High Courts16 Sept 2010
Commissioner of Income Tax Vs Meghalaya Steels Ltd.
Gauhati High Court · (2011) 241 CTR 384 : (2011) 1 GLR 275 : (2011) 332 ITR 91
Income Tax Act, 1961 — Section 80IB, 80IB(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 567 of 1,245
High Courts16 Sept 2010Allowed
Shah Alam and Another Vs State of Assam
Gauhati High Court · (2011) 1 GLR 664
Penal Code, 1860 (IPC) — Section 302, 34, 502
High Courts16 Sept 2010Dismissed
District and Sessions Judge and Another Vs Shilabhadra Sinha and Another
Gauhati High Court · (2011) 1 GLR 379
Constitution of India, 1950 — Article 19(1), 19(2)Right to Information Act, 2005 — Section 10, 2, 8, 8(1), 8(3)
High Courts15 Sept 2010
Sipi Bagang and Ors. Vs State of Arunachal Pradesh and Ors.
Gauhati High Court · (2012) 2 GLR 180
Constitution of India, 1950 — Article 226, 226
High Courts15 Sept 2010
Union of India (UOI) Vs Bharat Trading Co.
Gauhati High Court · (2011) 2 GLR 274 : (2011) 2 TAC 639
Railway Claims Tribunal Act, 1987 — Section 23
High Courts15 Sept 2010Allowed
K. Zujamo Ovung Vs State of Nagaland and Another
Gauhati High Court · (2011) 2 GLT 455
Nagaland Government Service Conduct Rules, 1968 — Rule 4Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 14, 20, 27, 7, 9(2)
High Courts15 Sept 2010Allowed
Kzujamo Ovung Vs State of Nagaland and Another
Gauhati High Court · (2011) 2 GLR 680
Nagaland Government Service Conduct Rules, 1968 — Rule 4(1)Nagaland Services (Discipline and Appeal) Rules, 1967 — Rule 14, 20, 27, 7, 9(2)
High Courts14 Sept 2010Dismissed
Prasanta Kumar Ganguli Vs State Bank of India and Others
Gauhati High Court · (2011) 2 LLJ 633
Constitution of India, 1950 — Article 226
High Courts14 Sept 2010Dismissed
Markio Tado and Ors Vs Takam Sorang
Gauhati High Court · (2011) 2 GLR 137 : (2011) 2 GLT 208
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11Representation of the People Act, 1951 — Section 117, 123(8), 81, 82, 83
High Courts14 Sept 2010Dismissed
Dacha Bagang Vs State of Arunachal Pradesh and Others
Gauhati High Court · (2011) 2 GLR 76
Constitution of India, 1950 — Article 311
High Courts14 Sept 2010Allowed
Jogesh Morang Vs State of Assam
Gauhati High Court · (2011) 1 GLR 652
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Sept 2010
Md. Shamim Ahmed Vs Union of India (UOI) and Others
Gauhati High Court · (2011) 101 CLA 81 : (2011) 163 CompCas 107 : (2011) 1 GLR 121 : (2011) 2 GLT 477
Administrative and Financial Power Rules, 1985 — Rule 6Companies Act, 1956 — Article 77, 77(1)Constitution of India, 1950 — Article 226
High Courts14 Sept 2010
Aminul Haque Vs Assam State Election Commissioner and Others
Gauhati High Court · (2011) 3 GLR 414
Assam Panchayat Act, 1994 — Section 111Constitution of India, 1950 — Article 102, 102(1)
High Courts14 Sept 2010
Thounaojam Khongnem Singh Vs State of Manipur and Others
Gauhati High Court · (2011) 3 GLR 243
Central Civil Services (Pension) Rules, 1972 — Rule 64, 69, 9(4)
High Courts14 Sept 2010Dismissed
Union of India Vs Dipak Kumar Singh and Another
Gauhati High Court · (2011) 4 GLR 803
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 209, 309Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36(A), 43
High Courts14 Sept 2010
Ramvao Shimray, Aged About 52 Years, S/O.Khalatkhai Vs State of Manipur
Gauhati High Court · (2010) 09 GAU CK 0057
High Courts14 Sept 2010
Nitya Ghosh & Ors. Vs State of Assam
Gauhati High Court · (2010) 5 GLT 680
Penal Code, 1860 — Section 498 APenal Code, 1860 (IPC) — Section 498 A
High Courts14 Sept 2010
Sarbeswar Boruah and Anr. Vs State of Assam and Ors.
Gauhati High Court · (2013) 2 GLR 167
Civil Procedure Code, 1908 — Order 1 Rule 10(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts14 Sept 2010Dismissed
Inavi Village Vs State of Nagaland and Others
Gauhati High Court · (2011) 1 GLR 69
Constitution of India, 1950 — Article 371AForest (Conservation) Act, 1980 — Section 3Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2, 4(3), 4(5)
High Courts14 Sept 2010Allowed
Alisha Maram Vs District Magistrate and Others
Gauhati High Court · (2011) 4 GLR 683 : (2011) 3 GLT 73
Constitution of India, 1950 — Article 22(3), 22(4), 22(5), 22(6), 22(7)Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 161National Security Act, 1980 — Section 10(1), 3(1), 3(2), 8