COURT ARCHIVE

Gauhati High Court judgments

24,891 judgments · page 561 of 1,245

High Courts23 Nov 2010Dismissed

Smt. Lalnunmawii Vs National Insurance Co. Ltd. and Sri C. Rohira

Gauhati High Court · (2010) 11 GAU CK 0063

Administrative Tribunals Act, 1985 — Section 22(3)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 114, 34Motor Vehicles Act, 1988 — Section 163A

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High Courts23 Nov 2010

Dhiren Bora Vs State of Assam

Gauhati High Court · (2012) 2 GLR 203

Penal Code, 1860 — Section 34, 353Penal Code, 1860 (IPC) — Section 34, 353

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High Courts23 Nov 2010

Paramananda Taye Vs Dibrugarh University & Ors.

Gauhati High Court · (2010) 5 GLT 284

Dibrugarh University Act, 1965 — Section 18(a), 18(a), 18(j), 18(j)

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High Courts23 Nov 2010Dismissed

Shri Ashok Kr. Majumder Vs The State of Tripura and The State Bank of India

Gauhati High Court · (2010) 11 GAU CK 0033

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High Courts23 Nov 2010

Oriental Insurance Co. Ltd. Vs Ms. Lalmalsawmi Ralte (L) and Others

Gauhati High Court · (2010) 11 GAU CK 0029

Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 170, 173Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts23 Nov 2010Dismissed

State Panchayat Election Commission and Others Vs Haripada Shil and Others

Gauhati High Court · (2011) 1 GLT 55

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 6 Rule 7, Order 7 Rule 11Limitation Act, 1963 — Section 4Tripura Panchayat (Conduct of Election) Rules, 1993 — Rule 70

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High Courts23 Nov 2010Dismissed

Oriental Insurance Co. Ltd. Vs Ranjit Roy

Gauhati High Court · (2011) 2 TAC 854

Motor Vehicles Act, 1988 — Section 149(2), 170

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High Courts22 Nov 2010

Byomkesh Paul Vs The Union of India (UOI), The State of Tripura, The Secretary to the Government of India and The Secretary to the Government of Tripura, Political Department

Gauhati High Court · (2010) 11 GAU CK 0066

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High Courts22 Nov 2010

Sonitpur Dhatri Sewa Samity Vs Director of Health Services, Assam

Gauhati High Court · (2010) 11 GAU CK 0050

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High Courts22 Nov 2010

Golaghat Nirman Mohila Gut (NGO) and Anr. Vs State of Assam and Ors.

Gauhati High Court · (2012) 1 GLR 440

Constitution of India, 1950 — Article 226, 226

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High Courts19 Nov 2010

State of Tripura and Others Vs Subal Kumar Dey

Gauhati High Court · (2011) 5 GLR 553 : (2011) 1 GLT 290

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1, Order 47 Rule 2, 114Constitution of India, 1950 — Article 137, 145

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High Courts19 Nov 2010

Surendra Singh Vs Union of India (UOI)

Gauhati High Court · (2010) 11 GAU CK 0062

Assam Rifles Act, 1941 — Section 7, 8Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 18, 19

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High Courts19 Nov 2010

Dikhow Meen Samabai Samiti Ltd. Vs Assam Fisheries Development Corporation Ltd. & Ors.

Gauhati High Court · (2011) 5 GLT 548

Constitution of India, 1950 — Article 226, 226

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High Courts19 Nov 2010

Oriental Insurance Co. Ltd. and Another Vs Binoy Bhusan Roy and Others

Gauhati High Court · (2011) 1 GLT 9 : (2011) 3 LLJ 451 : (2011) 4 TAC 316

Motor Vehicles Act, 1988 — Section 147Penal Code, 1860 (IPC) — Section 279, 338Workmens Compensation Act, 1923 — Section 10, 17, 2, 30, 3A

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High Courts18 Nov 2010

Laxminath Chakma Vs State of Tripura

Gauhati High Court · (2010) 5 GLT 665

Criminal Procedure Code, 1973 — Section 427(1), 482Criminal Procedure Code, 1973 (CrPC) — Section 427(1), 482

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High Courts18 Nov 2010Allowed

Mafisuddin Khadim Vs National Insurance Company Ltd.

Gauhati High Court · (2011) 2 TAC 396

Motor Vehicles Act, 1988 — Section 163A, 165, 165(1), 166, 2

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High Courts18 Nov 2010Allowed

Ram Sankar Bhattacharjee Vs Gauhati High Court and Others

Gauhati High Court · (2011) 1 GLT 204

Constitution of India, 1950 — Article 14, 226, 227, 229(1), 229(2)Gauhati High Court (Appointment, Condition of Service and Conduct) Rules, 1967 — Rule 37

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High Courts16 Nov 2010Dismissed

Mandira Begum (Deka) Vs State of Assam

Gauhati High Court · (2011) 1 GLR 630

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 164, 164(1), 164(4)Penal Code, 1860 (IPC) — Section 366

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High Courts16 Nov 2010Allowed

Shri Roynath D Sangma Elected from 18 Batabari GDC Constitutency and Others Vs State of Meghalaya and Garo Hills Autonomous

Gauhati High Court · (2011) 2 GLR 12 : (2011) 2 GLT 35

Assam Autonomous Districts (Constitution of District Councils) Rules, 1951 — Rule 36(5)Constitution of India, 1950 — Article 256, 257, 355, 356, 356(1)Rules of Executive Business of the Government of the State of Meghalaya — Rule 17

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High Courts15 Nov 2010Dismissed

Chandra Dhar Dev Sarma Vs State of Assam and Others

Gauhati High Court · (2011) 128 FLR 445

Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3(F)Constitution of India, 1950 — Article 226

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