High Courts29 Sept 2010Allowed
Pradip Das and Others Vs Bidal Sarkar and Another
Gauhati High Court · (2011) 1 GLR 605
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 320, 325, 341
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 565 of 1,245
High Courts29 Sept 2010
National Insurance Co. Ltd. Vs Sh. F. Lalvena
Gauhati High Court · (2011) 1 GLR 387 : (2011) 3 TAC 344
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts29 Sept 2010Allowed
Smt. Popi Chakraborty and Others Vs Punjab National Bank and Others
Gauhati High Court · AIR 2011 Guw 19 : (2011) 3 GLR 268
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(3A), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8
High Courts29 Sept 2010
Shankar Nath Tiwari (Dr.) Vs Tripura University & Ors.
Gauhati High Court · (2013) 1 GLR 40 : (2011) 5 GLT 196
Tripura University Act, 2006 — Section 18(3), 18(3), 18(4), 18(4), 18(5)
High Courts29 Sept 2010
Thangjam Merina Devi & Ors.State of Manipur & Ors. Vs State of Manipur & Ors.
Gauhati High Court · (2010) 5 GLT 702
High Courts29 Sept 2010
Partha Sarathi Roy Vs State of Tripura
Gauhati High Court · (2010) 5 GLT 299
Criminal Procedure Code, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 — Section 326, 34
High Courts29 Sept 2010Dismissed
Sri Amar Das Vs Smti Rita Paul
Gauhati High Court · (2011) 2 TAC 406
Motor Vehicles Act, 1988 — Section 173
High Courts29 Sept 2010
Sarada Bricks Industries Vs The State of Tripura
Gauhati High Court · (2011) 42 VST 485
Constitution of India, 1950 — Article 226
High Courts29 Sept 2010Dismissed
Shri Rabishankar Debnath Vs State of Tripura and Others
Gauhati High Court · (2012) 1 GLD 223
Constitution of India, 1950 — Article 226Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991 — Section 2, 5, 7
High Courts29 Sept 2010Allowed
Manu Bricks Industries Vs The State of Tripura
Gauhati High Court · (2011) 40 VST 342
Constitution of India, 1950 — Article 226Tripura Value Added Tax Act, 2004 — Section 15, 15(1), 2(32), 2(35), 5
High Courts29 Sept 2010Allowed
K. Dhananjoy Singh and Others Vs State of Manipur and Another
Gauhati High Court · (2011) 2 GLT 510
Constitution of India, 1950 — Article 226, 227
High Courts28 Sept 2010Allowed
Kamal Gogoi Vs State of Assam
Gauhati High Court · (2011) 3 Crimes 494
Penal Code, 1860 (IPC) — Section 307, 333, 34, 352, 353
High Courts28 Sept 2010
Pallab Das Vs State of Tripura
Gauhati High Court · (2011) 2 GLR 661 : (2011) 1 GLT 85
Civil Procedure Code Amendment Act, 1973 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 114, 354, 376, 376(2)
High Courts28 Sept 2010Allowed
Akhil Das Vs State of Assam
Gauhati High Court · (2011) 1 GLR 657
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7
High Courts28 Sept 2010Allowed
Samir K.R. Misra Vs State of Assam
Gauhati High Court · (2011) 1 GLR 637
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 52, 53
High Courts28 Sept 2010Allowed
Ashok Kumar Roy Pradhani Vs Kalyani Bhadra and Others
Gauhati High Court · (2011) 2 GLR 233
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 14Constitution of India, 1950 — Article 142
High Courts27 Sept 2010
State of Manipur and Others Vs C. Peter Ngahanyui and Others
Gauhati High Court · (2011) 1 GLR 75
Administrative Tribunals Act, 1985 — Section 21All India Services (Discipline and Appeal) Rules, 1969 — Rule 9
High Courts27 Sept 2010
Sanjib Kalita Vs Bharat Sanchar Nigam Limited & Ors.
Gauhati High Court · (2010) 5 GLT 436
High Courts27 Sept 2010Allowed
Naru Debbarma Vs State of Tripura
Gauhati High Court · (2011) 1 GLR 66
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 16, 16(2), 2Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts27 Sept 2010
Amir Ali (Md.) & Ors. Vs Member, Motoraccidents Claims Tribunal & Ors.
Gauhati High Court · (2011) 4 GLT 800