High Courts23 Dec 2010
Md. Dilder Ali Vs The State of Tripura
Gauhati High Court · (2011) 2 GLR 617
Criminal Procedure Code, 1973 (CrPC) — Section 160, 164Penal Code, 1860 (IPC) — Section 376, 417
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 558 of 1,245
High Courts22 Dec 2010
Sri Anil Chakraborty Vs The State of Tripura and Others
Gauhati High Court · (2011) 2 GLR 730
Constitution of India, 1950 — Article 14, 16Tripura Accounts Cum Administrative Training Rules, 1998 — Rule 10, 11, 3, 9
High Courts21 Dec 2010Dismissed
Someswar Das Vs State of Assam
Gauhati High Court · (2011) 2 GLT 140
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395
High Courts21 Dec 2010Dismissed
Bimal Das Vs Assam Fisheries Development Corporation and Others
Gauhati High Court · (2011) 3 GLR 402
Constitution of India, 1950 — Article 226
High Courts21 Dec 2010
Sri Krishna Nama Das Vs Smti Pushpa Nama Das and Master Kishan Nama Das
Gauhati High Court · (2011) 3 GLR 10 : (2011) 1 GLT 605
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts21 Dec 2010
Debashis Roy Choudhury Vs State of Tripura and Others
Gauhati High Court · (2011) 6 GLR 682
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 16, 27, 27(2)Constitution of India, 1950 — Article 14, 309, 310, 311
High Courts20 Dec 2010
Fayzul Hoque Mazumdar Vs State of Assam & Ors.
Gauhati High Court · (2012) 3 GLT 535
Constitution of India, 1950 — Article 226, 226
High Courts20 Dec 2010
Sri Amrit Lal Debnath and Sri Alanga Debnath Vs The State of Tripura
Gauhati High Court · (2010) 12 GAU CK 0020
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Dec 2010Allowed
Rabindra Chandra Sutradhar Vs Dalia Sutradhar and Another
Gauhati High Court · (2011) 2 GLR 719 : (2011) 1 GLT 719
Motor Vehicles Act, 1988 — Section 166, 173
High Courts18 Dec 2010Allowed
Mafisuddin Khadim Vs National Insurance Co. Ltd.
Gauhati High Court · (2011) 2 GLR 783 : (2011) 1 GLT 783
Motor Vehicles Act, 1988 — Section 163, 163A, 165, 166, 2
High Courts16 Dec 2010
Manik Sarkar Vs State of Tripura
Gauhati High Court · (2011) 2 GLR 644 : (2011) 1 GLT 677
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 391Evidence Act, 1872 — Section 60, 64, 91Penal Code, 1860 (IPC) — Section 302, 498A
High Courts16 Dec 2010Dismissed
Samir Kumar Sen Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 5 GLR 518
High Courts16 Dec 2010
Sh. R. Rikhuma Vs The State of Mizoram and Others
Gauhati High Court · (2010) 12 GAU CK 0023
High Courts16 Dec 2010Allowed
Sh. Biakkunga Vs The State of Mizoram and Others
Gauhati High Court · (2010) 12 GAU CK 0016
High Courts16 Dec 2010
Nilamoni Hazarika Vs State of Assam
Gauhati High Court · (2010) 12 GAU CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 338, 427
High Courts16 Dec 2010Allowed
Smti. Sanju Rani Shil Vs Sri Krishna Chandra Shil and The State of Tripura
Gauhati High Court · (2010) 12 GAU CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4)Evidence Act, 1872 — Section 21Penal Code, 1860 (IPC) — Section 494, 498(A)
High Courts16 Dec 2010Dismissed
Himangshu Paul Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 2 GLR 665 : (2011) 1 GLT 352
Constitution of India, 1950 — Article 14, 16
High Courts16 Dec 2010Allowed
Shri Jitendra Lal Gope Vs The State of Tripura
Gauhati High Court · (2011) 2 GLR 829
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)
High Courts16 Dec 2010Dismissed
Amir Hussain and Another Vs Union of India (UOI)
Gauhati High Court · (2010) 12 GAU CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313, 432, 482Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3
High Courts15 Dec 2010
Principal Seat Jahangir Alom & Ors. Vs State of Assam & Ors.
Gauhati High Court · (2011) 5 GLT 454
Assam Panchayat Act, 1994 — Section 123(2), 123(2), 19, 19, 22, 22