010
Garo Hills Autonomous District Council (Members Pension) Act, 2007 — Section 1, 4, 4(1), 6, 7
High Courts04 Feb 2011Dismissed
National Insurance Company Ltd. Vs Abdul Rashid (Md.) @ Sabdin and Another
Gauhati High Court · (2012) ACJ 1667 : (2011) 2 GLT 77 : (2011) 4 LLJ 91
Motor Vehicles Act, 1988 — Section 147, 147(1)
High Courts04 Feb 2011
Mehuve Vs State of Nagaland and Others
Gauhati High Court · (2011) 4 GLT 709
Constitution of India, 1950 — Article 226
High Courts03 Feb 2011
State of Nagaland Vs Rashamong Chang and Others
Gauhati High Court · (2011) 3 GLR 924 : (2011) 1 GLT 609 : (2011) 3 TAC 583
Motor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 142
High Courts03 Feb 2011Allowed
Keshav Rava Vs State of Assam
Gauhati High Court · (2011) 3 GLR 814 : (2011) 2 GLT 151
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Feb 2011Allowed
Ram Bin Vs State of Assam
Gauhati High Court · (2011) 02 GAU CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 325, 34
High Courts03 Feb 2011
Oriental Insurance Company Ltd. Vs Toshiba Pongner
Gauhati High Court · (2011) 4 GLT 689
Motor Vehicles Act, 1988 — Section 165, 165(1), 166
High Courts03 Feb 2011Allowed
Aftab Uddin (Md.) and Others Vs State of Assam
Gauhati High Court · (2011) 2 GLT 229
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 323, 325, 326, 447
High Courts02 Feb 2011Allowed
Atoka Sema Vs State of Nagaland and Another
Gauhati High Court · (2011) 1 GLT 657
Constitution of India, 1950 — Article 226