High Courts02 Feb 2011Allowed
Sri Abdul Awal Vs State of Assam
Gauhati High Court · (2011) 02 GAU CK 0068
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 554 of 1,245
High Courts02 Feb 2011Dismissed
Mita Guha Vs State of Tripura
Gauhati High Court · (2011) CriLJ 1849 : (2011) 4 GLR 864 : (2011) 2 GLT 353
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 109, 120B, 366A, 376(2)
High Courts02 Feb 2011
Shri Shashi Bhusan Kumar Vs The State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 02 GAU CK 0060
High Courts02 Feb 2011Allowed
Sri Harendra Bhowmik, Managing Director, Tripura Apex Weavers'' Cooperative Society Ltd. Vs Shri Subhas Sutradhar and Others
Gauhati High Court · (2011) 02 GAU CK 0048
High Courts01 Feb 2011
U.C. Panda (Dr.) Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 1 GLT 614
Constitution of India, 1950 — Article 14
High Courts01 Feb 2011Dismissed
Rubyious Thubru @ Ruby Thubru Vs Kongka Lamare and Others
Gauhati High Court · (2011) 2 GLT 605
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 22(3)
High Courts01 Feb 2011Allowed
Anima Sinha Vs Ranjit Kr. Sinha
Gauhati High Court · AIR 2011 Guw 87 : (2011) 129 FLR 454
Hindu Marriage Act, 1955 — Section 13
High Courts01 Feb 2011
State of Manipur and Ors. Vs Asem Bimola Devi and Ors.
Gauhati High Court · AIR 2011 Guw 59 : (2011) 3 GLR 763 : (2011) 4 GLT 694
Constitution of India, 1950 — Article 166, 166, 226, 226
High Courts01 Feb 2011Allowed
Shri Dhananjoy Narzary Vs The Food Corporation of India and The Union of India (UOI), Ministry of Agriculture (Department of Food)
Gauhati High Court · (2011) 2 GLR 457 : (2011) 2 GLT 172
Food Corporation of India Staff Regulations, 1971 — Regulation 31, 32, 32A, 32A(30), 32A(5)
High Courts01 Feb 2011
Binoy Biswas Vs State of Assam
Gauhati High Court · (2011) 02 GAU CK 0020
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12
High Courts01 Feb 2011Dismissed
Ripu Biswas Vs Badal Biswas and Others
Gauhati High Court · (2011) 3 GLR 802
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 306, 378(4), 406, 498A
High Courts31 Jan 2011Allowed
Abdul Malik Vs The State of Assam and Others
Gauhati High Court · (2011) 3 GLT 409
Assam Panchayat Act, 1994 — Section 43, 43(1)
High Courts31 Jan 2011Dismissed
Shri Nishi Kanta Das Vs The State of Tripura and Others
Gauhati High Court · (2011) 01 GAU CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 148, 149, 436
High Courts31 Jan 2011Allowed
Prabhat Marak and Another Vs State of Tripura
Gauhati High Court · (2011) CriLJ 1844 : (2011) 4 GLR 247
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7Penal Code, 1860 (IPC) — Section 148, 149, 392, 447, 448
High Courts31 Jan 2011
Ashok Kumar Saboo (HUF) & Anr. Vs Hindustan Paper Corporation Limited (HPCL) & Ors.
Gauhati High Court · (2012) 3 GLT 724
Constitution of India, 1950 — Article 19(1)(g), 19(1)(g)
High Courts31 Jan 2011
Smt. Junali Doley (Borah) and Others Vs The State of Assam and Others
Gauhati High Court · (2011) 2 GLT 459
Assam Panchayat (Constitution) Rules, 1995 — Rule 6Assam Panchayat Act, 1994 — Section 43, 43(1)Assam Panchayati Raj Act, 1959 — Section 17(1)
High Courts31 Jan 2011
L.Chongji Phom Vs State of Nagaland & Ors.
Gauhati High Court · (2011) 5 GLT 296
High Courts28 Jan 2011Allowed
Smti Mita Bhattacharjee Vs The State of Tripura
Gauhati High Court · (2011) 01 GAU CK 0037
High Courts28 Jan 2011Dismissed
Jai Balaji Industries Ltd. and Another and Ajay Kumar Tantia Vs The Union of India (UOI) and Others
Gauhati High Court · AIR 2011 Guw 109 : (2011) 3 GLR 43 : (2011) 1 GLT 457
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 2002 — Section 3, 4Competition Act, 2002 — Section 16, 16(1), 18, 19, 26(1)
High Courts28 Jan 2011Dismissed
Shri Ranjit Kumar Dey, Office Superintendent in the Office of the Principal Chief Conservator of Forests Vs The State of Tripura, Shri Bimal Ranjan Saha and Shri Bimal Kumar Chakraborty
Gauhati High Court · (2011) 2 GLT 547