High Courts24 Sept 2010Dismissed
Pojom Padu Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 2 GLR 163
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 566 of 1,245
High Courts24 Sept 2010Dismissed
Subal Kumar Dey Vs State of Tripura and Another
Gauhati High Court · (2011) 1 GLR 585
Constitution of India, 1950 — Article 136, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 132, 184, 197, 199, 218Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Sept 2010
Subal Kumar Dey and Others Vs Public Prosecutor, West Tripura District and Others
Gauhati High Court · (2010) 1 Crimes 790 : (2010) 4 GLT 933
Constitution of India, 1950 — Article 136, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 132, 184, 197, 199(2), 199(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Sept 2010
Nagaland Pwd Field Workers Association Vs State of Nagaland & Ors.
Gauhati High Court · (2010) 5 GLT 506
High Courts24 Sept 2010Allowed
Musstt. Rebun Nessa Vs Musstt. Bibi Ayesha and Others
Gauhati High Court · AIR 2011 Guw 36 : (2011) 2 DMC 116
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3Succession Act, 1925 — Section 384
High Courts23 Sept 2010Dismissed
Shri Chandra Prakash Agarwal and Another Vs Prithvi Tea Company Pvt. Ltd. and Another
Gauhati High Court · (2011) 4 Crimes 257
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 482Penal Code, 1860 (IPC) — Section 34, 406, 418, 420
High Courts23 Sept 2010Allowed
Mihir Datta Vs State of Tripura and Another
Gauhati High Court · (2011) 2 GLT 414
Central Civil Services (Pension) Act — Section 9(2)Central Civil Services (Pension) Rules, 1972 — Rule 71, 9, 9(2)
High Courts22 Sept 2010Allowed
On the death of appellant Tileswar Saikia, his legal heirs (Smti. Gulapi Saikia (wife) and Others) Vs On the death of Respondent No. 1, Smti. Motimai Begum, her legal heirs (Md. Abdul Rashid, Runu Begum, Rezia Begum and Jesina Begum) and Others
Gauhati High Court · (2010) 09 GAU CK 0076
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, 100Limitation Act, 1963 — Article 59, 91, 95Specific Relief Act, 1963 — Section 31, 35, 39, 41
High Courts22 Sept 2010
Ngamkholun Haokip Alias Ng Haokip Vs State of Manipur and Anr.
Gauhati High Court · (2013) 2 GLR 442
Prevention of Corruption Act, 1988 — Section 17, 17
High Courts22 Sept 2010
Shri Goutam Sengupta Vs The State of Tripura
Gauhati High Court · (2010) 09 GAU CK 0020
Constitution of India, 1950 — Article 21, 226, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 482Penal Code, 1860 (IPC) — Section 34, 409
High Courts21 Sept 2010Allowed
Bhaskarjyoti Sarma and Others Vs State of Assam and Others
Gauhati High Court · (2010) 4 GLT 992
Assam Land and Revenue Regulation, 1886 — Rule 18(2)Constitution of India, 1950 — Article 252General Clauses Act, 1897 — Section 6
High Courts21 Sept 2010Dismissed
Kh. Nil Bir Singh Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 129 FLR 646 : (2011) 1 GLT 742
Central Reserve Police Force Act, 1949 — Section 11, 11(1), 9Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 226
High Courts21 Sept 2010Allowed
Environment Protection Committee Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 1 EFLT 326
Air (Prevention and Control of Pollution) Act, 1981 — Section 17, 2, 24Constitution of India, 1950 — Article 21, 32, 47, 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 20, 21, 94
High Courts18 Sept 2010Allowed
Sri Ranjit Kr. Bhattacharjee Vs The State of Tripura
Gauhati High Court · (2010) 09 GAU CK 0079
High Courts18 Sept 2010
Jyotirmoy Deb Burman Vs National Aviation Co. of India Ltd.
Gauhati High Court · (2011) 1 GLR 83
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 6 Rule 17, 34Companies Act, 1956 — Section 391, 394Limitation Act, 1963 — Article 3, 18, 18(1)
High Courts17 Sept 2010Allowed
Deoraj Goala and Another Vs The State of Assam
Gauhati High Court · (2011) CriLJ 817
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
High Courts17 Sept 2010Dismissed
Hasim Mia (Md.) Vs Ashraf Ali Haji (Md.) and Others
Gauhati High Court · (2011) 1 GLT 259
Evidence Act, 1872 — Section 67, 68, 71, 73Manipur Land Revenue and Land Reforms Act, 1960 — Section 151, 152, 152, 153, 154
High Courts17 Sept 2010Dismissed
Koireng (N) Salam (O) Sosim Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLR 196 : (2011) 1 GLT 337
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(3)
High Courts16 Sept 2010Dismissed
Thadou Tribe Council North East India and Another Vs State of Manipur and Others
Gauhati High Court · (2011) 1 GLT 363
Constitution of India, 1950 — Article 226, 341, 342, 366(24), 366(25)