High Courts15 Nov 2010Dismissed
Kanak Chandra Nath Vs State of Assam and Others
Gauhati High Court · (2011) 128 FLR 447
Constitution of India, 1950 — Article 142, 226
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 562 of 1,245
High Courts15 Nov 2010
Dehi Ram Baruah Vs Regional Manager, UCO Bank and Others
Gauhati High Court · (2011) 128 FLR 451 : (2011) 6 GLR 806 : (2011) 3 LLJ 200 : (2011) LLR 480
Constitution of India, 1950 — Article 226
High Courts15 Nov 2010Allowed
Board of Trustees for The Port of Kolkata Vs Official Liquidator, Guwahati
Gauhati High Court · (2011) 6 GLR 617
Companies Act, 1956 — Section 456, 456(2), 529A, 535Major Port Trusts Act, 1963 — Section 48, 48(1), 49, 49(1), 51
High Courts12 Nov 2010
Goodricke Group Ltd. and Another Vs Mahmud Hasan Sultan and Another
Gauhati High Court · (2011) 165 CompCas 92 : (2011) 3 GLR 250
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 19, 20
High Courts12 Nov 2010Dismissed
Dr. Joy Kumar Singh Vs The State of Assam
Gauhati High Court · (2010) 11 GAU CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 29, 76(2)
High Courts12 Nov 2010Dismissed
Syed Alam Vs The State of Assam
Gauhati High Court · (2011) 2 GLR 525
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 29, 76(2)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 53, 53A, 53A(2), 64, 65(1)
High Courts11 Nov 2010Dismissed
Kusheswar Borah Vs State of Assam and Others
Gauhati High Court · (2011) 3 GLR 177
Assam Elementary Education (Provincialisation) Services and Conduct Rules, 1981 — Rule 3, 5
High Courts11 Nov 2010
Nabanita Baruah Vs State of Assam and Ors.
Gauhati High Court · (2010) 11 GAU CK 0051
High Courts11 Nov 2010
Manjula Das (Dr.) Vs State of Assam & Ors.
Gauhati High Court · (2011) 4 GLT 958
High Courts11 Nov 2010
Mosstt. Sohorbhan Bibi Vs Md. Alauddin Sk
Gauhati High Court · (2010) 11 GAU CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 125, 252
High Courts11 Nov 2010Allowed
Tileswari Konwar Vs State of Assam
Gauhati High Court · (2011) 2 GLR 224
Criminal Procedure Code, 1973 (CrPC) — Section 313, 394Penal Code, 1860 (IPC) — Section 307, 326, 80
High Courts11 Nov 2010Allowed
Rabindra Chandra Sutradhar Vs Smt. Dalia Sutradhar and The National Insurance Company Ltd.
Gauhati High Court · (2011) 2 TAC 324
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts11 Nov 2010
Pradeep Gogoi, S/O.LT.Tarun Ch.Gogoi Vs State of Assam and Ors.
Gauhati High Court · (2010) 11 GAU CK 0005
High Courts11 Nov 2010
Monjula Das Vs State of Assam and Ors.
Gauhati High Court · (2011) 6 GLR 393
Constitution of India, 1950 — Article 309, 309
High Courts11 Nov 2010Allowed
Prabhabati Deka Vs State of Assam and Others
Gauhati High Court · (2011) 5 GLR 692
High Courts10 Nov 2010Allowed
Metongmerenao Vs State of Nagaland and Another
Gauhati High Court · (2011) 1 GLR 555
Constitution of India, 1950 — Article 317
High Courts10 Nov 2010
Rabindra Debatrata and Others Vs State of Tripura
Gauhati High Court · (2011) 1 GLT 414
Criminal Procedure Code, 1973 (CrPC) — Section 374Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 16, 2, 4Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 447
High Courts10 Nov 2010Dismissed
Gautamdas and Another Vs State of Tripura
Gauhati High Court · (2011) 2 GLT 266
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 232, 313, 428Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts09 Nov 2010
Manju Jalan Vs Collector of Kamrup
Gauhati High Court · (2011) 4 GLR 592
Assam Land (Requisition and Acquisition) Act, 1964 — Section 11(4), 12(2), 13, 3, 6(3)Land Acquisition Act, 1894 — Section 28, 4(3), 54, 54(1)
High Courts09 Nov 2010
Shantikr Jalan Vs Collector of Kamrup, Guwahati
Gauhati High Court · (2011) 5 GLT 542
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11(4), 11(4), 13, 13Land Acquisition Act, 1894 — Section 28, 28