High Courts18 Jan 2011
Tapan Kumar Das Purkayastha Vs Hindustan Paper Corporation Ltd. and Others
Gauhati High Court · (2011) LLR 735
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 556 of 1,245
High Courts18 Jan 2011
Sri Samiran Shil alias Samir Shil Vs The State of Tripura
Gauhati High Court · (2011) 2 GLT 445
High Courts14 Jan 2011Allowed
Jitendra Malakar Vs The State of Tripura
Gauhati High Court · (2011) CriLJ 1955
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 60Penal Code, 1860 (IPC) — Section 326, 34
High Courts14 Jan 2011Dismissed
Sanjoy alias Sanjit Naha Vs State of Tripura
Gauhati High Court · (2011) CriLJ 1273 : (2011) 5 GLR 750
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 326
High Courts14 Jan 2011Dismissed
Sukhen Sarkar Vs Rakhal Chandra Sarkar
Gauhati High Court · AIR 2011 Guw 56 : (2011) 2 GLT 782
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Article 58, 59
High Courts14 Jan 2011
Sanjoy @ Sanjit Naha Vs State of Tripura
Gauhati High Court · (2011) 1 GLT 684
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 326
High Courts14 Jan 2011Dismissed
H.V.S. Construction Materials Pvt. Ltd. Vs State of Manipur and Another
Gauhati High Court · (2011) 1 GLT 611
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 147Penal Code, 1860 (IPC) — Section 148, 149, 325, 427, 436
High Courts13 Jan 2011
Krishna Gopal Debnath Vs State of Tripura and Others
Gauhati High Court · (2011) 2 GLT 176
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(5)(C)
High Courts13 Jan 2011Allowed
Gaipuidun Rongmei Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLR 167
Constitution of India, 1950 — Article 162, 309, 73Manipur (Village Authorities in Hill Areas) Act, 1956 — Section 3, 3(1), 3(2), 3(3), 3(4)
High Courts13 Jan 2011Dismissed
Oriental Insurance Co. Ltd. Review Vs A.J. Thomas
Gauhati High Court · (2011) 4 GLR 289
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Motor Vehicles Act, 1988 — Section 147, 163(A), 166
High Courts12 Jan 2011Dismissed
Executive Director, Cachar Paper Mill of The Hindustan Paper Corporation Ltd. Vs Presiding Officer, Industrial Tribunal, Silchar and Others
Gauhati High Court · (2011) 4 GLR 213 : (2011) 4 GLT 344
Industrial Disputes Act, 1947 — Section 10, 12(4), 12(6), 22, 23
High Courts12 Jan 2011Dismissed
Ramvao Shimray and Others Vs State of Manipur and Others
Gauhati High Court · (2011) 4 GLT 755
Constitution of India, 1950 — Article 226Manipur (Hill Areas) District Councils (Election of Members) Rules, 2009 — Rule 15(2)
High Courts11 Jan 2011
Abdul Mannan Bhuyan and Others Vs The State of Assam and Others
Gauhati High Court · (2011) 01 GAU CK 0056
Assam Co-operative Societies Act, 1949 — Section 80Assam Co-operative Societies Rules, 1953 — Rule 26
High Courts11 Jan 2011
Sri Sajal Ghosh Vs The State of Assam and Others
Gauhati High Court · (2011) 01 GAU CK 0051
Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 5
High Courts11 Jan 2011Dismissed
Sri Babul Das, Sri Prakash Das and Smti Khoki Das Vs The State of Tripura
Gauhati High Court · (2011) 2 GLR 689
Criminal Procedure Code, 1973 (CrPC) — Section 113, 174Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113, 113B
High Courts11 Jan 2011
Smti Srutakriti Ghosh and Smti Jharna Datta Vs The State of Tripura and Others
Gauhati High Court · (2011) 3 GLR 911
Tripura Accounts Cum Administrative Training Rules, 1998 — Rule 10, 11, 3, 9
High Courts11 Jan 2011
Somiron Nessa @ Noziron Bibi @ Somiron Bibi Vs The Union of India (UOI) and Others
Gauhati High Court · (2011) 01 GAU CK 0036
Passports (Entry into India) Act, 1920 — Section 3, 4
High Courts11 Jan 2011
State of Arunachal Pradesh Vs Chechung Chuku and Another
Gauhati High Court · (2011) 2 GLR 587 : (2011) 1 GLT 669
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 324, 342, 352, 354, 452
High Courts10 Jan 2011Dismissed
The State of Tripura Vs Smt. Dipmala Roy, Sri Rajulal Debbarma and Sri Nandagopal Noatia
Gauhati High Court · (2011) 01 GAU CK 0038
High Courts10 Jan 2011Dismissed
Union of India (UOI) and Others Vs Ram Lakhan Sharma
Gauhati High Court · (2011) 3 GLT 281
CRPF Act, 1949 — Section 11(1)CRPF Rule, 1955 — Rule 27, 27(A)Penal Code, 1860 (IPC) — Section 376